Section 6 in Punjab Prevention of Food Adulteration Rules, 2004
6. Licensing Authority. [Section 24(2)(b)].
- (i) The Food (Health) Authority for all licences of Food manufacturing Units and Establishments with licence fee of Rs. 5,000 and above;(ii)The Local (Health) Authority for all licences of Food manufacturing units and establishments with licence fee below Rs. 5,000.The Licensing Authority, if deems fit, may delegate its powers to any officer subordinate to it, by an order in writing.
