Section 43(3) in The Food Safety And Standards Act, 2006
(3)The Food Authority may frame regulations specifying-(a)the functions of food laboratory and referral food laboratory and the local area or areas within which such functions may be carried out; tc " (a) the functions of food laboratory and referral food laboratory and the local area or areas within which such functions may be carried out;"(b)the procedure for submission to the said laboratory of samples of articles of food for analysis or tests, the forms of the laboratory's reports thereon and the fees payable in respect of such reports; and tc " (b) the procedure for submission to the said laboratory of samples of articles of food for analysis or tests, the forms of the laboratory's reports thereon and the fees payable in respect of such reports; and"(c)such other matters as may be necessary or expedient to enable the said laboratory to carry out its functions effectively. tc " (c) such other matters as may be necessary or expedient to enable the said laboratory to carry out its functions effectively."
