Section 32(1) in The Food Safety And Standards Act, 2006
(1)If the Designated Officer has reasonable ground for believing that any food business operator has failed to comply with any regulations to which this section applies, he may, by a notice served on that food business operator (in this Act referred to as an "improvement notice")-(a)state the grounds for believing that the food business operator has failed to comply with the regulations;(b)specify the matters which constitute the food business operator's failure so to comply;(c)specify the measures which, in the opinion of the said Authority, the food business operator must take, in order to secure compliance; and(d)require the food business operator to take those measures, or measures which are at least equivalent to them, within a reasonable period (not being less than fourteen days) as may be specified in the notice.
