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State of Odisha - Section

Section 5 in The Orissa (Prevention of) Food Adulteration Rules, 1959

5. [ Jurisdiction of the Food Inspectors. [Substituted vide Orissa Gazette Extraordinary 12.2.1966-Notification No. 2807/64/21.2.1966.]

- The jurisdiction of a Food Inspector of the rank of Health Inspector in case of rural area shall be the health range wherein he is posted and in case of a Municipality, Notified Area Council, or Cantonment, the area included within the local limits of the Municipality, Notified Area Council or Cantonment, as the case may be.]