Section 4(2) in The Prevention Of Food Adulteration Act, 1954
(2)The Central Government may, after consultation with the Committee, make rules prescribing-(a)the functions of a Central Food Laboratory and the local area or areas within which such functions may be carried out;(b)the procedure for the 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;(c)such other matters as may be necessary or expedient to enable the said Laboratory to carry out its functions.GENERAL PROVISIONS AS TO FOOD
