Section 4 in The Delhi Prevention of Food Adulteration Rules, 2002
4. Power and duties of the Local (Health) Authority.
- The Local (Health) Authority shall exercise and perform the duties as detailed below, namely:-(i)To be responsible for day-to-day administration and enforcement of the Act.(ii)To receive from the food inspector and keep in his safe custody of Part II and Part III of the samples and the memorandum in Form VII prescribed under the Central Rules.(iii)To be responsible for complying with requirements of Rule 9B of the Central Rules.(iv)To be responsible for arranging the second examination as and when a request for the same has been made under sub-section (2E) of Section 13 of the Act.(v)To be responsible to comply with the requisition made by the Court under sub-section (2A) of Section 13 of the Act.(vi)To be responsible to retain third part of the sample till the certificate from the Director, Central Food Laboratory has been received under Section 13(2C) of the Act.(vii)To send acknowledgment, (if authorised to acknowledge the nomination from companies) to the company and the employee named in the request with copies to all such authorities to whom copies are required to be sent under the orders of the Food (Health) Authority within seven days of the receipt of the requests.(viii)To comply with the directions of the Food (Health) Authority.(ix)To issue slips as per the requirements of Clause (c) of Rule 16 of the Central Rules,(x)To supervise the investigation of offences under the Act.
