Section 4 in Punjab Prevention of Food Adulteration Rules, 2004
4. Power and Duties of Food (Health) Authority. [Section 24(2)(a)].
- The Food (Health) Authority shall exercise the following powers and shall perform the following duties, namely:-(i)It shall be responsible for general superintendence of the administration and enforcement of the Act;(ii)Whenever called upon to do so, it shall advise the State Government in matters relating to administration and enforcement of the Act;(iii)It shall prohibit the sale or manufacture for sale or storing for sale or distribution of any article of food in the interest of Public Health in the Local area;(iv)It shall have control over Public Analyst, Local (Health) Authority and Food Inspectors appointed under the Act or rules made thereunder;(v)It may, from time to time, delegate by an order, in writing, all or any of its powers and functions under the Act to the Local (Health) Authority or any other authority subordinate to it; and(vi)It shall arrange the training of Food Inspectors.
