Section 36(3) in The Food Safety And Standards Act, 2006
(3)The functions to be performed by the Designated Officer shall be as follows, namely:-(a)to issue or cancel licence of food business operators;(b)to prohibit the sale of any article of food which is in contravention of the provisions of this Act and rules and regulations made thereunder;(c)to receive report and samples of article of foods from Food Safety Officer under his jurisdiction and get them analysed;(d)to make recommendations to the Commissioner of Food Safety for sanction to launch prosecutions in case of contraventions punishable with imprisonment;(e)to sanction or launch prosecutions in cases of contraventions punishable with fine;(f)to maintain record of all inspections made by Food Safety Officers and action taken by them in the performance of their duties;(g)to get investigated any complaint which may be made in writing in respect of any contravention of the provisions of this Act and the rules and regulations made thereunder;(h)to investigate any complaint which may be made in writing against the Food Safety Officer; and(i)to perform such other duties as may be entrusted by the Commissioner of Food Safety.
