Section 24(2)(a) in The Prevention Of Food Adulteration Act, 1954
(a)define the powers and duties of the Food (Health) Authority local authority and [Local (Health) Authority under this Act][* * *] [ The words " and jurisdiction of food inspectors and public analyst" omitted by Act 49 of 1964, Section 14 (w.e.f. 1-3-1965).];