Section 5 in Punjab Prevention of Food Adulteration Rules, 2004
5. Powers and Duties of Local (Health) Authority. [Section 24(2)(a)].
- The Local (Health) Authority shall exercise for following powers and shall perform the following duties namely :-(i)It shall be responsible for proper and effective enforcement of the Act within its jurisdiction;(ii)It may, after giving notice to the vendor in writing, destroy any perishable article of food, if it is satisfied that such article of food is so deteriorated that it is unfit for human consumption;(iii)It shall receive two parts of the sample sent by the Food Inspectors and shall keep them under his safe custody. It shall also receive an intimation to the effect that the Food Inspector has sent one part of the sample to the Public Analyst for analysis;(vi)Whenever a Public Analyst intimates that the sample sent to him or when a Food Inspector sends an intimation that the sample sent to the Public Analyst, is lost or damaged, it shall send the other part to the Public Analyst for analysis;(v)It shall receive the report of the Public Analyst;(vi)It shall within a period of ten days after the institution of prosecution, forward a copy of the result of analysis based upon the report of the Public Analyst to such person from whom the sample was drawn and also to the persons from whom the vendor purchased such article of food and whose name and other particulars have been disclosed as provided in section 14-A as per the procedure specified in rule 9-A of the Central Rules;(vii)It shall have the powers to forward one of the parts of the sample to another Public Analyst as per the provisions of sub-section (2-E) of section 13;(viii)Where the sample conforms to the provisions of the Act or rules made thereunder, it shall intimate the result to the vendor from whom the sample was taken and also to the persons whose name and address and other particulars have been disclosed as provided in section 14-A within ten days from the receipt of the report from the Public Analyst as per the procedure laid down in rule 9-A of the Central Rules;(ix)On requisition made by the Court, it shall forward part or parts of the samples to the court within a period of five days from the date of receipt of such requisition;(x)Where two parts of the samples have been sent to the court and one part of the sample has been returned by the court to the Local (Health) Authority, it shall keep that part till the certificate from the Director, Central Food Laboratory is received and may destroy it thereafter;(xi)In case the sample sent to the Director, Central Food Laboratory by the court is lost or damaged, it shall forward remaining part of the sample to the court if so requisitioned;(xii)It may receive a nomination from company authorising its Director or Manager to be responsible for offences under the Act, and it shall accept such nomination as per the procedure specified in rule 12-B of the Central Rules;(xiii)It shall ensure that the instructions or directions issued by the Central Government or Food (Health) Authority are strictly adhered to end;(xiv)It shall supply paper slips duly signed by him, bearing his code number and serial number to the Food Inspectors having jurisdiction in his Local Area and it shall also supply such paper slips to the purchaser or a recognised consumer association if they intend to get the article of food analysed under the provisions of section 12.
