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The Food Safety and Standards Act, 2006 36. Designated Officer. - 1. The Commissioner of Food Safety shall, by order, appoint the Designated Officer, who shall not be below the rank of a Sub-Divisional Officer, to be in-charge of food safety administration in such area as may be specified by regulations. 2. There shall be a Designated Officer for each district. 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 there under; 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.    |
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