Section 24(2) in The Prevention Of Food Adulteration Act, 1954

Central Government Act

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may-

(a) define the powers and duties of the Food (Health) Authority 3[ local authority and Local (Health) Authority under this Act] 4[ ;

(b) prescribe the forms of licences for the manufacture for sale, for the storage, for the sale and for the distribution of

1. Subs. by Act 49 of 1964, s. 13, for sub- section (2) (w. e. f. 1- 3- 1965 )

2. Subs. by Act 34 of 1976, s. 21, for certain words (w. e. f. 1- 4- 1976 )

3. Subs. by s. 22, ibid., for certain words (w. e. f. 1- 4- 1976 ).

4. Certain words omitted by Act 49 of 1964, s. 14.

articles of food or any specified article of food or class of articles of food, the form of application for such licences, the conditions subject to which such licences may be issued, the authority empowered to issue the same, 1[ the fees payable therefor, the deposit of any sum as security for the performance of the conditions of the licences and the circumstances under which such licences or security 2[ may be suspended, cancelled or forfeited]];

(c) direct a fee to be paid for analysing any article of food or for any matter for which a fee may be prescribed under this Act;

(d) direct that the whole or any part of the fines imposed under this Act shall be paid to a local authority on rea- lisation;

(e) provide for the delegation of the powers and functions conferred by this Act on the State Government or the Food (Health) Authority to subordinate authorities or to local authorities.