Section 36 — Designated Officer.

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 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.

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