It is informed that as Consumers are major stakeholder in the food chain; accordingly consumers are empowered under Section 40 of FSS Act, 2006 and2.4.4 of FSS Rules, 2011 to have the food analysed and if the report of the Food Analyst shows that the article of food is not in compliance with the Act or the rules or regulations made thereunder, the consumer shall be entitled to get refund of the fees paid by him under this section.
