Yes, In powers and duties of Authorised officer in chapter IX of FSS (Import) Regulations, 2017, it is mentioned that Authorised officer can refuse inspection and intimate the customs, if the articles of imports are missclaissifed as food based on end use declaration. The link of which is given below:http://www.fssai.gov.in/dam/jcr:2eae2ab1-96fe-4968-8c9b-6533991ef9ca/Food_Import_Regulations.pdf
