Yes, In powers and duties of Authorised officer in chapter IX of FSS (Import) Regulations, 2017, it is mentioned that it is the duty of Authorised officer to ensure that the laboratories authorized by the food authority comply with all the specified procedures and perform all parameters of testing as specified in the regulations or permissions accorded by the food authority. It is also the duty of authorised officer to ensure that to ensure that laboratories authorized by food authority shall mentain records of laboratory analysis of the imported articles of food in the format as specified by food authority. The link of which is given below:http://www.fssai.gov.in/dam/jcr:2eae2ab1-96fe-4968-8c9b-6533991ef9ca/Food_Import_Regulations.pdf