Section 263(1) in The M.P. Municipal Corporation Act, 1956
(1)No person shall, directly or indirectly, himself or by any other person on his behalf, sell, expose or hawk for sale, or manufacture or store for sale any article of food or drink which is not of the nature, substance or quality it is represented to be :Provided that an offence shall not be deemed to be committed under this section in the following cases, namely :-(a)where any matter or ingredient not injurious to health has been added to any article of food or drink in order to facilitate the production or preparation of the same as an article of commerce in a state fit for carriage or consumption, and not fraudulently to increase the bulk, weight or measure of the article or to conceal the inferior quality thereof; or(b)where any article of food or drink is unavoidably mixed with some extraneous matter in the process of collection or preparation.
