Section 43(5) in The Prevention of Food Adulteration Rules, 1955
(5)[ Nothing contained in the rule shall apply in the case of sweets,, confectionery, biscuits, bakery products, processed fruits, [aerated water, vegetables and flavouring agents] [Added by S.R.O. 2755, dated 24th November, 1956.]. ] [Added by G.S.R. 1211, dated 9-12-1958. ]
