Section 27(2) in The Food Safety And Standards Act, 2006
(2)The wholesaler or distributor shall be liable under this Act for any article of food which is-(a)supplied after the date of its expiry; or(b)stored or supplied in violation of the safety instructions of the manufacturer; or(c)unsafe or misbranded, or(d)unidentifiable of manufacturer from whom the article of food have been received; or(e)stored or handled or kept in violation of the provisions of this Act, the rules and regulations made thereunder; or(f)received by him with knowledge of being unsafe.
