Section 8 in The Infant Milk Substitutes, Feeding Bottles And Infant Foods (Regulation Of Production, Supply And Distribution) Rules, 1993
8. Particulars which [a label or container] [Substituted by G.S.R. 959(E), dated 19.12.2003 (w.e.f. 1.1.2004). ] should not contain
.-Without prejudice to the requirements under the Prevention of Food Adulteration Act, 1954 (37 of 1954) and the rules made thereunder, the following restrictions on use of words in any language on the label or container, as the case may be, shall be applicable:-(a)[a label or container] [Substituted by G.S.R. 959(E), dated 19.12.2003 (w.e.f. 1.1.2004). ]shall not contain any reference to the Act or these rules, or any comment on, or reference to, or explanation of any particulars or declaration required by the Act or any of these rules to be included in the label which directly or by implication, contradicts, qualifies or modifies such particulars or declaration;(b)no words implying "recommended by the medical profession "or any words which imply or suggest that the food is recommended, prescribed or approved by medical practitioners shall be used in [a label or container] [Substituted by G.S.R. 959(E), dated 19.12.2003 (w.e.f. 1.1.2004). ];(c)[a label or container] [Substituted by G.S.R. 959(E), dated 19.12.2003 (w.e.f. 1.1.2004). ] shall not contain the terms "Humanised "or "Maternalised "or any other similar expression in any language;(d)no [a label or container] [Substituted by G.S.R. 959(E), dated 19.12.2003 (w.e.f. 1.1.2004). ] of infant food shall exhibit the words "Full Protein Food ", "Energy Food ", "Complete Food "or "Health Food "or any other similar expression in any language.
