Section 83 in The Prevention of Food Adulteration Rules, 1955
83. Use of food additives in different foods.
- [The following food products may contain food additives permitted in these rules and in Table 3 of Appendix C] [ Substituted by G.S.R. 707(E), dated 12-11-2007, for 'The following food products may contain food additives permitted in these rules in Table 3 of Appendix C' (w.e.f. 13-11-2007).], namely:-(1)Dairy based drinks, flavoured or fermented (e.g.chocolate milk, cocoa, eggnog-UHT Sterilised shelf life more than three months), Synthetic soft drink concentrate, mix/fruit based beverage mix, soups, bullions and taste makers, desert jelly, custard powder, jelly crystal, flavour emulsions and flavour paste (for use in carbonated and non-carbonated beverages);(2)Sausages and sausage meat containing raw meat, cereals and condiments;(3)Fruit pulp or juice (not dried) for conversions into jam or crystallized glazed or cured fruit or other product;(4)Corn Flour and such like starches;(5)Corn syrup;(6)Canned Rasagolla (the cans shall be internally lacquered with sulphur dioxide resistant lacquer);(7)Gelatin;(8)Beer;(9)Cider;(10)Alcoholic Wines;(11)Non-alcoholic wines;(12)Ready-to-Serve beverage;(13)Brewed ginger beer;(14)Coffee Extract;(15)Danish tinned caviar;(16)Dried ginger;(17)Flour confectionery;(18)Smoked fish (in wrappers);(19)Dry mixes of Rasagollas;(20)Preserved Chapaties;(21)Fat Spread;(22)Prunes;(23)Baked food confections and baked foods;(24)Flour for baked food;(25)Packed Paneer;(26)Cakes and Pastries; and(27)Prepackaged Coconut Water, Canned Rasagolla.Appendix AFormsForm 1[See rule 4(1)]Memorandum To The Director, Central Food LaboratoryFrom....................................................................ToThe DirectorCentral Food Laboratory,..................................No................................................Dated the..............................................Memorandum
