Section 49(29) in The Prevention of Food Adulteration Rules, 1955
(29)[ No person shall manufacture, sell or exhibit for sale mineral water except under the Bureau of Indian Standards Certification Mark.Explanation. - For the purpose of this rule, the expression "mineral water" shall have the same meaning as assigned to it in item A. 32 of Appendix B to these Rules.] [Inserted by G.S.R. 759 (E), dated 29th September, 2000 (w.e.f. 29-3-2001).]
