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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(2) in The Prevention of Food Adulteration Rules, 1955

(2)In addition to the provisions including labelling requirements specified under these rules, the proprietary foods shall also conform to the following requirements, namely:-
(a)the name of the food and category under which it falls in these rules shall be mentioned on the label;
(b)the proprietary food product shall comply with all other regulatory provisions specified in these rules and in Appendixes.
Substituted by G.S.R. 664(E), dated 19th September, 2008, for sub-rule (2) (w.e.f. 19-3-2009). Sub-rule (2), before substitution, stood as under:(2) In addition to the provisions including labelling requirements as prescribed under these rules, all proprietary foods shall also conform to the following requirements:-(a) the manufacturer of proprietary products shall obtain separate licence for manufacture of each proprietary food products:Provided thatHalwaismanufacturing traditional foods like Indian traditional snacks and sweets shall obtain a composite licence;(b) the name of the food and/or category under which it falls in these rules shall be mentioned on the label;(c) tobacco and nicotine shall not be used as ingredients in the manufacture of proprietary food products;(d) where any food contains any allergenic and/or hypersensitive ingredients as identified under the rules, or any ingredient originating from an allergenic and/or hypersensitive ingredients, such food shall bear the label declaration as provided under clause (24) of sub-rule (zzz) of rule 42.(e) the proprietary food product shall not contain food additives except as provided in the rules for that food and/or category of food."
Substituted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008, for rule 37A (w.e.f. 18-3-2009). Rule 37A, before substitution, stood as under:37A. Manufacture of proprietary foods and infant foods.- (1) An article of infant milk substitutes/infant foods whose standards are not prescribed in Appendix 'B' shall be manufactured for sale, exhibited for sale or stored for sale only after obtaining the approval of such article of food and its label from Government of India.(2) In case of proprietary foods the name of the food or category under which it falls in these rules shall be mentioned on the label.Explanation.- For the purpose of this rule -[***](b) "Proprietary food", means a food which has not been standardised under the Prevention of Food Adulteration Rules, 1955.
[37B. Labelling of infant milk substitute and infant food. - [(1) An article of infant milk substitutes/infant foods whose standards are not prescribed in Appendix B shall be manufactured for sale, exhibited for sale or stored for sale only after obtaining the approval of such articles of food and its label from Government of India.] [Substituted by G.S.R. 147(E), dated 14th March, 1997 (w.e.f. 14-9-1997) as corrected by G.S.R. 285(E), dated 29th May, 1997, for rule 37B. Earlier Rule 37B was inserted by G.S.R. 257(E), dated 3rd May, 1991 as corrected by G.S.R. 531(E), dated 14th August, 1991 (w.e.f. 3-11-1991)]