Section 24 in The Prevention of Food Adulteration Rules, 1955
24. [ Extraneous addition of colouring matter to be mentioned on the label. [Substituted by G.S.R. 537(E), dated 13th June, 2000 (w.e.f. 1-9-2000).]
- Where an extraneous colouring matter has been added to any article of food, there shall be displayed one of the following statements in capital letters, just beneath the list of ingredients on the label attached to any package of food so coloured, namely:-(i)CONTAINS PERMITTED NATURAL COLOUR(S)OR(ii)CONTAINS PERMITTED SYNTHETIC FOOD COLOUR(S)OR(iii)CONTAINS PERMITTED NATURAL AND SYNTHETIC FOOD COLOUR(S)OR(iv)"CONTAINS PERMITTED NATURAL*/AND* SYNTHETIC* COLOURS(S)"(For the period upto and inclusive of 1st September, 2001)(*Strike out whichever is not applicable.)Note.- Provided that where such a statement is displayed, the colour used in the product need not to be mentioned in the list of ingredients.][***] [Rule '25. Use of caramel permitted. - Notwithstanding provisions of Rule 24 and Rule 32(b) caramel may be used without label declaration' omitted by G.S.R. 388 (E), dated 25th June, 2004 and as amended by G.S.R. 417 (E), dated 23rd June, 2005 (w.e.f. 25-6-2005).]
