Section 48E in The Prevention of Food Adulteration Rules, 1955
48E. [ Sale of fresh fruits and vegetables. [Inserted by G.S.R. 656(E), dated 13th August, 2003 (w.e.f. 13-8-2003).]
- The fresh fruits and vegetables shall be free from rotting and free from coating of waxes, mineral oil and colours:][Provided that fresh fruits may be coated with bees wax (white and yellow) or carnauba wax or shellac wax at level not exceeding Good Manufacturing Practices under proper label declaration as provided in sub-rule (ZZZ) (25) of rule 42.] [Substituted by G.S.R. 114(E), dated 28th February, 2008 (w.e.f. 28-2-2008). Earlier the proviso was inserted by G.S.R. 773(E), dated 29th December, 2006 and as corrected by Corrigendum G.S.R. 792(E), dated 29th December, 2.007 (w.e.f. 1-3-2008).]
