Section 5 in The Prevention Of Food Adulteration Act, 1954
5. Prohibition of import of certain articles of food .-No person shall import into India-
(i)any adulterated food;(ii)any misbranded food;(iii)any article of food for the import of which a license is prescribed, except in accordance with the conditions of the license; and(iv)any article of food in contravention of any other provision of this Act or of any rule made thereunder.
