Section 19(2) in The Prevention Of Food Adulteration Act, 1954
(2)[ A vendor shall not be deemed to have committed an offence pertaining to the sale of any adulterated or misbranded article of food if he proves-(a)that he purchased the article of food-(i)in a case where a license is prescribed for the sale thereof, from a duly licensed manufacturer, distributor or dealer,(ii)in any other case, from any manufacturer, distributor or dealer, with a written warranty in the prescribed form; and(b)that the article of food while in his possession was properly stored and that he sold it in the same state as he purchased it.]
