Section 43(1) in The Prevention of Food Adulteration Rules, 1955
(1)Every advertisement and every price or trade list or label for an article of food which contains an addition, admixture or deficiency shall describe the food as containing such addition, admixture or deficiency and shall also specify the nature and quantity of such addition, admixture or deficiency. No such advertisement or price or trade list or label attached to the container of the food shall contain any words which might imply that the food is pure:[Provided that for the purpose of this rule the following shall not be deemed as an admixture or an addition, namely:-(a)salt in butter or margarine;(b)vitamins in food.]
