Section 2(o) in Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1986
(o)"Food Adulteration Offender" means any person who prepares or sells or stocks the adulterated food articles, low nutritional standard food articles or does anything in contravention of any of the provisions under the Prevention of Food Adulteration Act, 1954 (Central Act 37 of 1954) or Food Safety and Standard Act, 2006 (Central Act 34 of 2006) or under sections 272 & 273 of the Indian Penal Code, 1860 or who abets in doing such things/offences;
