Section 6 in The Food Safety and Standards (Fortification of Foods) Regulations, 2018
6. Compliance with the generally applicable provisions of the Act, Regulations and Standards.
- All fortified food, whether voluntarily fortified or required to undergo mandatory fortification shall be manufactured, packed, labeled, handled, distributed and sold, whether for profit or under a Government-funded programme, only in compliance with the standards specified under the provisions of the Act and regulations made thereunder.
