Section 42(D) in The Prevention of Food Adulteration Rules, 1955
(D)[] [Renumbered by G.S.R. 938, dated 26th May, 1971.] ICE-CREAM. - Every dealer in ice-cream or mixed ice-cream who, in the street or other place of public resort, sells or offers or exposes for sale, ice-cream or ice-candy from a stall or from a cart, barrow or other vehicle, or from a basket, Phial tray or other container used without a staff or a vehicle shall have his name and address alongwith the name and address of the manufacturer, if any, legibly and conspicuously displayed on the stall, vehicle or container, as the case may be.
