Section 48(1) in The Food Safety And Standards Act, 2006
(1)A person may render any article of food injurious to health by means of one or more of the following operations, namely:-(a)adding any article or substance to the food;(b)using any article or substance as an ingredient in the preparation of the food;(c)abstracting any constituents from the food; or(d)subjecting the food to any other process or treatment;with the knowledge that it may be sold or offered for sale or distributed for human consumption.
