Section 25(1) in The Food Safety And Standards Act, 2006
(1)No person shall import into India-(i)any unsafe or misbranded or sub-standard food or food containing extraneous matter;(ii)any article of food for the import of which a licence is required under any Act or rules or regulations, except in accordance with the conditions of the licence; and(iii)any article of food in contravention of any other provision of this Act or of any rule or regulation made thereunder or any other Act.
