Section 24(2) in The Food Safety And Standards Act, 2006
(2)No person shall engage himself in any unfair trade practice for purpose of promoting the sale, supply, use and consumption of articles of food or adopt any unfair or deceptive practice including the practice of making any statement, whether orally or in writing or by visible representation which-(a)falsely represents that the foods are of a particular standard, quality, quantity or grade-composition;(b)makes a false or misleading representation concerning the need for, or the usefulness;(c)gives to the public any guarantee of the efficacy that is not based on an adequate or scientific justification thereof:Provided that where a defence is raised to the effect that such guarantee is based on adequate or scientific justification, the burden of proof of such defence shall lie on the person raising such defence.
