Section 37A(3) in The Prevention of Food Adulteration Rules, 1955
(3)The containers of infant milk substitute meant for [premature baby (born before 37 weeks)/low birth weight infant (less than 2500 gm)] [Substitution by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for 'low birth weight infant (less than 2500 gms)', (w.e.f. 4-7-2007)] or labels affixed thereto shall indicate the following additional information, namely:-(a)the words ["PREMATURE BABY (BORN BEFORE 37 WEEKS)/LOW BIRTH WEIGHT (LESS THAN 2.5 KG)"] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for 'LOW BIRTH WEIGHT (LESS THAN 2.5 KG)' (w.e.f. 4-7-2007)] in capital letters alongwith the product name in central panel;(b)a statement "the low birth weight infant milk substitute shall be withdrawn under medical advice as soon as the mother's milk is sufficiently available"; and(c)a statement "TO BE TAKEN UNDER MEDICAL ADVICE" in capital letters.
