Section 26(2) in The Food Safety And Standards Act, 2006
(2)No food business operator shall himself or by any person on his behalf manufacture, store, sell or distribute any article of food-(i)which is unsafe; or(ii)which is misbranded or sub-standard or contains extraneous matter; or(iii)for which a licence is required, except in accordance with the conditions of the licence; or(iv)which is for the time being prohibited by the Food Authority or the Central Government or the State Government in the interest of public health; or(v)in contravention of any other provision of this Act or of any rule or regulation made thereunder.
