Section 61AA in The Prevention of Food Adulteration Rules, 1955
61AA. [ Use of modified starches. [Inserted by G.S.R. 396 (E), dated 27th May, 1999 (w.e.f. 27-5-1999).]
- Modified food starches (derivative starches) may be used in [*], confectionery, [*] [The word 'snacks' omitted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010).], flavours, dairy products (where use of emulsifier/stabiliser is allowed in Appendix 'B' to the Prevention of Food Adulteration Rules, 1955) glazes, icings, gravies, sauces, soups, [*] [The words 'fruit filing' omitted by G.S.R. 853(E), dated 30th December, 2002 (w.e.f. 1-10-2003).], coatings and [*] [The words 'fruit beverages or fruit drinks' omitted by G.S.R. 853(E), dated 30th December, 2002 (w.e.f. 1-10-2003).] up to a maximum concentration of 0.5 per cent by weight]:[Provided that modified food starches (derivative straches) may be used in snacks, frozen potato products, baked foods and salad dressing/mayonnaise upto a maximum concentration of 5 percent by weight.] [Inserted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010).]
