Section 49(7) in The Prevention of Food Adulteration Rules, 1955
(7)[ No person shall sell Hingra without a label on its container upon which is printed a declaration in the form specified in rule 42.] [Inserted by G.S.R. 1256, dated 17th August, 1967.][***] [Sub-rule (8) omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]
