Section 49(23) in The Prevention of Food Adulteration Rules, 1955
(23)[ The fat spread shall not be sold in loose form. It shall be sold in sealed packages weighing not more than 500 gms. The word 'butter' shall not be associated while labelling. the product. The sealed package shall be sold or offered for sale only under AGMARK certification mark bearing the label declaration as provided under rule 42 besides other labelling requirements under these rules.] [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).][[(24) No person shall sell powdered spices and condiments except under packed conditions.Explanation. - For the purpose of this sub-rule 'spices and condiments' means the spices and condiments specified in Appendix B of the Prevention of Food Adulteration Rules, 1955.] [Inserted by G.S.R. 105(E), dated, 22nd February, 1994 (w.e.f. 22-2-1994) as sub-rules (23) and (24) and corrected by G.S.R. 611(E), dated 9th August, 1994.]
