Section 22A in The Prevention of Food Adulteration Rules, 1955
22A. [ Contents of one or more similar sealed containers having identical labels to constitute the quantity of a food sample.
- Where food is sold or stocked for sale or for distribution in sealed containers having identical label declaration, the contents of one or more of such containers as may be required to satisfy the quantity prescribed in rule 22 shall be treated to be a part of the sample.]
