Section 1 in The Prevention of Food Adulteration Rules, 1955
1. Short title, extent and commencement.
(1)These rules may be called The Prevention of Food Adulteration Rules, 1955.(2)They extend to the whole of India [* * *] [The words 'except the State of Jammu and Kashmir' omitted by G.S.R. 436(E), dated 10-10-1972.].(3)[ The rules other than those contained in Part III, Appendix B, Item A. 12-Margarine, Part VI and Part VII shall come into force on the date of their publication in the Official Gazette, the rules contained in Part III, Appendix B, Item A.12-Margarine, shall come into force on the first day of June, 1956 and the rules contained in Part VI and Part VII shall come into force on [the first day of December] [Substituted by S.R.O. 1202, dated 19-5-1956.], 1956.]
