Section 8 in The Food Safety and Standards (Fortification of Foods) Regulations, 2018
8. Promotion of Fortified Food.
(1)The Food Authority shall take steps to encourage the production, manufacture, distribution, sale and consumption of fortified food including fortification through conventional breeding or hybridization, in cooperation with concerned departments of the Government of India/Government of States/UTs.(2)Without prejudice to the generality of sub-regulation (1), the Food Authority shall endeavor to:(a)advise and promote the use of fortified food in Government-funded programmes on distribution of food;(b)organise public awareness, educate and advocate campaigns on nutrition and fortified food;(c)conduct technical assistance programmes and provide technical expertise to small manufacturers to enable them to undertake fortification;(d)equip laboratories and research institutions notified under the Act to conduct the nutrient analysis of fortified food; and
