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Union of India - Section

Section 61F in The Prevention of Food Adulteration Rules, 1955

61F. Use of Hydroxypropyl Methyl Cellulose in various foods.

- Hydroxypropyl Methyl Cellulose may be used in the following food products not exceeding in maximum level mentioned in column 3 of the Table given below:Table
S.No. Article of Food Maximum Level
(1) (2) (3)
(i) Non-dairy whip topping 2.0 percent
(ii) Snacks, savories, luncheonmeat and poultryproducts, instant mixes such as idli mix, dosa mix, upma mixpongle mix, puliyogare mix, gulab jamun mix, jalebi mix, vada mixetc., salad dressing/mayonnaise, mixes for gravies, ice-cream,frozen desserts, puddings and custards 1.0 percent
(iii) Mixes for dairy based drinks 0.5 percent
Substituted by G.S.R. 652(E), dated 2nd August, 2010, for rule 61F (w.e.f. 2-8-2010). Earlier rule 61F was inserted by G.S.R. 682(E), dated 18th November, 2005 (w.e.f. 18-11-2005). Rule 61F, before substitution by G.S.R. 652(E), stood as under:"61F. Use of Flydroxypropyl Methyl Cellulose in Non-Dairy Whip Topping.- Hydroxypropyl Methyl Cellulose may be used in non-dairy whip toppings upto a maximum level 2.0 per cent."