Section 43A in The Prevention of Food Adulteration Rules, 1955
43A. [ Restriction on advertisement. [Inserted by G.S.R. 257(E) dated 3rd May, 1991 as corrected by Notification No. G.S.R. 531(E), dated 14th August, 1991 (w.e.f. 3-11-1991).]
- There shall be no advertisement of any food which is misleading or contravening the provisions of Prevention of Food Adulteration Act, 1954 (37 of 1954), or the rules made thereunder.Explanation. - The term 'Advertisement' means any visible representation or announcement made [by means of any light, sound, smoke, gas, print, electronic media, internet or website]. ]
