Section 29 in The Prevention of Food Adulteration Rules, 1955
29. [ Use of permitted synthetic food colours prohibited. [Substituted by G.S.R. 304 (E), dated 4th June, 1997 (w.e.f. 4-6-1997). Earlier rule 29 was substituted by S.R.O. 2755, dated 24th November, 1956 and again substituted by G.S.R. 677 (E), dated 6th September, 1994 and corrected by G.S.R. 54 (E), dated 7th February, 1995, G.S.R. 613 (E), dated 4th September, 1995 (w.e.f. 6-9-1995), G.S.R. 121 (E), dated 11th March, 1996, G.S.R. 533 (E), dated 4th December, 1996 and by G.S.R. 303 (E), dated 4th June, 1997.]
- Use of permitted synthetic food colours in or upon any food other than those enumerated below is prohibited :-(a)Ice-cream, milk lollies, frozen dessert, flavoured milk, yoghurt, ice-cream mix powder;(b)Biscuits including biscuit wafer, pastries, cakes, confectionery, thread candies, sweets, savouries (dal moth, mongia, phululab, sago papad, dal biji only);(c)Peas, strawberries and cherries in hermetically sealed containers, preserved or processed papaya, canned tomato juice, fruit syrup, fruit squash, fruit cordial, jellies, jam, marmalade, candied, crystallised or glazed fruits;(d)Non-alcoholic carbonated and non-carbonated ready-to-serve synthetic beverages including synthetic syrups, sharbats, fruit bar, fruit beverages, fruit drinks, synthetic soft-drink concentrates;(e)Custard powder;(f)Jelly crystal and ice-candy;[* * *] ](h)[ Flavour emulsion and flavour paste for use in carbonated or non-carbonated beverages only under label declaration as provided in clause (13) of sub-rule (zzz) of rule 42.] [Inserted by G.S.R. 718 (E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
