Section 2(d) in The Prevention of Food Adulteration Rules, 1955
(d)"Form" means a Form set forth in Appendix A to these rules;(da)[ "infant" means a child not more than twelve months of age; [Inserted by G.S.R. 147(E), dated 14-3-1997 (w.e.f. 14-9-1997).](db)"infant food" means any food (by whatever name called) being marketed or otherwise represented as a complement to mother's milk, to meet the growing nutritional needs of infant [after the age of six months and upto the age of two years];(dc)"infant milk substitute" means any food being marketed or otherwise represented as partial or total replacement for mother's milk, [for infant upto the age of two years] [Substituted by G.S.R. 388(E), dated 25-6-2004, for 'whether or not it is suitable for such replacement' (w.e.f. 25-6-2004).]; ]
