Section 42 in The Prevention of Food Adulteration Rules, 1955

[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 42 in The Prevention of Food Adulteration Rules, 1955

42. Form of labels.

- (A) COFFEE-CHICORY MIXTURE.-(i) Every package containing a mixture of Coffee and Chicory shall have affixed to it a label upon which shall be printed following declarations:-

Coffee blended with ChicoryThis mixturecontains:
Coffee	per cent
Chicory	per cent

(ii)[ Every package containing Instant Coffee-Chicory mixture shall have affixed to it a label upon which shall be printed the following declarations:- [Inserted by G.S.R. 917(E), dated 17th November, 1987 (w.e.f. 18-5-1988) and corrected by G.S.R. 73(E), dated 3rd February, 1988 and G.S.R. 366(E), dated 23rd March, 1988]

Instant Coffee-Chicory mixture made from blendsof Coffee and Chicory
Coffee	per cent
Chicory	per cent]

[* * *] [Omitted by S.R.O. 2755, dated 24th November, 1956]

(B)CONDENSED MILK OR DESSICATED (DRIED) MILK. - (i) Every package containing condensed milk or dessicated (dried) milk shall bear a label upon which is printed such one of the following declarations as may be applicable or such other declaration substantially to the like effect as may be allowed by the State Government.

(a)[ In the case of condensed milk (unsweetened):] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]

CONDENSED MILK UNSWEETENED(Evaporated Milk)This tin contains the equivalent of(x)...........[litres of toned milk] [Substituted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).]

(b)In the case of condensed milk (sweetened):

CONDENSED MILK SWEETENEDThis tin contains the equivalent of(x)...........[litres of toned milk] [Substituted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).]withsugar added

(c)In the case of condensed skimmed milk (unsweetened):

CONDENSED SKIMMED MILK UNSWEETENED(Evaporated Skimmed Milk)This tin contains the equivalent of(x)..............litres of skimmed milk

(d)In the case of condensed skimmed milk (sweetened):

CONDENSED SKIMMED MILK SWEETENEDThis tin contains the equivalent of(x)..............litres of skimmed milk with sugar added

(dd)[ In the case of condensed milk (sweetened and flavoured):] [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-7-1979).]

This has been flavoured with..........NOT TO BE USED FOR INFANTS BELOW SIX MONTHS

(ddd)[ In the case of condensed milk/condensed skimmed milk (unsweetened) sterilised by Ultra High Temperature (UHT) treatment:- [Inserted by G.S.R. 223(E), dated 20th May, 1996 (w.e.f. 20-11-1996).]

This has beenSterilised by UHT Process

(e)In the case of milk powder:

MILK POWDERThis tin contains the equivalent of(x)..................[litres of toned milk] [Substituted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).]

(ee)[ In the case of milk powder which contain lecithin: [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-7-1979).]

MILK POWDER IN THIS PACKAGE CONTAINS LECITHIN]

(f)In the case of partly skimmed milk powder:

PARTLY SKIMMED MILK POWDERThis tin contains the equivalent of(x)............litres of partly skimmedmilk having......per cent milk fat

(g)In the case of skimmed milk powder:

SKIMMED MILK POWDERThis tin contains the equivalent of(x)..............litres of skimmed milk

(ii)The declaration shall in each case be completed by inserting at (x) the appropriate number in words and in figures, for example, "one and a half (1-1/2)", any fraction being expressed as eight quarters or a half, as the case may be [* * *] [Omitted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).].

(iii)There shall not be placed on any package containing condensed milk or dessicated (dried) milk any comment on, explanation of, or reference to either the statement of equivalence, contained in the prescribed declaration or on the words "machine skimmed", "skimmed" or "unsuitable for babies" except instructions as to dilution as follows:

"To make a fluid not below the composition of toned milk or skimmed milk [* * *] [Omitted by S.R.O. 2755, dated 24th November, 1956.] (as the case may be) with the contents of this package add (here insert the number of parts) of water by volume to one part by volume of this condensed milk or dessicated (dried) milk."[Sweetened condensed milk and other similar products which are not suitable for infant feeding shall not contain any instruction of modifying them for infant feeding.] [Inserted by G.S.R. 257(E), dated 3rd May, 1991 as corrected by G.S.R. 531(E), dated 14th August, 1991 (w.e.f. 3-11-1991).]

(iv)Wherever the word "milk" appears on the label of a package of condensed skimmed milk or of (dried) skimmed milk as the description or part of the description of the contents, it shall be immediately preceded or followed by the word "machine skimmed" or "partly skimmed", as the case may be.

(C)[ FLUID MILK. - The caps of the milk bottles shall clearly indicate the nature of the milk contained in them. The indication may be either in full or by abbreviation shown below:-

(i)Buffalo milk may be denoted by the letter 'B'.

(ii)Cow milk may be denoted by the letter 'C'.

(iii)Goat milk may be denoted by the letter 'G'.

(iv)Standardised milk may be denoted by the letter 'S'.

(v)Toned milk may be denoted by the letter 'T'.

(vi)Double toned milk may be denoted by the letters 'DT'.

(vii)Skimmed milk may be denoted by the letter 'K'.

(viii)Pasteurised milk may be denoted by the letter "P" followed by the class of milk. For example Pasteurised Buffalo milk shall bear the letters 'PB'.]

[Alternatively colours of the caps of the milk bottles shall be indicative of the nature of milk contained in them, the classification of colours being displayed at places where milk is sold/stored or exhibited for sale, provided that the same had been simultaneously intimated to the concerned Local (Health) Authority. Other media of information like Press may also be utilised.] [Inserted by G.S.R. 243, dated 1st March, 1980.]

(D)[] [Renumbered by G.S.R. 938, dated 26th May, 1971.] ICE-CREAM. - Every dealer in ice-cream or mixed ice-cream who, in the street or other place of public resort, sells or offers or exposes for sale, ice-cream or ice-candy from a stall or from a cart, barrow or other vehicle, or from a basket, Phial tray or other container used without a staff or a vehicle shall have his name and address alongwith the name and address of the manufacturer, if any, legibly and conspicuously displayed on the stall, vehicle or container, as the case may be.

[[(E)] [Inserted by G.S.R. 1256, dated 17th August, 1967.] HINGRA. - Every container containing Hingra shall bear a label upon which is printed a declaration in the following form, namely:-"This container contains Hingra (Imported) from Iran/Afghanistan and is certified to be conforming to the standards laid down in the Prevention of Food Adulteration Rules, 1955."] [Inserted by G.S.R. 938, dated 26th May, 1971.]

(F)[ LIGHT BLACK PEPPER. - Every package containing light black pepper shall bear the following label in addition to the Agmark seal and the requirements prescribed under rule 32:

Light Black Pepper(Light berries)

][[(G) Every package containing "CASSIA BARK" shall bear the following label:-

CASSIA BARK (TAJ)

] ]

(GG)[Every package containing "CINNAMON" shall bear the following label:-

CINNAMON (DALCHINI)

]

(H)Every package of chillies which contains added edible oil shall bear the following label:-

CHILLIES IN THIS PACKAGE CONTAINS AN ADMIXTURE OF NOT MORE THAN 2 PER CENT OF .................. (NAME OF OIL) EDIBLE OIL

[***] [Sub-rule (I) omitted by G.S.R. 422(E), dated 29th April, 1987 (w.e.f. 29-4-1989).]

(J)Every package of ice-cream, kulfi, kulfa, and chocolate ice-cream containing starch shall have a declaration on a label as specified in sub-rule (2) of rule 43.

[***] [Sub-rule (K) omitted by G.S.R. 67(E), dated 5th February, 2001 (w.e.f. 5-2-2001).]

(L)[ MASALA. - [Every package of mixed masala fried in oil shall bear the following label:] [Inserted by G.S.R. 63(E), dated 5th February, 1976 (w.e.f. 5-8-1976).]-

MIXED MASALA (FRIED)THIS MASALA HAS BEEN FRIED IN(Name of the edible oil used)]

[Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-7-1979).]

(M)[ COMPOUNDED ASAFOETIDA. - Every container of compounded asafoetida shall indicate the approximate composition of edible starch or edible cereal flour used in the compound, on the label.] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-7-1979).]

(N)[ Every package containing maida treated with improver or bleaching agents shall carry the following label, namely:-

WHEAT FLOUR TREATED WITH IMPROVER/ BLEACHING AGENTS,TO BE USED BY BAKERIES ONLY]

[Inserted by G.S.R. 1417, dated 20th September, 1976 (w.e.f. 20-3-1977).]

(O)[ Every package containing an admixture of palmolein with groundnut oil shall carry the following label, namely:-

BLEND OF PALMOLEIN AND GROUNDNUT OIL.Palmolein ........................................ per centGroundnut oil .................................... per cent]

[Inserted by G.S.R. 651(E), dated 20-10-1977 (w.e.f. 22-10-1977). ]

(P)[ Every package containing an admixture of imported rape-seed oil with mustard oil, shall carry the following label, namely:-

BLEND OF IMPORTED RAPE-SEED OIL AND MUSTARD OIL.Imported rape-seed oil ........................................ per centMustard oil ......................................................... per cent]

[Inserted by G.S.R. 732(E), dated 5-12-1977 (w.e.f. 5-12-1977). ]

(Q)[ Every package of [synthetic food colour] [Inserted by G.S.R. 393(E), dated 4-8-1978 (w.e.f. 4-8-1978). ] preparation and mixture shall bear a label upon which is printed a declaration giving the percentage of total dye content.] [Inserted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974).]

(R)[ Unless otherwise provided in these rules, every package of malted milk food which contains added natural colouring matter except caramel, shall bear the following label:

MALTED MILK FOOD IN THIS PACKAGE CONTAINSPERMITTED NATURAL COLOURING MATTER]

[Inserted by G.S.R. 55(E), dated 31-1-1979 (w.e.f. 31.7. 1979). ]

(S)[ Every advertisement for and/or a package of food containing added Monosodium Glutamate shall carry the following declaration, namely:

This package of ......... (name of the food) contains addedMONOSODIUM GLUTAMATE[NOT RECOMMENDED FOR INFANTS BELOW-12 MONTHS] [Substituted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).]]

[Substituted by G.S.R. 101(E). dated 18-2-1992 (w.e.f. 19-8-1992) as corrected by G.S.R. 525(E), dated 15-5-1992. ]

(T)[ Every container of refined salseed fat shall bear the following label, namely:-

REFINED SALSEED FAT FOR USE IN BAKERY AND CONFECTIONERY ONLY]

[Inserted by G.S.R. 19(E), dated 28-1-1980.][***] [Omitted by G.S.R. 101(E), dated 18-2-1992 (w.e.f. 19-8-1992).]

(V)[ Every container or package of table iodised salt or iron fortified common salt containing permitted anticaking agent shall bear the following label, namely:

IODIZED SALT/IRON FORTIFIED COMMON SALT*CONTAINS PERMITTED ANTICAKING AGENT*Strike out whichever is not applicable.

] [Substituted by Notification No. G.S.R. 670(E), dated 17.11.2005 (w.e.f. 12.9.1955).][Inserted by G.S.R. 938, dated 26th May, 1971.]

Substituted by G.S.R. 670(E), dated 17th November, 2005, for sub-rule (V) (w.e.f. 17-5-2006). Sub-rule (V), before substitution, stood as under:(v) Every container or package of edible common salt or iodised salt or iron fortified common salt containing permitted anti-caking agents shall bear the following label, namely:-{|

EDIBLE COMMON SALT OR IODISED SALT OR IRONFORTIFIED COMMON SALT*Contains permitted anti-cakingagent*Strike out whichever is not applicable

(VV)Every container or package of iron fortified common salt shall bear the following label, namely:

IRON FORTIFIEDCOMMON SALT

(W)[ Every container of refined vegetable oil shall bear the following label, namely:

REFINED (Name ofthe oil) OIL

Provided that the container of imported edible oil shall also bear the words "IMPORTED" as prefix.] [ Inserted by G.S.R. 44(E), dated 5-2-1982 (w.e.f. 5-8-1982).]

(X)[ Every package of the Dried Glucose Syrup containing sulphurdioxide exceeding 40 ppm] shall bear the following label, namely:-

DRIED GLUCOSE SYRUP FOR USE IN SUGAR CONFECTIONERY ONLY]

[Inserted by G.S.R. 57(E), dated 11-2-1982 (w.e.f. 11-8-1982) as corrected by G.S.R. 307(E), dated 3-4-1982.][* * *] [Omitted by G.S.R. 694(E), dated 11-10-1999 (w.e.f. 11-4-2000).]

(YY)[ A package containing tea with added flavour shall bear the following label, namely:

FLAVOURED TEA(Common name od permitted flavour) percentageRegistration No.]

[Inserted by G.S.R. 847(E), dated 7-12-1994 (w.e.f. 7-12-1994) as correctted by G.S.R. 329(E), dated 4-4-1995.]

(Z)[ A package containing annatto colour in vegetable oils shall bear the following label, namely:

ANNATTO COLOUR IN OIL(Name of Oil/Oils) USED]

[Inserted by G.S.R. 764(E), dated 15-11-1984 (w.e.f. 15-11-1985). ]

(ZZ)[ Every package containing an admixture of edible oils shall carry the following label, namely:

This blended edible vegetable oil contains an admixtureof:(i) .................................% by weight(ii) ................................% by weight(Name and nature of edible vegetable oils, i.e., in raw orrefined form)Date of Packing ................................]

[Substituted by G.S.R. 91(E) dated 7-2-1992 (w.e.f. 7-2-1992) as corrected by G.S.R. 314(E), dated 3-3-1992. ][There shall also be the following declaration in bold capital letters alongwith the name of product on front/ central panel,-

NOT TO BE SOLD LOOSE]

[Inserted by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21.12.2005).][* * *]

Omitted by G.S.R. 431(E), dated 19-6-2009 (w.e.f. 19-6-2009). Rule 42 (ZZZ), before substitution, stood as under:"(ZZZ) Every package of chewing tobacco shall bear the following label, namely:-{|

Chewing of tobacco is injurious to health.

"|}

(ZZZ)[ (1) Every package of food which is permitted to contain artificial sweetener mentioned in the table given in [rule 47, and an advertisement for such food] [Added by G.S.R. 454(E), dated 15-4-1988 (w.e.f. 15-4-1988). ] shall carry the following label, namely] :-

[[(i) This contains........... (name of artificial sweeterners)] [Inserted by G.S.R. 388(E), dated 25th June, 2004 (w.e.f. 25-6-2004).](ii) Not recommended for children.(iii) *(a) Quantity of sugar added............. gm/100 gm.(b) No sugar added in the product.(iv) *Not for Phenylketoneurics (if Aspertame is added)(*strike out whatever is not applicable)]

(ZZZ)[(1)(A) In addition to the declaration under sub-rule (ZZZ)(1), every package of food which is permitted to contain artificial sweetener mentioned in table in rule 47 and an advertisement for such food shall carry the following label, namely:-

Contains Artificial Sweetener and for Calorie Conscious

(ZZZ)(1)(B) The declaration under sub-rule (ZZZ)(1)(A) shall be provided alongwith name or trade name of product and shall be of the half of the size of the name/trade name. The declaration may be given in two sentences, but in the same box:

Provided that the provision of these rules shall not apply in respect of any food which is manufactured and packed before the commencement of Prevention of Food Adulteration (1st Amendment) Rules, 2004.] [Inserted by G.S.R. 388(E), dated 25-6-2004 (w.e.f. 25-6-2004).]

(ZZZ)[ (2) Every package of Aspertame (Methyl ester) Acesulfame-K [, Sucralose] [Substituted by G.S.R. 853(E), dated 30-12-2002 (w.e.f. 1-10-2003). ] and Saccharin Sodium marketed as Table Top Sweetener and every advertisement for such Table Top Sweetener shall carry the following label, namely:

(i) Contains................... (name of artificial sweetener)(ii) Not recommended for children:

Provided that the package of Aspertame (Methyl ester) marketed as Table Top Sweetener and every advertisement for such Table Top Sweetener shall carry the following label, namely:-

"Not for Phenylketoneurics"]

(ZZZ)[ (3) Every package of Pan Masala and advertisement relating thereto, shall carry the following warning, namely:-

Chewing of Pan masala may be injurious to health.]

[Added by G.S.R. 128(E), dated 8-3-1990 (w.e.f. 8-9-1990). ]

(ZZZ)[ (4) Every package of vanaspati made from more than 30 per cent of Rice Bran Oil shall bear the following label, namely:-

This package of vanaspati is made from more than 30 per cent Rice bran oil by weight.]

[Inserted by G.S.R. 481, dated 16-9-1993 (w.e.f. 2-10-1993) as corrected by G.S.R. 512(E), dated 15-6-1994.]

(ZZZ)(5) Every package containing Fat Spread shall carry the following labels, namely:-

(i) Milk Fat SpreadUse before.................................................Date of packing ..........................................Per cent by weight .....................................Total Milk Fat Content ...............................

(ii) Mixed Fat Spread ...................................Use before...................................................Date of packing .........................................Per cent by weight ....................................Milk Fat Content .......................................Per cent by weight ....................................Total Fat Content ......................................

(iii) Vegetable Fat Spread ............................Use before..................................................Date of packing...........................................Per cent by weight ......................................Total fat content.........................................

(ZZZ)[ (6) Every package of supari and advertisement relating thereto shall carry the following warning in conspicuous and bold print, namely:-

Chewing of Supari is Injurious to Health.]

[Inserted by G.S.R. 695(E), dated 9-11-1993 (w.e.f. 9-5-1994).]

(ZZZ)[ (7) All packages of irradiated food shall bear the following declaration and logo, namely] [Added by G.S.R. 614(E), dated 9-8-1994 (w.e.f. 9-8-1994) as corrected by G.S.R. 60(E), dated 7-2-1995.] :-

(ZZZ)[ (8) Every package of fruit squash by whatever name it is sold, containing additional sodium or potassium salt shall bear the following label, namely:-

IT CONTAINSADDITIONAL SODIUM/POTASSIUM SALT]

[Inserted by G.S.R. 121(E), dated 11-3-1996 (w.e.f. 7.9.1996). ]

(ZZZ)[ (9) Every package of Cheese (hard), surface treated with Natamycin, shall bear the following label, namely:-

SURFACE TREATEDWITH NATAMYCIN]

[Inserted by G.S.R. 223(E), dated 20-5-1996 (w.e.f. 20-11-1996) as corrected by G.S.R. 515(E), dated 5-11-1996. ]

(ZZZ)[ (10) Every package of Bakery and Industrial Margarine made from more than 30 per cent of Rice Bran Oil shall bear the following label, namely:-

This package of Bakery & IndustrialMargarine is madefrom more than30 per cent of Rice Bran Oil by Wt.]

[Inserted by G.S.R. 465(E), dated 14-8-1997 (w.e.f. 14-8-1997). ][** *] [ Clause (ZZZ)(11) omitted by G.S.R. 716(E), dated 13-9-2000 (w.e.f. 30-9-2000).]

(ZZZ)[ (12) Every package of food which is permitted to contain a mixture of Aspertame (Methyl ester) and Acesulfame Potassium Sweeteners mentioned in the Table given in rule 47, shall carry the following label, namely:-

(i) [ This ......................(Name of food)contains..........................an admixture of Aspertame (Methyl Ester and Acesulfame Potassium)(ii) Not recommended for children(iii) *(a) Quantity of sugar added..........................gm/100 gm(b) No sugar added in the product(iv) *Not for Phenylketoneurics (If Aspertame is added)(*Strike out whatever is not applicable).]]

[Inserted by G.S.R. 396(E). dated 27-5-1999 (w.e.f. 27-5-1999). ]

(ZZZ)[ (12A) Every package of food which is permitted to contain a mixture of Acesulfame Potassium and Sucralose sweeteners mentioned in the Table given in rule 47, shall carry the following label, namely :-

(i)	This ........... (Name of Food) contains a mixture ofSucralose and Acesulfame Potassium;
(ii)	Not recommended for children;
(iii)	*(a) Quantity of sugar added ........... gm/100 gm;
	*(b) No sugar added in the product;
	(* Strike out whichever is not applicable.)]

[Inserted by G.S.R. 652 (E), dated 2.8.2010 (w.e.f. 12.9.1955)]

(ZZZ)[ (13) Every container or package of flavour emulsion and flavour paste meant for use in carbonated or non-carbonated beverages shall carry the following declaration, in addition to the instructions for dilution, namely:- [Inserted by G.S.R. 718(E), dated 13-9-2000 (w.e.f. 13-9-2000). ]

FLAVOUR EMULSIONAND FLAVOUR PASTE FOR USE INCARBONATED ORNON-CARBONATED BEVERAGES ONLY]

(ZZZ)[ (14) Every package of drinking water shall carry the following declaration in capital letters having the size of each letter as prescribed in rule 36:-

PACKAGED DRINKINGWATER]

[Inserted by G.S.R. 760(E), dated 29-9-2000 (w.e.f. 29-3-2001). ][One time usable plastic bottles of packaged drinking water shall carry the following declaration:-

CRUSH THE BOTTLEAFTER USE]

[Inserted by G.S.R. 831(E), dated 21-10-2003 (w.e.f. 1-1-2004). ]

(ZZZ)[ (15) Every package of mineral water shall carry the following declaration in capital letters having the size of each letter as prescribed in rule 36:-

NATURAL MINERALWATER]

[Inserted by G.S.R. 759(E), dated 29-9-2000 (w.e.f. 29-3-2001). ][One time usable plastic bottles of mineral water shall carry the following declaration:-

CRUSH THE BOTTLEAFTER USE]

[Inserted by G.S.R. 831(E), dated 21-10-2003 (w.e.f. 1-1-2004). ]

(ZZZ)[ (16) Every package of Non-Vegetarian Food shall bear the following symbol in red colour on the principal display panel just close in proximity to the name or brand name of food, namely] [Inserted by G.S.R. 245(E), dated 4-4-2001 (w.e.f. 4-10-2001). ] :-

(ZZZ)[ (17) Every package of Vegetarian Food shall bear the following symbol in green colour on the principal display panel just close in proximity to the name or brand name of the food, namely:-] [Inserted by G.S.R. 908(E), dated 20-12-2001 (w.e.f. 20-6-2002).]

(ZZZ)[ (18) Every package of food having added caffeine, shall carry the following label, namely:-

"CONTAINSCAFFEINE"

Provided if caffeine is added in the products, it shall be declared on the body of the container/bottle:Provided also that in case of returnable glass bottles, which are recycled for refilling the declaration of caffeine, may be given on the crown.] [Inserted by G.S.R. 853(E), dated 30-12-2002 (w.e.f. 1-10-2003). ]

(ZZZ)[ (19) Every package of Low Fat Paneer/Chhana shall carry the following label, namely:-

Low Fat Paneer/Chhana]

[Inserted by G.S.R. 356(E), dated 7-6-2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-9-2010).]

(ZZZ)[ (20) Every package of Cheese(s), *if packed in polyfilm/wrapping of cloth, shall bear the following label, namely:-

Remove the outer*packing before consumption]

(ZZZ)[(21) Every package of Frozen Dessert/Frozen Confection shall bear the following label, namely:-

Frozen Desserts/Frozen Confection Contain .......................Milk Fat*/Edible Vegetable Oil*/and Vegetable Fat*.(*Strike outwhichever is not applicable).]

(ZZZ)[(22) Every container or package of common salt shall bear the following label, namely:-

COMMON SALT FORIODISATION/IRON FORTIFICATION/ANIMALUSE/PRESERVATION/MEDICINE/INDUSTRIAL USE*(*Strike outwhichever is not applicable).]

[Inserted by G.S.R. 670(E), dated 17-11-2005 (w.e.f. 17-5-2006). ]

(ZZZ)[(23) Every package of biscuits, bread and cakes containing Oligofructose shall bear the following declaration, namely:-

Contains Oilgofructose (dietary fibre) ................gm/100gm.]

[Inserted by G.S.R. 400(E), dated 23-6-2006 (w.e.f. 5-7-2006). ][* * *] [Sub-rule (ZZZ)(24) omitted by G.S.R. 664(E), dated 19th September, 2008 (w.e.f. 19-3-2009). Earlier sub-rule (ZZZ)(24) was inserted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009).]

(ZZZ)[(25) Every package of fresh fruit if coated with wax shall carry the following label, namely:-

"Coated withwax (give name of wax)]

[Substituted by G.S.R. 114(E), dated 28-2-2008 (w.e.f. 28-2-2008). ]

(ZZZ)[(26) Every package of food containing Polyols shall bear the following label :-

Polyols may have laxative effects]

[Inserted by G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 9.12.2010).]

(ZZZ)[(27) Every package of food containing Polydextrose shall bear the following label :-

Polydextrose may have laxative effects]

[Inserted by G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 9-12-2010).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Section

Section 42 in The Prevention of Food Adulteration Rules, 1955

42. Form of labels.