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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Prevention of Food Adulteration Rules, 1955

(2)Every package, containing a food which is not pure by reason of any addition, admixture or deficiency shall be labelled with an adhesive label, which shall have the following declaration:-
[DECLARATION [Substituted by S.R.O. 2755, dated 24th November, 1956 and as amended by G.S.R. 1211, dated 9th December, 1958.]THIS (a)............................CONTAINS ANADMIXTURE/ADDITION OF NOT MORE THAN (b).........PER CENT OF(c).........................]
(a)Here insert the name of food.
(b)Here insert the quantity of admixture which may be present.
(c)Here insert the name of the admixture or the name of the ingredient which is deficient.
Where the context demands it, the words 'contains an admixture of' shall be replaced by the words "contains an addition of" or 'is deficient in'.