Section 49(31) in The Prevention of Food Adulteration Rules, 1955
(31)[ No person shall sell any food product wherein artificial sweetener is permitted under these rules, except under packed condition and as per the labelling requirements prescribed under rule 42.] [Inserted by G.S.R. 679(E), dated 31st October, 2006 (w.e.f. 1-1-2007).]
