Section 53 in The Food Safety And Standards Act, 2006
53. Penalty for misleading advertisement.-
(1)Any person who publishes, or is a party to the publication of an advertisement, which-(a)falsely describes any food; or(b)is likely to mislead as to the nature or substance or quality of any food or gives false guarantee,shall be liable to a penalty which may extend to ten lakh rupees.(2)In any proceeding the fact that a label or advertisement relating to any article of food in respect of which the contravention is alleged to have been committed contained an accurate statement of the composition of the food shall not preclude the court from finding that the contravention was committed.
