Section 5(27) in The M.P. Municipal Corporation Act, 1956
(27)[ "food" means any article used as food or drink for human consumption other than drugs and water and includes- [Substituted by M.P. Act No. 13 of 1961.](a)any article which ordinarily enters into or is used in the composition or preparation of human food; or(b)any flavouring or colouring matter, spices or condiments;]
