Section 75(3) in The Prevention of Food Adulteration Rules, 1955
(3)No food/irradiated food shall leave the irradiation facility unless it has been irradiated in accordance with the provisions of Department of Atomic Energy (Control of Irradiation of Food) Rules, 1991 and a certificate of irradiation indicating the dose of irradiation and the purpose of irradiations provided by the competent authority.
