Section 57A in The Prevention of Food Adulteration Rules, 1955

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Union of India - Section

Section 57A in The Prevention of Food Adulteration Rules, 1955

57A. Crop contaminants.

(1)Crop contaminant means any substance not intentionally added to food, but which gets added to articles of food in the process of their production (including operations carried out in crop husbandry, animal husbandry and veterinary medicine), manufacture, processing, preparation, treatment, packing, packaging, transport or holding of articles of such food as a result of environmental contamination.

(2)No article of food specified in column (2) of the Table below shall contain any crop contaminant specified in the corresponding entry in column (1) thereof in excess of quantities specified in the corresponding entry in column (3) of the said Table:[Table] [Substituted by Notification No. G.S.R. 773(E) dated 29.12.2006 (w.e.f. 12.9.1955).]

SI. No.	Name of the contaminants	Article of Food	µg/kg.
(1)	(2)	(3)	(4)
1.	Aflatoxin	All articles of food	30
2.	Aflatoxin M1	Milk	0.5
3.	Patulin	Apple juice & Apple juice ingredients inother beverages	50
4.	Ochratoxin A	Wheat, barley & rye	20

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Union of India - Section

Section 57A in The Prevention of Food Adulteration Rules, 1955

57A. Crop contaminants.