Section 7 in The Prevention Of Food Adulteration Act, 1954
7. Prohibitions of manufacture, sale, etc., of certain articles of food .-No person shall himself or by any person on his behalf manufacture for sale or store, sell or distribute-
(i)any adulterated food;(ii)any misbranded food;(iii)any article of food for the sale of which a license is prescribed, except in accordance with the conditions of the license;(iv)any article of food the sale of which is for the time being prohibited by the Food (Health) Authority [in the interest of public health;][*] [ The word " or" omitted by Act 34 of 1976, Section 6 (w.e.f. 1-4-1976).](v)any article of food in contravention of any other provision of this Act or of any rule made thereunder; [or(vi)any adulterant.] [ Inserted by Act 34 of 1976, Section 6 (w.e.f. 1-4-1976).][ Explanation .-For the purposes of this section, a person shall be deemed to store any adulterated food or misbranded food or any article of food referred to in clause (iii) or clause (iv) or clause (v) if he stores such food for the manufacture therefrom of any article of food for sale.] [Inserted by Act 34 of 1976, Section 6 (w.e.f. 1-4-1976). ]ANALYSIS OF FOOD
