Section 14 in The Vegetable Oil Products Control Order, 1947
14.
(1)The Controller may, by general or special order-(i)prohibit the stock or sale (other than in loose form) of any vegetable oil product, unless such vegetable oil product is packed in containers of such type, size and description and in such net quantity, as may be specified therein;(ii)specify the ratio of the quantity of vegetable oil product to be packed by any producer in any specified size or sizes of tin containers to his total production of vegetable oil product during any calendar month.(2)Every container in which vegetable oil product is packed shall, at the time of sale by the producer or dealer, bear the following particulars in English or Hindi (Devnagri script)-(i)the name, trade name, if any, or description of the vegetable oil product;(ii)a declaration in the following words "made from vegetable oils only" in a type size of not less than 12.5 mm. with names of individual oils contained therein in type size of not less than 3 mm.:[Provided that the declaration regarding type-size of the words shall not be applicable in which vegetable oil products are packed in quantities of 500 gram, 200 gram and 100 gram. However these sizes shall have type-size of the word as specified in Clause 7 of the Standards of Weights and Measures (Packaged Commodities) Rules, 1977.] [Inserted by G.S.R. 138 (E), dated March 15, 1995.];(iii)the name and business particulars of the manufacturer,(iv)where any vitamin or permissible colouring or flavouring agent has been added in the product, a declaration to the effect that it contains the relevant vitamin, permissible colouring or flavouring agent, as the case may be:Provided that no such declaration shall be made in the case of Vitamin D, unless a minimum 2 I.U. of that vitamin has been added per gramme of the product;(v)where any antioxidant or synergist or emulsifying agent or any other substance has been added in the product, the name and percentage thereof;(vi)the net weight of the contents of the container;(vii)the batch number, month and year of manufacture;(viii)[ Indian Standard Institution Certification Mark specified under the Indian Standard Institution (Certification Mark) Act, 1952 (Central Act 26 of 1952)] [Inserted by G.S.R. 551 (E), dated 4.7.1985.].(3)Every particular or declaration required under sub-clause (2) shall be either printed on the label affixed to the container or lithographed thereon and unless otherwise provided in this Order shall be in a type size of not less than 3 mm.:Provided that in the case of particulars relating to the batch number, month and year of manufacture it shall be sufficient if such particulars are affixed by means of a rubber stamp on the label or embossed or stamped with indelible ink on the top or bottom of the container.
