Section 44G in The Prevention of Food Adulteration Rules, 1955
44G. [ Conditions for sale of flavoured tea. [Inserted by G.S.R. 847(E), dated 7th December, 1994 (w.e.f. 7-12-1994) as corrected by G.S.R. 329(E), dated 4th April, 1995.]
-(i)Flavoured tea shall be sold or offered for sale only by those manufacturers who are registered with Tea Board. Registration No. shall be mentioned on the label.(ii)It shall be sold only in packed conditions with label declaration as provided in clause 'yy' of rule 42.][***] [Rule 44H omitted by G.S.R. 716(E), dated 13th September, 2000 (w.e.f. 30-9-2000). Earlier rule 44H was inserted by G.S.R. 670(E), dated 27th November, 1997 (w.e.f. 27-5-1998).]
