Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3) in The Prevention of Food Adulteration Rules, 1955

(3)[ Notwithstanding anything contained in this rule, the amount of insecticide mentioned in column (2), on the imported wheat for the purpose of Public Distribution System, or imported under the O.G.L. vide number G.S.R. 386(E), dated the 28th June, 2006 shall not exceed the tolerance limit prescribed in column (3) of the Table given below from the date of commencement of the Prevention of Food Adulteration (VIth Amendment) Rules, 2006, till the 31st day of March, 2008.Table
Sl.No. Name of insecticide Tolerance limit mg/kg (ppm)
(1) (2) (3)
1. Carbaryl 2.0
2. Fenitrothion 2.0
3. Hydrogen Phosphide 0.1
4. Inorganic bromide(determined and expressed as total bromide from all sources) 50.0
5. Malathion (Malathion to bedetermined and expressed as combined residues of Malathion and malaoxon) 2.0
6. Phosphamidon Residues(expressed as the sum of Phosphamidon and its desethyl derivative) 0.1
7. Dithiocarbamates (theresidue tolerance limits are determined and expressed as mg/CS,/Kg and referseparately to the residues arising from any or each groups ofdithiocarbamates(a) Dimethyldithiocarbamates residue resulting from the use of ferbam or Ziram, and (b)Ethylene bis-dithiocarbamates resulting from the use of mancozeb, maneb or Zineb (including zineb derived from nabam plus zinc sulphate). 1.0
Explanation .-For the purposes of this rule, "Public Distribution System" shall have the same meaning assigned to it under the Public Distribution (Control) Order, 2001.] [Inserted by G.S.R. 435(E), dated 20-7-2006 and as corrected by Corrigendum G.S.R. 482(E), dated 7th August, 2006 (w.e.f. 20-7-2006).][Part XV] [ Inserted by G.S.R. 1211, dated 20-12-1958.] Solvent-Extracted Oils And Edible Flour