Section 49(13) in The Prevention of Food Adulteration Rules, 1955
(13)[ All edible oils, except coconut oil, imported in crude, raw or unrefined form shall be subjected to the process of refining before sale for human consumption. Such oils shall bear a label declaration as laid down in rule 42 (W).] [Inserted by G.S.R. 44(E), dated 5th February, 1982 (w.e.f. 5-8-1982).]
