Section 49(25) in The Prevention of Food Adulteration Rules, 1955
(25)No person shall sell or serve food in any 'commercial establishment' in plastic articles used in catering and cutlery, unless the plastic material used in catering and cutlery articles, conform to the food grade plastic, specified in rule 49(5)(v).Explanation. - For the purpose of this sub-rule "commercial establishment" means any establishment, called by whatever name, being run/managed by any person or by any authority of the Government/Semi-Government or by any corporate/registered body which deals in the business of selling or serving food.]
