Section 3 in The Edible Oils Packaging (Regulation) Order, 1998
3. Prohibition as to sale, etc.
- On and from the 15th day of December, 1998, no person shall sell or expose for sale, or distribute, or offer for sale, or despatch, or deliver to any person for the purpose of sale any edible oil-(a)which does not conform to the standards of quality as provided in the Prevention of Food Adulteration Act, 1954 (37 of 1954) and rules made thereunder; and(b)which is not packed in a container, marked and labelled in the matter as specified in the Schedule I :Provided that the State Government may, in the public interest, for reasons to be recorded in writing, in specific circumstances and for a specific period by a notification in the Official Gazette, exempt any edible oil from the provisions of this Order.
