Section 57 in The Food Safety And Standards Act, 2006
57. Penalty for possessing adulterant.-
(1)Subject to the provisions of this chapter, if any person who whether by himself or by any other person on his behalf, imports or manufactures for sale, or stores, sells or distribute any adulterant shall be liable-(i)where such adulterant is not injurious to health, to a penalty not exceeding two lakh rupees;(ii)where such adulterant is injurious to health, to a penalty not exceeding ten lakh rupees.(2)In a proceeding under sub-section (1), it shall not be a defence that the accused was holding such adulterant on behalf of any other person.
