Section 44AA in The Prevention of Food Adulteration Rules, 1955
44AA. [ Prohibition of use of carbide gas in ripening of fruits. [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).]
- No person shall sell or offer or expose for sale or have in his premises for the purpose of sale under any description, fruits which have been artificially ripened by use of acetylene gas, commonly known as carbide gas.] [Substituted by G.S.R. 457(E), dated 23rd April, 1990 (w.e.f. 23-4-1990) as corrected by G.S.R. 867(E), dated 25th October, 1990.]
