Section 48A(3) in The Prevention of Food Adulteration Rules, 1955
(3)No person shall sell a mixture of permitted [[synthetic food colours] [Substituted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995.] ] for use in or upon food unless its container carries a label stating the following particulars:-(a)the words "Food Colour Mixture";(b)the chemical and the common or commercial name [and colour index] [Inserted by G.S.R. 425(E), dated 14th April, 1960.] of the dye-stuff contained in the mixture.
