Section 44B in The Prevention of Food Adulteration Rules, 1955
44B. [ Restriction on sale of ghee having less Reichert value than that specified for the area where such ghee is sold. [Inserted by G.S.R. 1134, dated 16th September, 1961.]
(1)The ghee having less Reichert value and a different standard for Butyro-refractometer reading at 40°C than that specified for the area in which it is imported for sale or storage shall not be sola or stored in that area except under the 'AGMARK' seal:Provided that such ghee may be (i) sold loose, after opening the 'AGMARK' sealed container, in quantities not exceeding two kilograms at a time, and (ii) used in the preparation of confectionery (including sweetmeats).(2)A person selling-(i)such ghee in the manner specified in sub-rule (1), and(ii)confectionery (including sweetmeats) in the preparation of which such ghee is used, shall give a declaration in Form VI-B, to the Food Inspector when a sample thereof is taken by him for analysis under section 10 of the Act and also to a purchaser desiring to have the sample analysed under section 12 of the Act.(3)If on analysis such sample is found to be conforming to the standards of quality prescribed for the area where it is alleged to have been produced, the ghee shall not be deemed to be adulterated by reason only that it does not conform to the standards of quality prescribed for the area where it is sold.]
