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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 2 in The Prevention of Food Adulteration Rules, 1955

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Prevention of Food Adulteration Act, 1954 (37 of 1954);
(b)"Director" means the Director of the Laboratory;
(c)[ "Laboratory" means a Central Food Laboratory;] [Substituted by G.S.R. 70(E), dated 8-2-1978 (w.e.f. 1-4-1978).]
(d)"Form" means a Form set forth in Appendix A to these rules;
(da)[ "infant" means a child not more than twelve months of age; [Inserted by G.S.R. 147(E), dated 14-3-1997 (w.e.f. 14-9-1997).]
(db)"infant food" means any food (by whatever name called) being marketed or otherwise represented as a complement to mother's milk, to meet the growing nutritional needs of infant [after the age of six months and upto the age of two years];
(dc)"infant milk substitute" means any food being marketed or otherwise represented as partial or total replacement for mother's milk, [for infant upto the age of two years] [Substituted by G.S.R. 388(E), dated 25-6-2004, for 'whether or not it is suitable for such replacement' (w.e.f. 25-6-2004).]; ]
(e)[ "Local Authority" means- [Inserted by G.S.R. 508(E), dated 27-9-1975.]
(i)in the case of sea ports, the Health Officer as defined in the Indian Port Health Rules, 1955, in respect of that portion of local area falling within the jurisdiction of the ports;
(ii)in the case of airports, the Health Officer as defined in the Indian Aircraft (Public Health) Rules, 1954, in respect of that portion of the local area falling within the jurisdiction of the airport;
(iii)in the case of all railway stations or groups of railway stations (including any railway colony, office, yard, goods-shed, transhipment shed, workshop and other works owned and maintained by the Railway Administration for the purpose or in connection with Railways) the Medical Superintendent/Divisional Medical Officer of the Railways in respect of that portion of the local area falling within the jurisdiction of the said railway station or group of railway stations;]
(iv)[ in the case of an ordinance factory or equipment factory, the General Manager of such factory or equipment factory or both;] [Inserted by G.S.R. 422(E), dated 24-5-1982.]
(f)[ "good manufacturing practices for use of food additives" means the food additives used under the following conditions, namely:- [Inserted by G.S.R. 388(E), dated 25-6-2004(w.e.f. 25-6-2004).]
(i)the quantity of the additive added to food shall be limited to the lowest possible level necessary to accomplish its desired effect;
(ii)the quantity of the additive becomes a component of food as a result of its use in the manufacturing, processing or packaging of a food and which is not intended to accomplish any physical; or other technical effect in the food itself; is reduced to the extent reasonably possible; and
(iii)the additive is prepared and handled in the same way as a food ingredient;]
(g)[ "claim" means any representation which states, suggests or implies that a food has particular qualities relating to its origin, nutritional properties, nature, processing, composition or any other quality; [Inserted by G.S.R. 491(E), dated 21-8-2006 and read with Corrigendum G.S.R. 518(E), dated 31-7-2007, G.S.R. 70(E), dated 5-2-2008, G.S.R. 383(E), dated 16-5-2008, G.S.R. 730(E), dated 13-10-2008 (w.e.f. 18-3-2009).]
(h)"consumer" means persons and families purchasing and receiving food in order to meet their personal needs;
(i)"contaminant" means any substance not intentionally added to food, which is present in such food as a result of the production (including operations carried out in crop husbandry, animal husbandry or veterinary medicine), manufacture, processing, preparation, treatment, packing, packaging, transport or holding of such food or as a result of environmental contamination and does not include insect fragments, rodent hairs and other extraneous matter;]
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Clauses (j), (k), (l), (m) omitted by G.S.R. 664(E), dated 19-9-2008 (w.e.f. 19-3-2009). Clauses (j), (k), (l), (m), before omission, stood as under:'(j) "Date of Manufacture" means the date on which the food becomes the product as described;(k) "Date of Packaging" means the date on which the food is placed in the immediate container in which it will be ultimatley sold;(l) "Best Before" means the date which signifies the end of the period under any state storage conditions during which the product will remain fully marketable and will retain any specific qualities for which tacit or express claims have been made. However, beyond the date the food may still be perfectly satisfactory;(m) "Use-by date/recommended last consumption date/Expiry Date" means the date which signifies the end of the estimated period under any stated storage conditions, after which product probably will not have the quality attributes normally expected by the consumers and the food shall not be marketable.'.
(n)"food additive" means any substance not normally consumed as a food by itself and not normally used as a typical ingredient of the food, whether or not it has nutritive value, the intentional addition of which to food for a technological (including organoleptic) purpose in the manufacture, processing, preparation, treatment, packing, packaging, transport or holding of such food results; or may be reasonably expected to result, (directly or indirectly) in it or its by-products becoming a component of or otherwise affecting the characteristics of such foods but does not include contaminants or substances added to food for maintaining or improving nutritional qualities;
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Clause (o) omitted by G.S.R. 664(E), dated 19-9-2008 (w.e.f. 19-3-2009). Clause (o), before omission, stood as under:'(o) "food for special dietary uses" means foods which are specially processed or formulated to satisfy particular dietary requirements because of a particular physical or physicological condition and /or specific diseases and disorders and which are presented as such, wherein the composition of these foodstuffs shall be significantly different from the composition of foods of comparable nature, that exists.'
(p)"ingredient" means any substance, including a food additive, used in the manufacture or preparation of a food and present in the final product although possibly in a modified form;
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Clauses (q), (r), (s), (t) and (u) omitted by G.S.R. 664(E), dated 19-9-2008 (w.e.f. 19-3-2009). Clauses (q), (r), (s), (t) and (u), before omission, stood as under:'(q) "label" means a display of written, graphic, perforated, stamped, tag, brand, mark, pictoral or other descriptive matter, printed, stenciled, marked, embossed or impressed on, or attached to, a container, cover, lid or crown of any food package;(r) "labelling" includes any written, printed or graphic matter that is present on the label accompanying the food.(s) "Lot number" or "Code number" or "batch number" means the number either in numericals or alphabets or in combination, representing the Lot number or code number or batch number being preceded by the words "Lot No" or "Lot" or "code number" or "Code" or "Batch No" or "Batch" or any distinguishing prefix by which the food can be traced in manufacture and identified in distribution.(t) "prepackaged" means pacaked or made up in advance in a container, ready for offer to the consumer.(u) "principal display panel" means that part of a label which is intended or is likely to be displayed, and presented or shown or examined by the customer under normal and customary conditions of display, sale or purchase of the commodity contained in the package;'.
(v)"processing aid" means substance or material, not including apparatus or utensils, and not consumed as a food ingredient by itself, intentionally used in the processing of raw materials, foods or its ingredients, to fulfill a certain technological purpose during treatment or processing and which may result in the non-intentional but unavoidable presence of residues or derivatives in the final product.