Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(a) in The Food Safety And Standards Act, 2006

(a)
(i)the normal conditions of use of the food by the consumer and its handling at each stage of production, processing and distribution,
(ii)the information provided to the consumer, including information on the label, or other information generally available to the consumer concerning the avoidance of specific adverse health effects from a particular food or category of foods not only to the probable, immediate or short-term or long-term effects of that food on the health of a person consuming it, but also on subsequent generations;
(iii)to the probable cumulative toxic effects;
(iv)to the particular health sensitivities of a specific category of consumers where the food is intended for that category of consumers; and
(v)also to the probable cumulative effect of food of substantially the same composition on the health of a person consuming it in ordinary quantities;