Section 37A(5) in The Prevention of Food Adulteration Rules, 1955
(5)[ The container of infant milk substitute for lactose or lactose and sucrose intolerant infants or label affixed thereto shall indicate conspicuously "LACTOSE-FREE or SUCROSE-FREE or LACTOSE and SUCROSE-FREE" in capital letters and statement "TO BE TAKEN UNDER MEDICAL ADVICE" and shall also bear the following statements, namely:-"Lactose free Infant Milk Substitute should only be used in case of diarrhoea due to lactose intorlerance.The lactose free/sucrose free Infant Milk Substitute should be withdrawn if there is no improvement in symptoms of intolerance.] [[Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for sub-rule (5) (w.e.f. 4-7-2007). Sub-rule (5), before substitution, stood as under:'(5) The container of infant milk substitute for lactose intolerant infants or label affixed thereto shall indicate conspicuosly 'LACTOSE FREE' in capital letters and statement 'TO BE TAKEN UNDER MEDICAL ADVICE'.]] ]
