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Union of India - Section

Section 63 in The Prevention of Food Adulteration Rules, 1955

63. [ Flavouring agents. [Inserted by G.S.R. 283 (E), dated 26th March, 1983 (w.e.f. 26-3-1983).]

- Flavouring agents include flavour substances, flavour extracts or flavour preparations, which are capable of imparting flavouring properties, namely taste or odour or both to food. Flavouring agents may be of following three types:-
(A)Natural-flavours and Natural Flavouring Substances
"Natural flavours" and "Natural flavouring substances" are flavour preparations and single substance respectively, acceptable for human consumption, obtained exclusively by physical processes from vegetable [***] for human consumption.
(B)Nature-identical Flavouring Substances
Nature-identical flavouring substances are substances chemically isolated from aromatic raw materials or obtained synthetically; they are chemically identical to substances present in natural products intended for human consumption, either processed or not.
(C)Artificial Flavouring Substances
Artificial flavouring substances are those substance which have not been identified in natural products intended for human consumption either processed or not.]