Section 35(7) in The Prevention of Food Adulteration Rules, 1955
(7)Every declaration which is required to be made on package under these rule shall be-(a)legible, prominent, definite, plain and unambiguous;(b)conspicuous as to size, number and colour; and(c)as far as practicable, in such style or type of lettering as to be boldly, clearly and conspicuously present in distinct contrast to the other type, lettering or graphic material used on the package, and shall be printed or inscribed on the package in a colour that contrasts conspicuously with the background of the label:Provided that-(a)Where any label information is blown, formed or moulded on a glass or plastic surface or where such information is embossed or perforated on a package, that information shall not be required to be presented in a contrasting colours;(b)Where any declaration on a package is printed either in the form of a handwriting or hand script, such declaration shall be clear, unambiguous and legible.
