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Union of India - Section

Section 43 in The Prevention of Food Adulteration Rules, 1955

43. Notice of addition, admixture or deficiency in food.

(1)Every advertisement and every price or trade list or label for an article of food which contains an addition, admixture or deficiency shall describe the food as containing such addition, admixture or deficiency and shall also specify the nature and quantity of such addition, admixture or deficiency. No such advertisement or price or trade list or label attached to the container of the food shall contain any words which might imply that the food is pure:[Provided that for the purpose of this rule the following shall not be deemed as an admixture or an addition, namely:-
(a)salt in butter or margarine;
(b)vitamins in food.]
(2)Every package, containing a food which is not pure by reason of any addition, admixture or deficiency shall be labelled with an adhesive label, which shall have the following declaration:-
[DECLARATION [Substituted by S.R.O. 2755, dated 24th November, 1956 and as amended by G.S.R. 1211, dated 9th December, 1958.]THIS (a)............................CONTAINS ANADMIXTURE/ADDITION OF NOT MORE THAN (b).........PER CENT OF(c).........................]
(a)Here insert the name of food.
(b)Here insert the quantity of admixture which may be present.
(c)Here insert the name of the admixture or the name of the ingredient which is deficient.
Where the context demands it, the words 'contains an admixture of' shall be replaced by the words "contains an addition of" or 'is deficient in'.
(3)Unless the vendor of a food containing an addition, admixture or deficiency, has reason to believe that the purchaser is able to read and understand the declaratory label, he shall give the purchaser, if asked, the information contained in the declaratory label by word of mouth at the time of; sale.
(4)Nothing contained in this rule shall be deemed to authorise any person to sell any article of food required under the Act or these rules to be sold in pure condition, otherwise than in its pure condition.
(5)[ Nothing contained in the rule shall apply in the case of sweets,, confectionery, biscuits, bakery products, processed fruits, [aerated water, vegetables and flavouring agents] [Added by S.R.O. 2755, dated 24th November, 1956.]. ] [Added by G.S.R. 1211, dated 9-12-1958. ]