Section 2(2) in The Prevention Of Food Adulteration Act, 1954
(2)any other local area, such authority as may be prescribed by the Central Government or the State Government under this Act;(viiia)[ "Local (Health) Authority", in relation to a local area, means the officer appointed by the Central Government or the State Government, by notification in the Official Gazette, to be in charge of Health administration in such area with such designation as may be specified therein;(viiib)"manufacture" includes any process incidental or ancillary to the manufacture of an article of food;] [ Inserted by Act 34 of 1976, Section 2(w.e.f. 1-4-1976).](ix)"misbranded"-an article of food shall be deemed to be misbranded-(a)if it is an imitation of, or is a substitute for, or resembles in a manner likely to deceive, another article of food under the name of which it is sold, and is not plainly and conspicuously labelled so as to indicate its true character;(b)if it is falsely stated to be the product of any place or country;(c)if it is sold by a name which belongs to another article of food;(d)if it is so coloured, flavoured or coated, powdered or polished that the fact that the article is damaged, is concealed or if the article is made to appear better or of greater value than it really is;(e)if false claims are made for it upon the label or otherwise;(f)if, when sold in packages which have been sealed or prepared by or at the instance of the manufacturer or producer and which bear his name and address, the contents of each package are not conspicuously and correctly stated on the outside thereof within the limits of variability prescribed under this Act;(g)if the package containing it, or the label on the package bears any statement, design or device regarding the ingredients or the substances contained therein, which is false or misleading in any material particular; or if the package is otherwise deceptive with respect to its contents;(h)if the package containing it or the label on the package bears the name of a fictitious individual or company as the manufacturer or producer of the article;(i)if it purports to be, or is represented as being, for special dietary uses, unless its label bears such information as may be prescribed concerning its vitamin, mineral, or other dietary properties in order sufficiently to inform its purchaser as to its value for such uses;(j)if it contains any artificial flavouring, artificial colouring or chemical preservative, without a declaratory label stating that fact, or in contravention of the requirements of this Act or rules made thereunder;(k)if it is not labelled in accordance with the requirements of this Act or rules made thereunder;(x)"package" means a box, bottle, casket, tin, barrel, case, receptacle, sack, bag, wrapper or other thing in which an article of food is placed or packed;(xi)"premises" include any shop, stall, or place where any article of food is sold or manufactured or stored for sale;(xii)"prescribed" means prescribed by rules made under this Act;(xiia)[ "primary food" means any article of food, being a produce of agriculture or horticulture in its natural form;] [ Inserted by Act 34 of 1976, Section 2 (w.e.f. 1-4-1976).](xiii)"sale" with its grammatical variations and cognate expressions, means the sale of any article of food, whether for cash, or on credit or by way of exchange and whether by wholesale or retail, for human consumption or use, or for analysis, and includes an agreement for sale, an offer for sale, the exposing for sale or having in possession for sale of any such article, and includes also an attempt to sell any such article;(xiv)"sample" means a sample of any article of food taken under the provisions of this Act or of any rules made thereunder;(xv)the words "unwholesome" and "noxious" when used in relation to an article of food mean respectively that the article is harmful to health or repugnant to human use.[2-A. Rule of construction.-Any reference in this Act to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.] [ Substituted by Act 34 of 1976, Section 2, for Clause(v) (w.e.f. 1-4-1976).]CENTRAL COMMITTEE FOR FOOD STANDARDS AND CENTRAL FOOD LABORATORY
