Section 49(19) in The Prevention of Food Adulteration Rules, 1955
(19)[ No person shall manufacture, sell, store or exhibit for sale an infant milk food, infant formula and milk cereal based weaning food, processed cereal based weaning food and follow up formula except under Bureau of Indian Standards Certification Mark.] [[Substituted by G.S.R. 430(E), dated 19th June, 2009, for sub-rule (19) (w.e.f. 19-6-2009). Sub-rule (19), before substitution, stood as under:'(19) No person shall manufacture, sell, store or exhibit for sale an infant milk food, infant formula and milk cereal based weaning food and processed cereal based weaning food except under Bureau of Indian Standards Certification Mark.']]
