Section 27(3) in The Food Safety And Standards Act, 2006
(3)The seller shall be liable under this Act, for any article of food which is-(a)sold after the date of its expiry; or(b)handled or kept in unhygienic conditions; or(c)misbranded; or(d)unidentifiable of the manufacturer or the distributors from whom such articles of food were received; or(e)received by him with knowledge of being unsafe.
