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Union of India - Section

Section 35 in The Prevention of Food Adulteration Rules, 1955

35. Distance of surrounding line.

- The distance between any part of the words ["unsuitable for babies"] [Substituted by G.S.R. 169, dated 2nd February, 1961] and the surrounding line enclosing these words shall not be less than [1.5 mm] [Substituted by G.S.R. 1340, dated 24th October, 1961].[36. Principal display panel, its area, size and letter, etc. - [(1) The information required under these rules shall be given on the principal display panel of the package or container and such information may be given in following manner:-(i)all the information be grouped together and given at one place;orthe pre-printed information be grouped together and given in one place; and(ii)online information be grouped together in other place.Explanation .-For the purpose of this rule, the "principal display panel" means that part of the container/package which is intended or likely to be displayed or presented or shown or examined by the customer under normal and customary conditions of display, sale or purchase of the commodity contained therein.] [Added by G.S.R. 380(E), dated 25th June, 1998 (w.e.f. 9-7-1998)]
(2)The area of the principal display panel shall not be less than-
(a)in the case of a rectangular container, forty per cent of the product of height and width of the panel of such container having the largest area;
(b)in case of cylindrical or nearly cylindrical, round or nearly round, oval or nearly oval container, twenty per cent of the product of the height and average circumference of such container; or
(c)in the case of a container of any other shape, twenty per cent of the total surface area of the container except where there is label, securely affixed to the container, such label shall give a surface area of not less than ten per cent of the total surface area of the container.
[* * *] [[Sub-rule (3) omitted by G.S.R. 664(E), dated 19th September, 2008 (w.e.f. 19-3-2009). Sub-rule (3), before omission, stood as under:'(3) In computing the area of the principal display panel, the tops, bottoms, flanges at top and bottoms of cans and shoulders and necks of bottles or jars shall be excluded.]]
(4)In the case of package having a capacity of five cubic centimetres or less, the principal display panel may be card or tape affixed firmly to the package or container and bearing the required information under these rules.
(5)The height of any numeral in the declaration required under these rules, on the principal display panel shall not be less than-
(i)as shown in Table I below if the net quantity is declared in terms of weight or volume.
Table I
Minimum height of numeral
Sl. No. Net quantity inweight/volume Minimum height in mm
    Normal case When blown, formed, moulded, or performed on container
1. Upto 50g/ml 1 2
2. Above 50g/ml upto 200g/ml 2 4
3. Above 200g/ml upto 1kg/litre 4 6
4. Above 1kg/litre 6 8
(ii)as shown in Table II below if the net quantity is declared in terms of length, area or number.
Table II
Minimum height of numeral
Sl. No. Net quantity in length, area or number, area of principal display panel Minimum height in mm
    Normal case When blown, formed, moulded, embossed or perforated on container
1. Upto 100 cms. square 1 2
2. Above 100 cms. squareUpto 500 cms. square 2 4
3. Above 500 cms. squareUpto 2500 cms. square 4 6
4. Above 2500 cms. square 6 8
(6)The height of letters in the declaration under sub-rule (5) shall not be less than 1 mm height. When blown, formed, moulded, embossed or perforated, the height of letters shall not be less than 2 mm:Provided that the width of the letter or numeral shall not be less than one-third of its height, but this proviso shall not apply in the case of numeral "I" and letters (i), I and 1:Provided further that in case of label declarations required under rule 42 except in case declaration specifying instructions for use or preparation of the product, the size of letters shall not be less than 3 mm:Provided also that the size of letter specified under this rule shall be applicable to declaration made only under rule 32 or 32-A of these rules.
(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.
(8)No declaration shall be made so as to require it to be read through any liquid commodity contained in the package.
(9)Where a package is provided with an outside container or wrapper such container or wrapper shall also contain all the declarations which are required to appear on the package except where such container or wrapper itself is transparent and the declarations on the package are easily readable through such outside container or wrapper.]