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Union of India - Act

The Prevention of Food Adulteration Rules, 1955

UNION OF INDIA
India

The Prevention of Food Adulteration Rules, 1955

Rule THE-PREVENTION-OF-FOOD-ADULTERATION-RULES-1955 of 1955

  • Published on 12 September 1955
  • Commenced on 12 September 1955
  • [This is the version of this document from 12 September 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Prevention of Food Adulteration Rules, 1955Published vide S.R.O. 2106, dated 12.9.1955.

20.

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Part I – Preliminary

1. Short title, extent and commencement.

(1)These rules may be called The Prevention of Food Adulteration Rules, 1955.
(2)They extend to the whole of India [* * *] [The words 'except the State of Jammu and Kashmir' omitted by G.S.R. 436(E), dated 10-10-1972.].
(3)[ The rules other than those contained in Part III, Appendix B, Item A. 12-Margarine, Part VI and Part VII shall come into force on the date of their publication in the Official Gazette, the rules contained in Part III, Appendix B, Item A.12-Margarine, shall come into force on the first day of June, 1956 and the rules contained in Part VI and Part VII shall come into force on [the first day of December] [Substituted by S.R.O. 1202, dated 19-5-1956.], 1956.]

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Prevention of Food Adulteration Act, 1954 (37 of 1954);
(b)"Director" means the Director of the Laboratory;
(c)[ "Laboratory" means a Central Food Laboratory;] [Substituted by G.S.R. 70(E), dated 8-2-1978 (w.e.f. 1-4-1978).]
(d)"Form" means a Form set forth in Appendix A to these rules;
(da)[ "infant" means a child not more than twelve months of age; [Inserted by G.S.R. 147(E), dated 14-3-1997 (w.e.f. 14-9-1997).]
(db)"infant food" means any food (by whatever name called) being marketed or otherwise represented as a complement to mother's milk, to meet the growing nutritional needs of infant [after the age of six months and upto the age of two years];
(dc)"infant milk substitute" means any food being marketed or otherwise represented as partial or total replacement for mother's milk, [for infant upto the age of two years] [Substituted by G.S.R. 388(E), dated 25-6-2004, for 'whether or not it is suitable for such replacement' (w.e.f. 25-6-2004).]; ]
(e)[ "Local Authority" means- [Inserted by G.S.R. 508(E), dated 27-9-1975.]
(i)in the case of sea ports, the Health Officer as defined in the Indian Port Health Rules, 1955, in respect of that portion of local area falling within the jurisdiction of the ports;
(ii)in the case of airports, the Health Officer as defined in the Indian Aircraft (Public Health) Rules, 1954, in respect of that portion of the local area falling within the jurisdiction of the airport;
(iii)in the case of all railway stations or groups of railway stations (including any railway colony, office, yard, goods-shed, transhipment shed, workshop and other works owned and maintained by the Railway Administration for the purpose or in connection with Railways) the Medical Superintendent/Divisional Medical Officer of the Railways in respect of that portion of the local area falling within the jurisdiction of the said railway station or group of railway stations;]
(iv)[ in the case of an ordinance factory or equipment factory, the General Manager of such factory or equipment factory or both;] [Inserted by G.S.R. 422(E), dated 24-5-1982.]
(f)[ "good manufacturing practices for use of food additives" means the food additives used under the following conditions, namely:- [Inserted by G.S.R. 388(E), dated 25-6-2004(w.e.f. 25-6-2004).]
(i)the quantity of the additive added to food shall be limited to the lowest possible level necessary to accomplish its desired effect;
(ii)the quantity of the additive becomes a component of food as a result of its use in the manufacturing, processing or packaging of a food and which is not intended to accomplish any physical; or other technical effect in the food itself; is reduced to the extent reasonably possible; and
(iii)the additive is prepared and handled in the same way as a food ingredient;]
(g)[ "claim" means any representation which states, suggests or implies that a food has particular qualities relating to its origin, nutritional properties, nature, processing, composition or any other quality; [Inserted by G.S.R. 491(E), dated 21-8-2006 and read with Corrigendum G.S.R. 518(E), dated 31-7-2007, G.S.R. 70(E), dated 5-2-2008, G.S.R. 383(E), dated 16-5-2008, G.S.R. 730(E), dated 13-10-2008 (w.e.f. 18-3-2009).]
(h)"consumer" means persons and families purchasing and receiving food in order to meet their personal needs;
(i)"contaminant" means any substance not intentionally added to food, which is present in such food as a result of the production (including operations carried out in crop husbandry, animal husbandry or veterinary medicine), manufacture, processing, preparation, treatment, packing, packaging, transport or holding of such food or as a result of environmental contamination and does not include insect fragments, rodent hairs and other extraneous matter;]
[* * *]
Clauses (j), (k), (l), (m) omitted by G.S.R. 664(E), dated 19-9-2008 (w.e.f. 19-3-2009). Clauses (j), (k), (l), (m), before omission, stood as under:'(j) "Date of Manufacture" means the date on which the food becomes the product as described;(k) "Date of Packaging" means the date on which the food is placed in the immediate container in which it will be ultimatley sold;(l) "Best Before" means the date which signifies the end of the period under any state storage conditions during which the product will remain fully marketable and will retain any specific qualities for which tacit or express claims have been made. However, beyond the date the food may still be perfectly satisfactory;(m) "Use-by date/recommended last consumption date/Expiry Date" means the date which signifies the end of the estimated period under any stated storage conditions, after which product probably will not have the quality attributes normally expected by the consumers and the food shall not be marketable.'.
(n)"food additive" means any substance not normally consumed as a food by itself and not normally used as a typical ingredient of the food, whether or not it has nutritive value, the intentional addition of which to food for a technological (including organoleptic) purpose in the manufacture, processing, preparation, treatment, packing, packaging, transport or holding of such food results; or may be reasonably expected to result, (directly or indirectly) in it or its by-products becoming a component of or otherwise affecting the characteristics of such foods but does not include contaminants or substances added to food for maintaining or improving nutritional qualities;
[* * *]
Clause (o) omitted by G.S.R. 664(E), dated 19-9-2008 (w.e.f. 19-3-2009). Clause (o), before omission, stood as under:'(o) "food for special dietary uses" means foods which are specially processed or formulated to satisfy particular dietary requirements because of a particular physical or physicological condition and /or specific diseases and disorders and which are presented as such, wherein the composition of these foodstuffs shall be significantly different from the composition of foods of comparable nature, that exists.'
(p)"ingredient" means any substance, including a food additive, used in the manufacture or preparation of a food and present in the final product although possibly in a modified form;
[* * *]
Clauses (q), (r), (s), (t) and (u) omitted by G.S.R. 664(E), dated 19-9-2008 (w.e.f. 19-3-2009). Clauses (q), (r), (s), (t) and (u), before omission, stood as under:'(q) "label" means a display of written, graphic, perforated, stamped, tag, brand, mark, pictoral or other descriptive matter, printed, stenciled, marked, embossed or impressed on, or attached to, a container, cover, lid or crown of any food package;(r) "labelling" includes any written, printed or graphic matter that is present on the label accompanying the food.(s) "Lot number" or "Code number" or "batch number" means the number either in numericals or alphabets or in combination, representing the Lot number or code number or batch number being preceded by the words "Lot No" or "Lot" or "code number" or "Code" or "Batch No" or "Batch" or any distinguishing prefix by which the food can be traced in manufacture and identified in distribution.(t) "prepackaged" means pacaked or made up in advance in a container, ready for offer to the consumer.(u) "principal display panel" means that part of a label which is intended or is likely to be displayed, and presented or shown or examined by the customer under normal and customary conditions of display, sale or purchase of the commodity contained in the package;'.
(v)"processing aid" means substance or material, not including apparatus or utensils, and not consumed as a food ingredient by itself, intentionally used in the processing of raw materials, foods or its ingredients, to fulfill a certain technological purpose during treatment or processing and which may result in the non-intentional but unavoidable presence of residues or derivatives in the final product.

Part II – The Central Food Laboratory

3. Functions.

- [(1) In addition to the functions entrusted to the Laboratory by the Act, the Laboratory shall carry out the following functions, namely:-(a)analysis of samples of food sent by any officer or authority authorized by the Central Government for the purpose and submission of the certificate of analysis to the authorities concerned;(b)investigations for the purpose of fixation of standard of any article of food;](c)[ investigation, in collaboration with the laboratories of Public Analysts in the various States and such other laboratories and institutions which the Central Government may approve in this behalf for the purpose of standardising methods of analysis.] [Substituted by G.S.R. 1533, dated 8-7-1968 (w.e.f. 24-8-1968).]
(2)[ The laboratory specified in column (1) of Table I below, shall carry out the functions entrusted to it by the Act, or these rules in respect of the local areas specified in the corresponding entry in column (2) thereof.] [Substituted by G.S.R. 745(E), dated 20-9-1985 (w.e.f. 20-3-1986).][Table I] [Substituted by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).]
Name of the Central Food Laboratory Local Areas
(1) (2)
1. Central Food Laboratory, Kolkata-700 016 Arunachal Pradesh, Assam, Chhattisgarh, Manipur, Meghalaya,Mizoram, Nagaland, Orissa, Sikkim, Tripura, Uttaranchal andUnion Territories of Andaman and Nicobar Islands andLakshadweep.
2. Central Food Laboratory, Mysore-570 013 Gujarat, Haryana, Himachal Pradesh, Maharashtra, Punjab,Uttar Pradesh and Union Territory of Chandigarh.
3. Central Food Laboratory, Pune-411 001 Andhra Pradesh, Delhi, Jammu and Kashmir, Karnataka, Kerala,Rajasthan and Tamil Nadu.
4. Central Food Laboratory, Ghaziabad-201 001 Bihar, Goa, Jharkhand, Madhya Pradesh, West Bengal, UnionTerritories of Dadra and Nagar Haveli, Daman and Diu andPondicherry:
Provided that the laboratory specified in column (1) of Table II, shall also carry out analysis of samples received under sub-section (2) of section 6 of the Act, in respect of the local areas specified in the corresponding entry in column (2) thereof.[Tabel II] [Substituted by G.S.R. 240(E), dated 5-4-1999 (w.e.f. 5-4-1999).]
Name of the Central Food Laboratory Local Areas
1. Central Food Laboratory, Calcutta 1. All Seaports/Airports/Container Depots in the Union Territories/States of-(i) The Andaman and Nicobar Islands,(ii) Andhra Pradesh,(iii) Arunachal Pradesh,(iv) Assam,(v) Bihar,(vi) Manipur,(vii) Meghalaya,(viii) Mizoram,(ix) Nagaland,(x) Orissa,(xi) Sikkim,(xii) Tripura,(xiii) West Bengal, and(xiv) [ Jharkhand] [Added by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).].2. International borders inthe States of-(i) Arunachal Pradesh,(ii) Assam,(iii) Bihar,(iv) Manipur,(v) Meghalaya,(vi) Mizoram,(vii) Nagaland,(viii) Sikkim,(ix) Tripura, and(x) West Bengal.
2. Central Food Laboratory, Ghaziabad 1. All Airports/Inland Container Depots in the Union Territories/States of-(i) Chandigarh,(ii) Delhi,(iii) Haryana,(iv) Himachal Pradesh,(v) Jammu and Kashmir,(vi) Madhya Pradesh,(vii) Punjab,(viii) Rajasthan, and(ix) Uttar Pradesh,(x) [ Chhattisgarh,(xi) Uttaranchal.] [Added by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).]2. All Internationalborders in the States of-(i) Himachal Pradesh,(ii) Rajasthan,(iii) Jammu and Kashmir,(iv) Punjab, and(v) Uttar Pradesh,(vi) [ Uttaranchal] [Added by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).].
3. Central Food Laboratory, Mysore 1. All Airports/Inland Container Depots in the Union Territories/States of-(i) Karnataka,(ii) Kerala,(iii) Lakshadweep,(iv) Pondicherry, and(v) Tamil Nadu.
4. Central Food Laboratory, Pune 1. All Airports/Inland Container Depots in the Union Territories/States of-(i) Dadra and Nagar Haveli,(ii) Daman and Diu,(iii) Goa,(iv) Gujarat, and(v) Maharashtra.2. All Internationalborders in the State of-(i) Gujarat.

4. Analysis of food samples.

- [(1)(a) Samples of food for analysis under sub-section (2) of section 13 of the Act shall be sent either through a Messenger or by registered post in a sealed packet, enclosed together with a memorandum in Form I in an outer cover addressed to the Director.(b)Samples of food for analysis under sub-section (2) of section 6 of the Act or under clause (a) of rule 3 shall be sent either through a Messenger or by registered post in a sealed packet enclosed together with a memorandum in Form I-A in an outer cover addressed to the Director.]
(2)The container as well as the outer covering of the packet shall be marked with a distinguishing number.
(3)A copy of the memorandum and a specimen impression of the seal used to seal the container and the cover shall be sent separately by registered post to the Director.
(4)[ On receipt of a package containing a sample for analysis, the Director or an officer authorised by him, shall compare the seals on the container and the outer cover with specimen impression received separately and shall note the condition of the seals thereon.] [Substituted by G.S.R. 618(E), dated 16-5-1988 (w.e.f. 16-11-1988).]
(5)After test or analysis, the certificate thereof shall be supplied forthwith to the sender in Form II.
(6)[ The fees payable in respect of such a certificate shall be [Rs. 1,000] [Substituted by S.R.O. 2755, dated 24-11-1956.] per sample of food analysed.] [Substituted by G.S.R. 618(E), dated 16-5-1988 (w.e.f. 16-11-1988).]
(7)Certificates issued under these rules by the Laboratory shall be signed by the Director.
(8)[ The fee payable in respect of analysis of samples of imported food analysed in any designated laboratory shall be Rs. 3,000 per sample payable by the importer.] [Inserted by G.S.R. 382(E), dated 28-5-2002 (w.e.f. 28-8-2002).]
(9)[ The manuals of method of analysis brought out by Ministry of Health and Family Welfare shall be adopted for analysing the samples of food articles. However, in case the method for analysing any parameter is not available in these manuals, the method of analysis prescribed in the AOAC/ISO/Pearson's/JACOB/IUPAC/Food Chemicals Codex/BIS/Woodmen/Winton-Winton/Joslyn shall be adopted. Further, in case of non-availability of method of analysis in these manuals, the method prescribed in other standard published literature or publication shall be adopted.] [Inserted by G.S.R. 206(E), dated 25-3-2008 (w.e.f. 25-3-2008).]

Part III – Definitions and Standards of Quality

5.

Standards of quality of the various articles of food specified in [Appendices B, C and D to these rules are as defined in those Appendices] [Substituted by G.S.R. 388(E), dated 25-6-2004, for 'Appendix B to these rules are as defined in that Appendix' (w.e.f. 25-6-2004).].

Part IV – Public Analysts and Food Inspectors

[[6. Qualification of Public Analyst. [Substituted by G.S.R. 244, dated 1-3-1980.]- A person shall not be qualified for appointment as a Public Analyst unless he-
(1)[hold a Master's Degree in Chemistry or Bio-chemistry or Dairy Chemistry] [Substituted by G.S.R. 70(E), dated 8-2-1978 (w.e.f. 1-4-1978).] or Food Technology or Microbiology or Food and Drugs from a University established in India by law or is an Associate of the Institution of Chemists (India) by examination in the section of Food Analysts conducted by the Institution of Chemists (India) or has an equivalent qualification recognised and notified by the Central Government for such purposes and has not less than three years' experience in the analysis of food;
(2)has been declared qualified for appointment as a Public Analyst by a Board appointed and notified by the Central Government for such purposes:Provided that a person who is a Public Analyst on the date of commencement of the Prevention of Food Adulteration (Amendment) Rules, 1995 or who has worked as a Public Analyst for a period of three years before such commencement may hold office as such, subject to the terms and conditions of service applicable to him even though he does not fulfil the qualifications laid down in clauses (1) and (2):Provided further that a person who-
(i)holds a degree in Science with Chemistry or Biochemistry or Food Technology or Food and Drugs from a University established in India by law or has an equivalent qualification recognised and notified by the Central Government for such purpose and has not less than five years of experience after graduation in the analysis of food, and
(ii)
(a)has been declared qualified for appointment as a Public Analyst by a Board appointed and notified under clause (2) of this rule, prior to commencement of the Prevention of Food Adulteration (Amendment) Rules, 1995, or
(b)shall be declared qualified for appointment as a Public Analyst by a Board appointed and notified under clause (2) of this rule up to the period of [31st March, 1999] [Substituted by G.S.R. 175(E), dated 6-4-1998 (w.e.f. 6-4-1998).],
shall be eligible for appointment as Public Analyst, even though he does not fulfil the qualification laid down in clause (1).] ]

7. Duties of Public Analyst.

(1)On receipt of a package containing a sample for analysis from a Food Inspector or any other person the Public Analyst or an officer authorised by him shall compare the seals on the container and the outer cover with specimen impression received separately and shall note the condition of the seals thereon:[Provided that in case sample container received by the Public Analyst is found to be in broken condition or unfit for analysis he shall within a period of seven days from the date of receipt of such sample inform the Local (Health) Authority about the same and send requisition to him for sending second part of the sample.] [Inserted by G.S.R. 91(E), dated 24-2-1995 (w.e.f. 24-8-1995) as corrected by G.S.R. 711(E), dated 12-11-1995.]
(2)The Public Analyst shall cause to be analysed such samples of article of food as may be sent to him by Food Inspector or by any other person under the Act.
(3)[ The Public Analyst shall, within a period of [forty days] [Substituted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).] from the date of receipt of any sample for analysis, [send by registered post or by hand] [Substituted by G.S.R. 422(E), dated 29-4-1987 (w.e.f. 29-4-1987)] to the Local (Health) Authority a report of the result of such analysis in Form III:Provided that where any such sample does not conform to the provisions of the Act or these rules, the Public Analyst shall [send by registered post or by hand] [Substituted by G.S.R. 422(E), dated 29-4-1987 (w.e.f. 29-4-1987).] four copies of such report to the said Authority:Provided further that the Public Analyst shall forward a copy of such report also to the person who purchased an article of food and forwarded the same to him for analysis under section 12 of the Act.][Note.- In case of sample recieved under the proviso of rule 7(1) or rule 9A, the period of forty days shall be counted from the date of receipt of the second part of the sample.] [Inserted by G.S.R. 91(E), dated 21-2-1995 (w.e.f. 24-8-1995) as corrected by G.S.R. 711(E), dated 12-11-1995.]

8. [ Qualifications for Food Inspector. [Substituted by G.S.R. 244(E), dated 1-3-1980.]

- A person shall not be qualified for appointment as Food Inspector unless he-
(a)is a medical officer incharge of health administration of a local area; or
(b)is a graduate in medicine and has received at least one month's training in food inspection and sampling work approved for the purpose by the Central Government or a State Government; or
(c)is a graduate in Science with Chemistry as one of the subjects or is a graduate in Agriculture or Public Health or Pharmacy or in Veterinary Science or a graduate in Food Technology or Dairy Technology or is a diploma holder in Food Technology or Dairy Technology from a University or Institution established in India by law or has equivalent qualifications recognised and notified by the Central Government for the purpose and has received three month's satisfactory training in food inspection and sampling work under a Food (Health) Authority or in an institution approved for the purpose by the Central Government:
Provided that the training in food inspection and sampling work obtained prior to the commencement of [rule 3 of the Prevention of Food Adulteration (Fourth Amendment) Rules, 1976,] in any of the laboratories under the control of-
(i)a Public Analyst appointed under the Act; or
(ii)a fellow of the Royal Institute of Chemistry of Great Britain (Branch E); or
(iii)any Director, Central Food Laboratory; or
the training obtained under a Food (Health) Authority, prior to the commencement of the Prevention of Food Adulteration (Amendment) Rules, 1980, shall be considered to be equivalent for the purpose of the requisite training under these rules:[Provided further that a person who is a qualified Sanitary Inspector having experience as such for a minimum period of one year and has received at least three months training in whole or in part in food inspection and sampling work, may be eligible for appointment as Food Inspector, upto the period ending on the 31st March, 1985 and may continue as such if so appointed even though he does not fulfil the qualifications laid down in clauses (a) to (c):] [Substituted by G.S.R. 268(E), dated 16-3-1983.]Provided also that nothing in this rule shall be construed to disqualify any person who is a Food Inspector on the commencement of the Prevention of Food Adulteration (Amendment) Rules, 1980 from continuing as such after such commencement.]

9. Duties of Food Inspector.

- It shall be the duty of the Food Inspector-
(a)to inspect as frequently as may be prescribed by the Food (Health) Authority or the local authority all establishments licensed for the manufacture, storage or sale of an article of food within the area assigned to him;
(b)to satisfy himself that the conditions of the licenses are being observed;
(c)to procure and send for analysis, if necessary, samples of any articles of food which he has reason to suspect are being manufactured, stocked or sold or exhibited for sale in contravention of the provisions of the Act or rules framed thereunder;
(d)to investigate any complaint which may be made to him in writing in respect of any contravention of the provisions of the Act or rules framed thereunder;
(e)to maintain a record of all inspections made and action taken by him in the performance of his duties, including the taking of samples and the seizure of stocks, and to submit copies of such record to the health officer or the Food (Health) Authority as directed in this behalf;
(f)to make such inquiries and inspection as may be necessary to detect the manufacture, storage or sale of article of food in contravention of the Act or rules framed thereunder;
(g)to stop any vehicle suspected to contain any food intended for sale or delivery for human consumption;
(h)when so authorised by the health officer, having jurisdiction in the local area concerned or the Food (Health) Authority, to detain imported packages which he has reasons to suspect contain food, the import or sale of which is prohibited; [* * *] [Omitted by G.S.R. 1533, dated 8-7-1968.]
(i)to perform such other duties as may be entrusted to him by the health officer having jurisdiction in the local area concerned [or the Local (Health) Authority] [Inserted by G.S.R. 91(E), dated 24-2-1995 (w.e.f. 24-8-1995) as corrected by G.S.R. 711(E), dated 12-11-1995.] or the Food (Health) Authority;
[* * *] [Omitted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).][[9A. Sending of sample by Local (Health) Authority. [Inserted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).]
(a)Local (Health) Authority shall within a period of seven days of receipt of requisition for second part of the sample from Public Analyst under the proviso of rule 7(1), send such sample to the Public Analyst.
(b)Local (Health) Authority, while sending second part of the sample under the provision of sub-section (2-E) of section 13 of the Act, shall do so within a period of 20 days from the date of receipt of the report from the first Public Analyst.] ]
[[9B.] [Inserted by G.S.R. 4(E), dated 4th January, 1977 (w.e.f. 4-1-1977)] Local (Health) Authority to send report to person concerned.- The Local (Health) Authority shall [within a period of ten days] [Substituted by G.S.R. 500(E), dated 9-7-1984 (w.e.f. 9-7-1984).] after the institution of prosecution forward a copy of the report of the result of analysis in Form III delivered to him under sub-rule (3) of rule 7, by registered post or by hand, as may be appropriate, to the person from whom the sample of the article was taken by the Food Inspector, and simultaneously also to the person, if any, whose name, address and other particulars have been disclosed under section 14-A of the Act:Provided that where the sample conforms to the provisions of the Act or the rules made thereunder, and no prosecution is intended under sub-section (2), or no action is intended under sub-section (2-E) of section 13 of the Act, the Local (Health) Authority shall intimate the result to the vendor from whom the sample has been taken and also to the person, whose name, address and other particulars have been disclosed under section 14-A of the Act, within 10 days from the receipt of the report from the Public Analyst.]

10. [ Forms of order not to dispose of stock and of bond. [Substituted by G.S.R. 1533, dated 8-7-1968 (w.e.f 24-8-1968).]

- Where the Food Inspector keeps any article of food in the safe custody of the vendor under sub-section (4) of section 10-
(a)he shall, after sealing such article of food, make an order to the vendor in Form IV and the vendor shall comply with such an order, and
(b)he may require the vendor to execute a bond in Form IV-A.]

11. Form of receipt for food seized by a Food Inspector.

- For every article of food seized and carried away by a Food Inspector under sub-section (4) of section 10 of the Act, a receipt in Form V shall be given by the Food Inspector to the person from whom the article was seized.

12. [ Notice of intention to take sample for analysis. [Subsstituted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).]

- When a Food Inspector takes a sample of an article for the purpose of analysis, he shall give notice of his intention to do so in writing in Form VI, then and there, to the person from whom he takes the sample and simultaneously, by appropriate means, also to the persons if any, whose name, address and other particulars have been disclosed under section 14-A of the Act:][Provided that in case where a Food Inspector draws a sample from an open container, he shall also draw a sample from the container in original condition of the same article bearing the same declaration, if such container is available and intimate this fact to the Public Analyst.] [Inserted by G.S.R. 590(E), dated 23-12-1978 (w.e.f. 23-12-1978).]

12A. [ Warranty. [Substituted by G.S.R. 1533, dated 8-7-1968 (w.e.f. 24-8-1968).]

- Every manufacturer, distributor or dealer selling an article of food to a vendor shall give either separately or in the bill, cash memo or [label], a warranty in Form VI-A.]

12B. [ Form of nomination of Director or Manager and his consent under section 17 [Inserted by G.S.R. 4(E), dated 4-1-1977, (w.e.f. 4-1-1977).]

. - (1) A company may inform the Local (Health) Authority of the concerned local area, by notice in duplicate, in Form VIII containing the name and address of the Director or Manager, who has been nominated by it under sub-section (2) of section 17 of the Act to be in charge of, and responsible to, the company for the conduct of the business of the company or any establishment, branch or unit thereof:Provided that no such nomination shall be valid unless the Director or Manager who has been so nominated, gives his consent in writing and has affixed his signature, in Form VIII in duplicate in token of such consent.
(2)The Local (Health) Authority shall sign and return on copy of the notice in Form VIII of the company to signify the receipt of the nomination and retain the second copy in his office for record.

12C. Vendor to disclose name and address of Director/Manager in certain circumstances.

- Every vendor of an article of food shall disclose the name and address of the Director or Manager, as the case may be, nominated in Form VIII under rule 12-B to a purchaser who informs such vendor of his intention of purchasing any such article from him for analysis by a Public Analyst under section 12 of the Act.]

13. Power of Food Inspector to deal with carriers of disease handling food.

(1)Where the food inspector is of the opinion that any person engaged in selling or manufacturing any article of food is suffering from or harbouring the germs of any infectious disease, he may examine or cause to be examined such persons:Provided that where such person is a female [* * *] [Omitted by G.S.R. 832(E), dated 21-10-2003 (w.e.f. 21-10-2003).] she shall be examined by a woman duly authorised by the Food Inspector.
(2)If on such examination the Food Inspector finds that such person is suffering from any such disease, he may by order in writing direct such person not to take part in selling or manufacturing any article of food.

Part V – Sealing, Fastening and Despatch of Samples

14. Manner of sending samples for analysis.

- Samples of food for the purpose of analysis shall be taken in clean dry bottles or jars or in other suitable containers which shall be closed sufficiently tight to prevent leakage, evaporation, or in the case of dry substance, entrance of moisture and shall be carefully sealed.

15. Bottles or containers to be labelled and addressed.

- All bottles or jars or other containers containing samples for analysis shall be properly labelled and the parcels shall be properly addressed. The label on any sample of food sent for analysis shall bear:-
(a)[ Code number and serial number of the Local (Health) Authority;] [Substituted by G.S.R. 293(E), dated 23-3-1985.]
(b)Name of the sender with official designation, if any;
[* * *] [Omitted by G.S.R. 618(E), dated 16-5-1988 (w.e.f. 16-11-1988).]
(d)Date and place of collection;
(e)Nature of article submitted for analysis;
(f)Nature and quantity of preservative, if any, added to the sample:
[Provided that in the case of a sample of food which has been taken from Agmark sealed container, the label shall bear the following additional information:-
(a)Grade;
(b)Agmark label No./Batch No;
(c)Name of packing station.]

16. Manner of packing and sealing the samples.

- All samples of food sent for analysis shall be packed, fastened and sealed in the following manner, namely:-
(a)The stopper shall first be securely fastened so as to prevent leakage of the contents in transit;
(b)The bottle, jar or other container shall then be completely wrapped in fairly strong thick paper. The ends of the paper shall be neatly folded in and affixed by means of gum or other adhesive;
(c)[ A paper slip of the size that goes round completely from the bottom to top of the container, bearing the signature and code and serial number of the Local (Health) Authority, shall be pasted on the wrapper, the signature or the thumb-impression of the person from whom the sample has been taken being affixed in such a manner that the paper's slip and the wrapper both carry a part of the signature or thumb-impression: [Inserted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).]
Provided that in case, the person from whom the sample has been taken refuses to affix his signature or thumb-impression, the signature or thumb-impression of the witness shall be taken in the same manner;] [Inserted by G.S.R. 74, dated 31-12-1965.]
(d)[] [Renumbered by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).] The paper cover shall be further secured by means of strong twine or thread both above and across the bottle, jar or other container, and the twine or thread shall then be fastened on the paper cover by means of sealing wax on which there shall be at least four distinct and clear impressions of the seal of the sender, of which one shall be at the top of the packet, one at the bottom and the other two on the body of the packet. The knots of the twine or thread shall be covered by means of sealing wax bearing the impression of the seal of the sender.

17. [ Manner of despatching containers of samples. [Substituted by G.S.R. 4(E) dated 4-1-1977 (w.e.f. 4-1-1977).]

- The containers of the samples shall be despatched in the following manner, namely:-
(a)The sealed container of one part of the sample for analysis and a memorandum in Form VII shall be sent in a sealed packet to the Public Analyst immediately but not later than the succeeding working day by any suitable means;
(b)The sealed containers of the remaining two parts of the sample and two copies of the memorandum in Form VII shall be sent in a sealed packet to the Local (Health) Authority immediately but not later than the succeeding working day by any suitable means;
(c)[ The sealed container of one of the remaining two parts of the sample and a copy of the memorandum in Form VII kept with the Local (Health) Authority shall within a period of 7 days be sent to the Public Analyst on requisition made by him to it by any suitable means:]
Provided that in the case of a sample of food which has been taken from container bearing Agmark seal, the memorandum in Form VII shall contain the following additional information, namely:-
(a)Grade;
(b)Agmark label No./Batch No.;
(c)Name of packing station.]

18. [ Memorandum and impression of seal to be sent separately. [Substituted by G.S.R. 293(E), dated 23-3-1985 (w.e.f. 23-9-1985).]

- A copy of the memorandum and specimen impression of the seal used to seal the packet shall be sent, in a sealed packet separately to the Public Analyst by any suitable means immediately but not later than the succeeding working day.]

19. Addition of preservatives to samples.

- Any person taking a sample of any food for the purpose of analysis under the Act may add a preservative as may be prescribed from time to time to the sample for the purpose of maintaining it in a condition suitable for analysis.

20. Preservative in respect of milk, cream, [[dahi,] [Inserted by G.S.R. 74, dated 31-12-1965.] [khoa or khoa-based and paneer-based sweets, such as kalakand and burfi, chutney and prepared foods] [Substituted by G.S.R. 764(E), dated 7-9-1990 (w.e.f. 7-12-1990).] and [gur, prepared coffee and prepared tea] [Substituted by G.S.R. 729(E), dated 23-8-1990 (w.e.f. 23-8-1990.] ].

- The preservative used in the case of samples of any milk [including toned, separated and skimmed milk] [Substituted by G.S.R. 169 dated 2-2-1961.] [standardised milk chhana, skimmed milk chhana] [Inserted by G.S.R. 74, dated 31-12-1965.], [cream,] [Substituted by G.S.R. 1564, dated 17-11-1962.] [* * *] [Omitted by G.S.R. 579(E), dated 4-8-1995 (w.e.f. 2-11-1995).], ice-candy, [dahi, khoa or khoa-based and paneer-based sweets, such as kalakand and burfi, chutney and prepared foods] [Substituted by G.S.R. 205, dated 23-2-1974 (w.e.f. 23-5-1974).] and [Gur, prepared coffee and prepared tea] [Substituted by G.S.R. 729(E), dated 23-8-1990 (w.e.f. 23-8-1990.] in liquid or semi-liquid form shall be the liquid commonly known as "formalin" that is to say, a liquid containing about 40 per cent. of formaldehyde in aqueous solution in the proportion of [0.1 ml (two drops) for 25 ml or 25 grams] [Inserted by G.S.R. 74, dated 31-12-1965.]:[Provided that in case of samples of ice-cream and mixed ice-cream, the preservative used shall be the liquid commonly known as formalin, that is to say, a liquid containing about 40 per cent of formaldehyde in aqueous solution in the proportion of 0.6 ml for 100 ml or 100 gms.] [Inserted by G.S.R. 579(E), dated 4-8-1995 (w.e.f. 2-11-1995).]

21. Nature and quantity of the preservative to be noted on the label.

- Whenever any preservative is added to a sample, the nature and quantity of the preservative added shall be clearly noted on the label to be affixed to the container.

22. [ Quantity of sample to be sent to the Public Analyst. [Substituted by G.S.R. 530(E), dated 29-7-2002 (w.e.f. 29-1-2003).]

- The quantity of sample of food to be sent to the Public Analyst/Director for analysis shall be as specified in the Table below] :-Table
Article of food Approximate quantity to be supplied
(1) (2)
1. Milk 500 ml
2. Sterilized Milk/UHT Milk [500 ml] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
3. Malai/Dahi 200 gms
4. Yoghurt/Sweetened Dahi [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
5. Chhanna/Paneer/Khoya/Shrikhand 250 gms
6. Cheese/Cheese spread 200 gms
7. Evaporated Milk/Condensed Milk 200 gms
8. Ice-cream/Softy/Kulfi/Icecandy/Ice lolly 300 gms
9. Milk Powder/Skimmed Milk Powder 250 gms
10. Infant food/Weaning Food 500 gms
11. Malt Food/Malted Milk Food 300 gms
12. Butter/Butter Oil/Ghee/Margarine/Cream/Bakery Shortening 200 gms
13. Vanaspati, Edible Oils/Fats [400 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
14. Carbonated Water [3 litre] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
15. Baking Powder 100 gms
16. Arrowroot/Sago 250 gms
17. Corn flakes/Macaroni Products/Corn Flour/Custard Powder 200 gms
18. Spices, Condiments and Mixed Masala (Whole) [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
19. Spices, Condiments and Mixed Masala (Powder) [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
20. Nutmeg/Mace [250 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
21. Asafoetida 100 gms
22. Compounded Asafoetida 150 gms
23. Saffron 20 gms
24. Gur/Jaggery, Icing Sugar, Honey, Synthetic Syrup, Bura 250 gms
25. Cane Sugar/Refined Sugar/Cube Sugar, Dextrose, Misri/Dried Glucose Syrup 200 gms
26. Aritificial Sweetener 100 gms
27. Fruit Juice/Fruit Drink/Fruit Squash [1 litre] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
28. Tomato Sauce/Ketchup/Tomato Paste/Jam/Jelly/Marmalade/Tomato Puree/Vegetable Sauce 300 gms
29. Non-Fruit Jellies 200 gms
30. Pickles and Chutneys 250 gms
31. Oilseeds/Nuts/Dry Fruits 250 gms
32. Tea/Roasted Coffee/Roasted Chicory [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
33. Instant Tea/Instant Coffee/Instant Coffee-Chicory Mixture 100 gms
34. Sugar Confectionery/Chewing Gum/Bubble Gum 200 gms
35. Chocolates 200 gms
36. Edible Salt 200 gms
37. Iodised Salt/Iron Fortified Salt 200 gms
38. Food Grains and Pulses (Wholeand Split) [1 kg] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
39. Atta/Maida/Suji/Besan/Other Milled Product/Paushtik and Fortified Atta/Maida 500 gms
40. Biscuits and Rusks 200 gms
41. Bread/Cakes/Pastries 250 gms
42. Gelatin 150 gms
43. Catechu 150 gms
44. Vinegar/Synthetic Vinegar 300 gms
45. Food colour 25 gms
46. Food colour preparation(Solid/Liquid) 25 gms solid/100 ml liquid
47. Natural Mineral Water/Packaged Drinking Water [4000ml] [Substituted by G.S.R. 655(E), dated 10th November, 2005, for '3000 ml' (w.e.f. 10-11-2005).]in three minimum original sealed packs
48. Silver Leafs [2 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
49. Prepared Food 500 gms
50. Proprietary Food(Non-Standardised Foods) [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
51. Canned Foods 6 sealed cans
52. Food not specified [500 gms] [Substituted by G.S.R. 351 (E) dated 27.4.2010 (w.e.f. 27.4.2010).]
[Note. [[Substituted by G.S.R. 659(E), dated 9-11-2005, for Note (w.e.f. 11-11-2005), Note, before substitution, stood as under:Note.- Foods sold in packaged condition (Sealed container/package) shall be sent for analysis in its original condition without opening the package and alongwith original label to constituted the approximate quantity.]]- Food sold in packaged condition (sealed container or package) shall be sent for analysis in its original condition, without opening the package as far as practicable, to constituted approximate quantity alongwith original label. In case of bulk packages wherever preservatives are to be added, as per the requirement under these rules, the sample shall be taken after opening sealed container or package and the contents of the original label shall also be sent alongwith the sample for analysis. However, such samples shall not be fit for microbiological analysis.]

22A. [ Contents of one or more similar sealed containers having identical labels to constitute the quantity of a food sample.

- Where food is sold or stocked for sale or for distribution in sealed containers having identical label declaration, the contents of one or more of such containers as may be required to satisfy the quantity prescribed in rule 22 shall be treated to be a part of the sample.]

22B. [ Quantity of sample sent to be considered as sufficient.

- Notwithstanding anything contained in [Rule 22 and Rule 22-C] the quantity of sample sent for analysis shall be considered as sufficient unless the Public Analyst or the Director reports to the contrary.]

22C. [ Quantity of samples of food packaging material to be sent to the Public Analyst.

- The quantity of sample of food packaging material to be sent to the Public Analyst/Director for analysis shall be as specified below :-
Name of food packagingmaterial Approximatequantity/surface area to be supplied
Food packaging material ofplastic origin 8 x 1000 x 9sq. cm. surfacearea.]

Part VI – Colouring Matter

23. Unauthorised addition of colouring matter prohibited.

- The addition of a colouring matter to any article of food except as specifically permitted by these rules, is prohibited.

24. [ Extraneous addition of colouring matter to be mentioned on the label. [Substituted by G.S.R. 537(E), dated 13th June, 2000 (w.e.f. 1-9-2000).]

- Where an extraneous colouring matter has been added to any article of food, there shall be displayed one of the following statements in capital letters, just beneath the list of ingredients on the label attached to any package of food so coloured, namely:-
(i)CONTAINS PERMITTED NATURAL COLOUR(S)
OR
(ii)CONTAINS PERMITTED SYNTHETIC FOOD COLOUR(S)
OR
(iii)CONTAINS PERMITTED NATURAL AND SYNTHETIC FOOD COLOUR(S)
OR
(iv)"CONTAINS PERMITTED NATURAL*/AND* SYNTHETIC* COLOURS(S)"
(For the period upto and inclusive of 1st September, 2001)(*Strike out whichever is not applicable.)Note.- Provided that where such a statement is displayed, the colour used in the product need not to be mentioned in the list of ingredients.][***] [Rule '25. Use of caramel permitted. - Notwithstanding provisions of Rule 24 and Rule 32(b) caramel may be used without label declaration' omitted by G.S.R. 388 (E), dated 25th June, 2004 and as amended by G.S.R. 417 (E), dated 23rd June, 2005 (w.e.f. 25-6-2005).]

26. [ Natural colouring matters which may be used. [Substituted by S.R.O. 2755, dated 24th November, 1956.]

- [Except as otherwise provided in the rules [and in Appendices B and C] the following natural] colouring principles whether isolated from natural colours or produced synthetically may be used in or upon any article of food:[* * *] [Clause (a) omitted by G.S.R. 992, dated 4th June, 1971.]
(b)[(i) Beta-carotene, [Substituted by G.S.R. 938, dated 26th May, 1971.]
(ii)Beta-apo-8'-carotenal,
(iii)Methylester of Beta-apo-8' carotenoic acid,
(iv)Ethylester of Beta-apo-8' carotenoic acid,
(v)Canthaxanthin;]
(c)Chlorophyll;
(d)[Riboflavin (Lactoflavin)] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).];
(e)Caramel;
(f)Annatto;
[* * *] [Clause (g) omitted by G.S.R. 764 (E), dated 15th November, 1984 (w.e.f. 15-11-1985).]
(h)Saffron;
(i)Curumin [or turmeric.] [Added by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]
[Explanation. - In the preparation of the solution of annatto colour in oil, any edible vegetable oil listed in Appendix `B' to these rules may be used either singly on in combination and the name of the oil or oils used shall be mentioned on the label as provided in sub-rule (Z) of rule 42.] [Substituted by G.S.R. 764 (E), dated 15th November, 1984 (w.e.f. 15-11-1985).] ]

27. Addition of inorganic matters and pigments prohibited.

- Inorganic colouring matters and pigments shall not be added to any article of food unless otherwise provided in Appendix B and Appendix C of these rules.
Substituted by G.S.R. 388 (E), dated 25th June, 2004 and as amended by G.S.R. 417 (E) dated 23rd June, 2005, for rule 27 (w.e.f. 25-6-2005). Rule 27, before substitution, stood as under:"27. Addition of inorganic matters and pigments prohibited.- Inorganic colouring matter and pigments shall not be added to any article of food:Provided that chewing gum may contain Titanium dioxide-(food grade) up to a maximum limit of 1 per cent."

28. [ [ [Synthetic food colours] [Substituted by G.S.R. 133, dated 23rd January, 1973.] ] which may be used.

- No [[synthetic food colours] [Substituted by G.S.R. 243, dated 1st March, 1980 and again substituted by G.S.R. 677 (E), dated 6th September, 1994 (w.e.f. 6-9-1994).] ] or a mixture thereof except the following shall be used in food] :
[S. No. Colour Common name Colour Index (1956) Chemical Class
(1) (2) (3) (4) (5)
1. Red Ponceau 4R Carmoisine Erythrosine 162551472045430 AzoAzoXanthene
2. Yellow Tartrazine Sunset Yellow FCF 1914015985 PyrazoloneAzo
3. Blue Indigo Carmine Brilliant Blue FCF 7301542090 IndigoidTriarylmethane
4. Green Fast green FCF 42053 Triaryimethane.]
[Substituted by G.S.R. 727 (E), dated 23rd August, 1990 (w.e.f. 23-8-1991).]

28A. [ Use of Lake colours as colourant in foods. [Inserted by G.S.R. 853 (E), dated 30th December, 2002 (w.e.f. 1-4-2003).]

- Aluminum Lake of Sunset Yellow FCF may be used in powdered dry beverages mix (powdered softdrink concentrate) upto a maximum limit of 0.04 per cent weigh by weight. The maximum limit of colour content in final beverage for consumption shall not exceed 8.3 ppm and that of aluminum content shall not exceed 4.4 ppm of the final beverage for consumption:Provided that the powdered dry beverages mix (powdered softdrink concentrate) label shall give clear instruction for reconstitution of product for making final beverage.]

29. [ Use of permitted synthetic food colours prohibited. [Substituted by G.S.R. 304 (E), dated 4th June, 1997 (w.e.f. 4-6-1997). Earlier rule 29 was substituted by S.R.O. 2755, dated 24th November, 1956 and again substituted by G.S.R. 677 (E), dated 6th September, 1994 and corrected by G.S.R. 54 (E), dated 7th February, 1995, G.S.R. 613 (E), dated 4th September, 1995 (w.e.f. 6-9-1995), G.S.R. 121 (E), dated 11th March, 1996, G.S.R. 533 (E), dated 4th December, 1996 and by G.S.R. 303 (E), dated 4th June, 1997.]

- Use of permitted synthetic food colours in or upon any food other than those enumerated below is prohibited :-
(a)Ice-cream, milk lollies, frozen dessert, flavoured milk, yoghurt, ice-cream mix powder;
(b)Biscuits including biscuit wafer, pastries, cakes, confectionery, thread candies, sweets, savouries (dal moth, mongia, phululab, sago papad, dal biji only);
(c)Peas, strawberries and cherries in hermetically sealed containers, preserved or processed papaya, canned tomato juice, fruit syrup, fruit squash, fruit cordial, jellies, jam, marmalade, candied, crystallised or glazed fruits;
(d)Non-alcoholic carbonated and non-carbonated ready-to-serve synthetic beverages including synthetic syrups, sharbats, fruit bar, fruit beverages, fruit drinks, synthetic soft-drink concentrates;
(e)Custard powder;
(f)Jelly crystal and ice-candy;
[* * *] ]
(h)[ Flavour emulsion and flavour paste for use in carbonated or non-carbonated beverages only under label declaration as provided in clause (13) of sub-rule (zzz) of rule 42.] [Inserted by G.S.R. 718 (E), dated 13th September, 2000 (w.e.f. 13-9-2000).]

30. [ Maximum limit of permitted synthetic food colours. [Substituted by G.S.R. 304 (E), dated 4th June, 1997 (w.e.f. 4-6-1997).]

- The maximum limit of permitted synthetic food colours or mixture thereof which may be added to any food article enumerated in rule 29 shall not exceed 100 parts per million of the final food or beverage for consumption, except in case of food articles mentioned in clause (c) of rule 29 where the maximum limit of permitted synthetic food colours shall not exceed 200 parts per million of the final food or beverage for consumption.]

31. Colours to be pure.

- The colours specified in rule 28 when used in the preparation of any article to food shall be pure and free from any harmful impurities.

Part VII – Packing And Labelling Of Foods

32. Every prepackaged food to carry a label.

(a)General - (1) Prepackaged food shall not be described or presented on any label or in any labelling manner that is false, misleading or deceptive or is likely to create an erroneous impression regarding its character in any respect.
(2)Label in prepackaged foods shall be applied in such a manner that they will not become separated from the container.
(3)Contents on the label shall be clear, prominent, indelible and readily legible by the consumer under normal condition of purchase and use.
(4)Where the container is covered by a wrapper, the wrapper shall carry the necessary information or the label on the container shall be readily legible through the outer wrapper or not obscured by it.
(b)Labelling of prepackaged foods .-Every package of food shall carry the following information on the label.
(1)The name of the food .-The name of the food shall include trade name or description of food contained in the package.
(2)List of ingredients .-Except for single ingredient foods, a list of ingredients shall be declared on the label in the following manner:- -
(i)the list of ingredients shall contain an appropriate title, such as the term "ingredients";
(ii)the name of ingredients used in the product shall be listed in descending order of their composition by weight or volume, as the case may be, at the time of its manufacture;
(iii)where an ingredient itself is the product of two or more ingredients, such a compound ingredient shall be declared in the list of ingredients, and shall be accompanied by a list, in brackets, of its ingredients in descending order of weight or volume, as case may be:
Provided that where a compound ingredient, constitutes less than five percent of the food, the list of ingredients of the compound ingredient, other than food additive;
(iv)added water shall be declared in the list of ingredients except in cases where the water forms part of an ingredient, such as, brine, syrup or broth, used in the compound food and so declared in the list of ingredients:
Provided that water or other volatile ingredients evaporated in the course of manufacture need not to be declared:Provided further that in the case of dehydrated or condensed food, which are intended to be reconstituted by addition of the water the ingredient in such reconstituted food shall be declared in descending order of weight or volume as case may be, and shall contain a statement such as "ingredients of the product when prepared in accordance with the directions on the label";
(v)every package of food sold as a mixture or combination shall disclose the percentage of the ingredient used at the time of the manufacture of the food (including compound ingredients or categories of ingredients), if such ingredient-
(A)is emphasised as present on the label through words or pictures or graphics; or
(B)is not within the name of the food but, is essential to characterise the food and is expected to be present in the food by consumers, if the omission of the quantitative ingredient declaration will mislead or deceive the consumer:
Provided that where the ingredient has been used as flavouring agent, the disclosure of such ingredient is not required:Provided further that where the drained net weight is indicated on the label as required or in case of such food products where specific provisions are stipulated under these rules or where an pictorial representation of a serving suggestion is made for consumer information and use, the disclosure of such ingredient is not required;
(vi)the nutritional information or nutritional facts per 100 gm or 100 ml or per serving of the product shall be given on the label containing the following:-
(A)energy value in kcal;
(B)the amounts of protein, carbohydrate (specify quantity of sugar) and fat in gram (g);
(C)the amount of any other nutrient for which a nutrition or health claim is made:
Provided that where a claim is made regarding the amount or type of fatty acids or the amount of cholesterol, the amount of saturated fatty acids, monounsaturated fatty acids and polyunsaturated fatty acids in gram (g) and cholesterol in milligram (mg) shall be declared, and the amount of trans fatty acid in gram (g) shall be declared in addition to the other requirement stipulated above;
(D)wherever, numerical information on vitamins and minerals is declared, it shall be expressed in metric units;
(E)where the nutrition declaration is made per serving, the amount in gram (g) or milliliter (ml) shall be included for reference beside the serving measure:
Provided that--
(a)the nutritional information may not be necessary, in case of foods such as raw agricultural commodities, like, wheat, rice, cereals, spices, spice mixes, herbs, condiments, table salt, sugar, jaggery, or non-nutritive products, like, soluble tea, coffee, soluble coffee, coffee-chicory mixture, packaged drinking water, packaged mineral water, alcoholic beverages or fruit and vegetables, processed and pre-packaged assorted vegetables, fruits, vegetables and products' that comprise of single ingredient, pickles, papad, or foods served for immediate consumption such as served in hospitals, hotels or by food services vendors or halwais, or food shipped in bulk which is not for sale in that form to consumers;
(b)the compliance to quantity of declared nutrients on the label shall be according to the established practices.
Explanation .-For the purpose of this provision, at the time of analysis, due consideration, based on shelf-life, storage, and inherent nature of the food shall be kept in view in case of quantity declared nutrients;
(c)the food, in which hydrogenated vegetable fats or bakery shortening is used shall declare on the label that "hydrogenated vegetable fats or bakery shortening used-contains trans fats":
Provided further that, a health claim of "trans fat free" may be made in cases where the trans fat is less than 0.2 gm per serving of food and the claim "saturated fat free" may be made in cases where the saturated fat does not exceed 0.1 gm per 100 gm or 100 ml of food.Explanation .-For the purposes of this provision,--
(i)"nutrition claim" means any representation which states, suggests or implies that a food has particular nutritional properties which is not limited to the energy value but include the protein, fat and carbohydrates, vitamins and minerals;
(ii)"health claims" means any representation that states, suggests or implies that a relationship exists between a food or a constituent of that food and health and include the nutrition claims which describes the physiological role of the nutrient in growth, development and normal functions of the body; other functional claims concerning specific beneficial effect of the consumption of food or its constituents, in the context of the total diet on normal function or biological activities of the body and such claims relate to a positive contribution to health or to the improvement of function or to modifying or preserving health, or disease risk reduction claim relating to the consumption of a food or food constituents, in the context of the total diet to the reduced risk of developing a disease or health-related condition;
(iii)"risk reduction" in the context of health claims means significantly altering a major risk factor for a disease or health-related condition:
Substituted by G.S.R. 664 (E), dated 19th September, 2008, for paragraph (2) (w.e.f. 19-3-2009). Paragraph (2), before substitution, stood as under:"(2) List of Ingredients- A list of ingredients shall be declared on the label and shall be in the following manner:(i) the list of ingredients shall contain an appropriate title, such as the term "ingredients";(ii) the names of ingredients used in the product shall be mentioned in descending order in respect of their composition, by weight or volume, as the case may be;(iii) every package of food sold as a mixture or combination shall disclose the ingoing percentage, by weight or volume as may be appropriate, of any ingredient at the time of the manufacture of the food (including compound ingredients or categories of ingredients) and if such ingredient, -(A) is emphasized as present on the label through words or pictures or graphics; or(B) is essential to characterize the food in order to distinguish the food from other categories of food with which it may be confused; or(C) is emphasized as ingredients in the name of the food; or(D) the disclosure of which is deemed to be necessary to enhance the health of consumers or to prevent consumers from being deceived, or(E) is the subject of an express claim about the presence of any fruits, vegetables, whole grains or added sugars:Provided that the above disclosure is not required where ingredient comprises less than two per cent of the total weight of the product and has been used for the purposes of flavouring:(iv) the complete nutritional information per 100 gm of the product shall be given on the label containing the following:-(A) information on energy value shall be expressed in Kcal per 100 gm or per 100 ml;(B) information on the amounts of protein, carbohydrate and fat in the food shall be expressed in gm per 100 gm or per 100 ml;(C) the amount and/or type of fatty acids (including amount of saturated fatty acids, polyunsaturated fatty acids, monounsaturated fatty adds and trans fatty acids) and cholesterol in gm per 100 gm or per 100 ml:(D) numerical information on vitamins and minerals shall be expressed in metric units per 100 gm or per 100 ml;(v) where an ingredient is itself the product of two or more ingredients, such a compound ingredient may be declared, as such, in the list of ingredients, and shall be accompanied by a list, in brackets, of its ingredients in descending order of weight:Provided that where a compound ingredient for which a name has been established in these rules constitutes less than 5 per cent of the food, the ingredients other than food additives which serve a technological function in the finished product need not to be declared;(vi) added water shall be declared in the list of ingredients except when the water forms part of an ingredient such as brine, syrup or broth used in a compound food and declared as such in the list of ingredients:Provided that water or other volatile ingredients evaporated in the course of manufactured need not to be declared:Provided further that in the case of dehydrated or condensed food, which are intended to be reconstituted by the addition of water only, the ingredients may be listed in order of weight in the reconstituted product and shall contain a statement such as ingredients of the product when prepared in accordance with the directions on the label."
[***]
First and second provisos omitted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009). The first and second provisos, before omission, stood as under:"Provided that in the case of artificial flavouring substances, the label may not declare the chemical names of the flavours, but in the case of natural flavouring substances or nature-identical flavouring substances, the common name of flavours shall be mentioned on the label:Provided further that whenever any article of food contains whole or part of any animal including birds and fresh water or marine animals or eggs as an ingredient, a declaration to this effect shall be made by a symbol and colour code so stipulated for this purpose to indicate that the product is Non-Vegetarian Food. The symbol shall consist of a circle with a single chord passing through its centre from top left hand side to the right diagonally as indicated below:-The symbol shall be displayed in prominent red colour on the package having contrast background and shall have width of circumference equal to the width of the letters used in the name or brand name of the product and diameter equal to the height of the letters used for the name or brand name of the product. The symbol shall be displayed just above the name or brand name of the product and approximately to its centre and shall form an integral part of the name or brand name of any article of Non-Vegetarian Food, to be indicated wherever the name or brand name shall be displayed, including labels, containers as well as in pamphlets, leaflets, advertisements in any media, etc.The symbol and colour code used to indicate nature of the food as Non-Vegetarian, shall be published/displayed extensively by the manufacturers, or packers or sellers, so as to reach the entire population irrespective of their literacy status.".
Provided also that when any article of food contains whole or part of any animal including birds, fresh water or marine animals or eggs or product of any animal origin, but not including milk or milk products, as an ingredient,-
(a)a declaration to this effect shall be made by a symbol and colour code so stipulated for this purpose to indicate that the product is Non-Vegetarian Food. The symbol shall consist of a brown colour filled circle having a diameter not less than the minimum size specified in the Table given below, inside the square with brown outline having side double the diameter of the circle, as indicated in clause (16) of sub-rule (zzz) of rule 42;
Table
Sl. No. Area of principal displaypanel Minimum size of diameter in mm
1. Upto 100 cms square 3
2. Above 100 cms square upto500 cms square 4
3. Above 500 cms square upto2500 cms square 6
4. Above 2500 cms square 8
(b)the symbol shall be prominently displayed,-
(i)on the package having contrast background on principal display panel,
(ii)just close in proximity to the name or brand name of the product, and
(iii)on the labels, containers, pamphlets, leaflets, advertisements in any media:
Provided also that where any article of food contains egg only as Non-Vegetarian ingredient, the manufacturer, or packer or seller may give declaration to this effect in addition to the said symbol:Provided further that the provisions of these rules shall not apply in respect of any Non-Vegetarian Food which is manufactured and packed without the symbol before the commencement of the Prevention of Food Adulteration (Fourth Amendment) Rules, 2001:Provided also that for all Vegetarian Food,-
(a)declaration to this effect shall be made by a symbol and colour code so stipulated for this purpose to indicate that the product is Vegetarian Food. The symbol shall consist of a green colour filled circle, having a diameter not less than the minimum size specified in the Table given below, inside the square with green outline having side double the diameter of the circle, as indicated in clause (17) of sub-rule (ZZZ) of rule 42;
Table
Sl. No. Area of principal displaypanel Minimum size of diameter in mm
1. Upto 100 cms square 3
2. Above 100 cms square upto500 cms square 4
3. Above 500 cms square upto2500 cms square 6
4. Above 2500 cms square 8
(b)The symbol shall be prominently displayed,-
(i)on the package having contrast background on principal display panel;
(ii)just close in proximity to the name or brand name of the product; and
(iii)on the labels, containers, pamphlets, leaflets, advertisements in any media:
Provided further that the provisions of these rules shall not apply in respect of any Vegetarian Food which is manufactured and packed without the symbol before the commencement of the Prevention of Food Adulteration (9th Amendment) Rules, 2001:Provided also that the provisions of these rules shall not apply in respect of mineral water or packaged drinking water or carbonated water or liquid and powdered milk:Provided further that when statement regarding addition of colours or flavors is displayed on the label in accordance with rule 24 and rule 64BB respectively, addition of such colours or flavours need not be mentioned in the list of ingredients:Provided also that in case both colour and flavour are used in the product, one of the following combined statements in capital letters shall be displayed, just beneath the list of ingredients on the label attached to any package of food so coloured and flavoured, namely:-
(i)CONTAINS PERMITTED NATURAL COLOUR(S) AND ADDED FLAVOUR(S)
OR
(ii)CONTAINS PERMITTED SYNTHETIC FOOD COLOUR(S) AND ADDED FLAVOUR(S)
OR
(iii)CONTAINS PERMITTED NATURAL AND SYNTHETIC FOOD COLOUR(S) AND ADDED FLAVOUR(S)
OR
(iv)CONTAINS PERMITTED NATURAL AND SYNTHETIC COLOUR(S) AND ADDED FLAVOUR(S) (for the period upto and inclusive of 1st September, 2001]
(Strike out whichever is not applicable).
Substituted by G.S.R. 491 (E) dated 21st August, 2006 and read with corrigendum G.S.R. 518 (E), dated 31st July, 2007, G.S.R. 70 (E), dated 5th February, 2008, G.S.R. 383 (E), dated 16th May, 2008, G.S.R. 730 (E), dated 13th October, 2008 (w.e.f. 18-3-2009). Rule 32, before substitution, stood as under:"32. Package of food to carry a label.- Every package of food shall carry a label and unless otherwise provided in these rules, there shall be specified on every label-(a) the name, trade name or description of food contained in the package;(b) the names of ingredients used in the product in descending order of their composition by weight or volume as the case may be:"
[The common name or class name of the flavour shall also be mentioned on the statement regarding added flavours.] [Inserted by G.S.R. 664 (E), dated 19th September, 2008 (w.e.f. 19-3-2009).]Provided also that whenever Gelatine is used as an ingredient, a declaration to this sweet shall be made on the lebel by inserting the word "Gelatine-Animal Origin."[***]
Paragraph omitted by G.S.R. 491 (E), dated 21st August, 2006 and read with corrigendum G.S.R. 518 (E), dated 31st July, 2007, G.S.R. 70 (E), dated 5th February, 2008, G.S.R. 383 (E), dated 16th May, 2008, G.S.R. 730 (E), dated 13th October, 2008 (w.e.f. 18-3-2009). The omitted paragraph, before omission, stood as under:"In case of packages of confectionery weighing 20 gm or less, which are also exempted from the declaration of ingredients, will be exempted from the declaration "Animal Origin" even if it contains Gelatine provided that such declaration shall be given on the multipiece package in such a manner that the same is readable even without opening the package.".
Note. - A specific name shall be used for ingredients in the list of ingredients:
Substituted by G.S.R. 388 (E), dated 25th June, 2004 and as amended by G.S.R. 417 (E), dated 23rd June, 2005 (w.e.f. 25-6-2005), for Note. Note, before substitution, stood as under:'Note.- A specific name shall be used for ingredients in the list of ingredients except that,-(i) for ingredients in the respective classes, the following class titles may be used, namely :-"edible fats, edible oils, spice and condiments, edible starches (except modified starches), vitamin and minerals, salts. However in case of curry powder or mixed masalas whole or other such masala containing spices, either whole or powdered as major ingredient the names of spices used in the product be mentioned on the label in descending order their composition by weight."(ii) for substances falling in the respective classes and appearing in the list of food additives permitted for use in foods generally, the following class titles may be used, namely, anti-oxidants, anti-caking agents, flavour improvers sequestering and buffering agents, bleaching agents, emulsifying and stabilising agents, antifoaming agents, preservatives, colours flavours, vitamins, minerals and edible gums.'
Provided that for ingredients falling in the respective classes the following class titles may be used, namely :-
Name of the classes Class names
Edible vegetable oils Edible vegetable fat Edible vegetable oil/Ediblevegetable fat or both hydrogenated or partially hydrogenated oil.
Animal fat/oil other thanmilk fat Give name of the source offat. Pork fat, Lard and beef fat or extracts thereof shall be declared byspecific names.
Starches, other thanchemically modified strarches Starch
All species of fish wherethe fish constitutes an ingredient of another food and provided that thelabeling and presentation of such food does not refer to a species of fish. Fish
All types of poultry meatwhere such Poultry meat
Meat constitutes aningredient of another food and provided that the labeling and presentation ofsuch a food does not refer to a specific type of poultry meat.  
All types of cheese wherecheese or mixture of cheeses constitutes an ingredient of another food andprovided that the labeling and presentation of such food does not refer to aspecific type of cheese. Cheese
All spices and condimentsand their extracts Spices and condiments ormixed spices/condiments as appropriate.
All types of gum orpreparations used in the manufacture of gum base for chewing gum. Gum Base
Anhydrous dextrose anddextrose monohydrate Dextrose or Glucose
All types of Caseinates Caseinates
Press, expeller or refinedcocoa butter Cocoa butter
All crystallized fruit Crystallized fruit
All milk and milk productsderived solely from milk Milk solids
Cocoabean, Coconib, Cocomass, Cocoa Cocoa solids: press cakes, Cocoa powder (Fine/Dust) Cocoa solids:
Provided further that for food additives falling in the respective classes, and appearing in lists of food additives permitted for use in foods generally, the following class titles shall be used together with the specific names or recognized international numerical identifications:-Acidity Regulator, Acids, Anticaking Agent, Antifoaming Agent, Antioxidant, Bulking Agent, Colour, Colour Retention Agent, Emulsifier, Emulsifying Salt, Firming Agent, Flour Treatment Agent, Flavour Enhancer, Foaming Agent, Gelling Agent, Glazing Agent, Humectant, Preservative, Propellant, Raising Agent, Stabilizer, Sweetener, Thickener:[Provided also that in case of artificial flavouring substances, the label shall declare the common name of the flavours, but in case of natural flavouring substances or nature identical flavouring substances, the class name of flavours shall be mentioned on the label and it shall comply with the requirement of label declaration as specified under rule 64-BB.] [[Substituted by G.S.R. 664(E), dated 19th September, 2008, for the proviso (w.e.f. 19-3-2009). The proviso, before substitution, stood as under:'Provided also that for declaration of flavours on the label the class of flavours namely, Natural Flavours and Natural Flavouring Substances or Natural-Identical Flavouring Substances or Artificial Flavouring Substances as the case may be, shall be declared on the label.'.]][Provided also that when combined declaration of colours and flavours are given, the international numerical identification number of colours used shall also be indicated either under the list of ingredients or alongwith the declaration:Provided also that pork fat, lard and beef fat or extract thereof shall be declared by their specific names.] [Inserted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009).]
(c)[(i) The name and complete address of the manufacturer and the manufacturing unit, if these are located at different places and in case the manufacturer is not the packer or bottler, the name and complete address of the packing or bottling unit as the case may be; [Substituted by G.S.R. 877(E), dated 20th November, 2000 (w.e.f. 20-11-2001)]
(ii)where an article of food is manufactured or packed or bottled by a person or a company under the written authority of some other manufacturer or company, under his or its brand name, the label shall carry the name and complete address of the manufacturing or packing or bottling unit as the case may be, and also the name and complete address of the manufacturer or the company, for and on whose behalf it is manufactured or packed or bottled;
(iii)where an article of food is imported into India, the package of food shall also carry the name and complete address of the importer in India:
Provided that where any food article manufactured outside India is packed or bottled in India, the package containing the such food article shall also bear on the label, the name of the country of origin of the food article and the name and complete address of the importer and the premises of the packing or bottling in India.]
(d)(1) The net content by weight or volume or number, as the case may be, shall be declared on every package of food; and
(2)in addition to the declaration of net contents, a food packed in a liquid medium shall carry a declaration of the drained weight of the food.Explanation 1.-For the purposes of this requirement the expression "liquid medium" include the water, aqueous solutions of sugar and salt, fruit and vegetable juices or vinegar, either singly or in combination.Explanation 2.-In declaring the net quantity of the commodity contained in the package, the weight of the wrappers and packaging materials shall be excluded:Provided that where a package contains a large number of small items of confectionery, each of which is separately wrapped and it is not reasonably practicable to exclude from the net weight of the commodity, the weight of such immediate wrappers of all the items of the confectionery contained in the package, the net weight declared on the package containing such confectionery or on the label thereof may include the weight of such immediate wrapper if the total weight of such immediate wrapper does not exceed-
(i)eight per cent. where such immediate wrapper is a waxed paper or other paper with wax or aluminium foil under strip; or
(ii)six per cent. in case of other paper, of the total net weight of all the items of confectionery contained in the package minus the weight of immediate wrapper.
Substituted by G.S.R. 664(E), dated 19th September, 2008, for clause (d) (w.e.f. 19-3-2009). Earlier clause (d) was substituted by G.S.R. 491(E), dated 21st August, 2006, and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009). Clause (d), before substitution by G.S.R. 664(E), stood as under:'(d) Net contents and drained weight-(1) The net weight or number or measure of volume of contents as the circumstances may require shall be declared on the label.(2) The net contents shall be declared-(a) for liquid foods, by volume;(b) for solid foods, by weight;(c) for semi-solid and viscous foods, either by weight or volume.(3) In addition to the declaration of net contents, a food packed in a liquid medium shall carry a declaration in the metric system of the drained weight of the food:Provided that liquid medium will include but shall not be limited to water, aqueous solutions of sugar and salt, fruit and vegetable juices, canned fruits, or vegetables only, or vinegar, either singly or in combination.
(e)Lot/Code/Batch Identification .-A Batch number or Code number or Lot number which is a mark of identification by which the food can be traced in the manufacture and identified in the distribution, shall be given on the label:
[Provided that in case of packages containing bread and milk including sterilised milk, particulars under this clause shall not be required to be given on the label.] [Inserted by G.S.R. 664(E), dated 19th September, 2008 (w.e.f. 19-3-2009).]
(f)Date of manufacture or packing .-The date, month and year in which the commodity is manufactured, packed or pre-packed, shall be given on the label:
Provided that the month and the year of manufacture, packing or pre-packing shall be given if the "Best Before Date" of the products is more than three months:Provided further that in case any package contains commodity which has a short shelf life of less than three months, the date, month and year in which the commodity is manufactured or prepared or pre-packed shall be mentioned on the label.
(g)Use by date/recommended last consumption date/expiry date .-The use by date/recommended last consumption date/expiry date shall be given,-
(i)in case of package of Aspertame, which shall be not more than three years from the date of packing;
(ii)in case of infant milk substitute and infant foods.
Substituted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008, for clauses (e), (f) and (g) (w.e.f. 18-3-2009). Clause (e), (f) and (g), before substitution, stood as under:(e) A distinctive batch number or lot number or code number, either in numericals or alphabets or in combination, representing the batch number or lot number or code number being preceded by the words 'Batch No". or "Batch"or Lot No".or, Lot or any distinguishing prefix.Provided, that in case of canned food, the batch number may be given at the bottom, or on the lid of the container, but the words "Batch No", given at the bottom or on the lid, shall appear on the body of the container.(f) the month and year in which the commodity is manufactured or prepacked;Provided that in case of package weighting 20 g or less and liquid products marketed in bottles which are recycled for refilling, particulars under clause (b) need not be specified.Provided also that such declarations shall be given on the label of multipiece package either on the label of multipiece package or in a separate slip inside the multipiece package in such a manner that the same is readable even without opening the package.Provided further that in case of carbonated water containers and the packages of biscuits, confectionery and sweets, containing more than 60g, but not more than 120g, and food packages weighing not more than 60g. particulars under clauses (d) and (e) need not be specified.Provided also that in case of packages containing bread and milk including sterilised milk, particulars under clause (e) need not be specified.Provided also that in case of any package containing bread or liquid milk, sterilized or Ultra High Temperature treated milk, Soya milk, flavoured milk, any package containing dhokla, bhelpuri, pizza, doughnuts, khoa, paneer or any uncanned package of fruits, vegetables, meat, fish or any other like commodity which has a short shelf life, the date, month and year in which the commodity is manufactured or prepared or prepacked shall be mentioned, on the label:Provided also that in case of package containing confectionery weighing 20g. or less, the particulars under this clause need not be specified."(g) The date of expiry in case of packages of aspertame which shall not be more than three years from the date of packing.
(h)Irradiated foods .-The label of a food, which has been treated with ionizing radiation, shall carry a written statement indicating the treatment in close proximity to the name of the food.
Substituted by G.S.R. 664(E), dated 19th September, 2008, for clause (h) (w.e.f. 19-3-2009). Earlier clause (h) was substituted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009). Clause (h), before substitution by G.S.R. 664(E), stood as under:(h) Irradiated foods-(1) The label of a food, which has been treated with ionizing radiation, shall carry a written statement indicating the treatment in close proximity to the name of the food.(2) The use of the international food irradiation symbol, as shown below shall be in close proximity to the name or brand name of the food.(3) When an irradiated product is used as an ingredient in another food, this shall be so declared in the list of ingredients.(4) When a single ingredient product is prepared from a raw material which has been irradiated, the label of the product shall contain a statement indicating the treatment.(5) The licence number of irradiated units shall be declared on the label."
(i)[ The month and year in capital letters upto which the product is best for consumption, in the following manner, namely:- [Inserted by G.S.R. 537(E), dated 13th June, 2000 (w.e.f. 1-9-2000). Earlier clause (i) was inserted by G.S.R. 380(E), dated 25th June, 1998 (w.e.f. 9-7-1998) and omitted by G.S.R. 769(E), dated 15th November, 1999.]
“BEST BEFORE.....................MONTHS AND YEAR”
OR
“BEST BEFORE.......................MONTHS FROMPACKAGING”
OR
“BEST BEFORE.......................MONTHS FROMMANUFACTURE”
OR
“BEST BEFORE UPTO MONTH AND YEAR........” } [For theperiodupto andinclusiveof1stSeptember,2001:]
OR
BEST BEFORE WITHIN........................MONTHS
FROM THE DATE OF PACKING/MANUFACTURE”
(Note. - Blank be filled up)Provided that in case of wholesale packages the particulars under clauses (b), (f), (g), (h) and this clause need not be specified:Provided further that in case of package or bottle containing sterilised or Ultra High Temperature treated milk, soya milk, flavoured milk, any package containing bread, dhokla, bhelpuri, pizza, doughnuts, khoa, paneer or any uncanned package of fruits, vegetable, meat, fish or any other like commodity, the declaration be made as follows:-
“BEST BEFORE.....................DATE/MONTH/YEAR”
“BEST BEFORE.......................DATE/MONTH/YEAR”
OR
“BEST BEFORE.......................DAYS FROM PACKING”
OR
“BEST BEFORE.......................DAYS FROMMANUFACTURE” } [For theperiodupto andinclusiveof1stSeptember,2001:]
OR
“BEST BEFORE UPTO.......................DATE/MONTH/YEAR”
“BEST BEFORE WITHIN........................DAYS FROM THEDATE OF PACKING/MAUFACTURE”
Note:- (i) Blank be filled up.
(ii)Month and year may be used in numerals.
(iii)Year may be given in two digits:
[* * *]Provided also that the above declaration of best before consumption shall not be applicable to the packages of aspartame and infant milk substitute and infant food:[Provided also that the declaration of best before date for consumption shall be not applicable to:-
(a)wines and liquors;
(b)alcoholic beverages containing 10 per cent or more by volume of alcohol.]
[Provided also that in case of any bottle containing liquid milk or liquid beverage having milk as an ingredient, soft drink, carbonated water or ready-to-serve fruit beverages, the declarations with regard to addition of fruit pulp and fruit juice as well as the "date of manufacture" and "best before date" shall invariably appear on the body of the bottle:Provided also that in case of returnable bottle which are recycled for refilling, where the label declarations are given on the crown, the declaration referred to in the above proviso, with regard to addition to fruit pulp and fruit juice shall be enforced as per the Schedule given below. The bottles on which the year of manufacture is not embossed, the date of replacing such bottle shall be, the 1st day of April, 2008.

Schedule

Sl. No. Year of manufactureembossed on the bottle Date of enforcement of thedeclarations referred to in the first proviso by replacing old bottles withnew bottles
1. 2002 and beyond but beforethe commencement of the Prevention of Food Adulteration (Eighth Amendment)Rules, 2002 1-4-2008
2. 2001 1-4-2007
3. 2000 1-4-2006
4. 1999 1-4-2005
5. 1998 1-4-2004
6. 1997 and before From the date ofcommencement of the Prevention of Food Adulteration (Eighth Amendment) Rules,2002:
Provided also that the returnable new glass bottle manufactures and used for packing of such beverages on the date of commencement of the Prevention of Food Adulteration (Eighth Amendment) Rules, 2002 shall carry these declarations on its body:Provided also that the above provisions except date of manufacture and "best before date" shall not apply in respect of carbonated water (plain soda) portable water (impregnated with carbon dioxide under pressure) packed in returnable glass bottles.] [Inserted by G.S.R. 853(E), dated 30th December, 2002 (w.e.f. 1-4-2003)]
(j)[ Country of origin for imported food .-(1) The country of origin of the food shall be declared on the label of food imported into India. [Inserted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008. G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009)]
(2)When a food undergoes processing in a second country which changes its nature, the country in which the processing is performed shall be considered to be the country of origin for the purposes of labelling.
(k)Instructions for use .-Instructions for use, including reconstitution, where applicable, shall be included on the label, if necessary, to ensure correct utilisation of the food.
(l)Exemptions from labelling requirements .-(i) Where the surface area of the package is not more than 100 square centimeters, the label of such package shall be exempted from the requirements of list of ingredients, Lot Number or Batch Number or Code Number, nutritional information and instructions for use, but these information shall be given on the wholesale packages or multipiece packages, as the case may be.
(ii)the "date of manufacture" or "best before date" or "expiry date" may not be required to be mentioned on the package having surface area of less than 30 square centimeters, but these information shall be given on the wholesale packages or multipiece packages, as the case may be.
(iii)in case of liquid products marketed in bottle, if such bottle is intended to be reused for refilling, the requirement of list of ingredients shall be exempted, but the nutritional information specified in item (vi) of paragraph (2) of clause (b) of rule 32 shall be given on the bottle.
(iv)in case of food with shelf-life of not more than seven days, the "date of manufacture" may not be required to be mentioned on the label of packaged food articles, but the "use by date" shall be mentioned on the label by the manufacturer or packer.
(m)Other labelling requirements .-Any information or pictorial device written, printed, or graphic matter may be displayed in the label provided that it is not in conflict with the requirements of these rules.]
[Inserted by G.S.R. 688(E), dated 23rd November, 2005 (w.e.f. 23-11-2005).]
Substituted by G.S.R. 664(E), dated 19th September, 2008, for clause (l) (w.e.f. 19-3-2009). Clause (l), before substitution, stood as under:"(l) Exemptions from labelling requirements - Where the largest surface area of the label is less than 10cm square, such label may be exempted from the requirements of list of ingredients, Lot Number/Batch Number/Code Number, Expiry Date/Best Before Date, nutritional information and instruction for use, but these requirements shall be given on wholesale packages or multi-piece packages, as the case may be."
[ Explanation I. - "label" means any tag, brand, mark, pictorial or other descriptive matter, written, printed, stenciled, marked, embossed graphic, perforated, stamped or impressed on or attached to container, cover, lid or crown of any food package.] [Inserted by G.S.R. 664(E), dated 19th September, 2008 (w.e.f. 19-3-2009). Earlier Explanation I was omitted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009)][Note - In case of any bottle containing liquid milk, liquid beverage having milk as an ingredient, soft drink ready-to-serve fruit beverages or the like which is returnable by the consumers for refilling where labelling declarations are given on the crown, declarations with regard to addition of fruit pulp, juice, colour, flavour and artificial sweetener (whenever permitted under these rules) shall invariably appear on the body of the bottle.] [Inserted by Notification No. G.S.R. 380(E), dated 25.6.1998 (w.e.f. 12.9.1955)][* * *] [Explanation II omitted by G.S.R. 877(E), dated 20th November, 2000 (w.e.f. 20-11-2001)]Explanation III. - For the purpose of declaration of month and year of manufacture, the provision under rule 6(B) of Standards of Weights and Measures (Packaged Commodities) Rules, 1977 shall apply.[ Explanation IV. - "Lot number" or "code number" or "batch number" means the number either in numericals or alphabets or in combination thereof, representing the lot number or code number or batch number being preceded by the words "Lot No" or "Lot" or "code number" or "Code" or "Batch No" or "Batch" or any distinguishing prefix by which the food can be traced in manufacture and identified in distribution.] [Inserted by G.S.R. 664(E), dated 19th September, 2008 (w.e.f. 19-3-2009). Earlier Explanation IV was omitted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009).]Explanation V. - "Multipiece package" means a package containing two or more individually packaged or labelled pieces of the same commodity of identical quantity, intended for retail either in individual places or packages as a whole.[ Explanation VI. - "Wholesale package" means a package containing-
(a)[ a number of retail packages, where such first mentioned package is intended for sale, distribution or delivery to an intermediary and is not intended for sale direct to a single consumer; or]
(b)a commodity of food sold to an intermediary in bulk to enable such intermediary to sell, distribute or deliver such commodity of food to the consumer in smaller quantities.]
[ Explanation VII .-"prepackaged" or "pre-packed food", means a food, which is placed in a package of any nature, in such a manner that the contents cannot be changed without tampering it and which is ready for sale to the consumer.Explanation VIII .-"best before" means the date which signifies the end of the period under any stated storage conditions during which the product shall remain fully marketable and shall retain any specific qualities for which tacit or express claims have been made and beyond that date the food may still be perfectly satisfactory.Explanation VIII-A .-"date of manufacture" means the date on which the food becomes the product as described.Explanation VIII-B .-"date of packaging" means the date on which the food is placed in the immediate container in which it will be ultimately sold.Explanation VIII-C .-"use-by date" or "recommended last consumption date" or "expiry date" means the date which signifies the end of the estimated period under any stated storage conditions, after which product probably will not have the quality attributes normally expected by the consumers and the food shall not be marketable.] [Inserted by G.S.R. 664(E), dated 19th September, 2008 (w.e.f. 19-3-2009). Earlier Explanations VII and VIII were omitted by G.S.R. 491(E), dated 21st August, 2006 and read with G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009)][ Explanation IX .-"Non-Vegetarian Food" means an article of food which contains whole or part of any animal including birds, fresh water or marine animals or eggs or products of any animal origin, but not including milk or milk products, as an ingredient.] [Substituted by G.S.R. 245(E), dated 4th April, 2001 (w.e.f. 4-10-2001)][ Explanation X .-"Vegetarian Food" means any article of Food other than the Non-Vegetarian Food as defined in Explanation IX of this rule.] [Inserted by G.S.R. 908(E), dated 20th December, 2001 (w.e.f. 20-6-2002)]Note. - The expression 'package' wherever it occurs in these rules, shall be construed as package containg prepacked commodity of food articles.[32A. Nutritional food. - The food claimed to be enriched with nutrients such as minerals, proteins or vitamins shall give the quantities of such added nutrients on the label.] [Inserted by G.S.R. 63(E), dated 5th February, 1976 (w.e.f. 5-2-1976)][33. Languages of the particulars or declaration of the label. - The particulars of declaration required under these rules to be specified on the label shall be in English or Hindi in Devnagri script:Provided that nothing contained shall prevent the use of any other language in addition to the language required under this rule.] [Substituted by S.R.O. 2755, dated 24th November, 1956]

34. Declaration to be surrounded by line.

- There shall be a surrounding line enclosing the declaration and where the words ["unsuitable for babies"] [Substituted by G.S.R. 169, dated 2nd February, 1961] are required to be used there shall be another such line enclosing these words.

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.]

37. Labels not to contain false or misleading statements.

- A label shall not contain any statement, claim, design, device, fancy name or abbreviation which is false or misleading in any particular concerning the food contained in the package, or concerning the quantity or the nutritive value or in relation to the place of origin of the said food:[Provided that this rule shall not apply in respect of established trade or fancy names of confectionery, biscuits and sweets such as Barley, Sugar, Bulls Ice-cream Cracker, or in respect of aerated waters such as Ginger Beer or Gold Spot or any other name in existence in international trade practice.] [Added by S.R.O. 2755, dated 24th November, 1956]

37A. Manufacture of proprietary food.

(1)Proprietary food means a food which has not been standardised under the Prevention of Food Adulteration Rules, 1955.
(2)In addition to the provisions including labelling requirements specified under these rules, the proprietary foods shall also conform to the following requirements, namely:-
(a)the name of the food and category under which it falls in these rules shall be mentioned on the label;
(b)the proprietary food product shall comply with all other regulatory provisions specified in these rules and in Appendixes.
Substituted by G.S.R. 664(E), dated 19th September, 2008, for sub-rule (2) (w.e.f. 19-3-2009). Sub-rule (2), before substitution, stood as under:(2) In addition to the provisions including labelling requirements as prescribed under these rules, all proprietary foods shall also conform to the following requirements:-(a) the manufacturer of proprietary products shall obtain separate licence for manufacture of each proprietary food products:Provided thatHalwaismanufacturing traditional foods like Indian traditional snacks and sweets shall obtain a composite licence;(b) the name of the food and/or category under which it falls in these rules shall be mentioned on the label;(c) tobacco and nicotine shall not be used as ingredients in the manufacture of proprietary food products;(d) where any food contains any allergenic and/or hypersensitive ingredients as identified under the rules, or any ingredient originating from an allergenic and/or hypersensitive ingredients, such food shall bear the label declaration as provided under clause (24) of sub-rule (zzz) of rule 42.(e) the proprietary food product shall not contain food additives except as provided in the rules for that food and/or category of food."
Substituted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008, for rule 37A (w.e.f. 18-3-2009). Rule 37A, before substitution, stood as under:37A. Manufacture of proprietary foods and infant foods.- (1) An article of infant milk substitutes/infant foods whose standards are not prescribed in Appendix 'B' shall be manufactured for sale, exhibited for sale or stored for sale only after obtaining the approval of such article of food and its label from Government of India.(2) In case of proprietary foods the name of the food or category under which it falls in these rules shall be mentioned on the label.Explanation.- For the purpose of this rule -[***](b) "Proprietary food", means a food which has not been standardised under the Prevention of Food Adulteration Rules, 1955.
[37B. Labelling of infant milk substitute and infant food. - [(1) An article of infant milk substitutes/infant foods whose standards are not prescribed in Appendix B shall be manufactured for sale, exhibited for sale or stored for sale only after obtaining the approval of such articles of food and its label from Government of India.] [Substituted by G.S.R. 147(E), dated 14th March, 1997 (w.e.f. 14-9-1997) as corrected by G.S.R. 285(E), dated 29th May, 1997, for rule 37B. Earlier Rule 37B was inserted by G.S.R. 257(E), dated 3rd May, 1991 as corrected by G.S.R. 531(E), dated 14th August, 1991 (w.e.f. 3-11-1991)]
(1A)[] [Sub-rule (1) renumbered as sub-rule (1A) by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009)] Without prejudice to any other provisions relating to labelling requirements contained in these rules, every container of infant milk substitute or infant food or any label affixed thereto shall indicate in a clear, conspicuous and in an easily readable manner, the words "IMPORTANT NOTICE" in capital letters and indicating thereunder the following particulars, namely:-
(a)a statement "MOTHER'S MILK IS BEST FOR YOUR BABY" in capital letters. The types of letters used shall not be less than five millimeters and the text of such statement shall be in the Central Panel of every container of infant milk substitute or infant food or any label affixed thereto. The colour of the text printed or used shall be different from that of the background of the label, container [* * *] [The words 'or the advertisement' omitted by G.S.R. 339(E), dated 27th May, 2005 (w.e.f. 27-5-2005)], as the case may be. In case of infant food, a statement indicating "infant food shall be introduced only [after the age of six months and upto the age of two years] [Substituted by G.S.R. 388(E), dated 25th June, 2004 (w.e.f. 25-6-2004)] shall also be given;
(b)a statement that infant milk substitute or infant food should be used only on the advice of a health worker as to the need for its use and the proper method of its use;
(c)a warning that infant milk substitute or infant food is not the sole source of nourishment of an infant;
(d)a statement indicating the process of manufacture ([spray dried] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for 'spray or roller dried' (w.e.f. 4-7-2007)]) except in case of infant foods, instruction for appropriate and hygienic preparation including cleaning of utensils, bottles and teats and warning against health hazards of inappropriate preparations, as under:
"Warning/Caution-Careful and hygienic preparation of infant foods/infant milk substitute is most essential for health. Do not use fewer scoops than directed since diluted feeding will not provide adequate nutrients needed by your infant. Do not use more scoops than directed since concentrated feed will not provide the water needed by your infant";
(e)the approximate composition of nutrients per 100 gms of the product including its energy value in Kilo Calories/Joules;
(f)the storage condition specifically stating "store in a cool and dry place in an air tight container" or the like, [after opening use the contents within the period mentioned or the expiry date, whichever is earlier] [Inserted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007 (w.e.f. 4-7-2007)];
(g)the feeding chart and directions for use and instruction for discarding left over feed;
(h)instruction for use of measuring scoop (level or heaped) and the quantity per scoop (scoop to be given with the pack);
(i)indicating the Batch No., Month and Year of its manufacture and [expiry date] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for 'month and year before which it is to be consumed' (w.e.f. 4-7-2007).];
(j)the protein efficiency ratio (PER) which shall be minimum 2.5 if the product other than infant milk substitute it claimed to have higher quality protein;
(k)[ the specific name of the food additives, if permitted, shall be declared in addition to appropriate class names.] [Inserted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007 (w.e.f. 4-7-2007)]
(2)No containers or label referred to in sub-rule (i) relating to infant milk substitute or infant food shall have a picture of infant or women or both. It shall not have picture or other graphic materials [or] [Corrected vide G.S.R. 423(E), dated 24th June, 2005] phrases designed to increase the saleability of the infant milk substitute or infant food. The terms "Humanised" or "Maternalised" or any other similar words shall not be used. The package and/or any other label of infant milk substitute or infant food shall not exhibit the words, "Full Protein Food", "Energy Food", "Complete Food" or "Health Food" or any other similar expression.
(3)The containers of infant milk substitute meant for [premature baby (born before 37 weeks)/low birth weight infant (less than 2500 gm)] [Substitution by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for 'low birth weight infant (less than 2500 gms)', (w.e.f. 4-7-2007)] or labels affixed thereto shall indicate the following additional information, namely:-
(a)the words ["PREMATURE BABY (BORN BEFORE 37 WEEKS)/LOW BIRTH WEIGHT (LESS THAN 2.5 KG)"] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for 'LOW BIRTH WEIGHT (LESS THAN 2.5 KG)' (w.e.f. 4-7-2007)] in capital letters alongwith the product name in central panel;
(b)a statement "the low birth weight infant milk substitute shall be withdrawn under medical advice as soon as the mother's milk is sufficiently available"; and
(c)a statement "TO BE TAKEN UNDER MEDICAL ADVICE" in capital letters.
(4)The product which contains neither milk nor any milk derivatives shall be labelled "contains no milk or milk product" in conspicuous manner.
(5)[ The container of infant milk substitute for lactose or lactose and sucrose intolerant infants or label affixed thereto shall indicate conspicuously "LACTOSE-FREE or SUCROSE-FREE or LACTOSE and SUCROSE-FREE" in capital letters and statement "TO BE TAKEN UNDER MEDICAL ADVICE" and shall also bear the following statements, namely:-"Lactose free Infant Milk Substitute should only be used in case of diarrhoea due to lactose intorlerance.The lactose free/sucrose free Infant Milk Substitute should be withdrawn if there is no improvement in symptoms of intolerance.] [[Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for sub-rule (5) (w.e.f. 4-7-2007). Sub-rule (5), before substitution, stood as under:'(5) The container of infant milk substitute for lactose intolerant infants or label affixed thereto shall indicate conspicuosly 'LACTOSE FREE' in capital letters and statement 'TO BE TAKEN UNDER MEDICAL ADVICE'.]] ]
(6)[ The container of infant milk substitute meant for infants with allergy to cow's/buffalo's milk protein or soy protein or label affixed thereto shall indicate conspicuously "HYPOALLERGENIC FORMULA" in capital letters and statement "TO BE TAKEN UNDER MEDICAL ADVICE".] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for sub-rule (6) (w.e.f. 4-7-2007)]
Substituted by G.S.R. 339(E), dated 27th May, 2005 and as corrected by G.S.R. 423(E), dated 24th June, 2005, for sub-rule (2) (w.e.f. 27-5-2005). Sub-rule (2), before substitution, stood as under:(2) No container or label referred to in sub-rule (1) relating to infant milk substitute and any advertisement relating thereto shall have a picture of infant or woman or both. It shall not have picture or other graphic materials or phrases designed to increase the saleability of the infant milk substitute. The terms 'Humanised' or 'Maternalised' or any other similar words shall not be used. The package and/or the label and/or the advertisement of infant foods infant milk substitute shall not exhibit the words 'full protein food' 'energy food' 'complete food' or 'Health Food' or any other similar expression.
[37C. Labelling of irradiated food. - The labelling of prepacked irradiated food shall be in accordance with the provisions of rule 32 and rule 42 of the Prevention of Food Adulteration Rules, 1955 and the provisions of the Atomic Energy (Control of Irradiation of Food) Rules, 1991, under the Atomic Energy Act, 1962 (33 of 1962).] [Inserted by G.S.R. 614(E), dated 9th August, 1994 (w.e.f. 9-8-1994) as corrected by G.S.R. 60(E), dated 7th February, 1995][37D. Labelling of edible oils and fats. - The package, label or the advertisement of edible oils and fats shall not use the expressions "Super-Refined", "Extra-Refined", "Micro-Refined", "Double-Refined", "Ultra-Refined", "Anti-Cholesterol", "Cholesterol Fighter", "Soothing to Heart", "Cholesterol Friendly", "Saturated Fat Free" or such other expressions which are an exaggeration of the quality of the Product.] [Inserted by G.S.R. 241(E), dated 5th April, 1999]

38. Labels not to contain reference to Act or rules contradictory to required particulars.

- The label shall not contain any reference to the Act or any of these rules or any comment on, or reference to, or explanation of any particulars or declaration required by the Act or any of these rules to be included in the label which directly or by implication, contradicts, qualifies or modifies such particulars or declaration.

39. Labels not to use words implying recommendations by medical profession.

- There shall not appear in the label of any package containing food for sale the words "recommended by the medical profession" or any word which imply or suggest that the food is recommended, prescribed, or approved by medical practitioners [or approved for medical purpose.] [Added by G.S.R. 41(E), dated 24th January, 1997 (w.e.f. 29-1-1997)]

40. Unauthorised use of words showing imitation prohibited.

- [(1)] [Rule 40 renumbered as sub-rule (1) by S.R.O. 2755, dated 24th November, 1956] There shall not be written in the statement or label attached to any package containing any article of food the word "imitation" or any word, or words implying that the article is a substitute for any food, unless the use of the said word or words is specifically permitted under these rules.
(2)
(i)Any fruit syrup, fruit juice, fruit squash, fruit beverages, cordial, crush or any other fruit products standardised under Appendix B of these rules, which does not contain the specified amount of fruit juice or fruit pulp or fruit content shall not be described as fruit syrup, fruit juice, fruit squash, fruit beverages, cordial, crush or any other fruit product, as the case may be;
(ii)any food product which does not contain the specified amount of fruit and is likely to deceive or mislead or give a false impression to the consumer that the product contains fruit, whether by use of words or pictorial representation, shall be clearly and conspicuously marked on the label as "(NAME OF THE FRUIT) FLAVOURED";
(iii)any food product, which contains only fruit flavours, whether natural flavours and natural flavouring substances or nature identical flavouring substances or artificial flavouring substances as single or in combination thereof, shall not be described as a fruit product and the word "ADDED (NAME OF FRUIT) FLAVOUR" shall be used in describing such a product;
(iv)carbonated water containing no fruit juice or fruit pulp shall not have a label which may lead the consumer into believing that it is a fruit product.
Substituted by G.S.R. 664(E), dated 19th September, 2008, for sub-rule (2) (w.e.f. 19-3-2009). Earlier sub-rule (2) was substituted by G.S.R. 491(E), dated 21st August, 2006 and read with G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009). Sub-rule (2), before substitution by G.S.R. 664(E), stood as under:"(2)(i) Any fruit syrup, fruit juice, fruit squash, fruit beverages, cordial, crush or any other fruit products standarized under Appendix B of these rules, which does not contain the prescribed amount of fruit juice/fruit pulp/fruit content shall not be described as fruit syrup, fruit juice, fruit squash, fruit beverages, cordial, crush or any other fruit product as the case may be and such products, shall be described as non-fruit products.(ii) Every non-fruit product shall be mentioned in clear, conspicuous and easily readable manner, marked on the label as 'NON-FRUIT PRODUCT' and the container containing such product shall not have pictures of fruits or word fruit whether attached thereto or printed on the wrapper of such container or otherwise, which may lead the consumer into believing that it is a fruit product.(iii) Any food product which contains only fruit flavours whether natural flavours and natural flavouring substances or nature identical flavouring substances or artificial flavouring substances as single or in combination, shall not be described as a fruit product and the word 'FRUIT' shall not be used in describing such a product and such product shall not be sold with a label which carries the picture or word of any fruit. However, the product may contain a declaration as "contains (name of the fruit) flavour."(iv) Any food product in which fruit has not been used as ingredient, the word 'FRUIT' shall not be used in describing such a product and such product shall not be sold with a label which carries the picture or word of any fruit.(v) Carbonated water containing no fruit juice or fruit pulp shall not have a label which may lead the consumer into believing that it is a fruit product."
(3)[ Any fruit and vegetable product alleged to be fortified with vitamin C shall contain not less than 40 mgm of ascorbic acid per 100 gm of the product.] [Inserted by G.S.R. 992, dated 4th June, 1971]

41. Imitations not to be marked "pure"

.-The word "pure" or any word or words of the same significance shall not be included in the label of a package that contains an imitation of any food.

42. Form of labels.

- (A) COFFEE-CHICORY MIXTURE.-(i) Every package containing a mixture of Coffee and Chicory shall have affixed to it a label upon which shall be printed following declarations:-
Coffee blended with ChicoryThis mixturecontains:
Coffee per cent
Chicory per cent
(ii)[ Every package containing Instant Coffee-Chicory mixture shall have affixed to it a label upon which shall be printed the following declarations:- [Inserted by G.S.R. 917(E), dated 17th November, 1987 (w.e.f. 18-5-1988) and corrected by G.S.R. 73(E), dated 3rd February, 1988 and G.S.R. 366(E), dated 23rd March, 1988]
Instant Coffee-Chicory mixture made from blendsof Coffee and Chicory
Coffee per cent
Chicory per cent]
[* * *] [Omitted by S.R.O. 2755, dated 24th November, 1956]
(B)CONDENSED MILK OR DESSICATED (DRIED) MILK. - (i) Every package containing condensed milk or dessicated (dried) milk shall bear a label upon which is printed such one of the following declarations as may be applicable or such other declaration substantially to the like effect as may be allowed by the State Government.
(a)[ In the case of condensed milk (unsweetened):] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]
CONDENSED MILK UNSWEETENED(Evaporated Milk)This tin contains the equivalent of(x)...........[litres of toned milk] [Substituted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).]
(b)In the case of condensed milk (sweetened):
CONDENSED MILK SWEETENEDThis tin contains the equivalent of(x)...........[litres of toned milk] [Substituted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).]withsugar added
(c)In the case of condensed skimmed milk (unsweetened):
CONDENSED SKIMMED MILK UNSWEETENED(Evaporated Skimmed Milk)This tin contains the equivalent of(x)..............litres of skimmed milk
(d)In the case of condensed skimmed milk (sweetened):
CONDENSED SKIMMED MILK SWEETENEDThis tin contains the equivalent of(x)..............litres of skimmed milk with sugar added
(dd)[ In the case of condensed milk (sweetened and flavoured):] [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-7-1979).]
This has been flavoured with..........NOT TO BE USED FOR INFANTS BELOW SIX MONTHS
(ddd)[ In the case of condensed milk/condensed skimmed milk (unsweetened) sterilised by Ultra High Temperature (UHT) treatment:- [Inserted by G.S.R. 223(E), dated 20th May, 1996 (w.e.f. 20-11-1996).]
This has beenSterilised by UHT Process
(e)In the case of milk powder:
MILK POWDERThis tin contains the equivalent of(x)..................[litres of toned milk] [Substituted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).]
(ee)[ In the case of milk powder which contain lecithin: [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-7-1979).]
MILK POWDER IN THIS PACKAGE CONTAINS LECITHIN]
(f)In the case of partly skimmed milk powder:
PARTLY SKIMMED MILK POWDERThis tin contains the equivalent of(x)............litres of partly skimmedmilk having......per cent milk fat
(g)In the case of skimmed milk powder:
SKIMMED MILK POWDERThis tin contains the equivalent of(x)..............litres of skimmed milk
(ii)The declaration shall in each case be completed by inserting at (x) the appropriate number in words and in figures, for example, "one and a half (1-1/2)", any fraction being expressed as eight quarters or a half, as the case may be [* * *] [Omitted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).].
(iii)There shall not be placed on any package containing condensed milk or dessicated (dried) milk any comment on, explanation of, or reference to either the statement of equivalence, contained in the prescribed declaration or on the words "machine skimmed", "skimmed" or "unsuitable for babies" except instructions as to dilution as follows:
"To make a fluid not below the composition of toned milk or skimmed milk [* * *] [Omitted by S.R.O. 2755, dated 24th November, 1956.] (as the case may be) with the contents of this package add (here insert the number of parts) of water by volume to one part by volume of this condensed milk or dessicated (dried) milk."[Sweetened condensed milk and other similar products which are not suitable for infant feeding shall not contain any instruction of modifying them for infant feeding.] [Inserted by G.S.R. 257(E), dated 3rd May, 1991 as corrected by G.S.R. 531(E), dated 14th August, 1991 (w.e.f. 3-11-1991).]
(iv)Wherever the word "milk" appears on the label of a package of condensed skimmed milk or of (dried) skimmed milk as the description or part of the description of the contents, it shall be immediately preceded or followed by the word "machine skimmed" or "partly skimmed", as the case may be.
(C)[ FLUID MILK. - The caps of the milk bottles shall clearly indicate the nature of the milk contained in them. The indication may be either in full or by abbreviation shown below:-
(i)Buffalo milk may be denoted by the letter 'B'.
(ii)Cow milk may be denoted by the letter 'C'.
(iii)Goat milk may be denoted by the letter 'G'.
(iv)Standardised milk may be denoted by the letter 'S'.
(v)Toned milk may be denoted by the letter 'T'.
(vi)Double toned milk may be denoted by the letters 'DT'.
(vii)Skimmed milk may be denoted by the letter 'K'.
(viii)Pasteurised milk may be denoted by the letter "P" followed by the class of milk. For example Pasteurised Buffalo milk shall bear the letters 'PB'.]
[Alternatively colours of the caps of the milk bottles shall be indicative of the nature of milk contained in them, the classification of colours being displayed at places where milk is sold/stored or exhibited for sale, provided that the same had been simultaneously intimated to the concerned Local (Health) Authority. Other media of information like Press may also be utilised.] [Inserted by G.S.R. 243, dated 1st March, 1980.]
(D)[] [Renumbered by G.S.R. 938, dated 26th May, 1971.] ICE-CREAM. - Every dealer in ice-cream or mixed ice-cream who, in the street or other place of public resort, sells or offers or exposes for sale, ice-cream or ice-candy from a stall or from a cart, barrow or other vehicle, or from a basket, Phial tray or other container used without a staff or a vehicle shall have his name and address alongwith the name and address of the manufacturer, if any, legibly and conspicuously displayed on the stall, vehicle or container, as the case may be.
[[(E)] [Inserted by G.S.R. 1256, dated 17th August, 1967.] HINGRA. - Every container containing Hingra shall bear a label upon which is printed a declaration in the following form, namely:-"This container contains Hingra (Imported) from Iran/Afghanistan and is certified to be conforming to the standards laid down in the Prevention of Food Adulteration Rules, 1955."] [Inserted by G.S.R. 938, dated 26th May, 1971.]
(F)[ LIGHT BLACK PEPPER. - Every package containing light black pepper shall bear the following label in addition to the Agmark seal and the requirements prescribed under rule 32:
Light Black Pepper(Light berries)
][[(G) Every package containing "CASSIA BARK" shall bear the following label:-
CASSIA BARK (TAJ)
] ]
(GG)[Every package containing "CINNAMON" shall bear the following label:-
CINNAMON (DALCHINI)
]
(H)Every package of chillies which contains added edible oil shall bear the following label:-
CHILLIES IN THIS PACKAGE CONTAINS AN ADMIXTURE OF NOT MORE THAN 2 PER CENT OF .................. (NAME OF OIL) EDIBLE OIL
[***] [Sub-rule (I) omitted by G.S.R. 422(E), dated 29th April, 1987 (w.e.f. 29-4-1989).]
(J)Every package of ice-cream, kulfi, kulfa, and chocolate ice-cream containing starch shall have a declaration on a label as specified in sub-rule (2) of rule 43.
[***] [Sub-rule (K) omitted by G.S.R. 67(E), dated 5th February, 2001 (w.e.f. 5-2-2001).]
(L)[ MASALA. - [Every package of mixed masala fried in oil shall bear the following label:] [Inserted by G.S.R. 63(E), dated 5th February, 1976 (w.e.f. 5-8-1976).]-
MIXED MASALA (FRIED)THIS MASALA HAS BEEN FRIED IN(Name of the edible oil used)]
[Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-7-1979).]
(M)[ COMPOUNDED ASAFOETIDA. - Every container of compounded asafoetida shall indicate the approximate composition of edible starch or edible cereal flour used in the compound, on the label.] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-7-1979).]
(N)[ Every package containing maida treated with improver or bleaching agents shall carry the following label, namely:-
WHEAT FLOUR TREATED WITH IMPROVER/ BLEACHING AGENTS,TO BE USED BY BAKERIES ONLY]
[Inserted by G.S.R. 1417, dated 20th September, 1976 (w.e.f. 20-3-1977).]
(O)[ Every package containing an admixture of palmolein with groundnut oil shall carry the following label, namely:-
BLEND OF PALMOLEIN AND GROUNDNUT OIL.Palmolein ........................................ per centGroundnut oil .................................... per cent]
[Inserted by G.S.R. 651(E), dated 20-10-1977 (w.e.f. 22-10-1977). ]
(P)[ Every package containing an admixture of imported rape-seed oil with mustard oil, shall carry the following label, namely:-
BLEND OF IMPORTED RAPE-SEED OIL AND MUSTARD OIL.Imported rape-seed oil ........................................ per centMustard oil ......................................................... per cent]
[Inserted by G.S.R. 732(E), dated 5-12-1977 (w.e.f. 5-12-1977). ]
(Q)[ Every package of [synthetic food colour] [Inserted by G.S.R. 393(E), dated 4-8-1978 (w.e.f. 4-8-1978). ] preparation and mixture shall bear a label upon which is printed a declaration giving the percentage of total dye content.] [Inserted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974).]
(R)[ Unless otherwise provided in these rules, every package of malted milk food which contains added natural colouring matter except caramel, shall bear the following label:
MALTED MILK FOOD IN THIS PACKAGE CONTAINSPERMITTED NATURAL COLOURING MATTER]
[Inserted by G.S.R. 55(E), dated 31-1-1979 (w.e.f. 31.7. 1979). ]
(S)[ Every advertisement for and/or a package of food containing added Monosodium Glutamate shall carry the following declaration, namely:
This package of ......... (name of the food) contains addedMONOSODIUM GLUTAMATE[NOT RECOMMENDED FOR INFANTS BELOW-12 MONTHS] [Substituted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).]]
[Substituted by G.S.R. 101(E). dated 18-2-1992 (w.e.f. 19-8-1992) as corrected by G.S.R. 525(E), dated 15-5-1992. ]
(T)[ Every container of refined salseed fat shall bear the following label, namely:-
REFINED SALSEED FAT FOR USE IN BAKERY AND CONFECTIONERY ONLY]
[Inserted by G.S.R. 19(E), dated 28-1-1980.][***] [Omitted by G.S.R. 101(E), dated 18-2-1992 (w.e.f. 19-8-1992).]
(V)[ Every container or package of table iodised salt or iron fortified common salt containing permitted anticaking agent shall bear the following label, namely:
IODIZED SALT/IRON FORTIFIED COMMON SALT*CONTAINS PERMITTED ANTICAKING AGENT*Strike out whichever is not applicable.
] [Substituted by Notification No. G.S.R. 670(E), dated 17.11.2005 (w.e.f. 12.9.1955).][Inserted by G.S.R. 938, dated 26th May, 1971.]
Substituted by G.S.R. 670(E), dated 17th November, 2005, for sub-rule (V) (w.e.f. 17-5-2006). Sub-rule (V), before substitution, stood as under:(v) Every container or package of edible common salt or iodised salt or iron fortified common salt containing permitted anti-caking agents shall bear the following label, namely:-{|
EDIBLE COMMON SALT OR IODISED SALT OR IRONFORTIFIED COMMON SALT*Contains permitted anti-cakingagent*Strike out whichever is not applicable
|}
(VV)Every container or package of iron fortified common salt shall bear the following label, namely:
IRON FORTIFIEDCOMMON SALT
(W)[ Every container of refined vegetable oil shall bear the following label, namely:
REFINED (Name ofthe oil) OIL
Provided that the container of imported edible oil shall also bear the words "IMPORTED" as prefix.] [ Inserted by G.S.R. 44(E), dated 5-2-1982 (w.e.f. 5-8-1982).]
(X)[ Every package of the Dried Glucose Syrup containing sulphurdioxide exceeding 40 ppm] shall bear the following label, namely:-
DRIED GLUCOSE SYRUP FOR USE IN SUGAR CONFECTIONERY ONLY]
[Inserted by G.S.R. 57(E), dated 11-2-1982 (w.e.f. 11-8-1982) as corrected by G.S.R. 307(E), dated 3-4-1982.][* * *] [Omitted by G.S.R. 694(E), dated 11-10-1999 (w.e.f. 11-4-2000).]
(YY)[ A package containing tea with added flavour shall bear the following label, namely:
FLAVOURED TEA(Common name od permitted flavour) percentageRegistration No.]
[Inserted by G.S.R. 847(E), dated 7-12-1994 (w.e.f. 7-12-1994) as correctted by G.S.R. 329(E), dated 4-4-1995.]
(Z)[ A package containing annatto colour in vegetable oils shall bear the following label, namely:
ANNATTO COLOUR IN OIL(Name of Oil/Oils) USED]
[Inserted by G.S.R. 764(E), dated 15-11-1984 (w.e.f. 15-11-1985). ]
(ZZ)[ Every package containing an admixture of edible oils shall carry the following label, namely:
This blended edible vegetable oil contains an admixtureof:(i) .................................% by weight(ii) ................................% by weight(Name and nature of edible vegetable oils, i.e., in raw orrefined form)Date of Packing ................................]
[Substituted by G.S.R. 91(E) dated 7-2-1992 (w.e.f. 7-2-1992) as corrected by G.S.R. 314(E), dated 3-3-1992. ][There shall also be the following declaration in bold capital letters alongwith the name of product on front/ central panel,-
NOT TO BE SOLD LOOSE]
[Inserted by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21.12.2005).][* * *]
Omitted by G.S.R. 431(E), dated 19-6-2009 (w.e.f. 19-6-2009). Rule 42 (ZZZ), before substitution, stood as under:"(ZZZ) Every package of chewing tobacco shall bear the following label, namely:-{|
Chewing of tobacco is injurious to health.
"|}
(ZZZ)[ (1) Every package of food which is permitted to contain artificial sweetener mentioned in the table given in [rule 47, and an advertisement for such food] [Added by G.S.R. 454(E), dated 15-4-1988 (w.e.f. 15-4-1988). ] shall carry the following label, namely] :-
[[(i) This contains........... (name of artificial sweeterners)] [Inserted by G.S.R. 388(E), dated 25th June, 2004 (w.e.f. 25-6-2004).](ii) Not recommended for children.(iii) *(a) Quantity of sugar added............. gm/100 gm.(b) No sugar added in the product.(iv) *Not for Phenylketoneurics (if Aspertame is added)(*strike out whatever is not applicable)]
(ZZZ)[(1)(A) In addition to the declaration under sub-rule (ZZZ)(1), every package of food which is permitted to contain artificial sweetener mentioned in table in rule 47 and an advertisement for such food shall carry the following label, namely:-
Contains Artificial Sweetener and for Calorie Conscious
(ZZZ)(1)(B) The declaration under sub-rule (ZZZ)(1)(A) shall be provided alongwith name or trade name of product and shall be of the half of the size of the name/trade name. The declaration may be given in two sentences, but in the same box:
Provided that the provision of these rules shall not apply in respect of any food which is manufactured and packed before the commencement of Prevention of Food Adulteration (1st Amendment) Rules, 2004.] [Inserted by G.S.R. 388(E), dated 25-6-2004 (w.e.f. 25-6-2004).]
(ZZZ)[ (2) Every package of Aspertame (Methyl ester) Acesulfame-K [, Sucralose] [Substituted by G.S.R. 853(E), dated 30-12-2002 (w.e.f. 1-10-2003). ] and Saccharin Sodium marketed as Table Top Sweetener and every advertisement for such Table Top Sweetener shall carry the following label, namely:
(i) Contains................... (name of artificial sweetener)(ii) Not recommended for children:
Provided that the package of Aspertame (Methyl ester) marketed as Table Top Sweetener and every advertisement for such Table Top Sweetener shall carry the following label, namely:-
"Not for Phenylketoneurics"]
(ZZZ)[ (3) Every package of Pan Masala and advertisement relating thereto, shall carry the following warning, namely:-
Chewing of Pan masala may be injurious to health.]
[Added by G.S.R. 128(E), dated 8-3-1990 (w.e.f. 8-9-1990). ]
(ZZZ)[ (4) Every package of vanaspati made from more than 30 per cent of Rice Bran Oil shall bear the following label, namely:-
This package of vanaspati is made from more than 30 per cent Rice bran oil by weight.]
[Inserted by G.S.R. 481, dated 16-9-1993 (w.e.f. 2-10-1993) as corrected by G.S.R. 512(E), dated 15-6-1994.]
(ZZZ)(5) Every package containing Fat Spread shall carry the following labels, namely:-
(i) Milk Fat SpreadUse before.................................................Date of packing ..........................................Per cent by weight .....................................Total Milk Fat Content ...............................
(ii) Mixed Fat Spread ...................................Use before...................................................Date of packing .........................................Per cent by weight ....................................Milk Fat Content .......................................Per cent by weight ....................................Total Fat Content ......................................
(iii) Vegetable Fat Spread ............................Use before..................................................Date of packing...........................................Per cent by weight ......................................Total fat content.........................................
(ZZZ)[ (6) Every package of supari and advertisement relating thereto shall carry the following warning in conspicuous and bold print, namely:-
Chewing of Supari is Injurious to Health.]
[Inserted by G.S.R. 695(E), dated 9-11-1993 (w.e.f. 9-5-1994).]
(ZZZ)[ (7) All packages of irradiated food shall bear the following declaration and logo, namely] [Added by G.S.R. 614(E), dated 9-8-1994 (w.e.f. 9-8-1994) as corrected by G.S.R. 60(E), dated 7-2-1995.] :-
(ZZZ)[ (8) Every package of fruit squash by whatever name it is sold, containing additional sodium or potassium salt shall bear the following label, namely:-
IT CONTAINSADDITIONAL SODIUM/POTASSIUM SALT]
[Inserted by G.S.R. 121(E), dated 11-3-1996 (w.e.f. 7.9.1996). ]
(ZZZ)[ (9) Every package of Cheese (hard), surface treated with Natamycin, shall bear the following label, namely:-
SURFACE TREATEDWITH NATAMYCIN]
[Inserted by G.S.R. 223(E), dated 20-5-1996 (w.e.f. 20-11-1996) as corrected by G.S.R. 515(E), dated 5-11-1996. ]
(ZZZ)[ (10) Every package of Bakery and Industrial Margarine made from more than 30 per cent of Rice Bran Oil shall bear the following label, namely:-
This package of Bakery & IndustrialMargarine is madefrom more than30 per cent of Rice Bran Oil by Wt.]
[Inserted by G.S.R. 465(E), dated 14-8-1997 (w.e.f. 14-8-1997). ][** *] [ Clause (ZZZ)(11) omitted by G.S.R. 716(E), dated 13-9-2000 (w.e.f. 30-9-2000).]
(ZZZ)[ (12) Every package of food which is permitted to contain a mixture of Aspertame (Methyl ester) and Acesulfame Potassium Sweeteners mentioned in the Table given in rule 47, shall carry the following label, namely:-
(i) [ This ......................(Name of food)contains..........................an admixture of Aspertame (Methyl Ester and Acesulfame Potassium)(ii) Not recommended for children(iii) *(a) Quantity of sugar added..........................gm/100 gm(b) No sugar added in the product(iv) *Not for Phenylketoneurics (If Aspertame is added)(*Strike out whatever is not applicable).]]
[Inserted by G.S.R. 396(E). dated 27-5-1999 (w.e.f. 27-5-1999). ]
(ZZZ)[ (12A) Every package of food which is permitted to contain a mixture of Acesulfame Potassium and Sucralose sweeteners mentioned in the Table given in rule 47, shall carry the following label, namely :-
(i) This ........... (Name of Food) contains a mixture ofSucralose and Acesulfame Potassium;
(ii) Not recommended for children;
(iii) *(a) Quantity of sugar added ........... gm/100 gm;
  *(b) No sugar added in the product;
  (* Strike out whichever is not applicable.)]
[Inserted by G.S.R. 652 (E), dated 2.8.2010 (w.e.f. 12.9.1955)]
(ZZZ)[ (13) Every container or package of flavour emulsion and flavour paste meant for use in carbonated or non-carbonated beverages shall carry the following declaration, in addition to the instructions for dilution, namely:- [Inserted by G.S.R. 718(E), dated 13-9-2000 (w.e.f. 13-9-2000). ]
FLAVOUR EMULSIONAND FLAVOUR PASTE FOR USE INCARBONATED ORNON-CARBONATED BEVERAGES ONLY]
(ZZZ)[ (14) Every package of drinking water shall carry the following declaration in capital letters having the size of each letter as prescribed in rule 36:-
PACKAGED DRINKINGWATER]
[Inserted by G.S.R. 760(E), dated 29-9-2000 (w.e.f. 29-3-2001). ][One time usable plastic bottles of packaged drinking water shall carry the following declaration:-
CRUSH THE BOTTLEAFTER USE]
[Inserted by G.S.R. 831(E), dated 21-10-2003 (w.e.f. 1-1-2004). ]
(ZZZ)[ (15) Every package of mineral water shall carry the following declaration in capital letters having the size of each letter as prescribed in rule 36:-
NATURAL MINERALWATER]
[Inserted by G.S.R. 759(E), dated 29-9-2000 (w.e.f. 29-3-2001). ][One time usable plastic bottles of mineral water shall carry the following declaration:-
CRUSH THE BOTTLEAFTER USE]
[Inserted by G.S.R. 831(E), dated 21-10-2003 (w.e.f. 1-1-2004). ]
(ZZZ)[ (16) Every package of Non-Vegetarian Food shall bear the following symbol in red colour on the principal display panel just close in proximity to the name or brand name of food, namely] [Inserted by G.S.R. 245(E), dated 4-4-2001 (w.e.f. 4-10-2001). ] :-
(ZZZ)[ (17) Every package of Vegetarian Food shall bear the following symbol in green colour on the principal display panel just close in proximity to the name or brand name of the food, namely:-] [Inserted by G.S.R. 908(E), dated 20-12-2001 (w.e.f. 20-6-2002).]
(ZZZ)[ (18) Every package of food having added caffeine, shall carry the following label, namely:-
"CONTAINSCAFFEINE"
Provided if caffeine is added in the products, it shall be declared on the body of the container/bottle:Provided also that in case of returnable glass bottles, which are recycled for refilling the declaration of caffeine, may be given on the crown.] [Inserted by G.S.R. 853(E), dated 30-12-2002 (w.e.f. 1-10-2003). ]
(ZZZ)[ (19) Every package of Low Fat Paneer/Chhana shall carry the following label, namely:-
Low Fat Paneer/Chhana]
[Inserted by G.S.R. 356(E), dated 7-6-2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-9-2010).]
(ZZZ)[ (20) Every package of Cheese(s), *if packed in polyfilm/wrapping of cloth, shall bear the following label, namely:-
Remove the outer*packing before consumption]
[Inserted by G.S.R. 356(E), dated 7-6-2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]
(ZZZ)[(21) Every package of Frozen Dessert/Frozen Confection shall bear the following label, namely:-
Frozen Desserts/Frozen Confection Contain .......................Milk Fat*/Edible Vegetable Oil*/and Vegetable Fat*.(*Strike outwhichever is not applicable).]
[Inserted by G.S.R. 356(E), dated 7-6-2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]
(ZZZ)[(22) Every container or package of common salt shall bear the following label, namely:-
COMMON SALT FORIODISATION/IRON FORTIFICATION/ANIMALUSE/PRESERVATION/MEDICINE/INDUSTRIAL USE*(*Strike outwhichever is not applicable).]
[Inserted by G.S.R. 670(E), dated 17-11-2005 (w.e.f. 17-5-2006). ]
(ZZZ)[(23) Every package of biscuits, bread and cakes containing Oligofructose shall bear the following declaration, namely:-
Contains Oilgofructose (dietary fibre) ................gm/100gm.]
[Inserted by G.S.R. 400(E), dated 23-6-2006 (w.e.f. 5-7-2006). ][* * *] [Sub-rule (ZZZ)(24) omitted by G.S.R. 664(E), dated 19th September, 2008 (w.e.f. 19-3-2009). Earlier sub-rule (ZZZ)(24) was inserted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 518(E), dated 31st July, 2007, G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008, G.S.R. 730(E), dated 13th October, 2008 (w.e.f. 18-3-2009).]
(ZZZ)[(25) Every package of fresh fruit if coated with wax shall carry the following label, namely:-
"Coated withwax (give name of wax)]
[Substituted by G.S.R. 114(E), dated 28-2-2008 (w.e.f. 28-2-2008). ]
(ZZZ)[(26) Every package of food containing Polyols shall bear the following label :-
Polyols may have laxative effects]
[Inserted by G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 9.12.2010).]
(ZZZ)[(27) Every package of food containing Polydextrose shall bear the following label :-
Polydextrose may have laxative effects]
[Inserted by G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 9-12-2010).]

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. ]

43A. [ Restriction on advertisement. [Inserted by G.S.R. 257(E) dated 3rd May, 1991 as corrected by Notification No. G.S.R. 531(E), dated 14th August, 1991 (w.e.f. 3-11-1991).]

- There shall be no advertisement of any food which is misleading or contravening the provisions of Prevention of Food Adulteration Act, 1954 (37 of 1954), or the rules made thereunder.Explanation. - The term 'Advertisement' means any visible representation or announcement made [by means of any light, sound, smoke, gas, print, electronic media, internet or website]. ]

Part VIII – Prohibition and Regulations of Sales

44. Sale of certain admixtures prohibited.

- Notwithstanding the provisions of rule 43, no person shall either by himself or by any servant or agent, sell-
(a)cream which has not been [prepared exclusively from] [Substituted by G.S.R. 1340, dated 24th October, 1961.] milk or which contains less than [25] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).] per cent, of milk fat,
(b)milk which contains any added water,
(c)ghee which contains any added matter not exclusively derived from milk fat,
(d)skimmed milk (fat abstracted) as milk,
(e)a mixture of two or more edible oils as an edible oil,
(f)[ vanaspati to which ghee or any other substance has been added,] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]
[***] [Clause (g) omitted by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).]
(h)turmeric containing any foreign substance,
(i)[ mixture of coffee and any other substance except chicory,] [Inserted by S.R.O. 2755, dated 24th November, 1956.]
(j)[ dahi or curd not prepared from boiled, pasteurised or sterilised milk,] [Substituted by G.S.R. 503(E), dated 1st September, 1981.]
[***] [Clause (k) omitted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974).]
(l)[ milk or a milk product specified in Appendix B containing a substance not found in milk, except as provided in the rules:] [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]
[Provided that the Central Government may by notification in the Official Gazette [exempt] [Inserted by G.S.R. 1211, dated 20th December, 1958.] any preparations made of soluble extracts of coffee from the operation of this rule:][Provided further that proprietary food articles relating to clause (i) shall be exempted, from the operation of this rule:] [Substituted by G.S.R. 270(E), dated 2nd March, 1987.][Provided further that in respect of clause (e) [a maximum tolerance of 15.0 red units] [Inserted by G.S.R. 2068, dated 13th August, 1969.] in 1 cm. cell on Lovibond scale is permitted when the oil is tested for Baudouin test without dilution, that is to say, by shaking vigorously for 2 minutes, 5ml. of the sample with 5ml. of hydrochloric acid (specific gravity 1.19. and 0.3 ml. of 2 per cent, alcoholic solution of furfural, and allowing to stand for 5 minutes:][[***] [Inserted by G.S.R. 651(E), dated 22nd October, 1977.] ][[***] [Inserted by G.S.R. 732(E), dated 5th December, 1977 (w.e.f. 5-12-1977).] ][Provided also that in respect of clause (e) maximum tolerance of 10 red unit in 1 cm. cell on Lovibond scale is permitted when the oil is tested for Halphen's test without dilution, that is to say, by shaking 5 ml. of the sample with 5 ml. of sulphur solution [one per cent (w/v) solution of sulphur in carbon-di-sulphide mixed with equal volume of amyl alcohol.], in a closed system test tube (250 x 25 cm.) heating in hot water (70°C-80°C) for a few minutes with occasional shaking until carbon-di-sulphide is boiled off and the sample stops foaming and then placing the tube on saturated brine bath, capable of being regulated at 110°C-115°C for 2.5 hours:] [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).][[Provided also that prohibition in clause (e) shall remain inoperative in respect of admixture of any two edible vegetable oils as an edible vegetable oil, where-
(a)the proportion by weight of any edible vegetable oil used in the admixture is not less than 20 per cent by weight; and
(b)the admixture of edible vegetable oils, is processed or packed and sold, by the Department of Civil Supplies, Government of India (Directorate of Vanaspati, Vegetable Oils and Fats) or by the agencies in public, private or Joint sector authorised by the Department, or by the National Dairy Development Board or by the State Cooperative Oilseeds Growers Federation or Regional and District Cooperative Oilseeds Growers Union set-up under National Dairy Development Board's Oilseeds and Vegetable Oil Project or by the Public Sector Undertakings of Central and State Governments, in sealed packages weighing [not more than 15 litres] under Agmark Certification mark Compulsorily and bearing the label declaration as laid down in clause (zz) of rule 42; and
(c)the quality of each edible oil used in the admixture conforms to the relevant standard prescribed by these rules:] ]
[Provided also that proprietary food articles, as defined in clause (b) of the Explanation to rule 37A, relating to clause (1) shall be exempted from the operation of this rule.] [Added by G.S.R. 73 (E), dated 29th January, 1986.]

44A. [ Sale of Kesari gram prohibited.] [Inserted by G.S.R. 1134, dated 5th September, 1961.]

- No person in any State shall, with effect from such date as the State Government concerned may by notification in the Official Gazette specify in this behalf, sell or offer or expose for sale, or have in his possession for the purpose of sale, under any description or for use as an ingredient in the preparation of any article of fooa intended for sale-
(a)Kesari gram (Lathyrus sativus) and its products,
(b)Kesari dal (lathyrus sativus) and its products,
(c)Kesari dal flour (Lathyrus sativus) and its products,
(d)a mixture of Kesari gram (Lathyrus sativus) and Bengal-gram (Cicer arietinum) or any other gram,
(e)a mixture of Kesari dal (Lathyrus sativus) and Bengal-gram dal (Cicer arietinum) or any other dal,
(f)a mixture of Kesari dal (Lathyrus sativus) flour and Bengal-gram (Cicer arietinum) flour or any other flour.
[Explanation. - The equivalent of Kesari gram in some of the Indian languages are as follows:-] [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).]
1 Assamese Khesari, Teora.
2 Bengali Khesari, Teora, Kassur, Batura.
3 Bihari Khesari, Teora, Kassur, Batura.
4 English Chikling vetch.
5 Gujarati Lang.
6 Hindi Khesari, Kassur, Kasari Kassartiuri, Batura, Chapri, Dubia,Kansari, Kesori, Latri, Tinra, Tiuri, Kassor.
7 Kannada Laki Bele, Kesari Bele.
8 Malayalam Kesari, Lanki, Vattu.
9 Tamil Muku.
10 Marathi Lakheri, Batri, Lakhi, Lang, Mutra, Teora Batroliki-dal, lakh.
11 Oriya Khesra, Khesari, Khesari dal.
12 Persian Masang.
13 Punjabi Kisari, Chural, Karas, Karil, Kasa, Kesari, Chapa.
14 Sanskrit Sandika, Triputi.
15 Sindhi Matter.
16 Telugu Lamka

44AA. [ Prohibition of use of carbide gas in ripening of fruits. [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).]

- No person shall sell or offer or expose for sale or have in his premises for the purpose of sale under any description, fruits which have been artificially ripened by use of acetylene gas, commonly known as carbide gas.] [Substituted by G.S.R. 457(E), dated 23rd April, 1990 (w.e.f. 23-4-1990) as corrected by G.S.R. 867(E), dated 25th October, 1990.]

44AAA. [ Prohibition of use of mineral oil. [Inserted by G.S.R. 732(E), dated 23rd August, 1990 (w.e.f. 23-8-1990).]

- No person shall sell or offer or expose for sale or have in his premises for the purpose of sale under any description, food articles which have been coated with mineral oil, except where the addition of mineral oil is permitted in accordance with the standards laid down in Appendix 'B'.]

44B. [ Restriction on sale of ghee having less Reichert value than that specified for the area where such ghee is sold. [Inserted by G.S.R. 1134, dated 16th September, 1961.]

(1)The ghee having less Reichert value and a different standard for Butyro-refractometer reading at 40°C than that specified for the area in which it is imported for sale or storage shall not be sola or stored in that area except under the 'AGMARK' seal:Provided that such ghee may be (i) sold loose, after opening the 'AGMARK' sealed container, in quantities not exceeding two kilograms at a time, and (ii) used in the preparation of confectionery (including sweetmeats).
(2)A person selling-
(i)such ghee in the manner specified in sub-rule (1), and
(ii)confectionery (including sweetmeats) in the preparation of which such ghee is used, shall give a declaration in Form VI-B, to the Food Inspector when a sample thereof is taken by him for analysis under section 10 of the Act and also to a purchaser desiring to have the sample analysed under section 12 of the Act.
(3)If on analysis such sample is found to be conforming to the standards of quality prescribed for the area where it is alleged to have been produced, the ghee shall not be deemed to be adulterated by reason only that it does not conform to the standards of quality prescribed for the area where it is sold.]

44C. [ Restriction on sale of til oil produced in Tripura, Assam and West Bengal. [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]

- Til oil (Sesame oil) obtained from white sesame seeds, grown in Tripura, Assam and West Bengal having different standards that those specified for til oil shall be sold in sealed containers bearing Agmark label. Where this til oil is sold or offered for sale without bearing an Agmark label, the standard given for til oil shall apply.]

44D. [ Restriction on sale of Carbia Callosa and Honey dew. [Inserted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-2-1975).]

- Carbia Callosa and Honey dew shall be sold only in sealed containers bearing Agmark seal.]

44E. [ Restriction on sale of Kangra tea. [Inserted by G.S.R. 850, dated 25th June, 1975.]

- Kangra tea shall be sold or offered for sale only after it is graded and marked in accordance with the provisions of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937), and the rules made thereunder.]

44F. [ Restriction on Sale of irradiated food. [Inserted by G.S.R. 614(E), dated 9th August, 1994 (w.e.f. 9-8-1994).]

- Irradiated food shall be offered for sale only in prepackaged conditions.]

44G. [ Conditions for sale of flavoured tea. [Inserted by G.S.R. 847(E), dated 7th December, 1994 (w.e.f. 7-12-1994) as corrected by G.S.R. 329(E), dated 4th April, 1995.]

-
(i)Flavoured tea shall be sold or offered for sale only by those manufacturers who are registered with Tea Board. Registration No. shall be mentioned on the label.
(ii)It shall be sold only in packed conditions with label declaration as provided in clause 'yy' of rule 42.]
[***] [Rule 44H omitted by G.S.R. 716(E), dated 13th September, 2000 (w.e.f. 30-9-2000). Earlier rule 44H was inserted by G.S.R. 670(E), dated 27th November, 1997 (w.e.f. 27-5-1998).]

44I. [ Restriction on sale of common salt. [Inserted by G.S.R. 670(E), dated 17th November, 2005 (w.e.f. 17-5-2006).]

- No person shall sell or offer or expose for sale or have in his premises for the purpose of sale, the common salt, for direct human consumption unless the same is iodized:Provided that common salt may be sold or exposed for sale or stored for sale for iodization, iron fortification, animal use, preservation, manufacturing medicines, and industrial use, under proper label declarations, as specified under clause (22) of sub-rule (zzz) of rule 42.]

44J. [ Product not to contain any substances which may be injurious to health. [Inserted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008 (w.e.f. 20-8-2007).]

- Tobacco and nicotine shall not be used as ingredients in any food products.]

45. Food resembling but not pure honey not to be marked honey.

- No person shall use the word 'honey' or any word, mark, illustration, or device that suggests honey on the label or any package of, or in any advertisement for, any food that resembles honey but is not pure honey.

46. Sale or use for sale of admixtures of ghee or butter prohibited.

- No person shall sell or have in his possession for the purpose of sale or for use as; an ingredient in the preparation of an article of food for sale a mixture of ghee or butter and any substance (a) prepared in imitation of or as a substitute for: ghee or butter, or (b) consisting of or containing any oil or fat which does not conform to the definition of ghee:Provided where a mixture prohibited by this rule is required for the preparation of an article of food, such mixture shall be made only at the time of the preparation of such article of food.

47. [ Restriction on use and sale of artificial sweeteners. [Substituted by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).]

] - [(1) No artificial sweetener shall be added to any article of food:[Provided that artificial sweetener may be used in food articles mentioned in the table below in quantities not exceeding the limits shown against them and as per provision contained in Appendix C to these rules and shall bear the label declarations as provided in sub-rule (ZZZ) (1), (ZZZ) (1) (A), (ZZZ) (1) (B) and (ZZZ) (12) of rule 42.] [Substituted by G.S.R. 284(E), dated 29th May, 1997 (w.e.f. 29-5-1997). Earlier it was Substituted by G.S.R. 695(E), dated 9th November, 1993 (w.e.f. 9-11-1993).]][Table] [Substituted by G.S.R. 388 (E). dated 25th June, 2004, for the Table (w.e.f, 25-6-2004).]
SI.No. Name of artificial sweetener Article of food Maximum limit of artificial sweetener.
1 2 3 4
1. Saccharin Sodium Carbonated WaterSoft Drink ConcentrateSupariPan MasalaPan Flavouring MaterialSynthetic Syrup for dispenserSweets (Carbonoydrates based and Milk products based)—Halwa,Mysore Pak, Boondi Ladoo, Jalebi, Khoya Burfi, Peda, GulabJamun, Rasogolla and Similar milk product based sweets sold byany name.Chocolate (White, Milk, Plain, Composite and Filled)Sugar based/Sugar free confectioneryChewing gum/Bubble gum 100 PPM*100 PPM4000 PPM8000 PPM8.0 Percent450ppm500 ppm500 ppm3000 ppm3000 ppm
  |-   |-   |-   |-   |-   |-   |-   |-   |- 2. Aspertame (methylester) Carbonated waterSoft Drink concentrateBiscuits, Bread, Cakes and PasteriesSweets, (Carbohydrates based and milk Products based)—Halwa,Mysore Pak, Boondi adoo, Jalebi, Khoya Burfi, Peda, Gulab Jamun,Rasogolla and Similar milk product based sweets sold by anyname.Jam, Jellies, MarmaladesChocolate (White, Milk, Plain, Composite and Filled)Sugar based/Sugar free confectioneryChewing gum/Bubble gumSynthetic Syrup for dispenser[Custard powder mix [Inserted by G.S.R. 682(E), dated 18th November, 2005 (w.e.f. 18-11-2005).]Vegetarian jelly crystals[Fruit Nectar [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]Vegetable NectarIce-cream, frozen dessert and puddingFlavoured milkReady to Serve Tea and Coffee BeveragesYoghurtReady to eat cerealsNon-carbonated water based beverages(non-alcoholic)] 700 PPM[700 PPM] [Corrected by G.S.R. 591(E), dated 15th September, 2005.]2200 PPM200 PPM1000 PPM2000 PPM10000 PPM10000 PPM3000 PPM1000 PPM [Inserted by G.S.R. 682(E), dated 18th November, 2005 (w.e.f. 18-11-2005).]3000 PPM]600 PPM [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]600 PPM1000 PPM600 PPM600 PPM600 PPM1000 PPM600 PPM]
  |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |- 3. Acesulfame Potassium Carbonated waterSoft Drink concentrateBiscuits, Bread, Cakes and PasteriesSweets, (Carbohydrates based and milk products based)—Halwa,Mysore Pak, Boondi Ladoo, Jalebi, Khoya Burfi, Peda, GulabJamun, Rasogolla and similar milk product based sweets sold byany name.Chocolate (White/Milk, Plain, Composite and Filled)Sugar based/Sugar free confectioneryChewing gum/Bubble gumSynthetic Syrup for dispenser[Ready to serve tea and coffee based beverages [Inserted by G.S.R. 679(E), dated 31st October, 2006 (w.e.f. 31-10-2006).]Ice lollies/ice candy[cereal based beverages [Inserted by G.S.R. 773(E), dated 29th December, 2006 (w.e.f. 29-12-2006).][Fruit Nectars [Inserted by G.S.R. 430(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]Concentrate for fruit nectars[Non-carbonated water based beverages (non-alcoholic) [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).] 300 PPM*300 PPM1000 PPM500 PPM500 PPM3500 PPM5000 PPM1500 PPM600 PPM [Inserted by G.S.R. 679(E), dated 31st October, 2006 (w.e.f. 31-10-2006).]800 PPM]500 PPM] [Inserted by G.S.R. 773(E), dated 29th December, 2006 (w.e.f. 29-12-2006).]300 PPM [Inserted by G.S.R. 430(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]300 PPM(in final beverage for consumption)]300 PPM] [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]
  |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-    
4. Sucralose Carbonated waterSoft Drink ConcentrateBiscuits, Bread, cakes and PasteriesSweets, (Carbohydrates based and Milk product based}—Halwa,Mysore Pak, Boondi Ladoo, Jalebi, Khoya Barfi, Peda, GulabJamun, Rasogolla and similar milk product based sweets sold byname.[Yoghurts [Inserted by G.S.R. 682(E), dated 18th November, 2005 (w.e.f. 18-11-2005).]Sweetened butter milkIce CreamJam, Jellies and marmaladesFrozen FruitChutneyConfectionaryChewing gumCookiesDoughnuts/Scones/muffinsCake mixes[Ready to serve tea and coffee based beverages [Inserted by G.S.R. 679(E), dated 31st October, 2006 (w.e.f. 31-10-2006).]Ice lollies/ice candyVegetable juiceVegetable nectarConcentrates for vegetable juiceConcentrate for vegetable nectar[Lozenges [Inserted by G.S.R. 430(E), dated 19th June, 2009 (w.e.f. 19-6-2009).][Non-carbonated water based beverages (non-alcoholic) [Inserted by 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]Jelly CrystalsCustard powder/ready to eat custard dessertChocolate 300 PPM*300 PPM750 PPM750 PPM300 PPM [Inserted by G.S.R. 682(E), dated 18th November, 2005 (w.e.f. 18-11-2005).]300 PPM400 PPM450 PPM150 PPM800 PPM1500 PPM1250 PPM750 PPM800 PPM700 PPM]600 PPM [Inserted by G.S.R. 679(E), dated 31st October, 2006 (w.e.f. 31-10-2006).]800 PPM250 PPM250 PPM1250 PPM1250 PPM]1500 PPM] [Inserted by G.S.R. 430(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]300 PPM [Inserted by 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]*300 PPM*260 PPM800 PPM]
  |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |-   |- 5. [ [Inserted by 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).] Neotame [Inserted by 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).] Carbonated water [Inserted by 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]Soft drink concentrate 33 PPM [Inserted by 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]33 PPM]
   
Explanation I. - Pan flavouring material refers to the flavouring agents permitted for human consumption to be used for pan. It shall be labelled as-
PAN FLAVOURING MATERIAL
Explanation II. - [Maximum limit of artificial sweetener in the product shall be as in reconstituted beverage or food or in the final beverage or food for consumption, as the case may be. The product label shall give clear instructions for reconstitution of products for making final beverage or food for consumption as the case may be] [[Substituted by G.S.R. 488(E), dated 9th June, 2010, for certain words (w.e.f. 9-6-2010). The words, before substitution, stood as under:'Maximum limit of artificial sweetener in soft drink concentrate shall be as in reconstituted beverage or in final beverage for consumption. Soft Drink concentrate label shall give clear instruction for reconstitution of products: for making final beverage'.]]:[Provided further that Saccharin Sodium or Aspertame (Methyl ester) or Acesulflame Potassium or sucralose [or Neotame] [Substituted by G.S.R. 388(E), dated 25th June, 2004, for 'Provided that Saccharin Sodium or Aspertame Methyl ester or Acesuflame Potassium' (w.e.f. 25-6-2004).] ] may be sold individually as Table Top Sweetener [and may contain the following carrier or filler articles with label declaration as provided in sub-clauses (1) and (2) of sub-rule (ZZZ) of rule 42, namely:-

1. Dextrose

2. Lactose

3. Maltodextrin

4. Mannitol

5. Sucrose

6. Isomalt

7. Citric acid

8. Calcium silicate

9. Carboxymethyl Cellulose

10. Cream of Tartar, IP

11. Cross Carmellose sodium

12. Colloidal silicone dioxide

13. Glycine

14. L-leucine

15. Magnesium stearate IP

16. Purified Talc

17. Poly vinyl pyrrolidone

18. Providone

19. Sodium hydrogen carbonate

20. Starch

21. Tartaric acid] [Substituted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-10-1998).]

22. [ Erythritol] [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]

[Provided also that where sucralose is marketed as Table Top Sweetener, the concentration of sucralose shall not exceed [six mg. per tablet or hundred mg. of granule] [Inserted by G.S.R. 388(E), dated 25th June, 2004 (w.e.f. 25-6-2004).].]
(2)No mixture of artificial sweeteners shall be added to any article of food or in the manufacture of table top sweeteners:[Provided that in case of carbonated water, softdrink concentrate and synthetic syrup for dispenser. Wherein use of aspertame and acesulfame potassium have been allowed in the alternative, as per Table under sub-rule (1), these artificial sweeteners may be used in combination with one or more alternative if the quantity of each artificial sweetener so used does not exceed the maximum limit specified for that artificial sweetener in column (4) of the said Table as may be worked out on the basis of proportion in which such artificial sweeteners are combined. The products containing mixture of artificial sweeteners shall bear the label as provided under subrule (12) of sub-rule (ZZZ) of rule 42:] [Substituted by G.S.R. 388(E), dated 25th June, 2004, for the proviso (w.e.f. 25-6-2004).][Provided further that mixture of aspartame (methyl ester) and acesulfame K potassium (in ratio 2:1) may be marketed as Table Top Sweetener and may contain the carrier or filler articles as mentioned in the proviso given under the Table in subrule (1) and under label declaration as provided in clauses (1) and (2) of sub-rule (zzz) of rule 42] [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]:[Provided further that in carbonated water, the combination of Sucralose and Acesulfame Potassium may be used in ratio not to exceed proportionate levels of the permissible levels allowed for these individual artifical sweeteners in carbonated water under label declaration as provided in sub-rule (ZZZ) (12A) of rule 42.] [Inserted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010).]Illustration. - In column (3) of the said Table, in carbonated water, Aspertame (Methyl Ester) or Acesulfame Potassium may be added in the proportion of 700 ppm or 300 ppm respectively. If both artificial sweetners are used in combination and the proportion of Aspertame (Methyl Ester) is 350 ppm, the proportion of Ascesulfame Potassium shall not exceed the proportion of 150 ppm.]
(3)[ No person shall sell table top sweetener except under label declaration as provided in clauses (1) and (2) of sub-rule (ZZZ) of rule 42:Provided that Aspertame may be marketed as a table top sweetener in tabler or granular form in moisture-proof packages and the concentration of Aspertame shall not exceed 18 mg per 100 mg of tablet or granule.] [Substituted by G.S.R. 284(E), dated 29th May, 1997 (w.e.f. 29-5-1997).]

47A. [ Restriction on use of Polyols in foods. [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]

- No Polyols shall be added to any article of food except mentioned in the Table below in quantities not exceeding the limits shown against them and as per provision contained in Appendix 'C' of these rules and shall bear the label declaration as provided in sub-rule (ZZZ) (26) of rule 42.]TABLE
SI. No. Name of Polyols Article of Food Maximum Limit
1. Isomalt (i) Traditional Indian Sweets(carbohydrates based and milk products based) Halwa/Mysore Pak,Boondi Ladoo, Jalebi, Khoya Burfi, Peda, Gulab Jamun, Rasogollaand similar milk product based sweets sold by any name.(ii) Instant sweetmeat mixes(pongal mix, gulab jamun mix, jalebi mix)(iii) Bakery products(iv) Jams, Jellies and Marmalades(v) Edible ices(vi) Ice-cream, frozen desserts, sweetened yoghurt. GMP
2. Erythritol Dairy drinks (chocolate and flavoured milk), carbonatedbeverages, non-carbonated water based beverages (non-alcoholic),ice-cream, yoghurt, puddings, non-dairy toppings, bakery mixes,cake, cookies and pastries, ready to eat breakfast cereals, softcandies, chocolate and hard candies. GMP]
3. [ [Inserted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010)] Maltitol/Maltitol Syrup [Inserted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010)] Bakery products, ice-cream, frozen desserts, jam, jellies andmarmalades. [Inserted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010)] GMP] [Inserted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010)]

47B. [ Use of Polydextrose in foods. [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]

- Polydextrose may be used in following food article subject to maximum level as per GMP and proper label declaration as provided in sub-rule (ZZZ) (27) of rule 42.Ice-cream, Frozen dessert, Cakes, biscuits, yoghurt, whip topping, sugar boiled confectionary, lozenges, jam, fruit jelly, Traditional Indian Sweets (carbohydrates based and milk products based) Halwa, Mysore Pak, Boondi Ladoo, Jalebi, Khoya Burfi, Peda, Gulab Jamun, Rasogolla and similar milk product based sweets sold by any name.]

48. Use of flesh of naturally dead animals or fowls prohibited.

- No person shall sell or use as an ingredient in the preparation of any article of food intended for sale, the flesh of any animal or fowl which has died on account of natural causes.

48A. [ Sale of permitted food colours. [Substituted by S.R.O. 2755, dated 24th November, 1956.]

- [(1) No person shall manufacture, sell, stock, distribute or exhibit for sale [[synthetic food colours] ] or their mixtures or any preparation of such colour for use in or upon food except under a licence.]
(2)No person shall sell a permitted [[synthetic food colours] [Substituted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995.] ] for use in or upon food unless its container carries a label stating the following particulars:
(a)the words "Food Colours".
(b)the chemical and the common or commercial name [and colour index] [Inserted by G.S.R. 425(E), dated 14th April, 1960.] of the dye-stuff.
(3)No person shall sell a mixture of permitted [[synthetic food colours] [Substituted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995.] ] for use in or upon food unless its container carries a label stating the following particulars:-
(a)the words "Food Colour Mixture";
(b)the chemical and the common or commercial name [and colour index] [Inserted by G.S.R. 425(E), dated 14th April, 1960.] of the dye-stuff contained in the mixture.
(4)No person shall sell a preparation of permitted [[synthetic food colours] [Substituted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995.] ] for use in or upon food unless its container carries a label stating the following particulars:-
(a)the words "Food Colour Preparation";
(b)the name of the various ingredients used in the preparation.]
(5)[ The licence referred to in sub-rule (1) shall be issued by the licensing authority appointed under sub-rule (2) of rule 50 and shall be subject to such conditions as the State Government may specify in this behalf.] [Inserted by G.S.R. 514, dated 28th June, 1958.][***] [Sub-rule (6) omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).][***] [Rule 48B omitted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008 (w.e.f. 20-11-2006).][***] [Rule 48C omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]

48D. [ Storage and sale of irradiated food. [Inserted by G.S.R. 614(E), dated 9th August, 1994 (w.e.f. 9-8-1994).]

- Save as otherwise provided in these rules, no person shall irradiate for sale, store for sale, or transport for sale irradiated food.]

48E. [ Sale of fresh fruits and vegetables. [Inserted by G.S.R. 656(E), dated 13th August, 2003 (w.e.f. 13-8-2003).]

- The fresh fruits and vegetables shall be free from rotting and free from coating of waxes, mineral oil and colours:][Provided that fresh fruits may be coated with bees wax (white and yellow) or carnauba wax or shellac wax at level not exceeding Good Manufacturing Practices under proper label declaration as provided in sub-rule (ZZZ) (25) of rule 42.] [Substituted by G.S.R. 114(E), dated 28th February, 2008 (w.e.f. 28-2-2008). Earlier the proviso was inserted by G.S.R. 773(E), dated 29th December, 2006 and as corrected by Corrigendum G.S.R. 792(E), dated 29th December, 2.007 (w.e.f. 1-3-2008).]

Part IX – Conditions for Sale and Licence

49. Conditions for sale.

(1)Every utensil or container used for manufacturing, preparing or containing any food or ingredient of food intended for sale shall be kept at all times in good order and repair and in a clean and sanitary condition. No such utensil or container shall be used for any other purpose.
(2)No person shall use for manufacturing, preparing or storing any food or ingredient of food intended for sale, any utensil or container which is imperfectly enamelled or imperfectly tinned or which is made of such materials or is in such a state as to be likely to injure such food or render it noxious.
(3)Every utensil or container containing any food or ingredient of food intended for sale shall at all times be either provided with a tight-fitting cover or kept closed or covered by a properly fitting lid or by a close fitting cover or gauze net or other material of a texture sufficiently fine to protect the food completely from dust, dirt and flies and other insects.
(4)No utensil or container used for the manufacture or preparation of or containing any food or ingredient of food intended for sale shall be kept in any place in which such utensil or container is likely by reason of impure air or dust or any offensive, noxious or deleterious gas or substance or any noxious or injurious emanations, exhalation, or effluvium, to be contaminated and thereby render the food noxious.
(5)[ A utensil or container made of the following materials or metals, when used in the preparation, packaging and storing of food] [Substituted by G.S.R. 694(E), dated 11th October, 1999 (w.e.f. 10-4-2000).] shall be deemed to render it unfit for human consumption:-
(i)containers which are rusty;
(ii)enamelled containers which have become chipped and rusty;
(iii)copper or brass containers which are not properly tinned; [***] [Omitted by G.S.R. 507(E), dated 19th March, 1986 (w.e.f. 19-3-1987).]
(iv)[ containers made of aluminium not conforming in chemical composition to IS: 20 [*] [Substituted by G.S.R. 425, dated 4th April, 1960.] specification for Cast Aluminium and Aluminium Alloy for utensils or IS: 21 [*] [Omitted by G.S.R. 382(E), dated 10th July, 1997 (w.e.f. 10-7-1997).] specification for Wrought Aluminium and Aluminium Alloy for utensils;] [and] [Inserted by G.S.R 507(E), dated 19th March, 1986 (w.e.f. 19-3-1987).]
(v)[ Containers made of plastic materials not conforming to the following Indian Standards specification, used as appliances or receptacles for packing or storing, whether partly or wholly, food articles, namely:- [Inserted by G.S.R 507(E), dated 19th March, 1986 (w.e.f. 19-3-1987).]
(a)IS: 10146 [***] (Specification for Polyethylene in contact with foodstuffs);
(b)IS: 10142 [***] [Omitted by G.S.R. 382(E), dated 10th July, 1997 (w.e.f. 10-7-1997).] (Specification for Styrene Polymers in contact with foodstuffs);
(c)IS: 10151 [***] [Omitted by G.S.R. 382(E), dated 10th July, 1997 (w.e.f. 10-7-1997).] (Specification for Polyvinyl Chloride (PVC), in contact with foodstuffs);
(d)IS: 10910 [***] [Omitted by G.S.R. 382(E), dated 10th July, 1997 (w.e.f. 10-7-1997).] (Specification for Polypropylene in contact with foodstuffs);
(e)[ IS: 11434 [***] [Inserted by G.S.R. 840(E), dated 6th October, 1987 (w.e.f. 6-4-1988).] (Specification for lonomer Resins in contact with food-stuffs);]
(f)[ IS 11704 [***] [Inserted by G.S.R. 105(E), dated 22nd February, 1994 (w.e.f. 22-4-1994) and corrected by G.S.R. 611(E), dated 9th August, 1994.] [Specification for Ethylene Acrylic Acid (EAA) copolymer].
(g)IS 12252 [***] [Omitted by G.S.R. 382(E), dated 10th July, 1997 (w.e.f. 10-7-1997).] [Specification for Poly alkylene telrephathalates (PET)].
(h)IS 12247 [***] [Omitted by G.S.R. 382(E), dated 10th July, 1997 (w.e.f. 10-7-1997).] [Specification for Nylon 6 Polymer].
(i)[ S 13601-Ethylene Vinly Acetate (EVA) [Inserted by G.S.R. 382(E), dated 10th July, 1997 (w.e.f. 10-7-1997).]
(j)IS 13576-Ethylene Metha Acrylic Acid (EMMAA).]
(vi)[ Tin and plastic containers once used shall not be re-used for packaging of edible oils and fats:] [Substituted by G.S.R. 694(E), dated 11th October, 1999 (w.e.f. 11-4-2000).]
[Provided that utensils or containers made of copper though not properly tinned may be used for the preparation of sugar confectionery or essential oils and mere use of such utensils or containers shall not be deemed to render sugar, confectionery or essential oils unfit for human consumption.] [Substituted by G.S.R. 1211, dated 9th December, 1958.]
(6)[ No person shall sell compounded asafoetida exceeding one kilogram in weight except in a sealed container with a label.] [Inserted by G.S.R. 382, dated 9th March, 1966.]
(7)[ No person shall sell Hingra without a label on its container upon which is printed a declaration in the form specified in rule 42.] [Inserted by G.S.R. 1256, dated 17th August, 1967.][***] [Sub-rule (8) omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]
(9)[ No person shall sell salseed fat for any other purpose except for bakery and confectionery and it shall be refined and shall bear the label declaration as laid down in rule 42 (T).] [Inserted by G.S.R. 19(E), dated 28th January, 1980.]
(10)[ [ [[Table iodized salt or table iron fortified common salt] [Substituted by G.S.R. 11(E), dated 4th January, 1985.] ] containing anticaking agent shall be sold only in a package which shall bear the label as specified in sub-rule (V) of rule 42.
(10A)Iron fortified common salt shall be sold only in high density polyethylene bag (HDPE) (14 mesh, density 100 kg/m3, unlaminated) package which shall bear the table as specified in sub-rule (VV) of rule 42.] ][***] [Sub-rule (11) omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]
(12)The katha prepared by Bhatti method shall be conspicuously marked as "Bhatti Katha".
(13)[ All edible oils, except coconut oil, imported in crude, raw or unrefined form shall be subjected to the process of refining before sale for human consumption. Such oils shall bear a label declaration as laid down in rule 42 (W).] [Inserted by G.S.R. 44(E), dated 5th February, 1982 (w.e.f. 5-8-1982).]
(14)[ Dried Glucose Syrup containing sulphur-dioxide exceeding 40 ppm, shall be sold only in a package which shall bear the label as specified in sub-rule (X) of rule 42.] [Inserted by G.S.R. 57(E), dated 11th February, 1982 and corrected by G.S.R. 307(E), dated 3rd April, 1982 (w.e.f. 11-8-1982).]
(15)[ No person shall store, expose for sale or permit the sale, of any insecticide in the same premises where articles of food are stored, manufactured or exposed for sale:Provided that nothing in this sub-rule shall apply to the approved household insecticides which have been registered as such under the Insecticides Act, 1968 (46 of 1968).Explanation. - For the purpose of this sub-rule, the word 'insecticide' has the same meaning as assigned to it in the Insecticides Act, 1968 (46 of 1968).] [Inserted by G.S.R.790(E), dated 10th October, 1983 (w.e.f. 10-10-1983).]
(16)[ [Condensed milk sweetened, condensed skimmed milk sweetened, milk powder, skimmed milk powder [partly skimmed milk powder and partly skimmed sweetened condensed milk] [Inserted by G.S.R. 550(E), dated 4th July, 1985 (w.e.f. 4-7-1985).] ] shall not be sold except under Indian Standard Institution Certification Mark.][***] [Sub-rule (17) omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]
(18)No person shall sell confectionery weighing more than 500 gms. except in packed condition and confectionery sold in pieces shall be kept in glass or other suitable containers.Explanation. - For the purposes of sub-rules (17) and (18) "confectionery" shall mean sugar boiled confectionery, lozenges and chewing gum and bubble gum.
(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.']]
(20)[ No person shall sell protein rich atta and protein rich maida except in packed condition mentioning the names of ingredients on the lable.] [Inserted by G.S.R. 731(E), dated 10th December, 1991 (w.e.f. 10-12-1991) and corrected by G.S.R. 524(E), dated 15th May, 1992.]
(21)[ The blended edible vegetable oil shall not be sold in loose form. [It shall be sold in sealed package weighing not more than 15 litres. The container having blended edible vegetable oil shall be tamper proof.] [Inserted by G.S.R. 91(E), dated 7th February, 1992 (w.e.f. 7-2-1992) as corrected by G.S.R. 314(E), dated 3rd March, 1992; G.S.R. 592(E), dated 15th June, 1992 and G.S.R. 429(E), dated 25th May, 1993.] It shall also not be sold under the common or generic name of the oil used in the blend but shall be sold as 'Blended Edible Vegetable Oil'. The sealed package shall be sold or offered for sale only under AGMARK certification mark bearing the label declarations as provided under rule 42 and rule 44 besides other labelling requirements under these rules.]
(22)[ Coloured and flavoured [table margarine] [Inserted by G.S.R. 907(E), dated 4th December, 1992 (w.e.f. 4-12-1992) and corrected by G.S.R. 429(E), dated 25th May, 1993.] shall only be sold in a sealed package weighing not more than 500 gms. with a label declaring addition of colour and flavour as required under these rules.]
(23)[ The fat spread shall not be sold in loose form. It shall be sold in sealed packages weighing not more than 500 gms. The word 'butter' shall not be associated while labelling. the product. The sealed package shall be sold or offered for sale only under AGMARK certification mark bearing the label declaration as provided under rule 42 besides other labelling requirements under these rules.] [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).][[(24) No person shall sell powdered spices and condiments except under packed conditions.Explanation. - For the purpose of this sub-rule 'spices and condiments' means the spices and condiments specified in Appendix B of the Prevention of Food Adulteration Rules, 1955.] [Inserted by G.S.R. 105(E), dated, 22nd February, 1994 (w.e.f. 22-2-1994) as sub-rules (23) and (24) and corrected by G.S.R. 611(E), dated 9th August, 1994.]
(25)No person shall sell or serve food in any 'commercial establishment' in plastic articles used in catering and cutlery, unless the plastic material used in catering and cutlery articles, conform to the food grade plastic, specified in rule 49(5)(v).Explanation. - For the purpose of this sub-rule "commercial establishment" means any establishment, called by whatever name, being run/managed by any person or by any authority of the Government/Semi-Government or by any corporate/registered body which deals in the business of selling or serving food.]
(26)[ Conditions for sale of irradiated food. - All irradiated food shall be sold in prepacked conditions only. The type of packaging material used for irradiated food for sale or for stock for sale or for exhibition for sale or for storage for sale shall conform to the requirement of packaging material as per Rule 49.] [Inserted by G.S.R. 614 (E), dated 9th August, 1994 (w.e.f. 9-8-1994).]
(27)[ Every package of cheese (hard), surface treated with Natamycin, shall bear the label as specified under clause (8) of sub-rule (ZZZ) of rule 42.] [Inserted by G.S.R. 223 (E), dated 20th May, 1996 (w.e.f. 20-11-1996).]
(28)[ No person shall manufacture, sell or exhibit for sale packaged drinking water except under the Bureau of Indian Standards Certification Mark.] [Inserted by G.S.R. 760 (E), dated 29th September, 2000 (w.e.f. 29-3-2001).]
(29)[ No person shall manufacture, sell or exhibit for sale mineral water except under the Bureau of Indian Standards Certification Mark.Explanation. - For the purpose of this rule, the expression "mineral water" shall have the same meaning as assigned to it in item A. 32 of Appendix B to these Rules.] [Inserted by G.S.R. 759 (E), dated 29th September, 2000 (w.e.f. 29-3-2001).]
(30)[ Tin Plate used for the manufacture of tin containers for packaging edible oils and fats shall conform to, the standards of prime grade quality contained in B.I.S. Standards No. 1993 or 13955 or 9025 or 13954 as amended from time to time or in respect of Tin containers for packaging edible oils and fats shall conform to IS No. 10325 or 10339 as amended from time to time.] [Inserted by G.S.R. 876 (E), dated 20th November, 2000 (w.e.f. 20-5-2001).]
(31)[ No person shall sell any food product wherein artificial sweetener is permitted under these rules, except under packed condition and as per the labelling requirements prescribed under rule 42.] [Inserted by G.S.R. 679(E), dated 31st October, 2006 (w.e.f. 1-1-2007).]

50. Conditions for licence.

- [(1) No person shall manufacture, sell, stock, distribute or exhibit for sale any article of food, including prepared food or ready to serve food [or irradiated food] [Substituted by G.S.R. 293 (E), dated 23rd March, 1985 (w.e.f. 23-3-1985).] except under a licence:Provided that the fruit products covered under the Fruit Products Order, 1955, solvent extracted oil, deoiled meal and edible flour covered under the Solvent Extracted Oil, De-oiled Meal and Edible Flour (Control) Order, 1967, [vanaspati covered under the Vegetable Oil Products (Regulation) Order, 1998] [Substituted by G.S.R. 7 (E), dated 4th January, 2001 (w.e.f. 4-1-2001).], and meat and poultry products covered under the Meat Food Products Order, 1973, shall be exempted from the above rule:][Provided further that a producer of milk, who sells milk only to a milk cooperative society which is a member of milk co-operative Union engaged in reconstitution of milk or manufacture of milk products, shall be exempted from this sub-rule:] [Inserted by G.S.R. 543(E), dated 2nd July, 1985 (w.e.f. 2-7-1985).][Provided also that no person shall manufacture, sell, stock, distribute or exhibit for sale any article of food which has been subjected to the treatment of irradiation, except under a licence from Deptt. of Atomic Energy (Control of Irradiation of Food), under the Atomic Energy Act, 1962 (Act 33 of 1962).] [Inserted by G.S.R. 614(E), dated 9th August, 1994 (w.e.f. 9-8-1994) as corrected by G.S.R. 60(E), dated 7th February, 1995.]
(1A)[ One licence may be issued by the licensing authority for one or more articles of food and also for different establishments or premises in the same local area.] [Substituted by G.S.R. 290(E), dated 13th April, 1981 (w.e.f. 13-4-1981).]
(1B)[ The name and address of the Director or Manager, as the case may be, nominated by the company, under rule 12B shall be mentioned in the licence.] [Inserted by G.S.R. 4(E), dated 4th January, 1977.]
(2)The State Government or the local authority shall appoint licensing authorities.
(3)A licensing authority may with the approval of the State Government or the local authority by an order in writing delegate the power to sign licenses and such other powers as may be specified in the order to any other person under his control.
(4)[ If the articles of food are manufactured, stored or exhibited for sale at different premises situated in more than one local area, separate applications shall be made and a separate licence shall be issued in respect of such premises not falling within the same local area:Provided that the itinerant vendors who have no specified place of business, shall be licensed to conduct business in a particular area within the jurisdiction of the licensing authority.] [Substituted by G.S.R. 290(E), dated 13th April, 1981 (w.e.f. 13-4-1981).]
(5)Before granting a licence for manufacture, stock or exhibition of any of the articles of food in respect of which a licence is required, the licensing authority shall inspect the premises and satisfy itself that it is free from sanitary defects. The applicant for the licence shall have to make such alteration in the premises as may be required by the licensing authority for the grant of a licence:[Provided that the licensing authority may for reasons to be recorded in writing, refuse to grant a licence, if it is satisfied that it is necessary to do so in the interest of public health.] [Inserted by G.S.R. 1417, dated 20th September, 1976 (w.e.f. 2-10-1976).][***] [Sub-rule (6) omitted by S.R.O. 2755, dated 24th November, 1956.]
(7)Proprietors of [hotels, restaurants and other food stalls (including mobile and itinerant food stalls) who sell or expose for sale savouries, sweets or other articles of food] [Substituted by G.S.R. 169, dated 2nd February, 1961.] shall put up a notice board containing separate lists of the articles which have been cooked in ghee, edible oil, [vanaspati] [Substituted by G.S.R. 1340, dated 24th October, 1961.] and other fats for the information of the intending purchasers.[***] [Sub-rule (8) omitted by G.S.R. 1211, dated 9th December, 1958.]
(9)No licensee shall employ in his work any person who is suffering from infectious, contagious or loathsome disease.
(10)No person shall manufacture, store or expose for sale or permit the sale of any article of food in any premises not effectively separated to the satisfaction of the licensing authority from any privy, urinal, sullage, drain or place of storage of foul and waste matter.
(11)All vessels used for the storage or manufacture of the articles intended for sale shall have proper cover to avoid contamination.
(12)Every manufacturer [including ghani operator] [Inserted by S.R.O. 2755, dated 24th November, 1956.] or wholesale dealer in butter, ghee, vanaspati, edible oils, and other fats shall maintain a register showing the quantity manufactured, received or sold and the destination of each consignment of the substances sent out from his manufactory or place of business, and shall present such register for inspection whenever required to do so by the licensing authority.
(13)[ An itinerant vendor granted a licence under these rules shall carry a metallic badge on his arm showing clearly the licence number, the nature of articles for the sale of which the licence has been granted, his name and address and the name, address of the owner, if any, for whom he is working. His containers of food and the vehicle shall also be similarly marked. In addition to the metallic badge the vendor shall, if so required by the State Government or the local authority, carry an identity card with his photograph and the number of the licence. The identity card shall be renewed every year:] [Substituted by G.S.R. 169, dated 2nd February, 1961.][Provided that the whole-time employees of the companies shall not be treated as itinerant vendors for the purpose of carrying a metallic badge on their arms or obtaining separate licences if an identity card containing particulars of the valid municipal licence is carried by them.] [Inserted by G.S.R. 133, dated 23rd January, 1973.]
(14)The nature of articles of food for the sale of which a licence is required under these rules shall be mentioned in the application for licence. Any objectionable, ambiguous or misleading trade name shall not be approved by the licensing authority.
(15)Every licensee who sells any food, shall display a notice board containing the nature of the articles which he is exposing or offering for sale.
(16)[ (a) The manufacturing or packing or processing of food in any establishment, and;
(b)serving food in hotel or restaurants, where twenty or more person are working on any day of preceding twelve months, shall be supervised by a person having any one of the following qualifications:-
(i)a degree in Science with Chemistry or Home Science or Microbiology or Food Technology, or;
(ii)diploma in Food Technology from a recognized University/Board, or;
(iii)diploma in Hotel Management and Catering Technology Course of three years, or;
(iv)Food Craft Course of one year run by National Council for Hotel Management and Catering Technology, or;
(v)Certificate Course on food safety conducted by University/Institutions based on the course curriculum developed by Department of Health:
Provided that the name of such person with his consent, signature and complete address as required under the provisions of the Prevention of Food Adulteration Act, 1954, shall be notified to the Food (Health) Authority.] [Added by G.S.R. 646(E), dated 20th October, 2005 (w.e.f. 22-10-2007).]

51. [ Duration of licences. [Substituted by G.S.R. 832(E), dated 21st October, 2003 (w.e.f. 21-10-2003).]

- A licence shall, unless sooner suspended or cancelled, be in force for a period of five years or for such period as the State Government may prescribe:Provided that the licensee shall make an application for renewal of licence at least three months before the expiry of the period of validity of the licence and the licensing authority shall pass orders on the application before the expiry period of validity of the licence in force.]

51A. [ Procedure for issue of licence in certain local areas. [Inserted by G.S.R. 829(E), dated 7th November, 1983 (w.e.f. 7-5-1984).]

- A licensing authority empowered to issue licences in Local areas falling within the jurisdiction of a sea-port, airport, a railway station or a group of railway stations (including any railway colony, office, yard, goods-shed, transhipment shed, workshop and other works owned and maintained by the Railway Administration, for the purpose or in connection with the railways), shall exercise his functions in the manner prescribed by the State Government concerned in which sea-port, airport or railway station is situated and adopt such forms as are prescribed by that Government for the purpose of licensing.][Part X] [Added by S.R.O. 1687, dated 28th July, 1956.] Preservatives

52. Definition of preservative.

- "Preservative" means a substance which when added to food, is capable of inhibiting, retarding or arresting the process of fermentation, acidification or other decomposition of food.

53. Classification of preservatives.

- Preservatives shall be divided into following classes:
(i)Class I preservatives shall be-
(a)common Salt,
(b)sugar,
(c)dextrose,
(d)glucose [Syrup] [Added by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).],
[***] [Clause (e) omitted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984).]
(f)spices,
(g)vinegar or acetic acid,
(h)honey,
[***] [Clauses (i) to (k) omitted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).][***] [Clauses (i) to (k) omitted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).][***] [Clauses (i) to (k) omitted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]
(l)[ edible vegetable oils.] [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)]
[Addition of Class I preservatives in any food is not restricted, unless otherwise provided in the rules:] [Added by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968)][Provided that the article of food to which a Class I preservative has been added conforms to the specifications laid down in Appendix B.] [Inserted by G.S.R. 55(E), dated 31st January, 1979.]
(ii)Class II preservatives shall be-
(a)Benzoic acid including salts thereof,
(b)Sulphurous acid including salts thereof,
(c)[Nitrates or] [Added by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).] Nitrites of Sodium or Potassium in respect of food like ham, pickled meat,
(d)[ Sorbic acid including its sodium, potassium and calcium salts, [propionates of calcium or sodium, lactic acid, and acid calcium phosphate] [Added by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]],
(e)Nicin [***] [Omitted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984).],
(f)[ Sodium and calcium propionate,] [Inserted by G.S.R. 205, dated 23rd February, 1974 (w.e.f. 23-5-1974).]
(g)[ Methyl or propyl Parahydroxy-Benzoate, [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984).]
(h)Propionic acid, including esters or salt thereof,
(i)sodium diacetate, and
(j)sodium, potassium and calcium salts of lactic acid.]

54. Use of more than one Class II preservative prohibited.

- No person shall use in or upon a food more man one Class II preservative:[Provided that where in column (2) of the table given below rule 55 the use of more than one preservative has been allowed in the alternative, those preservatives may notwithstanding anything contained in rule 55, be used in combination with one or more alternatives, provided the quantity of each preservative so used does not exceed such number of parts out of those specified for that preservative in column (3) of the aforesaid table as may be worked out on the basis of the proportion in which such preservatives are combined.Illustration. - In the group of foods specified in Item 6 of the table given below rule 55, Sulphur dioxide or Benzoic acid can be added in the proportion of 40 parts per million or 200 parts per million respectively. If both preservatives are used in combination and the proportion of Sulphur dioxide is 20 parts per million the proportion of Benzoic acid shall not exceed the proportion of 100 parts per million.] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]

55. Use of Class II preservatives restricted.

- The use of Class II preservatives shall be restricted to the following group of foods in concentration not exceeding the proportions given below against each:
  Article of food Preservative Parts per million
  (1) (2) (3)
1. Sausages and sausage meatcontaining raw meat, cereals and condiments. Sulphur dioxide 450
2. Fruit, fruit pulp or juice (notdried) for conversion into jam or crystallised glace or curedfruit or other products:    
  (a) [ Cherries [Substituted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1985)] Sulphur dioxide [Substituted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1985)] 2,000] [Substituted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1985)]
  (b) Strawberries and raspberries Sulphur dioxide 2,000
  (c) Other fruits Sulphur dioxide 1,000
3. Fruit juice concentrate Sulphur dioxide 1,500
4. Dried fruits:    
  (a) Apricots, peaches, apples,pears and other fruits. Sulphur dioxide 2,000
  (b) Raisins and sultanas Sulphur dioxide 750
5. [Other non-alcoholic wines,squashes, crushes, fruit syrups, cordials, fruit juices andbarley water to be used after dilution] [Substituted by G.S.R. 553, dated 22nd April, 1972.]. Sulphur dioxide orBenzoicacid 350600
6. Jam, marmalade, preserve, cannedcherry and fruit jelly. Sulphur dioxide orBenzoicacid 40200
7. Crystallised glace or cured fruit(including candied peel). Sulphur dioxide 150
8. Fruit and fruit pulp nototherwise specified in the schedule. Sulphur dioxide 350
9. [ [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] Plantation white sugar, cubesugar, dextrose, gur or jaggery, misri [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] Sulphur dioxide [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] 70 [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)]
9A. [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] Khandsari (sulphur) and Bura [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] Sulphur dioxide [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] 150 [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)]
9B. [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] Refined Sugar [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] Sulphur dioxide [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)] 40] [Substituted by G.S.R. 916(E), dated 17th November, 1987 as corrected by G.S.R. 320(E), dated 2nd March, 1988 (w.e.f. 18-5-1988)]
10. Corn flour and such like starches Sulphur dioxide 100
11. Corn syrup Sulphur dioxide 450
[11 A. [Inserted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974)] CannedRassgolla(The cans shallbe internally lacqnerred with sulphur-dioxide resistant lacqer). [Inserted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974)] Sulphur dioxide [Inserted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974)] 100] [Inserted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974)]
12. Gelatine Sulphur dioxide [1,000] [Substituted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974)]
13. Beer Sulphur dioxide 70
14. Cider Sulphur dioxide 200
15. Alcoholic wines Sulphur dioxide 450
16. [ [Substituted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002)] Ready to serve beverages [Substituted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002)] Sulphur dioxide orBenzoicacid [Substituted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002)] 70120] [Substituted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002)]
17. Brewed ginger beer Benzoic acid 120
18. Coffee extract Benzoic acid 450
19. [ [Substituted by G.S.R. 1564, dated 17th November, 1962] Pickles and chutneys made fromfruit or vegetables. [Substituted by G.S.R. 1564, dated 17th November, 1962] [Benzoic acid orSulphurdioxide ] [Substituted by G.S.R. 74, dated 31st December, 1965] 250100] [Substituted by G.S.R. 1564, dated 17th November, 1962]
20. Tomato and other sauces [Benzoic acid] [Substituted by G.S.R. 74, dated 31st December, 1965] 750
21. [ [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] Pickled meat and bacon [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] Sodium and/or Potassium Nitriteexpressed as Sodium Nitrite [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] 200 [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)]
21A. [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] Corned beef [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] Sodium and/or Potassium Nitriteexpressed as Sodium Nitrite [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] 100 [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)]
21B. [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] Luncheon Meat, Cooked Ham,Chopped Meat, Canned Mutton and Goat Meat and Canned Chicken. [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] Sodium and/or Potassium Nitriteexpressed as Sodium Nitrite [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)] 200] [Substituted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002)]
22. Danish tinned caviar Benzoic acid 50
23. Dehydrated vegetables Sulphur dioxide 2000
24. [ [Substituted by G.S.R. 852(E), dated 13th June, 1986.] Tomato puree and paste [Substituted by G.S.R. 852(E), dated 13th June, 1986.] Sulphur dioxide Benzoic acid [Substituted by G.S.R. 852(E), dated 13th June, 1986.] 750] [Substituted by G.S.R. 852(E), dated 13th June, 1986.]
25. Syrups and sharbats [Sulphur dioxide or Benzoic acid [Substituted by G.S.R. 605(E), dated 24th July, 1985.] 350600] [Substituted by G.S.R. 605(E), dated 24th July, 1985.]
26. Dried ginger Sulphur dioxide 2000
[***] [[Item 27 omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005). Item 27, before omission, stood as under:'27. Hard boiled sugar confectionery - Sulphur dioxide - 350']] |  
28. [ [Inserted by G.S.R. 63(E), dated 5th February, 1976.] Cheese or processed cheese] [Inserted by G.S.R. 63(E), dated 5th February, 1976.] [Sorbic acid including itsSodium, Potassium and Calcium salts (Calculated as Sorbic acid)] [Substituted by G.S.R. 67(E), dated 5th February, 2001 (w.e.f. 5-2-2001)] [3000] [Substituted by G.S.R. 67(E), dated 5th February, 2001 (w.e.f. 5-2-2001)]
    [Nisin] [Inserted by G.S.R. 63(E), dated 5th February, 1976.] 12. [5] [Inserted by G.S.R. 63(E), dated 5th February, 1976.]
29. [ [Substituted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)] (a) Flour confectionery [Substituted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)] [Sorbic acid including sodium,Potassium, and Calcium salts (Calculated as Sorbic acid)] [Substituted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-4-1998).] 1500 [Substituted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)]
[***] [[Item 29(b) omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005). Item 29(b), before omission, stood as under:'29(b) Filled chocolate'.]] |  
30. [Substituted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)] Smoked fish (in wrappers) [Substituted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)] Sorbic acid [Substituted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)] Only wrappers may beimpregnated with Sorbicacid] [Substituted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)]
31. [ [Inserted by G.S.R. 74, dated 31st December, 1965.] Dry mixes of Rasgollas. [Inserted by G.S.R. 74, dated 31st December, 1965.] Sulphur dioxide [Inserted by G.S.R. 74, dated 31st December, 1965.] 100] [Inserted by G.S.R. 74, dated 31st December, 1965.]
32. [ [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)] (a) Soups (other than canned) [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)] Sulphur dioxide [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)] 150 [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)]
  (b)Dried soups [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)] Sulphur dioxide [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)] 1500 [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)]
  (c)Dehydrated soup mix, whenpacked in containers other than cans. [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)] Sulphur dioxide [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)] 1500] [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984)]
33. Fruits and vegetable, flakes powder, figs Sulphur dioxide 600
34. Flour for baked food Sodium diacetate or propionatesor Methyl Propylhydroxy Benaoate 25003200500]
35. [ [Inserted by G.S.R. 852(E), dated 13th June, 1986.] Preserved chapaties [Inserted by G.S.R. 852(E), dated 13th June, 1986.] Sorbic Acid [Inserted by G.S.R. 852(E), dated 13th June, 1986.] 1,500] [Inserted by G.S.R. 852(E), dated 13th June, 1986.]
36. [ [Added by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-1-1991)] Paneer or Chhana [Added by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-1-1991)] Sorbic acid and its sodium,potassium or calcium salts (calculated as sorbic acid)or [Added by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-1-1991)] 2000 [Added by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-1-1991)]
  | Propionic acid and its sodium orpotassium salts (calculated as Propionic acid). [Added by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-1-1991)] 2000] [Added by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-1-1991)]
37. [ [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).] Fat Spread [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).] Sorbic and its sodium, potasiumand calcium salts (calculated as sorbica acid)or [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).] 1000 [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).]
  | Benzoic acid and its sodium andpotassium salt (calculated as benzoic acid) or both [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).] 1000] [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).]
38. [ [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] Jam, Jellies, Marmalades,preserves, crystallised, glazed or candied fruits includingcandied peels, fruits bars. [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] Sorbic Acid and itsCalcium/sodium/potassiumsalts(calculated as sorbic acid) [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] 500 [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.]
39. [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] Fruit juice concentrates withpreservatives for conversion in juices nectars for ready toserve beverages in bottles/pouches selling through dispenser [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] -Do- [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] 100 [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.]
40. [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] Fruit juices (tins, bottles orpouches) [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] -Do- [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] 200 [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.]
41. [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] Nectars, ready-to-serve beveragesin bottles, pouches or selling through dispensers [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] -Do- [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.] 50] [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.]
42. [ [Inserted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-4-1998)] Prunes [Inserted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-4-1998)] Potassium Sorbate (Calculated asSoric acid) [Inserted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-4-1998)] 1000] [Inserted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-4-1998)]

55A. [ Use of Class II preservatives in mixed foods. [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]

- In a mixture of two or more foods or groups of foods mentioned against each item in the Table under rule 55, the use of class II preservative or preservatives shall be restricted to the limit upto which the use of such preservative or preservatives is permitted for the foods or groups of foods contained in such mixture.Illustration. - In the food specified in item 23 of the Table given below rule 55, sulphur dioxide can be added to dehydrated vegetables in the proportion of 2,000 parts per million. If this food is mixed with the food specified in item 24 given in the said Table, that is to say tomato puree and paste, where benzoic acid is permitted to an extent of 250 ppm then in the mixture containing equal parts of these two foods, the proportion of Sulphur dioxide and Benzoic acid, shall be 1,000 ppm and 125 ppm respectively.]

55B. [ Restriction on use of nitrate and nitrite. [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984).]

- No nitrate or nitrite shall be added to any infant food.]

55C. [ Use of Natamycin for surface treatment of cheese (hard). [Inserted by G.S.R. 223(E), dated 26th May, 1996 (w.e.f. 26-11-1996).]

- Natamycin may be used for surface treatment of cheese (hard) under label declaration as specified in clause (8) of sub-rule (ZZZ) of rule 42 subject to the following conditions, namely:-
(i)Maximum level of application of Natamycin shall not exceed 2 mg/dm 3.
(ii)The penetration depth of Natamycin in cheese (hard) shall not exceed 2mm.
(iii)The maximum residue level jof Natamycin in the finished cheese (hard) shall not exceed 1 mg/dm 3.]

55D.

[***] [[Rule 55D omitted by G.S.R. 388(E), dated 25th June, 2004 (w.e.f. 25-6-2004). Earlier rule 55D was inserted by G.S.R. 396(E), dated 27th May, 1999 (w.e.f. 27-5-1999). Rule 55D, before omission by G.S.R. 388(E), stood as under:'55D. Use of Nisin as a preservative in Coconut Water Drink. - Nisin may be used in prepackaged Coconut Water Drink upto a maximum concentration of 5000 International Unit per litre.']][***] [Rule 56 omitted by G.S.R. 243, dated 1st March, 1980.][Part XI] [Added by G.S.R. 1211, dated 9th December, 1958.] [Metal Contaminants] [Substituted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]

57. [Metal Contaminants] [Substituted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).].

(1)Chemicals described in monographs of the Indian Pharmacopoeia when used in foods, shall not contain [metal contaminants] [Substituted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).] beyond the limits specified in the appropriate monographs of the Indian pharmacopoeia for the time being in force.
(2)Notwithstanding the provisions of sub-rule (1), no article of food specified in column (2) of the Table below shall contain any metal specified in excess of the quantity specified in column (3) of the said Table:[Table] [Substituted by G.S.R. 74, dated 31st December, 1965.]
Name of the[metal contaminants] [Substituted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006)] Article of food Parts per million by weight
(1) (2) (3)
1. Lead (i) Beverages : Concentrated soft drinks (but not includingconcentrates used in the manufacture of soft drinks) 0.5
    Fruit and vegetable juice (including tomato juice, but notincluding lime juice and lemon juice), 1.0
    Concentrates used in the manufacture of soft drinks, limejuice and lemon juice 2.0
  (ia) [ [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968)] Baking powder [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968)] 10] [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968)]
  (ib) [ [Substituted by G.S.R. 241(E), dated 5th April, 1999, for item (ib) (w.e.f. 5-4-1999). Earlier item (ib) was inserted by G.S.R. 710(E), dated 22nd December, 1980.] Edible oils and fats [Substituted by G.S.R. 241(E), dated 5th April, 1999, for item (ib) (w.e.f. 5-4-1999). Earlier item (ib) was inserted by G.S.R. 710(E), dated 22nd December, 1980.] 0.5] [Substituted by G.S.R. 241(E), dated 5th April, 1999, for item (ib) (w.e.f. 5-4-1999). Earlier item (ib) was inserted by G.S.R. 710(E), dated 22nd December, 1980.]
  (ic) [ [Inserted by G.S.R. 121(E), dated 11th March, 1996 as corrected by G.S.R. 222(E), dated 26th May, 1996 (w.e.f. 7-9-1996).] Infant Milk Substitute and Infant foods [Inserted by G.S.R. 121(E), dated 11th March, 1996 as corrected by G.S.R. 222(E), dated 26th May, 1996 (w.e.f. 7-9-1996).] 0.2] [Inserted by G.S.R. 121(E), dated 11th March, 1996 as corrected by G.S.R. 222(E), dated 26th May, 1996 (w.e.f. 7-9-1996).]
  (id) Turmeric whole and powder 10.0]
  (ii) Other foodsAnhydrous dextrose and dextrose monohydrate,[***] [Omitted by G.S.R. 241(E), dated 5th April, 1999 (w.e.f. 5-4-1999).]refined white sugar (sulphated ash content not exceeding0.03 per cent) 0.5
    Ice cream, iced lollies and similar frozen confections. 1.0
    Canned fish, canned meats, edible gelatin, meat extracts andhydrolysed protein, dried or dehydrated vegetables (other thanonions) 5.0
    All types of sugar, sugar syrup, invert sugar and directconsumption coloured sugars with sulphated ash content exceeding1.0 per cent. 5.0
    Raw sugars except those sold for direct consumption or usedfor manufacturing purposes other than the manufacture of refinedsugar. 5.0
    Edible molasses, caramel, liquid and solid glucose and starchconversion products with a sulphated ash content exceeding 1.0per cent. 5.0
    Cocoa powder 5.0 on the dry fatfree substance.
    Yeast and yeast products 5.0 on the dry matter
    Tea, dehydrated onions, dried herbs and spices, flavourings,alginic acid, alignates, agar, carrageen and similar productsderived from seaweed. 10.0 on the dry matter
    Liquid pectin, chemicals not other wise specified, used asingredients or in the preparation or processing of food. 10.0
    Food colouring other than caramel 10.0
    Solid pectin. on the dry colouringmatter.
    Hard boiled sugar confectionery 50.0
    [Iron fortified common salt [Inserted by G.S.R. 11(E), dated 4th January, 1985 and as corrected by G.S.R. 368(E), dated 18th April, 1985.] 2.0] [Inserted by G.S.R. 11(E), dated 4th January, 1985 and as corrected by G.S.R. 368(E), dated 18th April, 1985.]
  [[(iia) [Inserted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002).] Corned beef, Luncheon meat, Cooked Ham, Chopped meat, Cannedchicken. Canned mutton and Goat meat. [Inserted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002).] 2.5] [Inserted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002).]
  (iib) [ [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).] Brewed Vinegar and Synthetic Vinegar [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).] Nil] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]
  (iii) Foods not specified 2.0
2. Copper (i) Beverages : 2.5
Soft drinks excluding concentrates and Carbonated water.Carbonated waterCarbonated water 7.0
    [Toddy [Inserted by G.S.R. 243, dated 1st March, 1980.] 1.5 [Inserted by G.S.R. 243, dated 1st March, 1980.]
    Concentrates for soft drinks [Inserted by G.S.R. 243, dated 1st March, 1980.] 5.0] [Inserted by G.S.R. 243, dated 1st March, 1980.]
  (ii) Other foods :  
    Chickory-dried or roasted, coffee beans flavourings,pectin-liquid 20.0
    Colouring 30.0
    Edible gelatin 30.0 on the drycolouring matter.
    Tomato ketchup 30.0, 50.0 on thedried total solids.
    Yeast and yeast products 60.0 on the dry matter
    Cocoa powder 70.0 on the fat freesubstance.
    Tomato puree, paste, powder, juice and cocktails 100.0 on the driedtomato solid.
    Tea 150.0
    Pectin-solid 300
    Hard boiled sugar confectionery 5.0
    [Iron fortified common salt [Inserted by G.S.R. 11(E), dated 4th January, 1985 and as corrected by G.S.R. 368(E), dated 18th April, 1985.] 2.0] [Inserted by G.S.R. 11(E), dated 4th January, 1985 and as corrected by G.S.R. 368(E), dated 18th April, 1985.]
  (iia) [ [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] Turmeric whole and powder [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] 5.0] [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).]
  (iib) [ [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-3-2001).] Juice of orange, grape, apple, tomato, pineapple arid lemon [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-3-2001).] 5.0 [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-3-2001).]
    Pulp and pulp products of any fruit [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-3-2001).] 5.0 [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-3-2001).]
  (iic) [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-3-2001).] Infant Milk Substitute and Infant foods [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-3-2001).] 15.00 (But not lessthan 2.8)] [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-3-2001).]
  (iid) [ [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).] Brewed Vinegar and Synthetic Vinegar [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).] Nil] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]
  (iii) Foods not specified 30.0
3. Arsenic (i) Milk 0.1
  (ii) Beverages:Soft drink intended for consumption afterdilution except carbonated water 0.5
    Carbonated water 0.25
  (iia) [ [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] Infant Milk Substitute and Infant foods [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] 0.05 [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).]
  (iib) [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] Turmeric whole or powder [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] 0.1] [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).]
  (iic) [ [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Juice of orange, grape, apple, tomato, pineapple and lemon [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 0.2 [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
    Pulp and pulp products of any fruit [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 0.2] [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
  (iii) [ [Inserted by G.S.R. 938, dated 26th May, 1971.] Preservatives, anti-oxidants, emulsifying and stabilisingagents and synthetic food colours [Inserted by G.S.R. 938, dated 26th May, 1971.] 3.0 on dry matter.] [Inserted by G.S.R. 938, dated 26th May, 1971.]
  (iv) [] [Renumbered by G.S.R. 938, dated 26th May, 1971.] Other foods :Ice cream, iced lollies and similar frozenconfections 0.5
    Dehydrated onions, edible gelatin, liquid pectin 2.0
    Chickory-dried or roasted 4.0
    Dried herbs, finings and clearing agents, solid pectin-allgrades, spices 5.0
    Food colouring other than synthetic colouring 5.0 on dry colouringmatter.
    Hard boiled sugar confectionery 1.0
    [Iron fortified common salt [Inserted by G.S.R. 11(E), dated 4th January, 1985.] 1.0] [Inserted by G.S.R. 11(E), dated 4th January, 1985.]
  (iva) [ [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).] Brewed Vinegar and Synthetic Vinegar [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).] 0.1] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]
  (v) [] [Renumbered by G.S.R. 938, dated 26th May, 1971.] Foods not specified 1.1
4. Tin (i) Processed and canned products 250.0
  (ia) Hard boiled sugar confectionery 5.0
  (iaa) [ [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000) as corrected by G.S.R. 879(E), dated 20th November, 2000.] Jam, Jellies and marmalade [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000) as corrected by G.S.R. 879(E), dated 20th November, 2000.] 250 [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000) as corrected by G.S.R. 879(E), dated 20th November, 2000.]
    Juice of orange, apple, tomato, pineapple and lemon [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000) as corrected by G.S.R. 879(E), dated 20th November, 2000.] 250 [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000) as corrected by G.S.R. 879(E), dated 20th November, 2000.]
    Pulp and pulp products of any fruit [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000) as corrected by G.S.R. 879(E), dated 20th November, 2000.] 250] [Inserted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000) as corrected by G.S.R. 879(E), dated 20th November, 2000.]
  (ib) [ [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] Infant Milk Substitute and Infant foods [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] 5.0 [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).]
  (ic) [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] Turmeric whole and powder [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).] Nil] [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 7-9-1996).]
  (id) [ [Inserted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002).] Corned beef, Luncheon meat,Cooked Ham, Chopped meat, Cannedchicken, Canned mutton and Goat meat. [Inserted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002).] 250] [Inserted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002).]
  (ii) Foods not specified 250.0
5. Zinc (i) [ [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Ready-to-drink beverages [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 5.0 [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
    Juice of orange, grape, tomato, pineapple 5.0 and lemon [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 5.0 [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
    Pulp and pulp products of any fruit [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 5.0 [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
  (i-a) [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Infant Milk Substitute and Infant foods [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 50.0(but not less than25.0)] [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
  (ii) Edible gelatin 100.0
  [(ii-a) [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Turmeric whole or powder [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 25.0 [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
  (iii) [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Fruit products covered under the Fruit Products Order 1955. [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 50.0 [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
  (iiia) [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Hard boiled sugar confectionery [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 5.0 [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
  (iv) [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Foods not specified [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 50.0] [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
6. [ Cadmium [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).] (i) [ [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Infant Milk Substitute and Infant foods [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 0.1 [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
  (ii) [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Turmeric whole and powder [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 0.1 [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
  (iii) [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] Other foods [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).] 1.5] [Substituted by G.S.R. 718(E), dated 13th September, 2000 (w.e.f. 13-9-2000).]
7. Mercury [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).]   Fish [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).] 0.5 [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).]
8. Methyl Mercury(Calculated as the element) [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).]   Other food [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).] 1.0 [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).]
    All foods [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).] 0.25] [Added by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).]
9. [ Chromium [Inserted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-10-1998).]   Refined Sugar [Inserted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-10-1998).] 20 ppb] [Inserted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-10-1998).]
10. [ Nickel [Inserted by G.S.R. 241(E), dated 5th April, 1999 (w.e.f. 5-4-1999).]   All hydrogenated, partially hydrogenated,interesterified vegetable oils and rats such as vanaspati tablemargarine, bakery and industrial margarine, bakery shortening,fat spread and partially hydrogenated soyabean oil. [Inserted by G.S.R. 241(E), dated 5th April, 1999 (w.e.f. 5-4-1999).] 1.5] [Inserted by G.S.R. 241(E), dated 5th April, 1999 (w.e.f. 5-4-1999).]
[Part XIA] [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1985).] Crop Contaminants and Naturally Occurring Toxic Substances

57A. Crop contaminants.

(1)Crop contaminant means any substance not intentionally added to food, but which gets added to articles of food in the process of their production (including operations carried out in crop husbandry, animal husbandry and veterinary medicine), manufacture, processing, preparation, treatment, packing, packaging, transport or holding of articles of such food as a result of environmental contamination.
(2)No article of food specified in column (2) of the Table below shall contain any crop contaminant specified in the corresponding entry in column (1) thereof in excess of quantities specified in the corresponding entry in column (3) of the said Table:[Table] [Substituted by Notification No. G.S.R. 773(E) dated 29.12.2006 (w.e.f. 12.9.1955).]
SI. No. Name of the contaminants Article of Food µg/kg.
(1) (2) (3) (4)
1. Aflatoxin All articles of food 30
2. Aflatoxin M1 Milk 0.5
3. Patulin Apple juice & Apple juice ingredients inother beverages 50
4. Ochratoxin A Wheat, barley & rye 20

57B. Naturally occurring toxic substances.

- The toxic substances specified in column (1) of the Table below, which may occur naturally in any article of food, shall not exceed the limit specified in the corresponding entry in column (2) of the said Table:-Table
Name of substance Maximum limit
(1) (2)
Agaric acid 100 ppm
Hydrocyanic acid 5 ppm
Hypericine 1 ppm
Saffrole 10 ppm
Substitution by G.S.R. 773(E), dated 29th December, 2006, for the Table (w.e.f. 29-12-2006). The Table, before substitution, stood as under:{|
Name of the contaminants Article of Food mg/kg.
(1) (2) (3)
Aflatoxin All articles of food 0.03
|}[Part XII] [Added by G.S.R. 1211, dated 9th December, 1958.] Anti-Oxidants, Emulsifying and Stabilising [and Anticaking Agents] [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).]

58. Definition of anti-oxidant.

- 'Anti-oxidant' means a substance which when added to food retards or prevents oxidative deterioration of food and does not include sugar, cereal oils, flours, herbs and spices.

59. [ Restriction on use of anti-oxidants. [Substituted by G.S.R. 133, dated 23rd January, 1973.]

- [No anti-oxidant other than lecithin, ascorbic acid and tocopherol shall be added to any food unless otherwise provided in Appendix B and [Appendix C and these rules] ]:Provided that the following anti-oxidants, not exceeding in concentration mentioned against each, may be added to edible oils and fats, except ghee and butter, namely:-
1. Ethyl gallate } or mixture thereof 0.01 per cent
2. Propyl gallate  
3. Octyl gallate  
4. dodecyl gallate  
5. [ Ascrobyl Palmitate [Substituted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984).] 0.02 per cent] [Substituted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984).]
6. Butylated hydrooxyanisole (BHA) 0.02 per cent
7. Citric acid  
8. Tartaric acid  
9. Gallic acid 0.01 per cent
10. Resin Guaiac 0.05 per cent
11. [ Teraitary butyl hydro quinone (TBHQ) [Inserted by G.S.R. 283(E), dated 26th March, 1983 and corrected by G.S.R. 743, dated 23rd September, 1983.] 0.02 per cent] [Inserted by G.S.R. 283(E), dated 26th March, 1983 and corrected by G.S.R. 743, dated 23rd September, 1983.]
[Provided that dry mixes of Rasgollas and Vedas may contain butylated hydroxyanisole (BHA) not exceeding 0.02 per cent calculated on the basis of fat content: [Inserted by G.S.R. 63(E), dated 5th February, 1976.]Provided further that anti-oxidants permitted in rule 59 may be used in permitted flavouring agents in concentration not exceeding 0.01 per cent:]Provided further that wherever butylated hydroxyanisole (BHA) is used in conjunction with the anti-oxidants mentioned at item Nos. 1 to 4 of the precedingproviso, the quantity of the mixture shall not exceed the limit of 0.02 per cent:Provided also that Ghee and Butter may contain Butylated hydroxyanisole (BHA) [***] [Omitted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1985).] in a concentration not exceeding 0.02 per cent:][Provided also that fat spread may contain Butylated hydroxyanisale (BHA) or Tertiary buty hydro quinone (TBHQ) in a concentration not exceeding 0.2 per cent by weight on fat basis:] [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).][Provided further that ready-to-eat dry breakfast cereals may contain Butylated Hydroxyanisole (BHA) not exceeding 0.005 per cent (50 ppm):] [Inserted by G.S.R. 853(E), dated 7th December, 1994 (w.e.f. 7-12-1994).][Provided also that in ready to drink infant milk substitute, lecithin and ascrobyl palmitate may be used upto maximum limit of 0.5 gm./100 ml. and 1 mg./100 ml. respectively:] [Inserted by G.S.R. 1417, dated 20th September, 1976 (w.e.f. 2-10-1976).][Provided that chewing gum/bubble gum may contain Butylated hydroxyanisole (BHA) not exceeding 250 ppm.] [Inserted by G.S.R. 388(E), dated 25th June, 2004 (w.e.f. 25-6-2004).]

59A. [ Use of anti-oxidants in Vitamin D preparation. [Added by G.S.R. 147(E), dated 14th March, 1997 (w.e.f. 14-9-1997).] - Vitamin D preparation may contain anti-oxidants prescribed in rule 59 not exceeding 0.08 per cent.]

60. [ Definition of emulsifying and stabilizing agents. [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]

- "Emulsifying agents" and "stabilizing agents" mean substances which, when added to food, are capable of facilitating a uniform dispersion of oils and fats in aqueous media, or vice versa, and/or stabilizing such emulsions and include the following, namely:-Agar, alginic acid, calcium and sodium alginatees carrageen, edible gums [(such as guar., karaya arabic, carobean, furceilaran, tragacanth, gum ghatti)], dextrin, sorbitole, pectin, sodium and calcium pectate, sodium citrate, sodium phosphates, sodium tartrate, calcium lactate, lecithin, albumen, gelatin quillaila, modified starches, hydrolysed proteins, monoglycerides or diglycerides of fatty acids, synthetic lecithin, propyleneglycol stearate, propyleneglycol alginate, methyl ethyl cellulose, methyl cellulose, sodium caboxymetnyl cellulose, stearnoyl tartaric acid, esters or monoglycerides and diglycerdies of fatty acids, monostearin sodium sulphoacetate, sorbitan esters of fatty acids or in combination, [poly-oxy-ethylene sorbiton monostearate [sodium stearoyl-2-lactylate and calcium stearoyl-2] [Substituted by G.S.R. 205, dated 23rd February, 1974 (w.e.f. 23-5-1974).] lactylate] [Polyglycerol Esters of fatty acids and polyglycerol Ester of interesterifiea Ricinoleic acid] [Inserted by G.S.R. 101(E), dated 18th February, 1992 (w.e.f. 18-2-1992).] [***] [The words 'and brominated vegetable oils' omitted by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988) and again inserted by G.S.R. 411(E), dated 29th March, 1990 (w.e.f. 29-3-1990) which remained in force till 15th April, 1990.] [Glycerol esters of wood resins (Ester Gum)] [Added by G.S.R. 284(E), dated 29th May, 1997 (w.e.f. 29-5-1997).]].

61. [ Restriction on use of emulsifying and stabilising agents. [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]

- No emulsifying or stabilizing agents shall be used in any food, except where the use of emulsifying or stabilizing agents is specifically permitted:Provided that the following emulsifying or stabilizing agents shall not be used in milk and cream, namely, monoglycerides or diglycerides of fatty acids, synthetic lecithin, propyleneglycol stearate, propyleneglycol alginate, mtnylethyl cellulose, methyl cellulose, sodium carboxymethyl cellulose, stearyle tartaric acid, esters of monoglycerides and diglycerides of fatty acids, monostrearin sodium sulphoacetate, sorbitan esters of fatty acids or in combination, [***]:[Provided further that Polyglycerol esters of fatty acids and Polyglycerol ester of interesterified Ricinoleic acid myty be used in bakery products and in chocolate to the extent of 0.2 per cent by weight:] [Added by G.S.R. 284(E), dated 29th May, 1997 (w.e.f. 29-5-1997).][Provided also that Diacetyl Tartaric acid esters of Mono and Diglycerides may be used in Bread and Cakes.] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]]

61A. [ Use of starch phosphate. [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).]

- Starch phosphate, gum arabic substitute, may be used in syrup, ice-cream powder, salad dressing and pudding to a maximum extent of 0.5 per cent.]

61AA. [ Use of modified starches. [Inserted by G.S.R. 396 (E), dated 27th May, 1999 (w.e.f. 27-5-1999).]

- Modified food starches (derivative starches) may be used in [*], confectionery, [*] [The word 'snacks' omitted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010).], flavours, dairy products (where use of emulsifier/stabiliser is allowed in Appendix 'B' to the Prevention of Food Adulteration Rules, 1955) glazes, icings, gravies, sauces, soups, [*] [The words 'fruit filing' omitted by G.S.R. 853(E), dated 30th December, 2002 (w.e.f. 1-10-2003).], coatings and [*] [The words 'fruit beverages or fruit drinks' omitted by G.S.R. 853(E), dated 30th December, 2002 (w.e.f. 1-10-2003).] up to a maximum concentration of 0.5 per cent by weight]:[Provided that modified food starches (derivative straches) may be used in snacks, frozen potato products, baked foods and salad dressing/mayonnaise upto a maximum concentration of 5 percent by weight.] [Inserted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010).]

61B. [ Use of emulsifying and stabilising agents in flavouring agents. [Inserted by G.S.R. 55 (E), dated 31st January, 1979 (w.e.f. 31-1-1979).]

- The emulsifying and stabilizing agents may be added to flavouring agents.]

61C. [ Use of emulsifying and stabilising agents in fruit products. [Inserted by G.S.R. 249(E), dated 8th March, 1983.]

- The following emulsifying and stabilizing agents may be added to fruit products:-

1. Pectin

2. Sodium alginate

3. Calcium alginate

4. Alginic acid

5. Propylene glycol alginate.]

61D. [ Use of emulsifying and stabilising agents in frozen desserts. [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 11-3-1996).]

- The emulsifying and stabilising agents enlisted under Rule 60 may be added to frozen desserts.]

61E.

[***] [Rule 61E omitted by G.S.R. 388 (E), dated 25th June, 2004 and as corrected by G.S.R. 417(E), dated 23rd June, 2005 and by G.S.R. 591(E), dated 15th September, 2005 (w.e.f. 21-3-2006). Earlier rule 61E was inserted by G.S.R. 177(E), dated 6th April, 1998 (w.e.f. 6-4-1998).]

61F. Use of Hydroxypropyl Methyl Cellulose in various foods.

- Hydroxypropyl Methyl Cellulose may be used in the following food products not exceeding in maximum level mentioned in column 3 of the Table given below:Table
S.No. Article of Food Maximum Level
(1) (2) (3)
(i) Non-dairy whip topping 2.0 percent
(ii) Snacks, savories, luncheonmeat and poultryproducts, instant mixes such as idli mix, dosa mix, upma mixpongle mix, puliyogare mix, gulab jamun mix, jalebi mix, vada mixetc., salad dressing/mayonnaise, mixes for gravies, ice-cream,frozen desserts, puddings and custards 1.0 percent
(iii) Mixes for dairy based drinks 0.5 percent
Substituted by G.S.R. 652(E), dated 2nd August, 2010, for rule 61F (w.e.f. 2-8-2010). Earlier rule 61F was inserted by G.S.R. 682(E), dated 18th November, 2005 (w.e.f. 18-11-2005). Rule 61F, before substitution by G.S.R. 652(E), stood as under:"61F. Use of Flydroxypropyl Methyl Cellulose in Non-Dairy Whip Topping.- Hydroxypropyl Methyl Cellulose may be used in non-dairy whip toppings upto a maximum level 2.0 per cent."

61G. [ Use of Xanthan gum. [Inserted by G.S.R. 430(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]

- Xanthan gum may be used in the following products, namely:-]
Non dairy whip toppings - maximum 0.5% by weight
Bakery mixes - maximum 0.5% by weight.

61H. [ Use of Acid Treated Starch in Sugar Confectionery. [Inserted by G.S.R. 488(E), dated 9th June, 2010 (w.e.f. 9-6-2010).]

- Acid Treated Starch may be used in sugar confectionery not exceeding GMP level.]

62. [ Restriction on use of anticaking agents. [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 11-3-1979).]

- No anticaking agents shall be used in any food except where the use of anticaking agents is specifically permitted:[Provided that table salt, onion powder, garlic powder, fruit powder and soup powder may contain the following anticaking agents in quantities not exceeding 2.0 per cent, either singly or in combination, namely:-
(1)carbonates of calcium and magnesium.
(2)phosphate of calcium and magnesium.
(3)silicates of calcium, magnesium, aluminium or sodium of silicon dioxide.
(4)myristates, palmitates or stearates of aluminium, ammonium, calcium potassium or sodium] ]:[Provided further that calcium, potassium or sodium ferrocyanide may be used as crystal modifiers and anti-caking agent in common salt, iodized salt and iron fortified salt in quantity not exceeding 10 mg/kg singly or in combination expressed as ferrocyanide.] [Inserted by G.S.R. 729(E), dated 23rd August, 1990 (w.e.f. 23-8-1990).]

62A. [ Antifoaming agents in edible oils and fats. [Inserted by G.S.R. 283(E), dated 26th March, 1983 and corrected by G.S.R. 743, dated 23rd September, 1983.]

- Dimethyl Polysiloxane, food grade, may be used as an antifoaming agent in edible oils and fats for deep fat frying upto a maximum limit of 10 parts per million:[Provided that mono and diglycerides of fatty acids of edible oil may be used as anti-foaming agent in jam, jellies and marmalade.]Explanation. - For the purpose of this rule, "antifoaming agent" means substance which retards deteriorative changes and foaming height during heating.]

62B. [ Use of release agents in confectionery. [Inserted by G.S.R. 454(E), dated 15th April, 1988 (15-4-1988).]

- Spreadasil silicon spray (Dimethyl Polysiloxane) if used, as release agent in confectionery shall not exceed 10 ppm of the finished product.][[Part XIII [Added by G.S.R. 1211, dated 9th December, 1958.] Flavouring Agents and Related Substances] ]

63. [ Flavouring agents. [Inserted by G.S.R. 283 (E), dated 26th March, 1983 (w.e.f. 26-3-1983).]

- Flavouring agents include flavour substances, flavour extracts or flavour preparations, which are capable of imparting flavouring properties, namely taste or odour or both to food. Flavouring agents may be of following three types:-
(A)Natural-flavours and Natural Flavouring Substances
"Natural flavours" and "Natural flavouring substances" are flavour preparations and single substance respectively, acceptable for human consumption, obtained exclusively by physical processes from vegetable [***] for human consumption.
(B)Nature-identical Flavouring Substances
Nature-identical flavouring substances are substances chemically isolated from aromatic raw materials or obtained synthetically; they are chemically identical to substances present in natural products intended for human consumption, either processed or not.
(C)Artificial Flavouring Substances
Artificial flavouring substances are those substance which have not been identified in natural products intended for human consumption either processed or not.]

63A. [] [Rule 63 re-numbered as Rule 63A by G.S.R. 283 (E), dated 26th March, 1983 (w.e.f. 26-3-1983).] Restriction on use of flavouring agents.

- The use of the following flavouring agents are prohibited in any article of food, namely:-

1. Coumarin and dihydrocoumarin

2. Tonkabcan (Dipteryl adorat); and

3. B-asaronc and cinameyl anthracilate]

4. [ Estragole

5. Ethyl Methyl Ketone

6. Ethyl-3-Phenylglycidate

7. Eugenyl methyl ether

8. Methyl ß napthyl Ketone

9. P. Propylanisole

10. Saffrole and Isosaffrole

11. Thujone and Isothujone (α & ß thujone).] [Inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995 and G.S.R. 613(E), dated 4th September, 1995.]

64. [ Solvent in flavour. [Substituted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984).]

- Diethylene Glycol and Monoethyl ether shall not be used as solvent in flavours.

64A. Use of anti-oxidants, emulsifying and stabilising agents and food preservatives in flavour.

- The flavouring agents may contain permitted antioxidants, emulsifying and stabilising agents and food preservatives.

64AA. [ Use of anticaking agent in flavours. [Inserted by G.S.R. 652(E), dated 2nd August, 2010 (w.e.f. 2-8-2010).]

- Synthetic Amorphous Silicon Dioxide may be used in powder flavouring substances upto 2 percent maximum.]

64B. Use of Monosodium Glutamate.

- Monosodium Glutamate may be added to foods as per the provisions contained in Appendix C, subject to Good Manufacturing Practice (GMP) level and under proper label declaration as provided in rule 42(S). It shall not to added to any food for use by infant below twelve months and in the following foods:-(List of foods where Mono Sodium Glutamate is not allowed)

1. Milk and Milk Products including Buttermilk.

2. Fermented and renneted milk products (plain) excluding dairy based drink.

3. Pasteurized cream

4. Sterilised, UHT, whipping or whipped and reduced fat creams.

5. Fats and Oils, Foodgrains, Pulses, Oil seeds and grouneded/powdered foodgrains.

6. Butter and concentrated butter.

7. Fresh fruit.

8. Surface treated fruit.

9. Peeled or cut fruit.

10. Fresh vegetables, Surface treated fruit, Peeled or cut fruits.

11. Frozen vegetables.

12. Whole, broken or flaked, grains, including rice.

13. Flours of cereals, pulses and starches.

14. Pastas and noodles (only dried products)

15. Fresh meat, poultry and game, whole pieces or cuts or comminuted.

16. Fresh fish and fish products, including mollusks, crustaceans and echinoderms.

17. Processed fish and fish products, including mollusks, crustaceans and echinoderms.

18. Fresh eggs, Liquid egg products, Frozen egg products.

19. White and semi-white sugar (sucrose and sccharose, fructose, glucose (dextrose), xylose, sugar solutions and syrups, also (partially) inverted sugars, including molasses, treacle and sugar toppings.

20. Other sugars and syrups (e.g. brown sugar and maple syrup).

21. Honey

22. Salt

23. Herbs, spices and condiments, seasoning (including salt substitutes) except seasoning for Noodles and Pastas, meat tenderizers, onion, salt, garlic salt, oriental seasoning mix, topping to sprinkle on rice, femented soybea paste, Yeast.

24. Infant food and Infant milk substitute including infant formulae and follow-on formulate.

25. Foods for young children (weaning foods).

26. Natural Minerals water and Packaged Drinking water.

27. Concentrates (liquid and solid) for fruit juices.

28. Canned or bottled (pasteurized) fruit nectar.

29. Concentrates (liquid and solid) for fruit juices.

30. Canned or bottled (pasteurized) fruit nectar.

31. Coffee and coffee substitutes, tea, herbal infusions, and other cereal beverages excluding cocoa.

32. Wines.

33. Margarine

34. Fat Spread

35. [ Fruits and Vegetables Products except those where Monosodium Glutamate is permitted under Appendix C of these rules.] [[Substituted by G.S.R. 679(E), dated 31st October, 2006, for serial number 35 (w.e.f. 31-10-2006). Serial number 35, before substitution, stood as under:

'35. Fruits and Vegetables Products'.]]

36. Carbonated Water

37. Baking Powder

38. Arrowroot

39. Sago

40. Plantation Sugar, Jaggery and Bura.

41. Ice-Candies

42. Ice cream and Frozen deserts.

43. Cocoa Butter.

44. Saccharine.

45. Malted Milk Food and Milk based foods.

46. Bread.

47. Vinegar.

48. Sugar Confectionery, Toffee, Lozenges

49. Chocolate.

50. Pan Masala.

51. Alcoholic Beverages.]

Substituted by G.S.R. 388(E), dated 25th June, 2004 and as corrected by G.S.R. 417(E), dated 23rd June, 2005 and by G.S.R. 388(E), stood as under:"64B. Use of Monosodium glutamate.- Monosodium glutamate may be added to an article of food under proper label declaration as provided in sub-rule (5) of rule 42 provided the total glutamate content of the ready-to-serve food does not exceed 1 per cent. It shall not be added to any food for use by the infant below twelve months."
[64-BB. Extraneous addition of flavouring agents to be mentioned on the label. [Inserted by G.S.R. 293(E), dated 23-3-1985 (w.e.f. 23-9-1985). ]- Where an extraneous flavouring agent has been added to any article of food, ][there shall be written just beneath the list of ingredients on the label] [ Substituted by G.S.R. 380(E), dated 25-6-1998 (w.e.f. 9-7-1998).][attached to any package of food so flavoured, a statements in capital letters as below:-] [Inserted by G.S.R. 293(E), dated 23-3-1985 (w.e.f. 23-9-1985). ]
[CONTAINS ADDED FLAVOUR (specify type of flavouring agent asper rule 63)
Note. - In addition to above statement, the common name or class name of the flavour shall also be mentioned on label.][***] [Rule 64BBB omitted by G.S.R. 411(E), dated 29th March, 1990 (w.e.f. 29-3-1990). Earlier rule 64BBB was inserted by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988).][Part XIIIA [Inserted by G.S.R. 283(E), dated 26th March, 1983 and corrected by G.S.R. 743 dated 23rd September, 1983.] Carry Over Food Additive

64C. Carry over of Food Additives.

(1)For the purpose of the standards specified in Appendix B, the "Carry Over" principle applies to the presence of additives such as colours, flavouring agents, antioxidants, anti-caking agents, emulsifying and stabilizing agents and preservative in food, as a result of the use of raw material or other ingredients in which these additives were used. The presence of contaminants is not covered by this purpose.
(2)The presence of an additive in food through the application of the carry over principle so admissible in general unless otherwise specifically prohibited in the rules or in Appendix B provided the total additive including the carry over through the raw material or other ingredients does not exceed the maximum amount so permitted.] [[Substituted by G.S.R. 664(E), datd 19th September, 2008, for the statement and Note (w.e.f. 19-3-2009). The said statement and Note, before substitution, stood as under:'CONTAINS ADDED FLAVOUR''Note. - If such a statement is displayed, the flavour used in the product need not be mentioned in the list of ingredients'.]][Part XIV] [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24.8.1968).] Insecticides and Pesticides

65. [ Restriction on the use of insecticides.] [Substituted by G.S.R. 754, dated 15th May, 1976 (w.e.f. 1-7-1976).] - [(1) Subject to the provisions of sub-rule (2), no insecticide shall be used directly on articles of food:

Provided that nothing in this sub-rule shall apply to the fumigants which are registered and recommended for use as such on articles of food by the Registration Committee, constituted under section 5 of the Insecticides Act, 1968 (46 of 1968)] [Inserted by G.S.R. 790(E), dated 10th October, 1983 (w.e.f. 10-10-1983).].
(2)[] [Sub-rule (1) renumbered as sub-rule (2) by G.S.R. 790(E), dated 10th October, 1983 (w.e.f. 10-10-1983).] The amount of insecticide mentioned in Column 2, on the foods mentioned in Column 3, shall not exceed the tolerance limit prescribed in Column 4 of the Table given below:Table
Sl.No. Name of insecticide Food Tolerance limit mg/ kg.(ppm)
(1) (2) (3) (4)
1. Aldrin dieldrin (The limits apply to aldrin anddieldrin singly or in any combination and are expressed as dieldrin) Foodgrains[Milled Foodgrains [Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ] 0.01Nil] [Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ]
    Milk and Milk Products 0.15 (on a fat basis)
    Fruits and Vegetables 0.1
    Meat 0.2
    Eggs 0.1 (on a shell free basis)
    [Fish [Added by G.S.R. 174(E), dated 6th April, 1998 (w.e.f. 6-4-1998).] 0.2] [Added by G.S.R. 174(E), dated 6th April, 1998 (w.e.f. 6-4-1998).]
2. Carbaryl Foodgrains 1.5
    [Milled Foodgrains] [Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ] [Nil] [Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ]
    Okra and leafy vegetables 10.0
    Potatoes 0.2
    Other vegetables 5.0
    Cottonseed (whole) 1.0
    Maize cob (kernels) 1.0
    [Maize] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 0. [50] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    [Rice] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 2. [50] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    [Chillies] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 5. [00] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
3. Chlordane (residue to be measured as cis plustrans chlordane) [Foodgrains] [ Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995).] 0. [02] [ Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995).]
    [ Milled Foodgrains] [ Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995).] [Nil] [ Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995).]
    Milk and Milk Products 0.05 (on a fat basis)
    Vegetables 0.2
    Fruits 0.1
    Sugar beet 0.3
4. D.D.T. (The limits apply to D.D.T., D.D.D. and D.D.E. singly or in any combination) Milk and Milk Products 1.25 (on a fat basis)
    Fruits and vegetables including potatoes 3.5
    Meat, poultry and fish 7.0 (on whole product basis)
    Eggs 0.5 (on a shell free basis)
4. [ (a) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] D.D.T. (singly) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001 [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
4. [ (b) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] D.D.D. (singly) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001 [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
4. (c) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] D.D.E. (singly) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001] [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
5. Diazinon Foodgrains 0.05
    [Milled Foodgrains [Inserted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ] Nil] [Inserted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ]
    Vegetables 0.5
6. Dichlorvos (content of dichloroacetaldehyde(D.D.A.) be reported where possible) Foodgrains 1.0
    Milled foodgrains 0.25
    Vegetables 0.15
    Fruits 0.1
7.   Dicofol Fruits and Vegetables 5.0
    Tea(dry manufactured) 5.0
    [Chillies [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ] 1.0] [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ]
8. Dimethoate (residue to be determined asdimethoate and expressed as dimethoate) Fruits and Vegetables 2.0
    [Chillies [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ] 0.5] [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ]
9. Endosulfan (residues are measured and reportedas total of endosulfan A and B and endosulfan-sulphate) Fruits and Vegetables 2.0
    Cottonseed 0.5
    Cottonseed oil 0.2
    (crude) 0.2
    [Bengal gram [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 0.20 [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    Pigeon pea [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 0.10] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    Fish [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 0.20] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    [Chillies [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ] 1.0 [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ]
    Cardamom [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ] 1.0] [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ]
9. [(a) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Endosulfan A [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001 [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
9. (b) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Endosulfan B [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001 [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
9. (c) [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Endosulfan-Sulphate [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001] [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
10. Fenitrothion Foodgrains 0.02
    Milled foodgrains 0.005
    Milk and Milk products 0.05 (on a fat basis)
    Fruits 0.5
    Vegetables 0.3
    Meat 0.03
11. Heptachlor (Combined residues of heptachlor andepoxide to be determined and expressed as heptachlor) Foodgrains 0.01
    Milled foodgrains 0.002
    Milk and Milk Products 0.15 (on a fat basis)
    Vegetables 0.05
12. Hydrogen cyanide Foodgrains 37.5
    Milled foodgrains 3.0
13. Hydrogen phosphide Foodgrains [Nil] [ Inserted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995).]
    Milled foodgrains [Nil] [ Inserted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995).]
14. Inorganic bromide (determined and expressed astotal bromide from all sources Food grains 25.0
    Milled foodgrains 25.0
    Fruits 30.0
    [Dried fruits [Substituted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 30.00 [Substituted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    spices [Substituted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 400.0] [Substituted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
15. [ [Substituted by G.S.R. 591(E), dated 15-6-1992 (w.e.f. 16-12-1992) as corrected by G.S.R. 903(E), dated 2-12-1992. ] Hexachlorocyclohexane and its isomers] [Substituted by G.S.R. 591(E), dated 15-6-1992 (w.e.f. 16-12-1992) as corrected by G.S.R. 903(E), dated 2-12-1992. ]    
  (a) Alfa (a)Isomer : Rice grain unpolished 0.10
    Rice grain polished 0.05
    Milk (whole) 0.05
    [Fruits and Vegetables [Inserted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 1.00 [Inserted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    Fish [Inserted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 0.25] [Inserted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    [Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001] [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
  (b) Beta (ß) Isomer: Rice grain-unpolished 0.10
    Rice grain polished 0.05
    Milk (whole) 0.02
    [Fruits and Vegetables [Inserted by Notification No. G.S.R. 174(E), dated 6.4.1998 (w.e.f. 12.9.1955)] 1.00 [Inserted by Notification No. G.S.R. 174(E), dated 6.4.1998 (w.e.f. 12.9.1955)]
    Fish [Inserted by Notification No. G.S.R. 174(E), dated 6.4.1998 (w.e.f. 12.9.1955)] 0.25] [Inserted by Notification No. G.S.R. 174(E), dated 6.4.1998 (w.e.f. 12.9.1955)]
    [Carbonated Water 0.001]
  (c) Gamma (g)Isomer known as Lindane [Food grains except rice 0.10]
    Milled Foodgrains Nil]
    Rice grain Unpolished 0.10
    Rice grain polished 0.05
    Milk 0.01 (on whole basis)
    Milk products 0.20(on fat basis)
    [Milk products (having less than 2 per cent fat) [Inserted by G.S.R. 251(E), dated 4-4-2002 (w.e.f. 4-4-2002). ] 0.20 (on whole basis)] [Inserted by G.S.R. 251(E), dated 4-4-2002 (w.e.f. 4-4-2002). ]
    [Fruits and Vegetable [Substituted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 1.00 [Substituted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    Fish [Substituted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 0.25] [Substituted by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    Eggs 0.10
    Meat and poultry 2.00 (on whole basis)
    [Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001] [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
  (d) Delta (d)Isomer: Rice grain Unpolished 0.10
    Rice grain Polished 0.05
    Milk (whole) 0.02]
    [Fruits and Vegetable [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 1.00 [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    Fish [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ] 0.25] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f. 6-4-1998). ]
    [Carbonated Water [ Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009).] 0.001] [ Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009).]
16. Malathion (Malathion to Foodgrains bedetermined and expressed as combined residue of malathion and malaoxon) Foodgrains 4.0
    Milled foodgrains 1.0
    Fruits 4.0
    Vegetables 3.0
    Dried fruits 8.0
    [Carbonated Water [ Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009).] 0.001] [ Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009).]
17. Parathion (Combined residues of parathion andparaoxon to be determined and expressed as parathion) Fruits and Vegetables 0.5
18. Parathion methyl (Combined residue of parathionmethyl and its oxygen analogue to be determined and expressed as parathionmethyl) Fruits 0.2
    Vegetables 1.0
19. Phosphamidon residues (expressed as the sum of Phosphamidon and its desethyl derivative) Foodgrains 0.05
    [Milled Foodgrains [Inserted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ] Nil] [Inserted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ]
    Fruits and Vegetables 0.2
20. Pyrethrins (Sum of pyrethrins I and II and otherstructurally related insecticide ingredients of pyrethrium) Foodgrains [Nil] [Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ]
    Milled foodgrains [Nil] [Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ]
    Fruits and Vegetables 1.0
21. [ [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ] [Chlorfenvinphos [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ](Residues to be measured as alpha and betaisomers of chlorfenvinphos) Foodgrains [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ] 0.025 [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ]
    Milled foodgrains [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ] 0.006 [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ]
    Milk and Milk products [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ] 0.2 (fat basis) [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ]
    Meat and poultry [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ] 0.2 (carcass fat) [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ]
    Vegetables [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ] 0.05 [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ]
    Groundnuts [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ] 0.05 (shell-free basis) [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ]
    Cotton seed [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ] 0.05] [Inserted by G.S.R. 851(E), dated 13-6-1986 (w.e.f. 13-6-1987). ]
22. Chlorobenzilate Fruits 1.0
    Dry Fruits, Almonds and Walnuts 0.2 [Shell free basis]
23. Chlorpyrifos Foodgrains 0.05
    Milled foodgrains 0.01
    Fruits 0.5
    Potatoes and Onions 0.01
    Cauliflower and Cabbage 0.01
    Other vegetables 0.2
    Meat and Poultry 0.1 [carcass fat basis]
    Milk and Milk products 0.01[fat basis]
    Cotton seed 0.05
    Cotton seed oil (crude) 0.025
    [Carbonated Water [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ] 0.001] [Inserted by G.S.R. 427(E), dated 17-6-2009 (w.e.f. 17-6-2009). ]
24. 2,4D Foodgrains 0.01
    Milled foodgrains 0.003
    Potatoes 0.2
    *Milk and Milk products 0.05
    *Meat and Poultry 0.05
    Eggs 0.05 [Shell free basis]
25. Ethion Fruits 2.0
  (Residues to be determined as ethion and itsoxygen analogue and expressed as ethion) Tea (dry manufactured) 5.0
    Cucumber and Squash 0.5
    Other vegetables 1.0
    Cotton seed 0.5
    Milk and Milk products 0.5 [fat basis]
    *Meat and Poultry 0.2 [carass fat basis]
    Eggs 0.2 [Shell free basis]
    Foodgrains 0.025
    Milled foodgrains 0.006
    Peaches 1.0
    Other fruits 2.0
    Dry fruits 0.1 [Shell free basis]
26. Formothion(Determined as dimethoate and its oxygenanalogue and expressed as (dimethoate except in citrus fruits where it is tobe determined as formothion) citrus fruits 0.2
    Other fruits 1.0
    Vegetables 2.0
    Peppers and Tomatoes 1.0
27. Monocrotophos Foodgrains 0.025
    Milled foodgrains 0.006
    Citrus fruits 0.2
    Other fruits 1.0
    Carrot, Turnip, Potatoes and Sugar beet 0.05
    Onion and Peas 0.1
    Other Vegetables 0.2
    Cotton seed 0.1
    Cottonseed oil (raw) 0.05
    *Meat and Poultry 0.02
    *Milk and Milk products 0.02
    Egg 0.02 [Shell free basis]
    [Chillies [Inserted by G.S.R. 517(E), dated 10th August, 2004 (w.e.f. 10-11-2004).] 0.02 [Inserted by G.S.R. 517(E), dated 10th August, 2004 (w.e.f. 10-11-2004).]
    Cardamom [Inserted by G.S.R. 517(E), dated 10th August, 2004 (w.e.f. 10-11-2004).] 0.5] [Inserted by G.S.R. 517(E), dated 10th August, 2004 (w.e.f. 10-11-2004).]
    Coffee (Raw beans) 0.1
28. Paraquat-Dichloride Foodgrains 0.1
  (Determined as paraquat cations) Milled foodgrains 0.025
    Potatoes 0.2
    Other vegetables 0.05
    Cotton seed 0.2
    Cottonseed oil (edible refined) 0.05
    *Milk (whole) 0.01
    Fruits 0.05
29. Phosalone Pears 2.0
    Citrus fruits 1.0
    Other fruits 5.0
    Potatoes 0.1
    Other vegetables 1.0
    Rapeseed/Mustard oil (crude) 0.05
30. Trichlorfon Foodgrains 0.05
    Milled foodgrains 0.0125
    Sugar beet 0.05
    Fruits and Vegetables 0.1
    Oil seeds 0.1
    Edible oil (refined) 0.05
    *Meat and Poultry 0.1
    *Milk (Whole) 0.05
31. THIOMETON(Residues determined as thiometon its sulfoxideand sulphone expressed as thiometon Foodgrains 0.025
    Milled foodgrains 0.006
    Fruits 0.5
    Postatoes, Carrots and Sugar beets 0.05
    Other vegetables 2.5
32. [ [Inserted by G.S.R 445(E), dated 16-4-1990 (w.e.f. 16-4-1990) as corrected by G.S.R. 728(E), date 23-8-1990. ] Acephate [Inserted by G.S.R 445(E), dated 16-4-1990 (w.e.f. 16-4-1990) as corrected by G.S.R. 728(E), date 23-8-1990. ] Safflower seed [Inserted by G.S.R 445(E), dated 16-4-1990 (w.e.f. 16-4-1990) as corrected by G.S.R. 728(E), date 23-8-1990. ] 2.0] [Inserted by G.S.R 445(E), dated 16-4-1990 (w.e.f. 16-4-1990) as corrected by G.S.R. 728(E), date 23-8-1990. ]
    Cotton seed 2.0
33. Methamido-phos (A Metabolite of Acephate) Safflower seed 0.1
    Cotton seed 0.1
34. Aldicarb (Sum of Aldicarb, its sulphoxide andsulphone, expressed as Aldicarb) Potato 0.5
    Chewing Tobacco 0.1
35. ATRAZINE Maize [Nil] [Substituted by G.S.R. 791(E), dated 13-12-1995 (w.e.f. 13-12-1995). ]
    Sugarcane 0.25
36. Carbendazim Foodgrains 0.50
    Milled foodgrains 0.12
    Vegetables 0.50
    Mango 2.00
    Banana(whole) 1.00
    Other fruits 5.00
    Cotton seed 0.10
    Groundnut 0.10
    Sugar beet 0.10
    Dry fruits 0.10
    Eggs 0.10 (Shell free basis)
    Meat & Poultry 0.10 (Carcass fat basis)
    Milk & Milk Products 0.10 (Fat basis)
37. Benomyl Foodgrains 0.50
    Milled foodgrains 0.20
    Vegetables 0.50
    Mango 2.00
    Banana (whole) 1.00
    Other fruits 5.00
    Cotton seed 0.10
    Groundnut 0.10
    Sugar beet 0.10
    Dry fruits 0.10
    Eggs 0.10 (shell free basis)
    Meat & Poultry (carcass fat basis) 0.10
    Milk & Milk Products 0.10 (fat basis)
38. Captan Fruit & Vegetable 15.00
39. Carbofuran (sum of carbofuran and 3-hydroxy carbofuranexpressed as carbofuran) Foodgrains 0.10
    Milled foodgrains 0.03
    Fruit & Vegetable 0.10
    Oil seeds 0.10
    Sugarcane 0.10
    Meat & Poultry 0.10 (carcass fat basis)
    Milk & Milk Products 0.05(fat basis)
40. Copper Oxychloride(Determined as copper) Fruit 20.00
    Potato 1.00
    Other vegetables 20.00
41. Cypermethrin (Sum of isomers (fat soluble residue) Wheat grains 0.05
    Milled wheat grains 0.01
    Brinjal 0.20
    Cabbage 2.00
    Bhindi 0.20
    Oil seeds except groundnut 0.20
    Meat & Poultry 0.20 (carcass fat basis)
    Milk & Milk Products 0.01(fat basis)
42. Decamethrin/ Deltamethrin Cotton seed 0.10
    [Foodgrains [Inserted by G.S.R. 106(E), dated 22nd February, 1994 (w.e.f. 22-2-1994).] 0.50 [Inserted by G.S.R. 106(E), dated 22nd February, 1994 (w.e.f. 22-2-1994).]
    Milled foodgrains [Inserted by G.S.R. 106(E), dated 22nd February, 1994 (w.e.f. 22-2-1994).] 0.20] [Inserted by G.S.R. 106(E), dated 22nd February, 1994 (w.e.f. 22-2-1994).]
43. Edifenphos [Rice [Insersted by G.S.R. 633(E), dated 13-10-2006 (w.e.f. 13-10-2006). ] 0.02] [Insersted by G.S.R. 633(E), dated 13-10-2006 (w.e.f. 13-10-2006). ]
    Ricebran 1.00
    Eggs 0.01(shell free basis)
    Meat & Poultry 0.02 (carcass fat basis)
    Milk & Milk Products 0.01 (fat basis)
44. Fenthion (sum of fenthion, its oxygen analogueand their sulphoxides and sulphones, expressed as fenthion) Foodgrains 0.10
    Milled foodgrains 0.03
    Onion 0.10
    Potatoes 0.05
    Beans 0.10
    Peas 0.50
    Tomatoes 0.50
    Other vegetables 1.00
    Musk melon 2.00
    Meat & Poultry 2.00 (carcass fat basis)
    Milk & Milk product 0.05 (fat basis)
45. Fenvalerate (fat soluble residue) Cauliflower 2.00
    Brinjal 2.00
    Okra 2.00
    Cotton seed 0.20
    Cottonseed oil 0.10
    Meat & Poultry 1.00 (carcass fat basis)
    Milk & Milk products 0.01
46. Dithiocarbamates (the residue tolerance limitare determined and expressed as mg/CS2/Kg and refer separately to the residues arisingfrom any or each groups of dithiocarbamates Foodgrains 0.20
    Milled foodgrains 0.05
    Potatoes 0.10
    Tomatoes 3.00
    Cherries 1.00
    Other fruits 3.00
  (a) Dimethyl dithiocarbamates residue resultingfrom the use of ferbam or Ziram and    
  (b) Ethylene bis-dithiocarbamates resulting fromthe use of mancozeb mane, or Zineb(including zineb derived from nabam pluszinc sulphate)    
  (c) [ Mancozeb [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ] Chillies [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ] 1.0] [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ]
47. Phenthoate Foodgrains 0.05
    Milled foodgrains 0.01
    Oilseeds 0.03
    Edible oils 0.01
    Eggs 0.05 (shell free basis)
    Meat & Poultry 0.05 (carcass fat basis)
    Milk & Milk products 0.01 (fat basis)
48. Phorate (sum of phorate, its oxygen analogue andtheir sulphoxides and sulphones, expressed as phorate) Foodgrains 0.05
    Milled foodgrains 0.01
    Tomatoes 0.10
    Other vegetables 0.05
    Fruits 0.05
    Oil seeds 0.05
    Edible oils 0.03
    Sugarcane 0.05
    Eggs 0.05 (shell free basis)
    Meat & Poultry 0.05 (carcass fat basis)
    Milk & Milk Products 0.05 (fat basis)
49. Simazine Maize 1Nil
    Sugarcane 0.25
50. Pirimiphos-methyl Rice 0.50
    [Foodgrainsexcept rice [Substituted by G.S.R. 791(E), dated 13th December, 1995 (w.e.f. 13-12-1995).] 5.00 [Substituted by G.S.R. 791(E), dated 13th December, 1995 (w.e.f. 13-12-1995).]
    Milledfoodgrains except rice [Substituted by G.S.R. 791(E), dated 13th December, 1995 (w.e.f. 13-12-1995).] 1.00] [Substituted by G.S.R. 791(E), dated 13th December, 1995 (w.e.f. 13-12-1995).]
| | Eggs 0.05(shell-freebasis)
    Meat& Poultry 0.05(carcass fat basis)
51. [ [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f 6-4-1998). ] Alachlor [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f 6-4-1998). ] Milk& Milk Products [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f 6-4-1998). ] 0.05(fat basis)] [Added by G.S.R. 174(E), dated 6-4-1998 (w.e.f 6-4-1998). ]
    Cotton Seed 0.05
    Groundnut 0.05
    Maize 0.10
    Soyabeans 0.10
52. Alfa Nephthy1 Acetic Acid (A.N.A.) Pine Apple 0.50
53. Bitertanol wheat 0.05
    Groundnut 0.10
54. Captafol Tomato 5.00
55. Cataphydrochloride Rice 0.50
56. Chlormequatchloride Grape 1.00
    Cotton Seed 1.00
57. Chlorothalonil Groundnut 0.10
    Potato 0.10
58. Difubenzuron Cotton Seed 0.20
59. Dodine Apple 5.00
60. Diuron Cotton Seed 1.00
    Banana 0.10
    Maize 0.50
    Citrus 1.00
    (Sweet Orange)  
    Grapes 1.00
61. Ethephon Pine Apple 2.00
    Coffee 0.10
    Tomato 2.00
    Manago 2.00
62. Fluchloraline Cotton Seed 0.05
    Soya beans 0.05
63. Malic Hydrazide Onion 15.00
    Potato 50.00
64. Metalyxy1 Bajra 0.05
    Maize 0.05
    Sorghum 0.05
65. Methomy1 Cotton Seed 0.10
66. Methy1 Chloro phenoxyacetic Acid (MCPA) Rice 0.05
    Wheat 0.05
67. Oxydiazon Rice 0.03
68. Oxydemeton methy1 Food-grains 0.02
69. Permethrin Cucumber 0.50
    Cotton Seed 0.50
    Soya Beans 0.50
    Sunflower Seed 1.00
70. Quinolphos Rice 0.01
    Pigeonpea 0.01
    Cardamom 0.01
    Tea 0.01
    Fish 0.01
    [Chillies [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ] 0.2] [Inserted by G.S.R. 517(E), dated 10-8-2004 (w.e.f. 10-11-2004). ]
71. Thiophanatemethy1 Apple 5.00
    Papaya 7.00]
72. [ [Serial Nos. 72 to 121 inserted by G.S.R. 517(E), dated 10th August, 2004 (w.e.f. 11-11-2004).] Triazophos Chillies 0.2
    Rice 0.05
    Cotton seed oil 0.1
    Soybean oil 0.05
73. Profenofos Cotton seed oil 0.05
74. Fenpropathrin Cotton seed oil 0.05
75. Fenarimol Apple 5.0
76. Hexaconazole Apple 0.1
77. Iprodione Rape seed 0.5
    Mustard 0.5
    Rice 10.0
    Tomato 5.0
    Grapes 10.0
78. Tridemorph Weat 0.1
    Grapes 0.5
    Mango 0.05
79. Penconazole Grapes 0.2
80. Propiconazole Wheat 0.05
81. Myclobutanil Groundnut seed 0.1
    Grapes 1.0
82. Sulfosulfuron Wheat 0.02
83. Trifluralin Wheat 0.05
84. Ethoxysulfuron Rice 0.01
85. Metolachlor Soyabean Oil 0.05
86. Glyphosate Tea 1.0
87. Linuron Pea 0.05
88. Oxyfluorfen Rice 0.05
    Graundnut Oil 0.05
89. Carbosulfan Rice 0.2
90. Tricyclazole Rice 0.02
91. Imidacloprid Cotton seed Oil 0.05
    Rice 0.05
92. Butachlor Rice 0.05
93. Chlorimuron-ethyl Wheat 0.05
94. Diclofop-methyl Wheat 0.1
95. Metribuzin Soyabean Oil 0.1
96. Lambdacyhalothrin Cotton seed Oil 0.05
97. Fenazaguin Tea 3.0
98. Pendimethalin Wheat 0.05
    Rice 0.05
    Soyabean Oil 0.05
    Cotton seed Oil 0.05
99. Pretilachlor Rice 0.05
100. Fluvalinate Cotton seed Oil 0.05
101. Metasulfuon-methyl Wheat 0.1
102. Methbenzthiazuron Wheat 0.5
103. Imazethapyr Soyabean oil 0.1
    Groundnut oil 0.1
104. Cyhalofop-butyl Rice 0.5
105. Triallate Wheat 0.05
106. Spinosad Cotton seed oil 0.02
    Cabbage 0.02
    Cauliflower 0.02
107. Thiamethoxam Rice 0.02
108. Fenobucarb Rice 0.01
109. Thiodicarb Cotton 0.02
110. Anilphos Rice 0.1
111. Fenoxy-prop-p-ethyl Wheat 0.02
    Soyabean seed 0.02
112. Glyfosinate-ammonium Tea 0.01
113. Clodinafop-Propanyl Wheat 0.1
114. Dithianon Apple 0.1
115. Kitazin Rice 0.2
116. Isoprothiolane Rice 0.1
117. Acetamiprid Cotton seed oil 0.1
118. Cymoxanil Grapes 0.1
119. Triadimenton Wheat 0.5
    Pea 0.1
    Grapes 2.0
120. Fosetyl-Al Grapes 10
    Cardamom 0.2
121. Isoproturon Wheat 0.1]
122. [ [Inserted by G.S.R. 633(E), dated 13-10-2006 (w.e.f. 13-10-2006). ] Propargite Tea 10.0
123. Difenoconazole Apple 0.01
124. b-Cyfluthrin Cottonseed 0.02
125. Ethofenprox Rice 0.01
126. Bifenthrin Cottonseed 0.05
127. Benfuracarb Red Gram 0.05
    Rice 0.05
128. Quizalofop-ethyl Soyabeanseed 0.05
129. Flufenacet Rice 0.05
130. Buprofezin Rice 0.05
131. Dimethomorph Grapes 0.05
    Potatoes 0.05
132. Chlorfenopyr Cabbage 0.05
133. Indoxacarb Cottonseed 0.1
    Cottonseed 0.1
    Cottonseed oil 0.1
134. Metiram Tomato 5.0
    Groundnut seed 0.1
    Groundnut seed oil 0.1
135. Lufenuron Cabbage 0.3
136. Carpropamid Rice 1.0
137. Novaluron Cottonseed 0.01
    Cottonseed oil  
    Tomato 0.01
    Cabbage 0.01]
138. [ [Inserted by G.S.R. 367(E), dated 22nd May, 2007 (w.e.f. 22-5-2007).] Oxadiargyl Rice 0.1
139. Pyrazosulfuronethyl Rice 0.01
140. Clomazone Rice 0.01
    Soyabeanseed 0.01
    Soyabeanoil 0.01
141. Tebuconazole Wheat 0.05
142. Propineb Apple 1.0
    Pomegranate 0.5
    Potato 0.5
    Green Chillies 2.0
    Grapes 0.5
143. Thioclorprid Cottonseed 0.05
    Cottonseed oil 0.05
    Rice 0.01.]
* Soluble in water and hence not necessary to mention on fat basis.Explanation .-For the purposes of this rule:
(a)the expressions "insecticide" shall have the meaning assigned to it in the Insecticides Act, 1968 (46 of 1968);
(b)unless otherwise stated-
(i)maximum levels are expressed in mg/kg on a whole product basis,
(ii)all foods refer to raw agricultural products moving in commerce.
(3)[ Notwithstanding anything contained in this rule, the amount of insecticide mentioned in column (2), on the imported wheat for the purpose of Public Distribution System, or imported under the O.G.L. vide number G.S.R. 386(E), dated the 28th June, 2006 shall not exceed the tolerance limit prescribed in column (3) of the Table given below from the date of commencement of the Prevention of Food Adulteration (VIth Amendment) Rules, 2006, till the 31st day of March, 2008.Table
Sl.No. Name of insecticide Tolerance limit mg/kg (ppm)
(1) (2) (3)
1. Carbaryl 2.0
2. Fenitrothion 2.0
3. Hydrogen Phosphide 0.1
4. Inorganic bromide(determined and expressed as total bromide from all sources) 50.0
5. Malathion (Malathion to bedetermined and expressed as combined residues of Malathion and malaoxon) 2.0
6. Phosphamidon Residues(expressed as the sum of Phosphamidon and its desethyl derivative) 0.1
7. Dithiocarbamates (theresidue tolerance limits are determined and expressed as mg/CS,/Kg and referseparately to the residues arising from any or each groups ofdithiocarbamates(a) Dimethyldithiocarbamates residue resulting from the use of ferbam or Ziram, and (b)Ethylene bis-dithiocarbamates resulting from the use of mancozeb, maneb or Zineb (including zineb derived from nabam plus zinc sulphate). 1.0
Explanation .-For the purposes of this rule, "Public Distribution System" shall have the same meaning assigned to it under the Public Distribution (Control) Order, 2001.] [Inserted by G.S.R. 435(E), dated 20-7-2006 and as corrected by Corrigendum G.S.R. 482(E), dated 7th August, 2006 (w.e.f. 20-7-2006).][Part XV] [ Inserted by G.S.R. 1211, dated 20-12-1958.] Solvent-Extracted Oils And Edible Flour

66. Definition of solvent-extracted oils.

- Solvent-extracted oil means any vegetable oil obtained from oil-bearing material by the process of extraction by a solvent.

67.

[* * *] [ Rule 67 omitted by G.S.R. 7(E), dated 4-1-2001 (w.e.f. 4-1-2001).]

68. Definition of solvent-extracted edible flour.

- "Solvent-extracted edible flour" means the ground material obtained from specially prepared de-oiled meal, that is, the residual material left over when oil is extracted by a solvent from oil-cake immediately following the single-pressing of good quality of edible oilseeds.

69.

[* * *] [ Rule 69 omitted by G.S.R. 7(E), dated 4-1-2001 (w.e.f. 4-1-2001).][69-A. Restriction on the use of solvent. [Inserted by G.S.R. 382(E), dated 10-7-1997 (w.e.f 10-7-1997). ]]-(1) No solvent other than n-Hexane (Food Grade) shall be used in the extraction of cocoa butter, oils and fats and edible soya flour.
(2)The quantity of solvent mentioned in the column (1) of the Table below, in the food mentioned in column (2) of the said Table, shall not exceed the tolerance limits prescribed in column (3) of the said Table:-TABLE
Name of solvent Article of food Tolerance limits mg/kg (ppm)
(1) (2) (3)
Hexane (food Grade) (a) Refined Solventextracted cocoa butter 5.00
  (b) Refined Solventextracted oils and fats 5.00
  (c) Solvent extractededible soya flour 10.00
[Part XVI] [ Inserted by G.S.R. 764(E), dated 15-11-1984 (w.e.f. 15-11-1984).] Sequestering And Buffering Agents (Acids, Bases And Salts)

70. Definition of sequestering agents.

- The sequestering agents are substances which prevent adverse effect of metals catalysing the oxidative breakdown of foods forming chelates; thus inhibiting decolourisation, off-taste and rancidity.

71. Definition of buffering agents.

- Buffering agents are materials used to counter acidic and alkaline changes during storage or processing steps, thus improving the flavour and increasing the stability of foods.

72. Restrictions on the use of sequestering and buffering agents.

- Unless otherwise provided in these rules the sequestering and buffering agents specified in column (1) of the Table below, may be used in the groups of food specified in the corresponding entry in column (2) of the said Table, in concentration not exceeding the proportions specified in the corresponding entry in column (3) of the said Table:-TABLE
Name of sequestering andbuffering agents Groups of food Maximum level of use (partsper million) (ppm)
(1) (2) (3)
1. Acetic Acid (i) Acidulant, bufferingand neutralizing agents in beverages, soft drinks(ii) In canned baby foods Limited byG.M.P.5, 000250
2. Adipic acid Salt substitute and dietaryfood 250
[***] [ Serial Nos. 3,4 and 9 omitted by G.S.R. 677(E), dated 6-9-1994 (w.e.f. 6-9-1994).]      
[***] [Serial Nos. 3,4 and 9 omitted by G.S.R. 677(E), dated 6-9-1994 (w.e.f. 6-9-1994). ]      
5. Calcium gluconate In confections 2,500
6. Calcium carbonate As a neutralizer in anumber of foods 10,000
7. Calcium oxide As a neutralizer inspecified dairy product 2,500
8. Citric acid Malic acid Carbonated beverage and asan acidulant in miscellaneous foods Limited by G.M.P.
[***] [Serial Nos. 3,4 and 9 omitted by G.S.R. 677(E), dated 6-9-1994 (w.e.f. 6-9-1994). ]      
10. D.L. Lactic acid (foodgrade) As acidulant inmiscellaneous foods Limited by G.M.P.
[10-A. [Inserted by G.S.R 284(E), dated 29-5-1997 (w.e.f. 29-5-1997). ] L. (+) Lactic Acid (foodgrade) [Inserted by G.S.R 284(E), dated 29-5-1997 (w.e.f. 29-5-1997). ] As acidulant inmiscellaneous foods [Inserted by G.S.R 284(E), dated 29-5-1997 (w.e.f. 29-5-1997). ] Limited by G.M.P.] [Inserted by G.S.R 284(E), dated 29-5-1997 (w.e.f. 29-5-1997). ]
11. Phosphoric acid Beverages, soft drinks 600
12. Polyphosphate containingless than 6 phosphate moieties (a) Processed cheese, bread(b) Milk Preparations(c) Cake mixes(d) Protein foods 40, 0004,00010,0004000
13. L(+) Tartaric acid Acidulants 600
14. [ [Inserted by G.S.R. 917(E), dated 17-11-1987 (w.e.f. 17-11-1987). ] Calcium Disodium Ethylene, diamine tetra acetate [Inserted by G.S.R. 917(E), dated 17-11-1987 (w.e.f. 17-11-1987). ] (i) Emulsions containingrefined vegetable oils, eggs, vinegar, salt, sugar and spices; [Inserted by G.S.R. 917(E), dated 17-11-1987 (w.e.f. 17-11-1987). ](ii) Salad dressing;(iii) Sandwich spread ][or Fat spread] [ Insersted by G.S.R. 481, dated 16-9-1993 (w.e.f. 2-10-1993).] 50
15. [ [Added by G.S.R. 578(E), dated 4-8-1995 (w.e.f. 4-8-1995). ] Fumaric acid [Added by G.S.R. 578(E), dated 4-8-1995 (w.e.f. 4-8-1995). ] As acidulant inmiscellaneous foods [Added by G.S.R. 578(E), dated 4-8-1995 (w.e.f. 4-8-1995). ] 3000 ppm] [Added by G.S.R. 578(E), dated 4-8-1995 (w.e.f. 4-8-1995). ]
*Note.-DL Lactic acid and L(+) Tartaric acid shall not be added to any food meant for children below 12 months. (The lactic acid shall also conform to the specification laid down by the Indian Standards Institution)[72-A. Restriction on use of certain substances. - The use of substances specified in column (1) in the food mentioned in column (2) of the Table given below shall not exceed the limit specified in column (3) of the said table, namely:-] [Added by G.S.R. 677(E), dated 6-9-1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7-2-1995. ]Table
Substances Food Maximum level of use (ppm) mg/kg
(1) (2) (3)
1. Ammonium Carbonate Baked food confections 5,000
2. Ammonium Bicarbonate -do- G.M.P.
3. Baking powder Baked foods GMP
4. Ammonium Phosphatemonobasic Breads 2, 500
5. Ammonium Persulphate -do- 2,500
6. Calcium Phosphate Breads 2,500
7. Calcium Carbonate -do- 5,000
8. Potassium Bromate and/or Potassium Iodate -do- 50
9. Ammonium Chloride -do- 500
10. Fungal Alpha-amylase -do- 100
11. Sodium Stearoy 1-2Lactylate of Calcium Stearoy 1-2 Lactylate (singly or in combination) -do- 5,000
12. L-Cystein Mono Hydrochloride -do- 90
13. Benzoyl Peroxide Flour for bakery 40
14. Potassium Bromate -do- 20
15. Ascorbic acid -do- 200
16. Gluconodelta Lactone Cured meat or meat products 5, 000
17. Chlorine Flour for bakery 2, 000
18. [ [Inserted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002).] Ascorbic Acid/Iso Ascorbic Acid and its Saltssingly or in combination Corned beef,Luncheon Meat,Cooked Ham,Chopped Meat,Canned Chicken,Canned Mutton andGoat Meat 500
19. Phosphates (Naturallypresent and added) expressed as P Luncheon Meat,Cooked Ham,Chopped Meat 8,000]
[72-B. Use of Glycerol Esters of Wood Rosins (Ester Gum) [Substituted by G.S.R. 284(E), dated 29-5-1997, for rule 72B (w.e.f. 29-5-1997). Earlier rule 72B was inserted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7-2-1995.].-The maximum limit of glycerol esters of wood rosins (ester gum) when used in flavour emulsions, soft drink concentrate and carbonated water shall not exceed 100 ppm of the final beverage for consumption.][72-C. Use of Sucrose Acetate Isobutyrate. [ Inserted by G.S.R. 396(E), dated 27-5-1999 (w.e.f. 27-5-1999).]- The maximum concentration of Sucrose Acetate Isobutyrate when used in non-alcoholic beverages as a clouding agent shall not exceed 300 ppm.][72-D. Use of Lactulose Syrup in foods. [ Inserted by G.S.R. 388(E), dated 25-6-2004 (w.e.f. 25-6-2004).]
(1)Lactulose syrup may be used in special milk based infant food formulations, which is to be taken under medical advice upto a maximum level of 0.5 per cent of final food subject to label declaration.
(2)Lactulose syrup may be used in bakery products upto 0.5 per cent maximum by weight.][72-E. Use of Dimethyl Dicarbonate. [ Inserted by G.S.R. 652 (E), dated 2.8.2010 (w.e.f. 2.8.2010)]- Dimethyl Dicarbonate may be used in fruit drinks, ready to drink tea beverages, isotonic/sports drinks and flavoured water upto 250 mg./litre subject to maximum methanol content in final product as 200 mg./litre.][Part XVII] [Part XVII (containing rules 73 to 78) inserted by G.S.R. 614(E), dated 9-8-1994 (w.e.f. 9-8-1994) as corrected by G.S.R 60(E), dated 7-2-1995.] Irradiation of Food

73.

For the purpose of this Chapter, unless the context otherwise requires:-
(a)"Irradiation" means any physical procedure, involving the intentional exposure of food to ionizing radiations.
(b)"Irradiation facility" means any facility which is capable of being utilized for treatment of food by irradiation.
(c)"Operator of irradiation facility" means any person appointed as such by licensee who satisfies the qualifications and requirements as for training specified in Schedule II of the Atomic Energy (Control of Irradiation of Food) Rules, 1991.
(d)"Irradiated food" means articles of food subjected to radiation by:-
(i)Gamma rays;
(ii)X-rays generated from machine sources operated at or below an energy level of 5 million electron volts; and
(iii)Sub-atomic particles, namely, electrons generated from machine sources operated at or below an energy level of 10 million electron volts, to dose levels as specified in Schedule I of the Atomic Energy (Control of Irradiation of Food) Rules, 1991.

74. Dose of Irradiation.

(1)Save as provided in sub-rule (2), no food shall be irradiated.
(2)No article of food permitted for irradiation specified in column (2) of the Table given below shall receive the dose of irradiation in excess of the quantity specified in column (3) of the said Table at the time of irradiation:-Table
Sl.No. Name of foods Dose of Irradiation (KGY)
Minimum Maximum Overall average
1. Onions 0.03 0.09 0.06
2. Spices 6 14 10
3. Potatoes 0.06 0.15 0.10
4. [ [Inserted by G.S.R. 172(E), dated 6th April, 1998 (w.e.f. 6-4-1998).] Rice 0.25 1.0 0.62
5. Somolina (Sooji or Rawa), Wheat atta and Maida 0.25 1.0 0.62
6. Mango 0.25 0.75 0.50
7. Raisins, Figs and Dried Dates 0.25 0.75 0.50
8. Ginger, Garlic and Shallots(Small Onions) 0.03 0.15 0.09
9. Meat and Meat Productsincluding Chicken 2.5 4.0 3.25]
10. [ [Inserted by G.S.R. 320(E), dated 2nd May, 2001 (w.e.f. 2-5-2001).] Fresh Sea foods 1.0 3.0 2.00
11. Frozen Sea foods 4.0 6.0 5.00
12. Dried Sea foods 0.25 1.0 0.62
13. Pulses 0.25 1.0 0.62]
(3)Routine quantitative dosimentry shall be made during operation and record kept of such measurement as provided under Department of Atomic Energy (Control of Irradiation of Food) Rules, 1991.

75. Requirement for the Process of Irradiation.

(1)Approval of facilities.-No irradiation facility shall be used for the treatment of food unless such facility:-
(a)has been approved and licensed under the Atomic Energy (Control of Irradiation of Food) Rules, 1991;
(b)complies with the conditions for approval, operation, license and process control prescribed under the Atomic Energy (Control of Irradiation of Food) Rules, 1991;
(c)carries out irradiation in accordance with the provisions of the Atomic Energy (Control of Irradiation of Food) Rules, 1991.
(2)Foods once irradiated shall not be re-irradiated unless specifically so permitted by the Licensing Authority for the irradiation process control purposes.
(3)No food/irradiated food shall leave the irradiation facility unless it has been irradiated in accordance with the provisions of Department of Atomic Energy (Control of Irradiation of Food) Rules, 1991 and a certificate of irradiation indicating the dose of irradiation and the purpose of irradiations provided by the competent authority.

76. Restrictions on Irradiation of Food.

(a)The irradiation shall conform to the dose limit and the radiation source to the specific conditions prescribed for each type or category of food specified for treatment by irradiation, under the Atomic Energy (Control of Irradiation of Food) Rules, 1991.
(b)Food which has been treated by irradiation shall be identified in such a way as to prevent its being subjected to re-irradiation.
(c)The irradiation shall be carried out only by personnel having the minimum qualifications and training as prescribed for the purpose under the Atomic Energy (Control of Irradiation of Food) Rules, 1991.
(d)Food once irradiated shall not be re-irradiated unless specifically so permitted under these rules.

77. Record of Irradiation of Food.

- Any treatment of food by irradiation shall be recorded by an officer authorised by the competent authority as specified under the Department of Atomic Energy (Control of Irradiation of Food) Rules, 1991 as follows:-
(i)Name of the article;
(ii)License No.;
(iii)Name, address and other details of Licensee;
(iv)Purpose of Irradiation;
(v)Source of Irradiation;
(vi)Date of Irradiation;
(vii)Dose of Irradiation;
(viii)Serial Number of Batch;
(ix)The nature, quality of food to be irradiated and the Batch number;
(x)Quantity of food irradiated;
(xi)Physical appearance of article before and after irradiation;
(xii)Type of packaging used during the irradiation treatment and for packing the irradiated food.

78. Standards of Irradiated Food.

- The irradiated foods shall comply with all the provisions of Prevention of Food Adulteration Act, 1954, and rules made thereunder specifying standards of such food.[Part XVIII] [ Inserted by G.S.R. 771(E), dated 29-9-2003 (w.e.f. 29-9-2003).] Antibiotic And Other Pharmacologically Active Substances

79. Residues of antibiotic and other pharmacologically active substances.

(1)The amount of antibiotic mentioned in column (2), on the sea foods including shrimps, prawns or any other variety of fish and fishery products, shall not exceed the tolerance limit prescribed in column (3) of the table given below:-
Sl. No. Name of antibiotics Tolerance limit mg/kg (ppm)
(1) (2) (3)
1. Tetracycline 0.1
2. Oxytetracycline 0.1
3. Trimethoprim 0.05
4. Oxolinic acid 0.3
(2)The use of any of the following antibiotics and other pharmacologically active substances shall be prohibited in any unit processing sea foods including shrimps, prawns or any other variety of fish and fishery products:-
(i)All Nitrofurans including
(a)Furaltadone
(b)Furazolidone
(c)Furylfuramide
(d)Nifuratel
(e)Nifuroxime
(f)Nifurprazine
(g)Nitrofurnation
(h)Nitrofurazone
(ii)Chloramphenicol
(iii)Neomycin
(iv)Nalidixic acid
(v)Sulphamethoxazole
(vi)Aristolochia spp and preparations thereof
(vii)Chloroform
(viii)Chloropromazine
(ix)Colchicine
(x)Dapsone
(xi)Dimetridazole
(xii)Metronidazole
(xiii)Ronidazole
(xiv)Ipronidazole
(xv)Other nitromidazoles
(xvi)Clenbuterol
(xvii)Diethylstibestrol (DES)
(xviii)Sulfanoamide drugs (except approved sulfadimethoxine, sulfabromomethazine and sulfaethoxypyridazine)
(xix)Fluoroquinolones
(xx)Glycopeptides
[Part XIX] [Part XIX (containing rule 80 to 83) Inserted by G.S.R. 388(E), dated 25-6-2004 (w.e.f. 25-6-2004).] Use of Food Additives in Food Products

80. Use of food additives in food products.

- The food products may contain food additives as specified in these rules and in Appendices B and C.

81. Use of food additives in traditional foods.

- The traditional foods, namely,-Snacks of Savouries (Fried Products), such as Chiwda, Bhujia, Dalmoth, Kadubale, Kharaboondi, Spiced and fried dals, banana chips and similar fried products sold by any name, Sweets, Carbohydrates based and Milk product based, such as Halwa, Mysore Pak, Boondi Ladoo, Jalebi, Khoya Burfi, Peda, Gulab Jamun, Rasagolla and Similar milk product based sweets sold by any name, Instant Mixes Powders only of Idli mix, dosa mix, puliyogare mix, pongal mix, gulab jamoon mix, jalebi mix, vada mix, Rice and Pulses based Papads, Ready-to-Serve Beverages (tea/coffee based only) may contain food additives permitted in these rules and in Table 2 of Appendix C.

82. Use of additives in bread, biscuits.

- The food products such as bread and biscuits, may contain food additives permitted in these rules and in Table 1 of Appendix C.

83. Use of food additives in different foods.

- [The following food products may contain food additives permitted in these rules and in Table 3 of Appendix C] [ Substituted by G.S.R. 707(E), dated 12-11-2007, for 'The following food products may contain food additives permitted in these rules in Table 3 of Appendix C' (w.e.f. 13-11-2007).], namely:-
(1)Dairy based drinks, flavoured or fermented (e.g.chocolate milk, cocoa, eggnog-UHT Sterilised shelf life more than three months), Synthetic soft drink concentrate, mix/fruit based beverage mix, soups, bullions and taste makers, desert jelly, custard powder, jelly crystal, flavour emulsions and flavour paste (for use in carbonated and non-carbonated beverages);
(2)Sausages and sausage meat containing raw meat, cereals and condiments;
(3)Fruit pulp or juice (not dried) for conversions into jam or crystallized glazed or cured fruit or other product;
(4)Corn Flour and such like starches;
(5)Corn syrup;
(6)Canned Rasagolla (the cans shall be internally lacquered with sulphur dioxide resistant lacquer);
(7)Gelatin;
(8)Beer;
(9)Cider;
(10)Alcoholic Wines;
(11)Non-alcoholic wines;
(12)Ready-to-Serve beverage;
(13)Brewed ginger beer;
(14)Coffee Extract;
(15)Danish tinned caviar;
(16)Dried ginger;
(17)Flour confectionery;
(18)Smoked fish (in wrappers);
(19)Dry mixes of Rasagollas;
(20)Preserved Chapaties;
(21)Fat Spread;
(22)Prunes;
(23)Baked food confections and baked foods;
(24)Flour for baked food;
(25)Packed Paneer;
(26)Cakes and Pastries; and
(27)Prepackaged Coconut Water, Canned Rasagolla.Appendix AFormsForm 1[See rule 4(1)]Memorandum To The Director, Central Food LaboratoryFrom....................................................................ToThe DirectorCentral Food Laboratory,..................................No................................................Dated the..............................................Memorandum

1. I send herewith under the provision of section 13(2) of the Prevention of Food Adulteration Act, 1954, sample(s) of a food purporting to be _________ for test or analysis and request that a report on the result of the test or analysis may be supplied to this court.

(1)Distinguishing No. on the container and other covering_________
(2)Particulars of offence alleged____________
(3)Matter on which opinion required_________

2. [ A fees of [Rs. 1000] [Inserted by G.S.R. 91(E), dated 24-2-1995 (w.e.f. 24-8-1995).] for analysis of the sample is enclosed vide Demand Draft for [Rs. 1000] [Substituted by G.S.R. 693(E), dated 20-11-1998 for 'Rs. 200' (w.e.f. 20-5-1999)] drawn in favour of the Pay and Account Officer, Central Food Laboratory, Directorate General of Health Services, Calcutta payable at Bank of Baroda, 4, India Exchange Place, Calcutta-700001. The Director, Central Food Laboratories, on receipt of the Demand Draft from the Court shall immediately send the same of the central Food Laboratory, 3 Kyd Street, Calcutta-700016 for deposition in respective Receipt Head.]

3. A Copy of the memorandum and the specimen impression of the seal used to seal container and the cover are sent separately by Registered Post.

..................................................[Magistrate First Class/Presidency Magistrate] [Substituted by S.R.O. 2755, dated 24-11-1956][Form 1A] [Inserted by G.S.R. 618(E), dated 16-5-1988 (w.e.f. 16-11-1988)][See Rule 4(1)]From....................................................................ToThe DirectorCentral Food Laboratory,..................................No................................................Dated the..............................................Memorandum

1. I send herewith under the provision of section 6(2) of the Prevention of Food Adulteration Act, 1954, or clause (a) of Rule 3 of the Prevention of Food Adulteration Rules , 1955, sample(s) of a food purporting to be _________ for test or analysis and request that a report on the result of the test or analysis may be supplied to the undersigned.

(1)Distinguishing No. on the container and other covering.......................
(2)Matter on which opinion required_________

2. [ A fees of [Rs. 3000] [Inserted by G.S.R. 91(E), dated 24-2-1995 (w.e.f. 24-8-1995).] for analysis of the sample is enclosed vide Demand Draft for [Rs. 3000] [Substituted by G.S.R. 693(E), dated 20-11-1998, for 'Rs. 200' (w.e.f 20-5-1999)] drawn in favour of the Pay and Account Officer, Central Food Laboratory, Directorate General of Health Services, Calcutta payable at Bank of Baroda, 4, India Exchange Place, Calcutta-700001. The Director, Central Food Laboratories, on receipt of the Demand Draft from the Court shall immediately send the same of the central Food Laboratory, 3 Kyd Street, Calcutta-700016 for deposition in respective Receipt Head.]

3. A Copy of the memorandum and the specimen impression of the seal used to seal container and the cover are sent separately by Registered Post.

...................................................Customs Collector/Authorised Officer
(Seal)[Form II] [Substituted by G.S.R. 530(E), dated 29th July, 2002 (w.e.f. 29-1-2003).]
[See Rule 4(5)]Certificate of Test or Analysis By The Central Food LaboratoryCertificate No......................................Certified that the sample(s), bearing number__________ purporting to be a sample/samples of_______ was received on ______with Memorandum No.______ dated_______from________ (name of the court) for analysis .The condition of seals on the container and the outer covering on receipt was as follows._____________________________________________________________________________________I ______ (name of the Director)__________found the sample to be_____________(category of the food sample) _______falling under item No._________ of *Appendix B of Prevention of Food Adulteration Rules, 1955/ *proprietary food. The sample was in a condition fit for analysis and has been analysed on ________(Give Date of starting and completion of analysis )__________ and the result of its analysis is given below / *was not in a condition fit for analysis for the reason given below :-Reasons :-___________________________________________________________________Analysis Report:
(i)SampleDescription:-_________________________________________________________________
(ii)Physical Appearance _________________________________________________________________
(iii)Label:-____________________________________________________________________________
_____________________________________________________________________________________
Sl. No. Quality Characteristics Name of Method of test used Result PrescribedStandards as Per:-|- (a) ItemA_________ of Appendix `B'|- (b) Asper Label declaration for proprietary foods|- (c )As per provision of the Act and Rules, for both above.|- 1. | | | |- 2. | | | |- 3. | | | |- 4. | | | |- 5. | | | |- 6. | | |
Opinion**:-Place:..............Date:...............
(Signature)Director Central Food Laboratory (Seal)
[Form III] [Substituted by G.S.R. 530(E), dated 29th July, 2002 (w.e.f. 29-1-2003).][See Rule 7(3)]Report By The Public AnalystReport No............................Certify that I, _______________________(name of the Public Analyst)____ duly Appointed as Public Analyst under the provision of the Prevention of Food Adulteration Act, 1954 for _______(name of the local area) ________received from _________________ A sample of __________________ bearing code number and serial number ________ of Local (Health) Authority on__________(Date of receipt of sample) ________for analysis.The condition of seals on the container and the outer covering on receipt was as follows:______________________________________________________________________________I found the sample to be_______________(category of the food sample) _____falling under item no_____________ of *Appendix B of Prevention of Food Adulteration Rules 1955 / *proprietary food. The Sample was in a condition fit for analysis and has been analysed on _________(Give Date of starting and completion of analysis)________ and the result of its analysis are given below/ *was not in a condition fit for analysis for the reason given below:Reasons :-.........................................................................................................................................................................................................................................................................................Analysis Report:
(i)Sample Description:-..........................................................................................................................................
(ii)Physical Appearance :- ..........................................................................................................................................
(iii)Label:-..........................................................................................................................................
Sl. No. Quality Characteristics Name of Method of test used Result PrescribedStandards as Per:-|- (a) ItemA_________ of Appendix `B'|- (b) As perLabel declaration for proprietary foods|- (c) Asper provision of the Act and Rules, for both above.|- 1. | | | |- 2. | | | |- 3. | | | |- 4. | | | |- 5. | | | |- 6. | | |
Opinion***:-Signed this .......................................day of ......................20......Address...............................
(Signature)Public Analyst
(Seal)*Strike out whichever is not applicable.
** Give details of the senders.*** When opinion and interpretation are included document the bais upon which opinions/ interpretation have been made.Form IV(See Rule 10)[To(Name and address of the vendor)______________________________________________________]Whereas* ________________________intended for food which is in your possession appears to me to be adulterated/misbranded.Now therefore under sub-section(4) of section 10 of the prevention of Food Adulteration Act, 1954 (37 of 1954). I hereby direct you to keep in your safe custody the said sealed stock subject to such orders as may be issued subsequently in relation thereto...........................................Food InspectorArea...................................Place :......................Date :.......................[Form IVA] [Inserted by G.S.R. 1533, dated 8th July, 1968.](See Rule 10)Bond of SuretyKnow all men by these presents that we (i) _________son of ________ resident of __________ and (ii) _____________son of _____________resident of ___________proprietors/ partners of Messrs_________ hereinafter called the vendor(s) and (iii) ___________son of __________resident of _________and (iv)__________son of ____________________resident of _______________ hereinafter called the surety/sureties are held and firmly borne up to the President of India/Governor of ________hereinafter called the Government of the sum of _________rupees to be paid to the Government , for which payment will and truly to be made.We firmly bind ourselves jointly and severally by these presents.Signed this _________day of __________one thousand nine hundred and ________ Whereas Shri_______________Food Inspector has seized __________(Here insert the description of materials together with number/quantity and total price) hereinafter referred to as the said article) from _________(specify the place).And whereas on the request of the vendor(s) the Government agreed to keep the said article in the safe custody of the Vendor(s) on the condition of the Vendor(s) Executing a bond in the terms hereinafter contained and supported by surety/two sureties which the vendor(s) has/have agreed to do_______Now the condition of the above written obligation is such that if in the event of the Vendor(s) failure to produce intact the said article before such court or authority and on such date(s) as may be specified by the said Food Inspector from time to time the Vendor(s) and/or the surety/sureties forthwith pay to the Government on demand and without a demur sum of_______ rupees the said bond will be void and of no effect. Otherwise the same shall be and remain in full force and virtue.These presents further witness as follows :
(i)The liability of the surety/sureties hereunder shall not be impaired or discharged by reason of time being granted by or any forbearance, act or omission of the Government whether with or without the knowledge or consent of the sureties or either of them in respect of or in relation to all or any of the obligations or conditions to be performed or discharged by the Vendor(s). Nor shall it be necessary for the Government to sue the Vendor(s) before suing the sureties or either of them for the amount due hereunder.
(ii)This bond is given under the Prevention of Food Adulteration Act, 1954 for the performance of an act in which the public are interested.
(iii)The Government shall bear the stamp duty payable on these present.
In witness whereof these presents have been signed by the Vendor(s) and the surety/sureties the day hereinabove mentioned and by Shri___________on behalf of the President of India on the date appearing below against his signature.

1. .............................................(Signature)

(Name and address)........................

2. .............................................(Signature)

(Name and address)........................Signature..................................
(Vendor)Signature..................................
(Vendor)Signature..................................
(Surety)Signature..................................
(Surety)for and on behalf of the President of
India/Governor of ............................Signature..................................(Name and Designation)...............................Form V(See Rule 11)[To(Name and address of the Vendor)............................................................................................................................]The stock of articles of food detailed below has this day been seized by me under the provisions of sub-section (4) of section 10 of the Prevention of Food Adulteration Act, 1954, (37 of 1954), from the premises of ...............................situated at...............................Details of article of food seized.......................................Food InspectorArea........................................Place :...............Date :...............Form VI(See Rule 12)To......................................................................................................................................I have this day taken from the premises of __________________________________ situated at _____________________________________samples of the food specified below to have the same analysed by the public analyst, for ____________Details of food:[Code Number and Serial Number of Local (Health) Authority.] [Inserted by G.S.R. 618(E), dated 16-5-1988 (w.e.f. 16-11-1988)]....................................Food InspectorArea.............................Place:Date:[Form VIA] [Substituted by G.S.R 618(E), dated 16-5-1988 (w.e.f. 16-11-1988).](See Rule 12-A)Form of Warranty
Invoice No........................................| Place...................................................|- Form ..............................................| Dated...................................................|- To...................................................|
Date ofSale Nature and quality of article/Brand Name, if any Batch No. orCode No. Quantity Price
1 2 3 4 5
         
I/We hereby certify that Food/foods mentioned in the invoice is/are warranted to be of the nature and quality which it/these purports/purport to be.................................................(Signature of Manufacturer/Distributor/Dealer)Name and Address ofManufacturer/Packer(in case of packed article).Licence No:----------------------(wherever applicable)[Form VIB] [Inserted by G.S.R. 1134, dated 5th September, 1961.](See Rule 44-B)DeclarationI/We on behalf of _______________solemnly declare that ghee sold by me/us on behalf of __________ ghee used by me/us on behalf of _____________ in the preparation of ______________Confectionery (including sweetmeats) is/was from a tin containing ghee of_________ origin and having "AGMARK" seal. The said tin pertains to batch number__________and was purchased by me/us on behalf of___________ from Shri/Shrimati/Kumari/Sarvsri_______________________on the ________as per invoice/cash/credit memo No. __________dated________Signature of trader/traders.Date:Place:Form VII(See rule 17)Memorandum To Public AnalystFrom......................................................................................ToThe Public Analyst,......................................................................................No.................................. Dated the..................................MemorandumThe sample described below is sent herewith for analysis under section (b) of sub-section (1) of Section 10 and [or clause (c) (ii) of Sub-section (1) of section 11 of the Prevention of Food Adulteration Act, 1954] [Substituted by G.S.R. 367(E), dated 23-3-1988 (w.e.f. 24-3-1988)].

1. [ Code Number and Serial No of Local (Health) Authority.] [Substituted by G.S.R. 293(E), dated 13-3-1985]

[***] [Omitted by G.S.R. 618(E), dated 16th May, 1988 (w.e.f. 16-11-1988).]

3. Date and place of collection.

4. Nature of article submitted for analysis.

5. Nature and quantity of preservative, if any, added to the sample.

2. A copy of this memo, and specimen impression of the seal used to seal the packet of sample is being sent separately by [***] [Omitted by S.R.O. 2755, dated 24-11-1956] post/hand.

........................................Food InspectorArea....................................* Strike out whichever is not applicable.[Form VIII] [Inserted by G.S.R. 4(E), dated 4-1-1977 (w.e.f. 4-1-1977).](See Rule 12-B)Nomination of Persons by a CompanyNotice is hereby given that Shri/Smt.__________________ Director / Manager of the ___________(name of the company) has been nominated by the Company by a Resolution passed at their meeting held on ______at __________ to be incharge of , and responsible to, the said company for the conduct of the business of the said company or ________establishment/branch/until thereof and authorised to exercises all such powers and take all such steps as may be necessary or expedient to prevent the commission by the said company of any offence under the Prevention of Food Arbitration Act, 1954.A Certified copy of the said Resolution is enclosed.Place........................................Date.........................................Managing Director/Secretary of..........................................(Name of the company)Note-Score out the portion which is not applicable.I accept the above nomination in pursuance of sub-section (2) of section 17 of the Prevention of Food Adulteration Act,.1954 and Rule 12-B of the rules made thereunder.Place...................................Date....................................................................................Signature of Director/ManagerI hereby acknowledge receipt of the above nomination.Place :........................................Date :.........................................................................................Signature of Local (Health) Authority[Form IX] [Inserted by G.S.R. 832(E), dated 21st October, 2003 (w.e.f. 21-10-2003).](See rule 9-B)To........................................(Name and address of the vendor).........................................Whereas sample of food specified below taken from your premises situated at__________ on (date) ___________ to have the same analysed by the Public Analyst, has been found to be conforming to the provisions of the Prevention of Food Adulteration Act, 1954 and rules made thereunder.Detail of food____________________ Nasme of article of food_________________ Code number______________ and Serial number__________........................................Local (Health) AuthorityPlace:....................Date:.....................Copy for information to [(person(s) whose name, address, and other particulars have been disclosed under section 14-A, if any)].Appendix B(See Rule 5)Definitions And Standards of QualityA.01 Beverages - Non-Alcoholic[A.01.01-'Carbonated Water' means water conforming to the standards prescribed for Packaged Drinking Water under the Prevention of Food Adulteration Rules, 1955, impregnated with carbon dioxide under pressure and may contain any of the following singly or in combination.] [Substituted by G.S.R. 451(E), dated 15-7-2004 (w.e.f. 15-10-2004).]Sugar, liquid glucose, dextrose monohydrate, invert sugar, fructose, honey, [***] [Omitted by G.S.R. 284(E), dated 29-5-1997 (w.e.f. 29-5-1997)] fruits and vegetables extractives and permitted flavouring, colouring matter, preservatives, emulsifying and stabilising agents, citric acid, ascorbic acid, [fumaric acid and sorbitol] [Inserted by G.S.R. 1417, dated 20-9-1979 (w.e.f. 2-10-1976)], tartaric acid, phosphoric acid, lactic acid, ascorbic acid, malic acid, [edible gums such as guar, karaya, arabic, carobean, furcellaran, tragacanth , gum ghatti] [Substituted by G.S.R. 55(E), dated 31-1-1979.], edible gelatin, albumin, licorice and its derivatives, salts of sodium, calcium and magnesium, vitamins [[caffeine not exceeding 200 parts per million] [Substituted by G.S.R. 124(E), dated 5th March, 1991 (w.e.f. 5-3-1991).], Estergum (Glycerol exters of wood rosin) not exceeding 100 parts per million and] [Inserted by G.S.R. 1211, dated 9th December, 1958.] [Gellan gum not exceeding GMP level] [Inserted by G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 9.6.2010).] quinine salts not exceeding 100 parts per million [(expressed as quinine sulphate).] [Substituted by G.S.R. 284(E), dated 29-5-1997 (w.e.f. 29-5-1997)] It may also contain Saccharin Sodium not exceeding 100 PPM or Acesulfame not exceeding 300 PPM, [or sucralose not exceeding 300 ppm.] [Substituted by by G.S.R. 388(E), dated 25-6-2004, for 'or Aspertame (methyl ester) not exceeding 700 ppm' (w.e.f. 25-6-2004)] [or Neotame not exceeding 33 ppm.] [Inserted by G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 9.6.2010).]:[Provided that the quantity of added sugar shall be declared on the container/bottle and if no sugar is added that also shall be declared on the container/bottle as laid down in sub-clause (1) and (12) of sub-rule (ZZZ) of rule 42. In case of returnable bottles , which are recycled or refilling the declaration of quantity of added sugar and no sugar added may be given on the crown.Provided also that the declaration of 'no sugar added' shall not be applicalbe for 'carbonated water (plain soda)'.Privided also that the products which contain aspertame, acesulfame or any other artificial sweetener for which special labeling provisions have been provided under rules 42,47 or any other rules under PFA Rules, 1955, shall not be packed stored, distributed or sold in returnable containers.] [Substituted by G.S.R. 853(E), dated 30-12-2002 (w.e.f. 1-4-2003).]Provided further that estergum used in carbonated water shall have the following standards, namely :-"Glycerol esters of wood rosins commonly known as Estergum is hard yellow to pale amber coloured solid. It is a complex mixture of tri and diglycerol esters of rosin acids from wood rosin. It is produced by the esterification of pale wood rosin with food grade glycerol. It is composed of approximately 90 per cent resin acids and 10 per cent, neutrals (non-acidic compounds). The resin acid fraction is a complex mixture of isomeric diterpenoid monocarboxylic acids having the typical molecular formula of C20H30O2 chiefly abietic acid. The substance is purified by steam stripping or by counter-current steam distillation.] [Inserted by G.S.R. 1211, dated 9-12-1958]IdentificationSolubility Insoluble in water, soluble in acetone and in Benzene.Intra Red Spectrum Obtain the infra-ted spectrum of a thin film of the sample deposited on a potassium bromide plate-Scan between 600 and 4000 wave numbers. Compare with typical spectrum obtained from pure Estergum.Test for absence of Tall Pass the test as given below:Oil Rosin (Sulfur test) When sulphur containing organic compounds are heated in the presence of sodium formate, the sulphur is converted to hydrogen sulphide which can readily be detected by the use of lead acetate paper. A positive test indicates the use of tall oil rosin instead of wood rosin.Apparatus-Test Tube: Use a standard, 10x75mm, heat resistant, glass test tube-Burner, Bunsen: A small size burner of the microflame type is preferred.Reagents-Sodium Formate Solution : Dissolve 20g of reagent grade sodium formate, NaOOCH, in 100 ml of distilled water.Lead Acetate Test Paper- Commercially available from most chemical supply houses.Procedure - Weigh 40-50 mg of sample into a test tube add 1- 2 drops of sodium formate solution. Place a strip of lead acetate test paper over the mouth of the test tube. Heat the tube in the burner flame until fumes are formed that contact the test paper. Continue heating for 2-5 minutes. There must be no formation of a black spot of lead sulphide indicating the presence of sulphur containing compounds. Detection Limit: 50 mg/kg sulphur.Drop softening point Between 88°C and 96°CArsenic Not more than 3 ppm.Lead Not more than 10 ppmHeavy metals (as lead) Not more than 40 ppmAcid value Between 3 and 9Hydroxyl number Between 15 and 45.A.02- 'Baking Powder' means a combination capable, under conditions of baking, of yielding carbon dioxide, and consists of sodium bicarbonate, and acid-reacting material, starch or other neutral material.The acid-reacting material of baking powder shall be-(a)tartaric acid or it salts, or both,(b)acid salts of phosphoric acid, or(c)acid compounds of aluminium, or(d)any combination of the foregoingWhen tested, baking powder shall yield not less than 10 per cent of its weight of carbon dioxide.A.03. STARCHY FOODS:[A.03.01- 'Arrowroot' means the separated and purified starch from the rhizomes of the plants known as Maranta arundinaceaor from Curcumaaugustifolia).] [Substituted by S.R.O. 2755, dated 24-11-1956.][A.03.02-SAGO shall mean small hard globules or pearls made from either the starch of the Sago palm or the tubers or tapioca (manihot utilissima) and shall be free from any extraneous matter [[including natural colours] [Substituted by G.S.R 1211, dated 9-12-1958] .][It shall conform to the following standards, namely:-(i)total ash (on dry basis) shall not be more than 0.4 per cent;(ii)ash insoluble in dilute hydrochloric acid (on dry basis) shall not exceed 0.1 per cent][A.04 Asafoetida (Hing or Hingra) means the oleo-gum-resin obtained from the rhizome and roots of Ferula alliaces, Ferula rubricaulis and other species of Ferula. It shall not contain any colophony resin, galbonum resin, arnmoniaccum-resin, or any other foreign resin. Hing shall conform to the following standards, namely :-
(1)Total ash (on dry basis) content shall not exceed 15 per cent by weight.
(2)Ash insoluble in dilute hydrochloric acid (on dry basis) shall not exceed 2.5 per cent by weight
(3)The alcoholic extract (with 90 percent alcohol) shall not be less than 12 per cent as estimated by the U.S.P 1936 method.
(4)Starch shall not exceed 1 per cent by weight.Hingra shall conform to the following standards, namely :-
(1)The total ash content shall not exceed 20 per cent by weight.
(2)Ash insoluble in dilute hydrochloric acid shall not exceed 8 per cent by weight.
(3)The alcoholic extract (with 90 per cent alcohol) shall not be less then 50 per cent as estimated by U.S.P 1936 method.
(4)Starch shall not exceed 1 per cent by weight.][Compounded asafoetida or Bandhani Hing is composed of one or more varieties of asafoetida (Irani or Pathani Hing or both) and gum arabic, [edible starches or edible cereal flour.] [Substituted by G.S.R. 382, dated 9-3-1966.]It shall not contain-
(a)colophony resin,
(b)galbanum resin,
(c)ammoniaccum-resin,
(d)any other foreign resin,
(e)coal-tar dyes,
(f)mineral pigment,
(g)more than 10 per cent total ash content,
(h)more than 1.5 per cent ash insoluble in dilute hydrochloric acid,
(i)less than 5 per cent alcoholic extract (with 90 per cent of alcohol), as estimated by the U.S.P, 1936 method.]
[A.05 SPICES AND CONDIMENTS:Note- See Note regarding extraneous matters after item A.05.23.][A.05.01 CARAWAY (Siahjira) Whole means the dried seed of the plant Carum carvi (L). The fruits are split into two mericarps by thrashing after drying. It shall have characteristic flavour and shall be free from extraneous flavour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. It shall be free from attack by Screlotinia mushrooms. It shall be free from added colouring matter and other harmful substances.It shall conform to the following standards:
(i)Extraneous matter Not more than 1.0 per cent by weight
(ii) Moisture Not more than 12.0 per cent by weight
(iii) Total ash on dry basis Not more than 9.0 per cent by weight
(iv) Ash insoluble in dilute HCL ondry basis Not more than 2.0 per cent by weight
(v) Volatile oil content on dry basis Not less than 1.5 per cent by (v/w)
(vi) Salmonella Absent in 25g
(vii) Insect damaged matter Not more than 1.0 per cent by weight
BLOND CARAWAY (CARUM CARVI) WHOLE is slightly larger and its colour is paler.A.05.02-CARAWAY BLACK (Shiahjira) WHOLE means the dried seeds of Carum bulbo castanum. It shall conform to the following standards:
(i)Extraneous matter Not more than 1.0 per cent by weight
(ii) Moisture Not more than 12.0 per cent by weight
(iii) Total ash on dry basis Not more than 9.0 per cent by weight
(iv) Ash insoluble in dilute HCL ondry basis Not more than 2.0 per cent by weight
(v) Volatile oil content on dry basis Not less than 1.5 per cent by (v/w)
(vi) Salmonella Absent in 25g
(vii) Insect damaged matter Not more than 1.0 per cent by weight
A.05.02.01-CARAWAY (Shiahjira) POWDER means the powder obtained by grinding the dried mature fruit of Carum Carvi L. without addition of any other matter. It may be in the form of small pieces of seeds or in finely ground form. It shall have characteristic flavour and shall be free from extraneous flavour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter and other harmful substances.It shall conform to the following standards:
(i) Moisture Not more than 12.0 per cent by weight
(ii) Total ash on dry basis Not more than 8.0 per cent byweight
(iii Ash insoluble in dilute HCL on drybasis) Not more than 1.5 per cent by weight
(iv) Volatile oil content on dry basis  
  Black Not less than 2.25 per cent by (v/w)
  Blond Not less than 1.33 per cent by (v/w)
(v) Salmonella Absent in 25g
A.05.03-CARDAMOM (Chhoti Elaichi) WHOLE means the dried capsules of nearly ripe fruits of Elettaria Cardamomum L. Maton Var. Minuscula Burkill. The capsules may be light green to brown or pale cream to white when bleached with sulphur dioxide. It shall have characteristic flavour free from any foreign odour, mustiness or rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. Thrip marks alone should not lead to the conclusion that the capsules have been infested with insects.The product shall be free from added colouring matter and other harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Empty and malformed capsules by count Not more than 3.0 per cent by count
(iii Immature andshirvelledcapsules Not more than 3.0 per cent by weight
(iv) Moisture Not more than 13.0 per cent by weight
(v) Total ash on dry basis Not more than 9.5 per cent by weight
(vi) Volatile oil content on dry basis Not less than 3.5 per cent by (v/w)
(vii) Salmonella Absent in 25g
(viii) Insect damaged matter Not more than 1.0 per cent by weight
A.05.03.01-CARDAMOM (Chhoti Elaichi) SEEDS means the decorticated seeds separated from the dried capsules of nearly ripe fruits of Elettaria Cardamomum L. Maton var miniscula Burkill. The seeds shall have characteristic flavour free from foreign odour, mustiness or rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and any other harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 2.0 per cent by weight
(ii) Light seeds Not more than 3.0 per cent by weight
(iii) Moisture Not more than 13.0 per cent by weight
(iv) Total ash on dry basis Not more than 9.5 per cent by weight
(vi) Volatile oil content on dry basis Not less than 3.5 per cent by (v/w)
(vii) Salmonella Absent in 25g
(viii) Insect damaged matter Not more than 1.0 per cent by weight
Explanation. - Light seeds means seeds that are brown or red in colour and broken immature and shrivelled seeds.A.05.03.02-CARDAMOM (Chhoti Elaichi) POWDER means the powder obtained by grinding dried seeds of Elettaria Cardamomum L. Maton var miniscula Burkill without addition of any other substance. It may be in the form of small pieces of seeds or in finely ground form. It shall have characteristic flavour free from foreign odour, mustiness or_ rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter and other harmful substances.It shall conform to the following standards:
(i) Moisture Not more than 11.0 per cent by weight
(ii) Total ash on dry basis Not more than 8.0 per cent by weight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 3.0 per cent by weight
(iv) Volatile oil content on dry basis Not less than 3.0 per cent by (v /w)
(v) Salmonella Absent in 25g
A.05.04-LARGE CARDAMOM (Badi Elaichi) WHOLE means the dried nearly ripe fruit (capsule) of Amomum subulatum Roxb. The capsule shall have characteristic flavour free from foreign odour, mustiness and rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and any harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Empty and malformed capsules by count Not more than 2.0 per cent by weight
(iii) Immature andshirvelledcapsules Not more than 2.0 per cent by weight
(iv) Moisture Not more than 12.0 per cent by weight
(v) Ash insoluble in dilute HCL on drybasis Not more than 2.0 per cent by weight
(vi) Total ash on dry basis Not more than 8.0 per cent by weight
(vii) Volatile oil content of seeds on drybasis Not less than 1.0 per cent by (v /w)
(viii) Salmonella Absent in 25g
(ix) Insect damaged matter Not more than 1.0 per cent by weight
A.05.04.01-LARGE CARDAMOM (Badi Elaichi) SEEDS means the seeds obtained by decortication of capsules of Amomum subulatum Roxb. It shall have characteristic flavour free from foreign odour, mustiness and rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and other harmful substance.It shall conform to the following standards:
(i) Extraneous matter Not more than 2.0 per cent by weight
(ii) Light seeds/Brown/ Red seeds Not more than 3.0 per cent bycount
(iii) Moisture Not more than 12.0 per cent by weight
(iv) Total ash on dry basis Not more than 8.0 per cent by weight
(v) Ash insoluble in dilute HCL on drybasis Not more than 2.0 per cent by weight
(vi) Volatile oil content on dry basis Not less than 1.0 per cent by (v/w)
(vii) Salmonella Absent in 25g
(viii) Insect damaged matter Not more than 1.0 per cent byweight
A.05.04.02-LARGE CARDAMOM (Badi Elaichi) POWDER means the powder obtained by grinding seeds of Amomum subulatum Roxb, without the addition of any other substance. It may be in the form of small pieces of seeds or in finely ground form. The powder shall have characteristic flavour free from off flavour, mustiness and rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter and any harmful substance.It shall conform to the following standards:
(i) Moisture Not more than 11.0 per cent by weight
(ii) Total ash on dry basis Not more than 8.0 per cent by weight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 2.0 per cent by weight
(iv) Volatile oil content on dry basis Not less than 1.0 per cent by weight
(v) Salmonella Absent in 25g
A.05.05-CHILLIES AND CAPSICUM (Lal Mirchi) WHOLE means the dried ripe fruits or pods of the Capsicum annum L and Capsicum frutescens L. The pods shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from extraneous colouring matter, coating of mineral oil and other harmful substances.It shall conform to the following standards:
(i) Extraneousmatter Not more than1.0 per cent by weight
(ii) Unripeand marked fruits Not morethan 2.0 per cent by weight
(iii) Brokenfruits, seed and fragments Not morethan 5.0 per cent by weight
(iv) Moisture Not morethan 11.0 per cent by weight
(iv) Total ashon dry basis Not morethan 8.0 per cent by weight
(v) Ashinsoluble in dilute HCL on dry basis Not morethan 1.3 per cent by weight
(vii) Salmonella Absent in25g
(viii) Insectdamaged matter Not more than1.0 per cent by weight
A.05.05.01-CHILLIES AND CAPSICUM (Lai Mirchi) POWDER means the powder obtained by grinding clean ripe fruits or pods of Capsicum annum L and Capsicum frutescens L. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be dry, free from dirt extraneous colouring matter, flavouring matter, mineral oil and other harmful substances. The chilli powder may contain any edible vegetable oil to a maximum limit of 2.0 per cent by weight under a label declaration for the amount and nature of oil used.It shall conform to the following standards:
(i) Moisture Not more than 11.0 per cent by weight
(ii) Total ash on dry basis Not more than 8.0 per cent byweight
(iii Ash insoluble in dilute HCL on drybasis Not more than 1.3 per cent byweight
(iv) Crudefibre Not more than 30.0 per cent byweight
(v) Non-volatile ether extract on drybasis Not more than 12.0 per cent by weight
(vi) Salmonella Absent in 25g
A.05.06-CINNAMON (Dalchini) WHOLE means the inner bark of trunks or branches of Cinnamomum Zeylanicum Blume. It shall have characteristic odour and flavour and shall be free from foreign flavour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter, foreign vegetable matter and other harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Moisture Not more than 12.0 per cent by weight
(iii) Total ash on dry basis Not more than 7.0 per cent by weight
(iv) Ash insoluble in dilute HCL on drybasis Not more than 2.0 per cent by weight
(v) Volatile oil content on dry basis Not less than 0.7 per cent by (v /w)
(vi) Salmonella Absent in 25g
(vii) Insect damaged matter Not more than 1.0 per cent by weight
A.05.06.01-CINNAMON (Dalchini) POWDER means the powder obtained by grinding inner bark of trunks or branches of Cinnamomum Zeylanicum Blume. The powder shall be yellowish to reddish brown in colour with characteristic odour and flavour and shall be free from off flavour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter, foreign vegetable matter and other harmful substances.It shall conform to the following standards:
(i) Moisture Not more than 12.0 per cent by weight
(ii) Total ash on-dry basis Not more than 7.0 per cent by weight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 2.0 per cent by weight
(iv) Volatile oil content on dry basis Not less than 0.5 per cent by weight
(v) Salmonella Absent in 25g
A.05.06.02-CASSIA (Taj) WHOLE means the bark of trees of Cinnamomum Cassia (Nees) ex Blume, Cinnamomum aromaticum (Nees) Syn, Cinnamomum burmanii (C.G. Nees) blume and Cinnamomum loureini Nees. The product shall have characteristic odour and flavour and shall be free from off flavour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter, foreign vegetable matter and other harmful substances.It shall conform to the following standards :
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Moisture Not more than 12.0 per cent by weight
(iii) Total ash on dry basis Not more than 5.0 per cent by weight
(iv) Ash insoluble in dilute HCL on drybasis Not more than 1.0 per cent by weight
(v) Volatile oil content on dry basis Not less than 2.0 per cent by (v /w)
(vi) Salmonella Absent in 25g
A.05.06.02.01-CASSIA (Taj) POWDER means the powder obtained by grinding bark of trees of Cinnamomum Cassia (Nees) ex Blume, Cinnamomum aromaticum (Nees) Syn, Cinnamomum burmanii (CG Nees) Blume and Cinnamomum loureini Nees without addition of any other matter. The powder shall have characteristic odour and flavour and shall be free from off flavour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter, foreign vegetable matter and other harmful substances.It shall conform to the following standards:
(i) Moisture Not morethan 12.0 per cent by weight
(iii) Total ashon dry basis Not morethan 5.0 per cent by weight
(iv) Ashinsoluble in dilute HCL on dry basis Not more than1.0 per cent by (v/w)
(v) Volatileoil content on dry basis Not lessthan 1.5 per cent by weight
(vi) Salmonella Absent in25g
A.05.07-CLOVES (Laung) WHOLE means the dried, unopened flower buds of Eugenia Caryophyllus (C. Sprengel) Bullock and Harrision. It shall be of a reddish brown to blackish brown colour with a strong aromatic odour free from off flavour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. It shall be free from added colouring matter.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Tendrils, Mother Cloves Not more than 2.0 per cent by weight
(iii) KhokarCloves Not more than 2.0 per cent by weight
(iv) Moisture Not more than 12.0 per cent by weight
(v) Volatile oil content on dry basis Not less than 17.0 per cent by (v/w)
(vi) Headless cloves Not more than 2.0 per cent by weight
(vii) Salmonella Absent in 25g
(viii) Insect damaged cloves Not more than 2.0 per cent by weight
Explanation. - (1) Headless Cloves: A clove consisting of only the receptacle and sepals and which has lost the domed shaped head.
(2)Khoker Cloves: A clove which has undergone fermentation as a result of incomplete drying as evidenced by its pale brown colour whitish mealy appearance and other wrinkled surface.
(3)Mother Cloves: A fruit in the form of an ovoid brown berry surmounted by four: incurved sepals.A.05.07.01-CLOVES (Laung) POWDER means the powder obtained by grinding the dried unopened flower buds of Eugenia Caryophyllus (C. Sprengel) Bullock and Harrison without any addition. It shall be of a brown colour with a violet tinge and shall have a strong spicy aromatic odour free from off flavour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. It shall be free from added colouring matter.It shall conform to the following standards:
(i) Moisture Not more than 10.0 per cent by weight
(ii) Total ash on dry basis Not more than 7.0 per cent by weight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 0.5 per cent by weight
(iv) Volatile oil content on dry basis Not less than 16.0 per cent by (v/w)
(v) CrudeFibre Not more than 13.0 per cent by weight
(vi) Salmonella Absent in 25g
A.05.08--CORIANDER (Dhania) WHOLE means the dried mature fruits (seeds) of Coriandrum sativum L. It shall have characteristic aroma and flavour. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Splitfruits Not more than 10.0 per cent by weight
(iii) Damaged/Discolouredfruits Not more than 2.0 per cent by weight
(iv) Moisture Not more than 9.0 per cent by weight
(v) Volatile oil content on dry basis Not less than 0.1 per cent by (v /w)
(vi) Total ash on dry basis Not more than 7.0 per cent by weight
(vii) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent by weight
(viii) Salmonella Absent in 25g
(ix) Insect damaged matter Not more than 1.0 per cent by weight
A.05.08.01-CORIANDER (Dhania) POWDER means the powder obtained by grinding clean, sound, dried mature fruits of Coriandrum sativum L. It shall be in the form of rough or fine powder. It shall have typical aroma and shall be free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination, the powder shall be free from added colour, starch, bleach or preservative. It shall conform to the following standards:
(i) Moisture Not more than 9.0 per cent by weight
(ii) Volatile oil content on dry basis Not less than 0.09 per cent by (v/w)
(iii) Total ash on dry basis Not more than 7.0 per cent by weight
(iv) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent by weight
(v) Salmonella Absent in 25g
A.05.09-CUMIN (Safed Zeera) WHOLE means the dried mature fruits of Cuminum Cyminum L. It shall have characteristic aromatic flavour free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colour and harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 3.0 per cent by weight
(ii) Broken fruits (Damaged,shrivelled,discolouredandimmature seed) Not more than 5.0 per cent by weight
(iii) Moisture Not more than 10.0 per cent by weight
(iv) Total ash on dry basis Not more than 9.5 per cent by weight
(v) Ash insoluble in dilute HCL on drybasis Not more than 3.0 per cent by weight
(vi) Non-volatile ether extract on drybasis Not less than 15.0 per cent by weight
(vii) Volatile oil content on dry basis Not less than 1.5 per cent by (v/w)
(viii) Salmonella Absent in 25g
(ix) Proportion of edible seeds other thancumin seeds Absent
(x) Insect damaged matter Not more than 1.0 per cent by weight
A.05.09.01-CUMIN (Safed Zeera) POWDER means the powder obtained by grinding the dried mature seeds of Cuminum Cyminum L. It shall have characteristic aromatic flavour free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colour and harmful substances.It shall conform to the following standards:
(i) Moisture Not more than 10.0 per cent by weight
(ii) Total ash on dry basis Not more than 9.5 per cent by weight
(iii) Acid insoluble ash on dry basis Not more than 1.5 per cent by weight
(iv) Non-volatile ether extract on drybasis Not less than 15.0 per cent by weight
(v) Volatile oil content on dry basis Not less than 1.3 per cent by (v /w)
(vi) Salmonella Absent in 25g
A.05.10-CUMIN BLACK (Kalonji) WHOLE means the seeds of Nigella saliva L. It shall have characteristic aromatic flavour free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colour and harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.5 per cent by weight
(ii) Broken fruits (Damaged,shrivelled,discolouredandimmature seed) Not more than 5.0 per cent by weight
(iii) Moisture Not more than 10.0 per cent by weight
(iv) Total ash on dry basis Not more than 8.0 per cent by weight
(v) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent by weight
(vi) Non-volatile ether extract on drybasis Not less than 12.0 per cent by weight
(vii) Volatile oil content on dry basis Not less than 1.0 per cent by(v/w)
(viii) Salmonella Absent in 25g
(ix) Edible seeds other than cumin black Not more than 2.0 per cent by weight
(x) Insect damaged matter Not more than 1.0 per cent by weight
A.05.10.01-CUMIN BLACK (Kalonji) POWDER means the powder obtained by grinding the dried seeds of Nigella sativa L. It shall have characteristic aromatic flavour free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colour and harmful substances.It shall conform to the following standards:
(i) Moisture Not more than 10.0 per cent by weight
(ii) Total ash on dry basis Not more than 7.0 per cent byweight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent byweight
(iv) Volatile oil content on dry basis Not less than 0.9 per cent by(v/w)
(v) Salmonella Absent in 25g
(vi) Non-volatile ether extract on drybasis (ml/100gm) Not less than 12.0 per cent by weight
A.05.11-FENNEL (Saunf) WHOLE means the dried ripe fruit of Foeniculum vulgare P. Miller Var. Vulgare. It shall have characteristic flavour free from foreign odour, mustiness and rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and any harmful substance.It shall conform to the following standards:
(i) Extraneous matter Not more than 2.0 per cent by weight
(ii) Defective seeds Not more than 5.0 per cent by weight
(iii) Moisture Not more than 12.0 per cent by weight
(iv) Total ash on dry basis Not more than 10.0 per cent by weight
(v) Ash insoluble in dilute HCL on drybasis Not more than 2.0 per cent by weight
(vi) Volatile oil content on dry basis Not less than 1.0 per cent by (v/w)
(vii) Salmonella Absent in 25g
(viii) Edible seeds other than fennel Absent
(ix) Insect damaged matter Not more than 1.0 per cent by weight
A.05.11.01-FENNEL (Saunf) POWDER means the powder obtained by grinding ripe fruits (seeds) of Foeniculum Vulgare P. Miller Var Vulgare. The powder shall have characteristic aromatic flavour free from off flavour, mustiness and rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter and any harmful substance.It shall conform to the following standards:
(i) Moisture Not more than 12.0 per centby weight
(ii) Total ash on dry basis Not more than 9.0 per centby weight
(iii) Ash insoluble in dilute HCLon dry basis Not more than 2.0 per centby weight
(iv) Volatile oil content on drybasis Not less than 1.0 per centby (v/w)
(v) Salmonella Absent in 25g
A.05.12-FENUGREEK (Methi) WHOLE means the dried mature seeds of Trigonella foenum graecum L. The seeds shall be free from any off flavour, mustiness and rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colour, and other harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 2.0 per cent by weight
(ii) Moisture Not more than 10.0 per cent by weight
(iii) Total ash on dry basis Not more than 5.0 per cent by weight
(iv) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent by weight
(v) Cold water soluble extract on drybasis Not less than 30.0 per cent by weight
(vi) Salmonella Absent in 25g
(viii) Edible seeds other than fenugreek Not more than 2.0 per cent by weight
(ix) Insect damaged matter Not more than 1.0 per cent by weight
A.05.12.01-FENUGREEK (Methi) POWDER means the powder obtained by grinding the dried mature seeds of Trigonella foenum graecum L. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colour and other harmful substances.It shall conform to the following standards:
(i) Moisture Not more than 10.0 per cent by weight
(ii) Total ash on dry basis Not more than 5.0 per cent by weight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent by weight
(iv) Cold water soluble extract on drybasis Not less than 30.0 per cent by weight
(v) Salmonella Absent in 25g
A.05.13-GINGER (Sonth, Adrak) WHOLE means the dried rhizome of Zingiber officinale Roscoe in pieces irregular in shape and size, pale brown in colour with peel not entirely removed in washed and dried in sun. It may be bleached with lime. It shall have characteristic taste and flavour free from musty odour or rancid or bitter taste. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Moisture Not more than 12.0 per cent by weight
(iii) Total ash on dry basis  
  (a) Unbleached Not more than 10.0 per cent by weight
  (b) Bleached Not more than 12.0 per cent by weight
(iv) Calcium as Calcium oxide on dry basis  
  (a) Unbleached Not more than 1.1 per cent by weight
  (b) Bleached Not more than 2.5 per cent by weight
(v) Volatile oil content on dry basis Not less than 1.5 per cent by (v/w)
(vi) Salmonella Absent in 25g
(vii) Insect damaged matter Not more than 1.0 per cent by weight
A.05.13.01-GINGER (Sonth, Adrak) POWDER means the powder obtained by grinding rhizome of Zingiber officinale Roscoe. It shall have characteristic taste and flavour free from musty odour or rancid or bitter taste. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring and matter.It shall conform to the following standards:
(i) Moisture Not more than 12.0 per cent by weight
(ii) Total ash on dry basis  
  (a) Unbleached Not more than 8.0 per cent by weight
  (b) Bleached Not more than 12.0 per cent by weight
(iii) Calcium as Calcium oxide on dry basis  
  (a) Unbleached Not more than 1.1 per cent by weight
  (b) Bleached Not more than 2.5 per cent by weight
(iv) Volatile oil content on dry basis Not less than 1.5 per cent by (v/w)
(v) Water soluble ash on dry basis Not more than 1.7 per cent by weight
(vi) Acid insoluble ash on dry basis Not more than 1.0 per cent by weight
(vii) Alcohol (90% v/w) soluble extract ondry basis Not less than 5.1 per cent by weight
(viii) Cold water soluble extract on drybasis Not less than 11.4 per cent by weight
(ix) Salmonella Absent in 25g
A.05.14-MACE (Jaipatri) WHOLE means the dried coat or aril of the seed of Myristica fragrans Houttuyn. It shall not contain the aril of any other variety of Myristica nalabarica or Fatua (Bombay mace) and Myristica argenea (Wild mace). It shall have characteristic aromatic flavour free from foreign odour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter.It shall conform to the following standards:
(i) Extraneous matter Not more than 0.5 per cent byweight
(ii) Moisture Not more than 10.0 per cent by weight
(iii) Total ash on dry basis Not more than 4.0 per cent byweight
(iv) Ash insoluble in dilute HCL on drybasis Not more than 0.5 per cent byweight
(v) Volatile oil content on dry basis Not less than 7.5 per cent by(v/w)
(vi) Salmonella Absent in 25g
(viii) Insect damaged matter Not more than 1.0 per cent byweight
(ix) Nutmeg in mace Not more than 1.0 per cent byweight
A.05.14.01-MACE Uaipatri) POWDER means the powder obtained by grinding dried coat or aril of the seed of Myristica fragrans Houttuyn. It shall have characteristic aromatic flavour free frorp foreign odour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter.The powder shall conform to the following requirements:
(i) Moisture Not more than 10.0 per cent by weight
(ii) Total ash on dry basis Not more than 3.0 per cent by weight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 0.5 per cent by weight
(iv) Volatile oil content on dry basis Not less than 5.0 per cent by (v/w)
(v) Crudefibre Not more than 10.0 per cent by weight
(vi) Non-volatile ether extract Not less than 20.0 and not more than30.0 per cent by weight
(vii) Salmonella Absent in 25g
A.05.15-MUSTARD (Rai, Sarson) WHOLE means the dried, clean mature seeds of one or more of the plants Brassica alba. (L). Boiss (Safed rai), Brassica compestris L. var, dichotoma (Kali Sarson), Brassica compestris L. Var, yellow Sarson, Syn, Brassica compestris L, var glauca (Pili Sarson), Brassica compestris L. Var. toria (Toria), Barssicajuncea (L.) Coss et Czern (Rai, Lotni) and Brassica nigra (L); Koch (Benarasi rai). It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from the seeds of Argemone maxicana L, any other harmful substances and added colouring matter.It shall conform to the following standards:
(i) Extraneous matter Not more than 2.0 per cent by weight
(ii) Damaged orShrivelledseeds Not more than 2.0 per cent by weight
(iii) Moisture Not more than 10.0 per cent by weight
(iv) Total ash on dry basis Not more than 6.5 per cent by weight
(v) Ash insoluble in dilute HCL on drybasis Not more than 1.0 per cent by weight
(vi) Non-volatile ether extract on drybasis Not less than 28.0 per cent by weight
(vii) Volatile oil content on dry basis Not less than 0.3 per cent by (v/w)
(viii) Salmonella Absent in 25g
(ix) Insect damaged matter Not less than 1.0 per cent by weight
(x) Allylisothiocyanate(m/m) ondry basis  
  (a) Bnigra Not less than 1.0 per cent by weight
  (b) BJuncea Not less than 0.7 per cent by weight
(xi) P-hydroxybenzyliso-thiocyanate(m/m) on dry basis insinapistalba Not less than 2.3 per cent by weight
(xi) Argemoneseeds Absent
A.05.15.01-MUSTARD (Rai, Sarson) POWDER means the powder obtained by grinding dried, clean mature seeds of one or more of the plants of Brassica alba. (L). Boiss (Safed rai), Brassica compestris L. var, dichotoma (Kali Sarson), Brassica compestris, L. Var, (yellow Sarson), Syn, Brassica compestris L, var glauca (Pili Sarson), Brassica, compestris L. Var. toria (Toria) Brassicajuncea, (L). Coss et Czern (Rai, Lotni) and Brassica nigra (L); Koch (Benarasi rai) without addition of any other matter. It shall have characteristic pungent aromatic flavour free from rancidity and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from Argemone maxicana. L and other harmful substances. It shall also be free from added colouring matter.It shall conform to the following standards:
(i) Moisture Not more than 7.0 per centby weight
(ii) Total ash on dry basis Not more than 6.5 per centby weight
(iii) Ash insoluble in dilute HCLon dry basis Not more than 1.0 per cent byweight
(iv) Non-volatile ether extracton dry basis Not less than 28.0 per centby weight
(v) Volatile oil content on drybasis Not less than 0.3 per centby (v/w)
(vi) Crudefibre Not more than 8.0 per centby weight
(vii) Salmonella Absent in 25g
(viii) Starch Not more than 2.5 per centby weight
(ix) Test forargemoneoil Negative
A.05.16-NUTMEG Uaiphal) WHOLE means the dried seed (kernel) of Myristica fragrans Houttuyn. It shall be of greyish brown colour but it may be white if it has been subjected to liming. It shall have characteristic aromatic flavour free from foreign odour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter.It shall conform to the following standards:-
(i) Extraneous matter Absent
(ii) Mace in Nutmeg Not more than 3.0 per cent by weight
(iii) Moisture Not more than 10.0 per cent by weight
(iv) Total ash on dry basis Not more than 3.0 per cent by weight
(v) Water insoluble ash on dry basis Not more than 1.5 per cent by weight
(vi) Ash insoluble in dilute HCL on drybasis Not more than 0.5 per cent by weight
(vii) Volatile oil content on dry basis Not less than 6.5 per cent by (v/w)
(viii) Salmonella Absent in 25g
(ix) Calcium content expressed as CalciumOxide on dry basis Not more than 0.35 per cent by weight
A.05.16.01-NUTMEG (Jaiphal) POWDER means the powder obtained by grinding the dried seeds (kernel) of Myristica fragrans Houttuyn. It shall have characteristic aromatic flavour free from foreign odour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter.It shall conform to the following standards:
(i) Moisture Not more than 8.0 per cent by weight
(ii) Total ash on dry basis Not more than 3.0 per cent by weight
(iii) Water insoluble ash on dry basis Not more than 1.5 per cent by weight
(iv) Ash insoluble in dilute HCL on drybasis Not more than 0.5 per cent by weight
(v) Volatile oil content on dry basis Not less than 6.0 per cent by (v/w)
(vi) Crudefibre Not more than 10.0 per cent by weight
(vii) Salmonella Absent in 25g
(viii) Non-volatile ether extract on drybasis Not less than 25.0 per cent by weight
A.05.17-PEPPER BLACK (Kalimirch) WHOLE means the dried berries of Piper nigrum L., brown to black in colour with a wrinkled pericarp. The berries are generally picked before complete ripening and may be brown, grey or black in colour. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colour, mineral oil and other any harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Light Berries Not more than 5.0 per cent by weight
(iii) Pinheads or broken berries Not more than 4.0 per cent by weight
(iv) Bulk Density (gm/litre) Not less than 49.0 per cent by weight
(v) Moisture Not more than 13.0 per cent by weight
(vi) Total ash on dry basis Not more than 6.0 per cent by weight
(vii) Non-volatile ether extract on drybasis Not less than 6.0 per cent by weight
(viii) Volatile oil content on dry basis Not less than 2.0 per cent by (v/w)
(xi) Pepetinecontent on dry basis Not less than 4.0 per cent by weight
(x) Salmonella Absent in 25g
(xi) Insect damaged matter (per cent byweight) Not more than 1.0 per cent by weight
Explanation. - (a) Light Berry means berry that has reached an apparently normal stage of development but the kernel does not exist.
(b)Pinhead means berry of very small size that has not developed.
(c)Broken berry means berry that has been separated in two or more parts.
A.05.17.01-PEPPER BLACK (Kalimirch) POWDER means the powder obtained by grinding dried berries of Piper nigrum L without addition to any other matter. It shall have characteristic aromatic flavour free from foreign odour, mustiness or rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter, mineral oil and any other harmful substances.It shall conform to the following standards:
(i) Moisture Not more than 12.5 per cent by weight
(ii) Total ash on dry basis Not more than 6.0 per cent by weight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 1.2 per cent by weight
(iv) Crudefibreon dry basis Not more than 17.5 per cent by weight
(v) Non-volatile ether extract on drybasis Not less than 6.0 per cent by (v/w)
(vi) Volatile oil content on dry basis Not less than 1.75 per cent by (v /w)
(vii) Peperinecontent on dry basis Not more than 4.0 per cent by weight
(viii) Salmonella Absent in 25g
A.05.17.02-LIGHT BLACK PEPPER means the dried berries of Piper nigrum L. dark brown to dark black in colour. It shall be well dried and free from mould living and dead insects, insect fragments, rodent contamination.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Other foreign edible seeds Not more than 2.0 per cent by weight
A.05.17.03-PINHEADS shall be wholly derived from the spikes of Piper nigrum L. They shall be reasonably dry and free from insects. The colour shall be from dark brown to black. It shall be free from added colouring matter.It shall conform to the following standards:
Extraneous matter Notmore than 1.0 per cent by weight
A.05.18-POPPY (Khas Khas) WHOLE means the dried mature seeds of Papaver somniferum L. It may be white or greyish in colour with characteristic flavour free from off flavour, mustiness and rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and any other harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 2.0 per cent by weight
(ii) Moisture Not more than 11.0 per cent by weight
(iii) Non-volatile ether extract on drybasis Not less than 40.0 per cent by weight
A.05.19-SAFFRON (Kesar) means the dried stigma or tops of styles of Crocus Sativus Linnaeus. It shall be dark red in colour with a slightly bitter and pungent flavour, free from foreign odour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter.It shall conform to the following standards:-
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Floral waste Not more than 10.0 per cent by weight
(iii) Moisture and volatile matter at 103+-oC Not more than 12.0 per cent by weight
(iv) Total ash on dry basis Not more than 8.0 per cent by weight
(v) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent by weight
(vi) Solubility in cold water on dryweight basis Not more than 65.0 per cent by weight
(vii) Bitterness expressed as directreading of absorbance ofpicrocrocineat about 257nm on dry basis Not less than 30.0 per cent by weight
(viii) Safranalexpressed as direct reading of absorbance of 330 nm on dry basis Not less than 20.0 per cent by weightand not more than 50.0 per cent by weight
(ix) Colouringstrength expressed as direct reading of absorbance of 440 nm on dry basis Not less than 80.0 per cent by weight
(x) Total Nitrogen on dry basis Not more than 2.0 per cent by weight
(xi) Crudefibreon dry basis Not more than 6.0 per cent by weight
(xii) Salmonella Absent in 25g
Explanation. - Floral waste means yellow filaments that are unattached and separated pollens, stamens, parts of ovaries and other parts of flowers of Crocus sativus Linnaeus.A.05.19.01-SAFFRON (Kesar) POWDER means the powder obtained by crushing dried stigmas of Crocus Sativus Linnaeus. It shall be dark red in colour with a slightly bitter and pungent flavour, free from foreign odour and mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter.It shall conform to the following standards:
(i) Moisture and volatile matter Not more than 10.0 per cent by weight
(ii) Total ash on dry basis Not more than 8.0 per cent by weight
(iii) Acid insoluble ash on dry basis Not more than 1.5 per cent by weight
(iv) Solubility in cold water on dryweight basis Not more than 65.0 per cent by weight
(v) Bitterness expressed as directreading of absorbance ofpicrocrocineat about 257nm on dry basis Not less than 30.0 per cent by weight
(vi) Safranalexpressed as direct reading of absorbance of 330 nm on dry basis Not less than 20.0 per cent by weightand not more than 50.0 per cent by weight
(vii) Colouringstrength expressed as direct reading of absorbance of 440 nm on dry basis Not less than 80.0 per cent by weight
(x) Total nitrogen on dry basis Not more than 3.0 per cent by weight
(ix) Crudefibreon dry basis Not more than 6.0 per cent by weight
(x) Salmonella Absent in 25g
A.05.20-TURMERIC (Haldi) WHOLE means the primary or secondary rhizomes commercially called bulbs or fingers of Curcuma Longa L. The rhizomes shall be cured by soaking them in boiling water and then drying them to avoid regeneration. The rhizome be in natural state or machine polished. The product shall have characteristic odour and flavour and shall be free from mustiness or other foreign flavours. It shall be free mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from Lead Chromate added starch and any other extraneous colouring matter.It shall conform to the following standards:
(i) Extraneous matter Not more than 1.0 per cent by weight
(ii) Defective rhizomes Not more than 5.0 per cent by weight
(iii) Moisture Not more than 12.0 per cent by weight
(iv) Salmonella Absent in 25g
(v) Insect damaged matter Not more than 1.0 per cent by weight
(vi) Test for lead chromate Negative
Explanation. - Defective rhizmes consist of shriveled fingers and or bulbs internally damaged, hollow or porous rhizomes scorched by boiling and other types of damaged rhizomes.A.05.20.01-TURMERIC (Haldi) POWDER means the powder obtained by grinding dried rhizomes or bulbous roots of Curcuma Longa L. The powder shall have characteristic odour and flavour and shall be free from mustiness or other foreign odour. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from any added colouring matter including Lead Chromate and morphologically extraneous matter including foreign starch.It shall conform to the following standards:
(i) Moisture Not more than 10.0 per cent by weight
(ii) Total ash on dry basis Not more than 9.0 per cent by weight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent by weight
(iv) Colouringpowder expressed ascurcuminoidcontent on drybasis Not more than 2.0 per cent by weight
(v) Total starch Not more than 60.0 per cent by weight
(vi) Test for lead chromate Negative
(vii) Salmonella Absent in 25g.]
] [Substituted by G.S.R. 8(E), dated 6th January, 2006 (w.e.f. 9-1-2006).]A.05.21-CURRY POWDER means the powder obtained from grinding clean, dried and sound spices belonging to the group of aromatic herbs and seeds such as black pepper, cinnamon, cloves, coriander, cardamom, chillies, cumin seeds, fenugreek, garlic, ginger, mustard, poppy seeds, turmeric, mace, nutmeg, curry leaves, white pepper, saffron and aniseeds. The material may contain added starch and edible common salt. The proportion of spices used in the preparation of curry powder shall be not less than 85.0 per cent by weight.The powder shall be free from dirt, mould growth and insect infestation. It shall be free from any added colouring matter and preservatives other than edible common salt. The curry powder shall also conform to the following standards:
(i) Moisture Not more than[14.0] [Substituted by G.S.R. 205, dated 23rd February, 1974 (w.e.f. 23-5-1974).]per cent byweight
(ii) Volatile oil Not less than 0.25 per cent (v/w) ondry basis
(iii) Non-volatile ether extract Not less than 7.5 per cent by weighton dry basis
(iv) Edible common salt Not more than 5.0 per cent by weighton dry basis
(v) Ash insoluble in dilute HCL Not more than[2.0] [Substituted by G.S.R. 205, dated 23rd February, 1974 (w.e.f. 23-5-1974).]per cent byweight on dry basis
(vi) Crudefibre Not more than 15.0 per cent by weighton dry basis
(vii) Lead Not more than 10.0p.p.m. on dry basis
[***] [Omitted by G.S.R. 422(E), dated 29-4-1987 (w.e.f. 29-4-1989)][A.05.21.01-MIXED MASALA (WHOLE) means a mixture of clean, dried and sound aromatic herbs and spices. It may also contain dried vegetables and/or fruits, oilseeds, garlic, ginger, poppy seeds and curry leaves. It shall be free from added colouring matter. It shall be free from mould growth and insect infestation. The proportion of extraneous matter shall not exceed five per cent by weight, out of which the proportion of organic matter including foreign edible seeds, and inorganic matter shall not exceed three per cent and two percent, respectively.] [Inserted by G.S.R. 109(E), dated 26th February, 1983 and corrected by G.S.R. 539(E), dated 1st July, 1983.][***] [Omitted by G.S.R. 422(E), dated 29-4-1987 (w.e.f. 29-4-1989)][A.05.22-ANISEED (Saunf) WHOLE means the dried and mature fruit of Pimpinella anisum L. It shall have characteristic aromatic flavour and shall be free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and harmful substances.It shall conform to the following standards:
(i) Extraneous matter Not more than 2.0 per cent by weight
(ii) Shrivelled,immature, damaged/insect damaged/broken fruit Not more than 5.0 per cent by weight
(iii) Moisture Not more than 12.0 per cent by weight
(iv) Total ash on dry basis Not more than 9.0 per cent by weight
(v) Ash insoluble in dilute HCL on drybasis Not more than 1.5 per cent by weight
(vi) Volatile oil content on dry basis Not less than 1.0 per cent by v/w
(vii) Salmonella Absent in 25g
(viii) Insect damaged matter Not more than 1.0 per cent by weight
(ix) Foreign edible seeds Not more than 2.0 per cent by weight
A.05.23-AJOWAN (Bishops seed) means the dried ripe fruits (seeds) of Trachyspermum ammi. L Sprague. It shall have characteristic aromatic flavour and shall be free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and any other harmful substances.It shall conform to the following standards:
(i) Moisture Not more than 11.0 per cent by weight
(ii) Extraneous matter Not more than 2.0 per cent by weight
(iii) Shrivelled/damaged/insectdamaged/broken fruit Not more than 2.0 per cent by weight
(iv) Volatile oil content on dry basis Not less than 1.5 per cent by v/w
(v) Salmonella Absent in 25g.
] [Substituted by G.S.R. 8(E), dated 6th January, 2006 (w.e.f. 9-1-2006).][A.05.24-DRIED MANGO SLICES means the dried wholesome, edible part of raw mango fruit with or without the outer skin. It shall be free from fungus, moulds and insect infestation, rodent contamination, added colouring, flavouring matter. It shall also be free from deleterious substances injurious to health. It shall not contain any preservative except edible common salt which may be added to the extent of 5 per cent by weight on dry basis. It shall have characteristic taste and flavour. The proportion of extraneous substances shall not exceed 4 per cent by weight out of which inorganic matter shall not exceed 2 per cent by weight.] [Inserted by G.S.R. 878(E), dated 17th November, 1992 (w.e.f. 18-5-1992) and corrected by G.S.R. 509(E), dated 14th July, 1993.]It shall also conform to the following standards, namely:
(i) Moisture Not more than 12 per cent by weight
(ii) Damaged Slices Not more than 5 per cent by weight
(iii) Seed Coatings Not more than 6 per cent by weight.
Explanation. - (i) Seed coatings shall be exterior covering of the seed.
(ii)Damaged slices mean the slices that are eaten by weevils or other insects and includes slices internally damaged by fungus, moisture or heating.
A.05.25-DRIED MANGO POWDER (Amchur) means the powder obtained by grinding clean and dried mango slices having characteristic taste and flavour. It shall be free from musty odour and objectionable flavour, rodent contamination, mould, fungus and insect infestation, extraneous matter and added colouring, flavouring matter. It shall also be free from deletarious substances injurious to health. It shall not contain any preservative except edible common salt which may be added to the extent of 5 per cent by weight on dry basis.It shall also conform to the following standards, namely:
(a) Moisture Not more than 12 per cent by weight
(b) Total ash (salt-free-basis) Not more than 6 per cent by weight
(c) Ash insoluble (in dilute HCL) Not more than 1.5 per cent by weight
(d) Crudefibre Not more than 6 per cent by weight
(e) Acidity ash anhydrous tartaric acid Not less than 12.0 per cent and notmore than 26.0 per cent by weight.]
[Note.-The extraneous matter wherever prescribed under this item shall be classified as follows :- [Inserted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974).]
(a)Organic extraneous matter such as chaff, stems, straw.
(b)Inorganic extraneous matter such as dust, dirt, stones and lumps of earth.
(2)Of the permitted extraneous matters in items A.05.01, A.05.03, A.05.04, A.05.05, [***] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).], A.05.08, A.05.09, A.05.10, A.05.11, A.05.12, A.05.14, A.05.15, A.05.16, A.05.17 and 205.18. The inorganic extraneous matters shall not exceed 2 per cent by weight.] [Substituted by G.S.R. 1256, dated 26-8-1967][A.05.26-PEPPER WHITE WHOLE means the dried berries of Piper nigrum L. from which the outer pericarp is removed with or without preliminary soaking in water and subsequent drying, if necessary. The berries shall be light brown to white in colour with a smooth surface. The berries on grinding shall have characteristic aromatic flavour and shall be free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and any other harmful substances.It shall conform to the following standards :-
(i) Extraneous matter Not more than 0.8 per cent by weight
(ii) Broken berries Not more than 3.0 per cent by weight
(iii) Black berries Not more than 5.0 per cent by weight
(iv) Bulk density (gm/litre) Not less than 60.0 per cent by weight
(v) Moisture Not more than 13.0 per cent by weight
(vi) Total ash on dry basis Not more than 3.5 per cent by weight
(vii) Non-volatile ether extract on drybasis Not less than 6.5 per cent by weight
(viii) Volatile oil content on dry basis Not less than 1.0 per cent by v /w
(ix) Peperinecontent on dry basis Not less than 4.0 per cent by weight
(x) Salmonella Absent in 25g
(xi) Insect damaged matter Not more than 1.0 per cent by weight
Explanation. - (a) Broken berries means berry that has been separated in two or more parts.
(b)Black berry means berry of dark colour generally consisting of black pepper berry whose pericarp has not been fully removed.
A.05.26.01-PEPPER WHITE POWDER means the powder obtained by grinding dried berries of Piper nigrum L. from which the outer pericarp is removed and to which no foreign matter is added. It shall have characteristic aromatic flavour and shall be free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The powder shall be free from added colouring matter and any other harmful substances.It shall conform to the following standards:-
(i) Moisture Not more than 13.0 per cent byweight
(ii) Total ash on dry basis Not more than 3.5 per cent byweight
(iii) Ash insoluble in dilute HCL on drybasis Not more than 0.3 per cent byweight
(iv) Crudefibreon dry basis Not more than 6.5 per cent byweight
(v) Non-volatile ether extract on drybasis Not less than 6.5 per cent byweight
(vi) Volatile oil content on dry basis Not less than 0.7 per cent byv/w
(vii) Peperinecontent on dry basis Not less than 4.0 per cent byweight
(viii) Salmonella Absent in 25g.
] [Substituted by G.S.R. 8(E), dated 6th January, 2006 (w.e.f. 9-1-206).][A.05.27 - Dried (dehydrated) GARLIC (Lahsun) means the product obtained by drying by any suitable method which ensures characteristics of fresh garlic on rehydration the cloves of Allium sativum L without bleaching or precooking. It shall be white to pale cream in colour, free from scorched, toasted and baked particles. It may be whole, sliced, quarters, pieces, flakes, kibbled, granules or powdered. The product on rehydration shall have characteristic pungent odour of garlic, free from off odour, mustiness fermentation and rancidity. It shall be free from mould, living and dead insects, insect fragments, rodent contamination and fungal infection. The products shall be free from added colouring matter and any other harmful substances. It shall be free from stalks, peels, stems, and extraneous matter. When in powdered form, it shall be free flowing and free from agglomerates.] [Substituted by G.S.R. 431(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]The products may contain food additives permitted in Appendix C and it shall conform to the following standards, namely :-
(i) Extraneous matter Not more than 0.5 percent by weight.
(ii) Moisture:  
  (a) in case of powdered Garlic Not more than 5.0 percent by weight.
  (b) other than powdered Garlic Not more than 8.0 percent by weight
(iii) Total Ash on dry basis Not more than 5.0 percent by weight.
(iv) Ash insoluble indilHCL Not more than 0.5 percent by weight.
(v) Cold water soluble extract on drybasis Not less than 70.0 and Not more than90 percent by weight.
(vi) Volatile organicsulphurcompound on dry basis Not less than 0.3 percent by weight.
(vii) Salmonella Absent in 25gram.
(viii) Peroxidasetest Negative.
[A.05.28-CELERY WHOLE means the dried ripe fruits (seeds) of Apium graveoleans L. It shall be of uniform colour with characteristic aromatic flavour and shall be free from mustiness. It shall be free from mould, living and dead insects, insect fragments, rodent contamination. The product shall be free from added colouring matter and any other harmful substances.It shall conform to the following standards :
(i) Extraneous matter Not more than 2.0 per cent by weight
(ii) Moisture Not more than 10.0 per cent by weight
] [Added by G.S.R. 8(E), dated 6th January, 2006 (w.e.f. 9-1-2006).][A.05.29-DEHYDRATED ONION (Sukha Pyaj) means the product obtained by removal of most moisture by any acceptable method which ensures characteristics of fresh onions on rehyderation, from sound bulbs of Allium cepa L. free from mould, disease, outer skin, leaves and roots. The product may be whole or in the form of slices, rings, flakes, pieces, small grits or powder. The product may be white/cream/pink or red in colour, free from stalks, peals, stems and extraneous matters and scorched particles. The finished product shall be free from discolouration or enzymatic reaction. The product on rehyderation shall be of characteristic flavour, free from foreign and off flavour, mustiness, fermentation and rancid flavour.] [Substituted by G.S.R. 431(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]It shall be free from mould, living and dead insects, insect fragments and rodent contamination. The product shall be free from added colouring matter and any other harmful substances. When in powdered form, it shall be free flowing and free from agglomerates.The products may contain food additives permitted in Appendix C and it shall conform to the following standards, namely:
(i) Extraneous matter Not more than 0.5 percent by weight.
(ii) Moisture:  
  (a) in case of powdered onion Not more than 5.0 percent by weight.
  (h) other than powdered onion Not more than 8.0 percent by weight.
(iii) Total Ash on dry basis Not more than 5.0 percent by weight.
(iv) Ash insoluble indilHCI Not more than 0.5 percent by weight.
(v) Peroxidasetest Negative.]
A.06-BEAN means dry kidney shaped or flattened seeds of the leguminous varieties used as food, either whole or prepared as dall. It shall not contain hydrocyanic acid exceeding 20 parts per million as determined by A.O.A.C. Maceration method.A.07-SWEETENING AGENTS:[A.07.01-"PLANTATION WHITE SUGAR"(commonly known as sugar) means the crystallised product obtained from sugarcane or sugar beet. It shall be free from dirt, filth, iron filings and added colouring matter. Extraneous matter shall not exceed 0.1 per cent by weight. I t shall also conform to the following standards, namely:] [Substituted by G.S.R. 916(E), dated 17th November, 1987 (w.e.f. 18-5-1988).]
(a) Moisture (when heated at 105°±1°C for3 hours) Not more than 0.5 per cent by weight
(b) Sucrose Not less than 98.0 per cent byweight.
[The product may contain food additives permitted in Appendix C] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Sulphur dioxide shall not exceed 70 parts per million.' (w.e.f. 21-9-2005)].A.07.01.01-MISRI means the product made in the form of candy obtained from any kind of sugar or palmyrah juice. It shall be free from dirt, filth, iron filings and added colouring matter. Extraneous matter shall not exceed 0.1 per cent by weight. It shall also conform to the following standards, namely:
(a) Total ash Not more than 0.4 per cent by weight
(b) [Total sugar (called, known orexpressed as sucrose)] [Substituted by G.S.R. 179(E), dated 6th April, 1998 (w.e.f. 6-4-1998).] Not less than 98.0 per cent by weight.
[The product may contain food additives permitted in Appendix C]. [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Sulphur dioxide shall not exceed 70 parts per million.' (w.e.f. 21-9-2005)]A.07.01.02-REFINED SUGAR means the white crystallised sugar obtained by refining of plantation white sugar. It shall he free from dirt, filth, iron filings and added colouring matter. Extraneous matter shall not exceed 0.1 per cent by weight. It shall also conform to the following standards, namely :-
(a) Moisture (when heated at 105°±1°C for3 hours) Not more than 0.5 per cent by weight
(b) Sucrose Not less than 99.5 per cent byweight.
[The product may contain food additives permitted in Appendix C]. [Added by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).]A.07.02-KHANDSARI SUGAR obtained from sugarcane juice by open pan process maybe of two varieties, namely:
(i)Khandsari Sugar Desi; and
(ii)Khandsari Sugar (Sulphur) also known as "Sulphur Sugar".
It may be crystalline or in powder form. It shall be free from dirt, filth, iron filings and added colouring matter.Extraneous matter shall not exceed 0.25 per cent by weight.It may contain sodium bicarbonate (food grade). It shall also conform to the following standard, namely:
    KhandsariSugar (SulphurSugar) KhandsariSugar (Desi)
(i) Moisture (when heated at 105°±1°C for3 hours) Not more than 1.5 per cent by weight Not more than 1.5 per cent by weight
(ii) Ash insoluble in dilute hydrochloricacid Not more than 0.5 per cent by weight Not more than 0.7 per cent by weight
(iii) Sucrose Not less than 96.5 per cent by weight Not less than 93.0 per cent by weight
(iv) [****] [[Serial number (iv) omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005. Serial number (iv) before omission, stood as under:'(iv) Sulphur dioxide - Not more than 150 parts per million. - Absent.']]    
[The product may contain food additives permitted in Appendix C]. [Inserted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).]Note. - Khandsari sugar can be distinguished from plantation white sugar on the following characteristics, namely:
    KhandsariSugar Sugar
(i) Conductivity (104mho/cm2) 100-300 in 5% solution at 30oC Not more than 100 in 5% solution at30oC
(ii) Calcium oxide (mg/100 gm) Not more than 100 Not more than 50
A.07.02.01-"BURA SUGAR" means the fine grain size product made out of any kind of sugar. It shall be free from dirt, filth, iron filings and added coloufing matter. Extraneous matter shalt not exceed 10.1 per cent by weight. It shall conform to the following standards, namely:
(a) Sucrose Not less than 90.0 per cent by weight.
(b) Ash insoluble in dilute hydrochloric acid Not more than 0.7 per cent by weight.
(c)[The product may contain food additives permitted inAppendix C.] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Sulphur dioxide shall not exceed 150 parts per million' (w.e.f. 21-9-2005).]
[A.07.03-"HONEY" means the natural sweet substance produced by honey bees from the nectar of blossoms or from secretions of plants which honey bees collect, transform store in honey combs for ripening.When visually inspected, the honey shall be free from any foreign matter such as mould, dirt, scum, pieces of beeswax, the fragments of bees and other insects and from any other extraneous matter.The colour of honey vary from light to dark brown.] [Substituted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-2-1975) and again substituted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).]Honey shall conform to the following standards, namely:
(a) [Specific gravity at 27°C] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Specific gravity at 27°C........ Not less than 1.35 per cent by mass' (w.e.f. 21-9-2005).] [Not less than 1.35] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Specific gravity at 27°C........ Not less than 1.35 per cent by mass' (w.e.f. 21-9-2005).]
(b) Moisture Not more than 25 per cent by mass
(c) [Total reducing sugars] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Total reducing sugar........ Not less than 65.0 per cent. by mass' (w.e.f. 21-9-2005).] [Not less than 65.0 per cent by mass] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Total reducing sugar........ Not less than 65.0 per cent. by mass' (w.e.f. 21-9-2005).]
  (i) forcarbiacolossaand honey dew Not less than 60 per cent by mass
(d) Sucrose Not more than 5.0 per cent by mass
  (i) forcarbiacolossaand honey dew Not less than 10 per cent by mass
(e) Fructose-glucose ratio Not less than 0.95 per cent by mass
(f) Ash Not more than 0.5 per cent by mass
(g) Acidity (Expressed as formic acid) Not more than 0.2 per cent by mass
(h) Fiehe'stest Negative
(i) Hydroxymethyl furfural (HMF) Not more than 80 mg/kg.
If Fiehe's test is positive and hydroxy methyl furfural (HMF) content is more than 80 milligram/kilogram then fructose-glucose ratio should be 1.0 or more.[A.07.04-"ICE LOLLIES OR EDIBLE ICES" means the frozen ice produce [which may contain sugar, syrup, fruit, fruit juices, cocoa, citric acid, permitted flavours and colours. It may also contain permitted stabilizers and/or emulsifiers not exceeding 0.5 per cent by weight.] [Substituted by G.S.R. 57(E), dated 11th February, 1982 and corrected by G.S.R. 307, dated 3rd April, 1982.] It shall not contain any artificial sweetener.] [Inserted by G.S.R. 74, dated 31-1-1965]A.07.04.01-ICE CANDY means the product obtained by freezing a pasteurized mix prepared from a mixture of water, nutritive sweeteners e.g., "sugar, dextrose, liquid glucose, dried liquid glucose, honey", fruits and fruit products, coffee, cocoa, ginger, nuts and salt. The product may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirement:-
(i) Totalsugars expressed as Sucrose Not less than 10.0 per cent.
Substituted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 for item A.07.04.01 (w.e.f. 7-3-2006).
[A.07.05-GUR OR JAGGERY means the product obtained by boiling or processing juice pressed out of sugarcane or extracted from palmyra palm, date palm or coconut palm. It shall be free from substances deleterious to health and shall conform to the following analytical standards n dry weight basis] [Added by S.R.O. 1687, dated 14th July, 1956.]:-
(i) Total sugar[expressed as invertsugar] [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).] Not less than 90 per cent sucrose notless than[60] [Substituted by G.S.R. 133, dated 23rd January, 1973.]per cent
(ii) Extraneous matter insoluble in water Not more than 2 per cent
(iii) Total ash Not more than 6 per cent
(iv) Ash insoluble in hydrochloric acid(HCL) Not more than 0.5 per cent.
Gur or jaggery other than that of the liquid or semi-liquid variety shall not contain more the than 10 per cent moisture.[The product may contain food additives permitted in Appendix C.] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Gur or jaggery may contain sulphur dioxide in concentration not excceding 70 parts per million.' (w.e.f. 21-9-2005).][Sodium bicarbonate, if used, for clarification purposes, shall be of food grade quality.] [Inserted by G.S.R. 57(E), dated 11th February, 1982.][[A.07.06-CUBE SUGAR means the sugar in the form of cube or cubed blocks manufactured from refined crystallised sugar. It shall be white in colour, free from dirt and other extraneous contamination. It shall conform to the following standards] [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]:-
(a) Sucrose….............................................. Not less than 99.7per cent by weight.
(b) Moisture.............................................. Not more than 0.25per cent by weight.
(c) Total ash.............................................. Not more than 0.03per cent by weight
(d)[The productmay contain food additives permitted in Appendix C.] [Substituted bu G.S.R. 184(E), dated 21st March, 2005, for 'Sulphur dioxide................... Not more than 70 ppm' (w.e.f. 21-9-2005).]
A.07.07-DEXTROSE is a white or light cream granular powder, odourless and having a sweet taste.When heated with potassium cupritartarate solution it shall produce a copious precipitate of cuprous oxide. It shall conform to the following standards :-
Sulphatedash Not more than 0.1 per cent on drybasis.
Acidity 5.0 gm dissolved in50 ml of freshly boiled and cooled water requires forneutralisationnot more than 0.20 ml of N/10 sodium hydroxide to phenolphthalein indicator.
Glucose Not less than 99.0 per cent on drybasis
[The product may contain food additives permitted in Appendix C] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Sulphur dioxide content shall not exceed 70 ppm' (w.e.f. 21-9-2005)].A.07.08-GOLDEN SYRUP means the syrup obtained by inversion of sugar. It shall be golden yellow in colour, pleasant in taste and free from any crystallisation. It shall conform to the following standards:
Moisture Not more than 25.0 per cent by weight
Total ash Not more than 2.5 per cent by weight
Total sugar as invert sugar Not less than 72.0 per cent byweight.
[The product may contain food additives permitted in Appendix C] [Substituted by G.S.R. 184(E), dated 21st March, 2005, for 'Sulphur dioxide content shall not exceed 70 ppm' (w.e.f. 21-9-2005)].[Sodium bicarbonate, if used, for clarification purposes, shall be of Food Grade Quality.] [Inserted by G.S.R. 57(E), dated 11th February, 1982.][A.07.08.1-SYNTHETIC SYRUP OR SHARBAT means the syrup obtained by blending syrup made from sugar, dextrose or liquid glucose.It may also contain fruit juice and other ingredients appropriate to the product. It shall be free from burnt or objectionable taints, flavours, artificial sweetening agents, extraneous matter and crystallization. It may contain citric acid, permitted colours, permitted preservatives and permitted flavouring agents. It shall also conform to the following standards, namely] [Substituted by G.S.R. 605(E), dated 24th July, 1985.] :-
Total soluble solids Not less than 65 per cent by weight.
[A.07.09-"ICING SUGAR" means the sugar manufactured by pulverizing refined sugar or vacuum pan (plantation white sugar with or without edible starch). Edible starch, if added, shall be uniformly extended in the sugar. It shall be in form of white powder, free from dust, or any other extraneous matter.] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).][The product may contain food additives permitted in Appendix C] [Inserted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).]It shall conform to the following standards :-
(a) Total starch and sucrose(moisture free) Not less than 99.0 per cent by weight
(b) Moisture Not less than 0.80 per cent by weighton dry basis
(c) Starch Not more than[40] [Substituted by G.S.R. 916(E), dated 17th November, 1987 (w.e.f. 17-2-1988).]per cent byweight on dry basis.]
[A.7.10-SACCHARIN SODIUM commonly known as soluble saccharin having an empirical formula as C7 H4 NNa. O3 Section 2H2 and molecular weight as 241.2 shall be the material which is soluble at 20°C in 1.5 parts of water and 50 parts of alcohol (95 per cent); and shall contain not less than 98.0 per cent and not more than the equivalent of 100.5 per cent of C7 H4 O3 NSNa calculated with reference to the substance dried to constant weight at 105°C, assay being carried out as presented in Indian Pharmacopoeia. It shall not contain more than 2 ppm of arsenic and 10 ppm of lead. The melting point of saccharin isolated from the material as per Indian Pharmacopoeia method shall be between 226°C and 230°C. The loss on drying of the material at 105°C shall not be less than 12.0 per cent and not more than 16.0 per cent of its weight.The material shall satisfy the tests of identification and shall conform to the limit tests for free acid or alkali ammonium compounds and parasulpha moylbenzoate as mentioned in the Indian Pharmacopoeia.] [Inserted by G.S.R. 938, dated 26th May, 1971.][A.07.11-DRIED GLUCOSE SYRUP means the material in the form of coarse or fine while to creamish white powder, sweet to taste, bland in flavour and somewhat hygroscopic. It shall be free from fermentation, evidence of mould growth, dirt or other extraneous matter, or added sweetening or flavouring agent.It shall also not contain any added natural or coaltar food colour. It shall conform to the following standards] [Inserted by G.S.R. 57(E), dated 11th February, 1981 and corrected by G.S.R. 307, dated 3rd April, 1982.]:
(a) Total solid content Not less than 93.0 per cent by weight
(b) Reducing sugar content Not less than 20.0 per cent by weight
(c) Sulphatedash Not more than 1.0 per cent by weight
[The product may contain food additives permitted in Appendix C] [[Substituted by G.S.R. 184(E), dated 21st March, 2005, for clause (d), before substitution, stood as under:'(d) Sulphur dioxide - Not more than 40 ppm. Sulphur dioxide may be present in an amount not excceding 150ppm if the product is intended for manufacture of confectionary to be sold under a label as specified under rule 42 (X).']].[A.07.12-ASPARTYL PHENYL ALANINE METHYL ESTER commonly known as Aspertame, having empirical formula as C14H18N2O5 and molecular weight as 294.31, shall be the material which is slightly soluble in water and Methanol. It shall contain not less than 98 per cent and not more than 102 per cent of Aspartame on dried basis. It shall not contain more than 3 ppm of Arsenic and 10 ppm of Lead.The loss on drying of the material at 105°C for 4 hours shall not be more than 4.3 per cent of its weight. The sulphate ash shall not be more than 0.2 per cent. It shall not contain more than 1 per cent of diketo-piper-zinc.] [Inserted by G.S.R. 454(E), dated 15th April, 1988 (w.e.f. 15-4-1988)][A.07.13-ACESULFAME POTASSIUM commonly known as Acesulfame-K, having empirical formula C4H4KNO4S, molecular weight as 201.24 shall be the material which is odourless, white crystalline powder having intensely sweet taste and is very slightly soluble in ethanol but freely soluble in water. It shall contain not less than 99 per cent and not more than 101 per cent of Acesulfame-K on dried basis. It shall not contain more than 3pm. Flouride. Heavy metals content shall not be more than 10 ppm. The loss on drying of material at 105°C for two hours shall not be more than 1 per cent of its weight.] [Inserted by G.S.R. 396(E), dated 27th May, 1999 (w.e.f. 27-5-1999)][A.07.14-SUCRALOSE:Chemical name-1, 6-Dichloro-1, 6-Dideoxy-ß-D-Fructofuranosyl-4-Chloro-4-Deoxy-a-D-galactopyranoside;Synonyms-4,1 '6'-Trichlorogalactosucrose; INS 955Chemical formula-C12H19Cl3O8Molecular weight-397.64It shall be white to off-white, odourless, crystalline powder, having a sweet taste. It shall be freely soluble in water, in methanol and in alcohol and sightly soluble in ethyl acetate. It shall contain not less than 98.0% and not more than 102.0% of C12H19Cl3O8 calculated on anhydrous basis. It shall not contain more than 3PPM of Arsenic (as ASS) and 1OPPM or heavy metals (as Pb). It shall not contain more than 0.1% of methanol. Residue on ignition shall not be more than 0.7% and water not more than 0.2%]. [Inserted by G.S.R. 430(E), dated 19th June, 2009 (w.e.f. 19-6-2009)]A.08-COFFEE:[A.08.01-(1) COFFEE (GREEN, RAW OR UNROASTED) means the dried seed of ea arabica, Coffea liberica, Coffee excelsa or Coffea canephora(robusta) with their husks (mesocrap and endocarp) removed.
(2)ROASTED COFFEE means properly cleaned green coffee which has been roasted to a brown colour and has developed its characteristic aroma.
(3)GROUND COFFEE means the powdered products obtained from "roasted coffee" only and shall be free from husk.
(4)COFFEE (GREEN, RAW OR UNROASTED), "ROASTED COFFEE" AND "GROUND COFFEE" shall be free from any artificial colouring, flavourin.&, facing, extraneous matter or glazing substances and shall be in sound, dry and fresh condition, free from rancid or obnoxious flavour.
(5)"ROASTED COFFEE" AND "GROUND COFFEE" shall conform to the following analytical standards] [Substituted by G.S.R. 656(E), dated 13th August, 2003 (w.e.f. 13-8-2003).] :-
(i) Moisture (on dry basic) m/m Not more than 5.0 per cent
(ii) Total ash (on dry basis m/m 3.0 to 6.0 per cent
(iii) Acid insoluble ash (on dry basis) m/m Not more than 0.1 per cent
(iv) Water soluble ash (on dry basis) m/m Not less than 65 per cent of totalash
(v) Alkalinity of soluble ash inmilliliters of 0.1 N hydrochloric acid per gram of material (on dry basis)m/m Not less than 3.5 ml and Not morethan 5.0 ml
(vi) Aqueosextracts (on dry basis) m/m Not less than 26.0 and Not more than35.0 per cent
(vii) Caffeine (anhydrous) (on dry basis)m/m Not less than 1.0 per cent.
[A.08.02 - CHICORY means the roasted chicory powder obtained by roasting and grinding of the cleaned and dried roots of Chicorium intybus L in with or without the addition of edible fats and oils or sugar, like glucose or sucrose in proportion not exceeding 2.0 per cent by weight in aggregate. It shall be free from dirt, extraneous matter, artificial colouring and flavouring agents.] [Substituted by G.S.R. 656(E), dated 13th August, 2003 (w.e.f. 13-8-2003).]
(i) Total ash (on dry basis) m/m Not less than 3.5 per cent and Notmore than 8.0 per cent
(ii) Acid insoluble ash (on dry basis) m/m Not more than 2.5 per cent
(iii) Aqueous extracts (on dry basis) m/m Not less than 55.0 per cent.
[A.08.03-COFFEE-CHICORY MIXTURE means the product prepared by mixing roasted and ground coffee and roasted and ground chicory and shall be in a sound, dry and dust free condition with no rancid or abnoxious flavour. It shall be in the form of a free flowing powder having the colour, taste and flavour characteristic of coffee-chicory powder. It shall be free from any impurities and shall not contain any other added substance. The coffee content in the mixture shall not be less than 51 per cent. by mass. The percentage of coffee and chicory used shall be marked on the label as provided in clause (i) of sub-rule (A) of rule 42.] [Substituted by G.S.R. 438(E), dated 19th June, 2002 (w.e.f. 19-6-2002).]It shall conform to,the following standards, namely:
(i) Moisture Not more than 5.0 per cent
(ii) Total ash on dry basis Not more than 7.50 per cent
(iii) Acid insoluble ash on dry basis Not more than 0.6. per cent
(iv) Caffeine content on dry basis Not less than 0.6. per cent
(v) Aqueous extracts Not more than 50 per cent.
[A.08.04-SOLUBLE COFFEE POWDER means coffee powder, obtained from freshly roasted and ground pure coffee beans. The product shall be in the form of a free flowing powder or shall be in the agglomerated form (granules) having colour, taste and flavour characteristic of coffee. It shall be free from impurities and shall not contain chicory or any other added substances.] [Substituted by G.S.R. 656(E), dated 13th August, 2003 (w.e.f. 13-8-2003).]It shall conform to the following standards, namely:
(i) Moisture (on dry basis) m/in Not more than 4.0 per cent
(ii) Total ash (on dry basis) m/m Not more than 12.0 per cent
(iii) Caffeine content (on dry basis) m/m Not less than 2.8 per cent
(iv) Solubility in boiling water Dissolves readily in 30 seconds withmoderate stirring
(v) Solubility in cold water at 16±2°C Soluble with moderate stirring in 3minutes.
[A.08.05-INSTANT COFFEE-CHICORY MIXTURE means the product manufactured from roasted and ground coffee and roasted and ground chicory. It shall be in sound dry and dust fee condition with no rancid or abnoxious flavour. It shall be in the form of a free flowing powder or shall be in the agglomerated (granules) form having the colour, taste and flavour characteristics of coffee chicory powder. It shall be free from any impurities and shall not contain any other added substance. The coffee content in the mixture shall not be less than 51 per cent by mass on dry basis. The percentage of coffee and chicory used shall be marked on the label as provided in clause (ii) of sub-rule (A) of rule 42.] [Substituted by G.S.R. 438(E), dated 19th June, 2002 (w.e.f. 19-6-2002).]It shall conform to the following standards, namely:
(i) Moisture Not more than 4.0 per cent
(ii) Total Ash on dry basis Not more than 10.0 per cent
(iii) Acid insoluble ash on dry basis Not more than 0.6 per cent
(iv) Caffeine (anhydrous) on dry basis Not less than 1.4 per cent
(v) Solubility in boiling water Dissolves readily in 30 seconds with moderatestirring
(vi) Solubility in cold water at 16 ± 2oC Soluble with moderate stirring in 3minutes.]
[***] [Omitted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]A.10-EDIBLE FAT:A. 10.01-BEEF FAT OR SUET means fat obtained from a beef carcass. It shall have a Saponification value varying from 193 to 200 and an Iodine value from 35 to 46. [It may contain food additives permitted in these rules and Appendix C.] [Added by G.S.R. 812(E), dated 16th December, 2004.]A.10.02-MUTTON FAT means fat obtained from the carcass of sheep. It shall have a Saponification value varying from 192 to 195 and an Iodine value from 35 to 46. [It may contain food additives permitted in these rules and Appendix C.] [Added by G.S.R. 812(E), dated 16th December, 2004.]A.10.03-GOAT FAT means the rendered fat from goat. It shall have a Saponification value varying from 193 to 196 and an Iodine value from 36 to 45. [It may contain food additives permitted in these rules and Appendix C.] [Added by G.S.R. 812(E), dated 16th December, 2004.]A.10.04-LARD means the rendered fat from hogs and shall not contain more than one per cent of substances other than fatty acids and fat. It I have a Saponification value varying from 192 to 198 and Iodine value from 52 to 65. [It may contain food additives permitted in these rules and Appendix C.] [Added by G.S.R. 812(E), dated 16th December, 2004.][A.10.05-COCOA BUTTER means the fat obtained by expression from the nibs of the beans of Theobroma cocoa L. It shall be free from other oils and fats, mineral oil and added colours.] [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]It shall conform to the following standards:
Percentage of free fatty acids(calculated as oleic acid) Not more than 1.5
Iodine value 32 to 42
Melting point 29°C to 34°C
[Butyro-refractometer reading at 40oC] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1-11-1999).] 40. [9° to 48.0°] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1-11-1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1-11-1999).] 1. [4530-1.4580] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1-11-1999).]
Saponificationvalue 185 to 200.
A.10.06-LOW AND HIGH FAT COCOA POWDER means the powder which is the partially defatted product derived from the cocoa bean, the seed of Theobroma cocoa L. It may be subjected to treatments during manufacture with alkali and/or magnesium carbonate, bicarbonate, and with tartaric, citric or phosphoric acids. It shall be free from rancidity, dirt, filth, insects and insect fragments of fungus infestations.[The product may contain food additives permitted in Appendix C] [Inserted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).]It shall conform to the following standards:
Total ash Not more than 14.0 per cent (onmoisture and fat free basis)
Ash insoluble in dilute HCL Not more than 1.0 per cent (onmoisture and fat free basis)
Alkalinity of total ash Not more than 6.0 per cent as K2O(on moisture and fat free basis)
[Cocoa butter:] [Substituted by G.S.R. 179(E), dated 6th April, 1998 (w.e.f. 6-4-1998).]
(i) [ for lowfat ] [Substituted by G.S.R. 179(E), dated 6th April, 1998 (w.e.f. 6-4-1998).] [Not less than 10.0 per cent (onmoisture free basis)] [Substituted by G.S.R. 179(E), dated 6th April, 1998 (w.e.f. 6-4-1998).]
(ii) [ for high fat] [Substituted by G.S.R. 179(E), dated 6th April, 1998 (w.e.f. 6-4-1998).] [Not less than 20.0 per cent (onmoisture free basis).] [Substituted by G.S.R. 179(E), dated 6th April, 1998 (w.e.f. 6-4-1998).]
[A.10.07-REFINED SALSEED FAT means the fat obtained from seed kernels of Sal trees, Shorea robusta Gaertn, f. (N.O. Dipterocarpaceae) which has been neutralized with alkali, bleached with bleaching earth or activated carbon or both, and deodorized with steam, no other chemical agents being used. Alternatively, deacidification, bleaching and deodorization may be done by physical means. The material shall be dear on melting and free from adulterants, sediment, suspended or other foreign matter, separated water or added colouring substance. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 19(E), dated 28th January, 1980.] There shall be no turbidity after keeping the filtered sample at 40°C for 24 hours. It shall conform to the following standards] :-
(i) Moisture Not more than 0.1 percent
(ii) Butyro-refractometerreading at 40°C 36.7-51.0
  OR  
  Refractive Index at 40°C 1.4500-1.4600
(iii) Iodine value (Wijs'method) 31-45
(iv) Saponificationvalue 180-195
(v) Unsaponifiablematter Not more than 2.5 per cent by weight
(vi) Free Fatty acids (expressed as Oleicacid) Not more than 0.25 per cent by weight
  OR  
  Acid value Not more than 0.5
(vii) 9:10 epoxy and 9:10Dihydroxystearicacid Note more than 3.0 per cent by weight
(viii) Flash point (Pensky-Martensclosed method) Not less than 250°C.
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).][A.10.08-CAROB POWDER means the powder obtained from the roasted pods of car (fibbled carob) of Ceratonia Siliqua (L) Taub. (Fam. Lejuminosae) and shall be free from husk. It shall be free from any artificial colouring, flavouring, extraneous matter or glazing substance and shall be in sound dry and fresh condition free from rancid or obnoxious flavours.] [Inserted by G.S.R. 764(E), dated 15th November, 1984 (w.e.f. 15-11-1984).]It shall also conform to the following standards, namely:
(i) Total Ash Not morethan 1.2 per cent by weight
(ii) Acidinsoluble matter Not more than5 per cent by weight
(iii) Tannincontent Not lessthan 0.15 per cent and not more than 0.15 per cent.]
[A.10.09-KOKUM FAT means the fat obtained from clean and sound kernels of kokum (Garcinia indica choisy) also known as kokum, by process of expression or by a process of solvent extraction from cake or kernel. It shall be refined. The fat shall be clear on melting and free from rancidity, adulterants, sediment, suspended or other foreign matter, separated water, added colouring and flavouring matters and mineral oil.] [Inserted by G.S.R. 481(E), dated 16th September, 1993 (w.e.f. 2-10-1993).][However, it may contain food additives permitted in these rules and Appendix C] [Inserted by G.S.R. 812(E), dated 16th December, 2004 (w.e.f 16-12-2004).].It shall also conform to the following standards, namely :-
(a) Butyrorefractometerreading at 40°Cor 45.9-47.3
  RefractiveIndex at 40°C 1.4565 to1.4575
(b) Saponificationvalue 187-191.7
(c) Unsaponifiablematters Not morethan 1.5 per cent by weight
(d) Iodinevalue (Wijs') 32-40
(e) Acidvalue Not morethan 0.5
(f) FlashPoint [Pensky-Martens (closed) method] Not less than250 °C.
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).]A.10.10-MANGO KERNEL FAT means the fat obtained from clean and sound kernels of Mango (Mangifera Indica Linn) by process of expression or by a process of solvent extraction from cake or kernel. It shall be refined. The fat shall be clear on melting and free from rancidity, adulterants, sediment suspended or other foreign matter, separated water, added colouring and flavouring matters and mineral oil. [However, it may contain food additives permitted in these rules and Appendix C] [Inserted by G.S.R. 812(E), dated 16th December, 2004 (w.e.f 16-12-2004).].It shall also conform to the following standards, namely:
(a) Butyrorefractometerreading at 40 °Cor 43.7-51.6
  RefractiveIndex at 40°C 1.4550 to1.4604
(b) Saponificationvalue 185-198
(c) Unsaponifiablematter Not morethan 1.5 per cent by weight
(d) Iodinevalue (Wijs') 32-57
(e) AcidValue Not morethan 0.5
(f) FlashPoint [Pensky-Martens (closed) method] Not lessthan 250°C.
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).]A.10.11-DHUPA FAT means the fat obtained from clean and sound seed kernels of Dhupa, also known as Indian Copal (Vateria Indica Linn) tree by process of expression or by a process of solvent extraction from cake or kernel. It shall be refined. The fat shall be clear on melting and free from rancidity, adulterants, sediment, suspended or other foreign matter, separated water, added colouring and flavouring matter and mineral oil.[However, it may contain food additives permitted in these rules and Appendix C] [Inserted by G.S.R. 812(E), dated 16th December, 2004 (w.e.f 16-12-2004).].It shall also conform to the following standards, namely :-
(a) Butyro-refractometerreading at 40°C or 47.5-49.5
  RefractiveIndex at 40°C 1.4576 to1.4590
(b) Saponificationvalue 187-192
(c) Unsaponifiablematters Not more than1.5 per cent by weight
(d) Iodinevalue (Wijs') 36-43
(e) Acidvalue Not morethan 0.5
(f) Flash,Point [Pensky-Martens (closed) method] Not lessthan 250oC.
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).]A.10.12-PHULWARA FAT means the fat obtained from clean and sound seed kernels of Phulwara [variously named Aisandra Butyrace (Roxb) Baehni, Madhuca Butyracea or Bassia Butyraceal by a process of expression or by a process of solvent extraction from cake or kernel. It shall be refined. The fat shall be clear on melting and shall be free from rancidity, adulterants, sediments, suspended or other f n matters, separated water, added colouring and flavouring substances and mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 812(E), dated 16th December, 2004 (w.e.f 16-12-2004)]It shall also conform to the following standards, namely :-
(a) Butyrorefractometerreading at 40 °Cor 48.6-51.0
  RefractiveIndex at 40oC 1.4584-1.4600
(b) Saponificationvalue 192.5-199.4
(c) Unsaponifiablematters Not morethan 1.5 per cent by weight
(d) Iodinevalue (Wijs') 43.8-47.4
(e) Acidvalue Not morethan 0.5
(f) FlashPoint [Pensky-Martens (closed) Method] Not lessthan 250°C.
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).][A.11-MILK AND MILK PRODUCTS:] [Substituted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).]A.11.01-DEFINITIONS:[A.11.01.01-MILK is the normal mammary secretion derived from complete milking of healthy mulch animal without either addition thereto or extraction therefrom. It shall be free from colostrum. Milk of different classes and of different designations shall conform to the standards laid down in the Table below item A.11.01.11.] [Substituted by G.S.R. 550(E), dated 4th July, 1985.][Total area content in the milk shall not be more than 700 ppm] [Added by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 15th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).].A.11.01.02-PASTEURISATION.-The term pasterurisation, when used in association with [milk of different classes] [Substituted by G.S.R. 550(E), dated 4th July 1985], means heating [milk of different classes] [Substituted by G.S.R. 550(E), dated 4th July 1985] by a heat treatment as mentioned below and cooling to a suitable temperature before distribution.Pasteurised [milk of different classes] [Substituted by G.S.R. 550(E), dated 4th July 1985] shall show a negative phosphatase test.The terms "pasteurisation", "pasteurised" and similar terms shall be taken to refer to the process of heating every particle of [milk of different classes] [Substituted by G.S.R. 550(E), dated 4th July 1985.] to at least 63°C and holding at such temperature continuously for at least 30 minutes, or heating it to at least 71.5°C, and holding at such temperature continuously for at least 15 seconds or an approved temperature time combination that will serve to give a negative phosphatase test.All pasteurised [milk of different classes] [Substituted by G.S.R. 550(E), dated 4th July 1985.] shall be cooled immediately to a temperature of 10°C, or less [* * *] [Omitted by G.S.R. 243, dated 1st March, 1980.].[***] [Omitted by G.S.R. 550(E), dated 4th July, 1985.][A.11.01.03-STERILISATION.-The term "sterilisation when used in association with milk, means heating milk in sealed container continuously to a temperature of either 115°C for 15 minutes or at least 130°C for a period of one second or more in a continuous flow and then packed under aseptic condition in hermatically sealed containers to ensure preservation at room temperature for a period not less than 15 days from the date of manufacture.] [Substituted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).]A.11.01.04-BOILED MILK means milk which has been brought to boil.[A.11.01.05-FLAVOURED MILK, by whatever name called, may contain [nuts (whole, fragmented or ground)] [Substituted by G.S.R. 133, dated 23rd January, 1973.] chocolate, coffee or any other edible flavour, [[edible food colours] [The words 'edible food colours' omitted by G.S.R. 677(E), dated 6th September, 1994 and corrected by G.S.R. 613(E), 4th September, 1995 (w.e.f. 6-9-1995).] and cane sugar. Flavoured milk shall be pasteurised, sterilised or boiled.] [The type of milk shall be mentioned on the label.] [Inserted by G.S.R. 1417, dated 20th September, 1976 (w.e.f. 2-10-1976).][A.11.01.05 A-MIXED MILK means a combination of milk of cow, buffalo, sheep, goat or any other milch animal and may be a combination of any of these milk which has been made and conforms to the standards given in the Table below Item A.11. 1.] [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).]A.11.01.06-STANDARDISED MILK means cow milk or buffalo milk [or sheep milk or goat milk or a combination of any of these milk] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979)] that has been [standardised to fat and solids-not-fat percentage] [Substituted by G.S.R. 550(E), dated 4th July, 1985.] given in the Table below Item A.11.01.11. by the [adjustment of milk solids] [Substituted by G.S.R. 550(E), dated 4th July, 1985.]. Standardised milk shall be pasteurised and shall show a negative phosphatase test.A.11.01.07-RECOMBINED MILK means the homogenised product prepared from milk fat, non-fat-milk solids and water. Recombined milk shall be pasteurised and shall show a negative phosphatase test.A.11.01.08-TONED MILK means the product prepared by admixture of cow or halo milk or both with fresh skimmed milk; or by admixture of cow or buffalo milk or both [that has been standardised to fat and solids-not-fat percentage given in the Table below Item A.11.01.11 by adjustment of milk solids] [Substituted by G.S.R. 550(E), dated 4th July, 1985.]. It shall be pasteurised and shall show a negative phosphatese test. When fat or dry non-fat-milk solids are used, it shall be ensured that the product remains homogeneous and no deposition of solids takes place on standing.A.11.01.09-DOUBLE TONED MILK means the product prepared by admixture of cow or buffalo milk or both with fresh skimmed milk, or by admixture of cow or buffalo milk or both [that has been standardised to fat and solids-not-fat percentage given in the Table below Item A.11.01.11 by adjustment of milk solids] [Substituted by G.S.R. 550(E), dated 4th July, 1985.]. It shall be pasteurised and shall show a negative phosphatose test. When fat or dry non-fat-milk solids are used, it shall be ensured that the product remains homogeneous and no deposition of solids takes place on standing.A.11.01.10-SKIMMED MILK means the product prepared from milk from which almost all the milk fat has been removed mechanically.[A.11.01.10A.-FULL CREAM MILK means milk or a combination of buffalo or cow milk or a product prepared by combination of both that has been standardised to fat and solids-not-fat percentage, given under Item A.11.01.11, by adjustment/addition of milk solids, Full Cream Milk shall be pasteurised. It shall show a negative phosphatase test. It shall be packed in clean, sound and sanitary containers properly sealed so as to prevent contamination.] [Inserted by G.S.R. 223(E), dated 20th May, 1996 (w.e.f. 20-11-1996).]A.11.01.11- [The standards of different classes and designations of milk shall be as given in the table below. Milk shall conform to both the parameters for milk fat and milk solids not fat, independently, as prescribed in columns (4) and (5) of the said table.] [Substituted by G.S.R. 67(E), dated 5th February, 2001 (w.e.f. 5-2-2001).]
Class of Milk Designations Locality Minimum per cent
Milk fat Milk solids not fat
(1) (2) (3) (4) (5)
Buffalo milk Raw, Pasteurised, Boiled, Flavoured and Sterilised AssamBiharChandigarhDelhiGujaratHaryana[Jharkhand] [Inserted by G.S.R. 356 (E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]Maharashtra[MeghalayaPunjabSikkim] [Substituted by G.S.R. 3(E), dated 1st January, 1985.]Uttar Pradesh[Uttaranchal] [Inserted by G.S.R. 356 (E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]WestBengalAndaman & NicobarAndhra Pradesh[ArunachalPradesh] [Inserted by G.S.R. 3(E), dated 1st January, 1985.][Chhatisgarh] [Inserted by G.S.R. 356 (E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]Dadra & Nagar HaveliGoa,Daman & Diu[Himachal Pradesh.] [Corrected by G.S.R. 2163, dated 14th December, 1968.][Jammu &KashmirKarnataka] [Inserted by G.S.R. 3(E), dated 1st January, 1985.]   6.0 9.0
         
    Kerala,Laccadive, Minicoy &[Amindivi] [Corrected by G.S.R. 2163, dated 14th December, 1968.]Islands[***] [Omitted by G.S.R. 3(E), dated 1st January, 1985.]MadhyaPradeshManipur[Mizoram] [Substituted by G.S.R. 3(E), dated 1st January, 1985.]Nagaland[***] [Omitted by G.S.R. 3(E), dated 1st January, 1985.]OrissaPondicherryRajasthan[Tamil Nadu] [Inserted by G.S.R. 3(E), dated 1st January, 1985.]Tripura   5.0 9.0
         
Cow Milk Raw, Pasteurised, Boiled, Flavoured and sterilised ChandigarhHaryanaPunjab   4.0 8.5
     
Andaman & NicobarAndhra Pradesh[ArunachalPradesh] [Inserted by G.S.R. 3(E), dated 1st January, 1985.]AssamBihar[Chhatisgarh] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2608, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]Dadra &Nagar HaveliDelhiGoa, Daman & DiuGujaratHimachal Pradesh[Jammu andKashmir] [Inserted by G.S.R. 3(E), dated 1st January, 1985.][Jharkhand] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2608, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).][Karnataka] [Substituted by G.S.R. 3(E), dated 1st January, 1985.]KeralaLaccadive,Minicoy &[Amindivi] [Corrected by G.S.R. 2163, dated 14th December, 1968.]IslandsMadhya Pradesh[*] [Omitted by G.S.R. 3(E), dated 1st January, 1985.]MaharashtraManipur[Meghalaya] [Substituted by G.S.R. 3(E), dated 1st January, 1985.]Nagaland[*] [Omitted by G.S.R. 3(E), dated 1st January, 1985.]PondicherryRajasthan[SikkimTamil Nadu] [Inserted by G.S.R. 3(E), dated 1st January, 1985.]TripuraUttar Pradesh[Uttaranchal] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]West Bengal   3.5 8.5
       
         
Goat or Sheep Milk Raw, Pasteurised, Boiled, Flavoured and Sterilised [Mizoram, Orissa] [Substituted by G.S.R. 3(E), dated 1st January, 1985.]Chandigarh[Chhatisgarh] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]HaryanaKeralaMadhya Pradesh   3.03.5 8.59.0
         
    MaharashtraPunjabUttarPradesh[Uttaranchal] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]Andaman & Nicobar Islands   3.5 9.0
         
    Andhra Pradesh[Arunachal Pradesh] [Inserted by G.S.R. 3(E), dated 1st January, 1985.]AssamBiharDadra & Nagar HaveliDelhiGoa, Daman &DiuGujaratHimachal Pradesh[Jammu andKashmir] [Inserted by G.S.R. 3(E), dated 1st January, 1985.][Jharkhand] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).][Karnataka] [Inserted by G.S.R. 3(E), dated 1st January, 1985.]Laccadive, Minicoy &[Amindivi] [Corrected by G.S.R. 2163, dated 14th December, 1968.]Islands   3.0 9.0
         
    [*] [Omitted by G.S.R. 3(E), dated 1st January, 1985.]Manipur[Meghalaya,Mizoram] [Substituted by G.S.R. 3(E), dated 1st January, 1985.]Nagaland[*] [Omitted by G.S.R. 3(E), dated 1st January, 1985.]OrissaPondicherryRajasthan[Sikkim,Tamil Nadu] [Inserted by G.S.R. 3(E), dated 1st January, 1985.]TripuraWest Bengal   3.0 9.0
         
[Mixed Milk] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).] Raw, Pasteurised, Boiled, Flavoured and Sterilised All India 4.5 8.5
Standardised Milk Pasteurised, Flavoured and Sterilised All India 4.5 8.5
Recombined Milk [Pasteurised, Flavoured and Sterilised] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).] All India 3.0 8.5
Toned Milk [Pasteurised, Flavoured and Sterilised] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).] All India 3.0 8.5
Double Toned Milk [Pasteurised, Flavoured, and Sterilised] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).] All India 1.5 9.0
Skimmed Milk Raw, Pasteurised, Boiled, Flavoured and Sterilised All India Not more than 0.5 percent. 8.7
[Full Cream Milk] [Added by G.S.R. 223(E), dated 20th May, 1996 (w.e.f. 20-11-1996).] Pasteurised and Sterilised All India 6.0 9.0
Note.-(i) When milk is offered for sale without indication of the class, the standards prescribed for buffalo milk shall apply.
(ii)The heat treatment for the various designated milk shall be as follows :-
Designation HeatTreatment
Raw Nil
Pasteurised Pasteurisation
Boiled Boiling
Flavoured Pasteurisationor Sterilisation
Sterilised Sterilisation.
[Total Area content in the milk shall not be more than 700 ppm.] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Coorigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 nad G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]A.11.02-MILK PRODUCTS means the products obtained from milk such as cream, malai, curd, skimmed milk curd, chhanna, skimmed milk chhanna, cheese, processed cheese, ice-cream, milk ices, condensed milk-sweetened and unsweetened, condensed skimmed milk-sweetened and unsweetened, milk powder, skimmed milk powder, partly skimmed milk powder, khoa, infant milk food, table butter and deshi butter.A.11.02.01-MILK PRODUCTS specified in Appendix B shall not contain any substance not found in milk unless specified in the standards.[A.11.02.02-CREAM INCLUDING STERILISED CREAM means the product of cow or buffalo milk or a combination thereof. It shall be free from starch and other ingredients foreign to milk. It may be of following three categories, namely-

1. Low fat cream-containing milk fat not less than 25.0 per cent by weight.

2. Medium fat cream-containing milk fat not less than 40.0 per cent by weight.

3. High fat cream-containing milk fat not less than 60.0 per cent by weight.

Note.-Cream sold without any indication about milk fat content shall be treated as high fat cream.][A.11.02.02.01-CREAM POWDER means the product obtained by partial removal of water from cream obtained from milk of cow and/or buffalo. The fat and/or protein content of the cream may be adjusted by addition and/or withdrawal of milk constituents in such a way as not to alter the whey protein to casein ratio of the milk being adjusted. It shall be of uniform colour and shall have pleasant taste and flavour free from off flavour and rancidity. It shall also be free from vegetable oil/fat, mineral oil, added flavour and any substance foreign to milk. The product may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Coorigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 nad G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).]:
(i) Moisture - Not morethan 5.0 percent
(ii) Milk fat - Not lessthan 42.0 percent
(iii) Milkprotein in Milk solid not fat - Not lessthan 34.0 percent.
A.11.02.03-MALAI means the product rich in butter fat prepared by boiling and cooling cow or buffalo milk or a combination thereof. It shall contain not less than 25.0 per cent milk fat.A.11.02.04-DAHI OR CURD means the product obtained from pasteurised or boiled milk by souring, natural or otherwise, by a harmless lactic acid or other bacterial culture. Dahi may contain added cane-sugar. Dahi shall have the same minimum percentage of milk fat and milk solids-not-fat as the milk from which it is prepared.Where dahi or curd [* * *] [Omitted by G.S.R. 503(E), dated 1st September, 1981.] is sold or offered for sale without any indication of class of milk the standards prescribed for dahi prepared from buffalo milk shall apply.[Milk solids may also be used in preparation of this product] [Added by G.S.R. 550(E), dated 4th July, 1985.].A.11.02.05-CHHANNA OR PANEER means the product obtained from cow or buffalo milk or a combination thereof by precipitation with sour milk, lactic acid or citric acid. It shall not contain more than 70.0 per cent moisture, and the milk fat content shall not be less than 50.0 per cent of the dry matter.[Provided that paneer or chhana when sold as low fat paneer or chhana, it shall conform to the following requirements] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008 and G.S.R. 805(E), dated 20th November, 2008 (w.e.f. 20-8-2009).]:
(i) Moisture - Not morethan 70.0 percent
(ii) Milk Fat - Not morethan 15.0 percent of dry matter:
Provided further that such low fat paneer/chhana shall be sold in sealed package only and shall bear proper label declaration as provided in sub-rule (zzz) (19) of rule 42.[Milk solids may also be used in preparation of this product] [Added by G.S.R. 550(E), dated 4th July, 1985.].[***] [Omitted by G.S.R. 10(E), dated 7th January, 1991 (w.e.f. 7-7-1991).]A.11.02.06-CHEESE means the ripened or unripened soft or semihard, hard and extra hard product, which may be coated with food grade waxes or polyfilm, and in which the whey protein/casein ratio does not exceed that of milk. Cheese is obtained by coagulating wholly or partly milk and/or products obtained from milk through the action of non-animal rennet or other suitable coagulation agents and by partially draining the whey resulting from such coagulation and/or processing techniques involving coagulation of milk and/or products obtained from milk which give a final product with similar physical, chemical and organoleptic characteristics. The product may contain starter cultures of harmless lactic acid and/or flavour producing bacteria and cultures of other harmless microorganisms, safe and suitable enzymes and sodium chloride. It may be in the form of blocks, slices, cut, shredded or grated cheese.Ripened cheese is cheese which is not ready for consumption shortly after manufacture but which must be held for some time at such, temperature and under such other conditions as will result in necessary biochemical and physical changes characterising the cheese in question.Mould Ripened cheese is a ripened cheese in which the ripening has been accomplished primarily by the development of characteristic mould growth throughout the interior and/ or on the surface of the cheese.Unripened cheese including fresh cheese is cheese which is ready for consumption shortly after manufacture.Cheese or varieties of cheeses shall have pleasant taste and flavour free from off flavour and rancidity. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D:Provided that cheese or varieties of cheeses coated with food grade waxes/or polyfilm/ or wrapping of cloth shall bear proper label declaration as provided in sub-rule (zzz)(20) of rule 42. It shall conform to the following requirements:
  Product Moisture Milk Fat on Dry Basis
  (1) (2) (3)
(i) Hard Pressed Cheese Not more than 39.0 percent Not less than 48.0 percent
(ii) Semi Hard Cheese Not more than 45.0 percent Not less than 40.0 percent
(iii) Semi Soft Cheese Not more than 52.0 percent Not less than 45.0 percent
(iv) Soft Cheese Not more than 80.0 percent Not less than 20.0 percent
(v) Extra Hard Cheese Not more than 36.0 percent Not less than 32.0 percent
(vi) Mozzarella Cheese Not more than 60.0 percent Not less than 35.0 percent
(vii) Pizza Cheese Not more than 54.0 percent Not less than 35.0 percent
* A.11.02.06.01-PROCESSED CHEESE means the product obtained by grinding, mixing, melting and emulsifying one or more varieties of cheeses with the aid of heat and emulsifying agents. It may contain cream, butter, butter oil and other milk products subject to maximum 5.0 percent lactose content in the final product and edible common salt, vinegar/acetic acid, spices and other vegetable seasoning and foods other than sugars properly cooked or prepared for flavouring and characterization of the product provided these additions do not exceed one sixth of the weight of the total solids of the final product on dry matter basis and cultures of harmless bacteria and enzymes. It shall have pleasant taste and smell free from off flavour and rancidity. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not more than47.0 percent
(ii) Milk Faton dry basis - Not lessthan 40.0 percent
Provided that processed cheese chiplets (packed sliced cheese) when sold in a package other than tin, shall not contain more than 50.0 percent moisture.* (w.e.f. 7-9-2010)* A.11.02.06.02-PROCESSED CHEESE SPREAD means the product obtained by grinding, mixing, melting and emulsifying one or more varieties of cheese with emulsifying agents with the aid of heat. It may contain Cream, Butter/Butter oil and other dairy products, subject to a maximum limit of 5.0 percent lactose in the final product, salt, vinegar, spices, condiments and seasonings, natural carbohydrate sweetening agents namely sucrose, dextrose, corn syrup, corn syrup solids, honey, maltose, malt syrup and hydrolysed lactose and foods properly cooked or otherwise prepared for flavouring and characterization of the product provided these additions do not exceed one sixth of the weight of total solids of the final product on dry weight basis and cultures of harmless bacteria and enzymes. It shall have pleasant taste and flavour free from off flavour and rancidity. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not morethan 60.0 percent
(ii) Milk Faton dry basis - Not lessthan 40.0 percent
* (w.e.f. 7-9-2010)** A.11-02.06.03-CHEDDAR CHEESE means ripened hard cheese obtained by coagulating heated /pasteurised milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria, non-animal rennet or other suitable coagulating enzymes. It shall be in the form of hard pressed block with a coating of food grade waxes or wrapping of cloth, or polyfilm. It shall have firm, smooth and waxy texture with a pale straw to orange colour without any gas holes. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not more than39.0 percent
(ii) Milk Faton dry basis - Not lessthan 48.0 percent
** A.11.02.06.04-DANBO CHEESE means ripened semi hard cheese obtained by coagulating heated/pasteurised milk of Cow and/or Buffalo and mixtures thereof with cultures of harmless lactic acid producing bacteria, non-animal rennet or other suitable coagulating enzymes. It shall be smooth in appearance with firm texture and uniform yellow colour and may be coated with food grade waxes or wrapping of cloth, or polyfilm.It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not morethan 39.0 percent
(ii) Milk Faton dry basis - Not lessthan 45.0 percent
** (w.e.f. 7-3-2006)* A.11.02.06.05-EDAM CHEESE means the ripened semi hard cheese obtained by coagulating heated /pasteurised milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria, non-animal rennet or other suitable coagulating enzymes. It shall have a firm texture suitable for cutting with a yellowish colour and a hard rind which may be coated with food grade waxes, wrapping of cloth, polyfilm or vegetable oil. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not more than46.0 percent
(ii) Milk Faton dry basis - Not lessthan 40.0 percent
* A.11.02.06.06-GOUDA CHEESE means ripened semi hard cheese obtained by coagulating milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria, non-animal rennet or other suitable coagulating enzymes. It shall have firm texture suitable for cutting, straw to yellowish colour and a hard rind which may be coated with food grade waxes, wrapping of cloth, or vegetable oil. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not morethan 43.0 percent
(ii) Milk Faton dry basis - Not lessthan 48.0 percent
* A.11.02.06.07-HAVARTI CHEESE means ripened semi hard cheese obtained by coagulating milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria, non-animal rennet or other suitable coagulating enzymes. It shall have firm texture suitable for cutting, a light yellow colour and may have a semi soft slightly greasy rind. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
Requirements Havarti 30 percent Havarti 60 percent Havarti
(1) (2) (3) (4)
Moisture Not morethan 48.0 percent Not morethan 53.0 percent Not morethan 60.0 percent
Milk Faton Dry basis Not lessthan 45.0 percent Not lessthan 30.0 percent Not lessthan 60.0 percent
* A.11.02.06.08-TILSITER means ripened semi hard cheese obtained by coagulating milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria and cultures of Bacterium linens, non-animal rennet or other suitable coagulating enzymes. It shall have firm texture suitable for cutting with a ivory to yellow colour with a firm rind which may show red and yellow smear producing bacteria or coated with food grade waxes or wrapping of cloth, or polyfilm after removal of the smear. It may contain food additives permitted in Appendix C. It shall conform to the microbiologic requirements prescribed in Appendix D. It shall conform to the following requirements:
Requirements Tilsiter 30 percentTilsiter 60 percentTilsiter
(1) (2) (3) (4)
Moisture Not morethan 47.0 percent Not morethan 53.0 percent Not morethan 39.0 percent
Milk Fat onDry basis Not lessthan 45.0 percent Not lessthan 30.0 percent Not lessthan 60.0 percent
* A.11.02.06.09-COTTAGE CHEESE AND CREAMED COTTAGE' CHEESE means soft unripened cheese obtained by coagulation of pasteurised skimmed milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid bacteria with or without the addition of other suitable coagulating enzymes. Creamed Cottage Cheese is cottage cheese to which a pasteurised creaming mixture of cream, skimmed milk, condensed milk, non fat dry milk, dry milk protein, Sodium/Potassium/Calcium/Ammonium caseinate is added. It shall have a soft texture with a natural white colour. It may contain spices, condiments, seasonings and fruits pulp. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not morethan 80.0 percent
(ii) Milk Fat - Not lessthan 4.0 percent
  (inCreamed Cottage Cheese)    
* A.11.02.06.10-CREAM CHEESE (Rahmfrischkase) means soft unripened cheese obtained by coagulation of pasteurized milk of cow and/or buffalo or mixtures thereof and pasteurized cream with cultures of harmless lactic acid producing bacteria with or without the addition of suitable coagulating enzymes. It shall have a soft smooth texture with a white to light cream colour. It may contain spices, condiments, seasonings and fruits pulp. The product may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not morethan 55.0 percent
(ii) Milk Faton dry basis - Not lessthan 70.0 percent
* A.11.02.06.11-COULOMMIERS CHEESE means soft unripened cheese obtained by coagulation of milk of cow and/or buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria and non-animal rennet or other suitable coagulating enzymes and moulds characteristic of the variety. It shall have soft texture and white to cream yellow colour and may show presence of white mould including orange or red spots on the surface. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements :-
(i) Moisture - Not morethan 56.0 percent
(ii) Milk Faton dry basis - Not lessthan 46.0 percent
* A.11.02.06.12-CAMEMBERT CHEESE means ripened soft cheese obtained by coagulating milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria and cultures of Penicillium caseicolum and Bacterium linens, non-animal rennet or other suitable coagulating enzymes. It may be in the form of flat cylindrical shaped cheese covered with white mould (Penicillum caseicolum) with occasional orange coloured spots (Bacterium linens). It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements :
Requirements 30.0 percent Camembert Cheese 40.0 percent Camembert Cheese 45.0 percent Camembert Cheese 50.0 percent Camembert Cheese
(1) (2) (3) (4) (5)
Moisture Not morethan 62.0 percent Not morethan 56.0 percent Not morethan 56.0 percent Not morethan 56.0 percent
Milk Faton Dry basis Not lessthan 30.0 percent Not lessthan 40.0 percent Not lessthan 45.0 percent Not lessthan 50.0 percent
* A.11.02.06.13-BRIE CHEESE means soft ripened cheese obtained by coagulating milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria and cultures of Penicillium caseicolum and Bacterium linens, non-animal rennet and other suitable enzymes. It shall be white to creamy yellow in colour with a smooth texture showing presence of white mould (Penicillium caseicolum) with occasional orange coloured spots (Bacterium linens) on the rind. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not more than56.0 percent
(ii) Milk Faton dry basis - Not lessthan 40.0 percent
* A.11.02.06.14-SAINT PAULIN means ripened semi hard cheese obtained by coagulating milk of Cow and/or Buffalo or mixtures thereof with non-animal rennet, cultures of harmless lactic acid producing bacteria or other suitable enzymes. It shall have white to yellow colour with a firm and flexible texture and a hard rind which may be coated with food grade waxes or polyfilm. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not morethan 56.0 percent
(ii) Milk Faton dry basis - Not lessthan 40.0 percent
* A.11.02.06.15-SAMSOE means hard ripened cheese obtained by coagulating milk of Cow and/or Buffalo or combination thereof with non-animal rennet and cultures of harmless lactic acid producing bacteria or suitable coagulating enzymes. It shall be yellow in colour with a firm texture suitable for cutting and may have a rind with or without food grade waxes or polyfilm coating. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
Requirements Samsoe 30 percentSamsoe
(1) (2) (3)
(i) Moisture Not morethan 44.0 percent Not morethan 50.0 percent
(ii) MilkFat on Dry Basis Not lessthan 45.0 percent Not lessthan 30.0 percent
* A.11.02.06.16-EMMENTALER means hard ripened cheese with round holes obtained by coagulating milk of Cow and/or Buffalo or mixtures thereof with non-animal rennet, cultures of harmless lactic acid producing bacteria or other suitable coagulating enzymes. It may contain Cupric Sulphate not exceeding 15 mg/kg expressed as Copper. It shall have a light yellow colour and a firm texture suitable for cutting and may have a hard rind. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture - Not morethan 40.0 percent
(ii) Milk Faton dry basis - Not lessthan 45.0 percent
* A.11.02.06.17-PROVOLONE means pasta filata cheese obtained by coagulating milk of Cow and/or Buffalo or mixtures thereof with cultures of harmless lactic acid producing bacteria, non-animal rennet or other suitable coagulating enzymes. It may be smoked. It shall be white to yellow straw in colour with a fibrous or smooth body and rind which may be covered with vegetable fat/oil, food grade waxes or polyfilm. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(i) Moisture    
  (a)UnsmokedCheese - Not more than 47.0 percent
  (b) Smoked Cheese - Not more than 45.0 percent
(ii) Milk Fat on Dry Basis - Not less than 45.0 percent
* A.11.02.06.18-EXTRA HARD GRATING CHEESE means ripened cheese obtained by coagulating milk of Cow and/or Buffalo, goat/sheep milk or mixtures thereof with cultures of harmless lactic acid producing bacteria, non-animal rennet, or other suitable coagulating enzymes. It may be white to light cream in colour with a slightly brittle texture and an extra hard rind which may be coated with vegetable oil, food grade waxes or polyfilnm. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements :-
(i) Moisture - Not morethan 36.0 percent
(ii) Milk Faton dry basis - Not lessthan 32.0 percent
* (w.e.f. 7-3-2006)[Substituted by G.S.R. 41(E), dated 29th January, 1997 (w.e.f. 29-1-1998).]
Substituted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-9-2010), for items A.11.02.07., A.11.02.07.01, A.11.02.07.02. The said items, before substitution by G.S.R. 356(E), stood as under:"A.11.02.07.-Cheese (Hard) means the product obtained by draining after coagulation of milk with a harmless milk coagulating agent under the influence of harmless bacterial culture. It shall not contain ingredients not found in milk, except coagulating agent, sodium chloride, calcium chloride (anhydrous salt) not exceeding 0.02 per cent by weight, annatto or carotene colour, and may contain emulsifiers and/or stabilizers, namely citric acid, sodium citrate or sodium salts of orthophosphoric acid and polyphosphoric acid (as linear phosphate) exceeding 0.2 per cent by weight. Wax used for covering the outer surface shall not contain any thing harmful to health. In case the wax is coloured, only permitted food colour shall be used. Hard cheese shall contain not more than 43.0 per cent moisture and not less than 42.0 per cent milk fat of the dry matter. Hard cheese may contain up to 3000 parts per million sorbic acid, or its sodium, potassium or calcium salts calculated as sorbic acid, and/or 12.5 parts per million nisin either singly or in combination.Natamycin may be used for surface treatment only, subject to the following conditions, namely:-(i) Maximum level of application shall not exceed 2 mg/dm 3 of cheese surface.(ii) The penetration depth shall not exceed 2 mm.(iii) The maximum residue level in the finished product shall not exceed 1 mg/dm3.A.11.02.07.01.-Processed Cheese means the product obtained by heating one or more types of hard cheeses with permitted emulsifiers and/or stabilizers namely citric acid, sodium citrate, sodium salts of orthophosphoric acid and polyphosphoric acid (as linear phosphate) with or without added condiments, and acidifying agents, namely vinegar, lactic acid, acetic acid, citric acid and phosphoric acid. Processed cheese may contain not more than 4.0 per cent of anhydrous permitted emulsifiers and/or stabilizers, provided that the content of anhydrous inorganic agents shall in no case exceed 3.0 per cent of the finished product. It shall not contain more than 47.0 per cent moisture. Processed cheese chiplets (packed sliced cheese) when sold in a package other than tin, shall not contain more than 50.0 per cent moisture. The milk fat content shall not be less than 40.0 per cent of the dry matter. Processed cheese may contain upto 3000 parts per million sorbic acid or its sodium, potassium or calcium salts (calculated as sorbic acid) and/or 12.5 parts per million nisin either singly or in combination. It may contain calcium chloride (anhydrous) not exceeding 0.02 per cent by weight.A.11.02.07.02-Processed Cheese Spread means a product obtained by comminuting and mixing one or more types of cheeses into a homogenous mass with the aid of heat. It may or may not contain butter, cream, butter oil, milk, skimmed milk, milk powder, cheese whey, sweet butter milk or one or more of these or any of these from which part of water has been removed. It may also contain permitted emulsifying and stabilizing agents. It may also contain one or more of the sodium/potassium salts of critic acid, phosphoric acid, tartaric acid, lactic acid in such quantities that mass of the solids of such emulsifying agents is not more than 4 per cent of mass of the processed cheese spread. It may contain sequestering and buffering agents, namely, lactic acid, acetic acid, citric acid and phosphoric acid.It may contain vegetable colouring matter such as annatto, carotene, permitted flavouring agents and milk coagulating enzymes with or without purified Calcium Chloride (anhydrous salt) not exceeding 0.02 per cent, and sodium citrate not exceeding 0.02 per cent. It may contain natural sweetening agents, namely, sugar, dextrose cane sugar, corn syrup, honey, corn syrup solids, maltose, malt syrup and hydrolysed lactose in a quantity necessary for seasoning and spices and condiments. It may contain sodium Chloride not exceeding 3 per cent, by weight. Processed cheese spread may contain up to 3000 parts per million sorbic acid or its sodium, potassium salts (calculated as sorbic acid and or 12.5 parts per million nisin. It shall not contain more than 60 per cent moisture and milk fat content (on dry basis) shall not be less than 40 per cent by weight."
A.11.02.07 - ICE CREAM, KULFI, CHOCOLATE ICE CREAM OR SOFTY ICE CREAM means the product obtained by freezing a pasteurised mix prepared from milk and/or other products derived from milk with the addition of nutritive sweetening agents, e.g., sugar, dextrose, fructose, liquid glucose, dried liquid glucose, maltodextrin, high maltose corn syrup, honey, fruit and fruit products, eggs and egg products, coffee, cocoa, ginger and nuts. It may also contain Chocolate, and bakery products such as cake, or cookies as a separate layer and/or coating. It may be frozen hard or frozen to a soft consistency. It shall be free from artificial sweetener. It shall have pleasant taste and smell free from off flavour and rancidity. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements :-
Requirements Ice Cream Medium Fat Ice Cream Low Fat Ice Cream
(1) (2) (3) (4)
(1) TotalSolids Not lessthan 36.0 percent Not lessthan 30.0 percent Not lessthan 26.0 percent
(2) Wt/Vol. (gms/1) Not lessthan 525 Not lessthan 475 Not lessthan 475
(3) MilkFat Not lessthan 10.0 percent Not lessthan 5.0 percent but less than 10.0 percent Not morethan 2.5 percent
(4) MilkProtein (N x 6.38) Not lessthan 3.5 percent Not lessthan 3.5 percent Not lessthan 2.5 percent
Note:-In case where chocolate, cake or similar food coating, base or layer forms a separate part of the product, only the Ice Cream portion shall conform to the requirements given above. The type of ice-cream shall be clearly indicated on the label otherwise standard for ice-cream shall apply.* A.11.02.07.01-DRIED ICE CREAM MIX/DRIED FROZEN DESSERT/CONFECTION means the product in a powder form which on addition of prescribed amount of water shall give a product conforming to the requirements of the respective products, namely, ice cream, medium fat ice-cream, low fat ice-cream as prescribed under item A.11.02.07 and frozen confection, medium fat frozen confection and low fat frozen confection as prescribed under item A.11.02.07.02 of these rules except the requirement of weight/volume for both the products. The moisture content of the product shall not be more than 4.0 percent. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D.* A.11.02.07.02-FROZEN DESSERT/FROZEN CONFECTION means the product obtained by freezing a pasteurised mix prepared with milk fat and/or edible vegetable oils and fats having a melting point of not more than 37.0°C in combination and milk protein alone or in combination/or vegetable protein products in combination with the addition of nutritive sweetening agents, e.g., sugar, dextrose, fructose, liquid glucose, dried liquid glucose, maltodextrin, high maltose com syrup, honey, fruit and fruit products, eggs and egg products coffee, cocoa, ginger, and nuts. It may also contain chocolate, cake or cookies as a separate layer or coating. It may be frozen hard or frozen to a soft consistency. It shall be free from artificial sweetener. It shall have pleasant taste and flavour free from off flavour and rancidity. The product may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
Requirements Frozen Dessert/Frozen Confection Medium Fat Frozen Dessert/Frozen Confection Low Fat Frozen Dessert/Frozen Confection
(1) (2) (3) (4)
(1) TotalSolids Not lessthan 36.0 percent Not lessthan 30.0 percent Not lessthan 26.0 percent
(2)Weight/Volume (gms/1) Not lessthan 525 Not lessthan 475 Not lessthan 475
(3) TotalFat Not lessthan 10.0 percent Not lessthan 5.0 percent but less than 10.0 percent Not morethan 2.5 percent
(4) TotalProtein (N x 6.25) Not lessthan 3.5 percent Not lessthan 3.5 percent Not lessthan 2.5 percent
Note:-In case where chocolate, cake or similar food coating, base or layer forms a separate part of the product, only the frozen dessert/Frozen confection portion shall conform to the requirements given above. The type of frozen confection shall be clearly indicated on the label otherwise, standards of frozen dessert/ frozen confection shall apply and every package of Frozen Dessert/Frozen Confection shall bear proper label declaration as per sub-rule (zzz) (21) of rule 42.* A.11.02.08-MILK ICE OR MILK LOLLY means the product obtained by freezing a pasteurised mix prepared from milk and/or other products derived from milk with the addition of natural sweetening agents, i.e., sugar, dextrose, fructose, liquid glucose, dried liquid glucose, maltodextrin, honey, fruit and fruit products, eggs and egg products, coffee, cocoa, ginger, and nuts. It may also contain chocolate, and bakery products such as cake or cookies as a separate layer and/or coating. It shall be free from artificial sweetener. It shall have pleasant taste and smell free from off flavour and rancidity. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
(1) Totalsolids (m/m) - Not lessthan 20.0 percent
(2) Milk Fat(m/m) - Not morethan 2.0 percent
(3) MilkProtein (N x 6.38) - Not lessthan 3.5 percent.]
* (w.e.f. 7-9-2010).** A.11.02.09-EVAPORATED MILK means the product obtained by partial removal of w er from milk of cow and/or buffalo by heat or any other process which leads to a product of the same composition and characteristics. The fat and protein content of the milk may be adjusted by addition and/or withdrawal of milk constituents in such a way as not to alter the whey protein to casein ratio of the milk being adjusted. It shall have pleasant taste and flavour free from off flavour and rancidity. It shall be free from any substance foreign to milk. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
Product Milk Fat Milk Solids Milk protein in milk solids not fat
(1) (2) (3) (4)
(i) Evaporated Milk Not lessthan 8.0 percent m/m Not lessthan 26.0 percent m/m Not less than34.0 percent m/m
(ii)Evaporated partly skimmed milk Not lessthan 1.0 percent and not more than 8.0 percent m /m Not lessthan 20.0 percent m/m Not lessthan 34.0 percent m/m
(iii)Evaporated Skimmed milk Not morethan 1.0 percent m/m Not lessthan 20.0 percent m/m Not lessthan 34.0 percent m/m
(iv)Evaporated High Fat Milk Not lessthan 15.0 percent m/m Not lessthan 11.5 percent m/m Not lessthan 34.0 percent m/m
** A.11.02.10-SWEETENED CONDENSED MILK means the product obtained by partial removal of water from milk of Cow and/or Buffalo with the addition of sugar or a combination of sucrose with other sugars or by any other process which leads to a product of the same composition and characteristics. The fat and/or protein content of the milk may be adjusted by addition and / or withdrawal of milk constituents in such a way as not to alter the whey protein to casein ratio of the milk being adjusted. It shall have pleasant taste and flavour free from off flavour and rancidity. It shall be free from any substance foreign to milk. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements :-
Product Milk Fat Milk Solids Milk protein in milk solids not fat
(1) (2) (3) (4)
(i) Sweetened condensed milk Not lessthan 9.0 percent m/m Not lessthan 31.0 percent m/m Not lessthan 34.0 percent m/m
(ii)Sweetened condensed skimmed milk Not morethan 1.0 percent m/m Not lessthan 26.0 percent m/m Not lessthan 34.0 percent m/m
(iii)Sweetened condensed partly skimmed milk Not lessthan 3.0 percent m/m and not more than9.0 percent m/m Not lessthan 28.0 percent m/m Not less than34.0 percent m/m
(iv)Sweetened condensed High fat milk Not lessthan 16.0 percent m/m Not lessthan 30.0 percent m/m Not lessthan 34.0 percent m/m
** A.11.02.11-MILK POWDER means the product obtained by partial removal of water from milk of Cow and/or Buffalo. The fat and/or protein content of the milk may be adjusted by addition and/or withdrawal of milk constituents in such a way as not to alter the whey protein to casein ratio of the milk being adjusted. It shall be of uniform colour and shall have pleasant taste and flavour free from off flavour and rancidity. It shall also be free from vegetable oil/fat, mineral oil, thickening agents, added flavour and sweetening agent. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements:
Product Moisture Milk Fat Milk protein in milk solids not fat Titrableacidity (ml 0.1N NaOH/10 gmsolids not fat Solubility Percent Total ash on dry weight basis
(1) (2) (3) (4) (5) (6) (7)
(i) Whole milk powder Not morethan 4.0 percent m/m Not lessthan 26.0 percent m/m Not lessthan 34.0 percent m/m Not morethan 18.0 Not lessthan 99 Not morethan 7.3 percent
(ii)Partly Skimmed milk powder Not morethan 5.0 percent m/m Not less than1.5 percent m/m and not more than 26.0 percent m/m Not lessthan 34.0 percent m/m Not morethan 18.0 Not lessthan 99 Not morethan 8.2 percent
(iii)Skimmed milk powder Not morethan 5.0 percent m/m Not morethan 1.5 percent m/m Not lessthan 34.0 percent m/m Not morethan 18.0 Not lessthan 99 Not morethan 8.2 percent
** (w.e.f. 7-3-2006).
Substituted by G.S.R. 356 (E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-9-2010), for items A.11.02.08, A.11.02.08.01, A.11.02.09, A.11.02.10, A.11.02.11, A.11.02.12, A.11.02.13, A.11.02.13.01, A.11.02.14., A.11.02.15 and A.11.02.16. The said items, before substitutions, by G.S.R. 356(E), stood as under:"A.11.02.08.-Ice Cream, Kulfi and Chocolate Ice Cream mean the frozen product obtained from cow or buffalo milk or a combination thereof or from cream, and/or other milk products, with or without the addition of cane sugar, dextrose, liquid glucose and dried liquid glucose, Maltodextrin, eggs, fruits, fruit juices, preserved fruits, nuts, chocolate, edible flavours and permitted food colours. It may contain permitted stabilizers and emulsifiers not exceeding 0.5 per cent by weight. The mixture shall be suitably heated before freezing. The product shall contain not less than 10.0 per cent milk fat, 3.5 per cent protein and 36.0 per cent total solids.Starch may be added to a maximum extent of 5.0 per cent under a declaration on a label as specified in sub-rule (2) of Rule 43.The standards for ice cream shall also apply to softy ice-cream.In case of ice-cream, where the chocolate or like covering portion forms a separate layer, only the ice-cream portion shall conform to the standards of ice-cream.A.11.02.08.01.-Dried Ice Cream Mix shall be the material prepared by spray or roller drying of ice-cream mix. It shall contain milk solids, sucrose or corn syrup or refined sugar. It may contain permitted colours and flavours. It may contain stabilisers and emulsifiers not exceeding 1.25 per cent by weight. The product shall contain not less than 27.0 per cent milk fat and 9.5 per cent protein and moisture shall not be more than 4 per cent by weight. The sucrose content shall be not more than 40 per cent, by weight.The process of drying shall be mentioned on the table. It shall be packed in hermetically sealed clean containers.A.11.02.09.-Milk Ices or Milk Lollies means the frozen product obtained from milk, skimmed milk or milk product with or without the addition of cane sugar, dextrose, liquid glucose, and dried liquid glucose, eggs, fruits, juices, nuts, chocolate, edible flavours and permitted food colours. It may contain permitted stabilizers not exceeding 0.5 per cent of the product. The mixture shall be suitably heat-treated before freezing. The product shall contain not more than 2.0 per cent milk fat, not less than 3.5 per cent proteins and not less than 20.0 per cent total solids.A.11.02.10.-Condensed Milk Unsweetened (Evaporated Milk) means the product obtained from cow or buffalo milk or a combination thereof or from standardised milk, by the partial removal of water. It may contain added calcium chloride, citric acid and sodium citrate, sodium salts of orthophosphoric acid and polyphosphoric acid (as linear phosphate) not exceeding 0.3 per cent by weight of the finished product. Such additions need not be declared on the label. Condensed milk unsweetened shall contain not less than 8.0 per cent milk fat and not less than 26.0 per cent milk solids. If the product is subjected to Ultra High Temperature (UHT) treatment by heating it at a temperature of not less than 140°C for a minimum period of 3 seconds followed by as-eptic packaging, it shall be designated as UHT and labelled as specified under clause (ddd) of sub-rule (B) or rule 42.A.11.02.11.-Condensed Milk Sweetened means the product obtained from cow or buffalo milk or a combination thereof or from standardised milk, by the partial removal of water and after addition of cane sugar. It may contain added refined lactose, permitted flavours, calcium, chloride, citric acid, sodium salts of orthophosphoric acid and polyphosphoric acid (as linear phosphate) not exceeding 0.3 per cent by weight of the finished product. Such addition need not be declared on the label. Condensed milk sweetened shall contain not less than 9.0 per cent milk fat, not less than 31.0 per cent total milk solids and not less than 40.00 per cent cane sugar. The total acidity expressed as laclic acid shall not be more than 0.35 per cent.A.11.02.12.-Condensed Skimmed Milk Unsweetened (Evaporated Skimmed Milk) means the product obtained from cow or buffalo skimmed milk or a combination thereof by the partial removal of water. It may contain added calcium chloride, citric acid and sodium citrate, sodium salts of orthophosphoric acid and polyphosphoric acid (as linear phosphate) not exceeding 0.3 per cent by weight of the finished product. Such addition need not be declared on the label. Condensed skimmed milk unsweetened shall contain not less than 20.0 per cent total milk solids. The fat content shall not exceed 0.5 per cent by weight. If the product is subjected to Ultra High Temperature (UHT) treatment by heating it at a temperature of not less than 140°C for a minimum period of 3 seconds followed by as-eptic packaging, it shall be designated as UHT and labelled as specified under clause (ddd) of sub-rule (B) of rule 42.A.11.02.13-Condensed Skimmed Milk Sweetened means the product obtained from cow or buffalo skimmed/milk or a combination thereof by the partial removal of water and after addition of cane sugar. It may contain added refined lactose, calcium chloride, citric acid and sodium citrate. Sodium salt of orthophosphoric acid an polyphosphoric acid (as linear phosphate) not exceeding 0.3 per cent by weight of the finished product. Such addition need not be declared on the label. Condensed skimmed milk sweetened shall contain not less than 26.0 per cent of total milk solids and not less than 40.0 per cent cane sugar. The fat content shall not exceed 0.5 per cent by weight. The total acidity expressed as laclic acid shall not be more than 0.35 per cent.A.11.02.13.01-Partly skimmed sweetened condensed milk means the product obtained from partly skimmed cow or buffalo milk or a combination thereof by the partial removal of water and after addition of cane sugar. It may contain added refined lactose, calcium chloride, citric acid, sodium citrate, sodium salts of ortho phosphoric acid and poly phosphoric acid (as linear phosphate) not exceeding 0.3 per cent by weight of the furnished product. Such addition need not be declared on the label. Partly skimmed sweetened condensed milk shall contain not less than 28.0 per cent of total milk solids and not less than 40.0 per cent cane sugar. The fat content shall not be less than 3.0 per cent and more than 9.0 percent by weight. The total acidity expressed as laclic acid shall not be more than 0.35 per cent.A.11.02.14-MILK POWDER means the product prepared by spray drying of standardised milk obtained from fresh cow milk or buffalo milk or a mixture thereof. It may contain calcium chloride, citric acid and sodium citrate, sodium salts of orthophosphoric acid and polyphosphoric acid (as linear phosphate) not exceeding 0.3 per cent by weight of the finished product and 0.01 per cent of butylated hydroxyanisole (BHA) by weight of the finished product. Such addition need not be declared on the label. For improving dispersibility, it may contain lecithin to a maximum limit of 0.5 per cent under label declaration as per Rule 42(ee). Milk powder shall contain not more than 4.0 per cent moisture, not less than 26.0 per cent milk fat, not less than 96.0 per cent total solids and not more than 7.3 per cent total ash on dry basis. The total acidity expressed as lactic acid shall not be more than 1.2 per cent. The plate count shall not exceed 40,000 per gram. Coliform count and coagulase positive staphylococcus aureus shall be absent in 0.1 gram of the powder. Salmonella and shigella shall be absent in 25 grams of the powder. The insolubility index shall not be more than 2.0ml. The spray-dried product shall be packed in nitrogen or mixture of nitrogen and carbon dioxide in hermetically sealed containers:Provided that the spray-dried milk powder meant for reconstitution into liquid milk and not for direct consumption as such may also be packed in bags of food grade poly-ethylene of minimum thickness 0.050 mm, encased with multi-walled craft paper bags, or packs made out of craft paper sandwich laminated to high density polyethylene woven fabric. The product shall be stored below 20 degree centigrade and a statement of this effect shall be made on the package, alongwith the date of manufacture. In addition to compliance with the labelling provisions contained in rule 32 such bags shall also be clearly labelled as "Not for direct consumption" and "To be used before.................":Provided further that if the spray dried milk powder meant for reconstitution into liquid milk and not for direct consumption and packed in above manner, cannot be stored at or below 20 degree centigrade, such product shall not contain moisture more than 3.5 per cent, by weight and shall be clearly labelled as "To be used within five months from tire date of packing" and "not for direct consumption".A.11.02.15.-Skimmed Milk Powder means the product obtained from cow or buffalo milk or a combination thereof by the removal of water. It may contain added calcium chloride, citric acid and sodium citrate, sodium salts of orthophosphoric acid and polyphosphoric acid (as linear phosphate) not exceeding 0.3 per cent by weight of the finished product. Such addition need not be declared on the label. Skimmed milk powder shall not contain more than 1.5 per cent milk fat and moisture shall not exceed 5.0 per cent. The total acidity expressed as lactic shall not exceed 1.5 per cent. The plate count shall not exceed 50,000 per gram and Coliform shall be absent in 0.1 gram of the powder. The solubility index of the product shall be as follows:Insolubility Index (Maximum) - Roller dried 15.0 ml - Spray dried 1.5 mlThe total solids shall not be less than 95.0 per cent and total ash (on dry basis) shall not be more than 8.2 per cent.The process of drying shall be mentioned on the label.A.11.02.16.-Partly Skimmed Milk Powder means the product obtained from partly skimmed cow or buffalo milk or a combination thereof by the removal of water. It may contain added calcium chloride, citric acid and sodium citrate, sodium salts of orthophosphoric acid and polyphosphoric acid (as linear phosphate) not exceeding 0.3 per cent by weight of the finish - product. Such addition need not be declared on the label. Partly skimmed milk powder shall not contain more than 5.0 per cent moisture and fat content of the product shall be more than 1.5 and less than 26.0 per cent.Butylated hydroxyanisole (BHA) not exceeding 0.01 per cent by weight of the finished product may be added. The exact fat content shall be indicated on the label.Insolubility Index (Maximum) - Roller dried 15.0 ml - Spray dried 1.5 mlThe total solids shall not be less than 95.0 per cent, and total ash (on dry basis) shall not be more than 8.2 per cent. Tire acidity expressed as lactic acid shall not be more than 1.5 per cent. The process of drying shall be mentioned on the label. The spray-dried product shall he packed in hermeticaly sealed containers.
[[A.11.02.12] [Substituted by G.S.R. 133, dated 23rd January, 1973.]. - [Khoya by whatever variety of names it is sold such as Pindi, Danedar, Dhap, Mawa or Kava] [Substituted by G.S.R. 178(E), dated 6th April, 1998 and corrected by G.S.R. 479(E), dated 8th August, 1998 (w.e.f. 6-10-1998).] means the product obtained from cow or buffalo [or goat or sheep] [Substituted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23-5-1974).] milk [or milk solid] [Inserted by G.S.R. 550(E), dated 4th July, 1985.] or a combination thereof by rapid drying. The milk fat content shall not be less than [30 per cent on dry weight basis] [Substituted by G.S.R. 178(E), dated 6th April, 1998 and corrected by G.S.R. 479(E), dated 8th August, 1998 (w.e.f. 6-10-1998).] of finished product.][It may contain citric acid not more than 0.1 per cent by weight.] [Added by G.S.R. 550(E), dated 4th July, 1985.][It shall be free from added starch, added sugar and added colouring matter.] [Added by G.S.R. 178(E), dated 6th April, 1998 (w.e.f. 6-10-1998).][A.11.02.13-INFANT MILK FOOD means the product prepared by spray drying of the milk of cow or buffalo or a mixture thereof. The milk may be modified by the partial removal/substitution of different milk solids; carbohydrates, such as sucrose, dextrose and dextrins/maltodextrin, maltose and lactose; salts like phosphates and citrates; vitamins A, D, E, B Group, vitamin C and other vitamins; and minerals like iron, copper, zinc and iodine. The source of Mineral Salts and Vitamin Compounds may be used from] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for item A.11.02.13.01 (w.e.f. 4-7-2007).] :-

1. Calcium (Ca)-Calcium carbonate, Calcium chloride, Calcium citrate, Calcium phosphate monobasic, Calcium phosphate dibasic, Calcium phosphate tribasic;

2. Phosphorous (P)-Calcium phosphate monobasic, Calcium phosphate dibasic, Calcium phosphate tribasic, Magnesium phosphate dibasic, Potassium phosphate dibasic;

3. Chloride (Cl)-Calcium chloride, Choline chloride, Magnesium chloride, Manganese chloride, Sodium chloride, Sodium chloride iodized;

4. Iron (Fe)-Ferrous citrate, Ferrous lactate, Ferrous sulphate, Ferric pyrophosphate;

5. Magnesium (Mg)-Magnesium chloride, Magnesium oxide, Magnesium phosphate dibasic;

6. Sodium (Na)-Sodium bicarbonate, Sodium chloride, Sodium chloride iodized, Sodium citrate, Sodium phosphate monobasic;

7. Potassium (K)-Potassium phosphate dibasic;

8. Copper (Cu)-Cupric citrate, Cupric sulphate;

9. Iodine (I)-Potassium iodide, Sodium iodide;

10. Zinc (Zn)-Zinc sulphate;

11. Manganese (Mn)-Manganese chloride, Manganese sulphate;

12. Vitamin A-Retinyl acetate, Retinyl palmitate, Retinyl propionate;

13. Provitamin A-Beta-carotene;

14. Vitamin D-Vitamin D2-Ergocalciferol, Vitamin D3-Cholecalciferol, Cholecalciferol-cholesterol;

15. Vitamin E-d-alpha-tocopherol, dl-alpha-tocopherol, d-alpha-tocopheryl acetate, dl-alpha-tocopheryl acetate, d-alpha-tocopheryl succinate, dl-alpha-tocopheryl succinate;

16. Thiamin (Vitamin B1)-Thiamin chloride hydrochloride, Thiamin mononitrate;

17. Riboflavin (Vitamin B2)-Riboflavin, Riboflavin 5'-phosphate sodium;

18. Niacin-Nicotinamide, Nicotinic acid;

19. Vitamin B6- Pyridoxine hydrochloride;

20. Biotin (Vitamin H)-d-biotin;

21. Folacin-Folic acid;

22. Pantothenic acid-Calcium pantothenate, Panthenol;

23. Vitamin B12-Cyanocobalamin, Hydroxycobalamin;

24. Vitamin K-Phytylmenaquinone;

25. Vitamin C-Ascorbic acid, Sodium ascorbate, Calcium ascorbate, Ascorbyl-6-palmitate;

26. Choline-Choline bitartrate, Choline chloride;

27. Inositol;

28. Selenium-Sodium selenite.

The product shall be free of lumps and shall be uniform in appearance. It shall be free from starch and added antioxidants. It shall also be free from dirt, extraneous matter, preservatives and added colour and flavour and from any material which is harmful to human health. It shall not have rancid taste or musty odour. It shall not contain food additives. It shall conform to the following requirements, namely :-
1. Moisture,per cent by weight (not more than) 4.5
2. Totalmilk protein, per cent by weight (not less than) 12.0
3. Milk fat,per cent by weight (not less than) 18.0
4. Totalash, per cent by weight (not more than) 8.5
5. Ashinsoluble in dilute Hydrochloric acid, per cent by weight (not more than) 0.1
6. Solubility:-  
  SolubilityIndex maximum 2.0 ml
  Solubilityper cent by weight (not less than) 98.5
7. Vitamin A(as retinol) µg per 100 g. (not less than) 350 µg
8. AddedVitamin D (expressed asCholecalciferolorErgocalciferol) µg per 100 g. (not less than) 4.5 µg
9. VitaminC, mg per 100 g. (not less than) 35 mg
10. Thiamine,µg per 100 g. (not less than) 185 µg
11. Riboflavin,µg per 100 g. (not less than) 275 µg
12. Niacin,µg per 100 g. (not less than) 1160µg
13. Pyridoxineµg per 100 g. (not less than) 160µg
14. Folicacid, µg per 100 g. (not less than) 20 µg
15. Pantothenicacid, mg per 100 g. (not less than) 1.4 mg
16. Vitamin B12,µg per 100 g. (not less than) 0.7 µg
17. Choline, mg per 100 g. (not less than) 32 mg
18. VitaminK, µg per 100 g. (not less than) 18 µg
19. Biotin,µg per 100 g. (not less than) 7.0 µg
20. Sodium,mg per 100 g. (not less than) 90 mg
21. Potassium,mg per 100 g. (not less than) 370 mg
22. Chloride,mg per 100 g. (not less than) 250 mg
23. Calcium,mg per 100 g. (not less than) 230 mg
24. Phosphorus,mg per 100 g. (not less than) 115 mg
25. Magnesium,mg per 100 g. (not less than) 22 mg
26. Iron, mgper 100 g. (not less than) 5.0 mg
27. Iodine,µg per 100 g. (not less than) 20 µg
28. Copper,µg per 100 g. (not less than) 280 µg
29. Zinc, mgper 100 g. (not less than) 2.5 mg
  and notmore than 5.0 mg
30. Manganese,µg per 100g. (not less than) 20 µg
31. Selenium,µg per 100 g. (not less than) 14 µg
32. Bacterialcount, per g (not more than) 10,000
33. Coliformcount absent in 0.1 gram
34. Yeast andmould count absent in 0.1 gram
35. SalmonellaandShigellaabsent in 25 gram
36. E. coliabsent in 0.1 gram
37. Staphylococcusaureasabsent in 0.1 gram.
It shall be packed in hermetically sealed, clean and sound containers or in flexible pack made from film or combination or any of the substrate made of Board paper, polyethylene, polyester metallised film or in such a way to protect from deterioration.It may be packed in nitrogen or a mixture of nitrogen and carbon dioxide.[A.11.02.13.01-INFANT FORMULA means the product prepared by spray drying of the milk of cow or buffalo or mixture thereof. The milk may be modified by partial removal/ substitution of milk fat with vegetable oils rich in polyunsaturated fatty acids and/or by different milk solids; carbohydrates such as sucrose, dextrose and dextrins/ maltodextrin, maltose and lactose; salts such as phosphates and citrates; vitamins A, D, E, B and C Group and other vitamins; minerals such as iron, copper, zinc and iodine and others. Vegetables oils rich in polyunsaturated fatty acids shall be added to partially substitute milk fat to an extent that the product shall contain a minimum of 12 per cent by weight of milk fat and a minimum of linoleate content of 1.398 g per 100 g. of the product.] [Subsituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for item A.11.02.13.01 (w.e.f. 4-7-2007).]The products shall also contain a minimum of 0.70 I.U. of Vitamin E per 100 kcal. It may contain in addition to the vitamins and minerals listed, other nutrients may be added when required in order to provide nutrients ordinarily found in human milk such as-,
1. Carotenes - Not less than 0.25 mg/L
2. Fluorine - Not less than 0.107 mg/L
3. Aminoacids - Not less than 9 mg/L (only L forms ofaminoacidsshould be used)
4. Non-protein nitrogen - Not less than 173 mg/L
5. Nucleotides - Not less than 11.7 mg/L
6. Carnitine - Not less than 11.27µg/L
7. Lactalbumin - Not less than 1.4 g/L
8. Lactoferrin - Not less than 0.27 g/L
9. Lysozyme - Not less than 0.8 g/L
10. Fucose - Not less than 1.3 g/L
11. Glucosamine - Not less than 0.7 g/L
12. Inositol - Not less than 0.39 g/L
13. Citric acid - Not less than 0.35 g/ L
14. Cholesterol - Not less than 88 mg/L
15. Lipid Phosphorus - Not less than 7 mg/L
16. Prostaglandins - Not less than PGE 150 mg/L
    - Not less than PGE 400 mg/L
When any of these nutrients is added, the amount of these added nutrients shall be declared on the label, which should be not less than mentioned. It may contain medium chain triglycerides, taurine, molybdenum and chromium.The source of Mineral Salts and Vitamin Compounds may be used from:

1. Calcium (Ca)-Calcium carbonate, Calcium chloride, Calcium citrate, Calcium phosphate monobasic, Calcium phosphate dibasic, Calcium phosphate tribasic;

2. Phosphorous (P)-Calcium phosphate monobasic, Calcium phosphate dibasic, Calcium phosphate tribasic, Magnesium phosphate dibasic, Potassium phosphate dibasic;

3. Chloride (Cl)-Calcium chloride, Choline chloride, Magnesium chloride, Manganese chloride, Sodium chloride, Sodium chloride iodized;

4. Iron (Fe)-Ferrous citrate, Ferrous lactate, Ferrous sulphate, Ferric pyrophosphate;

5. Magnesium (Mg)-Magnesium chloride, Magnesium oxide, Magnesium phosphate dibasic;

6. Sodium (Na)-Sodium bicarbonate, Sodium chloride, Sodium chloride iodized, Sodium citrate, Sodium phosphate monobasic;

7. Potassium (K)-Potassium phosphate dibasic;

8. Copper (Cu)-Cupric citrate, Cupric sulphate;

9. Iodine (I)-Potassium iodide, Sodium iodide;

10. Zinc (Zn)-Zinc sulphate;

11. Source of Manganese (Mn)-Manganese chloride, Manganese sulphate.

Vitamins

1. Vitamin A-Retinyl acetate, Retinyl palmitate, Retinyl propionate;

2. Provitamin A-Beta-carotene;

3. Vitamin D-Vitamin D2 Ergocalciferol, Vitamin D3-Cholecalciferol, Cholecalciferol-cholesterol;

4. Vitamin E-d-alpha-tocopherol, dl-alpha-tocopherol, d-alpha-tocopheryl acetate, dl-alpha-tocopheryl acetate, d-alpha-tocopheryl succinate, dl-alpha-tocopheryl succinate;

5. Thiamin (Vitamin B1)-Thiamin chloride hydrochloride, Thiamin mononitrate;

6. Riboflavin (Vitamin B2)-Riboflavin, Riboflavin 5'-phosphate sodium;

7. Niacin-Nicotinamide, Nicotinic acid;

8. Vitamin B6-Pyridoxine hydrochloride;

9. Biotin (Vitamin H)-d-biotin;

10. Folacin-Folic acid;

11. Pantothenic acid-Calcium pantothenate, Panthenol;

12. Vitamin B12-Cyanocobalamin, Hydroxycobalamin;

13. Vitamin K-Phytylmenaquinone;

14. Vitamin C-Ascorbic acid, Sodium ascorbate, Calcium ascorbate, Ascorbyl-6- palmitate;

15. Choline-Choline bitartrate, Choline chloride;

16. Inositol;

17. Selenium-Sodium selenite.

The product shall be free of lumps and shall be uniform in appearance. It shall be free from added starch, added colour and added flavour. It shall not have rancid taste and musty odour.It may contain food additive listed below,-
Food additives Maximum level in 100 ml of the ready-to-drink product
pH-AdjustingAgentsSodiumhydroxide]Sodiumhydrogen carbonate]Sodiumcarbonate]Potassiumhydroxide]Potassiumhydrogen carbonate]PotassiumcarbonateCalciumhydroxide] Limited bygood manufacturing practice and within the limits for sodium and potassium inall types of infant formulae
Sodiumcitrate]Potassiumcitrate]L(+)Lactic acid]L(+)Lactic acid producing cultures Citric acid] Limited bygood manufacturing practice in all types of infant formulae
Antioxidants(Mixedtocopherols concentrate and L-Ascorbyl palmitate] 1 mg inall types of infant formula
It shall conform to the following requirements, namely:-
1. Moisture, per cent by weight (notmore than) 4.5
2. Total milk protein, per cent byweight (not less than) 10.0
  and not more than 16.0
3. Total fat, per cent by weight (notless than) 18.0
  Milk fat, per cent by weight (not lessthan) 12.0
  Linoleate per 100 gram (not lessthan) 1.398
4. Total ash, per cent by weight (notmore than) 8.5
5. Ash insoluble in dilute Hydrochloricacid, per cent by weight (not more than) 0.1
6. Solubility:  
  (a) SolubilityIndex maximum 2.0ml
  (b) Solubility percent by weight (not less than) 98.5
7. Vitamin A (as retinol) µg per 100 g.(not less than) 350µg
8. Added Vitamin D (expressed asCholecalciferol or Ergocalciferol) µg per 100 g. (not less than) 4.5µg
9. Vitamin C, mg per 100 g. (not lessthan) 35mg
10. Thiamine, µg per 100 g. (not lessthan) 185µg
11. Riboflavin, µg per 100 g. (not lessthan) 275pg
12. Niacin, µg per 100 g. (not less than) 1160µg
13. Pyridoxine µg per 100 g. (not lessthan) 160µg
14. Folic acid, µg per 100 g. (not lessthan) 20µg
15. Pantothenic acid, mg per 100 g. (notless than) 1.4mg
16. Vitamin B12, µg per 100 g.(not less than) 0.7µg
17. Choline, mg per 100g. (not less than) 32mg
18. Vitamin K, µg per 100 g. (not lessthan) 18µg
19. Biotin, µg per 100 g. (not less than) 7.0µg
20. Vitamin E (asα-tocopherolcompounds) IU per 100g. (not less than) 3.15IU
21. Sodium, mg per 100 g. (not less than) 90mg
22. Potassium, mg per 100 g. (not lessthan) 370mg
23. Chloride, mg per 100 g. (not lessthan) 250mg
24. Calcium, mg per 100g. (not less than) 230mg
25. Phosphorus, mg per 100 g. (not lessthan) 115mg
26. Magnesium, mg per 100 g. (not lessthan) 22mg
27. Iron, mg per 100 g. (not less than) 5.0mg
28. Iodine, µg per 100 g. (not less than) 20µg
29. Copper, µg per 100 g. (not less than) 280µg
30. Zinc, mg per 100 g. (not less than)and 2.5mg
  not more than 5.0mg
31. Manganese, µg per 100 g. (not lessthan) 20µg
32. Selenium, µg per 100 g. (not lessthan) 14µg
33. Bacterial count, per g. (not morethan) 10,000
34. Coliform count absent in 0.1gram
35. Yeast and mould count absent in 0.1gram
36. Salmonella and Shigella absent in 25gram
37. E. coli absent in 0.1gram
38. Staphylococcus aureas absent in 0.1gram.
39. [] [Inserted by G.S.R. 458(E), dated 2nd July, 2007 (w.e.f. 3-7-2007).] [Mono and Diglycerides] [Inserted by G.S.R. 458(E), dated 2nd July, 2007 (w.e.f. 3-7-2007).] 0. [4gram] [Inserted by G.S.R. 458(E), dated 2nd July, 2007 (w.e.f. 3-7-2007).]
Premature/Low birth weight infant milk substitutes,--Provided that the premature/low birth weight infant milk substitutes shall also meet the following requirement in addition to the requirements mentioned above:
(i)Protein shall be 2.25-2.75 gram per 100 kcal;
(ii)Mineral contents shall not be less than 0.5 gram per 100 kcal. The Calcium: Phosphorous ratio shall be 2:1. The Sodium, Potassium and Chloride combined together shall be not less than 40 milli equivalent per Litre;
(iii)Whey: Casein ratio shall be 60: 40. Essential amino acids should include taurine, cystine, tyrosine and histidine;
Lactose free infant milk substituteLactose and socrose free infant milk substituteSucrose free infant milk substituteProvided that the lactose free or lactose and sucrose free or sucrose free infant milk substitutes shall also meet the following requirement in addition to the requirements mentioned in the standard, provided that in these three products edible vegetable oil may be used in place of milk fat and lecithin may be used as an emulsifier:-
(i)Soy protein-based, lactose-free formula shall have soy-protein and carbohydrate as glucose, dextrose, dextrin/maltodextrin, maltose and/or sucrose;
(ii)lactose-free cow's/buffalo's milk-based formulas shall have carbohydrate as glucose, dextrose, dextrin/maltodextrin, maltose and sucrose.
Hypoallergenic infant milk substitutesProvided that the Hypoallergenic infant milk substitutes shall also meet the following requirement in addition to the requirements mentioned in the standard:
(i)Protein shall be hydrolyzed whey or casein or;
(ii)100% free aminoacids as a protein source;
It shall be packed in hermatically sealed, clean and sound containers or in flexible pack made from film or combination or any of the substrate made of Board paper, polyethylene, polyester metallised film or in such a way to protect from deterioration. It shall be packed in nitrogen or a mixture of nitrogen and carbon dioxide.[A.11.02.13.02-MILK-CEREAL BASED COMPLEMENTARY FOOD.-Milk-cereal based complementary food commonly called as weaning food or supplementary food means foods based on milk, cereal and/or legumes (pulses), soyabean, millets, nuts and edible oil seeds, processed to low moisture content and so fragmented as to permit dilution with water, milk or other suitable medium.Milk-cereal based complementary food is intended to supplement the diet of infants after the age of six months.Milk-cereal based complementary food are obtained from milk, variety of cereals, pulses, soyabean, millets, nuts and edible oil seeds after processing. It may contain edible vegetable oils, milk solid, various carbohydrates such as sucrose, dextrose, dextrins/maltodextrin, maltose and lactose, calcium salts; phosphates and citrates and other nutritionally significant minerals and vitamins. It shall contain a minimum of 10 per cent milk protein by weight of the product. It shall also contain minimum 5 per cent milk fat by weight. It shall not contain hydrogenated fats containing trans-fatty acids. It may contain fungal alfa amylase upto a maximum extent of 0.025 per cent by weight, fruits and vegetables, egg or egg products. It may also include aminoacids such as lysine, methionine, taurine, carnitine, etc.] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for item A.11.13.02 (w.e.f. 4-7-2007).]The source of Vitamin Compounds and Mineral Salts maybe used from,--

1. Calcium (Ca)-Calcium carbonate, Calcium phosphate tribasic, Calcium sulphate;

2. Phosphorous (P)-Calcium phosphate tribasic;

3. Chloride (Cl)-Sodium chloride;

4. Iron (Fe)-Hydrogen reduced iron, Electrolytic iron;

5. Magnesium (Mg)-Magnesium chloride, Magnesium oxide, Magnesium phosphate dibasic;

6. Sodium (Na)-Sodium chloride;

7. Zinc (Zn)-Zinc sulphate;

Vitamins

1. Vitamin A-Retinyl acetate, Retinyl palmitate, Retinyl propionate;

2. Provitamin A-Beta-carotene;

3. Vitamin D-Vitamin D2 Ergocalciferol, Vitamin D.-Cholecalciferol,

Choleca lci ferol-cholesterol;

4. Vitamin E-d-alpha-tocopherol, dl-alpha-tocopherol, d-alpha-tocopheryl acetate, dl-alpha-tocopheryl acetate, d-alpha-tocopheryl succinate, dl-alpha-tocopheryl succinate;

5. Thiamin (Vitamin B1)-Thiamin chloride hydrochloride, Thiamin mononitrate;

6. Riboflavin (Vitamin B2)-Riboflavin, Riboflavin 5'-phosphate sodium;

7. Niacin-Nicotinamide, Nicotinic acid;

8. Vitamin B6-Pyridoxine hydrochloride;

9. Biotin (Vitamin H)-d-biotin;

10. Folacin-Folic acid;

11. Pantothenic acid-Calcium pantothenate, Panthenol;

12. Vitamin B12-Cyanocobalamnin, Hydroxycobalamin;

13. Vitamin K-Phytylmenaquinone;

14. Vitamin C-Ascorbic acid, Sodium ascorbate, Calcium ascorbate, Ascorbyl-6-palmi tate;

15. Choline-Choline bitartrate, Cholinne chloride;

16. Inositol;

17. Selenium-Sodium selenite.

It shall be in the form of powder, small granules or flakes, free from lumps and shall be uniform in appearance.It shall be free from dirt and extraneous matter and free from preservatives and added colour and flavour. It shall be free from any material, which is harmful to human health.It may contain the following additives,--
Emulsifiers Maximum level in 100g of product on a dry weight basis
Lecithin 1.5 g.
Mono-andMono- and Diglycerides 1.5 g.
pH-Adjusting Agents  
Sodiumhydrogen carbonate}  
Sodiumcarbonate} Limitedby good manufacturing practice within the limits for sodium.
Sodiumcitrate}  
Potassiumhydrogen carbonate}  
Potassiumcarbonate}  
Potassiumcitrate}  
Sodiumhydroxide}  
Calciumhydroxide}  
Potassiumhydroxide}  
L(+)Lactic acid}  
Citricacid}  
Antioxidants  
Mixed tocopherols concentrate}∞-Tocopherol} 300 mg/kgfat, singly or in combination
L-Ascorbyl palmitate} 200 mg/kgfat
It shall conform to the following requirements, namely:-
1. Moisture, per cent by weight (notmore than) 5.0
2. Total protein, per cent by weight(not less than) 15.0
3. Fat, per cent by weight (not lessthan) 7.5
4. Total Carbohydrate, per cent byweight (not less than) 55.0
5. Total ash, per cent by weight (notmore than) 5.0
6. Ash insoluble in dilute Hydrochloric acid,per cent by weight (not more than) 0.1
7. Crude fibre (on dry basis) per centby weight (not more than) 1.0
8. Vitamin A (as retinol) µg per 100 g.(not less than) 350µg
9. Added Vitamin D, µg per 100 g.(expressed as Cholecalciferol or Ergocalciferol) (not less than) 5µg
10. Vitamin C, mg per 100 g. (not lessthan) 25mg
11. Thiamine (as hydrochloride), mg per100 g. (not less than) 0.5mg
12. Riboflavin, mg per 100 g. (not lessthan) 0.3mg
13. Niacin, mg per 100 g. (not less than) 3.0mg
14. Folic acid, µg per 100 g. (not lessthan) 20µg
15. Iron, mg per 100 g. (not less than) 5.0mg
16. Zinc, mg per 100 g. (not less than) 2.5mg
  and not more than 5.0mg
17. Bacterial count, per g. (not morethan) 10,000
18. Coliform count absent in 0.1gram
19. Yeast and mould count absent in 0.1gram
20. Salmonella and Shigella absent in 25gram
21. E. coli absent in 0.1gram
22. Staphylococcus aureas absent in 0.1gram.
It shall be packed in hermetically sealed, clean and sound containers or in flexible pack made from film or combination or any of the substrate made of Board paper, polyethylene, polyester metallised film or in such a way to protect from deterioration.[A.11.02.13.03-PROCESSED CEREAL BASED COMPLEMENTARY FOOD commonly called as weaning food or supplementary food means foods based on cereal and/or legumes (pulses), soyabean, millets, nuts and edible oil seeds, processed to low moisture content and so fragmented as to permit dilution with water, milk or other suitable medium. Processed cereal based complementary food are intended to supplement the diet of infants after the age of six months and up to the age of two years.Processed cereal based complementary food are obtained from variety of cereals, pulses, soyabean, millets, nuts and edible oil seeds after processing. It shall contain milled cereal and legumes combined not less than 75 per cent. Where the product is intended to be mixed with water before consumption, the minimum content of protein shall not be less than 15% on a dry weight basis and the PER shall not be less than 70% of that of casein. The sodium content of the products shall not exceed 100 mg/100 gram of the ready-to-eat product. Hydrogenated fats containing trans-fatty acids shall not be added to the products. It may also contain following ingredients:-protein concentrates, essential amino acids (only natural L forms of amino acids shall be used), iodized salt; milk and milk products; eggs; edible vegetable oils and fats; fruits and vegetables; various carbohydrates such as sucrose, dextrose, dextrin, maltose dextrin, lactose, honey, corn syrup; malt; potatoes.] [Substituted by G.S.R. 398(E), dated 3rd July, 2006 and as corrected by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, for item A.11.02.13.03 (w.e.f. 4-7-2007).]The source of Vitamin Compounds and Mineral Salts may be used from :--

1. Calcium (Ca)-Calcium carbonate, Calcium phosphate tribasic, Calcium sulphate;

2. Phosphorous (P)-Calcium phosphate tribasic, Phosphoric acid;

3. Chloride (CI)-Sodium chloride, Hydrochloric acid;

4. Iron (Fe)-Hydrogen reduced iron, Electrolytic iron;

5. Sodium (Na)-Sodium chloride;

6. Zinc (Zn)-Zinc acetate, Zinc chloride, Zinc oxide, Zinc sulphate;

Vitamins

1. Vitamin A-Retinyl acetate, Retinyl palmitate, Retinyl propionate;

2. Provitamin A-Beta-carotene;

3. Vitamin D-Vitamin D2-Ergocalciferol, Vitamin D3 Cholecalciferol, Cholecalciferol-cholesterol;

4. Vitamin E-d-alpha-tocopherol, dl-alpha-tocopherol, d-alpha-tocopheryl acetate, dl-alpha-tocopheryl acetate, d-alpha-tocopheryl succinate, dl-alpha-tocopheryl succinate;

5. Thiamin (Vitamin B1)-Thiamin chloride hydrochloride, Thiamin mononitrate;

6. Riboflavin (Vitamin B2)-Riboflavin, Riboflavin 5'-phosphate sodium;

7. Niacin-Nicotinamide, Nicotinic acid;

8. Vitamin B6-Pyridoxine hydrochloride;

9. Biotin (Vitamin H)-d-biotin;

10. Folacin-Folic acid;

11. Pantothenic acid-Calcium pantothenate, Panthenol;

12. Vitamin B12- Cyanocobalamin, Hydroxycobalamin;

13. Vitamin K-Phytylmenaquinone;

14. Vitamin C-Ascorbic acid, Sodium ascorbate, Calcium ascorbate, Ascorbyl-6- palmitate;

15. Choline-Choline bitartrate, Choline chloride;

16. Inositol;

17. Selenium-Sodium selenite.

It shall be in the form of powder, small granules or flakes, free from lumps and shall be uniform in appearance.All ingredients, including optional ingredients, shall be clean, safe, suitable and of good quality. It shall be free from preservatives, added colour and flavour.It may contain the following additives:
Name of the food additives Maximum level in 100 g of product, on a dry weight basis
Emulsifiers  
Lecithin 1.5 gram
Mono-andDiglycerides 1.5 gram
pH-Adjusting Agents  
Sodiumhydrogen carbonate] Limitedby good manufacturing practice and within the limits for sodium
Potassiumhydrogen carbonate] Limitedby good manufacturing
Calciumcarbonate] practice
L(+)Lactic acid] 1.5 gram
Citricacid] 2.5 gram
Antioxidants  
Mixedtocopherolsconcentrate] 300 mg/kgfat, singly or in combination
Alpha-tocopherol]  
L-Ascorbylpalmitate] 200 mg/kgfat
L-Ascorbic acid and its sodium andpotassium salts 50 mg,expressed as ascorbic acid and within the limits for sodium
Enzymes Limitedby good manufacturing
Maltcarbohydrates practice
Leavening Agents  
Ammoniumcarbonate] Limitedby good manufacturing practice
Ammonium hydrogencarbonate]  
It shall also conform to the following requirements, namely:
1. Moisture, per cent by weight (notmore than) 4.0
2. Total protein, per cent by weight(not less than) 15.0
3. Total Carbohydrate, per cent by weight(not less than) 55.0
4. Total ash, per cent by weight (notmore than) 5.0
5. Ash insoluble in dilute Hydrochloricacid, per cent by weight (not more than) 0.1
6. Crudefibre(on dry basis) per cent by weight (not more than) 1.0
7. Vitamin A (as retinol) µg per 100 g.(not less than) 350µg
8. Added Vitamin D, µg per 100 g.(expressed asCholecalciferolorErgocalciferol) (not less than) 5µg
9. Vitamin C, mg per 100 g. (not lessthan) 25mg
10. Thiamine (as hydrochloride), mg per100 g. (not less than) 0.5mg
11. Riboflavin, mg per 100 g. (not lessthan) 0.3mg
12. Niacin, mg per 100 g. (not less than) 3.0mg
13. Folic acid, µg per 100 g. (not lessthan) 20.0µg
14. Iron, mg per 100 g. (not less than) 5.0mg
15. Zinc, mg per 100 g. (not less than) 2.5mg
  and not more than 5.0mg
16. Bacterial count, per g. (not morethan) 10,000
17. Coliformcount absent in 0.1gram
18. Yeast and mould count absent in 0.1gram
19. Salmonella andShigellaabsent in 25gram
20. E. coli absent in 0.1gram
21. Staphylococcusaureasabsent in 0.1gram.
It shall be packed in hermetically sealed clean and sound containers or in flexible pack made from film or combination of any or the substrate made of Board paper, polyethylene, polyester, metallised film or aluminium foil in such a way to protect from deterioration.[A.11.02.13.04-FOLLOW-UP FORMULA-COMPLEMENTARY FOOD means the product prepared by spray drying of the milk of cow or buffalos or mixture thereof. It may contain vegetable protein. Follow-up formula based on milk shall be prepared from ingredients mentioned below except that a minimum of 3 gram per 100 available Calories (or 0.7 gram per 100 kilojoules) of protein shall be derived from whole or skimmed milk as such, or with minor modification that does not substantially impair the vitamin or mineral content of the milk and which represents a minimum of 90% of the total protein.Follow-up formula for use as a liquid part of the complementary diet for infants after the age of six months and up to the age of two years when prepared in accordance with the instructions for use, 100 ml of the ready-for-consumption product shall provide not less than 60 kcal (or 250 kJ) and not more than 85 kcal (or 355 kJ).] [Inserted by G.S.R. 398(E), dated 3rd July, 2006 and as corredcted by G.S.R. 1(E), dated 2nd January, 2007, by G.S.R. 267(E), dated 2nd April, 2007, (w.e.f. 4-7-2007).]Follow-up formula shall contain the following nutrients indicated below--
(1)Protein - Not lessthan 3.0 gram per 100 available calories (or 0.7 gram per 100 availablekilojoules)
    Not morethan 5.5 g per 100 available calories (or 1.3 g per 100 availablekilojoules).
(Protein shall be of nutritional quality equivalent to that of casein or a greater quantity of other protein in inverse proportion to its nutritional quality. The quality of the protein shall not be less than 85% of that of casein).Essential amino acids may be added to follow-up formula to improve its nutritional value. Only L forms of amino acids shall be used.
(2) Fat - Not lessthan 4 g per 100 calories (0.93 gram per 100 available kilojoules)
    Not morethan 6 gram per 100 calories (1.4 gram per 100 available kilojoules).
Linoleicacid (in the form ofglyceride) - Not lessthan 310 mg per 100 calories (or 74.09 mg per 100 available of kilojoules).
The products shall contain nutritionally available carbohydrates suitable for the feeding of the older infant and young child in such quantities as to adjust the product to the energy density in accordance with the requirements given above.It may also contain other nutrients when required to ensure that the product is suitable to from part of a mixed feeding scheme intended for use after six months of age. When any of these nutrients is added, the food shall contain not less than Recommended Dietary Allowances (RDA) amounts of these nutrients.The source of Mineral Salts and Vitamin Compounds may be used from,--

1. Calcium (Ca)-Calcium carbonate, Calcium chloride, Calcium citrate, Calcium phosphate monobasic, Calcium phosphate dibasic, Calcium phosphate tribasic;

2. Phosphorous (P)-Calcium phosphate monobasic, Calcium phosphate dibasic, Calcium phosphate tribasic, Magnesium phosphate dibasic, Potassium phosphate dibasic;

3. Chloride (Cl)-Calcium chloride, Choline chloride, Magnesium chloride, Manganese chloride, Sodium chloride, Sodium chloride iodized;

4. Iron (Fe)-Ferrous citrate, Ferrous lactate, Ferrous sulphate, Ferric pyrophosphate;

5. Magnesium (Mg)-Magnesium chloride, Magnesium oxide, Magnesium phosphate dibasic;

6. Sodium (Na)-Sodium bicarbonate, Sodium chloride, Sodium chloride iodized, Sodium citrate, Sodium phosphate monobasic;

7. Potassium (K)-Potassium phosphate dibasic;

8. Copper (Cu)-Cupric citrate, Cupric sulphate;

9. Iodine (I)-Potassium iodide, Sodium iodide;

10. Zinc (Zn)-Zinc sulphate;

11. Source of Manganese (Mn)-Manganese chloride, Manganese sulphate.

Vitamins

1. Vitamin A-Retinyl acetate, Retinyl palmitate, Retinyl propionate;

2. Provitamin A-Beta-carotene;

3. Vitamin D-Vitamin D2 Ergocalciferol, Vitamin D3-Cholecalciferol, Cholecalciferol-cholesterol;

4. Vitamin E-d-alpha-tocopherol, dl-alpha-tocopherol, d-alpha-tocopheryl acetate, dl-alpha-tocopheryl acetate, d-alpha-tocopheryl succinate, dl-alpha-tocopheryl succinate;

5. Thiamin (Vitamin B1)-Thiamin chloride hydrochloride, Thiamin mononitrate,

6. Riboflavin (Vitamin B2)-Riboflavin, Riboflavin 5'-phosphate sodium;

7. Niacin-Nicotinamide, Nicotinic acid;

8. Vitamin B6-Pyridoxine hydrochloride;

9. Biotin (Vitamin H)-d-biotin;

10. Folacin-Folic acid;

11. Pantothenic acid-Calcium pantothenate, Panthenol;

12. Vitamin B12-Cyanocobalamin, Hydroxycobalamin;

13. Vitamin K-Phytylmenaquinone;

14. Vitamin C-Ascorbic acid, Sodium ascorbate, Calcium ascorbate, Ascorbyl-6-palmitate;

15. Choline-Choline bitartrate, Choline chloride;

16. Inositol;

17. Selenium-Sodium selenite.

The product shall be free of lumps and shall be uniform in appearance. It shall be free from added starch and added colour and flavour. It shall not have rancid taste and musty odour.It may contain the following additives,--
Name of the food additives Maximum level in 100 ml of product, Ready-for consumption
pH-Adjusting Agents  
Sodiumhydrogen carbonate]  
Sodiumcarbonate] Limitedby good manufacturing practice and within the limits for sodium
Sodiumcitrate]  
Potassiumhydrogen carbonate]  
Potassiumcarbonate]  
Potassiumcitrate]  
Sodiumhydroxide]  
Calciumhydroxide]  
Potassiumhydroxide]  
L(+]Lactic acid]  
Citricacid]  
Antioxidants  
Mixedtocopherolsconcentrate] 3 mgsingly or in combination
oo-Tocopherol]  
L-Ascorbylpalmitate] 5 mgsingly or in combination
It shall also conform to the following requirements,
Sl. No. Characteristics Requirements
1. Moisture,per cent by weight (not more than) 4.5
2. Totalmilk protein, per cent by weight (not less than) 13.5
  and (notmore than) 24.75
3. Total fat,per cent by weight (not less than) 18.0
  and (notmore than) 27.0
  Linoleateper 100 gram (not less than) 1.398
4. Totalash, per cent by weight (not more than) 8.5
5. Ash insolublein dilute Hydrochloric acid, per cent by weight (not more than) 0.1
6. Solubility:  
  SolubilityIndex maximum 2.0 ml
  Solubilityper cent by weight (not less than) 98.5
7. Vitamin A(as retinol) µg per 100 g. (not less than) 350 µg
8. AddedVitamin D (expressed asCholecalciferolorErgocalciferol) µg per 100 g. (not less than) 4.5 µg
9. VitaminC, mg per 100 g. (not less than) 36 mg
10. Thiamine,mcg per 100 g. (not less than) 180 µg
11. Riboflavin,µg per 100 g. (not less than) 270µg
12. Niacin,µg per 100 g. (not less than) 1125 µg
13. Pyridoxine,µg per 100 g. (not less than) 202.50 µg
14. Folic acid,µg per 100 g. (not less than) 20.0 µg
15. Pantothenicacid, mg per 100 g. (not less than) 1.35 mg
16. VitaminB12, µg per 100 g. (not less than) 0.675 µg
17. Choline, mg per 100 g. (not less than) 32 mg
18. Vitamin K,µg per 100 g. (not less than) 18 µg
19. Biotin,µg per 100 g. (not less than) 6.75 µg
20. Vitamin E(as (x-tocopherolcompounds) I.U. per 100 g. (notless than) 3.15 IU
21. Sodium,mg per 100 g. (not less than) 90 mg
22. Potassium,mg per 100 g. (not less than) 360 mg
23. Chloride,mg per 100 g. (not less than) 247.50 mg
24. Calcium,mg per 100 g. (not less than) 405 mg
25. Phosphorus,mg per 100 g. (not less than) 270 mg
26. Magnesium,mg per 100 g. (not less than) 27 mg
27. Iron, mgper 100 g. (not less than) 5 mg
28. Iodine,ggper 100 g. (not less than) 22.50 µg
29. Copper,µg per 100 g. (not less than) 280 µg
30. Zinc, mgper 100 g. (not less than) 2.5 mg
  and (notmore than) 5.0 mg
31. Manganese,µg per 100 g. (not less than) 20 µg
32. Selenium,µg per 100 g. (not less than) 14 µg
33. Bacterialcount, per g (not more than) 10,000
34. Coliformcount absent in 0.1 gram
35. Yeast andmould count absent in 0.1 gram
36. SalmonellaandShigellaabsent in 25 gram
37. E.coliabsentin 0.1 gram
38. Staphylococcusaureasabsent in 0.1 gram.
It shall be packed in hermatically sealed, clean and sound containers or in flexible pack made from film or combination or any of the substrate made of Board paper, polyethylene, polyester, metallised film or in such a way to protect from deterioration. It shall be packed in nitrogen or a mixture of nitrogen and carbon dioxide.A.11.02.14-BUTTER means the fatty product derived exclusively from milk of Cow and/or Buffalo or its products in the form of an emulsion of the type water-in-oil. The product may be with principally or i out added common salt and starter cultures of harmless lactic acid an;./or flavour producing bacteria. Table butter shall be obtained from pasteurized milk and/or other milk products which have undergone adequate heat treatment to ensure rr icrobial safety. It shall be free from animal body fat, vegetable oil and fat, mineral oil and added flavour. It shall have pleasant taste and flavour free from off flavour and rancidity. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D :-Provided that where butter is sold or offered for sale without any indication as to whether it is table or deshi butter, the standards of table butter shall apply.It shall conform to the following requirements :-
Product Moisture Milk Fat Milk solids not fat Common salt
(1) (2) (3) (4) (5)
(i) Table Butter Not morethan 16.0 percent m/m Not lessthan 80.0 percent m/m Not morethan 1.5 percent m/m Not morethan 3.0 percent m/m
(ii)DesiCooking Butter   Not lessthan 76.0 percent m/m - -]
Substituted by G.S.R. 356(E), dated 7th June, 2005, for items A.11.02.19 and 11.02.20 (w.e.f. 7-3-2006). The said items, before substitution, stood as under:"A.11.02.19.-Table (Creamery) Butter means the product obtained from cow or buffalo milk or a combination therof or from cream or curd obtained from cow or buffalo milk or a combination therof with or without the addition of common salt and annatto or carotene as colouring matter. It shall be free from other animal fats, wax and mineral oils, vegetable oils and fats. No preservative except common salt and no colouring matter except annatto or carotene shall be added. It shall contain not less than 80.0 per cent by weight of milk fat, not more than 1.5 per cent by weight of curd and not more than 3.0 per cent by weight of common salt.Diacetyl may be added as flavouring agent but, if so used, the total diacetyl content shall not exceed 4.0 parts per million, calcium hydroxide, sodium bicarbonate, sodium carbonate, sodium polyphosphate, (as linear phosohate) may be added for regulating the hydrogen-ion concentration in the finished products not exceeding 0.2 per cent by weight of butter as a whole.A.11.02.20.-Deshi (Cooking) Butter means the product obtained from cow or buffalo milk or a combination therof or curd obtained from cow or buffalo milk or combination therof without the addition of any preservative including common salt, any added colouring matter or any added flavouring agent. It shall be free from other animal fats, wax and mineral oils, vegetable oils and fats. It shall contain not less than 76.0 per cent of milk fat by weight:Provided that where butter is sold or offered for sale without any indication as to whether it is table butter or deshi butter, the standards of quality prescribed for table butter shall apply."
[[A. 11.2.15] [Substituted by G.S.R. 579(E), dated 13th October, 1980.]-Ghee means the pure clarified fat derived solely from milk or curd or from deshi (cooking) butter or from cream to which no colouring matter or preservative has been added. The standards of quality of ghee produced in a State or Union Territory specified in column 2 of the Table below shall be as specified against the said State or Union Territory in the corresponding columns 3, 4, 5 and 6 of the said Table.]Table
Sl. No. Name of the State/Union Territory Butyro-refracto-meterreading at 40oC Minimum Reichert value Percentage of
PFA as Oleic acid (Max.) Moisture (Max.)
(1) (2) (3) (4) (5) (6)
1. AndhraPradesh 40.0 to 43.0 24 3.0 0.5
2. AndamanandNicobarIslands 41.0. to 44.0 24 3.0 0.5
3. ArunachalPradesh 40.0 to 43.0 26 3.0 0.5
4. Assam 40.0 to 43.0 26 3.0 0.5
5. Bihar 40.0 to 43.0 28 3.0 0.5
6. Chandigarh 40.0 to 43.0 28 3.0 0.5
6A. [] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] [Chhatisgarh] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 40. [0 to 44.0] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] [26] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 0. [3] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 0. [5] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).]
7. DadraandNagarHaveli 40.0 to 43.0 24 3.0 0.5
8. Delhi 40.0 to 43.0 28 3.0 0.5
9. (a)Goa 40.0 to 43.0 26 3.0 0.5
  (b) DamanandDiu 40.0 to 43.5 24 3.0 0.5
10. Gujarat:        
  (a) Areasother than cotton tract areas 40.0. to 43.5 24 3.0 0.5
  (b)Cotton tract areas 41.5 to 45.0 21 3.0 0.5
11. Haryana:        
  (a) Areasother than cotton tract areas 40.0 to 43.0 28 3.0 0.5
  (b) Cottontract areas 40.0 to 43.0 26 3.0 0.5
12. HimachalPradesh 40.0 to 43.0 26 3.0 0.5
13. Jammu and Kashmir 40.0 to 43.0 26 3.0 0.5
13A. [] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] [Jharkhand] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 40. [0 to 43.0] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] [28] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 3. [0] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 0. [5] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).]
14. Karnataka:        
  (a) Areasother thanBelgaumDistrict 40.0 to 43.0 24 3.0 0.5
  (b)BelgaumDistrict 40.0 to 44.0 26 3.0 0.5
15. Kerala 40.0 to 43.0 26 3.0 0.5
16. Lakshadweep 40.0 to 43.0 26 3.0 0.5
17. MadhyaPradesh:        
  (a) Areasother than cotton tract areas 40.0 to 44.0 26 3.0 0.5
  (b)Cotton tract areas 41.5 to 45.0 21 3.0 0.5  
18. Maharashtra:        
  (a) Areasother than cotton tract areas 40.0 to 43.0 26 3.0 0.5
  (b)Cotton tract areas 41.5 to 45.0 21 3.0 0.5
19. Manipur 40.0 to 43.0 26 3.0 0.5
20. Meghalaya 40.0 to 43.0 26 3.0 0.5
21. Mizoram 40.0 to 43.0 26 3.0 0.5
22. Nagaland 40.0 to 43.0 26 3.0 0.5
23. Orissa 40.0 to 43.0 26 3.0 0.5
24. Pondicherry 40.0 to 44.0 26 3.0 0.5
25. Punjab 40.0 to 43.0 28 3.0 0.5
26. Rajasthan:        
  (a) Areasother thanJodhpurDivision 40.0 to 43.0 26 3.0 0.5
  (b)JodhpurDivision 41.5 to 45.0 21 3.0 0.5
27. TamilNadu 41.0 to 44.0 24 3.0 0.5
28. Tripura 40.0 to 43.0 26 3.0 0.5
29. UttarPradesh 40.0 to 43.0 26 3.0 0.5
[29A] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] [Uttaranchal] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 40. [0 to 43.0] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] [26] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 3. [0] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] 0. [5] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).]
30. West Bengal:        
  (a) AreasotherthanBishnupurSub-Division 40.0 to 43.0 28 3.0 0.5
  (b)BishnupurSub-Division 41.5 to 45.0 21 3.0 0.5
31. Sikkim 40.0 to 43.0 28 3.0 0.5
    (Boudouintest shall be negative.)      
Explanation.-By cotton tract is meant the areas in the States where cotton seed is extensively fed to the cattle and so notified by the State Government concerned.A.11.02.15.01-MILK FAT/BUTTER OIL AND ANHYDROUS MILK FAT/ANHYDROUS BUTTER OIL means the fatty products derived exclusively from milk and/ or products obtained from milk by means of processes which result in almost total removal of water and milk solids not fat. It shall have pleasant taste and flavour free from off odour and rancidity. It shall be free from vegetable oil/fat, animal body fat, mineral oil, added flavour and any other substance foreign to milk. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements :-
Requirements Milk Fat/Butter Oil Anhydrous milk fat/AnhydrousButter Oil
(1) (2) (3)
(i) B.R. reading at 40°C 40-44 40-44
(ii)Moisture m/m Not more than 0.4 percent Not more than 0.1percent
(iii) Milk Fat m/m Not less than 99.6percent Not less than 99.8percent
(iv) Reichert Value Not less than 24 Not less than 24
(v) F.F.A. asOleinacid Not more than 0.4percent Not more than 0.3 percent
(vi) Peroxide Value(milliequivalentsof Oxygen/kg fat Not more than 0.6 Not more than 0.3
(vii)BoudouinTest Negative Negative
Substituted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006, for item A.11.02.20.01 (w.e.f. 7-3-2006). The said item, before substitution, stood as under:'A.11.02.21.01.-Butter Oil or Butter Fat-Products exclusively obtained from butter or cream and resulting from the removal of practically the entire water and solids-not-fat contents.It may contain permitted anti-oxidants not exceeding 0.02 per cent by weight except gallate which shall not exceed 0.01 per cent by weight. It shall conform to standards of quality of ghee laid down in item A.11.02.21 except Butyro refractometer reading which shall be 40.0-44.0 at 40°C. In case of imported butter oil, Reichert value shall not be less than 24.'
A. 11.02.16-CHAKKA means a white to pale yellow semi-solid product of good texture and uniform consistency obtained by draining off the whey from the Yoghurt obtained by the lactic fermentation of cow's milk, buffalo's milk, skimmed milk and recombined or standardised milk which has been subjected to minimum heat treatment equivalent to that of pasteurisation. It shall have pleasant Yoghurt/Dahi-like flavour. It shall not contain any ingredient foreign to milk. It shall be free from mouldiness and free from signs of fat or water seepage or both. It shall be smooth and it shall not appear dry. It shall not contain extraneous colour and flavours. It shall conform to the following requirements, namely :-
Item A.11.02.22 renumbered as item A.11.02.16 by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008 and G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-3-2006).
  Chakka Skimmed milkChakka
(i) Totalsolids, per cent by weight Min.30 Min.20
(ii) Milk fat (on dry basis) per centby weight Min.33 Max.5
(iii) Milk protein (on dry basis) percent by weight [Min.30] [Substituted by G.S.R. 149(E), dated 14th March, 1997 (w.e.f. 14.3.1997).] Min.60
(iv)Titrableacidity (as lactic acid) per cent by weight Max.2.5 Max.2.5
(v) Total ash (on dry basis) per centby weight Max.3.5 Max.5.0
Chakka when sold without any indication shall conform to the standards of Chakka.[A.11.02.16.01] [Item A.11.02.22.01 renumbered as A.11.02.16.01 by G.S.R. 356(E), dated 7th June, 2005 (w.e.f. 7-3-2006).]-SHRIKHAND means the product obtained from Chakka or Skimmed Milk Chakka to which milk fat is added. It may contain fruit, nuts, sugar, cardamom, saffron and other spices. It shall not contain any added colouring and artificial flavouring substances. It shall conform to the following specifications, namely :-
(i) Total solids, percent by weight Not less than 58
(ii) Milk fat (on drybasis) per cent by weight Not less than 8.5
(iii) Milk protein (on drybasis) per cent by weight [Not less than 9] [Substituted by G.S.R. 149(E), dated 14.3.1997 (w.e.f. 14.3.1997).]
(iv) Titrableacidity (as lactic acid) per cent by weight Not more than 1.4
(v) Sugar (Sucrose) (ondry basis) per cent by weight Not more than 72.5
(vi) Total ash (on dry basis)per cent by weight Not more than 0.9.
In case of Fruits Shrikhand it shall contain Milk fat (on dry basis) per cent by weight..... Not less than 7.0 and Milk protein (on dry basis) per cent by weight.... Not less than 9.0.A.11.02.17 - YOGHURT means a coagulated product obtained from pasteurized or boiled milk or concentrated milk, pasteurized skimmed milk and/or pasteurized cream or a mixture of two or more of these products by lactic acid fermentation through the action of Lactobacillus bulgaricus and Steptococcus thermophilus. It may also contain cultures of Bifidobacterium bifidus and Lactobacillus acidophilus and other cultures of suitable lactic acid producing harmless bacteria and if added, a declaration to this effect shall be made on the label. The microorganisms in the final product must be viable and abundant. It may contain milk powder, skimmed milk powder, unfermented buttermilk, concentrated whey, whey powder, whey protein, whey protein concentrate, water soluble milk proteins, edible casein, and caseinates manufactured from pasteurized products. It may also contain sugar, corn syrup or glucose syrup in sweetened yoghurt and fruits in fruits yoghurt. It shall have smooth surface and thick consistency without separation of whey. It shall be free from vegetable oil/fat, animal body fat, mineral oil and any other substance foreign to milk. The product may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements :-
Product Milk Fat Milk solids not fat Milk protein Sugar
(1) (2) (3) (4) (5)
(i) Yoghurt Not less than 3.0 percent m/m Notless than 8.5 percent m/m Notless than 3.2 percent m/m -
(ii) Partly skimmed Yoghurt Not less than 0.5 percent m/m and notmore than 3.0 percent m/m Notless than 8.5 percent m/m Notless than 3.2 percent m/m -
(iii) Skimmed Yoghurt Not more than 0.5 percent m/m Notless than 8.5 percent m/m Notless than 3.2 percent m/m -
(iv) Sweetened/FlavouredYoghurt Not less than 3.0 percent m/m Notless than 8.5 percent m/m Notless than 3.2 percent m/m Notless than 6.0 percent m/m
(v) Fruit Yoghurt Not less than 1.5 percent m/m Notless than 8.5 percent m/m Notless than 2.6 percent m/m Notless than 6.0 percent m/m
Provided that titrable acidity as lactic acid shall not be less than 0.85 percent and not more than 1.2 percent. The specific lactic acid producing bacterial count per gram shall not be less than 10,00,000:Provided further that the type of Yoghurt shall be clearly indicated on the label otherwise standards of plain Yoghurt shall apply. The Yoghurt subjected to heat treatment after fermentation at temperature not less than 65°C shall be labelled as Thermised or Heat Treated Yoghurt and shall conform to the above parameters except the minimum requirement of specific lactic acid producing count per gram.
Substituted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008, G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-9-2010), for item A.11.02.23. The said item, before substitution by G.S.R. 356(E), stood as under:"A.11.02.23.-Yoghurt means a coagulated product obtained from toned milk, pasteurised or boiled milk by lactic acid fermentation through lactobacillus bulgarius delbruckii var- bulgarius and Streptococcus thermophilus. It may also contain cultures of Bifidobacterium bifidus and Lactobacillus acido-philus and if added, the declaration to this effect shall be made on the label. The product shall have smooth surface and custard like consistency with no whey separation. it may also contain-(i) milk powder, skimmed milk powder, whey powder, whey proteins, water soluble milk proteins, caseinmates manufactured from pasteurised products and lactose enzyme preparation;(ii) sugar, corn-syrup or glucose syrup in case of sweetened, flavoured and fruit yoghurt only;(iii) fruits, fruit pulp, jam, fruit syrup, fruit juice etc. in flavoured and fruit yoghurt only;(iv) permitted colours and flavours in flavoured and fruit yoghurt only.It may contain permitted stabilisers upto a maximum limit of 0.5 per cent by weight. It shall also meet the following requirements, namely:-- - Yoghurt Plain - Yoghurt Skimmed - Yoghurt Sweetened and/or flavoured - Fruit Yoghurt(i) Total milk solids per cent by weight not less than - 13.5 - 11.0 - 13.5 - 10.0(ii) Milk fat, per cent by weight - Not less than 3.0 - Not less than 0.5 - Not less than 3.0 - Not less than 1.5(iii) Sugar, per cent by weight, not less than - - - - 6.0 - 6.0(iv) protein, per cent by weight, not less than - 3.2 - 3.2 - 3.2 - 2.6Titrable acidity of the product shall be from 0.8 to 1.2 per cent by weight (as lactic acid). The specific lactic acid bacterial count per gram of the product shall not be less than 10,00,000 and Esherichia. Coli shall be absent in the product.The type of yoghurt shall be clearly indicated on the label otherwise standard of Plain Yoghurt shall apply.Note.-The yoghurt subjected to heat treatment after fermentation at temperature not less than 65°C shall be labelled as "Thermised or Heat Treated Yoghurt" and shall conform to the above parameters except the minium requirement of specific lactic acid bacterial count per gm."
[A.11.02.18 - WHEY POWDER means the product obtained by spray or roller drying sweet whey or acid whey from which major portion of milk fat has been removed.Sweet whey means the fluid separated from the curd after the coagulation of milk, cream, skimmed milk or buttermilk in the manufacture of cheese, casein or similar products, principally with non-animal rennet type enzymes.Acid whey is obtained after coagulation of milk, cream, skimmed milk or buttermilk, principally with acids of the types used for manufacture of edible acid casein, chhana, paneer, or fresh cheese. It shall be of uniform colour with pleasant taste and flavour free from off flavour and rancidity. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements] [Added by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] :-
Requirement Whey Powder Acid Whey Powder
(1) (2) (3)
(i)Moisture Not more than 5.0 percent Not more than 4.5 percent
(ii) Milk Fat Not more than 2.0 percent m/m Not more than 2.0 percent m/m
(iii) Milk Protein (Nx6.38) Not less than 10.0 percent m/m Not less than 7.0 percent m/m
(iv) Total Ash Not more than 9.5 percent m/m Not more than 15.0 percent m/m
(v) pH (in 10.0% solution) Not less than 5.1 Not more than 5.1
(vi) Lactose content expressed as anhydrous Lactose Not less than 61.0 percent m/m Not less than 61.0 percent m/m
Note:-(i) Although the powders may contain both anhydrous lactose and lactose monohydrates, the lactose content is expressed as anhydrous lactose.
(ii)100 parts of lactose monohydrate contain 95 parts of anhydrous lactose.
[A.11.02.19 EDIBLE CASEIN PRODUCTS mean the products obtained by separating, washing and drying the coagulum of skimmed milk.Edible acid casein means the product obtained by separating, washing and drying the acid precipitated coagulum of skimmed milk.Edible non-animal rennet casein means the product obtained after washing and drying the coagulum remaining after separating the whey from the skimmed milk which has been coagulated by non-animal rennet or by other coagulating enzymes.Edible caseinate means the dry product obtained by reaction of edible casein or fresh casein curd with food grade neutralizing agents and which has been subjected to an appropriate heat treatment. It shall be qualified by the name of the cation and the drying process used (Spray or Roller dried).The products shall be white to pale cream or have greenish tinge, free from lumps and any unpleasant foreign flavour. It may contain food additives permitted in Appendix C. It shall conform to the microbiological requirements prescribed in Appendix D. It shall conform to the following requirements] [Added by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-3-2006).] :-
Requirements Non-animal rennet Casein Acid Casein Caseinate
(1) (2) (3) (4)
(i)Moisture Not more than 12.0 percent m/m Not more than 12.0 percent m/m Not more than 8.0 percent m/m
(ii) Milk Fat Not more than 2.0 percent m/m Not more than 2.0 percent m/m Not more than 2.0 percent m/m
(iii) Milk Protein (Nx6.38) on dryweight basis Not less than 84.0percent m/m Not less than 90.0percent m/m Not less than 88.0percent m/m
(iv) Casein in Protein Not less than 95.0percent m/m Not less than 95.0percent m/m Not less than 95.0percent m/m
(v) Ash including P2O5 Not less than 7.5 percent m/m Not more than 2.5 percent m/m  
(vi) Lactose Not more than 1.0 percent m/m Not more than 1.0 percent m/m Not more than 1.0 percent m/m
(vii) Free Acid ml 0.1N Na OH/gm - Not more than 0.27 percent -
(viii) pH Value in 10% - - Not more than 8.0]
[A.12 - [TABLE MAIGARINE]] [Substituted by G.S.R. 238(E), dated 20th April, 1978 (w.e.f. 20-4-1978).] means an emulsion of edible oils and fats with water. It shall be free from rancidity, [***] [Omitted by G.S.R. 907(E), dated 4th December, 1992 (w.e.f. 4-12-1992)] mineral oil and animal body fats. It may contain common salt not exceeding 2.5 per cent, [skimmed milk powder not exceeding 2 per cent] [Inserted by G.S.R. 575(E), dated 4th August, 1995 (w.e.f. 4-8-1995)] [It may contain food additives permitted in these rules and Appendix C] [Substituted by G.S.R. 812(E), dated 16th December, 2004, for 'permitted emulsifying and stabilizing agents and butylated hydroxyanisole (BHA) upto a maximum limit of 0.02 per cent.' (w.e.f. 16-12-2004)]. It shall conform to the following specifications, namely] :-
1. Fat Not less than 80 per cent mass/mass
2. Moisture Not less than 12 per cent and notmore than 16 per cent mass/mass
3. Vitamin A Not less than 30 I.U. per gram of theproduct at the time of sale
4. [] [Inserted by G.S.R. 245(E), dated 11th March, 1982 (w.e.f. 11.3.1982).] [Melting point of extracted fat] [Inserted by G.S.R. 245(E), dated 11th March, 1982 (w.e.f. 11.3.1982).] [31°C to 37°C (Capillary slip method)] [Inserted by G.S.R. 245(E), dated 11th March, 1982 (w.e.f. 11.3.1982).]
5. Unsaponifiablematter of extracted fat Not more than 1.5 per cent by weight
6. Free fatty acids (as oleic acid) ofextracted fat Not more than 0.25 per cent by weight
  OR  
  Acid value Not more than 0.5]
It shall contain not less than 5 per cent of its weight of Til oil but sufficient to ensure that when separated fat is mixed with refined groundnut oil in the proportion of 20:80, the red colour produced by the Baudouin test shall not be lighter than [2.5 red units] [Substituted by G.S.R. 245(E), dated 11th March, 1982 (w.e.f. 11-3-1982).] in 1 cm cell on a Lovibond scale; [* * *] [The words 'It may contain Annatto or Carotene as colouring matter. It may also contain Lactic Acid, Butyric Acid, Valeric Acid, Cinnamom Oil, Ethyl Putyrate as flavouring agents upto 0.09 ppm m/m and Diacetyle as a Flavouring agent upto a maximum limit of 4.0 ppm.' omitted by G.S.R. 812(E), dated 16th December, 2004 (w.e.f. 16-12-2004).]:Provided that such coloured and flavoured margarine shall also contain starch not less than 100 ppm and not more than 150 ppm:Provided further that such coloured and flavoured margarine shall only be sold in sealed packages weighing not more than 500 gms.[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f.. 11-12-2001)][A.12.01-BAKERY AND INDUSTRIAL MARGARINE means an emulsion of vegetable oil product with water. It shall be free from added colour and flavour, rancidity, mineral oil and animal body fats. [It may contain common salt not exceeding 2.5 percent. However, it may contain food additives permitted in these rules and Appendix C] [Inserted by G.S.R. 465(E), dated 14th August, 1997 (w.e.f. 14-8-1997).]. It shall conform to the following standards, namely] :-
Fat Not less than 80 per cent m/m
Moisture Not less than 12 per cent and notmore than 16 per cent m/m
The separated fat of the product shall conform to the following:-
(i) Vitamin A Not less than 30 IUper gram at the time of packaging and shall show a positive test for Vitamin'A' when tested by Antimonytrichloride(carrprice) reagents (as per IS 5886-1970).
(ii) Melting pointby Capillary slip method 31°C-41°C
(iii)Unsaponifiablematter Not exceeding 2.0per cent but in case of the products where proportion of Rice bran oil ismore than 30 per cent by weight theunsapmattershall be not more than 2.5 per cent by weight provided quantity of Rice branoil is declared on the label of such product as laid down in rule 42(ZZZ)(10).
(iv) Free FattyAcid calculated as Oleic acid Not more than 0.25 per cent
OR  
Acid value Not more than 0.5
It shall contain raw or refined sesame oil (Til oil) in sufficient quantity so that when the product is mixed with refined groundnut oil in the proportion of 20: 80, the colour produced by the Boudouin test shall not be lighter than 2.0 red unit in a 1 cm cell on a Lovibond scale.Note.-For the purpose of this standard, the "vegetable oil product" shall have the meaning assigned to it in Vegetable Oil Product Control Order, 1947.[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11.12.2001).][* * *] [Omitted by G.S.R. 1533, dated 8th July, 1968.][A. 14-TEA means tea other than Kangra tea obtained by acceptable processes, exclusively from the leaves, buds and tender stems of plant of the Camellia sinensis (L) O. Kuntze. It may be in the form of black or oolong tea. The product shall have characteristic flavour free from any off odour, taint and mustiness. It shall be free from living insects, moulds, dead insects, insect fragments and rodent contamination visible to the naked eye (corrected if necessary for abnormal vision). The product shall be free from extraneous matter, added colouring matter and harmful substances.Provided that tea may contain "natural flavours" and "natural flavouring substances" which are flavour preparations and single substance respectively, acceptable for human consumption, obtained exclusively by physical processes from materials of plants origin either in their natural state or after processing for human consumption in packaged tea only. Tea containing added flavour shall bear proper label declaration as provided in sub-rule (YY) of rule 42. Tea used in the manufacture of flavoured tea shall conform to the standards of tea. The flavoured tea manufacturers shall register themselves with the Tea Board before marketing flavoured tea. Pectinase enzyme can be added up to a level of 0.2% during manufacture as processing aid. The product shall conform to the following requirement in which all the figures given are expressed on the basis of the material oven-dried at 103±2oC.] [Substituted by G.S.R. 277(E), dated 9th May, 2006 (w.e.f. 9.5.2006).]
(a) Total ash (m/m) Not less than 4.0 per cent and not more than8.0 per cent
(b) Water-soluble ash Not less than 45.0 per cent of totalash
(c) Alkalinity of water-soluble ashexpressed as KOH (m/m) Not less than 1.0 per cent and notmore than 3.0 per cent.
(d) Acid-insoluble ash (m/m) Not more than 1.0 per cent
(e) Water-extract (m/m) Not less than 32.0 per cent
(f) Crudefibre(m/m) Not more than 16.5 per cent.]
[A.14.01-KANGRA TEA means tea derived exclusively from the leaves, buds and tender stems of plants of the Camellia sinesis or Camellia tea grown in Kangra and Mandi valleys of Himachal Pradesh. It shall conform to the following specifications, namely] [Substituted by G.S.R. 850(E), dated 25th June, 1975.] :-
(a) Total ashdetermined on tea dried to a constant weight at 100°C 4. [5 to 9.0 percent by weight] [Substituted by G.S.R. 816(E), dated 3rd November, 1983.]
(b) Total ash solublein boiling distilled water Not less than 34per cent of total ash
(c) Ash insoluble in dilutehydrochloric acid [Not more than 1.2per cent by weight on dry basis] [Substituted by G.S.R. 57(E), dated 11th February, 1982.]
(d) Extract obtained byboiling dry tea (dried to constant weight at 100°C) with 100 parts ofdistilled water for one hour under reflux Not less than 23per cent
(e) Alkalinity ofsoluble ash [Not less than 1.0per cent and not more than 2.2 per cent expressed as K2O on dry basis] [Substituted by G.S.R. 57(E), dated 11th February, 1982 (w.e.f. 11.2.1982).]
(f) Crudefibredetermined on tea dried to constant weight at 100°C Not more than 18.5per cent.
It shall not contain any added colouring matter; [* * *] [Omitted by G.S.R. 847(E), dated 7th December, 1994 (w.e.f. 7-12-1994).] [It may also contain 0.2 per cent pectnase enzyme:] [Inserted by G.S.R. 121(E), dated 11th March, 1996 (w.e.f. 11-3-1996).][Provided that tea may contain Natural Flavours and Natural Flavouring Substances which are flavour preparations and single substance respectively, acceptable for human consumption, obtained exclusively by physical processing from materials of plant origin either in their raw state or after processing for human consumption:Provided further that such tea containing added flavour shall bear proper label declaration as provided in sub-rule (YY) of the rule 42:] [Substituted by G.S.R. 770(E), dated 4th October, 2000 for the provisos (w.e.f. 4-10-2000). Earlier the provisos were substituted by G.S.R. 694(E), dated 11th October, 1999 (w.e.f. 11-4-2000).][Provided also that] [Substituted by G.S.R. 770(E), dated 4th October, 2000 (w.e.f. 4-10-2000).] the tea used in the manufacture of flavoured tea shall conform to the standards of tea:Provided that if tea is sold or offered for sale without any indication as to whether it is Kangra tea or not, the standards of quality of tea prescribed in Item A.14 shall apply :[Provided also that Flavoured tea manufacturers shall register themselves with the Tea Board before marketing Flavoured tea.] [Substituted by G.S.R. 694(E), dated 11th October, 1999 (w.e.f. 11-4-2000).][A.14.02-GREEN TEA means the product derived solely and exclusively, and produced by acceptable processes, notably enzyme, inactivation, rolling or comminution and drying, from the leaves, buds and tender stems of varieties of the species Camellia sinensis (L) O. Kuntze, known to be suitable for making tea for consumption as a beverage. The product shall have characteristic flavour free from any off odour, taint and mustiness. It shall be free from living or dead insects, moulds, insect fragments and rodent contamination visible to the naked eye (corrected if necessary for abnormal vision). The product shall be free from extraneous matter, added colouring matter and harmful substances:Provided that the tea may contain "natural flavours" and "natural flavouring substances" which are flavour preparations and single substance respectively, acceptable for human consumption, obtained exclusively by physical processes from materials of plants origin either in their natural state or after processing for human consumption in packaged tea only. Tea containing added flavour shall bear proper label declaration as provided in sub-rule (YY) of rule 42. Tea used in the manufacture of flavoured tea shall conform to the standards of tea. The flavoured tea manufacturers shall register themselves with the Tea Board before marketing flavoured tea. The product shall conform to the following requirements in which all the figures given are expressed on the basis of the material oven-dried at 103±2°C.] [Inserted by G.S.R. 277(E), dated 9th May, 2006 (w.e.f. 9-5-2006).]
  Parameter Proposed Standards
(a) Total ash (m/m) Not less than 4.0 per cent and notmore than 8.0 per cent
(b) Water-soluble ash Not less than 45.0 per cent of totalash
(c) Alkalinity of water-soluble ashexpressed as KOH (m/m) Not less than 1.0 per cent of totalash and not more than 3.0 per cent.
(d) Acid-insoluble ash (m/m) Not more than 1.0 per cent
(e) Water-extract (m/m) Not less than 32.0 per cent
(f) Crudefibre(m/m) Not more than 16.5 per cent
(g) Totalcatechins(m/m) Not less than 9.0 per cent and notmore than 19.0 per cent.]
[A.15-EDIBLE COMMON SALT means a crystalline solid, white, pale, pink or light grey in colour [free from contamination] [Substituted by G.S.R. 23(E), dated 16th January, 1981 and corrected by G.S.R. 205(E), dated 25th March, 1981.] with clay, grit and or light grey in colour free from visible contamination with clay, grit and other extraneous adulterant and impurities. It shall not contain moisture in excess of six per cent of the weight of the undried sample. The sodium chloride content (as NaCL) and the matter soluble in water other than sodium chloride on dry weight basis shall be as specified in columns (2) and (3) of the Table below against the period of validity mentioned in the corresponding entry in column (1) of the said Table. The matter insoluble in water shall not exceed 1.0 per cent by weight on dry weight basis]:Table
Period of validity Minimum percentage of sodiumchloride content asNaCL(on dry basis) Maximum percentage of matter solublein water other than sodium chloride (ondrybasis)
(1) (2) (3)
Up to 31-3-1982 94.0 5.0
from 1-4-1982 to31-3-1983 94.5 4.5
from 1-4-1983 to31-3-1984 95.0 4.0
from 1-4-1984 to31-3-1985 95.5 3.5
from 1-4-1985onwards 96.0 3.0
[****] [Provisos omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).][The product may contain food additives permitted in Appendix C. The total matter insoluble in water where an anticaking agent has been added shall not exceed 2.2 percent and sodium chloride content on dry basis shall not be less than 97.0 percent by weight.] [Inserted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).][A.15.01-IODISED SALT means a crystalline solid, white or pale, pink or light grey in colour, [free from contamination] [Substituted by G.S.R. 900(E), dated 10th November, 1987 (w.e.f. 10-2-1988).] with clay, grit and other extraneous adulterants and impurities. It shall conform to the following standards, namely] :-
Moisture Not more than 6.0 per cent by weightof theundriedsample
Sodium chloride (NaCI) Not less than 96.9 per cent by weighton dry basis
Matter insoluble in water Not more than 1.0 per cent by weighton dry basis
Matter soluble in water other thanSodium Chloride Iodine content at:- Not more than 3.0 per cent by weighton dry basis
(a) Manufacturers level Not less than 30 parts per million ondry weight basis
(b) Distribution channel includingretail level Not less than 15 parts per million ondry weight basis.
[****] [[Provisos omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005). The provisos, before omission, stood as under:'Provided that iodised salt may contain permitted anticaking agents as provided in rule 62 of these rules:Provided further that the total matter insoluble in water in such cases shall not exceed 2.2 per cent and sodium chloride content on dry basis shall not be less than 97.0 per cent by weight.']][The product may contain food additives permitted in Appendix C. The total matter insoluble in water where an anticaking agent has been added shall not exceed 2.2 percent an sodium chloride content on dry basis shall not be less than 97.0 percent by weight.] [Inserted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).][A.15.01.01-POTASSIUM IODATE means a crystalline powder, white in colour free from impurities. It shall confirm to the following standards, namely] [Inserted by G.S.R. 107(E), dated 22nd February, 1991 (w.e.f. 22-2-1991).] :-
1.[Potassium iodate(as KIO3) per cent by weight not less than] [ Substituted by G.S.R. 431(E), dated 19th June, 2009 (w.e.f. 19-6-2009).] 99. [0] [Substituted by G.S.R. 431(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]
2. Solubility Soluble in 30 partsof water
3. Iodide (as I) per cent by wt. notmore than 0.002
4.Sulphate(as SO4) per cent by wt. not more than 0.002
5.Bromate,bromide, chlorate and chloride per cent by wt. not more than 0.01
6. Matter insoluble in water per centby wt. not more than 0.10
7. Less on drying per cent by wt. notmore than 0.1
8. pH (5 per cent solution) Neutral
9. Heavy metal (asPb)ppmnot more than 10
10. Arsenic (asAs)ppmnot more than 3
11. Iron (as Fe)ppmnot more than 10.]
[A.15.02-IRON FORTIFIED COMMON SALT means a crystalline solid, white or pale, pink or light grey in colour, free from visible contamination with clay grit and other extraneous adulterants and impurities. It shall conform to the following standards, namely] [Inserted by G.S.R. 11(E), dated 4th January, 1985.]:
1. Moisture Not more than 5.0per cent by weight
2. Water insolublematter Not more than 1.0per cent on dry weight basis
3. Chloride content(asNaCL) Not less than 96.5per cent by weight on dry weight basis
4. Matter insolublein dilute hydrochloricacid Not more than 3.0 percent by weight on dry weight basis, (to be determined by the method specifiedin IS 253-1970)
5. Matter solublein water other than Sodium Chloride Not more than 2.5per cent on dry weight basis
6. Iron content (asFe) 850-1100 parts per million
7. Phosphorus asinorganic (P04) 1500-2000 parts permillion
8.Sulphateas (SO4) Not more than 1.1per cent by weight
9. Magnesium as(Mg) water soluble Not more than 0.10per cent by weight
10. pH value in 5 percent solution in water 2 to 3.5:
[****] [[Proviso omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005). The proviso, before omission, stood as under :'Provided that Iron fortified salt may contain permitted anticaking agents as provided in rule 62 of these rules and in such a case the total matter insoluble in water shall not exceed 2.2 per cent on dry weight basis.']][The product may contain food additives permitted in Appendix C. The total matter insoluble in water where an anticaking agent has been added shall not exceed 2.2 percent on dry weight basis.] [Inserted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).][A.16 - FRUIT PRODUCTS:] [Added by S.R.O. 1687, dated 14th July, 1956.][A.16.01-THERMALLY PROCESSED FRUITS (Canned/Bottled/Flexible packaged/Asceptically packed) means the products obtained from sound, matured, dehydrated, fresh or frozen, peeled or unpeeled, previously packed, whole, halves or cut pieces of fruits packed with any suitable packing medium and processed by heat, in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage. It may contain water, fruit juice, dry or liquid nutritive sweeteners, spices and condiments and any other ingredients suitable to the product. The packing medium alongwith its strength shall be declared on the label.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. Drained weight of fruits shall be not less than the weight given below:-

(i) Liquid pack Notless than 50.0 percent or net weight of the contents
(ii)Solid Pack Notless than 70.0 percent of net weight of the contents.

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by Notification No. G.S.R. 185 (E) dated 21.3.2005 (w.e.f. 12.9.1955)], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.02-THERMALLY PROCESSED FRUIT COCKTAIL/ TROPICAL FRUIT COCKTAIL (Canned, Bottled, Flexible pack and/or Aseptically Packed) means the product prepared from a mixture of fruits which shall be declared on the label. Such fruits may be fresh, frozen, dehydrated or previously processed. The fruit mixture may be packed with any suitable packing medium and processed by heat in an appropriate manner before or after being sealed in a container so as to prevent spoilage. The packing medium alongwith its strength when packed shall be declared on the label.

2. The names of the fruits used in the product and prepared in any style shall be declared on the label alongwith the range of percentage of each fruit used in the product. The drained weight of fruits shall be not less than the weight given below :-

(a)Liquid pack - 50.0percent of net weight of contents
(b)Solid pack - 70.0percent of net weight of contents

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.03-THERMALLY PROCESSED VEGETABLES (Canned/Bottled/Flexible pack/ Asceptically packed) means the product obtained from fresh, dehydrated or frozen vegetables either singly or in combination with other vegetables, peeled or unpeeled, with or without the addition of water, common salt and nutritive sweeteners, spices and condiments or any other ingredients suitable to the product, packed with any suitable packing medium appropriate to the product processed by heat, in an appropriate manner, before or after being sealed in a container so as to prevent spoilage. The packing medium alongwith-its strength shall be declared on the label. The product may be prepared in any suitable style appropriate to the product. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The name of the vegetables used in the product and prepared in any style shall be declared on the label alongwith the range of percentage of each vegetable used in the product. Drained weight of vegetables shall be not less than the weight given below :-
(i) LiquidPack :-  
(a) Mushroom 50.0percent of net weight of contents
(b) Green Beans, CarrotsPeas, Sweet corn/baby corn 50.0percent of net weight of contents
(c) Mushroom packedin sauce 25.0percent of net weight of contents
(d) Othervegetables 50.0percent of net weight of contents
(ii) Solid Pack 70.0percent of net weight of contents

2. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.04-THERMALLY PROCESSED CURRIED VEGETABLES/READY TO EAT VEGETABLES means the product prepared from fresh, dehydrated or frozen or previously processed vegetables, legumes, cereals or pulses, whether whole or cut into pieces. The vegetable(s), either singly or in combination, may be prepared in any suitable style applicable for the respective vegetable in normal culinary preparation. It may contain salt, nutritive sweeteners, spices and condiments, edible vegetable oils and fats, milk fat and any other ingredients suitable to the product and processed by heat, in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.05-THERMALLY PROCESSED VEGETABLE SOUPS (Canned, Bottled, Flexible pack and/or Aseptically packed) means unfermented but fermentable product, intended for direct consumption, prepared from juice/pulp/puree of sound, mature vegetables, fresh, dehydrated, frozen or previously processed, singly or in combination, by blending with salt, nutritive sweeteners, spices and condiments and any other ingredients suitable to the product, cooked to a suitable consistency and processed by heat in an appropriate, manner, before or after being sealed in a container, so as to prevent spoilage. It may be clear, turbid or cloudy.

2. The product shall have total soluble solids (m/m) not less than 5.0 percent except for tomato soup where it shall be not less than 7.0 percent (w/w).

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

4. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The net weight of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.06-THERMALLY PROCESSED FRUIT JUICES (Canned, Bottled, Flexible and/or Aseptically packed) means unfermented but fermentable product, pulpy, turbid or clear, intended for direct consumption obtained by a mechanical process from sound, ripe fruit or the flesh thereof and processed by heat, in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage. The juice may have been concentrated and later reconstituted with water suitable for the purpose of maintaining the essential composition and quality factors of the juice. It may contain salt. [Except in case of Apple juice, Orange juice (reconstituted from concentrate), Grape juice, Pineapple Juice (reconstituted from concentrate)] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).]. The product is not required to be called sweetened juice till the added nutritive sweeteners are not in excess of 15g/kg.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall meet the following requirements:

FRUIT JUICES
    TSSMin.(%) Acidityexpressed as Citric AcidMax. (%) [***] [The column 'Added Nutritive Sweeteners Maximum (g/kg)' and the entries relating thereto omitted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).]
1. Apple Juice 10 3.5(as malic acid)  
2. Orange Juice 10 3.5  
  (a) Freshlyexpressed      
  (b) reconstitutedfrom concentrate 10 3.5  
3. Grape Fruit Juice 9 ...  
4. Lemon Juice 6 4. [0minimum] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for '4.0' (w.e.f. 8-2-2010).]  
5. Lime Juice ... 5. [0minimum] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for '5.0' (w.e.f. 8-2-2010).]  
6. Grape Juice 15 3.5  
  (a) Freshlyexpressed      
  (b) Reconstitutedfrom concentrate 15 3.5  
7. Pineapple Juice      
  (a) Freshlyexpressed 10 3.5  
  (b) Reconstitutedfrom concentrate 10 3.5  
8. Black Current 11 3.5  
9. Mango, Guava orany other pulpy fruit 15 3.5  
10. Other FruitJuices of single species-not very acidic 10 3.5  
11. Other FruitJuices of single species-very acidic 10 3.5  
12. Other FruitJuices of single species or combination therof-not very acidic 10 3.5  
13. Other FruitJuices of single species or combination therof-very acidic 10 3.5  

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.07-THERMALLY PROCESSED VEGETABLE JUICES (Canned, Bottled, Flexible pack and/or Aseptically packed) means the unfermented but fermentable product or may be lactic acid fermented product intended for direct consumption obtained from the edible part of one or more vegetables, including roots, and tubers (e.g. carrots, garlic), stems and shoots (e.g. asparagus), leaves and flowers (e.g. spinach and cauliflower) and legumes (e.g. peas) singly or in combination, may be clear, turbid or pulpy, may have been concentrated and reconstituted with water suitable for the purpose of maintaining the essential composition and quality factors of the juice and processed by heat, in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage. It may contain salt, nutritive sweeteners, spices and condiments, vinegar, whey or lactoserum having undergone lactic acid fermentation not more than 100 gm/kg and any other ingredients suitable to the product.

2. The product shall have total soluble solids free of added salts not less than 5.0 percent (w/w).

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

4. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

* A.16.08-THERMALLY PROCESSED TOMATO JUICE means the unfermented juice obtained by mechanical process from tomatoes (Lycopersicum esculentus L) of proper maturity and processed by heat, in an appropriate manner, before or after being sealed in a containers, so as to prevent spoilage. The juice may have been concentrated and reconstituted with water for the purpose of maintaining the essential composition and quality factors of the juice. The product may contain salt and other ingredients suitable to the product. The product shall be free from skin, seeds and other coarse parts of tomatoes. The product shall have pleasant taste and flavour characteristic of tomatoes free from off flavour and evidence of fermentation.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall conform to the requirements of Total Soluble Solids m/m free of added salt to be not less than 5.0 percent.

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.09-THERMALLY PROCESSED FRUIT NECTARS (Canned, Bottled, Flexible pack and/or Aseptically packed) means an unfermented but fermentable pulpy or non-pulpy, turbid or clear product intended for direct consumption made from fruit singly or in combination, obtained by blending the fruit juice/pulp/fruit juice concentrate and/or edible part of sound, ripe fruit(s), concentrated or unconcentrated with water, nutritive sweeteners and processed by heat, in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage.

2. Lemon and lime juice may be added as an acidifying agent in quantities which would not impair characteristic fruit flavour of the fruit used. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements:

  TSS Min. (%) Min. Fruit Juice Content (%) Acidity expressed as Citric AcidMax. (%)
NECTARS OF CITRUS JUICE      
Orange Nectar 15 40 1.5
Grape Fruit Nectar 15 20 1.5
Pineapple Nectar 15 40 1.5
Mango Nectar 15 20 1.5
Guava Nectar 15 20 1.5
Peach Nectar 15 20 1.5
Pear Nectar 15 20 1.5
Apricot Nectar 15 20 1.5
Non-pulpy BlackCurrent Nectar 15 20 1.5
Other Fruit Nectar 15 20 1.5
Other Fruit Nectarsof High Acidity/Pulpy/StrongFlavour 15 20 1.5
Mixed Fruit Nectar 15 20 1.5

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

* A.16.10-THERMALLY PROCESSED FRUIT BEVERAGES/FRUIT DRINK/ READY TO' SERVE FRUIT BEVERAGES (Canned, Bottled, Flexible pack and/or Aseptically packed) means an unfermented but fermentable product which is prepared from juice or pulp/ puree or concentrated juice or pulp of sound mature fruit, by blending with nutritive sweeteners and water or milk and processed by heat, in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall meet the following requirements :-

(i) Total Soluble Solid (m/m) Not less than 10.0percent
(ii) Fruit juicecontent (m/m)  
(a) Lime ready toserve beverage Not less than 5.0percent
(b) All otherbeverage/drink Not less than 10.0percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.11-THERMALLY PROCESSED MANGO PULP/PUREE AND SWEETENED MANGO PULP/ PUREE (Canned, Bottled, Flexible pack and/or Aseptically packed) means unfermented but fermentable product intended for direct consumption obtained from edible portion of sound, ripe mangoes (Mangifera indica.L.) by sieving the prepared fruits, whereas, the puree is obtained by finely dividing the pulp by a finisher or other mechanical means and processed by heat in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage.

2. It may contain one or more nutritive sweeteners in amounts not exceeding 50 gm/kg. However, the product shall be described as sweetened mango pulp/puree if the amount of nutritive sweeteners is in excess of 15 gm./kg.

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :-

(i) Total SolubleSolids (m/m)    
  (a) Sweetened - Notless than 15.0 percent
  (b) Unsweetened - Notless than 12.0 percent
(ii) Acidity as CitricAcid - Notless than 0.3 percent

4. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.12-THERMALLY PROCESSED FRUIT PULP/PUREE AND SWEETENED FRUIT PULP/PUREE OTHER THAN MANGO (Canned, Bottled, Flexible pack and/or Aseptically packed) means unfermented but fermentable product intended for direct consumption obtained from edible portion of sound, ripe fruit of any suitable kind and variety by sieving the prepared fruits, whereas, the puree is obtained by finely dividing the pulp by a finisher or other mechanical means and processed by heat in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage.

2. It may contain one or more nutritive sweeteners in amounts not exceeding 50 gm/kg. However, the product shall be described as sweetened pulp/pure if the amount of nutritive sweeteners is in excess of 15 gm/kg.

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements:-

(i) Total SolubleSolids (m/m) exclusive of added sugar - Notless than 6.0 percent
(ii) Acidity as CitricAcid - Notless than 0.3 percent

4. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.13-THERMALLY PROCESSED CONCENTRATED FRUIT/VEGETABLE JUICE/ PULP/PUREE (Canned, Bottled, Flexible pack and/or Aseptically packed) means the unfermented product which is capable of fermentation, obtained from the juice or pulp or puree of sound, ripe fruit(s)/vegetable(s), from which water has been removed to the extent that the product has a total soluble content of not less than double the content of the original juice/pulp/puree prescribed vide items A.16.06 and A.16.07. Natural volatile components may be restored to the concentrates where these have been removed. It may be pulpy, turbid or clear and preserved by heat, in an appropriate manner, before or after being sealed in a container, so as to prevent spoilage.

2. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The net weight of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.14-THERMALLY PROCESSED TOMATO PUREE AND PASTE (Canned, Bottled, Flexible pack and/or Aseptically packed) means unfermented product which is capable of fermentation, obtained by concentrating the juice of sound ripe tomatoes to the desired concentration. It may contain salt and other ingredients suitable to the products.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :-

Sl. No. Product Total Soluble Solids (w/w)
1. TomatoPuree Notless than 9.0 percent
2. TomatoPaste Notless than 25.0 percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.15-SOUP POWDERS means the products obtained by mechanical dehydration of fresh vegetables/fruits juice/pulp/puree of sound, vegetables/ fruits and or earlier concentrated, dehydrated, frozen or processed fruits and vegetables, singly or in combination by blending with salt, nutritive sweeteners, spices and condiments and any other ingredients suitable to the product, as appropriate to the product and packed suitably to prevent spoilage.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall comply with the following requirements :

(i) Moisture (m/m) Not more than 5.0percent
(ii) Total solublesolids (m/m) Not less than 5.0percent
  (On dilution onready to serve basis)  
A.16.16-FRUIT/VEGETABLE JUICE/PULP/PUREE WITH PRESERVATIVES FOR INDUSTRIAL use only means an unfermented but fermentable product, pulpy, turbid or clear, obtained by a mechanical process from sound, ripe fruits/vegetables.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.17-CONCENTRATED FRUIT/VEGETABLE JUICE/PULP/PUREE WITH PRESERVATIVES FOR INDUSTRIAL use only means an unfermented product, which is capable of fermentation, obtained from the juice or pulp or puree of fruit(s)/vegetable(s), from which the water has been removed to the extent that the product has a soluble solids content of not less.than double the content of the original juice, pulp, puree prescribed under item A.16.06 and A.16.07. I t may be pulpy, turbid or clear.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20'C which the sealed container is capable of holding when completely filled.

A.16.18-TAMARIND PULP/PUREE AND CONCENTRATE means the unfermented product which is capable of fermentation, obtained from fresh or dried tamarind, by boiling with water and sieving it, and preserved either by thermal processing or by using permitted preservatives.

2. Tamarind Concentrate is the product obtained from tamarind pulp/puree from which water has been removed by evaporating to achieve appropriate concentration.

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :-

  Minimum TSS percent Minimum Acidity percent Ash Insoluble in dilute HCLPercent (maximum)
Tamarind Pulp/Puree 32 4.5 0.4
TamarindConcentrate 65 9.0 0.8

4. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The net weight of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.19-FRUIT BAR/TOFFEE means the product prepared by blending pulp/puree from sound ripe fruit, fresh or previously preserved, nutritive sweeteners, butter or other edible vegetable fat or milk solids and other ingredients appropriate to the product and dehydrated to form sheet which can be cut to desired shape or size.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall comply with the following requirements :-

(i) Moisture (m/m) Not more than 20.0percent
(ii) Total solublesolids (m/m) Not less than 75.0percent
(iii) Fruit content (m/m) Not less than 25.0percent
A.16.20-FRUIT/VEGETABLE, CEREAL FLAKES means the product prepared by blending fruit(s) pulp/puree of sound ripe fruit(s) /vegetables of any suitable variety, fresh, frozen or previously preserved, starch, cereals and nutritive sweeteners, other ingredients appropriate to the product with or without salt and dehydrated in the form of flakes.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall comply with the following requirements :

(i) Moisture (m/m) Not more than 6.0 percent
(ii) Acid insoluble Ash (m/m) Not more than 0.5 percent
(iii) Starch (m/m) Not more than 25.0 percent
A.16.21-SQUASHES, CRUSHES, FRUIT SYRUPS/FRUIT SHARBATS AND BARLEY WATER means the product prepared from unfermented but fermentable fruit juice/puree or concentrate clear or cloudy, obtained from any suitable fruit or several fruits by blending it with nutritive sweeteners, water and with or without salt, aromatic herbs, peel oil and any other ingredients suitable to the products.

2. Cordial means a clear product free from any cellular matter, obtained by blending unfermented but fermentable clarified fruit juice with nutritive sweeteners and water with or without salt and peel oil and any other ingredients suitable to the products.

3. Barley water means the product prepared from unfermented but fermentable fruit juice by blending it with nutritive sweeteners, water with or without salt and peel oil and barley starch not less than 0.25 percent and any other ingredient suitable to the product.

4. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall comply with the following requirements:

Name of the Products Min (%) of fruit juice/puree inthe final product Total Soluble Solids Min (%) Acidity express as Citric AcidMax (%)
(1) Squash 25 40 3.5
(2) Crush 25 55 3.5
(3) FruitSyrup/FruitSharbats 25 65 3.5
(4) Cordial 25 30 3.5
(5) Barley Water 25 30 2.5

5. Any syrup/sharbats containing a minimum of 10 percent of dry fruits shall also qualify to be called as fruit syrups.

6. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.22-GINGER COCKTAIL (Ginger Beer or Gingerale) means the product prepared by blending ginger juice or its oleoresin or essence with water and nutritive sweeteners.

2. The product shall be free from extraneous matter. When suitably diluted shall have the colour and flavour characteristic of the product.

3. The minimum total soluble solids shall not be less than 30.0 percent (m/m).

4. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

5. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20"C which the sealed container is capable of holding when completely filled.

A.16.23-SYNTHETIC SYRUP for use in Dispensers for carbonated water means carbonated water obtained by blending nutritive sweeteners with water and other ingredients appropriate to the product.

2. The total soluble solid content (m/m) of the product shall not be less than 30 percent. The product when suitably reconstituted shall conform to the requirements of carbonated water and match in all respects, except Carbon dioxide contents, with similar product as bottled for direct consumption. It shall be free from extraneous matter.

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

4. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.24-MURABBA means the product, prepared from suitable, sound whole or cut grated fruits, rhizome or vegetables, appropriately prepared, suitable for the purpose, singly or in combination, by impregnating it, with nutritive sweeteners to a concentration adequate to preserve it.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall conform to the following composition:

(i) Total soluble solids (m/m) Notless than 65.0 percent
(ii) Fruit contents(m/m) Notless than 55.0 percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.25-CANDIED, CRYSTALLISED AND GLAZED FRUIT/VEGETABLE/RHIZOME/FRUIT PEEL:

1. CANDIED FRUITS/VEGETABLES/RHIZOME/FRUIT PEEL means the product prepared from sound and ripe fruits, vegetables, rhizomes or fruit peel, of any suitable variety, appropriately prepared, by impregnating it with nutritive sweeteners to a concentration adequate to preserve it.

2. Crystallised Fruit/Vegetable/Rhizome/Fruit Peel means the product prepared from candied product by coating with pure crystallised sugar or by drying the syrup on wet candied fruit.

3. Glazed Fruit/Vegetable/Rhizome/Fruit Peel means the product prepared from candied product by coating it with a thin transparent layer of heavy syrup with or without pectin which has dried to a more or less firm texture on the product.

4. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :-

(i) The percentage of total sugar (w/w) Notless than 70.0
(ii) Percentage ofreducing sugar to total sugar Notless than 25.0
A.16.26-MANGO CHUTNEY means the product prepared from washed, clean, sound mango (Mangifera indica L.) of any suitable variety which have been peeled sliced or chopped or shredded or comminuted and cooked with nutritive sweeteners. It may contain Salt spices. Condiments and any other ingredient suitable to the product and preserved by thermal processing/or other means.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :-

(i) Total soluble solids (m/m) Not less than 50.0 percent
(ii) Fruit content (m/m) Not less than 40.0 percent
(iii) pH Not more than 4.6
(iv) Total ash Not more than 5.0 percent
(v) Ash insoluble in hydrochloric acid Not more than 0.5 percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.27-TOMATO KETCHUP AND TOMATO SAUCE means the product prepared by blending tomato juice/puree/paste of appropriate concentration with nutritive sweeteners, salt, vinegar, spices and condiments and any other ingredients suitable to the product and heating to the required consistency. Tomato paste may be used after dilution with water suitable for the purpose of maintaining the essential composition of the product.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :-

(i) Total solublesolids (m/m) salt free basis Not less than 25.0percent
(ii) Acidity as aceticacid Not less than 1.0percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.28-CULINARY PASTES/FRUITS AND VEGETABLE SAUCES OTHER THAN TOMATO SAUCE AND SOYA SAUCE means a culinary preparation used as an adjunct to food, prepared from edible portion of any suitable fruit/vegetable including, roots, tubers and rhizomes, their pulps/purees, dried fruits, singly or in combination by blending with nutritive sweeteners, salt, spices and condiments and other ingredient appropriate to the product.

2. The product may contain food additives permitted in Appendix C. It may contain caramel but shall not contain any other added colour whether natural or synthetic. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements:

Name of the Product Total Soluble Solids (Salt freebasis) (m/m) Acidity % (as acetic acid)
(1)ChilliSauce Notless than 8.0 percent Notless than 1.0 percent
(2)Fruits/Vegetable Sauces Notless than 15.0 percent Notless than 1.2 percent
(3) CulinaryPaste/Sauce Notless than 8.0 percent Notless than 1.0 percent
(4) Ginger Paste Notless than 3.0 percent Notless than 1.0 percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The net weight of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.29-SOYABEAN SAUCE mean the product obtained from wholesome soyabeans, by fermenting the soyabean paste in which trypsin inhibitors have been inactivated and blending with salt, nutritive sweeteners. It may contain spices and condiments and other ingredients appropriate to the product preserved by using permitted preservative.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :

(i) Total soluble solids (m/m) salt free basis Notless than 25.0 percent
(ii) Acidity asacetic acid Notless than 0.6 percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.30-CARBONATED FRUIT BEVERAGES OR FRUIT DRINK means any beverage or drink which is purported to be prepared from fruit juice and water or carbonated water and containing sugar, dextrose, invert sugar or liquid glucose either singly or in combination. It may contain peel oil and fruit essences. It may also contain any other ingredients appropriate to the products.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements:

(i) Total soluble solids (m/m) Not less than 10.0 percent
(ii) Fruit content (m/m)  
  (a) Lime or Lemonjuice Not less than 5.0 percent
  (b) Other fruits Not less than 10.0 percent

3. The product shall have the colour, taste and flavour characteristic of the product and shall he free from extraneous matter.

4. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.31.-JAM means the product prepared from sound, ripe, fresh, dehydrated, frozen or previously packed fruits including fruit juices, fruit pulp, fruit juice concentrate or dry fruit by boiling its pieces or pulp or puree with nutritive sweeteners namely sugar, dextrose, invert sugar or liquid glucose to a suitable consistency. It may also contain fruit pieces and any other ingredients suitable to the products. It may be prepared from any of the suitable fruits, singly or in combination. It shall have the favour of the original fruit(s) and shall be free from burnt or objectionable flavours and crystallisation.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirement:

Totalsoluble solids (m/ m) Notless than 65.0 percent

3. The product shall be manufactured from not less than 45 percent, by weight, of original prepared fruit, exclusive of any added sugar or optional ingredients of finished product except where fruit is strawberry or raspberry where it shall contain not less than 25 percent fruit.

A.16.32-FRUIT JELLY means the product prepared by boiling fruit juice or fruit(s) of sound quality, with or without water, expressing and straining the juice, adding nutritive sweeteners, and concentrating to such a consistency that gelatinisation takes place on cooling. The product shall not be syrupy, sticky or gummy and shall be clear, sparkling and transparent.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirement :

Totalsoluble solids (m/ m) Notless than 65.0 percent

3. The product shall be manufactured from not less than 45 percent, by weight, of original prepared fruit, exclusive of any added sugar or optional ingredients of finished product.

A.16.33-FRUIT CHEESE means the product prepared from pulp/puree of sound, ripe fruit(s), whether fresh, frozen or previously preserved or dry fruits, by cooking with salt, nutritive sweeteners to attain a thick consistency so that it sets on cooling. Cheese shall be neither too soft nor too hard to chew. It may be prepared from any of the suitable fruits, singly or in combination. It shall have the flavour of the original fruit(s) and shall be free from burnt of objectionable flavours and crystallisation.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirement :

Totalsoluble solids (m/ m) Notless than 65.0 percent

3. The product shall be manufactured from not less than 45 percent, by weight, of original prepared fruit, exclusive of any added sugar or optional ingredients of finished product except where fruit is strawberry or raspberry where it shall contain not less than 25 percent fruit.

A.16.34-MARMALADES means a product prepared by boiling sound fruits with peel, pulp and juice, with or without water, added nutritive sweeteners and concentrating to such a consistency that gelatinisation takes place on cooling of the product. It shall not be syrupy, sticky or gummy and shall be clear and transparent.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :-

(i) Total soluble solids (m/m) Not less than 65.0 percent
(ii) Fruit content except peel (m/m) Not less than 45 percent
(iii) Peel in suspension Not less than 5.0 percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.16.35-DEHYDRATED FRUITS means the product, prepared from edible part of suitable variety of sound fruit, free from blemishes, insect or fungal infection, of appropriate maturity, from which, moisture hac been removed, under controlled conditions of temperature, humidity and airflow, to the extent that the product is preserved.

2. It maybe whole, sliced, quarters, pieces or powdered. The finished product shall have uniform colour and shall be free from extraneous matter. The product shall have moisture content not more than 20 percent m/m. When in powder form, it shall be free flowing and free from agglomerates.

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

A.16.36-DEHYDRATED VEGETABLES means the product, prepared from edible portions of suitable variety of sound vegetable, free from insect or fungal infection, free from blemishes, suitably prepared, from which moisture has been removed under controlled conditions of temperature, humidity and airflow, to the extent that the product is preserved.

2. It may be whole, sliced, quarters, pieces, flakes, kibbled, granules or powdered. The finished product shall have uniform colour and shall be free from discolouration due to scorching or enzymatic reaction. It shall be free from stalks, peels, stems and extraneous matter. When in powder form, it shall be free flowing and free from agglomerates.

3. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the requirements as given in the Table below :-

Table
Sl. No. Name of vegetables Moisture not more than(percent) SulphurDioxide not more than (PPM) Total Ash not more than(percent) Ash insoluble dilute HCI not morethan (percent) PeroxidaseTest
1. Green Leafy Vegetable 7 2000ppm - - Negative
2. (a) Tubers likeArvi(b) Lotus-Roots Tapioca(c) Yam(d) Carrot(e) Potato 7 2000ppm - - Negative
3. Kerala 6 - - - Negative
4. Cabbage 6 2000ppm - - Negative
5. Okra 8 2000ppm - - Negative
  [***] [Serial numbers 6 and 7 and the entries relating therto, omitted by G.S.R. 431(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]          
8. Other Vegetables 8 2000ppm 5 0.5 Negative
9. Powders of Onion and Garlic 5 - 5 0.5 Negative
10. Powders of other vegetables includingtomatoes 5 2000ppm 5 0.5 Negative
A.16.37-FROZEN FRUITS/FRUIT PRODUCTS means the product frozen in blocks or individually quick frozen and offered for direct consumption, if required. Frozen fruits/ fruit products are prepared from fresh, clean, sound, whole, fruits of suitable maturity, free from inspect or fungal infection, which are washed, sufficiently blanched to inactivate enzymes, if required, and are subjected to a freezing process in appropriate equipment. Freezing operation shall not be regarded as complete unless and until the product temperature has reached (minus) -18"C at the thermal center after thermal stabilization. It may be prepared in any style appropriate for the respective fruits/fruit product in normal culinary preparation. It may contain salt, nutritive sweeteners, milk solids, spices and condiments and any other ingredient suitable to the product.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D.

A.16.38-FROZEN VEGETABLES means the product frozen in blocks or individually quick frozen and offered for direct consumption, if required. Frozen vegetables are prepared from sound, clean vegetables of suitable maturity, free from insect or fungal infection, which are washed, sufficiently blanched to inactivate enzymes and are subjected to a freezing process in appropriate equipment. Freezing operation shall not be regarded as complete unless and until the product temperature has reached (minus)-18°C at the thermal centre after thermal stabilisation. It may be prepared in any style appropriate for the respective vegetable in normal culinary preparation. It may contain salt, nutritive sweeteners, milk solids, spices rod condiments and any other ingredient suitable to the product.

2. It shall have normal colour characteristic of the individual vegetable. It shall have taste and flavour characteristic of the kind and variety of the vegetable used and shall be free from sand, grit and other foreign matter.

3. The product shall test negative for peroxidase. The product shall conform to the microbiological requirements given in Appendix D.

A.16.39-FROZEN CURRIED VEGETABLES/READY-TO-EAT VEGETABLES means the product prepared from fresh, dehydrated or frozen or previously processed vegetables, legumes, cereals or pulses, whether whole or cut into pieces. Vegetable(s) either singly or in combination may be prepared in any suitable style applicable for the respective vegetables in normal culinary preparation. It may contain salt, nutritive sweeteners, spices and condiments, edible vegetable oils and fats and milk fat and any other ingredients suitable to the product and subjected to freezing process in appropriate equipments. Freezing operation shall not be regarded as complete unless and until the product temperature has reached (minus)-180C at the thermal centre after thermal sterilization.

2. The product shall conform to the microbiological requirements given in Appendix D.

A.16.40-FRUIT BASED BEVERAGE MIX/POWDERED FRUIT BASED BEVERAGE means a product, in powder form, intended for use after dilution, obtained by blending fruit solids with nutritive sweeteners and other ingredients appropriate to the product and packed in hermetically sealed containers to prevent spoilage. It shall have colour and flavour characteristic of the named fruit. It may contain vitamins and minerals.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements:

(i) Moisture(m/m) Not morethan 5.0 percent
(ii) Fruit juicecontent (m/m) when reconstituted by dilution according to direction for useon the label. Not lessthan 5.0 percent
A.16.41-FRUITS AND VEGETABLE CHUTNEY means the product prepared from washed, clean, sound raw fruit(s) and/or vegetable(s) of any suitable variety, which have been peeled, sliced or chopped or shredded or comminuted and cooked with nutritive sweeteners. It may contain salt, spices and condiments and any other ingredients suitable to the product and preserved by thermal processing or other means.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements:

(i) Total soluble solids (m/m)  
  (a) Fruit Chutney Not less than 50.0percent
  (b) Vegetable Chutney Not less than 25.0percent
  (c) Hot and Sour(Spicy Chutney) Not less than 25.0percent
(ii) Fruits and Vegetable content (m/m) Not less than 40.0percent
(iii) pH [Not more than 4.6] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'Not less than 4.6' (w.e.f. 8-2-2010).]percent
(iv) Total ash (m/m) - Not more than 5.0percent
(v) Ash insoluble in hydrochloric acid(m/m) Not more than 0.5percent

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for 'the net weight of the container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the scaled container is capable of holding when completely filled. This requirement shall not be applicable for bulk packs for industrial use.

A.16.42-PICKLES means the preparation made from fruits or vegetables or other edible plant material including mushrooms free from insect damaged or fungal infection, singly or in combination preserved in salt, acid, sugar or any combination of the three. The pickle may contain onion, garlic, ginger, sugar, jaggery, edible vegetable oil, green or red chillies, spices, spice extracts/oil, limejuice, vinegar/acetic acid, citric acid, dry fruits and nuts. It shall be free from copper, mineral acid, alum, synthetic colours and shall show no sign of fermentation.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. Pickles may be of combinations as given below :-

(i) Pickles in citrus juice or brineconforming to the following requirements:
  (a) Drained weight Not less than 60.0 percent
  (b) Sodium chloridecontent when packed in brine Not less than 12.0 percent
  (c) Acidity asCitric Acid when packed in Citrus Juice Not less than 1.2 percent
(ii) Pickles in oil
  (a) Drained weight Not less than 60.0 percent
  (b) Fruit andvegetable pieces shall be practicallyremainsubmerged in oil.  
(iii) Pickles in vinegar
  (a) Drained weight Not less than 60.0 percent
  (b) Acidity of vinegaras acetic acid Not less than 2.0 percent
(iv) Pickle withoutmedium means the pickles other than enumerated above. This may containingredients given inPara1 of thisspecification. Such pickles shall be labelled as"(give name of vegetable or fruits) Pickle".
A.16.43-TABLE OLIVES means the product obtained from sound clean fruits of proper maturity from olive tree (Olea europaea saliva Hoff of link) and suitably processed and preserved by natural fermentation/thermal processing or by addition of preservative. The product may be in the form of green olives, olives turning colour before complete ripeness or black olives and may be whole, stoned (pitted) stuffed, halved, quartered, sliced, chopped, minced or in broken form. The product may contain water, common salt, vinegar, olive oil, nutritive sweeteners and stuffing material pimiento, onion, almond, celery, anchovy, olive, orange or lemon peel, hazelnut capers, etc., singly or in combination or in the form of a paste, spices, spice extracts and aromatic herbs. The product shall be of uniform colour except seasoned olives and olives turning colour free from any foreign matter, off flavour and taste and abnormal fermentation. The product mad contain food additive permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall conform to the following requirements :-
Product in brine Sodium chloride in brine pH of brine Acidity of brine as lactic acid
(A) Greenolives treated/untreated - - -
(i) in hermetically sealedcontainers Not less than 5.0 percent Not more than 4.0  
(ii) in non hermetically sealed containers Not less than 6.0 percent Not more than 4.5  
(iii) with natural lactic fermentation - - Not less than 0.4 percent
(B)Seasoned green olives - - -
(i) in hermetically sealedcontainers Not less than 4.0 percent Not more than 4.0 -
(ii) in non-hermetically sealed containers Not less than 6.0 percent Not more than 4.5 -
(C)Olives turningcolour-all treatments Not less than 6.0 percent - -
(D) BlackOlives      
(i) In brine Not less than 7.0 percent - -
(ii) in dry salt Not less than 10.0 percent - -
(E) Damaged matter Not more than 2.0per cent by count
(F) Insect damaged units Not more than 2.0percent by count
(G) Foreign matter Not more than 1unit/ kg.
Explanations.-For the purpose of this paragraph,--"Damage Units" mean units showing imperfection or damage to the mesocarp which may or may not be associated with superficial marks;"Insect Damaged units" means units showing insect holes or deformed fruits or those with abnormal stains or whose mesocarp has an abnormal aspect;"Foreign matter" means any vegetable matter not injurious to health such as leaves, stem, etc.A.16.44-GRATED DESICCATED COCONUT means the product obtained by peeling, milling and drying the kernel of coconut (cocos nucifera). The product may be in the form of thin flakes, chips or shreds. The product shall be white in colour free from foreign matter, living insects, mould, dead insects, insect fragments and rodent contamination. The product shall have pleasant taste and flavour, free from rancidity and evidence of fermentation. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall conform to the following requirements :-
(i) Extraneous vegetable matter Not more than 15 units/100 gm
(ii) Moisture (m/m) Not more than 3.0 percent
(iii) Total Ash (m/m) Not more than 2.5 percent
(iv) Oil content (m/m) Not less than 55.0 percent
(v) Acidity of extracted fat pressed asLauricAcid (m/m) Not more than 0.3 percent
(vi)Sulphurdioxide Not more than 50.0 mg/kg
Explanation.-For the purpose of this paragraph extraneous vegetable matter means fragments of shell, fibre, peel and burnt particles.]
Items A.16.01 to A.16.44 substituted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007, and corrigendum G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009), for items A.16.01 to A.16.16 except Item A. 16.06, A.16.09, A.16.10, A.16.15, A.16.30 and A.16.41 which shall come into force on 20th March, 2009. Items A.16.01 to A.16.16, before substitution by G.S.R. 185(E), stood as under:"A. 16.01.-Fruit Juice means the unfermented and unconcentrated liquid expressed from sound, ripe fresh fruit, and with or without-(a) sugar, dextrose, invert sugar or liquid glucose, either singly or in combination.(b) water peel-oil, fruit essences and flavour, common salt, ascorbic acid, citric acid, tartaric acid and malic acid and preservatives.The acidity of the finished product calculated as citric acid shall not be less than 4 per cent in the case of pure lemon juice or pulp and not less than 5 per cent in the case of pure lime juice but shall not exceed 3.5 per cent in the case of other juices.The total soluble solids for sweetened fruit juice (except tomato juice) shall not be less than 10 per cent.It may also contain permitted emulsifying and stablising agents as prescribed in rule 61C.It may also contain Fumaric acid (food grade) or quick dissolving Fumaric acid] certified by Bureau of Indian Standards to the extent of 0.3 per cent by weight.""A. 16.02. - Tomato Juice means canned or bottled, unconcentrated pasteurized juice expressed from tomato with a proportion of the pulp, expressed with or without the application of heat by any method that does not add water to such juice, from whole, ripe tomatoes from which all stems and objectionable portions have been removed and with or without-(a) salt.(b) sugar, or dextrose, or both added in dry form.(c) citric acid, malic acid or ascorbic acid.(d) permitted colours:Provided that canned tomato juice may also contain extraneous permitted colours.The total soluble solids w/w shall be not less than 5 per cent free of salt.It may also contain permitted emulsifying and stablising agents as prescribed in rule 61C.It may also contain Fumaric acid (food grade) or quick dissolving fumaric acid certified by Bureau of Indian Standards to the extent of 0.3 per cent by weight.""A.16.03. - Fruit Syrup means sweetened fruit juice containing sugar, dextrose, invert sugar or liquid glucose either singly or in combination with or without-(a) water, peel-oil, fruit essences and flavours, common salt.(b) citric acid, ascorbic acid.(c) permitted preservative and colours.The total soluble solids w/w shall be not less than 65 per cent.The minimum percentage of fruit juice in the final product shall be not less than 25.0 percent w/w.It may also contain permitted emulsifying and stablising agents as prescribed in rule 61C.It may also contain Fumaric acid (food grade) certified by Bureau of Indian Standards to the extent of 0.3 per cent by weight.""A.16.04. - Fruit Squash means the expressed juice of the sound, ripe fruit with the pulp, containing sugar, dextrose, invert sugar or liquid glucose either singly or in combination and with or without-(a) water, peel-oil, fruit essences and flavours, common salt.(b) citric acid, ascorbic acid.(c) permitted preservatives and colours.The total soluble solids w/w in the finished product shall be not less than 40 per cent. The minimum percentage of fruit juice in the final product shall be not less than 25.0 per cent w/w.It may also contain permitted emulsifying and stablising agents as prescribed in rule 61C:Provided that when additional sodium/potassium salt is added, it shall be declared on the label as laid down in clause (ZZZ) (8) of Rule 42 of the said rules.""A.16.05. - Fruit Beverage or Fruit Drink means any beverage or drink which is purported to be prepared from fruit juice and water or carbonated water, and containing sugar, dextrose, invert sugar or liquid glucose either singly or in combination and with or without-(a) water, peel-oil, fruit essences and flavours.(b) citric acid, ascorbic acid.(c) permitted preservatives and colourThe total soluble solids w/w in the final product shall be not less than 10 per cent. The minimum percentage of fruit juice in the final product shall be not less than 5.0 per cent w/w.It may also contain permitted emulsiying and stablising agents as prescribed in rule 61C.It may also contain fumaric acid (food grade) certified by Burean of Indian Standards to the extent of 0.3 per cent by weight.""A.16.06.- Tomato Sauce, Tomato Ketchup, Tomato Relish or any other expression conveying the meaning that the product so designated is a form of tomato sauce, shall be a preparation of sound and ripe tomatoes with or without-(a) sugar, salt, vinegar, acetic acid, onions, garlic, spices or condiments.(b) citric acid, ascorbic acid.(c) permitted preservative.The product shall be free from skins and seeds. The product shall show no sign of fermentation when incubated at 37°C for 15 days. The mould count shall not exceed 40 per cent of the fields examined. The yeast and spores shall not exceed 125 per 1/60 c.m.m. The bacterial count shall not exceed 100 million per cc.Total acidity in terms of acetic acid shall be not less than 1.0 per cent and the total soluble solids w/w not less than 25 per cent. It shall not contain any other vegetable substance.It may also contain permitted emulsifying and sublising agents as prescribed in the rule 61C.It may contain fumaric acid (food grade) or quick dissolving fumaric acid certified by Bureau of Indian Standards to the extent of 0.3 per cent by weight.""A.16.07. - Jam means the product obtained by processing fresh fruit, canned fruit, dried fruit or fruit pulp, with water, sugar, dextrose, invert sugar or liquid glucose either singly or in combination by boiling to a suitable consistency and with or without-(a) citric, malic, ascorbic acid.(b) permitted preservatives and colours.(c) pectin derived from any fruit.The minimum soluble solids w/w shall be 68 per cent. Jam shall not contain-(a) less than 45 per cent of fruit except where fruit is strawberry or raspberry where it shall contain not less than 25 per cent.(b) sweetening agent other than specified above.(c) apple or rhubarb, but it may contain in any amount that reasonably compensates for any deficiency in the natural acidity or pectin content of the fruit used in its preparation.(d) tartaric acid or(e) agar or gelatin.It shall be free from mound growth. When dry fruit is used, it shall be clearly declared on the label.It may also contain permitted emulsifying and stablising agents as prescribed in rule 61C.It may also contain Fumaric acid (food grade) or Quick Dissolving Fumaric Acid certified by Bureau of Indian Standards to the extent of 0.3 per cent by weight."* Item 16.08 was omitted by G.S.R. 992(E), dated 4th June, 1971."A.16.09 - Marmalade means the product made from any combination of peel, pulp and juice of the named citrus fruit by boiling with water, sugar, dextrose, invert sugar, liquid glucose either singly or in combination to a suitable consistency and with or without an acid ingredient in an amount that reasonably compensates for any deficiency in the natural acidity of the fruit used in its preparation, consisting of:-(a) citric, tartaric, or ascorbic acid ;(b) lemon or lime juice;(c) [Omitted].It may contain permitted preservatives, colours or pectin derived from any fruit.It shall not contain less than 45 per cent of the named fruit.Total soluble solids w/w shall not be less than 65 per cent.It may also contain permitted emulsifying and stablising agents as prescribed in rule 61C.It may also contain fumaric acid (food grade) or quick dissolving Fumaric acid certified by Burean of Indian Standards to the extent of 0.3 per cent, by weight."* Item 16.10 was omitted by G.S.R. 992(E), dated 4th June, 1971."A. 16.11 - Fruit Chutney means a preparation made from sound fruits with spices, salt, onion garlic, sugar. Vinegar or acetic acid, and shall contain not less than 50 per cent of total soluble solids w/w and may contain permitted preservative.The minimum percentage of fruit in the final product shall not be less than 40.0. The percentage acidity of the product expressed as acetic acid by weight shall be not less than 0.75 and not more than 2.0. The ash content shall not exceed 5.0 per cent.It may also contain permitted emulsifying and stablising agents as prescribed in rule 61C.""A. 16.12 - Sauce shall be the product derived from any suitable kind and variety of fruit and vegetable which are wholesome and which shall be practically free from insect or fungal attack or blemish affecting the quality of the fruit or vegetable. The only substances that may be added are fruit, vegetable, their pulp, juice, dried fruit, sugar, spices, salt, vinegar, acetic acid, citric acid, malik acid, onion, garlic, flavouring material and permitted preservatives. It shall not contain any coal tar dye.The minimum total soluble solids shall not be less than 15 per cent. The total acidity in terms of acetic acid shall not be less than 1.0 per cent.It may also contain permitted emulsifying and stablising agents as prescribed in rule 61C.It may also contain fumaric acid (food grade) certified by Bureau of Indian Standards to the extent of 0.3 per cent by weight.A.16.12.01. - Soyabean sauce shall be the product derived from any suitable variety of sound and whole some soyabean, free from insect or fungal or any other blemish affecting the quality of Soyabean. The only substance that may be added are spices, salt, sugar, vinegar, acetic acid, onion, garlic, wheat molasses and permitted preservatives. It shall not contain any other fruit or vegetable substance. It shall show no sign of fermentation when incubated at 28°- 30°C and 37°C for three days.It shall not contain any added colour except caramel.The minimum total soluble solids shall not be less than 25 per cent, mass/mass as determined by refractometer at 20°C uncorrected for acidity.The total acidity in terms of acetic acid shall not be less than 0.6 per cent mass/mass. Mould count shall not be more than 40 per cent of the fields examined.Yeast spores shall not be more than 125 per 1/60 c.m.m. Bacteria shall not be more than 100 million per c.c.""A.16.13 - Spices Based Sauce-Spices based sauce like chillies sauce shall be the product derived from any suitable variety of spices or condiments, singly or in combination. Such spices shall be wholesome and practically free from fungal or insect attack. The only substance that may be added are, spices-fresh or dried, sugar, salt, vinegar, acetic acid, citric acid, fumaric acid, onion, garlic, flavouring agents, permitted preservatives, permitted stabilizers and emulsifiers. It may contain caramel, but shall not contain any coaltar, food colour. It may also contain small quantities of vegetable, fruit pulp or juice.The total acidity in terms of acetic acid shall not be less than 1.0 per cent and total soluble solids shall not be less than 10.0 per cent by weight.""A.16.14 - Tomato puree or Tomato Paste or any other expression conveying the meaning that the product so designated is a form of tomato puree or tomato paste, shall be a preparation of sound and ripe tomatoes with or without-(a) salt, spices and condiments;(b) citric acid, malic acid, tartaric acid, lactic acid and L-ascorbic acid; and(c) permitted preservatives.The product shall be free from skin and seeds. It shall be free from added colouring matter. The product shall show no sign of fermentation when incubated at 37°C for seven days.Tomato Puree shall contain not less than 9 per cent total soluble solids by weight whereas Tomato paste shall contain not less than 25 per cent total soluble solids by weight.""A.16.15. - Fruit jelly means the product prepared by boiling the fruit or its pieces or other fruit parts with or without water, expressing and straining, mixing the stringed fruit extract with sugar and boiling the mixture to such a consistency that gellatinisation takes place on cooling.Jelly may contain sugar, dextrose, invert sugar or liquid glucose, honey, fruit essence and flavours, as corbic acid, critic acid, pectin, permitted natural flavours, permitted colours and preservatives. It shall be free from artificial sweetening agents ; it shall show no sign of fermentation. It shall not contain less than 45 per cent of the fruit extract. Total soluble solids shall not be less than 65 per cent by weight. It shall be free from extraneous plant materials.""A.16.16. - Pickle means the preparation made from sound, clean, raw or sufficiently mature fruits or vegetables or a combination of both free from insect damage or fungus attack, preserved in salt, acid, sugar or any combination of the three. The pickle may contain onion, garlic, ginger, sugar, jaggery, edible oils, spices, spice extract or oil of turmaric, pepper, chillies, fenugreek, mustard seed or powder, vegetable ingredients asafeotida, bengal gram, lime juice, lemon juice, green chillies, vinegar or acetic acid, citric acid, dry fruit including resins and fruit nuts. Pickles shall be free from added synthetic food colours.Combination on pickles may be:(i) Pickles in citrus juice or brine. - The percentage of salt in covering liquid shall not be less than 10 per cent when salt is used as major preserving agent. When packed in citrus juice, acidity of the covering liquid shall be not less than 1.2 per cent calculated as citric acid. Soluble calcium salt and permitted preservatives may be used in such type of pickles. Pickles shall be free from copper, alum and mineral acids.(ii) Pickles in oil. - The fruit or vegetable percentage in the final product shall not be less than 60 per cent. The pickle shall be covered with oil so as to form a layer of not less than 0.5cm above the contents or the percentage of oil in pickle shall be not less than 10 per cent The pickle shall be free from copper, alum and mineral acid. It may contain rapeseed (rai), ajwain, saunf, black pepper and like spices, etc. Permitted preservative may be used in pickles.(iii) Pickles in vinegar. - Pickles in vinegar mean the preparation from sound, clean, raw or sufficiently matured fruits or vegetables free from insect damage or fungus attack, which have been cured in brine or dry salt or salted and dried stack with or without natural fermentation. It shall contain vinegar or acetic acid and the percentage of acid in the fluid portion shall not be less than 2 per cent w/w calculated as acetic acid. It may contain sugar, whole or ground or semi-ground, spices, dried fruits, green and red chillies, ginger etc., dry fruit. Citric acid may also be added in such type of pickles. Spice extract or essences may also be used. The drained weight of the product shall not be less than 60 per cent. The pickles shall be free from copper, mineral acid, alum synthetic colours and shall show no sign of fermentation. The product shall be reasonably free from sediments. Permitted preservatives may be used in pickles.".
[A.17-EDIBLE OILS.] [Added by S.R.O. 1687, dated 14th July, 1956.][A.17.01-COCONUT OIL (Naryal ka tel) means the oil expressed from copra obtained from the kernel of Cocos mucifera nuts. It shall be clear and free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Added by S.R.O. 1687, dated 14th July, 1956.] It shall conform to the following standards]:
[Butyro-refractometer reading at40oC] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1-11-1999).] 34. [0 to 35.5] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1-11-1999).]
OR  
[Refractive Index at 40°C ] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1-11-1999).] 1. [4481-1.4491] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1-11-1999).]
(b)[Saponification value] [Substituted by G.S.R. 1211, dated 9th December, 1958.] [Not less than 250] [Substituted by G.S.R. 1211, dated 9th December, 1958.]
(c) Iodine value 7.5. to 10.0
(d)Polenskevalue Not less than 13.0
(e)[Acid value] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8-4-1988).] [Not more than 6.0] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8-4-1988).]
(f) [ Unsaponifiable matter] [Added by G.S.R. 24(E), dated 15th January, 1991 (w.e.f. 15.4.1991).] [Not more than 1.0 per cent] [Added by G.S.R. 24(E), dated 15th January, 1991 (w.e.f. 15.4.1991).]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11.12.2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A. 17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005)][A.17.02 - [COTTON SEED OIL (Binole ka tel) means the oil extracted from clean, sound delinted and decorticated cotton seeds (genus Gossypium). It shall be refined.] [Added by S.R.O. 1687, dated 14th July, 1956.] It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Added by G.S.R. 812(E), dated 16th December, 2004.] It shall conform to the following standards] :-
(a)[Butyro-refractometer reading at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 55. [6 to 60.2] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 1. [4630-1.4660] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 190 to 198
(c)Iodine value [98] [Substituted by G.S.R. 992, dated 4th June, 1971.]to 112
(d)Unsaponifiablematter Not more than 1.5 per cent
(e)[Acidvalue] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).] [Not more than 0.50] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).]
(f) [ There shallbe no turbidity after keeping the filtered sample at 30°C for 24 hours.] [Inserted by G.S.R. 992, dated 4th June, 1971.]  
(g) [ Bellier Test (Turbidity........temperature-Acetic acidmethod] [Inserted by G.S.R. 24(E), dated 15th January, 1991 (w.e.f. 15.4.1991).] 19.0°C to 21.0°C.
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A-17.03-GROUNDNUT OIL (moonghphali-ka-tel) means the oil expressed from clean and sound groundnuts (Arachis hypogoes). It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Added by S.R.O. 1687, dated 14th July, 1956.] It shall conform to the following standards] :-
(a)[Butyro-refractometer reading at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 54. [0 to 57.1] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 1. [4620-1.4640] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 188 to 196
(c)Iodine value 85 to 99
(d)Unsaponifiablematter Not more than 1.0 per cent
(e)[Acid value] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).][Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).]| [Not more than 60] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).]
(f)Bellier test[Turbidity temperature-Acetic acid method] [Substituted by G.S.R. 74, dated 31st December, 1965.] 39oC to 41oC
[Test for argemone oil shall be negative] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005)][A.17.04-LINSEED OIL (Tili ka tel) means the oil obtained by process of expressing clean and sound linseed (Linum usitatissimum). It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C] [Added by G.S.R. 1687, dated 14th July, 1956.]. It shall conform to the following standards] :-
(a)[Butyro-refractometer reading at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 69. [5 to 74.3] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 1. [4720-1.4750] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 188 to 195
(c)Iodine value Not less than 170
(d)Unsaponifiablematter Not more than 1.5 per cent
(e)[Acidvalue] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).] [Not more than 4.0] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001)][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st Decemebr, 2005 (w.e.f. 21-12-2005)][A.17.05-MAHUA OIL means the oil expressed from clean and sound seeds or nuts of Madhuca (Bassa latifia or B. longifolia or a mixture of both). It shall be clear and shall be free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, or mineral of oil. [However, it may contain food additives permitted in these rules and Appendix C] [Added by G.S.R. 1687, dated 14th July, 1956.]. [It shall be refined and shall conform to the following standards] [Substituted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).]:
(a)[Butyro-refractometer reading at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 49. [5 to 52.7] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 1. [4590-1.4611] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 187 to196
(c)Iodine value 58 to 70
(d)Unsaponifiablematter Not morethan 2.0 per cent
(e)[Acidvalue] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).] [Not morethan 0.50] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).]
[Test for argemone oil shall be negative] [Inserted by G.S.R. 895(E), dated 11th Decmeber, 2001 (w.e.f. 11-12-2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A 7.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.06- [RAPE-SEED OIL (Toria oil) MUSTARD OIL (Sarson-ka-tel)] [Substituted by G.S.R. 532, dated 22nd February, 1969.] means the oil expressed from clean and sound mustard seeds, belonging to the compestris, juncea or napus varieties of Brassica. It shall be clear, free from rancidity, suspended or foreign matter, separated water, added colouring or flavouring substances or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C]. [Inserted by G.S.R. 812(E), dated 16th December, 2004.] It shall conform to the following standards] :-
(a)[Butyro-refractometer reading at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 58. [0 to 60.5] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 1. [4646-1.4662] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 168 to 177
(c)Iodine value [96] [Substituted by G.S.R. 205, dated 13th February, 1974 (w.e.f. 23.5.1974).]to[112] [Substituted by G.S.R. 300(E), dated 9th March, 1994 (w.e.f. 19.3.1994).]:
  Polybromidetest shall be negative
(d)Unsaponifiablematter Not more than 1.2 per cent by weight
(e)[Acidvalue] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).] [Not more than 6.0] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).]
(f) [ Bellier test (Turbidity temperature-Acetic acid method)] [Substituted by G.S.R. 24(E), dated 15.1.1991 (w.e.f. 15.4.1991).] 23. [0°C to 27.5°C] [Substituted by G.S.R. 24(E), dated 15.1.1991 (w.e.f. 15.4.1991).]
(g) [ Testfor argemone oil] [Substituted by G.S.R. 24(E), dated 15.1.1991 (w.e.f. 15.4.1991).] [Negative] [Substituted by G.S.R. 24(E), dated 15.1.1991 (w.e.f. 15.4.1991).]
(h) [ Test forHydrocyanic acid] [Substituted by G.S.R. 24(E), dated 15.1.1991 (w.e.f. 15.4.1991).] [Negative] [Substituted by G.S.R. 24(E), dated 15.1.1991 (w.e.f. 15.4.1991).]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001)][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A. A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005)][A.17.07-OLIVE OIL means the oil expressed from fruit of the olive tree (Olea europaea sa iva Hoffm.et Link). It shall be of three types :-
(i)VIRGIN OLIVE OIL means the oil obtained from the fruit of the olive tree by mechanical or other physical means under conditions, particularly thermal, which do not lead to alteration of the oil. Vergin olive oil is oil which is suitable for consumption in the natural state without refining. It shall be clear, yellow to green in colour, with specific odour and taste, free odours or tastes indicating alteration or pollution of oil. It shall be free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil.
(ii)REFINED OLIVE OIL means the oil obtained from virgin olive, the acid content and or organoleptic characteristics of which render it unsuitable for consumption in the natural state, by means of refining methods which do not lead to alterations in the initial glyceridic structure. It shall be clear, limpid without sediment, yellow in colour, without specific odour or taste and free from odours or tastes indicating alteration or pollution of oil. It shall be free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil.
Further, it the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.
(iii)REFINED OLIVE-POMACE OIL means the oil obtained from "olive pomace" by extraction by means of solvents and made edible by means of refining methods which do not lead to alteration in the initial glyceridic structure. It shall be clear, limpid, without sediment, yellow to yellow-brown in colour, without specific odour or taste and free from odours or tastes indicating alteration or pollution of the oil. It shall be free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil. Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.]
It shall conform to the following standards :-
Parameters Virgin olive oil Refined olive oil Refined olive-Pomaceoil
[B.R. Reading at40°C] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).][Or] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).][Refractive Index at40°C] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).] 51. [0-55.6] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).] 51. [0-55.6] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).] 51. [6-55.9] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).]
1. [4600-1.4630] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).] 1. [4600-1.4630] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).] 1. [4604-1.4632] [Substituted by G.S.R. 467(E), dated 18.6.2008 (w.e.f. 18.6.2008).]
Saponificationvalue (mg KOH/g oil) 184-196 184-196 182-193
Iodine value (wijs) 75-94 75-94 75-92
Unsaponifiablematter (using light petroleum) Not more than15g/kg Not more than15g/kg Not more than30g/kg
Acid value Not more than 6.0 Not more than 0.5 Not more than 0.5
Belliertest Not more than 17 Not more than 17 Not applicable
Semi-Siccativeoil test Negative Negative Negative
Olivepomaceoil test Negative Negative Negative
Cotton seed oiltest Negative Negative Negative
Teaseedoil test Negative Negative Negative
Sesame seed oiltest I Negative Negative Negative
Test forArgemoneoil Negative Negative Negative]
[A. 17.08-POPPY SEED OIL means the oil expressed from poppy seeds (Papaver somniferum). It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Added by S.R.O. 1687, dated 14th July, 1956 and G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).] It shall conform to the following standards] [Substituted by G.S.R. 731(E), dated 21st December, 2005 (21-12-2005).] :-
(a)[Butyro-refractometer reading at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 60. [0 to 64.0] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 1. [4659-1.4685] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 186 to 194
(c)Iodine value 133 to 143:
(d)Unsaponifiablematter Not more than 1.0 per cent by weight
(e)[Acidvalue] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).] [Not more than 6.0 per cent] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001)][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A. 17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.09-[SUNFLOWER SEED OIL] [Added by S.R.O. 1687, dated 14th July, 1956 and G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).] (barrey ka tel) means the oil expressed from the seeds of Carthamus tinctorius. It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 812(E), dated 16th December, 2004.] It shall corm to the following standards] :-
(a)[Butyro-refractometer reading at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 62. [4 to 64.7] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).] 1. [4674-1.4689] [Substituted by G.S.R. 319(E), dated 6th May, 1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 186 to 196
(c)Iodine value 135 to[148] [Added by S.R.O. 1687, dated 14th July, 1956 and G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).]:
(d)Unsaponifiablematter Not more than 1.0 per cent
(e)[Acidvalue] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).] [Not more than 6.0] [Substituted by G.S.R. 436(E), dated 8th April, 1988 (w.e.f. 8.4.1988).]
(f) [ Bellier test[***] [Inserted by G.S.R. 425, dated 4th April, 1960.](Turbidity temperature-Acetic acid method)] [Not more than 16C] [Inserted by G.S.R. 425, dated 4th April, 1960.]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11.12.2001 (w.e.f. 11.12.2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.09.01-IMPORTED SAFFLOWER SEED OIL AND SAFFLOWER SEED OIL (HIGH OLEIC ACID) means the oil expressed from the seeds of Carthamus tinctorious L. It shall be clear, free from rancidity, suspended or foreign matter, separated water, added colouring or flavouring substances, or mineral oil. It shall contain not less than 70% oleic acid as per cent of total fatty acid. It shall conform to the following standards :-
Parameters High oleic acid safflower seed oil Imported safflower seed oil
B.R.Reading at 40°COrRefractiveIndex at 40°C 51.0-57.1 61.7-66.4
1.460-1,464 1.467-1.470
Iodinevalue (wijsmethod) 80-100 136-148
Saponificationvalue 186-194 186-198
Unsaponifiablematter Not morethan 10g/kg Not morethan 15g/kg
Acidvalue Not morethan 4.0 mg/KOH/g oil Not morethan 4.0 mg/KOH/g oil
Belliertest (Turbidity temperature Acetic Acid Method) Not morethan 16°C Not morethan 16°C
Test forArgemone Negative Negative
Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied-for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain hexane more than 5.00 ppm.] [Inserted by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.10-TARAMIRA OIL means the oil expressed from clean and sound seeds of Taramira (Eruca sativa). It shall be dear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Added by S.R.O. 1687, dated 14th July, 1956.] It shall conform to the following standards] :-
(a)[Butyro-refractometerreading at 40°C] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 58. [0 to 60.0] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 1. [4646-1.4659] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 174 to 177
(c) Iodine value 99 to 105
(d)Unsaponifiablematter Not more than 1.0 per cent
(e)[Acid value] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).] [Not more than 6.0] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005).][A.17.11-TIL OIL (Gingelly or sesame oil) means the oil expressed from clean and sound seeds of Til (Sesamum indicum), black, brown, white, or mixed. It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Added by S.R.O. 1687, dated 14th July, 1956.] It shall conform to the following standards] :-
(a)[Butyro-refractometerreading at 40°C] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 58. [0 to 61.0] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 1. [4646-1.4665] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 188 to 193
(c) Iodine value [103 to 120] [Substituted by G.S.R. 910(E), dated 27.6.1986.]
(d)Unsaponifiablematter Not more than 1.5 per cent
(e)[Acid value] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).] [Not more than 6.0] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]
(f) [Belliertest (Turbiditytemperature-Acetic acid method)] [Inserted by G.S.R. 425, dated 4.4.1960.] [Not more than 22°C] [Inserted by G.S.R. 425, dated 4.4.1960.]:
[Provided that the oil obtained from white sesame seeds grown in Tripura, Assam and West Bengal shall conform to the following standards] [Inserted by G.S.R. 1533, dated 8th July, 1968.] :-
[Butyro-refractometer reading at 40°C] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 60. [5 to 65.4] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 1. [4662-1.4694] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
Saponificationvalue 185 to 190
Iodine value 115 to 120
[Acid value] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).] [Not more than 6.0] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]
Unsaponifiablematter Not more than 2.5 per cent
Bellier test (Turbiditytemperature-Acetic acid method) Not more than 22°C.
[Test argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.12-NIGER SEED OIL (Sargiya ka tel) means the edible oil obtained by process of expressing clean and sound seeds of Guizotia abyssinica. It shall be clear and free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, mineral or other oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Added by S.R.O. 1687, dated 14th July, 1956.] It shall conform to the following standards] :-
(a)[Butyro-refractometerreading at 40oC] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 61. [0 to65.0] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40oC] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 1. [4665-1.4691] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 188 to193
(c) Iodine value [110 to135] [Substituted by G.S.R. 746(E), dated 20.9.1985.]
(d)Unsaponifiablematter Not morethan 1.0 per cent
(e)[Acid value] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).] [Not more than 6.0] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]
(f) [ Bellier test (Turbiditytemperature-Acetic acid method)] [Substituted by G.S.R. 74, dated 31.12.1965.] [25oCto 29oC] [Substituted by G.S.R. 746(E), dated 20.9.1985.].
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down un er Item A. 17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005).][A.17.13-SOYABEAN OIL means the oil expressed from clean and sound soyabeans (Soja max) from which the major portion of the gums naturally present have been removed by hydration and mechanical or physical separation. It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Substituted By G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).] It shall conform to the following standards] :
(a)[Butyro-refractometerreading at 40oC] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 58. [5 to 68.0] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).]
OR  
Refractive Index at 40oC 1.4649-1.4710
(b)Saponificationvalue 189 to 195
(c) Iodine value 120 to 141
(d)Unsaponifiablematter Not more than 1.5 per cent
(e)[Acid value] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).] [Not more than 2.50] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]
(f) Phosphorus Not more than 0.02.
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001)][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall he supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005)][A.17.14-MAIZE (Corn) OIL means the oil, extracted from the gram of clean and sound seeds of Zea mays Linn. Fam Graniniae, refined. It shall be free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C]. [Inserted by G.S.R. 938, dated 26th May, 1971.] It shall conform to the following standards] :
(a) [Butyro-refractometerreading at 40oC [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 56.7 to62.5 [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
OR [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]  
Refractive Index at 40oC [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 1.4637-1.4675] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
(b)Saponificationvalue 187 to195
(c) Iodine value [103 to128] [Substituted by G.S.R. 55(E), dated 31.1.1979 (w.e.f. 31.1.1979).]
(d)Unsaponifiablematter Not morethan 1.5 per cent
(e)[Acid value] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).] [Not morethan 0.50] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001)][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005)][A.17.15-REFINED VEGETABLE OIL means any vegetable oil which is obtained by expression or solvent extraction of vegetable oil bearing materials, deacidified with alkali and/or physical refining and/or by miscella refining using permitted food grade solvents followed by bleaching with absorbent earth and/or carbon and deodourised with steam. No other chemical agent shall be used. The name of the vegetable oil from which the refined oil has been manufactured shall be clearly specified on the label of the container. In addition to the under-mentioned standards, to which refined vegetable oils shall conform to the standards prescribed in these rules for the specified edible oils shall also apply except for acid value which shall be not more than 0.5. Moisture shall not exceed 0.10 per cent by weight.] [Substituted by G.S.R. 436(E), dated 8-4-1988 (w.e.f. 8-4-1988)][However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 812(E), dated 16-12-2004.][Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][A.17.15.01-INTERESTERIFIED VEGETABLE FAT means an edible fatty material that has been so treated as to bring about a re-arrangement of fatty acid positions within the glyceride entities and hence a change in the physical properties like melting point, viscosity, specific gravity and the like with very little change in the constitution of the fatty acids themselves by a process of interesterification of the essentially neutral edible oil or fat, singly or in mixtures generally through the use of alkaline catalysis exemplified by sodium or potassium metals, or their ethoxides or hydroxides in the form either of anhydrous powders or in anhydrous glycerol medium followed by such post process steps as washing, bleaching and deodourisation, the last of which can be omitted if the interesterified fat is to be incorporated as part of the raw material for further processing in edible fat products.The interesterified fat shall he clear, free from soap, flavouring substances, rancidity, suspended or other foreign matters, separated water and mineral oil. It shall conform to the following standards, namely :-
(i)It shall not contain any harmful colouring, flavouring or any other matter deleterious to health;
(ii)No colour shall be added to interesterified fat unless so authorised by Government, but in no event any colour resembling the colour of ghee shall be added;
(iii)If any flavour is used, it shall be distinct from that of ghee in accordance with a list of permissible flavours and in such quantities as may be prescribed by Government:
Provided that diacetyl to the extent of not more than 4.0 ppm may be added to interesterified fat exclusively meant for consumption by the Armed Forces;
(iv)It shall not have moisture exceeding 0.25 per cent;
(v)The melting point as determined by capillary slip method shall be from 31°C to 41°C both inclusive;
(vi)The Butyro-refractometer reading at 40°C, shall not be less than 48 [or Refractive Index at 40°C shall not be less than 1.45801];
(vii)It shall not have unsaponifiable matter exceeding 2.0 per cent;
(viii)It shall not have free fatty acids (calculated as Oleic acid) exceeding 0.25 per cent;
(ix)The product on melting shall be clear in appearance and shall be free from staleness or rancidity, and pleasant to taste and smell;
(x)I t shall contain raw or refined sesame (til) oil not less than 5 per cent by weight, but sufficient so that when it is mixed with refined groundnut oil in the proportion of 20: 80, the colour produced by the Baudouin Test shall not be lighter than 2.0 red units in a 1 cm cell on a Lovibond scale;
(xi)It shall contain not less than 25 I.U. of synthetic Vitamin 'A' per gram at the time of packing and shall show a positive test for Vitamin 'A' when tested by Antimony Trichloride (Carr Price) reagent (as per IS: 5886-1970);
(xii)No anti-oxidant, synergist emulsifier or any other such substance shall be added to it except with the prior sanction of the Government.]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.16-ALMOND OIL means the oil expressed from the seeds of Prunus amygdalus Batach, var, dulcis Koehne (sweet almond) or of Prunus amygdalus Batach, var, Amara Focke (Bitter almond) without the application of heat. It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 133, dated 23rd January, 1973.] It shall conform to the following standards] [Inserted by G.S.R. 24(E), dated 15th January, 1991 (w.e.f. 15-4-1991).] :-
[Butyro-refractometerreading at40°C] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] [54 to 57] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).] 1. [4620-1.4639] [Substituted by G.S.R. 319(E), dated 6.5.1999 (w.e.f. 1.11.1999).]
Saponificationvalue 186 to195
Iodine value 90 to 109
[Acid value] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).] [Not morethan 6.0] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]
[Bellier'stest (Turbiditytemperature-Acetic acid method)] [Substituted by G.S.R. 74, dated 31.12.1965.] [Not morethan 60°C.] [Substituted by G.S.R. 74, dated 31.12.1965.]
[Test for argemone oil shall be negative] [Inserted by G.S.R. 895(E), dated 11.12.2001 (w.e.f. 11.12.2001).].[A.17.17-WATER-MELON SEED OIL means the oil extracted from the clean, sound seeds of the fruit of Water-Melon (Citrullus vulgaris Schard) (Family: Cucurbitaceae). It shall be clear, free from rancidity, adulterants, sediments, suspended and other foreign matter, separated water, added colouring and flavouring substances and mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 55(E), dated 31st January, 1979 (w.e.f. 31-1-1979).] It shall conform to the following standards] :-
(a)[Moisture and volatile matter] [Substituted by G.S.R. 651(E), dated 2nd August, 2010, for item A.17.18 (w.e.f. 2-8-2010). Earlier item A.17.18 was inserted by G.S.R. 710(E), dated 22nd December, 1980 and was amended by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993) and by G.S.R. 812(E), dated 16th December, 2004.] Not morethan 0.25 per cent
(b)[Butyro-refractometerreading at 40°C] [Substituted by G.S.R. 319(E), Dated 6.5.1999 (w.e.f. 1.11.1999).] 55. [6 to61.7] [Substituted by G.S.R. 319(E), Dated 6.5.1999 (w.e.f. 1.11.1999).]
OR  
[Refractive Index at 40°C] [Substituted by G.S.R. 319(E), Dated 6.5.1999 (w.e.f. 1.11.1999).] 1. [4630-1.4670] [Substituted by G.S.R. 319(E), Dated 6.5.1999 (w.e.f. 1.11.1999).]
(c)Saponificationvalue 190-198
(d) Iodinevalue 115-125
(e)[Acidvalue] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).] [Not morethan 6.0] [Substituted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]
(f)Unsaponifiablematter Not morethan 1.5 per cent.
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11.12.2001 (w.e.f. 11.12.2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain Hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.18 - RAPESEED or MUSTARD OIL - LOW ERUCIC ACID means the oil obtained from clean and sound low erucic acid oil bearing seeds of rapeseed belonging to compestris, juncea, or napus varieties of Brassica by the method of expression or solvent extraction and it shall be clear, free from rencidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil and shall contain not more than 2% erucic acid (as % of total fatty acids) and shall conform to the following standards, namely :-Butyro-refractometer reading at 40oC ............. 58.6-61.7ORRefractive Index at 40oC ............. 1.465-1.467Iodine value (Wij's method) .............. 105-126Saponification value ..................... 182-193Acid value ............................... Not more than 0.6Unsaponifiable matter .................... Not more than 20 g/kgBellier test (Turbidity temperature-Acetic acid method) ............... Not more than 20 g/kgTest for Argemone oil shall be negative, Test for Hydrocyanic acid - (Ferric-Chloride Test) ........................ Passes the testRapeseed oil obtained by solvent extraction shall be supplied for human consumption only if it is refined and it shall conform to the standard laid down under item A.17.15 except acid value which shall have Flash Point (Penske Marten Closed Method) not less than 250oC and the oil so refined shall contain Hexane not more than 5.00 ppm :Provided that it may contain food additives permitted under these rules.]Substituted by Notification No. G.S.R. 651 (E) dated 2.8.2010 (w.e.f. 12.9.1955)[Substituted by G.S.R. 651(E), dated 2nd August, 2010, for item A.17.18 (w.e.f. 2-8-2010). Earlier item A.17.18 was inserted by G.S.R. 710(E), dated 22nd December, 1980 and was amended by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993) and by G.S.R. 812(E), dated 16th December, 2004.]
A.17.18- RAPE-SEED GROWN ABROAD OIL (Toria-ka-tel) means :(a) the oils obtained from clean and sound rapeseed belonging to compestris, juncea, or napus varieties of Brassica, by the method of expression or solvent extraction and imported into India, or(b) the produced in India obtained from clean and sound imported rapeseed belonging to compestris, juncea, or napus varieties of Brassica by the method of expression or solvent extraction.It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil. It shall conform to the following standards, namely:{|
(a)Butyro-refractometerreadingat 40°C 51.0-64.8
OR  
Refractive Index at 40°C 1.4600-1.4690
(b) Iodine value (Wij'smethod) 94-126
(c)Saponificationvalue 166-198
(d)Unsaponifiablematter Not more than 2.0 per cent
(e) Test forargemoneoil Negative
(f) Tests of Hydrocyanic acid (Ferric-Chloride test) Passes the test
[***] [Omitted by G.S.R. 436(E), Dated 8.4.1988 (w.e.f. 8.4.1988).]  
Acid value Not more than 6.0
(h) [Bellier'stest (Turbiditytemperature-Acetic acid method).] [Inserted by G.S.R. 24(E), dated 15.1.1991 (w.e.f. 15.4.1991).] Not more than 19.0°C.]
Rapeseed oil imported into India or rapeseed oil obtained by solvent extraction shall besupplied for human consumption only if it is refined and it shall conform to the standardslaid down under Item A.17.15 except for Acid value which shall not be more than 0.6].Additionally, it shall have Flash point (Pensky-Marten closed method)-Not less than 20°C.However, it may contain food additives permitted in these rules and Appendix C:The oil so refined shall not contain hexane more than 5.00 ppm.|}A.17.19-PALM OIL means the oil obtained from fleshy mesocarp of fruits of the oil palm (Elaeis Guineensis) tree by the method of expression or solvent extraction. It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring and flavouring substances or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 812(E), dated 16th December, 2004.] It shall conform to the following standards, namely:
(a)Butyro-refractometerreadingat 50°C 35.5-44.-0
OR  
Refractive Index at 50°C 1.4491-1.4552
(b) Melting point (capillary slip method) Not more than 37°C
(c) Iodine value (Wij'smethod) 45-56
(d)Saponificationvalue 195-205
(e)Unsaponifiablematter Not more than 1.2 per cent
[***] [Omitted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]  
Acid value Not more than 10.0.
[Indigenously produced Raw Palm Oil obtained by method of expression may be supplied for human consumption as such provided acid value is not more than 6.0. But palm oil imported into the country or provided by solvent extraction shall be refined before it is supplied for human consumption and it shall conform to the standards laid down under A.17.15. Additionally, it shall have Flash Point (Pensky-Marten closed method)-Not less than/250°C.] [Substituted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).][Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11th December, 2001 (w.e.f. 11-12-2001).][The oil so refined shall not contain hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).]A.17.20-PALMOLEIN means the liquid fraction obtained by fractionation of palm oil obtained from the fleshy mesocarp of fruits of oil palm (Elaeis guineensis) tree by the method of expression or solvent extraction. It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring and flavouring substances or mineral oils. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 812(E), dated 16th December, 2004.] It shall conform to the following standards, namely :-
(a)Butyro-refractometerreadingat 40°C 43.7-52.5
OR  
Refractive Index at 40°C 1.4550-1.4610
(b) Iodine value (Wij'smethod) 54 to 62
(c)Saponificationvalue 195-205
(d) Cloud point Not more than 18°C
(e)Unsaponifiablematter Not more than 1.2 per cent
[***] [Omitted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]  
Acid value Not more than 6.0.
Further, if the palmolein is obtained from solvent extracted palm oil, it shall be refined before it is supplied for human consumption and it shall conform to the standards laid down under Item A.17.15. Additionally, it shall have Flash point (Pensky-Marten closed method)-Not less than 250°C.[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][The oil so refined shall not contain hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).]The oil so refined shall not contain hexane more than 5.00 ppm.A.17.21-PALM KERNEL OIL means the oil obtained from sound palm kernel of the fruits of oil palm (Elaeis Guineensis) tree by the method of expression or solvent extraction. It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring and flavouring substance or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 812(E), dated 16-12-2004.] It shall conform to the following standards, namely:-
(a)Butyro-refractometerreadingat 40°C 35.3-39.5
OR  
Refractive Index at 40°C 1.4490-1.4520
(b) Iodine value (Wij'smethod) 10-23
(c)Saponificationvalue 188-194
(d)Unsaponifiablematter Not more than 1.2 per cent
[***] [Omitted by G.S.R. 436(E), dated 8.4.1988 (w.e.f. 8.4.1988).]  
Acid value Not more than 6.0.
Further, if the oil is obtained by the method of solvent extraction, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. Additionally, it shall have Flash point (Pensky-Marten closed method)-Not less than 250°C.[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][The oil so refined shall not contain hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).]A.17.22-SUNFLOWER SEED OIL means the oil obtained from clear and sound sunflower seeds or cake from the plants, Helianthus annus Linn (Family: Compositae) by the method of expression or solvent extraction. It shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances or mineral oil. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 812(E), dated 16th December, 2004.] It shall conform to the following standards, namely :-
(a)Butvro-refractometer reading at 40°C 57.1-[65.0] [Substituted by G.S.R. 481, dated 16-9-1993 (w.e.f. 2-10-1993) as corrected by G.S.R. 90(E), dated 24.2.1995.]
OR  
Refractive Index at40°C 1.4640-[1.4691] [Substituted by G.S.R. 481, dated 16-9-1993 (w.e.f. 2-10-1993) as corrected by G.S.R. 90(E), dated 24.2.1995.]
(b) Iodine value(Wij's method) 100-145
(c) Saponificationvalue 188-194
(d) Unsaponifiablematter Not more than 1.5 percent
[* * *] [Omitted by G.S.R. 436(E), dated 8-4-1988 (w.e.f. 8-4-1988).]  
Acid value Not more than 6.0
Further, if the oil is obtained by the method of solvent extraction, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. Additionally, it shall have Flash point (Pensky-Marten closed mod)-Not less than 250°C.[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][The oil so refined shall not contain hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.22.01-IMPORTED SUNFLOWER SEED OIL AND SUNFLOWER SEED OIL (HIGH OLEIC ACID) means the oil obtained from clean and sound Sunflower seed or the High Oleic Acid oil bearing Sunflower seeds of Helianthus annuus L. by the method of expression or solvent extraction. It shall be clear, free from rancidity, suspended foreign matter, separated water, added colouring or flavouring substance or mineral oil. It shall contain not less than 75% oleic acid as per cent of total fatty acids. It shall conform to the following standards :-
Parameters High oleic acidsunflower seed oil Imported sunflowerseed oil
B.R. readingOrRefractive Index 61.7-68.0 at 25°C 52.5-63.2 at 40°C
1.467-1.471 at 25°C 1.461-1.468 at 40°C
Iodine value (wijsmethod) 78-90 118-141
Saponification value 182-194 188-194
Unsaponifiable matter Not more than 15g/kg Not more than 15g/kg
Acid value Not more than 4.0mg/KOH/g oil Not more than 4.0mg/KOH/g oil
Test for Argemone Negative Negative
Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain hexane more than 5.00 ppm.] [Inserted by G.S.R. 731(E), dated 21st December, 2005 (w.e.f. 21-12-2005).][A.17.23-RICE BRAN OIL means the oil obtained from the layer around the endosperm of rice obtained from paddy of Oryza Saliva Linn. Fam. Gramineae which is removed during the process of rice milling and is generally known as rice bran.Refined rice bran oil shall be obtained from solvent extracted oil, neutralised with alkali, bleached with bleaching earth or activated carbon or both and deodorised with steam. Alternatively deacidification, bleaching and deordourisation may be done by physical means.The oil shall be clear and free from rancidity, adulterants, sediments, suspended and other foreign matters, separated water and added colouring and flavouring substances. The clarity of the oil shall be judged by the absence of turbidity after keeping the filtered sample at 35'C for 24 hrs. Rice bran oil shall be sold for human consumption only after refining. [However, it may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 245(E), dated 11th March, 1982 and corrected by G.S.R. 386, dated April, 1982.] It shall conform to the following standards, namely] :-
(i) [ Moisture andvolatile matter] [Substituted by G.S.R. 481, dated 16.12.1993 (w.e.f. 2.10.1993) as corrected by G.S.R. 90(E), dated 24.2.1995.] Not more than 0.1 percent by weight
(ii) Refractive indexat 40°C 1.4600 to 1.4700
OR  
Butyro-refractometerreading at 40°C 51.0 to 66.4
(iii) Saponificationvalue 180 to 195
(iv) Adine value(Wij's method) 90 to 105
[***] [Omitted by G.S.R. 436(E), dated 8-4-1988 (w.e.f. 8-4-1988).]  
(v) Acid value Not more than 0.5 percent
(vi) [ Unsaponifiablematter, per cent by weight - [[Substituted by G.S.R. 754(E), dated 27.10.2008 for'(vi) Unsaponifiable matter - Not more than 3.5 per cent' (w.e.f. 27-10-2008).]]  
(a) for chemicallyrefined ........................ [[Substituted by G.S.R. 754(E), dated 27.10.2008 for'(vi) Unsaponifiable matter - Not more than 3.5 per cent' (w.e.f. 27-10-2008).]] Not more than 3.5. [[Substituted by G.S.R. 754(E), dated 27.10.2008 for'(vi) Unsaponifiable matter - Not more than 3.5 per cent' (w.e.f. 27-10-2008).]]
(b) for physicallyrefined ......................... [[Substituted by G.S.R. 754(E), dated 27.10.2008 for'(vi) Unsaponifiable matter - Not more than 3.5 per cent' (w.e.f. 27-10-2008).]] Not more than 4.5. [[Substituted by G.S.R. 754(E), dated 27.10.2008 for'(vi) Unsaponifiable matter - Not more than 3.5 per cent' (w.e.f. 27-10-2008).]]
Oryzanol content.............................. [[Substituted by G.S.R. 754(E), dated 27.10.2008 for'(vi) Unsaponifiable matter - Not more than 3.5 per cent' (w.e.f. 27-10-2008).]] Not less than 1.0.] [[Substituted by G.S.R. 754(E), dated 27.10.2008 for'(vi) Unsaponifiable matter - Not more than 3.5 per cent' (w.e.f. 27-10-2008).]]
(vii) Flash point(Pensky-Marten closed method) Not less than 250°C.]
[Test for argemone oil shall be negative] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001)].[Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005).][A.17.24-BLENDED EDIBLE VEGETABLE OIL means an admixture of any two edible vegetable oils where the proportion by weight of any edible vegetable oil used in the admixture is not less than 20 per cent. The individual oils in the blend shall conform to the respective standards prescribed by these rules. The blend shall be clear, free from rancidity, suspended or insoluble matter or any other foreign matter, separated water, added colouring matter, flavouring substances, mineral oil, or any other animal and non-edible oils, or fats, argemone oils, hydrocyanic acid, castor oil and tricresyl phosphate. [However, it may contain food additives permitted in these rules and Appendix C.] [Substituted by G.S.R. 91(E), dated 7th February, 1992 (w.e.f. 7-2-1992) and corrected by G.S.R. 314(E), dated 9-3-1992.] It shall also conform to the following standards, namely] :-
(a)moisture and volatile matter not more than 0.2 per cent by weight;
(b)Acid value:
Natureof oils Acidvalue
(1) Both raw ediblevegetable oils in the Blend Not more than 5.0
(2) One raw ediblevegetable oil and one refined edible vegetable oil in the Blend Not more than 6.0
(3) Both refinededible vegetable oils in the Blend Not more than 0.5
(c) Unsaponifiablematter:-  
(i) Blend with ricebran oil Not more than 3.0 percent by weight
(ii) Blend with otheredible vegetable oils Not more than 1.50per cent by weight
(d) Flash point(Pensky-Marten closed method) Not less than 250°C.
[Test for argemoneoil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).]  
[Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005).][A.17.25-PARTIALLY HYDROGENATED AND WINTERISED SOYABEAN OIL.- Partially Hydrogenated and winterised soyabean oil means deodourised product obtained by light (mild or "Brush") hydrogenation of degummed, deacidified, decolourised and winterised soyahean oil. The oil shall be degummed by water with or without a food grade additive, deacidified by either neutralisation with alkali or steam distillation (physical refining) or miscella refining using permitted food grade solvent, decolourised with bleaching earth and/or carbon, partially hydrogenated using nickel catalyst, winterised with or without the use of a food grade solvent, filtered in a suitable filter press and deodourised with steam.The product shall be clear, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, castor oil, mineral oil, other vegetable and animal fats [It may contain food additives permitted in these rules and Appendix C.] [Inserted by G.S.R. 784(E), dated 28-9-1992 (w.e.f. 28-9-1992).] It shall conform to the following standards] :-
1.Moisture Notmore than 0.1 per cent by weight
[***] [Omitted by G.S.R. 241(E), dated 5-4-1999.]  
3. [Refractive Index] [Substituted by G.S.R. 241(E), dated 5.4.1999.] 1. [4630-1.4690] [Substituted by G.S.R. 241(E), dated 5.4.1999.]
OR  
[Butyro-refractometerreading at 40°C] [Substituted by G.S.R. 241(E), dated 5.4.1999.] 55. [6-64.8] [Substituted by G.S.R. 241(E), dated 5.4.1999.]
4.Saponification value [189-195] [Substituted by G.S.R. 241(E), dated 5.4.1999.]
5.Iodine value 107-120
6.Acid value Notmore than 0.50
7.Unsaponifiable matter Notmore than 1.5 per cent by weight
8.Linolenic acid (c 18:3) Notmore than 3 per cent by weight
9.Cloud Point (°C) Notless than 10°C
[***] [Omitted by G.S.R. 241(E), dated 5.4.1999.]  
11.Flash point (Pensky-Marten closed method) Notless than 25°C
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005).]A. 17.26-PARTIALLY HYDROGENATED SOYABEAN OIL.-Partially hydrogenated soyabean oil means deodourised product obtained by light (mild or "brush") hydrogenation of degummed, deacidified and decolourised soyabean oil. The oil shall be degummed by water with or without a food grade additive, deacidified by either neutralisation with alkali or steam distillation (physical refining) or miscella refining using permitted food grade solvent, decolourised with bleaching earth and/or carbon and partially hydrogenated using nickel catalyst. The product shall again be deacidified, bleached and deodourised with steam.The product shall be clear liquid at 35°C. It shall be clear on melting, free from rancidity, suspended or other foreign matter, separated water, added colouring or flavouring substances, castor oil, mineral oil or other vegetable and animal oils and fats. [It may contain food additives permitted in these rules and Appendix C.] [Substituted by G.S.R. 812(E), dated 16-12-2004 for 'Antioxidants TBHQ upto 0.02 per cent and citric acid upto 0.02 per cent may be added and shall be so stated on the label.' (w.e.f. 16-12-2004).] It shall conform to the following standards :
1.Moisture Notmore than 0.1 per cent by weight
[***] [Omitted by G.S.R. 241(E), dated 5.4.1999.]  
3. [Refractive index at 40°C] [Substituted by G.S.R. 241(E), dated 5.4.1999.] 1. [4630-1.4670] [Substituted by G.S.R. 241(E), dated 5.4.1999.]
OR  
[Butyrorefractometer reading at 40°C] [Substituted by G.S.R. 241(E), dated 5.4.1999.] 55. [6-61.7] [Substituted by G.S.R. 241(E), dated 5.4.1999.]
4.Saponificationvalue [189-195] [Substituted by G.S.R. 241(E), dated 5.4.1999.]
5.Iodine value 95-110
6.Acid value Notmore than 0.50
7.Unsaponifiable matter Notmore than 1.5 per cent by weight
8.Linolenic acid (c 18:3) Notmore than 3 per cent by weight
9.Cloud Point Notless than 25°C
[***] [Omitted by G.S.R. 241(E), dated 5.4.1999.] [***] [Omitted by G.S.R. 241(E), dated 5.4.1999.]
11.Flash Point (Pensky-Marten closed method) Notless than 250"C.
Note.-The edible oils prescribed under Item A.17 shall be free from castor oil.[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][Further, if the oil is obtained by the method of solvent extraction and the oil imported into India whether obtained by solvent extraction or otherwise, it shall be supplied for human consumption only after refining and shall conform to the standards laid down under Item A.17.15. The oil so refined shall not contain hexane more than 5.00 ppm.] [Added by G.S.R. 731(E), dated 21-12-2005 (w.e.f. 21-12-2005).][A.18. CEREALS] [Added by S.R.O. 1687, dated 14th July, 1956.][A.18.01 - [ATTA OR RESULTANT ATTA means the coarse product obtained by milling or grinding clean wheat free from rodent hair and excreta.] [Substituted by G.S.R. 1809, dated 3rd October, 1970.] It shall conform to the following standards] :-
(a)Moisture Notmore than 14.0 per cent (when determined by heating at130°C-133°C for 2 hours)
(b)Total ash Notmore than 2.0 per cent (on dry weight basis)
(c)Ash insoluble in dilute HCL Notmore than 0.15 per cent (on dry weight basis)
(d)Gluten (on dry weight basis) Notless than 6.0 per cent
(e)Alcoholic acidity (with 90 per cent alcohol) expressed as H2SO4(on dry weight basis) Notmore than 0.18 per cent.
[Itshall be free from Rodent hair and excreta.] [Substituted by G.S.R. 41(E), dated 29.1.1997 (w.e.f. 29.1.1997).]  
[A.18.01.01-FORTIFIED ATTA means the product obtained by adding one or more of the following materials to atta, namely:
(a)Calcium carbonate (preparated chalk, popularly known as Creta preparata).
(b)Iron,
(c)Thiamine,
(d)Riboflavin, and
(e)Niacin.
[The calcium carbonate powder, if added for fortification shall be in such amount that 100 parts by weight of fortified atta shall contain not less than 0.30 and not more than 0.35 parts by weight of calcium carbonate. It shall be free from rodent hair and excreta.] [Added by G.S.R. 425, dated 4th April, 1960.] ][A.18.01.02-PROTEIN RICH (PAUSHTIK) ATTA means the product obtained by mixing wheat atta with groundnut flour [or Soya flour or a combination of both] [Added by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).] up to an extent of 10.0 per cent. [Soya flour which is a solvent extracted soya used in such mix shall conform to the standards of soya flour laid down under Item A.18.15] [Inserted by G.S.R. 731(E), dated 10-12-1991 (w.e.f. 10-12-1991) as corrected by G.S.R. 524(E), dated 15-5-1992 and substituted by G.S.R. 7(E), dated 4-1-2001 (w.e.f. 4-1-2001).]. It shall be free from insect or fungus infestation, odour and rancid taste. It shall not contain added flavouring and colouring agents or any other extraneous matter.]It shall conform to the following standards :-
Moisture Notmore than[14.0] [Corrected by G.S.R. 2163, dated 2-12-1968.]per cent. on dry basis
Totalash Notmore than 2.75 per cent
Ashinsoluble in dilute HCL Notmore than 0.1 per cent on dry basis
Totalprotein (N x 6.25) Notless than 12.5 per cent on dry basis
Crudefibre Notmore than 2.5 per cent on dry basis
[Alcoholicacidity (with 90 per cent alcohol) expressed as H2SO4] [Substituted by G.S.R. 41(E), dated 29-1-1997 (w.e.f. 29-1-1997) and corrected by G.S.R. 286(E), dated 29.5.1997.] [Notmore than 0.12 per cent] [Substituted by G.S.R. 41(E), dated 29-1-1997 (w.e.f. 29-1-1997) and corrected by G.S.R. 286(E), dated 29.5.1997.]
Itshall be free from Rodent hair and excreta.  
[A.18.02- [MAIDA means the fine product made by milling or grinding clean wheat free from rodent hair and excreta and bolting or dressing the resulting wheat meal.] [Substituted by G.S.R. 1809, dated 3rd October, 1970.] It shall conform to the following standards] :-
(a) Moisture Not more than 14.0per cent (when determined by heating at 130oC-133oCfor 2 hours)
(b) Total ash (ondry weight basis) Not more than 1.0per cent
(c) Ash insolublein dilute HCL (on dry weight basis) Not more than 3.1per cent
(d) Gluten (on dryweight basis) Not less than 7.5per cent
(e) Alcoholicacidity (with 90 per cent alcohol) expressed as H2S04(on dry weight basis) Not more than[0.12] [Substituted by G.S.R. 63(E), dated 5.2.1976 (w.e.f. 5.8.1976).]per cent.
[It shall be free from rodent hair and excreta.] [Substituted by G.S.R. 41(E), dated 29-1-1997 (w.e.f. 29-1-1997) and corrected by G.S.R. 286(E), dated 29-5-1997.][If the product is to be used for bakery purposes, the following flour-treatment agents in the quantities mentioned against each may be used, namely] [Inserted by G.S.R. 1417, dated 20th September, 1976 (w.e.f. 2-10-1976).] :
(i)Benzoyl peroxide (Max.) 40ppm
(ii)Potassium bromate (Max.) 20ppm
(iii)Ascorbic acid (Max.) 200ppm.
[A.18.02.01-FORTIFIED MAIDA means the product obtained by adding one or more of the following materials to maida, namely:
(a)Calcium carbonate (preparated chalk popularly known as creta preparata),
(b)Iron,
(c)Thiamine,
(d)Riboflavin, and
(e)Niacin.
[The calcium carbonate powder, if added for fortification, shall be in such amount that 100 parts by weight of fortified maida shall contain not less than 0.30 and not more than 0.35 parts by weight of calcium carbonate. It shall be free from rodent hair and excreta.] [Added by G.S.R. 425, dated 4th April, 1960.] ][A.18.02.02-PROTEIN RICH (PAUSHTIK) MAIDA means the product obtained by mixing maida (wheat flour) with groundnut flour [or Soya flour, or a combination of both] [Added by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24-8-1968).] up to an extent of 10.0 per cent. [Soya flour which is a solvent extracted flour used in such mix shall conform to the standards of soya flour laid down tinder Item A.18.15.] [Substituted by G.S.R. 670(E), dated 17-9-2001, for certain words (w.e.f. 17-9-2001).] It shall be free from insect or fungus infestation, odour and rancid taste. It shall not contain added flavouring and colouring agents or any other extraneous matters. It shall conform to the following standards] :-
Moisture Notmore that[14.0] [Corrected by G.S.R. 2163, dated 2.12.1968.]percent
Totalash Notmore than 1.0 per cent
Ashinsoluble in dilute HCL Notmore than 0.1 per cent on dry basis
Totalprotein (N x 6.25) Notless than 12.5 per cent on dry basis
Crudefibre Notmore than 0.53 per cent on dry basis
Alcoholicacidity (with 90 per cent alcohol) expressed as H2S04 Notmore than 0.12 per cent
[Ghluten] [Substituted by G.S.R. 41(E), dated 29-1-1997 (w.e.f. 29-1-1997).] [Notless than 7.0 per cent on dry basis.] [Substituted by G.S.R. 41(E), dated 29-1-1997 (w.e.f. 29-1-1997).]
It shall be free from rodent hair and excreta.[A.18.03 - [SEMOLINA (Suji or Rawa) means the product prepared from clean wheat free from rodent hair and excreta by process of grinding and bolting.] [Substituted by G.S.R. 1809, dated 3rd October, 1970.] It shall be free from musty smell and off-odour and shall be creamy yellow in colour. It shall conform to the following standards] :-
(a) Moisture Not more than 14.5per cent (when determined by heating at 130oC-133oCfor 2 hours)
(b) Total ash (ondry weight basis) Not more than 1.0per cent
(c) Ash insolublein dilute HCL (on dry weight basis) Not more than 0.1per cent
(d) Gluten (on dryweight basis) Not less than 6.0per cent
(e) Alcoholicacidity (with 90 per cent alcohol) expressed as H2S04(on dry weight basis) Not more than 0.18per cent
[It shall be free from rodent hair and excreta.] [Substituted by G.S.R. 41(E), dated 29-1-1997 (w.e.f. 29-1-1997).][A.18.04-BESAN means the product obtained by grinding dehusked Bengal gram (Cicer arietinum) and shall not contain any added colouring matter or any other foreign ingredient.] [Added by G.S.R. 1211, dated 9-12-1958.][Besan shall conform to the following standards] [Inserted by G.S.R. 1340, dated 24th October, 1961.] :-
(a) Total ash Not more than 5per cent
(b)[Ash insolublein dilute hydrochloric acid] [Substituted by G.S.R. 179(E), dated 6.4.1998 (w.e.f. 6.4.1998).] Not more than 0.5per cent.
[A.18.05- [PEARL BARLEY or BARLEY (JAN)] [Substituted by G.S.R. 74, dated 31-12-1965.] shall be the product obtained from sound and clean barley (Hordeum vulgare or Hordeum distichon). It shall be whitish in colour and shall be free from fermented, musty or other objectionable taste or odour, adulterants and insect and fungus infestation and rodent contamination. It shall not contain other foodgrains more than I per cent by weight.Barley powder shall be the product obtained by grinding clean and sound dehusked barley (Hordeum vulgare or Hordeum distichon) grains. Barley starches shall not be less than 98.0 per cent by weight.Barley powder shall also conform to the following standards, namely] :-
(i)Total ash (on dry basis) Notmore than 1.0 per cent
(ii)Ash insoluble in dilute hydrochloric acid (on dry basis) Notmore than 0.1 per cent
(iii)Crude fibre (on dry basis) Notmore than 0.5 per cent
(iv)Alcoholic acidity Notmore than 0.10 per cent (as H2SO4with 90per cent alcohol).
[A.18.05.01 - [[WHOLEMEAL BARLEY POWDER OR BARLEY FLOUR OR CHOCKER YUKT JAU KA CHURAN] [Inserted by G.S.R. 938, dated 26th May, 1971.] means the product obtained by grinding clean and sound dehusked barley (Hordeum vulgare or Hordeum distichun) grains free from rodent hair and excreta.] It shall conform to the following standards] :-
(a)Moisture Notmore than 14.0 per cent (when determined by heating at130°C-133°C for 2 hours)
(b)Total ash (on dry weight basis) Notmore than 3.0 per cent
(c)Ash insoluble in dilute HCL (on dry weight basis) Notmore than 0.5 per cent
(d)Alcoholic acidity (with 90 per cent alcohol) expressed as H2SO4(on dry weight basis) Notmore than 0.17 per cent.
[****] [Omitted by G.S.R. 67(E), dated 5-2-2001 (w.e.f. 5-2-2001).][A.18.06-FOODGRAINS meant for human consumption shall be whole or broken kernels of cereals, millets and pulses. In addition to the under mentioned standards to which food grains shall conform, they shall be free from argemone maxicana and kesari in any form. They shall be free from added colouring matter. The foodgrains shall not contain any insecticide residues other than those specified in column (2) of the Table of rule 65 and the amount of insecticide residue in the foodgrains shall not exceed the limits specified in column (4) of the said Table. [The foodgrains meant for grinding/ processing shall be clean, free from all impurities including foreign matter (extraneous matter):] [Substituted by G.S.R. 281(E), dated 29th May, 1991 (w.e.f. 29-11-1991) and corrected by G.S.R. 648(E), dated 25th October, 1991.][Provided that the imported wheat for the purpose of Public Distribution System, or imported under the O.G.L. vide G.S.R. 386(E), dated the 28th June, 2006 from the date of commencement of the Prevention of Food Adulteration (VIth Amendment) Rules, 2006, till the 31st day of March, 2008, shall be practically free from argemone maxicana and kesari in any form.Explanation.-For the purposes of this item, "Public Distribution System" shall have the same meaning assigned to it under the Public Distribution (Control) Order, 2001.] [Inserted by G.S.R. 435(E), dated 20th July, 2006 and as corrected by Corrigendum G.S.R. 482(E), dated 7th August, 2006, by G.S.R. 315(E), dated 27th April, 2007 (w.e.f. 20-7-2006).]A.18.06.01-WHEAT:Description.-Wheat shall be the dried mature grains of Triticum aestivum Linn. Or Triticum vulgare vill, Triticum drum Desf, Triticum sphaerococcum peerc., Triticum dicoccum schubl., Triticum Compactum Host. It shall be sweet, clean and wholesome. It shall also conform to the following standards, namely:
(i)Moistures Not more than 14 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter) - Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7th March, 2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 6 per cent by weight.
(iv)Damaged grains-Not more than 6.0 per cent by weight including kernel bunt affected grains and ergot affected grains. The limit of Kernel bunt affected grains, ergot affected grains shall not exceed 3.0 per cent and 0.05 per cent by weight, respectively.
(v)Weevilled grains-Not more than 10 per cent by count.
(vi)Uric Acid-Not more than 100 mg per kg.
(vii)[Aflatoxin -Not more than 30 micrograms per kilogram. [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]
(viia)Deoxynivalent (DON) - Not more than 1000 micrograms per kilogram.]
[***] [Omitted by G.S.R. 165(E), dated 7th March, 2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall no exceed 12 per cent by weight.[Provided further that the imported wheat for the purpose of Public Distribution System, or imported under the O.G.L. vide number G.S.R. 386(E), dated the 28th June, 2006 from the date of commencement of the Prevention of Food Adulteration (Vlth Amendment) Rules, 2006, *till the 31st day of March, 2008, the Deoxynivalenol (DON) shall not be more than 2000 micrograms per kg.Explanation.-For the purposes of this item, "Public Distribution System" shall have the same meaning assigned to it under the Public Distribution (Control) Order, 2001.] [Inserted by G.S.R. 435(E), dated 20th July, 2006 and as corrected by Corrigendum G.S.R. 482(E), dated 7th August, 2006, by G.S.R. 315(E), dated 27th April, 2007 (w.e.f. 20-7-2006).]A.18.06.02-MAIZE:Maize shall be the dried mature grains of Zea mays Linn. It shall be sweet, hard, clean and wholesome. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 16.0 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours).
(ii)[Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7th March, 2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 3 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains-Not more than 10 per cent by count.
(vi)Uric acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7th March, 2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 9 per cent by weight.A.18.06.03-JA W AR and BAJRA:Jawar and Bajra shall be the dried mature grains of Sorghum vulgare Pers, and Pennisetum-typhyoideum Rich, respectively. These shall be sweet, hard, clean and wholesome. These shall also conform to the following standards, namely:
(i)Moisture-Not more than 16.0 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours.
(ii)[Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7th March, 2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 3 per cent by weight.
(iv)Damaged grains-Not more than 6 per cent by weight out of which ergot affected grains shall not exceed 0.05 per cent by weight.
(v)Weevilled grains-Not more than 6 per cent by count.
(vi)Uric acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[***] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 10 per cent by weight.A.18.06.04-RICE:Rice shall be the mature kernels or pieces of kernels of Oryza sativa Linn obtained from paddy as raw or parboiled. It shall be dry, sweet, clean, wholesome and free from unwholesome poisonous substances. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 16 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Damaged grains-Not more than 5 per cent by weight [* * *] [Omitted by G.S.R. 179(E), dated 6-4-1998 (w.e.f. 6-4-1998).]
(iv)Weevilled grains-Not more than 10 per cent by count.
(v)Uric acid-Not more than 100 mg per kg.
(vi)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[***] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter and damaged grains shall not exceed 6 per cent by weight.A. 18.06.05-MASUR WHOLE:Masur whole shall consist of lentil (Lens culinaris Medik or Ervum lense line or lense esculenta Moench). It shall be sound, dry, sweet, clean and wholesome. It shall conform to the following standards, namely:
(i)Moisture-Not more than 14 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than I per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 3 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains-Not more than 6 per cent by count.
(vi)Uric acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 8 per cent by weight.A.18.06.06-URD WHOLE:Urd whole shall consist of seeds of the pulses (Phaseolous mungo Linn). It shall be sound, dry, sweet and wholesome. It shall also conform to the following standards, namely:-
(i)Moisture-Not more than 14 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 4 per cent by weight.
(iv)Weevilled grains-Not more than 6 per cent by count.
(v)Damaged grains-Not more than 5 per cent by weight.
(vi)Uric acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 9 per cent by weight.A.18.06.07-MOONG WHOLE:Moong whole shall consist of seeds of green gram (phaseolous aureus Roxb., Phaseolous radiatus (Roxb.). It shall be sound, dry, sweet, wholesome and free from admixture of unwholesome substances. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 14 per cent by weight (obtained by heating the pulverised pulses at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 4 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains--Not more than 6 per cent by count.
(vi)Uric acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 9 per cent by weight.A.18.06.08-CHANA WHOLE:Chana whole shall be the dried grains of gram (Cicer arietinum Linn). It shall be sound, clean, sweet, wholesome and free from unwholesome substances. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 16 per cent by weight (obtained by heating the pulverised pulses at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 4 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains-Not more than 10 per cent by count.
(vi)Uric acid content-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 9 per cent by weight.A.18.06.09-SPLIT PULSE (DAL) ARHAR:Dal Arhar shall consist of husk and split seeds of red gram [Cajanus cajan (L) millsp]. It shall be sound, clean, sweet, dry, wholesome and free from admixture of unwholesome substance. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 14 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 0.5 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains-Not more than 3 per cent by count.
(vi)Uric acid content-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 6 per cent by weight.A. 18.06.10-SPLIT PULSE (DAL) MOONG:Dal Moong shall consist of split seeds of green grams (Phaseolous aureus Roxb., Phaseolous radiatus Roxb.). It shall be sound, clean, sweet, wholesome and free from unwholesome substances. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 14 per cent by weight (obtained by heating the pulverised pulses at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall he impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 4 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains-Not more than 3 per cent by count.
(vi)Uric acid-Not more than 100 mg per kg.
(vii [Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 8 per cent by weight.A.18.06.11-SPLIT PULSE (DAL) URD:Dal Urd shall consist of split seeds of pulse (Phaseolous mungo Linn). It shall be sound, dry, sweet, wholesome and free from admixture of unwholesome substances. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 14 per cent by weight (obtained by heating the pule d pulses at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 4 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains-Not more than 3 per cent by count.
(vi)Uric acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 8 per cent by weight.A.18.06.12-DAL CHANA:Dal Chana shall consist of split grains of gram (Cicer arietinum Linn). It shall be sound, clean, sweet, dry, wholesome and free from admixture of unwholesome substances. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 16 per cent by weight (obtained by heating the pulverised pulses at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 2 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains-Not more than 3 per cent by count.
(vi)Uric acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that the total of foreign matter, other edible grains and damaged grains shall not exceed 7 per cent by weight.A.18.06.13-SPLIT PULSE (DAL) MASUR:Dal masur shall consist of dehusked whole and split seed of the lentil (Lens esculenta Moench or Lens culinaris Medik or Ervem lens Linn). It shall be sound, clean, dry, sweet, wholesome and free from admixture of unwholesome substances. It shall also conform to the following standards, namely:
(i)Moisture-Not more than 14 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 2 per cent by weight.
(iv)Damaged grains-Not more than 5 per cent by weight.
(v)Weevilled grains-Not more than 3 per cent by count.
(vi)Uric is acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 692(E), dated 11-10-1999 (w.e.f. 11-10-1999).]-Not more than 30 micrograms per kilogram.
[****] [Omitted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]Provided that total of foreign matter, other edible grains and damaged grains shall not exceed 7 per cent by weight.A.18.06.14-ANY OTHER FOOD GRAINS NOT specified above shall conform to the following standards, namely:
(i)Moisture-Not more than 16 per cent by weight (obtained by heating the pulverised grains at 130°C-133°C for two hours).
(ii)[ Foreign matter (Extraneous matter)-Not more than 1 per cent by weight of which not more than 0.25 per cent by weight shall be mineral matter and not more than 0.10 per cent by weight shall be impurities of animal origin.] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]
(iii)Other edible grains-Not more than 6 per cent by weight.
(iv)Weevilled grains-Not more than 10 per cent by weight.
(v)Damaged grains-Not more than 5 per cent by weight.
(vi)Uric acid-Not more than 100 mg per kg.
(vii)[Aflatoxin] [Substituted by G.S.R. 165(E), dated 7-3-2000 (w.e.f. 7-6-2001).]-Not more than 30 micrograms per kilograms.
Provided that total of foreign matter, other edible grains and damaged grains shall not exceed 12.0 per cent by weight.Explanation.-For the purpose of Items 18.06 to 18.06.14:
(a)"foreign matter" means any extraneous matter other than foodgrains comprising of--
(i)inorganic matter consisting of metallic pieces, sand, gravel, dirt, peboles, stones, lumps of earth, clay and mud, animal filth and in the case of rice, kernels or pieces of kernels, if any, having mudsticking on the surface of the rice, and
(ii)organic matter consisting of husk, straws, weed seeds and other inedible grains and also paddy in the case of rice.
(b)Poisonous, toxic and/or harmful seeds-means any seeds which is present in quantities above permissible limit may have damaging or dangerous effect on health, organoleptic properties or technological performance such as dhatura (D. fastur Linn and D. stramonium linn), corn cokle (Agrestamma girhaga L, Machai Lallium remulenum linn), Akra (Vicia species);
(c)"Damaged grains" means kernels or pieces of kernels that are sprouted or internally damaged as a result of heat, microbe, moisture or weather, viz., ergot affected grain and kernel bunt grains;
(d)"Weevilled grains" means kernels that are partially or wholly bored by insects injurious to grains but does not include germ eaten grains and egg spotted grains;
(e)"Other edible grains" means any edible grains (including oil seeds) other than the one which is under consideration.
A.18.07.-BISCUITS INCLUDING WAFER BISCUITS shall be made from maida, vanaspati or refined edible oil or table butter or desi butter or margarine or ghee or their mixture containing any one or more of the following ingredients, namely :Edible common salt, butter, milk powder, cereals and their products, cheese, cocoa, coffee extract, edible desiccated coconut, dextrose, fruit and fruits products, dry fruit and nuts, egg, edible vegetable products, ginger, gluten groundnut flour, milk and milk products, honey, liquid glucose, malt products, edible oilseeds, flour and meals, spices and condiments, edible starches such as potato starch and edible flours, sugar and sugar products, invert sugar, jaggery, protein concentrates, vinegar and other nutrients, and vitamins:Provided that it may contain food additives specified in these rules and in Appendix C:Provided further that it may contain artificial sweetener as provided in rule 47 under label declaration as provided in sub-rules (ZZZ)(1)(A) and (ZZZ)(1)(B) of rule 42:Provided also that it shall conform to following standards, namely :-
(a)ash insoluble in dilute hydrochloric acid (on dry basis) shall not be more than 0.1 per cent.
(b)acidity of extracted fat (as oleic acid) not exceeding 1.5 per cent.
Substituted by G.S.R. 388(E), dated 25th July, 2004, for item A.18.07 (w.e.f. 25-6-2004). Item A.18.07, before substitution, stood as under:"A.18.07- Biscuits including Wafer Biscuits shall be made from maida, vanaspati, or refined edible oil or table butter of the following ingredients, namely:-Edible common salt; permitted anti-oxidants; emulsifying and stabilising agents; permitted preservatives and colours; leavening agents such as baking powder; ammonium bicarbonate; ammonium carbonate; butter milk powder; cereals and their products; cheese; citric acid; cocoa; coffee extract; edible desiccated coconut; dextrose; fruits and fruit products; dry fruit and nuts; egg; edible vegetable products; analyses and other enzymes, permitted flavouring agents; flavour improvers and fixers; flour improvers; ginger; gluten; groundnut flour milk and milk products; honey; jellyfying agents; liquid glucose; malt products edible oilseeds; flour and meals; spices and condiments; edible starches such as potato starch and edible flour; sugar and sugar products; invert sugar; jaggery; protein concentrates and other nutrients; sodium bisulphites, sodium meta-bisulphite and other dough conditioners; vitamins; calcium and ferrous salt; potassium iodide, malic and lactic acids; tartaric acid; vinegar and acetic acid; yeast.Biscuits shall conform to the following standards, namely:-(a) Ash insoluble in dilute hydrochloric acid (on dry basis) shall not be more than 0.1 per cent.(b) Acidity of extracted fat (as oleic acid) shall not exceed 1.5 per cent.".
[It may contain Oligofructose (dietary fibres) upto 15% maximum subject to label declaration under rule 42(ZZZ)(23).] [Insersted by G.S.R. 400(E), dated 23-6-2006 (w.e.f. 5-7-2006).][A.18.08-CORN FLOUR (Maize starch) means the starch obtained from maize (Zea mays L.). It shall contain no added colour, flavours or other chemicals. It shall be free from dirt, insects, larvae and impurities or other extraneous matter.] [Inserted by G.S.R. 1533, dated 8th July, 1968.]It shall conform to the following standards :-
Moisture Notmore than 12.5 per cent
Totalash Notmore than 0.5 per cent on dry basis
Ashinsoluble in dilute HCL Notmore than 0.1 per cent on dry basis
Alcoholicacidity (with 90 per cent alcohol) Shallbe equivalent to not more than 2.0 ml N. NaOH per 100 g. of driedstarch.
A.18.09-CORN FLAKES means the product obtained from dehulled, degermed and cooked corn (Zea mays L.) by flaking, partially drying and toasting. It shall be in the form of crisp flakes of reasonably uniform size and golden brown in colour. It shall be free from dirt, insects larvae and impurities and any other extraneous matter.It shall conform to the following standards :-
Moisture Notmore than[7.5] [Substituted by G.S.R. 63(E), dated 5th February, 1976.]per cent
Totalash (excluding salt) Notmore than 0.1 per cent on dry basis
Ashinsoluble in dilute HCL Notmore than 0.1 per cent on dry basis
Alcoholicacidity (with 90 per cent alcohol) Shallbe equivalent to not more than 2.0 ml of N. NaOH per 100 g. ofdried substance.]
[A.18.10.-CUSTARD POWDER means the product obtained from maize (Zea mays L.) or sago/tapioca with or without the addition of small quantities of edible starches obtained from arrowroot, potato or jawar (sorghum vulgare) and with or without the addition of edible common salt, milk and albuminous matter. It may contain permitted colours and flavours. It shall be free from any other foreign matter. It shall be in the form of fine powder, free from rancidity, fermented and musty odour.] [Substituted by G.S.R. 1417, dated 20th September, 1976 (w.e.f. 2-10-1976).]It shall conform to the following standards, namely :-
(a)Moisture Notmore than 12.5 per cent
(b)Total ash excluding added common salt (on dry basis) Notmore than 0.5 per cent
(c)Ash insoluble in dilute hydrochloric acid (on dry basis) Notmore than 0.1 per cent.
A.18.11-MACARONI PRODUCTS (Macaroni, spaghetti, vermicelli) means the products obtained from suji or maida with or without addition of ingredients like edible groundnut flour, tapioca flour, soya flour, milk powder, spices, vitamins, minerals, by kneading the dough and extending it. It shall be free from added colour, dirt, insects, larvae and impurities or any other extraneous matter.It shall conform to the following standards :-
Moisture Notmore than 12.5 per cent
Totalash Notmore than 0.1 per cent on dry basis
Ashinsoluble in dilute HCL Notmore than 0.1 per cent on dry basis
Nitrogen Notless than 1.7 per cent on dry basis.
[A.18.12-MALTED MILK FOOD means the product obtained by mixing whole milk, partly skimmed milk or milk powder with the wort separately from a mash of ground barley malt, any other malted cereal grain and wheat flour or any other cereal flour or malt extract with or without addition of flavouring agents and spices, emulsifying agent, eggs, protein isolates, edible common salt, sodium or potassium bicarbonate, minerals and Vitamins and without added sugar in such a manner as to secure complete hydrolysis of starchy material and prepared in a powder or granule or flake form by roller drying, spray drying, vacuum drying or by any other process. It may contain cocoa powder. It shall be free from dirt and other extraneous matter. It shall not contain any added starch (except starch natural to cocoa powder) and added non-milk fat. It shall not contain any preservative or added colour. Malted milk food containing cocoa powder may contain added sugar.] [Substituted by G.S.R. 543(E), dated 2nd July, 1985.]Malted milk food shall also conform to the following standards food, namely:
  Maltedmilk food without cocoa powder Maltedmilk food with cocoa powder
(a)Moisture Notmore than 5 percent by weight Notmore than 5 percent by weight
(b)Total protein (Nx6.25) (on dry basis) Notless than 12.5 percent by weight Notless than 11.25 percent by weight
(c)Total fat (on dry basis) Notless than 7.5 percent by weight Notless than 6 percent by weight
(d)Total ash (on dry basis) Notmore than 5 percent by weight Notmore than 5 percent by weight
(e)Acid insoluble ash (on dry basis) (in dilute HCL) Notmore than 0.1 percent by weight Notmore than 0.1 percent by weight
(f)Solubility Notless than 85 percent by weight Notless than 85 percent by weight
(g)Cocoa powder (on dry basis) ............ Notless than 5.0 percent by weight
(h)Test for starch Negative ...............
(i)Bacterial count Notmore than 50,000 per gram Notmore than 50,000 per gram.
(j)Coliform count Notmore than 10 per gram Notmore than 10 per gram. ]
(k) [Yeast and mould count [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]   -absentin 0.1 gm [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]
(l)Salmonella and Shigella [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]   -absentin 0.1 gm [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]
(m)E. Coli [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]   -absentin 0.1 gm [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]
(n)Vibrio cholera and V. Paraheamolyticus [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]   -absentin 0.1 gm [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]
(o)Faecal streptococci and Staphylococcus aureas [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]   -absentin 0.1 gm.] [Inserted by G.S.R. 310(E), dated 1.5.2002 (w.e.f. 1.11.2002).]
[A.18.12.01 - MALT BASED FOOD (MALT FOOD) means the product obtained by mixing malt (wort or flour or malt extract) of any kind obtained by controlled germination of seeds (cereals and/or grain legumes), involving mainly steeping germination and kiln drying processes with other cereal and legume flour with or without whole milk or milk powder, flavouring agents, spices, emulsifying agents, eggs, egg powder, protein isolates, protein hydrolysates, edible common salt, liquid glucose, sodium or potassium bicarbonate minerals, amino acids and vitamins. It may contain added sugar and/or cocoa powder and processed in such a manner to secure partial or complete hydrolysis of starchy material in the form of powder or granules or flakes by drying or by dry mixing of the ingredients. The grains, legumes and their products used in preparation of malt shall be sound, uninfested and free from insect fragments, rat excreta, fungal infested grains or any other type of insect or fungal damage.It shall also conform to the following standards, namely:- ] [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(a) [Moisture [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Notmore than 5 per cent, by weight [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(b)Total Protein (N x 6.25) (on dry basis) [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Notless than 7.0 per cent, by weight [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(c)Total ash (on dry basis) [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Notmore than 5 per cent, by weight [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(d)Acid insoluble ash (in dilute HCL) [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Notmore than 0.1 per cent, by weight [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(e)Total plate count [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Notmore than 50,000 per gram [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(f)Coliform count [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Notmore than 10 per gram [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(g)Yeast and mould count [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Notmore than 100 per gram [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(h)E. Coli [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Absentin 10 gram [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(i)Salmonella and Shingella [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Absentin 25 gram [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(j)Alcoholic Acidity (expressed as H2S04) with 90 per cent alcohol(on dry weight basis) [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).] Notmore than 0.30 per cent] [Inserted by G.S.R. 297(E), dated 26-4-2001 (w.e.f. 26-10-2001).]
(k) [Vibrio cholera and V. Paraheamolyticus [Inserted by G.S.R. 310(E), dated 1st May, 2002 (w.e.f. 1-11-2002).] -Absentin 0.1 gm [Inserted by G.S.R. 310(E), dated 1st May, 2002 (w.e.f. 1-11-2002).]
(l)Faecal streptococci and Staphylococcus aureas [Inserted by G.S.R. 310(E), dated 1st May, 2002 (w.e.f. 1-11-2002).] -Absentin 0.1 gm.] [Inserted by G.S.R. 310(E), dated 1st May, 2002 (w.e.f. 1-11-2002).]
A.18.13-ROLLED OATS (quick cooking oats) means the product made from sound hulled oats (Avena sativa). It shall be free from added colours, rancidity and flavouring agents. It shall be in form of thin flakes of uniform size having a light cream colour. It shall be from dirt, insects and insect fragments. It shall conform to the following standards :-
Moisture Notmore than 10.0 per cent
Totalash Notmore than 2.0 per cent on dry basis
Ashinsoluble in dilute HCL Notmore than 0.1 per cent on dry basis
Nitrogen Notless than 1.8 per cent on dry basis
Crudefibre Notmore than 2.0 per cent on dry basis
Alcoholicacidity (with 90 per cent alcohol) Shallbe equivalent to not more than[8.0] [Substituted by G.S.R. 55(E), Dated 31.1.1979 (w.e.f. 31.1.1979).]ml N. NaOH per 100 gm. ofdried substance
A.18.14-BREAD whether sold as white bread or wheat meal bread or fancy or fruity bread or bun or masala bread or milk bread or of any other name, shall mean the product prepared from a mixture of wheat atta, maida, water, salt, yeast or other fermentive medium containing one or more of the following ingredients, namely:Condensed milk, milk powder (whole or skimmed), whey, [curd] [Corrected by G.S.R. 809(E), dated 14th December, 2004.], gluten, sugar, gur or jaggery, khandsari, honey, liquid glucose, malt products, edible starches and flour, edible groundnut flour, edible soys flour, protein concentrates and isolates, vanaspati, margarine or refined edible oil of suitable type or butter or ghee or their mixture, albumin, lime water, lysine, vitamins, spices and condiments or their extracts, fruit and fruit product (Candied and crystallized or glazed), nuts, nut products and vinegar:Provided that it may also contain food additives specified in these rules and in Appendix C:Provided further that it may also contain artificial sweetener as provided in rule 47 under label declaration as provided in sub-rules (ZZZ)(1)(A) and (ZZZ)(1)(B) of rule 42:Provided also that it shall conform to the following standards, namely :-
(a)alcoholic acidity (with 90 per cent alcohol) Shallbe not more than equivalent of 7.5 ml. N NaOH per 100g of driedsubstances
(b)ash insoluble in dilute HCL on dry weight basis-  
(i)bread except masala bread or fruit bread Notmore than 0.1 per cent
(ii)masala bread or fruit bread Notmore than 0.2 per cent:
Provided also that it shall be free from dirt, insect and insect fragments, larvae, rodent hairs and added colouring matter except any permitted food colours present as a carry over colour in accordance with the provision of rule 64-C, in raw material used in the products.
Substituted by G.S.R. 388(E), dated 25th June, 2004, for item A.18.14 (w.e.f. 25-6-2004). Item A.18.14, before substitution, stood as under:"A.18.14- Bread- whether sold as white bread or wheat-meal bread or fancy bread or fruity bread or bun or masala bread or milk bread or by any other name, shall mean the product prepared from a mixture of wheat atta, maida, water, salt, yeast or other fermentative medium. It may also contain one or more of the following ingredients, namely, condensed milk, milk powder (whole or skimmed), whey, curd, gluten, sugar, gur, Jaggery, Khandsari, honey, liquid glucose, malt products, edible starches, and flour, edible groundnut flour, edible oil of suitable type or butter or ghee or their mixture, lecithin, glyceryl monosterate, diacetyle tartaric acid ester of mono and deglycerides, albumin, lime water, lysine, sorbitol, vitamins, ammonium chloride, ascorbic acid, guar gum, species and condiments or their extracts, fruit, fruit product (candied and crystallised or glazed), nuts and nut products.It may contain the following improvers in the quantities given against each on the flour mass basis:-{|
Ammonium persulphate Not more than 0.25 per cent
Calcium phosphate Not more than 0.25 per cent
Calcium carbonate Not more than 0.5 per cent
Potassium bromate and/orPotassium Iodate Not more than 0.005 per cent
Ammonium chloride Not more than 0.05 per cent
Fungal alpha amylase Not more than 0.01 per cent
Sodium steroyl-2 LactylateCalcium stearoyl-2Lactylate(singly or in combination) } Not more than 0.5 per cent
L-Cystein Hydrochloride Not more than 9 p.p.m. By weight
It may contain one or more of the following mould inhibitors in the quantities given against each of the flour mass basis:-
Calcium or sodium propionate Not more than 0.5 per cent.
Sorbic acid or its Sodium Potassium or Calcium Salts Not more than 0.1 per cent.
Acetic acid or lactic acid Not more than 0.25 per cent.
Vinegar Not more than 0.5 per cent.
Acid Calcium Phosphate Not more than 1.0 per cent.
Sodium diacetate Not more than 0.4 per cent.
Acid Sodium Pyrophosphate Not more than 0.5 per cent.
It shall be free from dirt, insect and insect fragments, larvae, rodent hairs and added colouring matter except any permitted food colours present as a carry over colour in accordance with Rule 64-C, in raw material used in the product. Guar gum, if added, shall not exceed 0.5 per cent by weight. It shall conform to the following standards, namely:-
(a) Alcoholic acidity (with 90 per cent alcohol) Shall be not more than the equivalent of 7.5 ml N NaOH per100g. dried substance.
(b) Ash insoluble in dilute HCI on dry weight basis-  
(i) Breadexcept masala bread or fruit bread Not more than 1.8 per cent.
(ii) Masalabread or fruit bread Not more than 0.5 per cent.”
|}[It may contain Oligofructose (dietary fibres) upto 15% maximum subject to label declaration under rule 42(ZZZ)(23).] [Inserted by G.S.R. 400(E), dated 23-6-2006 (w.e.f. 5-7-2006).][A-18.15-SOLVENT EXTRACT SOYA FLOUR means the product obtained from clean, sound healthy soyabeans by a process of cracking, dehulling, solvent extraction with food grade hexane and grinding. It shall be in the form of coarse or fine powder or grits, white to creamy white in colour, of uniform composition and free from rancid and objectionable odour, extraneous matter, insects, fungus, rodent hair and excreta. It shall be free from any added colour and flavour. It shall conform to the following standards, namely] [Inserted by G.S.R. 7(E), dated 4th January, 2001 (w.e.f. 4-1-2001).] :-
(a)Moisture Notmore than 9.0 per cent, by weight
(b)Total ash Notmore than 7.2 per cent by weight on dry basis
(c)Ash insoluble in dilute HCL Notmore than 0.4 per cent by weight on dry basis
(d)Protein (N x 6.25) Notless than 48 per cent by weight on dry basis
(e)Crude fibre Notmore than 4.2 per cent by weight on dry basis
(f)Fat Notmore than 1.5 per cent by weight on dry basis
(g)Total bacterial count Notmore than 50,000 per gm
(h)Coliform bacteria Notmore than 10 per gm
(i)Salmonella bacteria Nilin 25 gm
(j)Hexane (Food grade) Notmore than 10.00 ppm.
A.18.15.01-SOLVENT EXTRACTED GROUNDNUT FLOUR means the product obtained from fresh, clean, degermed groundnut kernels which have been decuticled after mild roasting. The kernels shall be first expelled followed by solvent extraction with food grade hexane or by direct extraction of kernels. It shall he whitish to light brown in colour of uniform composition and shall be free from rancid and objectionable odour, extraneous matter, insects, fungus, rodent hair and excreta. It shall be free from added colour and flavour. It shall conform to the following standards, namely:
(a)Moisture Notmore than 8.0 per cent by weight
(b)Total ash Notmore than 5.0 per cent by weight on dry basis
(c)Ash insoluble in dilute HCL Notmore than 0.38 per cent by weight on dry basis
(d)Protein (N x 6.25) Notless than 48 per cent by weight on dry basis
(e)Crude fibre Notmore than 5.0 per cent by weight on dry basis
(f)Fat Notmore than 1.5 per cent by weight on dry basis
(g)Total bacterial count Notmore than 50,000 per gm
(h)Coliform bacteria Notmore than 10 per gm
(i)Salmonella bacteria Nilin 25 gm
(j)Hexane (Food grade) Notmore than 10.00 ppm
A.18.15.02-SOLVENT EXTRACTED SESAME FLOUR means the product obtained by pressing, clean, sound healthy and decuticled sesame seeds followed by solvent extraction with food grade hexane or by direct extraction of kernels. It shall be nit the form of flour of white or pale creamy white colour, of uniform composition and free from rancid and objectionable odour, extraneous matter, insects, fungus, rodent hair and excreta. It shall be free from added colour and flavour. It shall conform to the following standards, namely:
(a)Moisture Notmore than 9.0 per cent by weight
(b)Total ash Notmore than 6.0 per cent by weight on dry basis
(c)Ash insoluble in dilute HCL Notmore than 15 per cent by weight on dry basis
(d)Protein (N x 6.25) Notless than 47 per cent by weight on dry basis
(e)Crude fibre Notmore than 6.0 per cent by weight on dry basis
(f)Fat Notmore than 1.5 per cent by weight on dry basis
(g)Total bacterial count Notmore than 50,000 per gm
(h)Coliform bacteria Notmore than 10 per gm
(i)Salmonella bacteria Nilin 25 gm
(j)Oxalic Acid content Notmore than 0.5 per cent by weight on dry basis
(k)Hexane (Food grade) Notmore than 10.00 ppm.
A.18.15.03-SOLVENT EXTRACTED COCONUT FLOUR means the product obtained from fresh coconut Kernels or dried coconut copra of good quality and free from mould. Food grade hexane shall be used for extraction of the oil. It shall be of white or pale brownish yellow colour of uniform composition and free from rancid and objectionable odour, extraneous matter, insects fungus, rodent hair and excreta. It shall be free from added colour and flavour. It shall conform to the following standards, namely:
(a)Moisture Notmore than 9.0 per cent by weight
(b)Total ash Notmore than 6.0 per cent by weight on dry basis
(c)Ash insoluble in dilute HCL Notmore than 0.35 per cent by weight on dry basis
(d)Protein (N x 6.25) Notless than 22.0 per cent by weight on dry basis
(e)Crude fibre Notmore than 9.0 per cent by weight on dry basis
(f)Fat Notmore than 1.5 per cent by weight on dry basis
(g)Total bacteria] count Notmore than 50,000 per gm
(h)Coliform bacteria Notmore than 10 per gm
(i)Salmonella bacteria Nilin 25 gm
(j)Hexane (Food grade) Notmore than 10.00 ppm.
A.18.15.04-SOLVENT EXTRACTED COTTON SEED FLOUR means the product obtained by solvent extraction of oil with food grade hexane from oil cake immediately following the single pressing, from cotton seed of good quality which have been pre-cleaned and are free from infected or otherwise damaged materials and extraneous matter. It shall be in the form of flour of white or pale brownish colour, of uniform composition and free from rancid and objectionable odour, extraneous matter, insect, fungus, rodent hair and excreta. It shall be free from added colours and flavours. It shall conform to the following standards, namely :
(a)Moisture Notmore than 8.0 per cent by weight
(b)Total ash Notmore than 5.0 per cent by weight on dry basis
(c)Ash insoluble in dilute HCL Notmore than 0.35 per cent by weight on dry basis
(d)Crude Protein (N x 6.25) Notmore than 47 per cent by weight on dry basis
(e)Available lysine Notless than 3.6 gm per 100 gm of crude protein
(f)Crude fibre Notmore than 5.0 per cent by weight on dry basis
(g)Free gossypol Notmore than 0.06 per cent by weight on dry basis
(h)total gossypol Notmore than 1.2 per cent by weight on dry basis
(i)Fat Notmore than 1.5 per cent by weight on dry basis
(j)Total bacterial count Notmore than 50,000 per gm
(k)Coliform bacteria Notmore than 10 per gm
(l)Salmonella bacteria Nilin 25 gm
(m)Hexane (Food grade) Notmore than 10.00 ppm.
[A.19-[***] [Inserted by S.R.O. 1687, dated 14th July, 1956.]-VANASPATI means any refined edible vegetable oil or oils, subjected to a process of hydrogenation in any form. It shall be prepared by hydrogenation from groundnut oil, cotton seed oil, and sesame oil or mixtures thereof or any other harmless vegetable oils allowed by the Government for the purpose, [Refined sal seed fat, if used, shall not be more than 10 per cent of the total oil mix] [Inserted by G.S.R. 245(E), dated 11-3-1982.]. It shall conform to the standards specified below] :-
(i)It shall not contain any harmful colouring, flavouring or any other matter deleterious to health;
(ii)No colour shall be added to hydrogenated vegetable oil unless; so authorised by Government, but in no event Amy colour resembling the colour of ghee shall be added;
(iii)If any flavour is used, it shall be distinct from that of ghee in accordance with a list of permissible flavours and in such quantities as may be prescribed by Government:
[Provided that diacetyl to the extent of not more than 4.0 ppm may be added to Vanaspati exclusively meant for consumption by the Armed Forces;] [Inserted by G.S.R. 425, dated 4-4-1960.]
(iv)It shall not have moisture exceeding 0.25 per cent;
(v)The melting point as determined by capillary slip method shall be from [31°C] [Substituted by G.S.R. 1211, dated 9-12-1958.] to [41°C] [Substituted by G.S.R. 744(E), dated 27-10-1984.] both inclusive;
[***] [Clause (vi) omitted by G.S.R. 438(E), dated 19-6-2002 (w.e.f. 19-6-2002).]
(vii)It shall not have unsaponifiable matter exceeding [2.0] [Substituted by G.S.R. 245(E), dated 11-3-1982.] per cent; [but in case of vanaspati where proportion of rice bran oil is more than 30 per cent by weight, the unsaponifiable matter shall be not more than 2.5 per cent by weight provided quantity of rice bran oil is declared on the level of such vanaspati as laid down in clause (ZZZ) (4) of rule 42] [Inserted by G.S.R. 481, dated 16th September, 1993 (w.e.f. 2-10-1993).];
(viii)It shall not have free fatty acids (calculated as Oleic acid) exceeding 0.25 per cent;
(ix)The product on melting shall be clear in appearance and shall be free from staleness or rancidity, and pleasant to taste and smell;
(x)[It shall contain raw or refined sesame (til) oil in sufficient quantity] [Substituted by G.S.R. 481, dated 16-9-1993 (w.e.f. 2-10-1993).] so that when the vanaspati is mixed with refined groundnut oil in the proportion of 20:80, the colour produced by the Baudouin test shall not be lighter than 2.0 red unit in a 1 cm cell on a Lovibond scale;
(xi)[ It shall contain not less than 25 I.U. of synthetic Vitamin 'A' per gram at the time of packing [and shall show a positive test for Vitamin 'A' when tested by Antimony Trichlorde) (Carr Price) reagent (as per ISI: 5886-1970)] [Substituted by G.S.R. 790(E), dated 10th October, 1983.];
(xii)[ No anti-oxidant, synergist, emulsifier or any other substance shall be added to it except with the prior sanction of the Government;] [Inserted by G.S.R. 1340, dated 24-10-1961.] ]
(xiii)[ It shall not have nickel exceeding 1.5 ppm.] [Inserted by G.S.R. 481, dated 16-9-1993 (w.e.f. 2-10-1993).]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][A.19.01-BAKERY SHORTENING means vanaspati conforming to standards prescribed in Item A.19 except that :
(a)the melting point as determined by the capillary slip method shall not exceed 41°C,
(b)if aerated, only nitrogen, air or any other inert gas shall be used for the purpose and the quantity of such gas incorporated in the product shall not exceed 12 per cent by volume thereof.]
(c)[ it may contain added mono-glycerides and diglycerides as emulsifying agents.] [Added by G.S.R. 245(E), dated 11-3-1982.]
[Test for argemone oil shall be negative.] [Inserted by G.S.R. 895(E), dated 11-12-2001 (w.e.f. 11-12-2001).][A.20 BREWED VINEGAR means a product obtained by alcoholic and acetic acid fermentation of any suitable-medium such as fruits, malt (brewed exclusively from malted barley or other cereals), molasses, jaggary, sugar cane juice, etc., with or without addition of caramel and spices. It shall not he fortified with acetic acid.

2. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. It shall meet the following requirements :-

(i)Acidity (m/v) Notless than 3.75 percent calculated as acetic acid
(ii)Total solids (m/v) Notless than 1.5 percent
(iii)Total ash content Notless than 0.18 percent
(iv)It shall not contain sulphuric acid or any other mineral acid. Itshall be free from any foreign substance or colouring matterexcept caramel.

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 185(E), dated 21.3.2005 (w.e.f. 12.9.1955)], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63 (E) dated 8.2.2010 for 'the net weight of container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.

A.20.01 SYNTHETIC VINEGAR means the product prepared from acetic acid with or without caramel and spices and shall confirm to the following requirements :
(i)Acidity of the product shall not be less than 3.75 percent m/v.
(ii)It shall not contain sulphuric acid or any other mineral acid. It shall be free from any foreign substance or colouring matter except caramel.

2. Synthetic vinegar shall be distinctly labelled as Synthetic-Prepared from Acetic Acid.

3. The container shall be well filled with the product and shall occupy not less than 90.0 percent of [the water capacity of the container] [Substituted by G.S.R. 63 (E) dated 8.2.2010 for 'the net weight of container' (w.e.f. 8-2-2010).], when packed in the rigid containers. [The water capacity of the container] [Substituted by G.S.R. 63 (E) dated 8.2.2010 for 'the net weight of container' (w.e.f. 8-2-2010).] is the volume of distilled water at 20°C which the sealed container is capable of holding when completely filled.] [Inserted by G.S.R. 425, dated 4-4-1960.]

Substituted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009) for item A.20 and A.20.01. Item A.20 and A.20.01, before substitution by G.S.R. 185(E), stood as under:"A.20. Vinegar means a liquid derived from alcoholic and acetous fermentation of any suitable medium such as fruits, malt, molasses, sugarcane juice, etc.Vinegar shall conform to the following standards:-1. It shall contain at least 3.75 grams of acetic acid per 100 ml.2. It shall contain at least 1.5 per cent w/v of total solids and 0.18 per cent of ash.3. It shall not contain (i) sulphuric acid or any other mineral acid, (ii) lead or copper, (iii) arsenic in amounts exceeding 1.5 parts per million, and (iv) any foreign substance or colouring matter except caramel.4. malt, vinegar, in addition, shall have at least 0.05 per cent of phosphorus pentoxide (P2O5) and 0.04 per cent of nitrogen.Brewed vinegar shall not be fortified with acetic acid.Test for argemone oil shall be negative.""A.20.01- Synthetic Vinegar means the product prepared from acetic acid. It shall not contain less than 3.75 grams of acetic acid per 100 ml.It shall not contain-(a) sulphuric or any other mineral acid,(b) lead or copper,(c) arsenic in amounts exceeding 1.5 per million,(d) any colouring matter, except caramel.Synthetic vinegar shall be distinctly labelled as Synthetic-Prepared from Acetic acid."
[A.21-CATECHU (Edible) shall be the dried aqueous extract prepared from the heart- wood of Acacia catechu. It shall be free from infestation, sand, earth or other dirt and shall conform to the following standards:(a)5 ml. of I per cent aqueous solution and 0.1 per cent solution of ferric ammonium sulphate shall give a dark green colour, which on the addition of sodium hydroxide solution shall change to purple.(b)When dried to constant weight at 100°C, it shall not lose more that [16 per cent by weight].(c)Water insoluble residue (dried at 100°C) shall not be more than 25 per cent by weight [Water insoluble matter shall be determined by boiling water.] [Substituted by G.S.R. 74, dated 31-12-1965.](d)Alcohol insoluble residue in 90 per cent alcohol dried at 100°C-Not more than 30 per cent by weight.(e)Total ash on dry basis-Not more than 8 per cent by weight.(f)Ash insoluble in HCL weight-Not more than 0.5 per cent on dry basis]:[Provided that in case of Bhatti Katha, the ash insoluble in dilute hydrochloric acid on dry basis shall not be more than 1.5 per cent. The Bhath Katha shall be marked as required in sub-rule (12) of rule 49.] [Inserted by G.S.R. 290(E), dated 13-4-1981 (w.e.f. 13-10-1981).][A.22-GELATIN shall he purified product obtained by partial hydrolysis of collagen, derived from the skin white connective tissues and bones of animals. It shall be colourless or pale yellowish and translucent in the form of sheets, flakes, shreds or coarse to fine powder. It shall have very slight odour and taste but not objectionable which is characteristic and boluillon like if is stable in air when dry but is subject to microbial decomposition when moist or in solution. It shall not contain--(a)more than 15 per cent moisture;(b)more than 3.0 per cent of total ash;(c)more than 1000 parts per million of sulphur dioxide;(d)less than 15 per cent of nitrogen, on dry weight basis.Gelatin meant for human consumption should be labelled as "Gelatin-Food Grade".] [Substituted by G.S.R. 205, dated 13-2-1974 (w.e.f. 23-5-1974).][***] [Items A.23 and A.24 omitted by G.S.R. 1533, dated 8-7-1968.][A.25-SWEETS AND CONFECTIONERY] [Inserted by G.S.R. 74, dated 31-12-1965.][A.25.01-SUGAR BOILED CONFECTIONERY whether sold as hard boiled sugar confectionery or pan goods confectionery or toffee or milk toffee or modified toffee or lecto bon-bon or by any other name shall mean a processed composite food article made from sugar with or without doctoring agents such as cream of tartar by process of boiling whether panned or not. It may contain centre filling, or otherwise, which may be in the form of liquid, semi-solid or solids with or without coating of sugar or chocolate or both. It may also contain any of the following :-(i)sweetening agents such as sugar, invert sugar, jaggery, lactose, gur, bura sugar, khandsari, sorbitol, honey, liquid glucose;(ii)milk and milk products;(iii)edible molasses;(iv)malt extracts;(v)edible starches;(vi)edible oils and fats;(vii)edible common salt;(viii)fruit and fruit products and nut and nut products;(ix)tea extract, coffee extract, chocolate, cocoa;(x)Vitamins and minerals;(xi)shellac (food grade) not exceeding 0.4 per cent by weight, bee wax (food grade), paraffin wax (food grade), carnauba wax (food grade), and other food grade wax or any combination thereof;(xii)edible desiccated coconut;(xiii)spices and condiments and their extracts;(xiv)candied peels;(xv)enzymes[* * *](xx)permittS stabilizing and emulsifying agents;[* * *](xxv)edible foodgrains edible seeds;[* * *](xxvii)baking powder;(xxviii)gulkand, gulabanafsha, mulathi;(xxix)puffed rice;(xxx)china grass;(xxxi)eucalyptus oil camphor, menthol oil crystals, pepper mint oil;(xxxii)thymol;(xxxiii)edible oil seed flour and protein isolates;(xxxiv)gurn arabic and other edible gum.[***] [The words 'It shall not contain artificial sweeterners' and the words 'Mineral oil (food grade), if used as a lubricant, shall not exceed 0.2 per cent by weight.' Omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).]It shall also conform to the following standards, namely :-(i)Ash sulphated (on salt free basis) .....................Not more than 2.5 per cent by weight:Provided that in case of sugar boiled confectionery where spices are used as centre filling, the ash sulphated shall not be more than 3 per cent by weight.(ii)Ash insoluble (in dilute Hydrochloric acid)................Not more than 0.2 per cent by weight :Provided that in case of sugar boiled confectionery where spices are used as centre filling, the ash insoluble in dilute Hydrochloric acid shall not be more than 0.4 per cent.Where the sugar boiled confectionery is sold under the name of milk toffee, and butter toffee, it shall conform the following additional requirements as shown against each;-
(1)Milk Toffee
(i)Total protein (N X 6.25) shall not be less than 3 per cent by weight on dry basis ;
(ii)Fat content shall not be less than 4 per cent by weight on dry basis.
(2)Butter toffee-fat content shall not be less than 4 per cent by weight on dry basis.[* * *] [The words 'It may contain sulphur dioxide in concentration not exceeding 350 parts per million' omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).] ] [Substituted by G.S.R. 437(E), dated 8th April, 1988 (w.e.f. 8-10-1988).][Inserted by S.R.O. 1687, dated 14th July, 1956.]
Clauses (xvi) to (xix), (xxi) to (xxiv) and (xxvi) omitted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005). These clauses, before omission, stood as under:"(xvi) sodium bicarbonate;""(xvii) lubricants such as calcium, magnesium or sodium salts of stearic acid, talc (not exceeding 0.2 per cent), ioing sugar, or mineral oil (not exceeding 0.2 per cent by weight), stearic acid (food grade), glycerin (food grade);""(xviii) permitted anti-oxidants;""(xix) permitted colouring matter;""(xxi) flavouring agents;""(xxii) acidulants, such as citric acid, tartaric acid, malic acid (food grade);""(xxviii) jellifying agent, such as gelatin (food grade), agar-agar, sodium carboxymethyl cellulose;""(xxiv) permitted preservatives;""(xxvi) calcium bicarbonate, calcium carbonate;"
[Provided that it may contain food additives permitted in Table 2 of Appendix C of these rules:Provided further that if artificial sweetener has been added as provided in rule 47, it shall be declared on the label as provided in sub-rules (ZZZ)(1)(A) and (ZZZ)(1)(B) of rule 42.] [Inserted by G.S.R. 388(E), dated 25th June, 2004 (w.e.f. 25-6-2004).][The product may contain food additives permitted in Appendix C.] [Inserted by G.S.R. 184(E), dated 21-3-2005 (w.e.f. 21-9-2005).][A.25.02-LOZENGES: Lozenges shall mean confections made mainly out of pulverised sugar, or icing sugar with binding materials such as edible gums, edible gelatin, liquid glucose or dextrin and generally made from cold mixing which does not require primary boiling or cooking of the ingredients. It may contain any of the following :
(i)sweetening agents such as dextrose, dextrose monohydrate, honey, invert sugar, sugar, jaggery, bura sugar, Khandsari, sorbitol, liquid glucose;
(ii)milk and milk products;
(iii)nuts and nut products;
(iv)malt syrup;
(v)edible starches;
(vi)edible common salt;
(vii)ginger powder or extracts;
(viii)cinnamon powder or extracts;
(ix)aniseed powder or extracts;
(x)caraway powder or extracts;
(xi)cardamom powder or extracts;
(xii)cocoa powder or extracts;
(xiii)protein isolates;
(xiv)coffee extracts or its flavour;
[***]
(xvii)permitted colouring matter;
[***]
(xix)vitamins and minerals;
[***][****] [Item 'A.25.02-Toffee' omitted and for item 'A.25.03-Lozenges' item 'A.25.02-Lozenges' substituted by G.S.R. 437(E), dated 8th April, 1988 (w.e.f. 8-10-1988) as corrected by G.S.R. 108(E), dated 17th November, 1988.]It shall also conform to the following standards :-
(i)Sucrose content-Not less than 85.0 per cent by weight
(ii)Ash sulphated (Salt free basis)-Not more than 3.0 per cent by weight
(iii)Ash insoluble in dilute Hydrochloric acid-Not more than 0.2 per cent by weight.
[The product may contain food additives permitted in Appendix C] [Substituted by G.S.R. 184(E), dated 21-3-2005, for 'It may contain sulphur dioxide in concentration not exceeding 350 parts per million' (w.e.f. 21-9-2005).]: ][Provided that if artificial sweetener has been added in the product as provided in rule 47, it shall be declared on the label as provided in sub-rule (ZZZ)(1)(A) and (ZZZ)(1)(B) of rule 42:Provided further that if only permitted artificial sweetener is used in the products as sweetener, the requirement for sucrose prescribed in these standards shall not be applicable to such products.] [Inserted by G.S.R. 430(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]
Clauses (xv) and (xvi), (xviii), (xx) and (xxi) omitted by G.S.R. 184(E), dated 21-3-2005 (w.e.f. 21-9-2005). These clauses, before omission, stood as under:"(xv) permitted flavouring agents;""(xvi) acidulants such as tartaric acid, malic acid and citric acid (food grade);""(xviii) permitted colouring matter;""(xx) sodium bicarbonate;""(xxi) lubricants such as calcium, magnesium or sodium salts of stearic acid, talc (not exceeding 0.2 per cent), icing sugar, mineral oil (food grade), stearic acid (food grade), glycerine (food grade)."
[A.25.02.01-CHEWING GUM AND BUBBLE GUM shall be prepared from chewing gum base or bubble gum base, natural or synthetic, non-toxic, cane-sugar and liquid glucose (corn syrup).The following sources of gum base may be used:-
(1)Babul, Kikar (Gum Arabic)
(2)Khair
(3)Jhingan (Jael)
(4)Ghatti
(5)Chiku (Sapota)
(6)Natural rubber latex
(7)Synthetic rubber latex
(8)Glycerol ester of wood rosin
(9)Glycerol ester of gum rosin
(10)Synthetic resin
(11)Glycerol ester or partially hydrogenated gum or wood resin
(12)Natural resin
(13)Polyvinyl acetate
(14)Agar (food grade)]It also contain any of the following ingredients, namely:-[***]
(b)Malt;
(c)Milk powder;
(d)Chocolate;
(e)Coffee;
(f)Gelatin, (food grade);
[***]
(k)Permitted Emulsifiers;
[***]
(n)Water, potable;
[***]
(p)Nutrients like vitamins, minerals, proteins;
[***][Inserted by G.S.R. 109(E), dated 26-2-1983.]
Clauses (a), (g) to (j), (l), (m), (o), (q) to (t) omitted by G.S.R. 184(E), dated 21-3-2005 (w.e.f. 21-9-2005). These clauses, before omission, stood as under:"(a) Glycerine;""(g) Permitted Flavours;""(h) Permitted Colours;""(i) Permitted anti-oxidants;""(j) Permitted Preservatives;""(l) Sorbitol;""(m) Lubricants such as starch, talc, stearic acid, icing sugar, paraffin wax or liquid paraffins (food grade) or other grade mineral oil;""(o) Acidulants (food grade);""(q) Titanium dioxide (food grade) (Maximum 1 per cent by weight);""(r) Calcium carbonate;""(s) Magnesium carbonate;""(t) Phosphated starch."
It shall be free from dirt, filth, adulterants and harmful ingredients. It shall also conform to the following standards, namely:
Ingredients Chewinggum Bubblegum
(i) Gum Not less than 12.5per cent by weight Not less than 14.0per cent by weight
(ii) Moisture Not more than 3.5 percent by weight Not more than 3.5 percent by weight
(iii) Sulphated Ash Not more than 9.5 percent by weight Not more than 11.5per cent by weight
(iv) Acid insolubleash Not more than 2.0 percent by weight Not more than 3.5 percent by weight
(v) Reducing sugars(calculated as dextrose) Not less than 4.5 percent by weight Not less than 5.5 percent by weight
(vi) Sucrose Not more than 70.0per cent by weight Not more than 60.0per cent by weight:]
[Provided that it may contain food additives permitted in Table 2 of [Appendix C of these rules] [Inserted by G.S.R. 388(E), dated 25th June, 2004 (w.e.f. 25-6-2004).]:Provided further, if artificial sweetener has been added as provided in rule 47, it shall be declared on the label as provided in the sub-rules (ZZZ)(1)(A) and (ZZZ)(1)(B) of rule 42:Provided also that, if only artificial sweetener is added in the product as sweeteners the parameters namely, reducing sugars and sucrose prescribed in the table above shall not be applicable to such product.][The product may contain food additives permitted in Appendix C] [Inserted by G.S.R. 184(E), dated 21-3-2005 (w.e.f. 21-9-2005).].[A.25.03-CHOCOLATE.-Chocolate means a homogeneous product obtained by an adequate process of manufacture from a mixture of one or more of the ingredients, namely, cocoa (cocoa) beans, cocoa (cocoa) nib, cocoa (cocoa) mass, cocoa press cake and cocoa dust (cocoa fines/powder), including fat refused coco order with or without addition of sugars, cocoa butter, milk solids including milk fat [* * *] [Inserted by G.S.R. 283(E), dated 29th May, 1997 (w.e.f. 29-11-1997).]. The chocolates shall not contain any vegetable fat other than cocoa butter.][The material shall be free from rancidity or off odour, insect and fungus infestation, filth, adulterants and any harmful or injurious matter.] [[Substituted by G.S.R. 184(E), dated 21-3-2005, for 'The material shall be free from rancidity or other off odour, insect and fungus infestation, filth, added colouring matter, adulterants and any harmful or injurious matter:Provided that filled choclates may contain permitted food colours.']]The chocolates shall be of the following types :-Milk chocolate is obtained from one or more of cocoa nib, cocoa mass, cocoa press cake, cocoa powder including low fat cocoa powder with sugar and milk solids including milk fat and cocoa butter.Milk Covering Chocolate-as defined above, but suitable for covering purposes.Plain Chocolates is obtained from one or more of cocoa nib, cocoa mass, cocoa press cake, cocoa powder including low fat cocoa powder with sugar and cocoa butter.Plain Covering Chocolate-Same as plain chocolate but suitable for covering purposes.Blended Chocolate means the blend of milk and plain chocolates in varying proportions.White Chocolate is obtained from cocoa butter, milk solids, including milk fat and sugar.Filled Chocolates means a product having an external coating of chocolate with a centre clearly distinct through its composition from the external coating, but does not include flour confectionery, pastry and biscuit products. The coating shall be of chocolate that meets the requirements of one or more of the chocolate types mentioned above. The amount of chocolate component of the coating shall not be less than 25 percent of the total mass of the finished product.Composite Chocolate-means a product containing at least 60 per cent of chocolate by weight and edible wholesome substances such as fruits, nuts etc. It shall contain one or more edible wholesome substances which shall not be less than 10 per cent of the total mass of finished product:[Provided that it may contain artificial sweeteners as provided in rule 47 of these rules under label declaration as provided in sub-rules (ZZZ)(1)(A) and (ZZZ)(1)(B) of rule 42:Provided further that in addition to the ingredients mentioned above, the chocolate may contain one or more of the substances as outlined below, under different types of chocolate] [Substituted by G.S.R. 388(E), dated 25-6-2004, for 'In addition to the ingrediants mentioned above, the choclate may contain one or more of the substances as outlined below under different brands of choclates' (w.e.f. 26-5-2004).]:-
(a)[ edible salts; [Substituted by G.S.R. 184(E), dated 21-3-2005, for Serial Numbers 1 and 2 (w.e.f. 21-9-2005).]
(b)spices and condiments;
(c)permitted emulsifying and stabilizing agents;
(d)permitted sequestering and buffering agents.
The product may contain food additives permitted in Appendix C].Chocolates shall also conform to the following standards, namely :-
SI.No. Characteristics Requirementsfor
MilkChocolate MilkCovering Chocolate PlainChocolate PlainCovering Chocolate WhiteChocolate BlendedChocolate
1 Total fat (on drybasis) per cent by weight. Not less than 25 25 25 25 25 25
2 Milk fat (on drybasis) per cent by weight. Not less than 2 2 - - 2 -
3 Cocoa solids (onmoisture-free and fat-free basis) per cent by weight. Not lessthan 2.5 2.5 12 12 - 3
4 Milk solids (onmoisture-free and fat-free basis) per cent by weight. Not lessthan/Not more than 10.5- 10.5- -- -- 10.5- 19
5 Acid insoluble ash(on moisture fat and sugar free basis) per cent by weight. Notmore than 0.2 0.2 0.2 0.2 0.2 0.2
A.26-FOOD COLOURS:A.26.01-TARTRAZINE:
Common Name tartrazine
Synonyms FD and C Yellow No.5, E.E.C. Serial No. E 102, L-Gebb 2, C.l. Food Yellow 4
Colour of the 0.1 percent (M/V) solution in distilled water. Yellow
Colour Index Number(1975) No.19140
Class Monoazo
Chemical Name Trisodium salt of5-hydroxy-l-p-sulphophenyl-4-(p-sulphophenylazo)pyrazol-3-carboxylic acid
Empirical formula C16H9N4O9S2Na3
Molecular Weight 534.37
Solubility Soluble in water
  Sparingly soluble inethanol
General RequirementsThe material shall conform to the requirements prescribed in Table below:Table
Sl.No. Characteristics Requirement
(1) (2) (3)
1. Totaldye content, corrected for sample dried at 105±1oCfor 2 hours, per cent by mass, Min. 87
2. Losson drying at 135°C and Chlorides and Sulphates expressed assodium salt, per cent by mass, Max. 13
3. Water-insolublematter, per cent by mass, Max. 0.2
4. Combinedether extracts, per cent by mass, Max. 0.2
5. Subsidiarydyes, per cent by mass, Max. 1
6. Dyeintermediates, per cent by mass, Max. 0.5
7. Lead,mg/kg. Max. 10
8. Arsenic,mg/kg. Max. 3
9. Heavymetals, mg/kg. Max. 40
It shall be free from mercury, copper and chromium in any form; aromatic amines, aromatic nitro compounds, aromatic hydrocarbons, and cyandies.
Substituted by G.S.R. 550(E), dated 17th September, 1997 (w.e.f. 17-12-1997).
A.26.02-SUNSET YELLOW:
CommonName SunsetYellow
Synonyms FDand C Yellow No. 6, Janus Orange S, C.I. Food Yellow 3, Orange 2,Jamute soil, EEC Serial No. E.10
Colourof 0.1 per cent Orange
(M/V)solution in distilled water  
ColourIndex Number (1975) No.15985
Class Monoazo
ChemicalName Disodiumsalt of 1, (4-sulphophenylazo)-2-napthol-6-sulphonic acid
EmpiricalFormula C10H10N2O7S2Na2
MolecularWeight 452.37
Solubility Solublein water
  Sparinglysoluble in ethanol
General RequirementsThe material shall conform to the requirements prescribed in Table below:-
SI.No. Characteristics Requirements
(1) (2) (3)
1. Total dye content,corrected for sample dried at 105±1°C for 2 hours, percent by mass, Min. 87
2. Loss on drying at135°C, per cent by mass and cholorides and sulphatesexpressed as sodium salt, per cent by mass Max. 13
3. Water-insolublematter, per cent by mass, Max. 0.2
4. Combined etherextracts, per cent by mass, Max. 0.2
5. Subsidiary dyes(lower sulphonated dyes including traces of orange II) per centby mass, Max. 3.0
6. Dye intermediates,per cent by mass, Max. 0.5
7. Lead, mg/kg. Max. 10
8. Arsenic, mg/kg. Max. 3
9. Heavy metals, mg/kg.Max. 40
It shall be free from mercury, copper and chromium in any form; aromatic amines, aromatic nitro compounds, aromatic hydrocarbons, and cyandies.
Substituted by G.S.R. 550(E), dated 17th September, 1997 (w.e.f. 17-12-1997).
[***] [Omitted by G.S.R. 550(E), dated 17.9.1997 (w.e.f. 17.12.1997).]A.26.04-ERYTHROSINE:
CommonName Erythrosine
Synonyms FDand C Red No. 3, C.L. Food Red 14, LB-Rot-I
Colourof the 0.1 per cent (M/V) solution in distilled water. Red
ColourIndex Number (1975) No.45430
Class Xanthene
ChemicalName Disodiumor dipotassium salt of 2', 4', 5', 7', tetraiodo-fluorescein
EmpiricalFormula C20H6O5I4NO2
MolecularWeight 879.87(Disodium Salt)
Solubility Solublein water
  Solublein ethanol
General Requirements :-The material shall conform to the requirements prescribed in Table below :-TableRequirements For Erythrosine
SI.No. Characteristics Requirements
(1) (2) (3)
1 Totaldye content, corrected for sample dried at 105±1°C for2 hours, per cent by mass, Min. 87
2 Losson drying at 135oC, per cent by mass and Chlorides and Sulphatesexpressed as sodium salt, per cent by mass Max. 13
3 Water-insolublematter, per cent by mass, Max. 0.2
4 Etherextractable matter, (alkaline), per cent by mass, Max. 0.2
5 InorganicIodide, per cent by mass as sodium iodide, Max. 0.1
6 Subsidiarycolouring matter except flourescein, per cent by mass, Max. 4
7. Fluorescein, mg/kg,Max. 20
8. Organic compoundsother than colouring matter 0.2
  (a)Tri-iodoresorcinol, per cent by mass, Max. 0.2
  (b) 2. (2,4-dihydroxy-3, 5-di-iodobenzoyl) benzoic acid, per cent by mass,Max. 0.2
9. Lead, mg/kg, Max. 10
10. Arsenic, mg/kg, Max. 3
11. Zinc, mg/kg, Max. 50
12. Heavy metals, mg/kg,Max. 40
It shall be free from mercury, copper and chromium in any form, aromatic amines, atic nitro compounds, aromatic hydrocarbons, and cyanides.
Omitted by G.S.R. 550(E), dated 17.9.1997 (w.e.f. 17.12.1997).
A. 26.05-INDIGO CARMINE:
CommonName Indigocarmine
Synonyms Indigotine,FD and C Blue No. 2, Cl Food Blue 1, EEC Serial No. E 132 L-Blue2
Colourof the 0.1 per cent (M/V) solution in distilled water Blue
ColourIndex Number (1975) No.73015
Class Indigoid
ChemicalName DisodiumSalt of indigotine-5, 5'-Disulphonic acid
EmpiricalFormula C16H8N2O8S2Na2
MolecularWeight 466.36
Solubility Solublein water, sparingly soluble in ethanol.
General Requirements-The material shall conform to the requirements prescribed in Table below :-TABLERequirement For Indigo Carmine
Sl. No. Characteristics Requirements
(1) (2) (3)
1. Total dye content, corrected forsample dried at 105±1°C for 2 hours, per cent by mass,Min. 85
2. Loss on drying at 135°C, percent by mass and chlorides and sulphates expressed as sodiumsalt, per cent by mass Max. 15
3. Water insoluble matter, per centby mass, Max. 0. [2] [Substituted by G.S.R. 773 (E), dated 29-12-2006, for '0.4', '0.4', '3.0'' and '1' respectively (w.e.f. 29-12-2006).]
4. Combined ether extracts, per centby mass, Max. 0. [2] [Substituted by G.S.R. 773 (E), dated 29-12-2006, for '0.4', '0.4', '3.0'' and '1' respectively (w.e.f. 29-12-2006).]
5. Subsidiary dyes, per cent by mass,Max. 1. [0] [Substituted by G.S.R. 773 (E), dated 29-12-2006, for '0.4', '0.4', '3.0'' and '1' respectively (w.e.f. 29-12-2006).]
6. Isatin Sulphonic acid, per cent bymass, Max. 0. [5] [Substituted by G.S.R. 773 (E), dated 29-12-2006, for '0.4', '0.4', '3.0'' and '1' respectively (w.e.f. 29-12-2006).]
7. Lead, mg/kg. Max. 10
8. Arsenic, mg/kg. Max. 3
9. Heavy metals, mg/kg. Max. 40
It shall be free from mercury, copper and chromium in any form; aromatic amines, aromatic nitro compounds, aromatic hydrocarbons, and cyanides.
Substituted by G.S.R. 550(E), dated 17.9.1997 (w.e.f. 17.12.1997).
A.26.06-β-CAROTENE :β-Carotene is obtained as dark violet hexagonal prisms when crystallised from benzene methanol solution; or as red rhombic, almost quadratic plates, from petroleum ether.Synonyms-C.I. natural yellow 26.Colour Index (1956)-No. 75130.Class--Carotenoids.Chemical name-All trans β-Carotene.Empirical Formula-C40H56.Molecular weight-536.89Melting point 1830 ± 1°C.Solubility.-Soluble in carbon disulphide, benzene and chloroform, moderately soluble in normal hexane, cyclohexane, ether, petroleum ether and oils; practically insoluble in methanol and ethanol; insoluble in water.Spectrophotometric Requirement.-The wavelengths of absorption maxima of all trans (3- Carotene in cyclohexane (0.2 mg per 100 ml. approximately) and in 1cm cell shall be 456 mµ to 484 mµ region. There shall be no cis-peak in the 330 mµ to 365 mµ region.A solution of β-carotene in chloroform on addition of antimony trichloride solution shall give a dark blue colour having maximum absorption at a wavelength of 590 mm.Colour Reaction.-When 2ml of concentrated sulphuric acid is added to 2ml of 0.2 per cent solution of β-carotene in chloroform, the acid layer shall turn blue.The material shall have minimum purity of 96.0 per cent.Maximum limit of metallic impurities shall be :-
Arsenic (as As) 3ppm
Lead (as Pb) 10ppm
Heavy metal 40ppm
and shall also meet the following requirements:
(i)Subsidiary colouring matter,per cent by weight, Max.-3;
(ii)Sulphated ash, per cent of total colouring matters, Max.-0.1.
Substituted by G.S.R. 773(E), dated 29-12-2006, for the following matter (w.e.f. 29-12-2006):-"Maximum limit of metallic impurities shall be-Arsenic (as As) - 5 p.p.m.Lead(as Pb) - 20 p.p.m."
A.26.07-CHLOROPHYLL.-Chlorophyll, the green pigment of plants, is extracted and widely used as a colouring matter for various food items.Synonyms-C.I. Natural Green 3; Lebensmittel-Green No. 1Colour-GreenColour Index number-(1956) No. 75810. (1924) No. 12499Class-Phorbin (dihydrophorphin)Chemical name-Chlorophyll a-magnesium complex of 1, 3, 5, 8-tetramethyl 4-ethyl-2- vinyl-9-keto-10-carbo-methoxy-phorbinphytyl-7-propionate. Chlorophyll b-magnesium complex of 1, 5, 8-trimethyl-3-formyl-4-ethyl-2-vinyl-9-keto-10-carbo-methoxy- phorbinphytyl-7-propionate.Empirical formula-Chlorophyll a-C55H72O6N4 Mg.Chlorophyll b-C55H72O6N4 Mg.Molecular weight-Chlorophyll a-893.54.Chlorophyll b-907.52.General.-The material shall be intensely dark green aqueous ethanolic, or oily solution of chlorophyll degradation products. It shall be soluble in ethanol, ether, chloroform and benzene. It shall be insoluble in water.Identification test.-A solution of chlorophyll in ethanol shall be blue with deep red fluorescence.Brown-phase Reaction.-When green ether or petroleum ether solution of chlorophyll is treated with a small quantity of a 10 per cent solution of potassium hydroxide in methanol, the colour shall become brown quickly returning to green.Note.-This test is applicable only when chlorophyll has not been treated with alkalis.Maximum limits for metallic impurities shall be:
[Arsenic(as As) [[Substituted by G.S.R. 773(E), dated 29-12-2006, for the following matter (w.e.f. 29-12-2006):-'Arsenic (as As) - 5 p.p.m.Lead(as Pb) - 20 p.p.m.']] - 3ppm [[Substituted by G.S.R. 773(E), dated 29-12-2006, for the following matter (w.e.f. 29-12-2006):-'Arsenic (as As) - 5 p.p.m.Lead(as Pb) - 20 p.p.m.']]
Lead(as Pb) [[Substituted by G.S.R. 773(E), dated 29-12-2006, for the following matter (w.e.f. 29-12-2006):-'Arsenic (as As) - 5 p.p.m.Lead(as Pb) - 20 p.p.m.']] - 10ppm] [[Substituted by G.S.R. 773(E), dated 29-12-2006, for the following matter (w.e.f. 29-12-2006):-'Arsenic (as As) - 5 p.p.m.Lead(as Pb) - 20 p.p.m.']]
Copper(as Cu) - 30ppm
Zinc(as Zn) - 50ppm.
[The material shall also conform to the following requirements:-] [Inserted by G.S.R. 773(E), dated 29.12.2006 (w.e.f. 29.12.2006).]Chlorophyll-Magnesium complex
SI.No. Characteristics Requirements
(1) (2) (3)
1. Total combinedphaeophytines and their magnesium complexes, per cent. by weight,Max. 10
2. Residual solvents,mg/kg, Max. Acetone, methanol, ethanol, propan-2 ol, hexane 50
  Dichloromethane 10.1
A.26.08-CARAMEL-Caramel shall be prepared from the food grade carbohydrates or their combinations in the presence of food grade acids, alkalis or salts. It shall be of four types, namely:Type-I-Plain Caramel-It shall be prepared by heating carbohydrates with or without acids or alkalis, or their salts. No ammonium or sulphite compounds are used.Type-II-Caustic Sulphite Caramel-It shall be prepared by heating carbohydrates with or without acids or alkalis or their salts in the presence of sulphite compounds; no ammonium compounds are used.Type-III-Ammonia Process Caramel-It shall be prepared by heating carbohydrate with or without acids or alkalis or their salts in the presence of ammonium compounds; no sulphites are used.Type-IV-Ammonia Sulphite Caramel-It shall be prepared by heating carbohydrates with or without acids or alkalis or their salts in the presence of both sulphite and ammonium compounds.Raw Materials:

1. Carbohydrates-Caramel shall be prepared from the following carbohydrates or their mixtures:

Sucrose, glucose, fructose, invert sugar, lactose, malt syrup, molasses, starch hydrolysates and fractions thereof and/or polymer thereof.

2. Acids and alkalis-The acids used are sulphuric acid, phosphoric acid, acetic acid, or citric acid and the alkalis used are sodium, postassium or calcium hydroxide or mixture thereof.

Where the ammonium compounds are used, they are one or more of the following:-Ammonium HydroxideAmmonium Carbonate and BicarbonateAmmonium phosphateAmmonium sulphateAmmonium sulphite, Bisulphite, Metasulphite.Where the sulphite compounds are used, they are one or more of the following:-Sulphurous acid, Potassium or Ammonium Sulphite or Bisulphite.It shall be a dark brown to black liquid or solid materials having the characteristic odour of burnt sugar and a pleasant, bitter taste. Its solution, when spread in a thing layer on a glass plate should appear homogeneous, transparent and have reddish-brown colour. It shall be miscible with water. It shall be free from any other extraneous colouring matter. It may contain permitted emulsifying and stabilising agents.It shall conform to the requirements prescribed in Table 1 below. All requirements shall be on solid basis, except metallic impurities.Table 1Routine Test Requirements For Caramel
Sl.No. Characteristics TypeI Plain TypeII Caustic Sulphite TypeIII Ammonia Process TypeIV Sulphite Ammonia
(1) (2) (3) (4) (5) (6)
1. Solidcontent, per cent by mass 62-77 65-72 53-83 40-75
2. Colourintensity, per cent by mass 0.01-0.12 0.06-0.10 0.08-0.36 0.10-0.60
3. Ammoniacalnitrogen, per cent by mass, max. 0.01 0.01 0.4 0.5
4. 4-Methylimidazole - - Max.300 mg/kg & Max. 200 mg/kg on equivalent colour basis Max.1000 mg/kg & Max. 250 mg/kg on equivalent colour basis
5. Lead(as Pb), mg/kg, max. 5 5 5 5
6. Aresenic(as As), mg/kg. 3 3 3 3
Note.-Requirement of ammoniacal nitrogen is based on a product colour having a minimum colour intensity prescribed at Si. No. (2) proportionately higher values of ammoniacal nitrogen apply for products of higher colour intensity.Type test-The material shall also conform to the requirements prescribed in Table 2 below:-All requirements shall be on solid basis except metallic impurities.Table 2Type Test Requirements For Caramel
Sl.No. Characteristics TypeI Plain TypeII Caustic Sulphite TypeIII Ammonia Process TypeIV Sulphite Ammonia
(1) (2) (3) (4) (5) (6)
1. Total sulphur,percent by mass Max.0.3 1.3-2.5 Max0.3 1.4-10.0
2. Sulphur dioxide (asSO2) - Max.0.2% - Max.0.5%
3. Total nitrogen,percent by mass Max.0.1 Max.0.2 1.3-6.8 0.5-7.5
4. Heavy metals, mg/kg(Max.) 25 25 25 25
5. 2-Acety14-tetrahydroxy butylimidazole (THI) - - Max.40 mg/kg & Max. 25 mg/kg on an equivalent colour basis -
6. Mercury (as Hg),mg/kg, Max. 0.1 0.1 0.1 0.1
7. Copper (as Cu),mg/kg, Max. 20 20 20 20
The material shall be filled in amber coloured glass or high density polythylene containers or any other well closed suitable containers with as little air space as possible. The containers shall be such as to preclude contamination of the contents with metals or other impurities.
Substituted by G.S.R. 550(E), dated 17-9-1997 (w.e.f. 17-12-1997).
A. 26.09-ANNATTO:
Class Carotenoids
Code Number CI (1975) No.75120
  Cl (1975) NaturalOrange 4 EEC No. E-160 b
Chemical Name Annatto extract inoil contains several coloured components, the major single onebeing bixin which may be present in both Cis and Trans forms.Thermal degradation products of bixin may also be present
Solubility Water solubleannatto contains norbixin, the hydrolysis product of bixin, inthe form of sodium or potassium salt, as the major colouringprinciple. Both cis and trans forms may be present
Chemical Formula Bixin C25H30O4Norbixin C24H28O4
Molecular Weight Bixin 394.50
  Norbixin 380.48
The material shall be of the following two types:
(a)Solution in oil for use in butter and other food products, and
(b)Solution in water for use in cheese and other food products.
General:The material shall be derived only from the plant Bixa orellana L. and shall not contain any extraneous colouring matter. It shall be processed, packed, stored and distributed under hygienic conditions in licensed premises.
(i)Solution of Annatto Colour in Oil for Use in Butterand Other Food Products:-
Annatto extract in oil, as solution or suspension, is prepared by extraction of the outer coating of seeds with vegetable oils. In the preparation of the solution of annatto colour in oil, only the edible vegetable oils shall be used, either singly or in a mixture.The solution of annatto colour in oils shall be clear and shall remain so on storage in suitable containers at 15'C except for a slight deposit of stearine or shall be in the form of a suspension. The suspension on dilution with hot oil to bring the bixin content to 0.24 per cent shall be a clear solution.Colour:The colour of solution in amyl acetate at a dilution of 1:1000 (m/v), when measured in a Lovibond Tintomater with a 1 cm Cell Spectrophotome trically/Calorimeterically shall be not less than the following :-
Yellowunits 5.0
Redunits 0.4
or be not less than the colour of the following inorganic solution at a liquid depth of one centimetre which may be employed for matching the stated dilution in a plunger type calorimeter using incident light closely approximating the normal day light:
PotassiumBichromate 0.320g
Cobaltammonium sulphate (COSO4, (NH4)2SO46H2O) 2.02g
Sulphuricacid, Sp-gr 1.84 2ml
Distilledwater Tomake solution to one litre.
These reagents shall be of the analytical reagent grade. Although the solution retains its tinctorial value for a considerable time, after prolonged storage, its optical clarity shall be examined before use, to ensure that no alteration has taken place.Note 1.-Diluted solution of annatto colour in amyl acetate is not stable in colour quality, particularly if exposed to light, and measurement shall be carried out on the diluted solution without undue delay.
(ii)Solution of Annatto Colour in Water for Use in Cheese and Other Food Products:-
Water soluble annatto colour is prepared by extraction of the outer coating of the seeds with aqueous alkali (sodium or potassium hydroxide). In the preparation of the solution, potable water shall be used. A little quantity (0.5 to 3 per cent) of alkali may be added.The solution shall be clear and shall remain so on storage in suitable containers at a temperature of 15°C.Colour:The colour of the solution in 0.1 N sodium hydroxide or potassium hydroxide at a dilution of 1: 1000 (m/v) measured in a 1 cm shall be the same as that specified in (i) above.The material shall conform to the requirements prescribed in Table below:-TableRequirements For Annatto
Sl.No. Characteristics Requirements
(1) (2) (3)
1. Carotenoid  
  (a) Annatto extractin oil, expressed as bixin, percent by mass, Min. 0.24
  (b) Water-solubleannatto, expressed as norbixin, percent by mass, Min. 0.24
2. Arsenic, mg/kg,Max. 3
3. Lead, mg/kg, Max. 10
4. Copper, mg/kg,Max. 30
5. Heavy metals,mg/kg, Max. 40.]
Substituted by G.S.R. 550(E), dated 17.9.1997 (w.e.f. 17.12.1997).
A.26.10-RIBOFLAVIN.-Riboflavin is a yellow to orange-yellow crystalline powder. Melting point about 280°C with decomposition.Solubility-Slightly soluble in water, more soluble in saline solution and in a 10 per cent (w/v) solution of urea, sparingly soluble in alcohol, practically insoluble in chloroform and in solvent ether, and soluble in dilute solution of alkali hydroxides.Synonyms-Vitamin B2, Lactoflavin and Lactoflavin.Colour-Yellow to orange-yellow.Class-Isoalloxazine.Chemical name-6:7-dimethyl-9-(d-l-ribityl)-isoalloxazine.Empirical Formula-C17H20N4O6Molecular weight-376.38.Identification -A solution of 1 mg of Riboflavin in 100 ml water is pale greenish yellow in transmitted light, and has an intense yellowish green fluorescence which disappears on the addition of sodium dithionite and mineral acids or alkalies.Spectrophotometry-Absorption maxima of aqueous solution shall be at 220 to 225, 266, 371 and 444 mµ.Specific Rotation.-It shall be determined in a 0.5 per cent w/v solution in a mixture of 1.5 ml of 0.1N alcoholic solution of potassium hydroxide (free from carbonate) and sufficient freshly boiled and cooled water to produce 10 ml. The specific rotation, when calculated with reference to the substance dried to constant weight in the dark at 105°C, shall be, 122°.The material shall have minimum purity of 97.0 per cent.Maximum limit of metallic impurities shall be:-
Arsenicas (As) 5ppm
Leadas (pb) 20ppm.
A.26.11-PONCEAU 4R:
CommonName Ponceau4R
Synonyms CIFool Red 7, L-Rot No. 4, Coccine Nouvelle, Cochineal Red A; EECSerial No. E 124
Colourof 0.1 per cent (m/v) solution in distilled water Red
ColourIndex Number (1975) No.16255
Class Monoazo
ChemicalName Trisodiumsalt of 1-(4-sulpho-l-naphtylazo)-naphthol-6, 8-disulphonic acid
EmpiricalFormula C20H11N2O10S2Na2
Molecularweight 604.5
Solubility Solublein water. Sparingly soluble in ethanol.
The material shall conform to the requirements prescribed in Table below :-TableRequirements For Ponceau 4R
Sl. No.| Characteristics| Requirements|- (1)| (2)| (3)|- 1.| Total dye content, corrected for sample dried at 105±1°C for 2 hours, per cent by mass, Min.| [85] [Substituted by G.S.R. 773(E), dated 29.12.2006, for '82','0.4' and '0.4' respectively (w.e.f. 29.12.2006).]|- 2.| Loss on drying at 135°C, per cent by mass Max. and Chlorides and Sulphates expressed as sodium salt, per cent by mass, Max.| 18|- 3.| Water-insoluble matter, per cent by mass, Max.| [0.2] [Substituted by G.S.R. 773(E), dated 29.12.2006, for '82','0.4' and '0.4' respectively (w.e.f. 29.12.2006).]|- 4. Combinedether extracts, per cent by mass, Max. 0. [2] [Substituted by G.S.R. 773(E), dated 29.12.2006, for '82','0.4' and '0.4' respectively (w.e.f. 29.12.2006).]
5.| Subsidiary dyes, per cent by mass, Max.| 1.0|- 6.| Dye intermediates, per cent by mass, Max.| 0.5|- 7.| Lead, mg/kg, Max.| 10|- 8.| Arsenic, mg/kg, Max.| 3|- 9.| Heavy metals, mg/kg, Max.| 40
It shall be free from mercury, selenium and chromium in any form; aromatic amines, aromatic nitro compounds, aromatic hydrocarbons, and cyanides.
Substituted by G.S.R. 550(E), dated 17.9.1997 (w.e.f. 17.12.1997. Earlier it was inserted by G.S.R. 393(E), dated 4.8.1978 (w.e.f. 4.8.1978) and corrected by G.S.R. 1210, dated 29.9.1979.
A.26.12-CARMOISINE:
Common name Carmoisine
Synonyms Azorubine, C.I. FoodRed 3, E.E.C. Serial No. E. 122
Colour of the 0.1 percent (m/v) solution in Distilled Water Red
Colour Index Number (1956)-No. 14720
Class Monoazo
Chemical Name Disodium salt of2-(4-sulpho-l-naphthylazo)-1-hydroxy naphthalene-4-sulphonic acid
Empirical Formula C20H12N2O7S2Na2
Molecular Weight 502.44.
General Requirements-The material shall be free from mercury, selenium and chromium in any form, aromatic amines; aromatic nitro compounds, aromatic hydrocarbons and any cyanides.[Carmoisine shall also comply with requirements prescribed in Table below:Table]
Sl.No. Characteristics Requirements
(1) (2) (3)
1. Total dye content,corrected for sample dried at 105±1°C for 2 hours, percent by mass, Min. 87
2. Loss on drying at135°C per cent by mass, max. and chlorides and sulphatesexpressed as sodium salt, per cent by mass, Max. 13
3. Water-insolublematter, per cent by mass, Max. 0.2
4. Combined etherextracts, per cent by mass, Max. 0.2
5. Subsidiary dyes,per cent by mass, Max. 1.0
6. Dye intermediates,per cent by mass, Max. 0.5
7. Lead, mg/kg, Max. 10
8. Arsenic, mg/kg,Max. 3
9. Heavy metals,mg/kg, Max. 40.
[***] [Omitted by G.S.R. 550(E), dated 17-9-1997 (w.e.f. 17-12-1997).]A.26.14-SYNTHETIC FOOD COLOUR-PREPARATION AND MIXTURES :Colour Preparation:A preparation containing one or more of the permitted synthetic food colours conforming to the prescribed standard alongwith diluents and/or filler materials and meant to be used for imparting colour to food. It may contain permitted preservatives and stabilizers.The colour preparation would be either in the form of a liquid or powder. Powder preparations shall be reasonably free from lumps and any visible extraneous /foreign matter. Liquid preparations shall be free from sediments.Only the following diluents or filler materials shall be permitted to be used colour preparations conforming to the prescribed standards :-

1. Potable water

2. Edible common salt

3. Sugar

4. Dextrose Monohydrate

5. Liquid glucose

6. Sodium sulphate

7. Tartaric acid

8. Glycerine

9. Propylene glycol

10. Acetic acid, dilute

11. Sorbitol

12. Citric acid

13. Sodium carbonate and sodium hydrogen carbonate

14. Lactose

15. Ammonium, sodium and potassium alginates

16. Dextrins

17. Ethyl acetate

18. Starches

19. Diethyl ether

20. Ethanol

21. Glycerol mono, di and tri acetate

22. Edible oils and fats

23. Isopropyl alcohol

24. Bees wax

25. Sodium and ammonium hydroxide

26. Lactic acid

27. Carragenan and gum arabic

28. Gelatin

29. Pectin

Colour Mixtures :A mixture of two or more permitted synthetic food colour conforming to prescribed standards without diluents and filler material and meant to be used for imparting colour to food.It may contain permitted preservatives and stabilizers.General Requirements-For Colour Preparation and Colour Mixture-The total Synthetic dye content, per cent by mass (m/v) in the colour preparation on in the mixture shall be declared on the label of the container. In powder preparations the declared value shall be on moisture free bases and in case of liquid preparations on as is basis. The total dye content shall be without the tolerance limits given below on the declared value:
(a)Liquid preparations +15per cent
  -5per cent
(b)Solid preparations ±75per cent.
The limits of impurities shall be as prescribed in Table below :-TableLimits For Impurities
1. Water insolublematter, per cent by mass, Max. (on dry basis), Max. 1.0
2. Lad, (as Pb),mg/kg, Max. 10
3. Arsenic (as As),mg/kg, Max. 3.0
4. Heavy metals,mg/kg, Max. 40
It shall be free from mercury, copper and chromium in any form; aromatic amines, aromatic nitro compounds, aromatic hydrocarbons, polycyclic aromatic hydrocarbons, 2- naphthyl aminobenzidine, amino-4-diphenyl (xenylamine) or their derivatives and cyanides.[Substituted by G.S.R. 550(E), dated 17-9-1997 (w.e.f. 17-12-1997).]
Substituted by G.S.R. 550(E), dated 17-9-1997 (w.e.f. 17-12-1997).
A.26.15-BRILLIANT BLUE FCF.-Brilliant Blue FCF is hygroscopic in nature and its shade charges with different pH. Suitable precautions should, therefore, be taken in packing the colour.Colour Brilliant Blue FCF is described below, namely :-
CommonName BrilliantBlue FCF
Synonyms C.I.Food Blue, FD and C Blue No. 1, Blue Briliant FCF
Class Triarylmethane
Colour Blue
Colour Index(1975) No. 42900
ChemicalName Disodiumsalt of a[4-(N-ethyl-R-sylfobenzylamino)-phenyl][-(4-(N-ethyl-3-sulfonatobenzylimino] cyclohexa-2, 5-dienylidene]toluene-2-sulfonate.
EmpiricalFormula C37H34N2Na2O9S3
MolecularWeight 792.86
GeneralRequirements Thematerial shall conform to the requirement prescribed in Tablebelow, namely:-
Table For Brilliant Blue FCF
Sl.No. Characteristics Requirements
(1) (2) (3)
(i) Total dye content,corrected for sample dired at 105±1°C for 2 hours, percent by mass, Min. 85
(ii) Loss on drying at135°C, and chlorides and sulphate sexpressed as sodium salt,per cent by mass, Max. 15
(iii) Water-insolublematter, per cent by mass, Max. 0.2
(vi) Combined etherextracts, per cent by mass, Max. 0.2
(v) Subsidiary dyes, percent by mass, Max. 3
(vi) Dye intermediates,per cent by mass, Max.  
  (a) O,sulpho-benzaldehyde, Max. 1.5
  (b)N-N-ethyl-benzyl-aniline-3-sulphonic acid, Max. 0.3
  (c) Leuco base, percent by mass, Max. 5
(viii) Heavy metals, (as Pb)mg/kg, Max. 40
  -Lead, mg/kg, Max. 10
  -Arsenic, mg/kg, Max. 3
  -Chromium, mg/kg,Max. 50
Note.-The material shall be free from aromatic amines, aromatic nitro compounds, aromatic hydrocarbons and cyanides.A.26.16-FAST GREEN FCF:Fast Green FCF is hygroscopic in nature and its shade charges with different pH. Suitable precautions should, therefore, be taken in packing the colour.Fast Green FCF is described below, namely:
CommonName FastGreen FCF
Synonyms C.1.Food Green 3, FD and C Green No. 3, Vert Solid FCF
Class Triarylmethane
Colour Green
ColourIndex (1975)No. 42053
ChemicalName Disodiumsalt of4-[4-(N-ethyl-p-sulfobenzylamino)-phenyl-[-(4-hydroxy-2-sulphonumphenyl)-methylene]-(N-ethyl-N-p-sulphobenzyl2, 5-cyclohexadienimine).
EmpiricalFormula C37H34O10N2S2Na2
MolecularWeight 808.86
Requirements Thematerial shall conform to the following requirements prescribedin Table below, namely :-
Table For Fast Green FCF
Sl.No. Requirements Characteristics
(1) (2) (3)
(i) Total dye content,corrected for sampled dried at 105±1°C for 2 hours,per cent by mass, Min. 85
(ii) Loss on drying at135°C, and, per cent by mass, Max. 13
  and  
  chlorides andsulphates expressed as sodium salt, per cent by mass, Max.  
(iii) Water-insolublematter, per cent by mass, Max. 0.2
(iv) Combined etherextracts, per cent by mass, Max. 0.2
(v) Subsidiary dyes, percent by mass, Max. 1.0
(vi) Organic compoundother than colouring matter uncombined intermediates and productsof side reactions  
  (a) Sum of 2-, 3-,4-formyl benzene sulphonic acid, sodium salts, per cent by mass,Max. 0.5
  (b) Sum of 3-and4-[ethyl(4-sulfophenyl) amino] methylbenzene sulphonic acid,disodium salts, per cent by mass, Max. 0.3
  (c)2-formyl-5-hydroxybenzene sulphonic acid sodium salt, per cent bymass, Max. 0.5
  (d) Leuco base, percent by mass, Max. 0.5
  (e) Unsulphonatedprimary aromatic amines (calculated as aniline), per cent bymass, Max. 0.01
(vii) Lead, mg/kg, Max. 10
(viii) Arsenic, mg/kg, Max. 3
(ix) Chromium, mg/kg, Max. 50
(x) Mercury, mg/kg, Max. absent
(xi) Heavy metals, mg/kg,Max. 40
Note.-The material shall be free from aromatic nitro compounds, aromatic hydrocarbons, and cyanides.
Inserted by G.S.R. 171(E), dated 6-4-1998 (w.e.f. 6-4-1998).
A.26.17-ALUMINIUM LAKE OF SUNSET YELLOW FCF-Food Yellow No.5 Aluminium Lake is a fine orange yellow water soluble, odourless powder. It is prepared by precipating Sunset Yellow FCF (conforming to specification under A. 26.02 of Appendix B to Prevention of Food Adulteration Rules, 1955) on to a substratum of Alumina.Chemical Name.-Sunset Yellow FCF Aluminium Lake-6, hydroxy-5 (4-sulfophenylazo)-2 Naphthalenesulphonic acid, Aluminium Lake.Synonym-CI Pigment Yellow 104, FD and C Yellow No. 6, Aluminum Lake (USA), Food Yellow No. 5 Aluminum Lake (Japan).
(1) Sunset yellow dye used in preparation of lake colour shall conform to specifications laid down under A. 26.02 of Appendix B to the Prevention of Food Adulteration Rules, 1955.
(2)Pure dye content of Aluminium Lake weight notless than 17 per cent
(3)Substratum of Aluminium oxide notmore than 83 per cent
(4)Aluminum content in the lake weight by weight notmore than 44 per cent
(5)Sodium chlorides and sulfates (as sodium salts) notmore than 2.0 per cent
(6)Inorganic mater (HCL insoluble) notmore than 0.5 per cent
(7)Lead (as Pb) notmore than 10 ppm
(8)Arsenic (as As) notmore than 3 ppm.
Alumina used in colour shall conform to following, namely :-
(a)Identity.-Alumina (dried as aluminium hydroxide) is a white, odourless, tasteless, amorphous powder consisting essentially of Aluminium hydroxide (Al2O3×H2O).
(b)Specifications.-Alumina (dried aluminium hydroxide) shall conform to the following specifications, namely :-
(i)Acidity or alkalinity.-Agitate 1 gm with 25 ml of water andfilter. The filtrate shall be neutral to litmus paper.
(ii)Lead (as Pb) notmore than 10 parts per million
(iii)Arsenic (as As) notmore than 1 part per million
(iv)Mercury (as Hg) notmore than 1 part per million
(v)Aluminium oxide (Al2O3) notless than 50 per cent.
Solubility.-Lakes are insoluble in most solvents. They are also insoluble in water in pH range from 3.5-9.0 but outside this range the lake substrate tends to dissolve releasing the captive dye.
Inserted by G.S.R. 853(E), dated 30-12-2002 (w.e.f. 1-4-2003).
[A.27.01-SILVER LEAF (Chandi-ka-warq)-food grade-shall be in the form of sheets, free from creases and folds and shall contain not less than 99.9 per cent of silver.] [Inserted by G.S.R. 992, dated 4th June, 1971.][A.28-GROUNDNUT KERNEL (deshelled) for direct human consumption commonly known as Moongphali are obtained from the plant Arachis hypogols. The kernels shall be free from non-edible seeds such as mahua, castor, neem or argemone, etc. It shall be free from colouring matter and preservatives. It shall be practically free from extraneous matter such as stones, dirtclay etc. The kernels shall conform to the following standards, namely:
(a)Moisture Notmore than 7.0 per cent
(b)Damaged kernel including slightly damaged kernel Notmore than 5.0 per cent by weight
(c)Aflatoxin content Notmore than 30 parts per billion.]
[Inserted by G.S.R. 18(E), dated 15-1-1977 (w.e.f. 15-4-1977).][A.28.01-RAISINS means the product obtained by drying sound, clean grapes of proper maturity belonging to Vitis vinifera L. The product may be washed, with or without seeds and stems and may be bleached with Sulphur dioxide. The product shall be free from foreign matter, living insects, mould, dead insects, insect fragments and rodent contamination. The product shall have uniform colour, pleasant taste and flavour, free from odour and taste and evidence of fermentation. The product shall be free from added colouring matter. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall conform to the following requirements:
(i)Moisture (m/m) Notmore than 15.0 percent
(ii)Damaged Raisins (m/m) Notmore than 2.0 percent
(iii)Sugared Raisins (m/m) Notmore than 15.0 percent
Explanation.-For the purpose of this paragraph,-
(i)"Damaged Raisins" means raisins affected by sunburn, scars, mechanical injury which seriously affects the appearance, edibility and keeping quality;
(ii)"Sugared Raisins" means raisins with external or internal sugar crystals which are readily apparent and seriously affect the appearance of the raisins.]
[A.28.02-PISTACHIO NUTS means the product obtained from mature seeds of Pistacia vera L which have been sun dried and their shells opened naturally or mechanically. The product may be raw, roasted, salted and/or lime juice treated. The product shall be free from foreign matter, living insects, mould, dead insects, insect fragments and rodent contamination. The product shall have pleasant taste and flavour, free from odour and taste, mustiness and rancidity. The product shall be free from food additives. The product shall conform to the microbiological requirements given in Appendix D. The product shall conform to the following requirements :-
(i)Moisture (m/m) Notmore than 7.0 percent
(ii)Unopened Shells (m/m) Notmore than 2.0 percent
(iii)Empty Shells (m/m) Notmore than 1.0 percent
Explanation.-For the purpose of this paragraph,--
(i)"Unopened Shells" means shells which are not split open but contain a fully developed kernel;
(ii)"Empty Shells" means shells in which kernel is not developed;
(iii)"Mouldy Shells" means nuts affected by mould.]
[A.28.03-DATES means the product obtained by drying sound, clean fruits of proper maturity belonging to Phoenix dactylifera. The product may be washed, pitted or unpitted, with or without cap, pressed or loose. The product may be treated with sugar, glucose syrup, flour and vegetable oil. The product shall be free from foreign matter, living insects, mould, dead insects, insect fragments and rodent contamination. The product shall have pleasant taste and smell, free from odour and evidence of fermentation. The product shall be free from any added colouring matter. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirements given in Appendix D. The product shall conform to the following requirements :-
(i)Moisture (m/m) Notmore than 30.0 percent
(ii)Ash insoluble in dil HCI Notmore than 0.1 percent
(iii)Blemished /Damaged units Notmore than 5.0 percent
(iv)Extraneous matter Notmore than 1.0 percent
Explanation.-For the purpose of this paragraph,--
(i)"Blemished" means units showing scars, discoloration, sunburn, dark spots on the surface;
(ii)"Damaged" means dates affected by mashing and/or tearing of the flesh exposing the pit or significantly changing the appearance.
(iii)"Extraneous vegetable matter" means stalks, pieces of shells, pits, fibre, peel, etc.]
[A.28.04-DRY FRUITS AND NUTS means the products obtained by drying sound, clean fruits and nuts of proper maturity. The product may be with or without stalks, shelled or unshelled, pitted or unpitted or pressed into blocks. The product shall be free from mould, living/dead insects, insect fragments and rodent contamination. The product shall be uniform in colour with a pleasant taste and flavour characteristic of the fruit/nut free from off flavour, mustiness, rancidity and evidence of fermentation. The product shall be free from added colouring. The product shall conform to the following requirements :
(i) Extraneousvegetable matter (m/m) Not more than 1.0percent
(ii) Damaged/Discoloured units (m/m) Not more than 2.0percent
(iii) Acidity ofextracted fat expressed as Oleic Acid Not more than 1.25percent
Explanation.-For the purpose of this paragraph,-
(i)"Extraneous vegetable matter" means stalks, pieces of shells, pits, fibre, peel;
(ii)"Damaged or Discoloured" means units affected by sunburn, scars mechanical injury, discolouration and insects.]
[A.29-BEVERAGES-ALCOHOLIC:A.29.01-TODDY means the sap from coconut, date, toddy palm tree or any other kind of palm tree which has undergone alcoholic fermentation. It shall be white cloudy in appearance with sediments on storage and shall possess characteristic flavour derived from the sap and fermentation without addition of extraneous alcohol. It shall be free from added colouring matter, dirt, other foreign matter or any other ingredient injurious to health. [It shall also be free from chloral hydrate, paraldehyde, sedative, tranquilizer and artificial sweetener] [Inserted by G.S.R. 243, dated 1st March, 1980.].It shall also conform to the following standards, namely :-
(a)Alcoholic content Notless than 5 per cent (v /v)
(b)Total acid as tartaric acid (expressed in terms of 100 litres ofabsolute alcohol) Notmore than 400 grams
(c)volatile acid as acetic acid (expressed in terms of 100 litres ofabsolute alcohol) Notmore than 100 grams]
[Inserted by G.S.R. 185(E), dated 21-3-2005 and read with corrigendum G.S.R. 596(E), dated 20-9-2005, G.S.R. 159(E), dated 16-3-2006, G.S.R. 575(E), dated 19-9-2006, G.S.R. 606(E), dated 19-9-2007 and G.S.R. 657(E), dated 18-9-2008 (w.e.f. 18-3-2009).][A.30-PAN MASALA means the food generally taken as such or in conjunction with Pan. It may contain :-Betelnut, lime, coconut, catechu, saffron, cardamom, dry fruits, mulethi, sabrermusa, other aromatic herbs and spices, sugar, glycerine, glucose, permitted natural colours, menthol and non-prohibited flavours.It shall be free from added coal tar colouring matter, [***] [Inserted by G.S.R. 128(E), dated 8-3-1990 (w.e.f. 8-9-1990).] and any other ingredient injurious to health.It shall also conform to the following standards, namely:-Total ash-Not more than 8.0 per cent by weight (on dry basis).Ash insoluble in dilute hydrochloric acid-Not more than 0.5 per cent by weight (on dry basis).] [Inserted by G.S.R. 185(E), dated 21-3-2005 and read with corrigendum G.S.R. 596(E), dated 20-9-2005, G.S.R. 159(E), dated 16-3-2006, G.S.R. 575(E), dated 19-9-2006, G.S.R. 606(E), dated 19-9-2007 and G.S.R. 657(E), dated 18-9-2008 (w.e.f. 18-3-2009).][A.31-FAT SPREAD means a product in the form of water in oil emulsion, of an aqueous phase and a fat phase of edible oils and fats excluding animal body fats. The individual oil and fat used in the spread shall conform to the respective standards prescribed by these rules.Fat spread shall be classified into the following three groups :-
(a) Milk fat spread Fat content will beexclusively milk fat
(b) Mixed fat spread Fat content will be amixture of milk fat with any one or more of hydrogenated,unhydrogenated refined edible vegetable oils or interesterfiedfat
(c) Vegetable fatspread Fat content will be amixture of any two or more of hydrogenated, unhydrogenatedrefined vegetable oils or interesterified fat.
The fat content shall be declared on the label. In mixed fat spread, the milk fat content shall also be declared on the label alongwith the total fat content.The word 'butter' will not be associated while labelling the product.It may "contain" edible common salt not exceeding 2 per cent by weight in aqueous phase; milk solids not fats, It may contain food additives permitted in these rules and Appendix C. It shall be free from animal body fat, mineral oil and wax. Vegetable fat spread shall contain raw or refined sesame oil (Til oil) in sufficient quantity so that when separated fat is mixed with refined groundnut oil in the proportion of 20.08 the red colour produced by Baudouin test shall not be lighter than 2.5 red units in 1 cm cell on a Lovibond scale.It shall also conform to the following standards, namely:
(i)Fat Notmore than 80 per cent and not less than 40 per cent by weight
(ii)Moisture Notmore than 56 per cent and not less than 16 per cent by weight
(iii)Melting point of extracted fat (capillary slip method) in case ofvegetable fat spread Notmore than 37oC
(iv)Unsaponifiable matter of extracted fat:-  
(a)In case of milk fat and mixed fat spread Notmore than 1 per cent by weight
(b)In case of vegetable fat spread Notmore than 1.5 per cent
(v)Acid value of extracted fat Notmore than 0.5.
It shall be compulsorily sold in sealed packages weighing not more than 500g under Agmark certificate mark.
(vi)The vegetable fat spread shall contain not less than 25 IU synthetic vitamin 'A' per' gram at the time of packing and shall show a positive test for vitamin 'A' when tested by Antimony Trichloride (Carr Price) reagents (as per I.S.5886-1970).]
[Inserted by G.S.R. 481, dated 16-9-1993 (w.e.f. 16-9-1993).]
Substituted by G.S.R. 812(E), dated 16-12-2004 (w.e.f. 16-12-2004), for 'Lactic acid, butyric acid, valeric acid, connamon oil and Ethyl butyrate may also be added as flavouring agent upto 0.08 per cent m/m.] Diacetyl may be added as flavouring agents not exceeding 4.0 p.p.m. permitted emulsifiers and stabiliser; permitted antioxidants (BHA or TBHQ) and exceeding 0.02 per cent of the full content of the spread; permitted Class II preservatives namely sorbic acid including its sodium, potassium and calcium salts (calculated as benzoic acid) or benxoic acid, and its sodium and potassium salts (calculated as benzonic acid) singly or in combination not exceeding 1000 parts per million by weight, and sequestering agents. It may contain annatto and/or carotene as colouring agents.'
(vii)[ It all contain starch not less than 100 ppm and not more than 150 ppm.] [Inserted by G.S.R. 284(E), dated 29-5-1997 (w.e.f. 25-5-1997).]
A.32-1. MINERAL WATER means includes all kinds of mineral water or natural mineral water by whatever name it is called and sold.

2. Description and Types of Mineral Water.-(i) Natural mineral water is water clearly distinguished from ordinary drinking water because--

(a)it is characterised by its content of certain mineral salts and their relative proportions and the presence of trace elements or of other constituents;
(b)it is obtained directly from natural or drilled sources from underground water- bearing strata and not from public water supply for which all possible precautions should be taken within the protected perimeters to avoid any pollution of, or external influence on, the chemical and physical qualities of natural mineral water;
(c)of the constancy of its composition and the stability of its discharge and its temperature, due account being taken of the cycles of minor natural fluctuations;
(d)it is collected under conditions which guarantee the original microbiological purity and chemical composition of essential components;
(e)it is packaged close to the point of emergence of the source with particular hygienic precautions;
(f)it is not subjected to any treatment other than those permitted by this standard.
(ii)Naturally Carbonated Natural Mineral Water-A naturally carbonated natural mineral water is a natural mineral water which, after possible treatment as given hereunder and re-incorporation of gas from the same source and after packaging, taking into consideration usual technical tolerance, has the same content of carbon dioxide spontaneously and visibly given off under normal conditions of temperature and pressure.
(iii)Non-Carbonated Natural Mineral Water-A non-carbonated natural mineral water is a natural mineral water which, by nature and after possible treatment as given hereunder and after packaging taking into consideration usual technical tolerance, does not contain free carbon dioxide in excess of the amount necessary to keep the hydrogen carbonate salts present in the water dissolved.
(iv)Decarbonated Natural Mineral Water-A decarbonated natural mineral is a natural mineral water which, after possible treatment as given hereunder and after packaging, has less carbon dioxide content than that at emergence and does not visibly and spontaneously given off carbon dioxide under normal conditions of temperature and pressure.
(v)Natural Mineral Water Fortified with Carbon Dioxide from the Source-A natural mineral water fortified with carbon dioxide from the source is a natural mineral water which, after possible treatment as given hereunder and after packaging, has more carbon dioxide content than that at emergence.
(vi)Carbonated Natural Mineral Water-A carbonated natural mineral water is a natural mineral water which, after possible treatment as given hereunder and after packaging, has been made effervescent by the addition of carbon dioxide from another origin.

3. Treatment and handling.-Treatment permitted include separation from unstable constituents, such as compounds containing iron, manganese, sulphur or arsenic, by decantation and/or filtration, if necessary, accelerated by previous aeration.

The treatments provided may only be carried out on condition that the mineral content of the water is not modified in its essential constituents, which give the water its properties.The transport of natural mineral waters in bulk containers for packaging or for any other process before packaging is prohibited. Natural mineral water shall be packaged in clean and sterile containers.The source or the point of emergence shall be protected against risks of pollution.The installation intended for the production of natural mineral waters shall be such as to exclude any possibility of contamination. For this purpose, and in particular :-
(a)the installations for collection, the pipes and the reservoirs shall be made from materials suited to the water and in such a way as to prevent the introduction of foreign substances into the water;
(b)the equipment and its use for production, especially installations for washing and packaging, shall meet hygienic requirements;
(c)if, during production it is found that the water is polluted, the producer shall stop all operations until the cause of pollution is eliminated;

3A. [ Packaging materials.-It shall be packed in clean, hygienic, colourless, transparent and tamperproof bottles/ containers made of polyethylene (PE) (conforming to IS: 10146 or polyvinyl chloride (PVC) conforming to IS: 10151 or polyalkylene terephthalate (PET and PBT) conforming to IS: 12252 or polypropylene conforming to IS : 10910 or foodgrade polycarbonate or sterile glass bottles suitable for preventing possible adulteration or contamination of the water.

All packaging materials of plastic origin shall pass the prescribed overall migration and colour migration limits.] [Inserted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002).]

4. All Mineral Water shall conform to the following standards, namely :-

Sl.No. Characteristics Requirements
(1) (2) (3)
1. Colour,Hazen Unit/True Colour Unit Notmore than 2
2. Odour Agreeable
3. Taste Agreeable
4. Turbidity Notmore than 2 nephelometric turbidity unit (NTU)
5. TotalDissolved Solids 150-700mg/litre
6. PH 6.5-8.5
7. Nitrates(as NO3) Notmore than 50 mg/litre
8. Nitrites(as NO2) Notmore than 0.02 mg/litre
9. Sulphide(as H2S) Notmore than 0.05 mg/litre
10. Mineraloil [Absent] [Substituted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002).]
11. Phenoliccompounds (as C6H5OH) [Absent] [Substituted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002).]
12. Manganese(as Mn) Notmore than 2.0 mg/litre
13. Copper(as Cu) Notmore than 1 mg/litre
14. Zinc(as Zn) Notmore than 5 mg/litre
15. Fluoride(as F) Notmore than 1 mg/litre
16. Barium(as Ba) Notmore than 1.0 mg/litre
17. Antimony(as Sb) Notmore than 0.005 mg/litre
18. Nickel(as Ni) Notmore than 0.02 mg/litre
19. Borate(as B) Notmore than 5 mg/litre
20. Surfaceactive agents Notdetectable
21. Silver(as Ag) Notmore than 0.01 mg/litre
22. Chlorides(as Cl) Notmore than 200 mg/litre
23. Sulphate(as SO4) Notmore than 200 mg/ litre
24. Magnesium(as Mg) Notmore than 50 mg/litre
25. Calcium(as Ca) Notmore than 100 mg/ Litre
26. Sodium(as Na) Notmore than 150 mg/ litre
27. Alkalinity(as HCO3) 75-400mg/litre
28. Arsenic(as As) Notmore than 0.05 mg /litre
29. Cadmium(as Cd) ot more than 0.003 mg/ litre
30. Cyanide(as CN) [Absent] [Substituted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002).]
31. Chromium(as Cr) Notmore than 0.05 mg/litre
32. Mercury(as Hg) Notmore than 0.001 mg/litre
33. Lead(as Pb) Notmore than 0.01 mg/litre
34. Selenium(as Se) Notmore than 0.05 mg/litre
35. Polynuclear aromatic hydrocarbons Notdetectable
36. Polychlorinated biphenyle (PCB) Notdetectable
37. PesticideResidue Belowdetectable limits
38. "Alpha"activity Notmore than 0.1 Bacquerel/litre (Bq)
39. "Beta"activity Notmore than 1[Bacquerel/litre (Bq)] [Substituted by G.S.R. 439(E), dated 19th June, 2002 (w.e.f. 1-9-2002).]
40. Yeastand mould counts Absent
41. Salmonellaand Shigella Absent
42. E.Coli or thermotolerant Coliforms 1 x 250 ml Absent
43. Totalcoliform bacteria A x 250 ml Absent
44. Fecalstreptococci and Staphylococcus aureus 1x 250 ml Absent
45. Pseudomonasaeruginosa1 x 250 ml Absent
46. Sulphite-reducinganaerobes 1x50ml Absent
47. Vibrocholera1 x 250 ml Absent
48. VParaheamolyticus 1 x 250 ml Absent.

5. Labelling Prohibitions.-No claims concerning medicinal (preventative, alleviative or curative) effects shall be made in respect of the properties of the product covered by the standard. Claims of other beneficial effects related to the health of the consumer shall not be made.

The name of the locality, hamlet or specified place may not form part of the trade name unless it refers to a natural mineral water collected at the place designated by that trade name. The use of any statement or of any pictorial device which may create confusion in the mind of the public or in any way mislead the public about the nature, origin, composition and properties of natural mineral waters put on sale is prohibited.[Inserted by G.S.R. 185(E), dated 21-3-2005 and read with corrigendum G.S.R. 596(E), dated 20-9-2005, G.S.R. 159(E), dated 16-3-2006, G.S.R. 575(E), dated 19-9-2006, G.S.R. 606(E), dated 19-9-2007 and G.S.R. 657(E), dated 18-9-2008 (w.e.f. 18-3-2009).]
Substituted by G.S.R. 759(E), dated 29th September, 2000 (w.e.f. 29-3-2001).
A.33-PACKAGED DRINKING WATER (OTHER THAN MINERAL WATER)---["PACKAGED DRINKING WATER" means water derived from surface water or underground water or sea water which is subjected to hereinunder specified treatments, namely, decantation, filteration, combination of filteration, aerations, filteration with membrane filter depth filter, cartridge filter, activated carbon filteration, demineralisation, remineralisation, reverse osmosis and packed after disinfecting the water to a level that shall not lead to any harmful contamination in the drinking water by means of chemical agents or physical methods to reduce the number of micro-organisms to a level beyond scientifically accepted level for food safety or its suitability:Provided that sea water, before being subjected to the above treatments, shall be subjected to desalination and related processes;] [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).]It shall be packed in clear [hygienic] [Inserted by G.S.R. 760(E), dated 29-9-2000 (w.e.f. 29-3-2001).], colourless, transparent and tamperproof bottles/containers made of polyethylene (PE) conforming to IS: 10146 or polyvinyl chloride (PVC) conforming to IS: 10151 or polyalkylene terephthalate (PET and PBT) conforming to IS: 12252 or polypropylene conforming to IS: 10910 or foodgrade polycarbonate or sterile glass bottles suitable for preventing possible adulteration or contamination of the water.[All packaging material of plastic origin shall pass the prescribed overall migration and colour migration limits.] [Substituted by G.S.R. 439(E), dated 19-6-2002 (w.e.f. 1-9-2002).]It shall conform to the following standards, namely :-
Sl.No. Characteristics Requirements
(1) (2) (3)
1. Colour Not more than 2 HazenUnits/True Colour Units
2. Odour Agreeable
3. Taste Agreeable
4. Turbidity Not more than 2nephelometric turbidity unit (NTU)
5. Total DissolvedSolids Note more than 500mg/litre
6. PH 6.5-8.5
7. Nitrates (as NO3) Not more than 45mg/litre
8. Nitrites (as NO2) Not more than 0.02mg/litre
9. Sulphide (as H2S) Not more than 0.05mg/litre
10. Mineral oil [Absent] [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).]
11. Phenolic compounds(as C6H5OH) [Absent] [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).]
12. Manganese (as Mn) Not more than 0.1mg/litre
13. Copper (as Cu) Not more than 0.05mg/litre
14. Zinc (as Zn) Not more than 5mg/litre
15. Fluoride (as F) Not more than 1.0mg/litre
16. Barium (as Ba) Not more than 1.0mg/litre
17. Antimony (as Sb) Not more than 0.005mg/litre
18. Nickel (as Ni) Not more than 0.02mg/litre
19. Borate (as B) Not more than 5mg/litre
20. Anionic surfaceactive agents (as MBAS) Not more than 0.2 mglitre
21. Silver (as Ag) Not more than 0.01mg/litre
22. Chlorides (as Cl) Not more than 200mg/litre
23. Sulphate (as SO4) Not more than 200mg/litre
24. Magnesium (as Mg) Not more than 30mg/litre
25. Calcium (as Ca) Not more than 75mg/litre
26. Sodium (as Na) Not more than 200mg/litre
27. Alkalinity (as HCO3) Not more than 200mg/litre
28. Arsenic (as As) Not more than 0.05mg/litre
29. Cadmium (as Cd) Not more than 0.01mg/litre
30. Cyanide (as CN) [Absent] [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).]
31. Chromium (as Cr) Not more than 0.05mg/litre
32. Mercury (as Hg) Not spore than 0.001mg/ litre
33. Lead (as Pb) Not more than 0.01mg/ litre
34. Selenium (as Se) Not more than 0.01mg/litre
35. Iron (as Fe) Not more than 0.1mg/litre
36. Polynuclear aromatichydrocarbons Not detectable
37. Polychlorinatedbiphenyle (PCB) Not detectable
38. Aluminium (as Al) Not more than 0.03mg/litre
39. Residual freechlorine Not more than 0.2mg/litre
40. [ [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).] (i) Pesticideresidues considered individually [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).] Not more than 0.0001mg/litre (The analysis shall be conducted by usingInternationally established test methods meeting the residuelimits specified herein) [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).]
  (ii) Total pesticideresidues [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).] Not more than 0.0005mg/litre (The analysis shall be conducted by usingInternationally established test methods meeting the residuelimits specified herein)] [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).]
41. "Alpha"activity Not more than 0.1Bacquerel/litre (Bq)
42. "Beta"activity Not more than 1[Bacquerel/litre (Bq)] [Substituted by G.S.R. 500(E), dated 4th July, 2008 (w.e.f. 5-7-2008).]
43. Yeast and mouldcounts 1 x 250 ml. Absent
44. Salmonella andShigella 1 x 250 ml. Absent
45. E. Coli orthermotolerant bacteria 1 x 250 ml Absent
46. Coliforma bacteria 1x 250 ml Absent
47. Faecal streptococciand Staphylococus aureus 1 x 250 ml. Absent
48. Pseudomonasaeruginosa 1 x 250 ml. Absent
49. Sulphite-reducinganaerobes 1 x 50 ml. Absent
50. Vibro cholera and Vparahaemolyticus 1 x 250 ml. Absent
51. Aerobic MicrobialCount The total viablecolony count shall not exceed 100 per ml at 20°C to 22°Cin 72 h on agar-agar or on agar-gelatin mixture, and 20 per ml at37°C in 24 h on agar-agar.
Labelling ProhibitionsNo claims concerning medicinal (preventative, alleviative or curative) effects shall be made in respect of the properties of the product covered by the standard. Claims of other beneficial effects related to the health of the consumer shall not be made.The name of the locality, hamlet or specified place may not form part of the trade name unless it refers to a packaged water collected at the place designated by that trade name.The use of any statement or of any pictorial device which may create confusion in the mind of the public or in any way mislead the public about the nature, origin, composition, and properties of such waters put on sale is prohibited.[Inserted by G.S.R. 185(E), dated 21-3-2005 and read with corrigendum G.S.R. 596(E), dated 20-9-2005, G.S.R. 159(E), dated 16-3-2006, G.S.R. 575(E), dated 19-9-2006, G.S.R. 606(E), dated 19-9-2007 and G.S.R. 657(E), dated 18-9-2008 (w.e.f. 18-3-2009).]
Inserted by G.S.R. 760(E), dated 29-9-2000 (w.e.f. 29-3-2001).
A.34-MEAT AND MEAT PRODUCTS :A.34.01-CORNED BEEF means the product prepared from boneless meat of carcass of bovine animals including buffalo meat, which have been subjected to anti-mortem and post-mortem inspection.The product shall be uniformly cured with edible common salt and sodium and J or potassium nitrite. The product may contain ascorbic acid, sodium ascorbate or isoascorbate acid/sodium isoascorbate singly or in combination not exceeding 500 mg/kg. The product may also contain sucrose, dextrose, lactose, maltose and glucose syrup including corn syrup.The product shall be packed in hermetically sealed containers and subjected to heat treatment followed by rapid cooling to ensure that the product is shelf stable. The sealed containers shall not show any change on incubation at 35°C for 10 days and 55°C for 5 days.The product shall he in the form of a solid pack capable of being sliced.The product shall be free from any added colour and natural and artificial flavour. The product shall he clean and substantially free from staining and contamination from the container, foreign matter and objectionable odour.The product shall conform to the following requirements, namely :--
Sl.No. Characteristics Requirements
(1) (2) (3)
1. Totalplate count 1000/grammaximum
2. E.Coli Absentin 25 gram
3. Salmonella Absentin 25 gram
4. Staphylococcusaureus Absentin 25 gram
5. Clostridiumperfringens and Clostridium Botulinum Absentin 25 gram.
A.34.02-LUNCHEON MEAT means the product prepared from edible portion of meat of mammalian animals, slaughtered in an abattoir, which have been subjected to anti- mortem and post-morterm inspection and/or edible meat of poultry, birds including chickens, turkeys, ducks, geese, guinea fowl or pigeons slaughtered in an abattoir.The product shall be uniformly cured with edible common salt and sodium and/or potassium nitrite. The product may be with or without binders such as cereal flour/starch, bread, biscuits or bakery products, milk powder, whey powder, egg protein, vegetable protein products, glucose, invert sugar, dextrose, lactose, maltose, glucose syrup, including corn syrup, spices, seasoning and condiments and water soluble hydrolysed protein.The product may be smoked and flavoured with natural and natural identical flavours and permitted flavour enhancer.The product may contain ascorbic acid/isoascorbic acid and its sodium salts singly or in combination not exceeding 500 mg/kg expressed as ascorbic acid as antioxidant and sodium and/or potassium mono-di-polyphosphates, singly or in combination not exceeding 3000 mg/kg expressed as P2O5 as water retention agents.The product shall be packed in hermetically sealed container and subjected to heat treatment followed by rapid cooling to ensure that the product is shelf stable. The sealed container shall not show any change on incubation at 35°C for 10 days and 55°C for 5 days.The product shall be clean and substantially free from stains from the container and foreign matter and shall be capable of being sliced.The product shall conform to the following requirements, namely :-
Sl.No. Characteristics Requirements
(1) (2) (3)
1. Total fat content:  
  (a) Product withoutbinder Not more than 30.0per cent
  (b) Product withbinder Not more than 35.0per cent
2. Total plate count 1000/gram maximum
3. E. Coli Absent in 25 gram
4. Salmonella Absent in 25 gram
5. Staphylococcus aureus Absent in 25 gram
6. Clostridiumperfringens and Clostridium Botulinum Absent in 25 gram.
A.34.03-COOKED HAM means the product prepared from meat of pigs which have been subjected to anti-mortem and post-mortem inspection. The product shall be free from bones, detached cartilage tendons, ligaments and may be with or without skin and fat. The product shall be uniformly cured with edible common salt and sodium and/or potassium nitrite.The product may contain sucrose, invert sugar, dextrose, lactose, maltose, glucose syrup including corn syrup, honey, spices, seasoning and condiments, water soluble hydrolysed protein and food grade gelatin. The product may be smoked and flavoured with natural flavouring substances and nature identical flavours as well as permitted flavour enhancers. The product may contain ascorbic acid/isoascorbic acid and its sodium salt singly or in combination not exceeding 500 mg/kg expressed as ascorbic acid, sodium and/or potassium mono-di-polyphosphates, singly or in combination not exceeding 3000 mg/kg expressed as P2O5 as antioxidant and water retention agents respectively. The product may also contain sodium/ potassium alginate not exceeding 10 mg/kg and/or agar, carrageenan and sodium citrate as emulsifying and stabilizing agents.The product shall be packed in hermetically sealed containers and subjected to heat treatment followed by rapid cooling to ensure that the product is shelf stable. The sealed containers shall not show any change on incubation at 35°C for 10 days and 55°C for 5 Jays.The product shall be free from any stains from the container/package, objectionable matter and shall he capable of being sliced.The product shall confirm to the following requirements, namely :-
Sl.No. Characteristics Requirements
(1) (2) (3)
1. Totalplate count 1000/grammaximum
2. E.Coli Absentin 25 gram
3. Salmonella Absentin 25 gram
4. Staphylococcusaureus Absentin 25 gram
5. Clostridiumperfringens and Clostridium Bohtlinum Absentin 25 gram
A.34.04--CHOPPED MEAT means the product prepared from edible portion of meat of mammalian animals slaughtered in an abattoir, which have been subjected to anti-mortem and post-mortem inspection and/or edible meat of poultry birds including chickens, turkeys, ducks, geese, slaughtered in an abattoir.The product shall be uniformly cured with edible common salt and sodium or potassium nitrite. The product may be with or without binders such as cereal flour/starch, bread, biscuit, or bakery product. Vegetable protein product, fructose, invert sugar, dextrose, lactose, maltose, glucose syrup including corn syrup, spices, seasoning and condiments and water soluble hydrolysed protein.The product may be smoked and flavoured with natural and nature identical flavours and permitted flavour enhancer.The product may contain ascorbic acid/isoascorbic acid and its sodium salts singly or in combination not exceeding 500 mg/kg expressed as ascorbic acid and sodium and/or potassium mono-di-polyphosphate, singly or in combination not exceeding 3000mg/kg expressed as P2O5 as antioxidant and water retention agent respectively.The product shall be packed in hermetically sealed containers and subjected to heat treatment followed by rapid cooling to ensure that the product is shelf stable. The sealed containers shall not show any change on incubation at 35°C for 10 days and 55°C for 5 days.The product shall be clean and substantially free from staining and contamination from the container, foreign matter and shall be capable of being sliced.The product shall conform to the following requirements, namely :-
Sl.No. Characteristics Requirements
(1) (2) 3
1. Total fat content:  
  (a) Product withoutbinder Not more than 25.0per cent
  (b) Product withbinder Not more than 30.0per cent
2. Total plate count 1000/gram maximum
3. E. Coli Absent in 25 gram
4. Salmonella Absent in 25 gram
5. Staphylococcus aureus Absent in 25 gram
6. Clostridiumperfringens and Clostridium Botulinum Absent in 25 gram.
A.34.05-CANNED CHICKEN means the product prepared from edible portion of meat of poultry birds, slaughtered in an abattoir, which have been subjected to anti-mortem and post-mortem inspection. The product shall be free from bones, blood clots, skin, hair, viscera and bruised/disintegrated material.The product shall be cured with a mixture of edible common salt and sodium nitrite. The product shall be free from added colour flavour and meat tenderized. The packing medium and other ingredients shall be of food grade quality.The product shall be packed in hermetically sealed clean and sound tin containers and subjected to adequate heat treatment followed by rapid cooling to ensure that the product is shelf stable. The sealed containers shall not show any change on incubation at 35°C for 10 days and 55°C for 5 days.The contents shall have the characteristic colour, free from objectionable odour, discoloration and excessive disintegration.The product shall conform to the following requirements, namely :-
Sl.No. Characteristics Requirements
(1) (2) (3)
(1) Total plate count 1000/gram maximum
(2) E. Coli Absent in 25 gram
(3) Salmonella Absent in 25 gram
(4) Staphylococcus aureus Absent in 25 gram
(5) Clostridiumperfringen and Clostridium botulinum Absent in 25 gram.
A.34.06--CANNED MUTTON AND GOAT MEAT means the product prepared from edible portion of meat of bovine animals slaughtered in an abattoir, which have been subjected to anti-mortem and post-mortem inspection. The product shall be free from bones, blood clots, skin, hair, stringy and fibrous tissue, bruised material, viscera, tendons and excessive fat.The product shall be cut into pieces of reasonably uniform size and cured with a mixture of edible salt and sodium nitrate and/or sodium nitrite. The product shall be free from added colour, flavour and meat tenderizer. The packing medium and other ingredients shall be of food grade quality.The product shall be packed in hermetically sealed clean and sound tin containers and subjected to adequate heat treatment followed by rapid cooling to ensure that the product is shelf stable. The sealed container shall not show any change on incubation at 35°C for 10 days and 5°C for 5 days.The contents shall have characteristic colour, free from objectionable odour, discoloration and excessive disintegration.The product shall conform to the following requirements, namely :-
Sl.No. Characteristics Requirements
(1) (2) (3)
1. Totalplate count 1000/grammax.
2. E.Coli Absentin 25 gram
3. Salmonella Absentin 25 gram
4. Staphylococcusaureus Absentin 25 gram
5. Clostridiumperfringens and Clostridium Botulinum Absentin 25 gram.
A.34.07-FROZEN MUTTON, GOAT, BEEF AND BUFFALO MEAT means the product prepared from edible portion of meat of bovine animals including buffalo meat slaughtered in an abattoir, which have been subjected to anti-mortem and post-mortem inspection.The fresh meat meant for freezing shall be clean, free from any foreign matter, objectionable odour/flavour and evidence of deterioration. Meat shall be prepared by quickly freezing in an appropriate equipment in such a way that the range of temperature of maximum crystallization is passed quickly and the product attains a temperature of-18"C or colder at the thermal centre after thermal stabilization. The product shall be kept deep frozen so as to maintain its quality during transportation, storage and sale.The product shall conform to the following requirements, namely :-
Sl.No. Characteristics Requirements
(1) (2) (3)
1. Total plate count 100000/gram max.
2. E. Coli 100/gram max.
3. Staphylococcus aureus 100/gram max.
4. Clostridiumperfringens and Clostridium Botulinum 30/gram max.
5. Yeast and mould count 1000/gram max.
6. Salmonella Absent in 25 gram
7. Listeriamonocytogenes Absent in 25 gram.]
Inserted by G.S.R. 437(E), dated 19th June, 2002 (w.e.f. 19-6-2002).
[A.35-FISH AND FISH PRODUCTSA.35.01-FROZEN SHRIMPS or PRAWNS means the product prepared from fresh shrimps of sound quality belonging to Penaeidae, Pandalidae, Crangonidae, Palaeomonidae Solenoceridae, Aristeidae and Sergestidae families. The product shall not contain a mixture of genera but may contain mixture of species of same genus with similar sensory properties. The product may be peeled or unpeeled, raw or cooked. The product may be glazed with water. The product shall conform to the following requirements :
Sl.No. Characteristics Requirementsin Raw Product Requirementin Cooked Product
(1) TotalVolatile Base (Nitrogen) Notmore than 30 mg/100 gm Absentin 25gm]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).][A.35.02-FROZEN LOBSTERS means the product prepared from fresh lobsters of sound quality belonging to the genus Homarus of the family Nephropidae and from the families Palinuridae and Scyllaride. The Norway Lobster may be prepared from Nephros norvegicus. The product shall not be a mixture of different species. The product may be raw or cooked. The product may be glazed with water. The product shall conform to the following requirements :-
Sl.No. Characteristics Requirementsin Raw Product Requirementsin Cooked Product
(1) TotalVolatile Base (Nitrogen) Notmore than 30 mg/100 gm Absentin 25gm]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).][A.35.03-FROZEN SQUID AND PARTS OF SQUID means the product prepared from fresh squid of sound quality belonging to squid species of Loliginidae, Ommastrephidae Onychoteuthidae and Thysanotenthidae families. The product may be glazed with water. No food additive is allowed in this product. The product shall conform to the following requirements:] [Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).]
Sl.No. Characteristics Requirements
(1) TotalVolatile Base (Nitrogen) Notmore than 30 mg/100gm
[A.35.04-FROZEN FINFISH means the product prepared from fresh fish of good quality. The product may be with or without head from which viscera or other organs have been completely or partially removed. The product may be glazed with water. The products shall conform to the following requirements:] [Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).]
Sl.No. Characteristics Requirements
(1) Total Volatile Base(Nitrogen) Not more than 30mg/100 gm
(2) Histamine Not more than 20mg/100 gm
[A.35.05-FROZEN FISH FILLETS OR MINCED FISH FLESH OR MIXTURES thereof are products obtained from fresh wholesome fish of any species or mixture of species with similar-sensory properties. Fillets may be pieces of irregular size and shape with or without skin. Minced fish flesh consists of particles of skeletal muscle." and is free from bones, viscera and skin. The product may be glazed with water. The products shall conform to the following requirement :-
Sl.No. Characteristics Requirements
(1) TotalVolatile Base (Nitrogen) Notmore than 30 mg/100 gm
(2) Histamine Notmore than 20 mg/100 gm
Note I: Products under item A. 35.01, 35.02, 35.03, 35.04 and 35.05 shall be frozen in an appropriate equipment quickly to minus (-) 18°C or colder in such a way that the range of temperature of maximum crystallization is passed quickly. The quick freezing process shall not be regarded as complete unless the product temperature has reached minus (-) 18°C or colder at the thermal centre after thermal stabilization. The product shall be kept deep frozen so as to maintain the quality during transportation, storage and sale. The entire operation including processing and packaging shall ensure minimum dehydration and oxidation. The product may contain food additives permitted in Appendix C except listed product under item A 35.03. The product shall conform to the microbiological requirement given in Appendix D. The products shall be free from any foreign matter and objectionable odour/flavour.][A.35.06-DRIED SHARK FINS means the product prepared from dorsal and pectoral fins, lower lobe of caudal fin and Pelvic from fresh shark of edible quality. The product shall be free from adhering flesh and may be with or without skin. The product shall be dried in a suitable manner and shall be free from any food additive. The product shall be free from foreign matter, objectionable odour or flavour and rancidity. No food additive is allowed in this product. The products shall conform to the following requirements] [Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).] :-
Sl.No. Characteristics Requirements
(1) Moisture Not more than 10.0percent
(2) Ash insoluble in HCLon dry basis Not more than 1.0percent
(3) Yeast and Mould Count Absent in 25 gm
[A.35.07-SALTED FISH/DRIED SALTED FISH means the product prepared from fresh wholesome fish. The fish shall be bled, gutted, beheaded, split or filleted and washed. The fish shall be fully saturated with salt (Heavy salted) or partially saturated to a salt content not less than 10 percent by weight of the salted fish which has been dried. The product shall be free from foreign matter, objectionable odour and flavour. The product may contain food additives permitted in Appendix C. The product shall conform to the microbiological requirement given in Appendix D. The products shall conform to the following requirements :-
Sl.No. Characteristics Requirements
(1) Moisture Not more than 16.0percent
(2) Sodium chloride Not less than 10.0percent andNot more than 15.0percent
(3) Ash insoluble in HCLon dry basis Not more than 1.0percent
(4) Yeast and Mould Count Absent in 25 gm]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).][A.35.08-CANNED FINFISH means the product prepared from the flesh of fresh finfish of sound quality belonging to any one species or mixture of species within the same genus having similar sensory properties. The product shall be free from head, tail and viscera. The product may be packed in any suitable packing medium. The packaging medium and other ingredients used shall be of food grade quality. The products shall conform to the following requirements:-
Sl.No. Characteristics Requirements
(1) Histamine Content Notmore than 20 gm/100 gm
(2) Total Volatile Base(Nitrogen) Notmore than 30 mg/100 gm]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).][A.35.09-CANNED SHRIMP means the product prepared from fresh shrimp of sound quality from any combination of species of families Penaeidae, Pandalide, Crangonidae and Palaemonidae from which heads, shell and antenna have been removed. The product may be in the form of peeled shrimps which have been headed and peeled without removal of the dorsal tract or cleaned and deveined shrimps in which the back is cut open after peeling and dorsal tract has been removed upto the last segment next to the tail or broken shrimps consisting of pieces of peeled shrimp of less than four segments with or without the vein removed. The packing medium and other ingredients shall be of food grade quality. The products shall conform to the following requirements:
Sl.No. Characteristics Requirements
(1) Total Volatile Base(Nitrogen) Not more than30mg/100 gm
(2) Acidity in brineexpressed as Citric Acid Not more than 0.2percent]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).][A.35.10-CANNED SARDINES OR SARDINE TYPE PRODUCTS means the product prepared from fresh or frozen fish belonging to Sardinia pilchardus, Sardinia milanostictusl neopilchardusl ocellatus/sag ax/caeruleus, Sardinia aurita/brasiliensisl maderensisl longicepsl gibbosa celupea harengus, Sprattus sprattus, Hypertophus vittatus, Nematolosaviaminghi, Etrumeus teses, Ethmedium maculatun, Engranulis anchoita/ mordax/ringens and opisthonema oglinum.The product shall be free from head and gills. It may be free from scales and/or tail. The fish may be eviscerated. If eviscerated it shall be practically free from visceral parts other than roe milt or kidney. If ungutted it shall be practically free from undigested feed or used feed. The product shall be packed in any suitable medium. The packing medium and all other ingredients shall be of food grade quality. The products shall also conform to the following requirements :-
Sl.No. Characteristics Requirements
(1) Histamine Content Notmore than 20 mg/100 gm
(2) Total Volatile Base(Nitrogen) Notmore than 30 mg/100 gm]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).][A.35.11-CANNED SALMON means the product prepared from fresh fish of sound quality belonging to any of the species of Salmosalar or Oncorhynctus nerka/kisutchl tschawytscha/gorboscha/ketax and masou species. The product shall be tree from head, viscera, fins and tails. The product shall be packed in any suitable medium. The packing medium and all other ingredients shall be of food grade quality. No food additive is allowed in this product. The product shall conform to the following requirement :
Sl.No. Characteristics Requirements
(1) TotalVolatile Base (Nitrogen) Notmore than 30 mg/100gm]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).][A.35.12-CANNED CRAB MEAT means the product prepared from live crabs of sound quality from any of the edible species of the suborder Branchyura or the order Decapoda and all species of the family Lithodiadae. The product shall be prepared singly or in combination from the leg, claw, body and shoulder meat from which the shell has been removed. The product shall be packed in any suitable medium. The packing medium and all other ingredients shall be of food grade quality. The products shall conform to the following requirements:
Sl.No. Characteristics Requirements
(1) Total Volatile Base(Nitrogen) Not more than30mg/100 gm
(2) Acidity in brineexpressed as Citric Acid Not more than 0.2percent]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).][A.35.13-CANNED TUNA AND BONITO means the product prepared from fresh fish of sound quality belonging to Thunnus alalunga/albacaresl atlanticusl obesusl maccoyiil thynnusl tongoe, Euthynnus affinisl alleteratusl Jinlatus/Sarda chilentis/orienlalisl Sarda and Katsuwonus pelamis (syn Euthynnus pelamis) species. The product may be in the form of segments with or without skin, chunks, flakes or grated /shredded particles. The product shall be packed in any suitable medium. The packing medium and all other ingredients shall be of food grade quality. The products shall conform to the following requirements :
Sl.No. Characteristics Requirements
(1) Histamine Content Notmore than 20mg/100 gm
(2) Total Volatile Base(Nitrogen) Notmore than 30mg/100 gm]
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).]Note II.- All the product listed under items A.35.08, A.35.09, A.35.10, A.35.11, A.35.12 and A.35.13 shall be packed in hermetically sealed clean and sound containers and subjected to adequate heat treatment followed by rapid cooling to ensure commercial sterility. The container shall be free from rust and mechanical defects. The container shall not show any change on incubation at 37°C for 7 days. The final product shall be free from foreign matter, objectionable odour, or flavour. The products may contain food additives permitted in Appendix C except products listed under A.35.11. The product shall conform to the microbiological requirement given in Appendix D.[Appendix C] [Inserted by G.S.R. 388(E), dated 25-6-2004 (w.e.f. 25-6-2004)](See rule 5)

1. [ International Numbering System (INS) for Food Additives.] [Inserted by G.S.R. 682(E), dated 18th November, 2005 (w.e.f. 18-11-2005).] - The following list sorted by INS is only for identifying the INS No. of these food additives or their synonyms as per Codex. The list of food additives as per Codex and the food additives allowed under the PFA Rules, 1955 are listed in these rules and under Appendix "B" and Appendix "C" of the said rules.

The list given below as published by Codex as on date. For any revision JECFA/Code website, may be referred (www.codexalimentarius.net; www.codexalimentarius.net/web/ jecfa.jsp).A. List Sorted by INS number
Sl.No. INSNumber FoodAdditive Name Technicalfunctions
1 2 3 4
1 100 Curcumins Colour
2 100(i) Curcumin Colour
3 100(ii) Turmeric Colour
4 101 Riboflavins Colour
5 101(i) Riboflavin Colour
6 101(ii) Riboflavin5'-phosphate, Sodium Colour
7 102 Tartrazine Colour
8 103 Alkanet Colour
9 104 QuinolineYellow Colour
10 107 Yellow2G Colour
11 110 SunsetYellow FCF Colour
12 120 Carmine Colour
13 121 CitrusRed 2 Colour
14 122 Azorubine/Carmoisine Colour
15 123 Amaranth Colour
16 124 Ponceau4R Colour
17 125 PonceauSX Colour
18 127 Erythrosine Colour
19 128 Red2G Colour
20 129 AlluraredAc/Fast Red E Colour
21 130 Manascorubin Colour
22 131 PatentBlue V Colour
23 132 Indigotine Colour
24 133 BrilliantBlue FCF Colour
25 140 Chlorophyll Colour
26 141 CopperChlorophylls Colour
27 141(i) ChlorophyllCopper Complex Colour
28 141(ii) ChlorophyllCopper Complex, Sodium and Potassium Salts Colour
29 142 GreenS Colour
30 143 FastGreen FCF Colour
31 150a CaramelI-plan Colour
32 150b CaramelII-caustic Sulphite Process Colour
33 150c CaramelIII-ammonia Process - Colour
34 150d CaramelIV-ammonia Sulphite Process Colour
35 151 BrilliantBlack PN Colour
36 152 CarbonBlack (Hydrocarbon) Colour
37 153 VegetableCarbon Colour
38 154 BrownFK Colour
39 155 BrownHT Colour
40 160a Carotenes Colour
41 160a(i) Beta-Carotene(Synthetic) Colour
42 160a(ii) NaturalExtracts Colour
43 160b AnnattoExtracts Colour
44 160c PaprikaOleoresins Colour
45 160d Lycopene Colour
46 160e Beta-apo-carotental Colour
47 160E Beta-apo-8'-carotenicAcid, Mythyl or Ethyl Ester Colour
48 161a Flavoxanthin Colour
49 161b Lutein Colour
50 161c Krytoxanthin Colour
51 161d Rubixanthin Colour
52 161e Violoxanthin Colour
53 161f Rhodoxanthin Colour
54 161g Canthaxanthin Colour
55 162 BeetRed Colour
56 163 Anthocyanins Colour
57 163(i) Anthocyanins Colour
58 163(ii) GrapeSkin Extract Colour
59 163(iii) BlackcurrantExtract Colour
60 164 GardeniaYellow Colour
61 166 Sandalwood Colour
62 170 CalciumCarbonates Sarfacecolourant, anticacking agent, stabilizer
63 170(i) CalciumCarbonate Anticakingagent
64 170(ii) CalciumHydrogen Carbonate Anticakingagent
65 171 TitaniumDioxide Colour
66 172 IronOxides Colour
67 172(i) IronOxide, Black Colour
68 172(ii) IronOxide, Red Colour
69 172(iii) IronOxide, Yellow Colour
70 173 Aluminium Colour
71 174 Silver Colour
72 175 Gold Colour
73 180 Litho]Rubine BK Colour
74 181 Tannins,Food Grade Colour,emulsifier, stabilizer, thickener
75 182 Orchil Colour
76 200 SorbicAcid Preservative
77 201 SodiumSorbate Preservative
78 202 PotassiumSorbate Preservative
79 203 CalciumSorbate -Preservative
80 209 HeptylP-Hydroxybenzoate Preservative
81 210 BanzoicAcid Preservative
82 211 SodiumBenzoate Preservative
83 212 PotassiumBenzoate Preservative
84 213 CalciumBenzoate Preservative
85 214 EthylP-Hydroxybenzoate Preservative
86 215 SodiumEthyl p-hydroxybenzoate Preservative
87 216 Propylp-hydroxybenzoate Preservative
88 217 SodiumPropyl p-hydroxybenzoate Preservative
89 218 Methylp-hydroxybenzoate Preservative
90 219 SodiumMethyl p-hydroxybenzoate Preservative
91 220 SulphurDioxide Preservative,antioxidant
92 221 SodiumSulphite Preservative,antioxidant
93 222 SodiumHydrogen Sulphite Preservative,antioxidant
94 223 SodiumMetabisulphite Preservative,bleaching agent, antioxidant
95 224 PotassiumMetabisulphite Preservative,antioxidant
96 225 PotassiumSulphite Preservative,antioxidant
97 226 CalciumSulphite Preservative,antioxidant
98 227 CalciumHydrogen Sulphite Preservative,antioxidant
99 228 PotassiumBisulphite Preservative,antioxidant
100 230 Diphenyl Preservative
101 231 Ortho-phenylphenol Preservative
102 232 Sodiumo-phenylphenol Preservative
103 233 Thiabendazole Preservative
104 234 Nisin Preservative
105 235 Pimaricin(Natamycin) Preservative
106 236 FormicAcid Preservative
107 237 SodiumFormate Preservative
108 238 CalciumFormate Preservative
109 239 HexamethyleneTetramine Preservative
110 240 Formaldehyde Preservative
111 241 GumGuaicum Preservative
112 242 DimethylDicarbonate Preservative
113 243 PotassiumNitrite Preservative,colour fixative
114 250 SodiumNitrite Preservative,colour fixative
115 251 SodiumNitrate Preservative,colour fixative
116 252 PotassiumNitrate Preservative,colour fixative
117 260 AceticAcid, Glacial Preservative,acidity regulator
118 261 PotassiumAcetates Preservative,acidity regulator
119 261(i) PotassiumAcetate Preservative,acidity regulator
120 261(ii) PotassiumDiacetate Preservative,acidity regulator
121 262 SodiumAcetates Preservative,acidity regulator, sequestrant
122 262(i) SodiumAcetate Preservative,acidity regulator, sequestrant
123 262(ii) SodiumDiacetate Preservative,acidity regulator, sequestrant
124 263 CalciumAcetate Preservative,stabilizer, acidity regulator
125 264 AmmoniumAcetate Acidityregulator
126 265 DehydroaceticAcid Preservative
127 266 SodiumDehydroacetate Preservative
128 270 Latic Acid (L-, D-and Dl-) Acidityregulator
129 280 PropionicAcid Preservative
130 281 SodiumPropionate Preservative
131 282 CalciumPropionate Preservative
132 283 PotassiumPropionate Preservative
133 290 CarbonDioxide Carbonatingagent, Packing agent
134 296 MalicAcid (DL-L-) Acidityregulator, flavoring agent
135 297 FumaricAcid Acidityregulator
136 300 AscorbicAcid (L) Antioxidant
137 301 SodiumAscorbate Antioxidant
138 302 CalciumAscorbate Antioxidant
139 303 PotassiumAscorbate Antioxidant
140 304 AscorbylPalmitate Antioxidant
141 305 AscorbylStearate Antioxidant
142 306 MixedTocopherols Antioxidant
143 307 Alpha-Tocopherol Antioxidant
144 308 SyntheticGamma-tocopherol Antioxidant
145 309 SyntheticDelta-tocopherol Antioxidant
146 310 PropylGallate Antioxidant
147 311 OctylGallate Antioxidant
148 312 DodecylGallate Antioxidant
149 313 EthylGallate Antioxidant
150 314 GuaiacResin Antioxidant
151 315 IsoascorbicAcid Antioxidant
152 316 SodiumIsoascorbate Antioxidant
153 317 PotassiumIsoascotl7afe Antioxidant
154 318 CalciumIsoascorbate Antioxidant
155 319 TertiaryButylhydroquinone Antioxidant
156 320 ButylatedHydroxyanisole Antioxidant
157 321 ButylatedHydroxytoluene Antioxidant
158 322 Lecithins Antioxidant,emulsifier
159 323 Anoxomer Antioxidant
160 324 Ethoxyquin Antioxidant
161 325 SodiumLactate Antioxidant,synergist, humectant, bulking agent
162 326 PotassiumLactate Antioxidant,synergist, acidity regulator
163 327 CalciumLactate Acidityregulator, flour treatment agent
164 328 AmmoniumLactate Acidityregulator, flour treatment agent
165 329 MagnesiumLactate (D-, L-) Acidityregulator, flour treatment agent
166 330 CitricAcid Acidityregulator, synergist for, sequestrant
167 331 SodiumCitrates Acidityregulator, sequestrant, emulsifier, stabilizer
168 331(i) SodiumDihydrogen Citrate Acidityregulator, sequestrant, emulsifier, stabilizer
169 331(ii) DisodiumMonohydrogen Citrate Acidityregulator, stabilizer sequestrant, emulsifier
170 331(iii) TrisodiumCitrate Acidityregulator, sequestrant, emulsifier, stabilizer
171 332 PotassiumCitrates Aridityregulator, sequestrant, stabilizer
172 332(i) PotassiumDihydrogen Citrate Acidityregulator, sequestrant, stabilizer
173 332(ii) TripotassiumCitrate Acidityregulator, sequestrant, stabilizer
174 333 CalciumCitrates Acidityregulator, firming agent, sequestrant
175 334 TartaricAcid [L(+)-] Acidityregulator, sequestrant, Antioxidant, synergist
176 335 SodiumTartrates Stabilizer,sequestrant
177 335(i) MonosodiumTartrate Stabilizer,sequestrant
178 335(ii) DisodiumTartrate Stabilizer,sequestrant
179 336 PotassiumTartrate Stabilizer,sequestrant
180 336(i) MonopotassiumTartrate Stabilizer,sequestrant
181 336(ii) DipotassiumTartrate Stabilizer,sequestrant
182 337 PotassiumSodium Tartrate Stabilizer,sequestrant
183 338 OrthophosphoricAcid Acidityregulator, antioxidant, synergist
184 339 SodiumPhosphates Acidityregulator, texturizer, sequestrant, stabilizer, emulsifier, waterretention agent
185 339(i) MonosodiumOrthophosphate Acidityregulator, texturizer, sequestrant, stabilizer, emulsifier, waterretention agent
186 339(ii) DisodiumOrthophosphate Acidityregulator, texturizer, sequestrant, stabilizer, emulsifier, waterretention agent
187 339(iii) TrisodiumOrthophosphate Sequestrant,stabilizer, emulsifier, water retention agent, acidity regulator,texturizer
188 340 PotassiumPhosphates Acidityregulator, texturizer, sequestrant, stabilizer, emulsifier, waterretention agent
189 340(i) MonopotassiumOrthophosphate Acidityregulator, texturizer, sequestrant, stabilizer, emulsifier, waterretention agent
190 340(ii) DipotassiumOrthophosphate Acidityregulator, texturizer, sequestrant, stabilizer, emulsifier, waterretention agent
191 340(iii) TripotassiumOrthophosphate Acidityregulator, texturizer, sequestrant, stabilizer, emulsifier, waterretention agent
192 341 CalciumPhosphates Acidityregulator, texturizer, water retention agent, flour treatmentagent, raising agent, firming agent, anticaking agent
193 341(i) MonocalciumOrthophosphate Acidityregulator, texturizer, water retention agent, flour treatmentagent, firming agent, anticaking agent
194 341(ii) DicalciumOrthophosphate Acidityregulator, texturizer, flour treatment agent, raising agent,firming agent, anticaking agent
195 341(iii) TricalciumOrthophosphate Acidityregulator, texturizer, water retention agent, flour treatmentagent, firming agent, anticaking agent
196 342 AmmoniumPhosphates Acidityregulator, flour treatment agent
197 342(i) MonoammoniumOrthophosphate Acidityregulator, flour treatment agent
198 342(ii) DiammoniumOrthophosphate Acidityregulator, flour treatment agent
199 343 MagnesiumPhosphates Acidityregulator, anticaking agent
200 343(i) MonomagnesiumOrthophosphate Acidityregulator, anticaking agent
201 343(ii) DimagnesiumOrthophosphate Acidityregulator, anticaking agent
202 343(iii) TrimagnesiumOrthophosphate Acidityregulator, anticaking agent
203 344 LecithinCitrate Preservative
204 345 MagnesiumCitrate Acidityregulator
205 349 AmmoniumMalate Acidityregulator
206 350 SodiumMalates Acidityregulator, humectant
207 350(i) SodiumHydrogen Malate Acidityregulator, humectant
208 350(ii) SodiumMalate Acidityregulator, humectant
209 351 PotassiumMalates Acidityregulator
210 351(i) PotassiumHydrogen Malate Acidityregulator
211 351(ii) PotassiumMalate Acidityregulator
212 352 CalciumMalates Acidityregulator
213 352(i) CalciumHydrogen Malate Acidityregulator
214 352(ii) CalciumMalates Acidityregulator
215 353 MetatartaricAcid Acidityregulator
216 354 CalciumTartrate Acidityregulator
217 355 AdipicAcid Acidityregulator
218 356 SodiumAdipates Acidityregulator
219 357 PotassiumAdipates Acidityregulator
220 359 AmmoniumAdipates Acidityregulator
221 363 SuccinicAcid Acidityregulator
222 364(i) MonosodiumSuccinate Acidityregulator, flavour enhancer
223 364(ii) DisodiumSuccinate Acidityregulator, flavour enhancer
224 365 SodiumFumarates Acidityregulator
225 366 PotassiumFumarates Acidityregulator
226 367 CalciumFumarates Acidityregulator
227 368 AmmoniumFumarates Acidityregulator
228 370 1,4-Heptonolactone Acidityregulator, sequestrant
229 375 NicotinicAcid Colourretention agent
230 380 AmmoniumCitrates Acidityregulator
231 381 FerricAmmonium Citrate Anticakingagent
232 383 CalciumGlycerophosphate Thickner,gelling agent, stablizer
233 384 IsopropylCitrates Antioxidant,preservative, sequestrant
234 385 CalciumDisodium Ethylene-diamine-tetra-acetate Antioxidant,preservative sequestrant
235 386 DisodiumEthylene-diamine-tetra-acetate Antioxidant,preservative sequestrant
236 387 OxyStearin Antioxidant,sequestrant
237 388 ThiodipropionicAcid Antioxidant
238 389 DilaurylThiodipropionate Antioxidant
239 390 DistearylThiodipropionate Antioxidant
240 391 PhyticAcid Antioxidant
241 399 CalciumLactobionate Stabilizer
242 400 AlginicAcid Thickener,stabilizer
243 401 SodiumAlginate Thickener,stabilizer, gelling agent
244 402 PotassiumAlginate Thickener,stabilizer
245 403 AmmoniumAlginate Thickener,stabilizer
246 404 CalciumAlginate Thickener,stabilizer, gelling agent, antifoaming agent
247 405 PropyleneGlycol Alginate Thickener,emulsifier
248 406 Agar Thickener,gelling agent, stabilizer
249 407 Carrageenanand its Na, K, NH4 Salts (Includes Furcellaran) Thickener,gelling agent, stabilizer
250 407a ProcessedEuchema Seaweed (PES) Thickener,stabilizer
251 408 BakersYeast Glycan Thickener,gelling agent stabilizer
252 409 Arabinogalactan Thickener,gelling agent stabilizer
253 410 CarobBean Gum Thickener,stabilizer
254 411 OatGum Thickener,stabilizer
255 412 GuarGum Thickener,stabilizer, emulsifier
256 413 TragacanthGum Thickener,stabilizer, emulsifier
257 414 GumArabic (Acacia Gum) Thickener,stabilizer
258 415 XanthanGum Thickener,stabilizer, emulsifier foaming agent
259 416 KarayaGum Thickener,stabilizer
260 417 TaraGum Thickener,stabilizer
261 418 GellanGum Thickener,stabilizer, gelling agent
262 419 GumGhatti Thickener,stabilizer, emulsifier
263 420 Sorbitoland Sorbitol Syrup Sweetener,humecant, sequestrant, texturizer, emulsifier
264 421 Mannitol Sweetener,anticaking agent
265 422 Glycerol Humectant,bodying agent
266 424 CurdLan Thickener,stabilizer
267 425 KonjacFlour Thickener
268 429 Peptones Emulsifier
269 430 Polyoxyethylene(8) Stearate Emulsifier
270 431 Polyoxyethylene(40) Stearate Emulsifier
271 432 Polyoxyethylene(20) Sorbitan Monolaurate Emulsifier,dispersing agent
272 433 Polyoxyethylene(20) Sorbitan Monoleate Emulsifier,dispersing agent
273 434 Polyoxyethylene(20) Sorbitan Monopalmitate Emulsifier,dispersing agent
274 435 Polyoxyethylene(20) Sorbitan Monostearate Emulsifier,dispersing agent
275 436 Polyoxyethylene(20) Sorbitan Tristearate Emulsifier,dispersing agent
276 440 Pectins Thickener,emulsifier, stabilizer gelling agent
277 441 SuperglycerinatedHydrogenated Rapeseed Oil Emulsifier
278 442 AmmoniumSalts of Phosphatidic Acid Emulsifier
279 443 BrominatedVegetable Oil Emulsifier,stabilizer
280 444 SucroseAcetate Isobutyrate Emulsifier,stabilizer
281 445 GlycerolEsters of Wood Resin Emulsifier,stabilizer
282 446 Succistearin Emulsifier
283 450 Diphosphates Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
284 450(i) DisodiumDiphosphate Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
285 450(ii) TrisodiumDiphosphate Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
286 450(iii) TetrasodiumDiphosphate Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
287 450(iv) DipotassiumDiphosphate Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
288 450(v) TetrapotassiumDiphosphate Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
289 450(vi) DicalciumDiphosphate Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
290 450(vii) CalciumDihydrogen Diphosphate Emulsifier,raising agent, stabilizer, sequestrant acidity regulator, waterretention agent
291 450(viii) DimagnesiumDiphosphate Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
292 451 Triphosphates Sequestrant,acidity regulator, texturizer
293 451(i) Pentasodium Sequestrant,acidity regulator, texturizer
294 451(ii) PentapotassiumTriphosphate Sequestrant,acidity regulator, texturizer
295 452 Polyphosphates Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
296 452(i) SodiumPolyphosphate Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
297 452(ii) PotassiumPolyphosphate Acidityregulator, texturizer, sequestrant stabilizer, emulsifier, waterretention agent
298 452(iii) SodiumCalcium Polyphosphate Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
299 452(iv) CalciumPolyphosphates Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
300 452(v) AmmoniumPolyphosphates Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
301 458 GammaCyclodextrin Stabilizer,binder
302 459 Beta-Cyclodextrin Stabilizer,binder
303 460 Cellulose Emulsifier,dispersing agent, anticaking agent, texturizer
304 460(i) MicrocrystallineCellulose Emulsifier,dispersing agent, anticaking agent
305 460(ii) PowderedCellulose Emulsifier,dispersing agent, anticaking agent
306 461 MethylCellulose Thickener,emulsifier, stablizer
307 462 EthylCellulose Binder,filler
308 463 HydroxypropylCellulose Thickener,emulsifier, stabilizer
309 464 HydroxypropylMethyl Cellulose Thickener,emulsifier, stabilizer
310 465 MethylEthyl Cellulose Thickener,antifoaming agent emulsifier, stabilizer
311 466 SodiumCarboxymethyl Cellulose Thickener,emulsifier, stabilizer
312 467 EthylHydroxyethyl Cellulose Thickener,emulsifier, stabilizer
313 468 Croscaramellose Stabilizer,binder
314 469 SodiumCarboxymethyl Cellulose, Enzymatically Hydrolysed Thickener,stabilizer
315 470 Saltsof Fatty Acids (with Base Al, Ca, Na, Mg, K and NH4) Emulsifier,stabilizer, anticaking agent
316 471 Monoand Di-Glycerides of Fatty Acids Emulsifier,stabilizer
317 472a Aceticand Fatty Acid Esters of Glycerol Emulsifier,stabilizer, sequestrant
318 472b Lacticand Fatty Acid Esters of Glycerol Emulsifier,stabilizer, sequestrant
319 472c Citricand Fatty Acid Esters of Glycerol Emulsifier,stabilizer, sequestrant
320 472d TartaricAcid Esters of Mono and Diglycerides of Fatty Acids Emulsifier,stabilizer, sequestrant
321 472e Diacetyltartricand Fatty Acid Ester of Glycerol Emulsifier,stabilizer, sequestrant
322 472f MixedTartaric, Acetic and Fatty Acid Esters of Glycerol Emulsifier,stabilizer, sequestrant
323 472g SuccinylatedMonoglycerides Emulsifier,stabilizer, sequestrant
324 473 SucroseEsters of Fatty Acids Emulsifier,stabilizer, sequestrant
325 474 Sucroglycerides Emulsifier,stabilizer, sequestrant
326 475 PolyglycerolEsters of Fatty Acid Emulsifier,stabilizer, sequestrant
327 476 PolyglycerolEsters of Interesterified Ricinoleic Acid Emulsifier,stabilizer, sequestrant
328 477 PropyleneGlycol Esters of Fatty Acids Emulsifier,stabilizer, sequestrant
329 478 LactylatedFatty Acid Esters of Glycerol and Propylene Glycol Emulsifier,stabilizer, sequestrant
330 479 ThermallyOxidized Soyabean Oil with Mono and Di-Glycerides of Fatty Acids Emulsifier,stabilizer, sequestrant
331 480 DioctylSodium Sulphosuccinate Emulsifier,wetting agent
332 481 SodiumLactylate Emulsifier,stabilizer
333 481(i) SodiumStearoyl Lactylates Emulsifier,stabilizer
334 481(ii) SodiumOleyl Lactylate Emulsifier,stabilizer
335 482 CalciumLactylates Emulsifier,stabilizer
336 482(i) CalciumStearoyl Lactylate Emulsifier,stabilizer
337 482(ii) CalciumOleyl Lactylates Emulsifier,stabilizer
338 483 StearylTartrate Flourtreatment agent
339 484 StearylCitrate Emulsifier,sequestrant
340 485 SodiumStearoyl Fumarate Emulsifier
341 486 CalciumStearoyl Fumarate Emulsifier
342 487 SodiumLaurylsulphate Emulsifier
343 488 EthoxylatedMono-and Di-Glycerides Emulsifier
344 489 MethylGlucoside-Coconut Oil Ester Emulsifier
345 491 SorbitanMonostearate Emulsifier
346 492 SorbitanTristearate Emulsifier
347 493 SorbitanMonolaurate Emulsifier
348 494 SorbitanMonooleate Emulsifier
349 495 SorbitanMonopalmitate Emulsifier
350 496 SorbitanTrioleate Stabilizer,emulsifier
351 500 SodiumCarbonates Acidityregulator, raising agent, anticaking agent
352 500(i) SodiumCarbonate Acidityregulator, raising agent, anticaking agent
353 500(ii) SodiumHydrogen Carbonate Acidityregulator, raising agent, anticaking agent
354 500(iii) SodiumSesquicarbonate Acidityregulator, raising agent, anticaking agent
355 501 PotassiumCarbonates Acidityregulator, stabilizer
356 501(i) PotassiumCarbonate Acidityregulator, stabilizer
357 501(ii) PotassiumHydrogen Carbonate Acidityregulator, stabilizer
358 503 AmmoniumCarbonates Acidityregulator, raising agent
359 503(i) AmmoniumCarbonate Acidityregulator, raising agent
360 503(ii) AmmoniumHydrogen Carbonate Acidityregulator, raising agent
361 504 MagnesiumCarbonates Acidityregulator, anticaking agent, colour retention agent
362 504(i) MagnesiumCarbonate Acidityregulator, anticaking agent, colour retention agent
363 504(ii) MegnesiumHydrogen Carbonate Acidityregulator, anticaking agent, colour retention agent
364 505 FerrousCarbonate Acidityregulator
365 507 HydrochloricAcid Acidityregulator acid
366 508 PotassiumChloride Gellingagent
367 509 CalciumChloride Firmingagent
368 510 AmmoniumChloride Flourtreatment agent
369 511 MagnesiumChloride Firmingagent
370 512 StannousChloride Antioxidant,colour retention agent
371 513 SulphuricAcid Acidityregulator
372 514 SodiumSulphates Acidityregulator
373 515 PotassiumSulphates Acidityregulator
374 516 CalciumSulphate Doughconditioner, sequestrant, firming agent
375 517 AmmoniumSulphate Flourtreatment agent, stabilizer
376 518 MagnesiumSulphate Firmingagent
377 519 CupricSulphate Colourfixative, preservative
378 520 AluminiumSulphate Firmingagent
379 521 AluminiumSodium Sulphate Firmingagent
380 522 AluminiumPotassium Sulphate Acidityregulator, stabilizer
381 523 AluminiumAmmonium Sulphate Stabilizer,firming agent
382 524 SodiumHydroxide Acidityregulator
383 525 PotassiumHydroxide Acidityregulator
384 526 CalciumHydroxide Acidityregulator, firming agent
385 527 AmmoniumHydroxide Acidityregulator
386 528 MagnesiumHydroxide Acidityregulator, colour retention agent
387 529 CalciumOxide Acidityregulator, colour retention agent
388 530 MagnesiumOxide Anticakingagent
389 535 SodiumFerrocyanide Anticakingagent
390 536 PotassiumFerrocyanide Anticakingagent
391 537 FerrousHexacyanomanganate Anticakingagent
392 538 CalciumFerrocyanide Anticakingagent
393 539 SodiumThiosulphate Antioxidant,sequestrant
394 541 SodiumAluminium Phosphate Acidityregulator, emulsifier
395 541(i) SodiumAluminium Phosphate-Acidic Acidityregulator, emulsifier
396 541(ii) SodiumAluminium Phosphate-Basic Acidityregulator, emulsifier
397 542 BonePhosphate (Esentially Calcium Phosphate, Tribasic) Emulsifier,anticaing agent, water relention agent
398 550 SodiumSilicates Anticakingagent
399 550(i) SodiumSilicate Anticakingagent
400 550(ii) SodiumMetasilicate Anticakingagent
401 551 SiliconDioxide, Amorphous Anticakingagent
402 552 CalciumSilicate Anticakingagent
403 553 MagnesiumSilicates Anticakingagent dusting powder
404 553(i) MagnesiumSilicate Anticakingagent dusting powder
405 553(ii) MagnesiumTrisilicate Anticakingagent dusting powder
406 553(iii) Talc Anticakingagent
407 554 SodiumAluminosilicate Anticakingagent
408 555 PotassiumAluminium Silicate Anticakingagent
409 556 CalciumAluminium Silicate Anticakingagent
410 557 ZincSilicate Anticakingagent
411 558 Bentonite Anticakingagent
412 559 AluminiumSilicate Anticakingagent
413 560 PotassiumSilicate Anticakingagent
414 570 FettyAcids Foamstabilizer, glazing agent, antifoaming agent
415 574 GluconicAcid (D-) Acidityregulator, raising agent
416 575 GluconoDelta-Lactone Acidityregulator, raising agent
417 576 SodiumGluconate Sequestrant
418 577 PotassiumGluconate Sequestrant
419 578 CalciumGluconate Acidityregulator, firming agent
420 579 FerrousGluconate Colourretention agent
421 580 MagnesiumGluconate Acidityregulator, firming agent
422 585 FerrousLactate Colourretention agent
423 586 4-Hexylresorcinol Colourretention agent, antioxidant
424 620 GlutamicAcid [L(+)-] Flavourenhancer
425 621 MonosodiumGlutamate Flavourenhancer
426 622 MonopotassiumGlutamate Flavourenhancer
427 623 CalciumGlutamate Flavourenhancer
428 624 MonoammoniumGlutamate Flavourenhancer
429 625 MagnesiumGlutamate Flavourenhancer
430 626 GuanylicAcid Flavourenhancer
431 627 Disodium5'-Guanylate Flavourenhancer
432 628 Dipotassium5'-Guanylate Flavourenhancer
433 629 Calcium5'-Guanylate Flavourenhancer
434 630 InosinicAcid Flavourenhancer
435 631 Disodium5'-Inosinate Flavourenhancer
436 632 PotassiumInosate Flavourenhancer
437 633 Calcium5'-Inosinate Flavourenhancer
438 634 Calcium5'-Ribonucleotides Flavourenhancer
439 635 Disodium5'-Ribonucleotides Flavourenhancer
440 636 Maltol Flavourenhancer
441 637 EthylMaltol Flavourenhancer
442 638 SodiumL-Aspartate Flavourenhancer
443 639 DI-Alanine Flavourenhancer
444 640 Glycine Flavourenhancer
445 641 L-Leucine Flavourenhancer
446 642 LysinHydrochloride Flavourenhancer
447 900a Polydimethylsiloxane Antifoamingagent, anticaking agent, emulsifier
448 900b Methylphenylpolysiloxane Antifoamingagent
449 901 Beeswax,White and Yellow Glazingagent, release agent
450 902 CandelillaWax Glazingagent
451 903 Carnaubawax Glazingagent
452 904 Shellac Glazingagent
453 905a MineralOil, Food Grade Glazingagent, release agent, sealing agent
454 905b PetrolatumPetroleumielly Glazingagent, release agent, sealing agent
455 905c PetroleumWax Glazingagent, release agent, sealing agent
456 905c(i) Microcrystallinewax Glazingagent
457 905c(ii) ParaffinWax Glazingagent
458 906 BenzoinGum Glazingagent
459 907 HydrogenatedPoly-I Decene Glazingagent
460 908 RiceBran Wax Glazingagent
461 909 SpermacetiWax Glazingagent
462 910 WaxEsters Glazingagent
463 911 MethylEsters of Fatty Acids Glazingagent
464 913 Lanolin Glazingagent
465 915 Glycerol-,Methyl-, or Penta-Erithrytol Esters of Colophane Glazingagent
466 916 CalciumIodate Flourtreatment agent
467 917 PotassiumIodate Flourtreatment agent
468 918 NitrogenOxide Flourtreatment agent
469 919 NitrosylChloride Flourtreatment agent
470 920 L-Cysteineand its Hydrochlorides-Sodium and Potassium Salts Flourtreatment agent
471 921 L-Cysteineand its Hydrochlorides-Sodium and Potassium Salts Flourtreatment agent
472 922 PotassiumPersulphate Flourtreatment agent
473 923 AmmoniumPersulphate Flourtreatment agent
474 924a PotassiumBromate Flourtreatment agent
475 924b CalciumBromate Flourtreatment agent
476 925 Chlorine Flourtreatment agent
477 926 ChlorineDioxide Flourtreatment agent
478 927a Azodicarbonamide Flourtreatment agent
479 927b Carbamide(Urea) Flourtreatment agent
480 928 BenzoylPeroxide Flourtreatment agent preservative
481 929 AcetonePeroxide Flourtreatment agent
482 930 CalciumPeroxide Flourtreatment agent
483 938 Argon Packinggas
484 939 Helium Packinggas
485 940 Dichlorodifluoromethane Propellant,liquid freezant
486 941 Nitrogen Packinggas, freezant
487 942 NitrousOxide Propellant
488 943a Butane Propellant
489 943b Isobutane Propellant
490 944 Propane Propellant
491 945 Chloropentafluoroethane Propellant
492 946 Octafluorocyclobutane Propellant
493 948 Oxygen Packinggas
494 950 AcesulfamePotassium Sweetener,flavour enhancer
495 951 Aspartame Sweetener,flavour enhancer
496 952 CyclamicAcid (and Na, K, Ca Salts) Sweetener
497 953 Isomalt(Isomaltitol) Sweetener,anticaking agent, bulking agent, glazing agent
498 954 Saccharin(and Na, K, Ca Salts) Sweetener
499 955 Sucralose(Trichlorogalactosucrose) Sweetener
500 956 Alitame Sweetener
501 957 Thaumatin Sweetener,flavour enhancer
502 958 Glycyrrhizin Sweetener,flavour enhancer
503 959 NeohesperidineDihydrochalcone Sweetener
504 960 Stevioside Sweetener
505 964 PolyglycitolSyrup Sweetener
506 965 Maltitoland Maltitol Syrup Sweetener,stabilizer, emulsifier
507 966 Lactitol Sweetener,taxturizer
508 967 Xylitol Sweetener,humectant, stabilizer, emulsifier, thickener
509 968 Erythritol Sweetener,flavour enhancer, humectant
510 999 QulillaiaExtracts Foamingagent
511 1000 CholicAcid Emulsifier
512 1001 CholineSalts and Esters Emulsifier
513 1001(i) CholineAcetate Emulsifier
514 1001(i) CholineCarbonate Emulsifier
515 1001(iii) CholineChloride Emulsifier
516 1001(iv) CholineCitrate Emulsifier
517 1001(v) CholineTartrate Emulsifier
518 1001(vi) CholineLactate Emulsifier
519 1100 Amylases Flourtreatment agent
520 1101 Proteases Flourtreatment agent, stabilizer, tenderizer, flavour enhancer
521 1101(i) Protease Flourtreatment agent, stabilizer, tenderizer, flavour enhancer
522 1101(ii) Papain Flourtreatment agent, stabilizer, tenderizer, flavour enhancer
523 1101(iii) Bromelain Flourtreatment agent, stabilizer, tenderizer, flavour enhancer
524 1101(iv) Ficin Flourtreatment agent, stabilizer, tenderizer, flavour enhancer
525 1102 GlucoseOxidase Antioxidant
526 1103 Invertases Stabilizer
527 1104 Lipases Flavourenhancer
528 1105 Lysozyme Preservative
529 1200 PolydextrosesA and N Bulkingagent, stabilizer, thickener, humectant, texturizer
530 1201 Polyvinylpyrrolidone Bodyingagent, stabilizer, clarifying agent, dispersing agent
531 1202 Polyvinylpolypyrrolidone Colourstabilizer, colloidal, stabilizer
532 1503 CastorOil Releaseagent
533 1505 TriethylCitrate Foamstabilizer
534 1518 Triacetin Humectant
535 1520 PropyleneGlycol Humectant,Wetting agent, dispersing agent
536 1521 PolyethyleneGlycol Antifoaming agent
SUPPLEMENTARYLIST-MODIFIED STARCHES
537 1400 Dextrins,Roasted Starch White and Yellow Stabilizer,thickener, binder
538 1401 AcidTreated Starch Stabilizer,thickener, binder
539 1402 AlkalineTreated Starch Stabilizer,thickener, binder
540 1403 BleachedStarch Stabilizer,thickener, binder
541 1404 OxidisedStarch Stabilizer,thickener, binder
542 1405 Starches,Enzyme treated Thickener
543 1410 MonostarchPhosphate Stabilizer,thickener, binder
544 1411 DistarchGlycerol Stabilizer,thickener, binder
545 1412 DistarchPhosphate esterified with Sodium Trimetaphosphate Stabilizer,thickener, binder
546 1413 PhosphatedDistarch Phosphate Stabilizer,thickener, binder
547 1414 AcetylatedDistarch Phosphate Emulsifier,thickener, binder
548 1420 StarchAcetate esterified with Acetic Anhydride Stabilizer,thickener
549 1421 StarchAcetate esterified with Vinyl Acetate Stabilizer,thickener
550 1422 AcetylatedDistarch Adipate Stabilizer,thickener, binder emulsifier
551 1423 AcetylatedDistarch Glycerol Stabilizer,thickener
552 1440 HydroxypropylStarch Stabilizer,thickener, binder emulsifier
553 1442 HydroxypropylDistarch Phosphate Stabilizer,thickener
554 1443 HydroxypropylDistarch Stabilizer,thickener
555 1450 StarchSodium Octenyl Succinate Stabilizer,thickener, binder
B. List sorted by alphabetical Order-International Numbering System (INS) for Food AdditivesThe following list sorted by alphabetical order alongwith INS No. is only for identifying the INS No. of these food additives or their synonyms as per Codex. There are the list of food additives as per Codex and the food additives allowed under the PFA Rules, 1955 are listed in these rules and Appendix "B" and Appendix "C" of the said rules.The list given below as published by Codex as on date. For any revision JECFA/Codex website may be referred (www.codexalimentarius.net; www. codexalimentarius.net/web/Lecfa).
Sl.No. INSNumber FoodAdditive Name Technicalfunctions
1 2 3 4
1. 370 1,4-Heptonolactone Acidity regulator,sequestrant
2. 586 4-Hexylresorcinol Colour retentionagent, antioxidant
3. 950 AcesulfamePotassium Sweetener, flavourenhancer
4. 260 Acetic Acid,Glacial Preservative,acidity regulator
5. 472a Acetic and fattyacid esters of glycerol Emulsifier,stabilizer, sequestrant
6. 929 Acetone Peroxide Flour treatmentagent
7. 355 Adipic Acid Acidity regulator
8. 406 Agar Thickener, gellingagent, stabilizer
9. 400 Alginic Acid Thickener,stabilizer
10. 956 Alitame Sweetener
11. 103 Alkanet Colour
12. 129 Allurared AC Colour
13. 307 Alpha-tocopherol Antioxidant
14. 173 Aluminium Colour
15. 523 Aluminium AmmoniumSulphate Stabilizer,firming agent
16. 522 AluminiumPotassium Sulphate Acidity regulator,stabilizer
17. 559 Aluminium AsodiumSilicate Anticaking agent
18. 521 Aluminium SodiumSulphate Firming agent
19. 520 Aluminium Sulphate Firming agent
20. 123 Amaranth Colour
21. 264 Ammonium Acetate Acidity regulator
22. 359 Ammonium Adipates Acidity regulator
23. 403 Ammonium Alginate Thickener,stabilizer
24. 503(i) Ammonium Carbonate Acidity regulator,raising agent
25. 503 AmmoniumCarbonates Acidity regulator,raising agent
26. 510 Ammonium Chloride Flour treatmentagent
27. 380 Ammonium Citrates Acidity regulator
28. 368 Ammonium Fumarate Acidity regulator
29. 503(ii) Ammonium HydrogenCarbonate Acidity regulator,raising agent
30. 527 Ammonium Hydroxide Acidity regulator
31. 328 Ammonium Lactate Acidity regulator,flour treatment agent
32. 349 Ammonium Malate Acidity regulator
33. 923 AmmoniumPersulphate Flour treatmentagent
34. 342 AmomoniumPhosphates Acidity regulator,flour treatment agent
35. 452(v) AmmoniumPolyphosphates Emulsifier raisingagent,stabilizer sequestrant, acidity regulator water retentionagent
36. 442 Ammonium Salts ofPhosphatidic Acid Emulsifier
37. 517 Ammonium Sulphate Flour treatmentagent, stabilizer
38. 1100 Amylases Flour treatmentagent
39. 160b Annatto Extracts Colour
40. 323 Anoxomer Antioxidant
41. 163(i) Anthocyanins Colour
42. 163 Anthocyanins Colour
43. 409 Arabinogalactan Thickener, gellingagent stabilizer
44. 938 Argon Packing gas
45. 300 Ascorbic Acid (L-) Antioxidant
46. 304 Ascorbyl Palmitate Antioxidant
47. 305 Ascorbyl Steartate Antioxidant
48. 951 Aspartame Sweetener, flavourenhancer
49. 927a Azodicarbonamide Flour treatmentagent
50. 122 Azorubine Colour
51. 408 Bakers YeastGlycan Thickener, gellingagent, stabilizer
52. 901 Beeswax, White andYellow Glazing agent,release agent
53. 162 Beet Red Colour
54. 558 Bentonite Anticaking agent
55. 210 Benzole Acid Preservative
56. 906 Benzoin Gum Glazing agent
57. 928 Benzoyl Peroxide Flour treatmentagent, preservative
58. 160f Beta-apo-8'-carotenicAcid, Methyl or Ethyl Ester Colour
59. 160e Beta-apo-carotenal Colour
60. 160a(i) Beta-Carotene(Synthetic) Colour
61. 459 Beta-Cyclodextrin Stabilizer, binder
62. 163(iii) BlackcurrantExtract Colour
63. 542 Bone Phosphate(Essentially Calcium Phosphate, Tribasic) Emulsifier,anticaing agent, water relention agent
64. 151 Brilliant Black PN Colour
65. 133 Brilliant Blue FCF Colour
66. 1101(iii) Bromelain Flour treatmentagent, stabilizer, tenderizer, flavour enhancer
67. 443 BrominatedVegetable Oil Emulsifier,stabilizer
68. 154 Brown FK Colour
69. 155 Brown HT Colour
70. 943a Butane Propellant
71. 320 ButylatedHydroxyanisole Antioxidant
72. 321 ButylatedHydroxytoluene Antioxidant
73. 629 Calcium5'-guanylate Flavour enhancer
74. 633 Calcium5'-inosinate Flavour enhancer
75. 634 Calcium5'-ribonucleotides Flavour enhancer
76. 263 Calcium Acetate Preservative,stabilizer, acidity regulator
77. 404 Calcium Alginate Thickener,stabilizer, gelling agent, antifoaming agent
78. 556 Calcium AluminiumSilicate Anticaking agent
79. 302 Calcium Ascorbate Antioxidant
80. 213 Calcium Benzoate Preservative
81. 924b Calcium Bromate Flour treatmentagent
82. 170(i) Calcium Carbonate Anticaking agent,anticacking agent
83. 170 Calcium Carbonate Surface colourant,anticacking agent, stabilizer
84. 509 Calcium Chloride Firming agent
85. 333 Calcium Citrates Acidity regulator,firming agent, sequestrant
86. 450(vii) Calcium DihydrogenDiphosphate Emulsifier,raising agent, stabilizer, sequestrant acidity regulator, waterretention agent
87. 385 Calcium DisodiumEthylene-diamine-tetra-acetate Antioxidant,preservative, sequestrant
88. 538 CalciumFerrocyanide Anticaking agent
89. 238 Calcium Formate Preservative
90. 367 Calcium Fumarates Acidity regulator
91. 578 Calcium Gluconate Acidity regulator,firming agent
92. 623 Calcium Glutamate Flavour enhancer
93. 383 Calcium Thickener, gellingagent, stabilizer
94. 170(ii) Calcium HydrogenCarbonate Anticaking agent
95. 352(i) Calcium HydrogenMalate Acidity regulator
96. 227 Calcium Hydrogen Preservative,antioxidant
97. 526 Calcium Hydroxide Acidity regulator,firming agent
98. 916 Calcium Iodate Flour treatmentagent
99. 318 CalciumIsoascorbate Antioxidant
100. 327 Calcium Lactate Acidity regulator,flour treatment agent
101. 399 CalciumLactobionate Stabilizer
102. 482 Calcium Lactylates Emulsifier,stabilizer
103. 352(ii) Calcium Malate Acidity regulator
104. 352 Calcium Malates Acidity regulator
105. 482(ii) Calcium OleylLactylate Emulsifier,stabilizer
106. 529 Calcium Oxide Acidity regulator,colour retention agent
107. 930 Calcium Peroxide Flour treatmentagent
108. 341 Calcium Phosphates Acidity regulator,flour treatment agent, firming agent, texturizer, raising agent,anticaking agent, water retention agent
109. 452(iv) CalciumPolyphosphates Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
110. 282 Calcium Propionate Preservative
111. 552 Calcium Silicate Anticaking agent
112. 203 Calcium Sorbate Preservative
113. 486 Calcium StearoylFumarate Emulsifier
114. 482(1) Calcium StearoylLactylate Emulsifier,stabilizer
115. 516 Calcium Sulphate Flour treatmentagent, sequestrant, firming agent
116. 226 Calcium Sulphite Preservative,antioxidant
117. 354 Calcium Tartrate Acidity regulator
118. 902 Candelilla Wax Glazing agent
119. 161g Canthaxanthin Colour
120. 150a Caramel I-plain Colour
121. 150b Caramel II-causticSulphite Process Colour
122. 150c CaramelIII-ammonia Process Colour
123. 150d Caramel IV-ammoniaSulphite Process Colour
124. 927b Carbamide (Urea) Flour treatmentagent
125. 152 Carbon Black(Hydrocarbon) Colour
126. 290 Carbon Dioxide Carbonating agent,packing gas
127. 120 Carmines Colour
128. 903 Camaubawax Glazing agent
129. 410 Carob Sean Gum Thickener,stabilizer
130. 160a Carotenes Colour
131. 407 Carrageenan andits Na, K, NH4 salts (includes Furcellaran) Thickener, gellingagent, stabilizer
132. 1503 Castor Oil Release agent
133. 460 Cellulose Emulsifier,anticaking agent, dispersing agent, texturizer
134. 925 Chlorine Flour treatmentagent
135. 926 Chlorine Dioxide Flour treatmentagent
136. 945 Chloropentafluoroethane Propellant
137. 140 Chlorophyll Copper Colour
138. 141(i) Chlorophyll CopperComplex Colour
139. 141(ii) Chlorophyll CopperComplex, Sodium and Potassium Salts Colour
140. 1000 Cholic Acid Emulsifier
141. 1001(1) Choline Acetate Emulsifier
142. 1001(ii) Choline Carbonate Emulsifier
143. 1001(iii) Choline Chloride Emulsifier
144. 1001(iv) Choline Citrate Emulsifier
145. 1001(vi) Choline Lactate Emulsifier
146. 1001 Choline Salts andEsters Emulsifier
147. 1001(v) Choline Tartrate Emulsifier
148. 330 Citric Acid Acidity regulator,antioxidant, sequestrant
149. 472c Citric and FattyAcid Esters of Glycerol Emulsifier,stabilizer, sequestrant
150. 121 Citrus Red 2 Colour
151. 141 CopperChlorophylls Colour
152. 468 Croscaramellose Stabilizer, binder
153. 519 Cupric Sulphate Colour fixture,preservative
154. 100(1) Curcumin Colour
155. 100 Curcumins Colour
156. 424 Curdlan Thickener,stabilizer
157. 952 Cyclamic Acid (andNa, K, Ca Salts) Sweetener
158. 265 Dehydroacetic Acid Preservative
159. 472e Diacetyltartaricand Fatty Acid Esters of Glycerol Emulsifier,stabilizer, sequestrant
160. 342(ii) DiammoniumOrthophosphate Acidity regulator,flour treatment agent
161. 450(vi) DicalciumDiphosphate Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
162. 341(ii) DicalciumOrthophosphate Acidity regulator,flour treatment agent, firming agent, texturizer
163. 940 Dichlorodifluoromethane Propellant, liquidfreezant
164. 389 DilaurylThiodipropionate Antioxidant
165. 450(viii) DimagnesiumDiphosphate Emulsifier,raising agent, stabilizer, sequestrant, acidity regulator, waterretention agent
166. 343(ii) Dimagnesium Acidity regulator,anticaking agent
167. 242 DimethylDicarbonate Preservative
168. 480 Dioctyl SodiumSulphosuccinate Emulsifier,wetting agent
169. 230 Diphenyl Preservative
170. 450 Diphosphates Emulsifier,stabilizer, acidity regulator, rasing agent, sequestrant, waterretention agent
171. 628 Dipotassium5'-Guanylate Flavour enhancer
172. 450(iv) DipotassiumDiphosphate Emulsifier,stabilizer, acidity regulator, rasing agent, sequestrant, waterretention agent
173. 340(ii) DipotassiumOrthophosphate Acidity regulator,texturizer, sequestrant, stabilizer, emulsifier, water retentionagent
174. 336(ii) DipotassiumTartrate Stabilizer,sequestrant
175. 627 Disodium5'-Guanylate Flavour enhancer
176. 631 Disodium5'-Inosinate Flavour enhancer
177. 635 Disodium5'-Ribonucleotides Flavour enhancer
178. 450(1) DisodiumDiphosphate Emulsifier,stabilizer, acidity regulator, rasing agent, sequestrant, waterretention agent
179. 386 DisodiumEthylene-diamine-tetra-acetate Antioxide,preservative sequestrant
180. 331(ii) DisodiumMonohydrogen Citrate Acidity regulator,stabilizer sequestrant, emulsifier
181. 339(ii) DisodiumOrthophosphate Acidity regulator,sequestrant, emulsifier, texturizer, stabilizer, water retentionagent
182. 335(ii) Disodium Tartrate Stabilizer,sequestrant
183. 364(ii) Disodium Succinate Acidity regulator,flavour enhancer
184. 390 DistearylThiodipropionate Antioxidant
185. 639 DI-Alanine Flavour enhancer
186. 312 Dodecyl Gallate Antioxidant
187. 968 Erythritol Sweetener, flavourenhancer, humectant
188. 127 Erythrosine Colour
189. 488 EthoxylatedMono-and Di-Glycerides Emulsifier
190. 324 Ethoxyquin Antioxidant
191. 462 Ethyl Cellulose Binder, filler
192. 313 Ethyl Gallate Antioxidant
193. 467 Ethyl HydroxyethylCellulose Thickener,emulsifier, stabilizer
194. 637 Ethyl Maltol Flavour enhancer
195. 214 Ethyl-p-hydroxybenzoate Preservative
196. 143 Fast Green FCF Colour
197. 570 Fetty Acids Foam stabilizer,glazing agent, antifoaming agent
198. 381 Ferric AmmoniumCitrate Anticaking agent
199. 505 Ferrous Carbonate Acidity regulator
200. 579 Ferrous Gluconate Colour retentionagent
201. 537 FerrousHexacyanomanganate Anticaking agent
202. 585 Ferrous Lactate Colour retentionagent
203. 1101(iv) Ficin Flour treatmentagent, stablizer, tenderizer, flavour
204. 161a Flavoxanthin Colour
205. 240 Fomaldehyde Preservative
206. 236 Formic Acid Preservative
207. 297 FumariL Acid Acidity regulator
208. 458 Gamma Cyclodextrin Stabilizer, binder
209. 164 Gardenia Yellow Colour
210. 418 Gellan Gum Thickener,stabilizer, gelling agent
211. 574 Gluconic Acid (D-) Acidity regulator,raising agent
212. 575 GluconoDelta-lactone Acidity regulator,raising agent
213. 1102 Glucose Oxidase Antioxidant
214. 620 Glutanic Acid[L(+)-] Flavour enhancer
215. 422 Glycerol Humectant, bodyingagent
216. 445 Glycerol Esters ofWood Resin Emulsifier,stabilizer
217. 915 Glycerol-,methyl-, or penta-erithrytol esters of colophane Glazing agent
218. 640 Glycine Flavour modifier
219. 958 Glycyrrhizin Sweetener, flavourenhancer
220. 175 Gold Colour
221. 163(ii) Grape Skin Extract Colour
222. 142 Green S Colour
223. 314 Guaiac Resin Antioxidant
224. 626 Guanlic Acid Flavour enhancer
225. 412 Gu.!arGum Thickener,stabilizer
226. 414 G m Arabic (AcaciaGum) Thickener,stabilizer
227. 419 ( urn Ghatti Thickener,stabilizer, emulsifier
228. 241 Cum Guaicum Preservative
229. 939 f 7 l),urn Packing gas
230. 209 Hc~ptyl-p-hydroxybenzoate Preservative
231. 239 HexamethyleneTetramine Preservative
232. 507 Hydrochloric Acid Acidity regulator
233. 907 HydrogenatedPoly-l-decene Glazing agent
234. 463 HydroxypropylCellulose Thickener,emulsifier, stabilizer
235. 464 HydroxypropylMethyl Cellulose Thickener,emulsifier, stabilizer
236. 132 Indigotine Colour
237. 630 Inosinic Acid Flavour enhancer
238. 1103 Invertases Stabilizer
239. 172(i) Iron Oxide, Black Colour
240. 172(ii) Iron Oxide, Red Colour
241. 172(iii) Iron Oxide, Yellow Colour
242. 172 Iron Oxides Colour
243. 315 Isoascorbic Acid Antioxidant
244. 943b Isobutane Propellant
245. 953 Isomalt(Isomaltitol) Sweetener,anticaking agent, bulking agent, glazing agent
246. 384 Isopropyl Citrates Antioxidant,preservative, sequestrant
247. 416 Karaya Gum Thickener,stabilizer
248. 425 Lonjac Flour Thickener
249. 161c Kryptoxanthin Colour
250. 920 L-Cystine and itsHydrochlorides-Sodium and Potassium Salt Flour treatmentagent
251. 921 L-Cysteine and itsHydrochlorides-Sodium and Potassium Salts Flour treatmentagent
252. 641 L-Leucine Flavour modifier
253. 270 Latic Acid (L-, Dand D1-) Acidity regulator
254. 472b Lactic and FattyAcid esters of glycerol Emulsifier,stabilizer, sequestrant
255. 966 Lactitol Sweetener,texturizer
256. 478 Lactylated FattyAcid Esters of Glycerol and Propylene Glycol Emulsifier
257. 913 Lanolin Glazing agent
258. 344 Lecithin Citrate Preservative
259. 322 Lecithins Antioxidant,emulsifier
260. 1104 Lipases Flavour,enhancer
261. 180 Lithol rubine BK Colour
262. 161b Lutein Colour
263. 160d Lycopene Colour
264. 642 LysinHydrochloride Flavour enhancer
265. 1105 Lysozyme Preservative
266. 504(1) MagnesiumCarbonate Acidity regulator,anticaking agent, colour retention agent
267. 504 MagnesiumCarbonates Acidity regulator,anticaking agent, colour retention agent
268. 511 Magnesium Chloride Firming agent
269. 345 Magnesium Citrate Acidity regulator
270. 580 MagnesiumGluconate Acidity regulator,firming agent
271. 625 MagnesiumGlutamate Flavour enhancer
272. 504(ii) Magnesium HydrogenCarbonate Acidity regulator,anticaking agent, colour retention agent
273. 528 MagnesiumHydroxide Acidity regulator,colour retention agent
274. 329 Magnesium Lactate(D-,L-) Acidity regulator,flour treatment agent
275. 530 Magnesium Oxide Anticaking agent
276. 343 MagnesiumPhosphates Acidity regulator,anticaking agent
277. 553(1) Magnesium Silicate Anticaking agent,dusting powder
278. 553 MagnesiumSilicates Anticaking agent,dusting powder
279. 518 Magnesium Sulphate Firming agent
280. 553(ii) MagnesiumTrisilicate Anticaking agent,dusting powder
281. 296 Malic Acid(D1,-L-) Acidity regulator,flavoring agent
282. 965 Maltitol andMaltitol syrup Sweetener,stabilizer, emulsifier
283. 636 Maltol Flavour enhancer
284. 130 Manascorubin Colour
285. 421 Mannitol Sweetener,anticaking agent
286. 353 Metatartaric Acid Acidity regulator
287. 461 Methyl Cellulose Thickener,emulsifier, stablizer
288. 911 Methyl Esters ofFatty Acids Glazing agent
289. 465 Methyl EthylCellulose Thickener,emulsifier, stabilizer, antifoaming agent
290. 489 MethylGlucoside-Coconut Oil Ester Emulsifier
291. 218 Methylp-hydroxybenzoate Preservative
292. 900b Methylphenylpolysiloxane Antifoaming agent
293. 460(i) MicrocrystallineCellulose Emulsifier,anticaking agent, texturizer, dispersing agent
294. 905c(i) Microcrystallinewax Glazing agent
295. 905a Mineral Oil, FoodGrade Glazing agent,release agent, sealing agent
296. 472f Mixed Tartaric,Acetic and Fatty Acid Esters of Glycerol Emulsifier,stabilizer, sequestrant
297. 306 Mixed TocopherolsConcentrate Antioxidant
298. 471 Mono-and-Di-glyceridesof fatty acids Emulsifier,stabilizer
299. 624 MonoammoniumGlutamate Flavour enhancer
300. 342(i) MonoammoniumOrthophosphate Acidity regulator,flour treatment agent
301. 341(i) MonocalciumOrthophosphate Acidity regulator,texturizer, flour treatment agent, raising agent
302. 343(1) MonomagnesiumOrthophosphate Acidity regulator,anticaking agent
303. 622 MonopotassiumGlutamate Flavour enhancer
304. 340(i) MonopotassiumOrthophosphate Acidity regulator,texturizer, sequestrant, stabilizer, emulsifier, water retentionagent
305. 336(1) MonopotassiumTartrate Stabilizer,sequestrant
306. 621 MonosodiumGlutamate Flavour enhancer
307. 339(1) MonosodiumOrthophosphate Acidity regulator,texturizer, sequestrant, stabilizer, emulsifier, water retentionagent
308. 364(1) MonosodiumSuccinate Acidity regulator,flavour enhancer
309. 335(1) MonosodiumTartrate Stabilizer,sequestrant
310. 160a(ii) Natural Extracts Colour
311. 959 NeohesperidineDihydrochalcone Sweetener
312. 375 Nicotinic Acid Colour retentionagent
313. 234 Nisin Preservative
314. 941 Nitrogen Packing gas,freezant
315. 918 Nitrogen Oxides Flour treatmentagent
316. 919 Nitrosyl Chloride Flour treatmentagent
317. 942 Nitrous Oxide Propellant
318,. 411 OatGum Thickener,stabilizer
319. 946 Octafluoraocyclobutane Propellant
320. 311 Octyl Gallate Antioxidant
321. 182 Orchil Colour
322. 231 Ortho-phenylphenol Preservative
323. 338 OrthophosphoricAcid Acidity regulator,antioxidant, synergist
324. 948 Oxygen Packing gas
325. 387 Oxy Stearin Antioxidant,sequestrant
326. 1101(ii) Papain Flour treatmentagent, stabilizer, tenderizer, flavour
327. 160c Paprika Oleoresins Colour
328. 905c(ii) Paraffin Wax Glazing agent
329. 131 Patent Blue V Colour
330. 440 Pectins Thickener,stabilizer gelling agent
331. 451(ii) Pentapotassiumtriphosphate Sequestrant,acidity regulator, texturizer
332. 451(i) Pentasodiumtriphosphate Sequestrant,acidity regulator, texturizer
333. 429 Peptones Emulsifier
334. 905b Petrolatum(Petroleumi jelly) Glazing agent,release agent, sealing agent
335. 905c Petroleum Wax Glazing agent,release agent, sealing agent
336. 391 Phytic Acid Antioxidant
337. 235 Pamaricin(Natamycin) Preservative
338. 1200 Polydextroses Aand N Bulking agent,stabilizer, thickener, humectant, texturizer
339. 900a Polydimethylsiloxane Antifoaming agent,anticaking agent, emulsifier
340. 1521 Polyethyleneglycol Antifoaming agent
341. 475 PolyglycerolEsters of Fatty Acids Emulsifier
342. 476 PolyglycerolEsters of Interesterified Ricinoleic Acid Emulsifier
343. 964 Polyglycitol Syrup Sweetener
344. 432 Polyoxyethylene(20) Sorbitan Monoolaurate Emulisifier,dispersing agent
345. 433 Polyoxyethylene(20) Sorbitan Monoleate Emulisifier,dispersing agent
346. 434 Polyoxyethylene(20) Sorbitan Monopalmitate Emulisifier,dispersing agent
347. 435 Polyoxyethylene(20) Sorbitan Monostearate Emulisifier,dispersing agent
348. 436 Polyoxyethylene(20) Sorbitan Tristearate Emulisifier,dispersing agent
349. 431 Polyoxyethylene(40) Stearate Emulsifier
350. 430 Polyoxyethylene(8) Stearate Emulsifier
351. 452 Polyphosphates Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
352. 1202 Polyvinylpolypyrrolidone Colour stabilizer,colloidal, stabilizer
353. 1201 Polyvinylpyrrolidone Bodying agent,stabilizer, clarifying agent, dispersing agent
354. 124 Ponceau 4R Colour
355. 125 Ponceau SX Colour
356. 261(i) Potassium Acetate Preservative,acidity regulator
357. 261 Potassium Acetates Preservative,acidity regulator
358. 357 Potassium Adipates Acidity regulator
359. 402 Potassium Alginate Thickener,stabilizer
360. 555 PotassiumAluminium Silicate Anticaking agent
361. 303 PotassiumAscorbate Antioxidant
362. 212 Potassium Benzoate Preservative
363. 228 PotassiumBisulphite Preservative,antioxidant
364. 924a Potassium Bromate Flour treatmentagent
365. 501(i) PotassiumCarbonate Acidity regulator,stabilizer
366. 501 PotassiumCarbonates Acidity regulator,stabilizer
367. 508 Potassium Chloride Gelling agent
368. 332 Potassium Citrates Acidity regulator,sequestrant,
369. 261(ii) PotassiumDiacetate Preservative,acidity regulator
370. 332(i) PotassiumDihydrogen Citrate Acidity regulator,sequestrant, stabilizer
371. 536 PotassiumFerrocyanide Anticaking agent
372. 366 PotassiumFumarates Acidity regulator
373. 577 PotassiumGluconate Sequestrant
374. 501(ii) Potassium HdrogenCarbonate Acidity regulator,stabilizer
375. 351(i) Sodium HydrogenMalate Acidity regulator
376. 525 PotassiumHydroxide Acidity regulator
377. 632 Potassium Inosate Flavour enhancer
378. 917 Potissium Iodate Flour treatmentagent
379. 317 PotassiumIsoascorbate Antioxidant
380. 326 Potassium Lactate Antioxidant,synergist, Acidity regulator
381. 351(ii) Potassium Malate Acidity regulator
382. 351 Potassium Malates Acidity regulator
383. 224 PotassiumMetabisulphite Preservative,antioxidant
384. 252 Potassium Nitrate Preservativecolour fixative
385. 249 Potassium Nitrite Preservativecolour fixative
386. 922 PotassiumPersulphate Flour' reatmentagent
387. 340 PotassiumPhosphates Acidity regulator,sequestrant, emulsifier, texturizer, stabilizer, water retentionagent
388. 452(ii) PotassiumPolyphosphate Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
389. 283 PotassiumPropionate Preservative
390. 560 Potassium Silicate Anticaking agent
391. 337 Potassium SodiumTartrate Stabilizer,sequestrant
392. 202 Potassium Sorbate Preservative
393. 515 PotassiumSulphates Acidity regulator
394. 225 Potassium Sulphite Preservative,antioxidant
395. 336 PotassiumTartrates Stabilizer,sequestrant
396. 460(ii) Powdered Cellulose Emulsifier,anticaking agent, texturizer, dispersing agent
397. 407a Powdered EuchemaSeaweed Thickener,stabilizer
398. 944 Propane Propellant
399. 280 Propionic Acid Preservative
400. 310 Propyl Gallate Antioxidant
401. 216 Propylp-hydroxybenzoate Preservative
402. 1520 Propylene Glycol Humectant, wettingagent, dispersing agent
403. 405 Propylene GlycolAlginate Thickener,emulsifier
404. 477 Propylene GlycolEsters of Fatty Acids Emulsifier
405. 1101(i) Protease Flour treatmentagent, stabilizer, tenderizer, flavour enhancer
406. 1101 Proteases Flour treatmentagent, stabilizer, tenderizer, flavour
407. 999 Quillaia extracts Foaming agent
408. 104 Quinoline Yellow Colour
409. 128 Red 2G Colour
410. 161f Rhodoxasthin Colour
411. 101(1) Riboflavin Colour
412. 101(ii) Riboflavin5'-phosphate, Sodium Colour
413. 101 Riboflavins Colour
414. 908 Rice Bran Wax Glazing agent
415. 161d Rubixanthin Colour
416. 954 Saccharin (and Na,K, Ca Salts) Sweetener
417. 470 Salts of FattyAcids (with Base Al, Ca, Na, Mg, K and NH4) Emulsifier,stabilizer, anticaking agent
418. 166 Sandalwood Colour
419. 904 Shellac Glazing agent
420. 551 Silicon Dioxide,Amorphous Anticaking agent
421. 174 Silver Colour
422. 262(i) Sodium Acetate Preservative,acidity regulator, sequestrant
423. 262 Sodium Acetates Preservative,acidity regulator, sequestrant
424. 356 SodiumAdipates Acidity regulator
425. 401 Sodium Alginate Thickener,stabilizer, gelling agent
426. 541 Sodium AluminiumPhosphate Acidity regulator,emulsifier
427. 541(1) Sodium AluminiumPhosphate-Acidic Acidity regulator,emulsifier
428. 541(ii) Sodium AluminiumPhosphate-Basic Acidity regulator,emulsifier
429. 554 SodiumAluminosilicate Anticaking agent
430. 301 Sodium Ascorbate Antioxidant
431. 211 Sodium Benzoate Preservative
432. 452(iii) Sodium CalciumPolyphosphate Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
433. 500(i) Sodium Carbonate Acidity regulator,raising agent, anticaking agent
434. 500 Sodium Carbonates Acidity regulator,raising agent, anticaking agent
435. 466 SodiumCarboxymethyl Cellulose Thickener,emulsifier, stabilizer
436. 469 SodiumCarboxymethyl Cellulose, Enzymatically Hydrolysed Thickener,stabilizer
437. 331 Sodium Citrates Acidity regulator,sequestrant, emulsifier, stabilizer
438. 266 SodiumDehydroacetate Preservative
439. 262(ii) Sodium Diacetate Preservative,acidity regulator, sequestrant
440. 331(i) Sodium DihydrogenCitrate Acidity regulator,sequestrant, emulsifier, stabilizer
441. 215 Sodium Ethylp-hydroxybenzoate Preservative
442. 535 SodiumFerrocyanide Anticaking agent
443. 237 Sodium Formate Preservative
444. 365 Sodium Fumarates Acidity regulator
445. 576 Sodium Gluconate Sequestrant
446. 500(ii) Sodium HydrogenCarbonate Acidity regulator,raising agent, anticaking agent
447. 350(i) Sodium HydrogenMalate Acidity regulator,humectant
448. 222 Sodium HydrogenSulphite Preservative,antioxidant
449. 524 Sodium Hydroxide Acidity regulator
450. 316 SodiumIsoascorbate Antioxidant
451. 638 Sodium L-Aspartate Flavour enhancer
452. 325 Sodium Lactate Antioxidant,synergist, humectant, bulking agent
453. 481 Sodium Lactylates Emulsifier,stabilizer
454. 487 SodiumLaurylsulphate Emulsifier
455. 350(ii) Sodium Malate Acidity regulator,humectant
456. 350 Sodium Malates Acidity regulator,humectant
457. 223 SodiumMetabisulphite Preservative,bleaching agent, antioxidant
458. 550(ii) SodiumMetasilicate Anticaking agent
459. 219 Sodium Methylp-hydroxybenzoate Preservative
460. 251 Sodium Nitrate Preservative,colour fixative
461. 250 Sodium Nitrite Preservative,colour fixative
462. 232 Sodiumo-phenylphenol Preservative
463. 481(ii) Sodium OleylLactylate Emulsifier,stabilizer
464. 339 Sodium Phosphates Acidity regulator,texturizer, sequestrant, emulsifier, stabilizer, water retentionagent
465. 452(i) SodiumPolyphosphate Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant waterretention agent
466. 281 Sodium Propionate Preservative
467. 217 Sodium Propylp-hydroxybenzoate Preservative
468. 500(iii) SodiumSesquicarbonate Acidity regulator,raising agent, anticaking agent
469. 550(i) Sodium Silicate Anticaking agent
470. 550 Sodium Silicates Anticaking agent
471. 201 Sodium Sorbate Preservative
472. 485 Sodium StearoylFumarate Emulsifier
473. 481(1) Sodium StearoylLactylate Emulsifier,stabilizer
474. 514 Sodium Sulphates Acidity regulator
475. 221 Sodium Sulphite Preservative,antioxidant
476. 335 Sodium Tartrates Stabilizer,sequestrant
477. 539 SodiumThiosulphate Antioxidant,sequestrant
478. 200 Sorbic Acid Preservative
479. 493 SorbitanMonolaurate Emulsifier
480. 494 SorbitanMonooleate Emulsifier
481. 495 SorbitanMonopalmitate Emulsifier
482. 491 SorbitanMonostearate Emulsifier
483. 496 Sorhitan Trioleate Stabilizer,emulsifier
484. 492 SorbitanTristearate Emulsifier
485. 420 Sorbitol andSorbitol Syrup Sweetener,humecant, sequestrant, texturizer, emulsifier
486. 909 Spermaceti Wax Glazing agent
487. 512 Stannous Chloride Antioxidant,colour retention agent
488. 484 Stearyl Citrate Emulsifier,sequestrant
489. 483 Stearyl Tartrate Flour treatmentagent
490. 960 Stevioside Sweetener
491. 363 Succinic Acid Acidity regulator
492. 472g SuccinylatedMonoglycerides Emulsifier,stabilizer, sequestrant
493. 446 Succi Stearin Emulsifier
494. 955 Sucralose Sweetener
495. 474 Sucroglycerides Emulsifier,stabilizer, sequestrant
496. 444 Sucrose AcetateIsobutyrate Emulsifier,stabilizer
497. 473 Sucrose esters ofFatty Acids Emulsifier
498. 220 Sulphur Dioxide Preservative,antioxidant
499. 513 Sulphuric Acid Acidity regulator
500. 110 Sunset Yellow FCF Colour
501. 441 SuperglycerinatedHydrogenated Rapeseed Oil Emulsifier
502. 309 SyntheticDelta-tocopherol Antioxidant
503. 308 SyntheticGamma-tocopherol Antioxidant
504. 553(iii) Talc Anticaking agent,dusting powder
505. 181 Tannins, FoodGrade Colour,emulsifier, stabilizer, thickener
506. 417 Tara Gum Thickener,stabilizer
507. 334 Tartarric Acid[L(+)-] Acidity regulator,sequestrant, Antioxidant, synergist
508. 472d Tartaric Acidesters of mono and diglycerides of fatty acids Emulsifier,stabilizer, sequestrant
509. 102 Tartrazine Colour
510. 319 TertiaryButylhydroquinone Antioxidant
511. 450(v) TetrapotassiumDiphosphate Emulsifier,raising agent, stabilizer, sequestrant, acidity regulator, waterretention agent
512. 450(iii) TetrasodiumDiphosphate Emulsifier,stabilizer, acidity regulator, raising agents, texturizer,sequestrant, water retention agent
513. 957 Thaumatin Sweetener, flavourenhancer
514. 479 Thermally OxidizedSoyabean Oil with mono and di-glycerides of gatty acids Emulsifier,stabilizer, sequestrant
515. 233 Thiabendazole Preservative
516. 388 ThiodipropionicAcid Antioxidant
517. 171 Titanium Dioxide Colour
518. 413 Tragacanth Gum Thickener,stabilizer, emulsifier
519. 1518 Triacetin Humectant
520. 341(iii) TricalciumOrthophosphate Acidity regulator,texturizer, flour treatment agent, raising agent, firming agent,anticaking agent, water retention agent
521. 1505 Triethyl Citrate Foam stabilizer
522. 343(iii) TrimagnesiumOrthophosphate Acidity regulator,anticaking agent
523. 451 Triphosphates Sequestrant,acidity regulator, texturizer
524. 332(ii) TripotassiumCitrate Acidity regulator,sequestrant, stabilizer
525. 340(iii) TripotassiumOrthophosphate Acidity regulator,texturizer, sequestrant, stabilizer, emulsifier, water retentionagent
526. 331(iii) TrisodiumCitrate Acidity regulator,sequestrant, emulsifier, stabilizer
527. 450(ii) TrisodiumDiphosphate Emulsifier,stabilizer, acidity regulator, raising agent, sequestrant, waterretention agent
528. 339(iii) TrisodiumOrthophosphate Acidity regulator,sequestrant, emulsifier, texturizer, stabilizer, water retentionagent
529. 100(ii) Turmeric Colour
530. 153 Vegetable Carbon Colour
531. 161e Violoxanthin Colour
532. 910 Wax Esters Glazing agent
533. 415 Xanthan Gum Thickener,stabilizer, emulsifier foaming agent
534. 967 Xylitol Sweetener,humectant, stabilizer, emulsifier, thickener
535. 107 Yellow 2G Colour
536. 557 Zinc Silicate Anticaking agent
SUPPLEMENTARYLIST-MODIFIED STARCHES
537. 1422 AcetylatedDistarch Adipate. Stabilizer,thickener, binder
538. 1423 AcetylatedDistarch Glycerol Stabilizer,thickener
539. 1414 AcetylatedDistarch Phosphate Emulsifier,thickener
540. 1401 Acid TreatedStarch Stabilizer,thickener, binder
541. 1402 Alkaline TreatedStarch Stabilizer,thickener, binder
542. 1403 Bleached Starch Stabilizer,thickener, binder
543. 1400 Dextrins, RoastedStarch White and Yellow Stabilizer,thickener, binder
544. 1411 Distarch Glycerol Stabilizer,thickener, binder
545. 1412 Distarch Phosphateesterified with Sodium Trimetaphosphate; esterified withPhosphorus Oxychloride Stabilizer,thickener, binder
546. 1443 HydroxypropylDistarch Glycerol Stabilizer,thickener
547. 1442 HydroxypropylDistarch Phosphate Stabilizer,thickener
548. 1440 HydroxypropylStarch Emulsifier,thickener, binder
549. 1410 MonostarchPhosphate Stabilizer,thickener, binder
550. 1404 Oxidised Starch Emulsifier,thickener, binder
551. 1413 PhosphatedDistarch Phosphate Stabilizer,thickener, binder
552. 1420 Starch Acetateesterified with Acetic Anhydride Stabilizer,thickener
553. 1421 Starch Acetateesterified with Vinyl Acetate Stabilizer,thickener
554. 1450 Starch SodiumOctenyl Succinate Stabilizer,thickener, binder, emulsifier
555. 1405 Starches,Enzyme-treated Thickener]
Table 1List of Food Additives for use in Bread and Biscuit
Sl.No. Nameof Additive Bread Biscuits
1 2 3 4
A AcidRegulators    
1 SodiumFumarate GMP GMP
2 PotassiumMalate GMP GMP
3 Sodiumhydroxide GMP GMP
4 Aceticacid or Lactic Acid 2500ppmmaximum GMP
5 CitricAcid - GMP
6 MalicAcid - GMP
7 TartaricAcid - GMP
B Emulsifyingand stabilising agents singly or in combination - Emulsifyingand Stabilizing agents listed in rule 60 suitable for theseproducts may be used
1 Sucroglycerides - 1000ppmmaximum
2 Hydroxypropylmethyl cellulose GMP GMP
3 Sucroseesters of fatty Acid GMP GMP
4 Di-Acetyltartaric Acid Esters of Mono and di-glycerides GMP [10,000 ppm] [Corrected by G.S.R. 809(E), dated 14th December, 2004.]maximum
5 GuarGum 5000ppm maixmum  
6 Sorbitol GMP -
7 Lecithin GMP -
8 GlycerineGMP -  
9 GlycerolMonosterate GMP -
10 SodiumSteroyl 2 lactylate of Calcium Stearoyl 2 Lactylate (Singly orin combination) 5000ppmmaximum -
11 Polyglycerolesters of fatty acids and polyglycerol esters of interesterifiedRicinoleid acid 2000ppmmaximum -
C Improver    
1 FungalAlpha amylase 100ppmmaximum (on flour mass basis) -
2 BacterialAmylase GMP GMP
3 Amylasesand other Enzymes - GMP
4 Ammoniumpersulphate 2500ppmmaximum (on flour mass basis) -
5 Calciumphosphate 2500ppmmaximum (on flour mass basis) -
6 CalciumCarbonate 5000ppmmaximum (on flour mass basis) -
7 PotassiumBromate and/or Potassium Iodate 50ppmmaximum (on flour mass basis) -
D FlourTreatment Agent    
1 AmmoniumChloride 500ppmmaximum (on flour mass basis) -
2 L-cysteinMono Hydrochloride 90ppmmaximum (on flour mass basis) -
3 AmmoniumPhosphate 2500ppmmaximum (on flour mass basis) -
4 BenzoylPeroxide 40ppmmaximum 40ppm maximum
E Antioxidant - Asper rule 59
1 AscorbicAcid GMP GMP
F Preservatives/MouldInhabitors Singly or in combination    
1 Calciumor sodium propionate 5000ppmmaximum -
2 Sorbicacid or its Sodium Potassium or calcium salts (calculated assorbic acid) 1000ppmmaximum -
3 AcidCalcium phosphate 10,000 ppmmaximum -
4 Sodiumdiacetate 4000ppmmaximum -
5 AcidSodium pyrophosphate 5000ppmmaximum -
G Colours(can be used singly or in combination within the specifiedlimits)    
(a) Natural    
1 Chlorophyll }  
2 Caramel  
3 Curcuminor turmeric  
4 Beta-carotene  
5 Betaspo-8 carotenal  
6 Methylesterof Beta-apo-B-carotenic acid GMP
7 Ethylesterof Beta-apo-8 carotenic acid  
8 Canthaxamthin  
9 Riboflavin,Lactoflavin  
10 Annatto  
11 Saffron  
(b) Synthetic    
1 Ponceau4R }  
2 Carmoisine  
3 Erythrosine  
4 Tartrazine 100ppmmaximum
5 SunsetYellow FCF  
6 IndigoCarmine  
7 BrilliantBlue FCF  
8 FastGreen FCF  
H ArtificialSweeteners (Singly)    
1 Aspertame 2200ppmmaximum 2200ppmmaximum
2 AcesuffamePotassium 1000ppmmaximum 1000ppmmaximum
3 Sucralose750ppm maximum 750ppmmaximum  
I LeaveningAgents    
1 BakingPowder GMP GMP
2 Ammoniumbi-carbonate GMP GMP
3 Ammoniumcarbonate 5000ppmmaximum 5000ppmmaximum
J Flavours    
1 Naturalflavours and natural flavouring substances/nature identicalflavouring substances/artificial flavouring substances - GMP
K Flavourimprover/Enhancer - GMP
L Nutrient    
1 Calciumand Ferrous Salts - GMP
2 PotassiumIodate - GMP
M DoughConditioners    
1 Sodiumbisulphite - GMP
2 Sodiummetabisulphite - GMP
N Yeast GMP GMP
O JellifyingAgents - GMP
Table 2List of food additives for use in foods
Sl.No. Additives Snacks/ Savouries (Fried Products):-Chiwda, Bhujia, Dalmoth, Kadubale,Kharaboondi, Spiced and fried dals, banana chips and similarfried products sold by any name Sweets(Carbohydrates based and Milk product based):- Halwa, Mysore Pak,Boondi Ladoo, Jalebi, Khoya Burfi, Peda, Gulab Jamun, Rasogollaand Similar milk product based sweets sold by any name (Instantmixes such as Idli mix, dosa mix, upma mix, pongal mix,pullyogare mix, gulab jamun mix, jalebi mix, vada mix, etc.] Riceand Pulses based Papads Ready-to-ServeBeverages Tea/Coffee based Chewinggum/Bubble gum Sugarbased / Sugar free confectionery Chocolates Syntheticsyrup for dispensers Lozenges
1 2 3 4 5 6 7 8 9 10 11 12
A. Antioxidants                    
1. Tocopherol GMP GMP - - - - - - - -
2. Lecithin GMP GMP - - - - - - - -
3. ButylatedHydroxyanisole (BHA) 200ppmmaximum 200ppmmaximum - - - 250ppmmaximum - - - -
4. Tertiary butylhydro quinone (TBHQ) 200ppmmaximum 200ppmmaximum - - - - - - - -
B. Emulsifier/Stabiliser                    
1. Methyl Cellulose 0.5%maximum 0.5%maximum - - - - - - - -
2. CarboxymethylCellulose 0.5%maximum 0.5%maximum - - - - - - - -
3. [ [Inserted by G.S.R. 400(E), dated 23.06.2006 (w.e.f. 5.7.2006).] Gellan gum - - - - - - 2%maximum (in sugar boiled confectionery only) - - -]
C. Preservatives                    
1. [Sorbic Acid and its sodium, potassium and calcium salt (calculated as Sorbic Acid)] [Substituted for the words "Sorbic Acid" by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - [1000ppmmaximum] [Inserted by G.S.R. 773(E), dated 29.12.2006 (w.e.f. 29.12.2006).] 0.5%maximum 0.1%maximum 300ppmmaximum - - - - -
2. Benzoic Acid - 300ppmmaximum - - - - - - - -
D. AnticakingAgents                    
1. Carbonates ofcalcium and magnesium - - Notmore than 2.0% maximum singly or in combination - - - - - - -
2. Phosphates ofcalcium and magnesium - - - - - - - - -
3 Silicates ofcalcium, magnesium or sodium or silicon dioxide                    
4 Myristates,palmitates or stearates of aluminium, ammonium calcium, potassiumor sodium     Not more than 2.0%maximum singly or in combination              
E. ArtificialSweeteners (Singly)                    
1. Aspertame   200ppmmaximum - - - 10000ppmmaximum 10000ppmmaximum 2000ppmmaximum 3000ppmmaximum -
2. Acesulfame K   500ppmmaximum - - - 5000ppmmaximum 3500ppmmaximum 500ppmmaximum 1500ppmmaximum -
3. Saccharin Sodium   500ppmmaximum - - - 3000ppmmaximum 3000ppmmaximum 500ppmmaximum 450ppmmaximum -
4. Sucralose   750ppmmaximum - - - - - - - [1500ppmmaximum] [Inserted by G.S.R. 430(E), dated 19.6.2009 (w.e.f. 19.6.2009).]
F. Polyols (singlyor in combination)                    
1. Sorbitol - GMP - - - GMP GMP GMP - GMP
2. Manitol - GMP - - - GMP GMP GMP - GMP
3. Xylitol - GMP - - - GMP GMP GMP - GMP
4. Isomalt - - - - - GMP GMP GMP - GMP
5. Lactitol - - - - - GMP GMP GMP - GMP
6. Maltitol - - - - - GMP GMP GMP - GMP
[G. [Inserted by G.S.R. 682(E), dated 18.11.2005 (w.e.f. 18.11.2005).] Glazing Agents                    
1. Shellac - - - - - - - - - -
2. Bees wax (whiteand yellow) - - - - - - - - - -
3. Candelilla wax - - - - - - - GMP - -
4. Gum Arabic - - - - - - - - - -
5. Pectin - - - - - - - - - -
H. Bulking Agents                    
1. Polydextrose A andN - - - - - - - GMP - -]
[I. [Inserted by G.S.R. 430(E), dated 19.6.2009 (w.e.f. 19.6.2009).] Miscellaneous                    
1. SodiumBi-carbonate - - GMP - - - - - - -
2. Sodium acetate - - GMP - - - - - - -
3. Tartaric acid - - GMP - - - - - - -
4. Citric acid - - GMP - - - - - - -
5. Malic acid - - GMP - - - - - - -]
Table 3Use of food additives of foods not specified
Sl.No. Nameof the Product Colours Preservatives Emulsifier/ Stabiliser FlavourEnhancer AnticakingAgent AcidRegulators Improver/LeaveningAgent [Antioxidants [Inserted by G.S.R. 773(E), dated 29.12.2006 (w.e.f. 29.12.2006).]
1 2 3 4 5 6 7 8 9 10]
1. DesertJelly - - Carageenan-GMP - - - - -
2. Dairybased drinks flavoured and/or fermented (e.g. chocolate, milk,cocoa, eggnog)-UHT Sterilised milk shelf life more than 3 months - - Carageenan-Singly-GMPPectin-Singly-GMP Mono-diglycerides of Fatty Acids-Singly-GMP,Lecithin-Singly-GMP, Sodium Alginate and CalciumAlginate-Singly-GMP, Xantham Gum-Singly-GMP, Microcrystallinecellulose-Singly-GMP Guar gum-singly-GMP - - - - -
3. Powderedsoft drink concentrate mix/fruit beverage drink TitaniumDioxide-100ppm maximum, Ponceau 4R/maximumCarmoisine/Erythrosine/Tartrazine/Sunset Yellow FCF/IndigoCarmine/Brilliant Blue FCF/Fast Green FCF 100ppm maximum - - - Sodium - - -
4. Soups,Bullions and Taste Makers - - - Di-Sodium5 Guanatate-GMP[Di-Sodium 5-Inosinate] [Inserted by G.S.R. 679(E), dated 31.10.2006 (w.e.f. 31.10.2006).] - - - -
5. CustardPowder, Jelly Crystal, ice-candy, Thread candies, Wafers Ponceau4R/Carmoisine / Erythrosine / Tartrazine / Sunset Yellow FCGIndigo Carmine/Brilliant Blue FCF / Fast Green FCF-100 ppmmaximum - - - - - - -
6. FlavourEmulsion, Flavour Paste (for carbonated and non-carbonated wateronly) Ponceau4R / Carmoisine Erythrosine / Tartrazine / Sunset Yellow FCF /Indigo Carmine / Brilliant Blue FCF / Fast Green FCF-100ppmmaximum-On dilution as per instruction on the label [BenzoicAcid including salt thereof-GMP] [Inserted by G.S.R. 773(E), dated 29.12.2006 (w.e.f. 29.12.2006).] [Ediblegums (arabic and gum ghatti), glycerol esters of wood rosins(easter gum)-GMP] [Inserted by G.S.R. 773(E), dated 29.12.2006 (w.e.f. 29.12.2006).] - - - - [TBHQ(tertiary butyl hydroquinone and BHA (butylated hydroxylanisole)-Maximum 0.01 per cent.] [Inserted by G.S.R. 773(E), dated 29.12.2006 (w.e.f. 29.12.2006).]
7. Sausagesand Sausage meat containing raw meat, cereals and condiments - Sulphurdioxide-450ppm maximum - - - - - -
8. Cornflour and such like starches - Sulphurdioxide 100ppm maximum - - - - - -
9. Cornsyrup - Sulphurdioxide 450ppm maximum Nisin-5ppm maximum - - - - - -
10. Cannedrasogolla (the cans shall be internally lacquered with sulphurdioxide resistant lacquer) - Nisin-5ppmmaximum - - - - - -
11. Gelatine - Sulphurdioxide 1000ppm maximum - - - - - -
12. Beer - Sulphurdioxide 70ppm maximum - - - - - -
13. Cider - Sulphurdioxide 200ppm maximum - - - - - -
14. Alocoholicwines - Sulphurdioxide 450ppm maximum - - - - - -
15. Non-Alcoholicwines - Sulphurdioxide 350ppm maximum - - - - - -
16. Ready-to-servebeverages - Sulphurdioxide 70ppm maximum or Benzoic Acid-120ppm maximum - - - - - -
17. Brewedginger beer - BenzoicAcid-120ppm maximum - - - - - -
18. Coffeeextract - BenzoicAcid-450ppm maximum - - - - - -
19. Danishtinned carviar - BenzoicAcid-50ppm maximum - - - - - -
20. DriedGinger - Sulphurdioxide 2000ppm maximum - - - - - -
21. Flourconfectionery - SorbicAcid including Sodium, Potassium and Calcium Salt (Calculated asSorbic Acid)- 1500ppm maximum - - - - - -
22. Smokedfish (in wrappers) - SorbicAcid-only wrapper may be impregnated with Sorbic Acid - - - - - -
23. Drymixes of Rasogollas - Sulphurdioxide-100ppm maximum - - - - - -
24. PreservedChapaties - SorbicAcid-1500ppm maximum - - - - - -
25. FatSpread - Sorbicacid and its sodium potassium and calcium salts (calculated assorbic acid)-1000ppm maximum or Benzoic acid and its sodium andpotassium salts (calculated as benzoic acid) or both-1000ppmmaximum - - - - - -
26. Prunes - PotassiumSorbate (Calculated as sorbic Acid)-1000ppm maximum - - - - - -
27. Bakedfood confections and baked foods - AmmoniaCarbonate-5000ppm maximum Ammonium Bi-carbonate-GMP, BakingPowder-GMP - - - - - -
28. Flourfor baked food - SodiumDiacetate-2500ppm maximum or-Methyl propyl hydroxyBenzoate-500ppm maximum - - - - - -
29. Fruit,fruit pulp or juice (not dried) for conversion into jam orcrystallised glace or cured fruit or other products - - - - - - - -
(a) Cherries - Sulphurdioxide-2000ppm maximum - - - - - -
(b) Strawberriesand Raspberries - Sulphurdioxide-2000ppm maximum - - - - - -
(c) Otherfruits - Sulphurdioxide-1000ppm maximum - - - - - -
(d) DehydratedVegetables - Sulphurdioxide-2000ppm maximum - - - - - -
30. Paneer - Nisin-12.5ppmmaximum - - - - - -
31. Cakesand Pastries - SorbicAcid including Sodium, Potassium and Calcium Salt (Calculated asSorbic Acid)-1500ppm maximum Sucroglycerides(only in cakes), Hydroxypropyl Methyl Cellulose, Sucrose Ester ofFatty Acid-GMP - - - SodiumFumarate, Potassium Malate Sodium hydroxide-GMP BacterialAmylase Baking Powder, Ammonium bicarbonate-GMP, AmmoniumCarbonate-500ppm maximum
32. PrepackedCoconut water - Nisin-5000IUmaximum - - - - - -
33. CannedRasogulla - Nisin-5.0ppmmaximum - - - - - -
[Table 4] [Inserted by G.S.R. 812(E), dated 16-12-2004 (w.e.f. 16-12-2004)]List of Food Additives for use in Edible Oils and Fats
  Nameof food additive Tallow Lard Ediblevegetable oils and fats TableMargarine/Bakery and Industrial Margarine/Fat Spread
A. Antioxidantssingly or in combination        
1. Lecithin GMP GMP GMP GMP
2. Ascorbic acid GMP GMP GMP GMP
3. Propyl gallate,ethyl gallate, octyl gallate, dodecyl gallate or a mixturethereof 100mg/kg max. 100mg/kg max. 100mg/kg max. 200mg/kg max.
4. Butylated HydroxyAnisole (BHA) 200mg/kg max. 200mg/kg max. 200mg/kg max. 200mg/kg max.
5. Any Combination ofpropyl gallate, BHA within limits of gallate & BHA 200mg/kg max. 200mg/kg max. 200mg/kg max. 200mg/kg max.
6. Natural andSynthetic Tocopherols GMP GMP GMP GMP
7. AscorbylPalmitate/stearate singly or in combination 500mg/kg max. 500mg/kg max. 500mg/kg max. 500mg/kg max.
8. Citric Acid,Tartaric Acid, Gallic Acid GMP GMP GMP GMP
9. Resin Guaiace 100mg/kg max. 100mg/kg max. 100mg/kg max. 500mg/kg max.
10. TBHQ 200mg/kg max. 200mg/kg max. 200mg/kg max. 200mg/kg max.
B. AntioxidantsSynergist        
1. Sodium citrate GMP GMP GMP GMP
2. Isopropyl Citratemixture 100 mg/kg maxsingly or in combination 100mg/kgmax singly or in combination 100mg/kg maxsingly or in combination 100mg/kg maxsingly or in combination
3. Phosphoric Acid        
4. Monoglyceridecitrate        
C. AntifoamingAgents        
1. Dimethylpolysiloxane singly or in combination with Silicon Dioxide 10ppm max 10ppm max 10ppm max -
D. EmulsifyingAgents        
1. Mono andDigylcerides of fatty acids - - - GMP
2. Mono andDiglycerides of fatty acids esterified with acetic, acetyltartric, citric, lactic, tartaric acids and their Sodium andCalcium Salts - - - 10g/kg max.
3. Lecithin - - - GMP
4. Polyglycerolesters of fatty acids - - - 5g/kg max.
5. 1,2-Propyleneglycol esters of fatty acids - - - 20g/kg max.
6. Sorbitanmonopalmitate/Sorbitan monostearate/tristearate - - - 10g/kg max.
7. Sucrose esters offatty acids - - - 10g/kg max.
E. Preservatives(singly or in combination) - - -  
1. Sorbic Acid - - - 1000mg/kg max,Table Margarine/Fat Spread
2. Sodium/Potassium/CalciumSorbate expressed as Sorbic Acid - - -  
3. Benzoic Acid - - -  
4. Sodium/Potassium/Benzoateexpressed as Benzoic acid - - -  
F. Natural Colours - - -  
1. Beta-Carotene - - - 25mg/kg max, TableMargarine/Fat Spread
2. Annatto Extracts(as bixin/norbixin) - - - 20mg/kg max, TableMargarine/Fat Spread
3. Curcumin orturmeric (as curcumin) - - - 5mg/kg max, TableMargarine/Fat Spread
4. Beta-apo-8'-carotenal - - - 25mg/kg max, TableMargarine/Fat Spread
5. Methyl and EthylEsters of Beta-apo-8'-Carotenoic acid - - - 25mg/kg max, TableMargarine/Fat Spread
G. AcidityRegulators - - -  
1. Citric Acid - - - GMP, TableMargarine/Fat Spread
2. Lactic Acid - - -  
3. Sodium andPotassium salt of citric and lactic acid - - -  
4. Calcium DisodiumEthylene diamine tetra acetate - - - 50mg/kg max, TableMargarine/Fat Spread
H. Flavours - - -  
1. Natural Flavoursand Natural Flavouring Substances/Nature-identical FlavouringSubstances/Artificial Flavouring Substances - - - GMP, TableMargarine/Fat Spread
2. Diacetyl - - - 4mg/kg max, TableMargarine/Fat Spread
[Table 5] [Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005)]List of Food Additives for use in Fish and Fish Products
S.No. Nameof the additive FrozenShrimps FrozenLobsters SaltedFish Frozenfinfish Cannedfinfish CannedShrimps CannedSardines CannedTuna and Bonito CannedCrab meat FrozenFish Fillets
A. Antioxidants                    
1. Ascorbic acid GMP - - - - - - - - -
2. Sodium andPotassium ascorbate singly or in combination expressed asAscorbic acid - 1gm/Kg maximum - 1gm/Kg maximum - - - - - 1gm/Kg maximum
B. Acidifyingagents                    
1. Acetic acid - - - - GMP - GMP GMP - -
2. Citric acid GMP - - - GMP GMP GMP GMP GMP 1gm/Kg maximum in minced fish flesh only
3. Lactic acid - - - - GMP - GMP GMP - -
C. MoistureRetention                    
  Agents singly orin combination including natural phosphate expressed as P205 - - - - - - - - - -
1. Sodiumpolyphosphate expressed as P205 - - - - - - - 1gm/Kg maximum expressed as P205 (including natural phosphate) 1gm/Kg maximum expressed as P205 (including natural phosphate) 1gm/Kg maximum expressed as P205 (including natural phosphate)
2. Potassiumpolyphosphate expressed as P205 10gm/Kg maximum 10gm/Kg maximum - - - - -
3. Calciumpolyphosphate expressed as P205   - - - - -        
4. Orthophosphoricacid - - - - - 850mg/Kgmaximum - - - -
D. Preservatives                    
1. Potassiumbisulphite expressed as sulphur dioxide 100gm/Kg maximum raw edidle/30 mg/Kg Maximum cooked product 100gm/Kg maximum raw edidle/30 mg/Kg Maximum cooked product - - - - - - - -
2. Potassiumsulphite expressed as sulphur dioxide - - - - - - - -
3. Sodiummetabisulphite expresses as sulphur dioxide Singlyor in combination expressed as SO2 Singlyor in combination cooked product - - - - - - - -
4. Sodium sulphiteexpressed as sulphur dioxide                
5. Sodium sorbateexpressed as sorbic acid - - - - - - - - - -
6. Calcium sorbateexpressed as sorbic acid - - 200mg/Kg maximum, singly or in combination expressed as sorbic acid - - - - - - -
7. Potassium sorbateexpressed as sorbic acid - - - - - - - - -
8. Sorbic acid - - - - - - - - - -
E. Colours                    
1. Ponceau 4R 30mg/Kg maximum cooked mass - - - - - - - - -
2. Sunset Yellow - - - - - 30mg/Kg maximum singly or in combination - - - -
3. Tartarazine - - - - - - - -  
F. Thickeningagents                    
1. Pectin - - - - 2.5gm/Kgmaximum - - 2.5gm/Kgmaximum - -
2. Tragacanth gum - - - - - - 20gm/Kgmaximum singly or in combination in packing medium only 20gm/Kgmaximum singly or in combination in packing medium only - --5mg/kgmaximum as sodium alginate
3. Xanthan gum - - - - - - -
4. Sodium/Potassium/CalciumAlginate - - - - - - -
5. Carboxy MethylCellulose - - - - 2.5gm/Kgmaximum - - - - -
G. ModifiedStarches - - - - 60gm/Kgmaximum in singly or in combination in packing medium only - 60gm/Kgmaximum in singly or in combination in packing medium only 60gm/Kgmaximum in singly or in combination in packing medium only - -
1. Acid treatedstarch - - - -      
2. Alkali treatedstarch - - - -      
3. Balanced starched - - - -      
4. Distarch adipateacetylated - - - -      
5. Distarch glycerol - - - -      
6. Distarchglycerol, acetylated - - - -      
7. Distarchglycerol, hydroxypropyl - - - -      
8. Distarchphosphate - - - -      
9. Distarchphosphate, acetylated - - - -        
10. Distarchphosphate, hydroxypropyl - - - -        
11. Monostarchphosphate - - - -        
12. Oxidezed starch - - - -        
13. Starch acetate - - - -        
14. Starch,hydroxypropyl - - - -        
H NaturalFlavours - - - -          
1. Natural flavoursand natural flavouring substances - - - - GMP - GMP GMP - -
I. FlavourEnhancers - - - -            
1. MonosodiumGlutamate - - - -         500mg/Kgmaximum -
J. SequesteringAgents - - - -            
1. Calcium DisodiumEDTA - - - -   250mg/Kgmaximum - - 250mg/Kgmaximum  
[Table 6] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]List of Food Additives for use in Thermally Processed Fruits
Sl.No. Nameof Additives Peaches GrapeFruits Pineapple Plums Raspberries Pears Strawberries Oranges FruitCocktail / Tropical Fruit Cocktail Apricot Palmito Mangoes Guava Chicku Papaya Lichi Kenu Pomegrante CustardApple Fruitsnot specified
A. AcidifyingAgents                                        
1. Acetic Acid - - - - - - - - - - - - - - - - - - - -
2. Citric Acid GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
3. Fumaric Acid - - - - - - - - - - - - - - - - - - - -
4. Lactic Acid - - - - - GMP GMP - - - GMP - GMP GMP GMP GMP GMP GMP GMP GMP
B. Anti cloudingAgent                                        
1. Methyl Cellulose - 10ppm Maximum - - - - - 10ppm Maximum - - - - - - - - - - - -
C. Anti foamingAgents                                        
1. DimethylPolysiloxane - - 10ppm Maximum - - - - - - - - - - - - - - - - -
D. Antioxidant                                        
1. Ascorbic Acid 550ppm Maximum 550ppm Maximum - - - 550ppm Maximum - 550ppm Maximum 550ppm Maximum - 550ppm Maximum 550ppm Maximum 550ppm Maximum 550ppm Maximum 550ppm Maximum 550ppm Maximum 550ppm Maximum 550ppm Maximum 550ppm Maximum 550ppm Maximum
E. Colours (can beused singly or in combination within the specified limits)                                        
(a) Natural : - - - 200ppm Maximum   - 200ppm Maximum - 200ppm Maximum - - - 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum
1 Chlorophyll - - -   - - - - -
2 Caramel - - -   - - - - -
3 Cur cumin orturmeric - - -   - - - - -
4 Beta-carotene - - -   - - - - -
5 Beta apo-8carotenal - - -   - - - - -
6 Methylester ofBeta-apo-8 carotenic acid - - -   - - - - -
7 Ethylester ofBeta-apo-8 carotenic acid - - -   - - - - -
8 Canthaxanthin - - -   - - - - -
9 Riboflavin,Lactoflavin - - -   - - - - -
10 Annatto - - -   - - - - -
11 Saffron - - -   - - - - -
(b) Synthetic:                                        
1 Poncea 4R       200ppm Maximum 200ppm Maximum   200ppm Maximum   200ppm Maximum       200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum
2 Carmoisine - - -          
3 Erythrosine - - -          
4 Tartarzine - - -          
5 Sunset Yellow FCF - - -          
6 Indigo Carmine - - -          
7 Brilliant Blue FCF - - -          
8 Fast green FCF - - -          
F. Firming Agents(Singly or in combination)                                        
1 Calcium Chloride 350ppm maxi- mum 350ppm Maximum   350ppm Maximum 350ppm Maximum   350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum   350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum
2 Calcium Lectate - 350ppm Maximum     350ppm Maximum   350ppm Maximum   350ppm Maximum - -
3 Calcium Gluconate - - - - - - 350ppm Maximum - - - -
4 Calcium Carbonate - - - - - - - - - - -
5 Calcium Bisulphite - - - - - - - - - - -                  
G. Thickening Agents                                        
1. Modified Starches - - - - - - - - - - 1%m/m Maximum - - - - - - - - -
[Table 7] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 206, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]List of Food Additives for use in Thermally Processed Vegetables
Sl.No. Nameof Additives Canned Tom ato GreenBe ans / Wax Bean SweetCorn / Baby Corn Mushrooms GreenPeas Carrots Chestnuts and Chestnut Puree Niger,Grou nd nut, Sea same and Mus tard pastes and other oil seedspaste Asparagus Process ed Peas Ladies finger Cauliflower Brinjal SweetPotato Garkin Spinach TableOnions Garlic BellPaper Rajma AllPulses and Dals whole and split OtherVege tables and curied vege tables / read-to-eat vege tables
A. AcidifyingAgents                                            
1. Acetic Acid GMP - GMP GMP - - - - GMP - GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
2. Citric Acid GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
3. Lactic Acid GMP - - - - - - - GMP - GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
4. L-Tartaric Acid GMP - GMP GMP - - 10 g./ Kg. Maximum 10 g./ Kg. Maximum GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
5. Malic Acid GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
B. Antioxidants(Singly)                                            
1. Ascorbic Acid - - GMP GMP - - 300ppm Maximum 300ppm Maximum GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
2. BHA - - - - -   200ppm Maximum 200ppm Maximum - - 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum 200ppm Maximum
3. TBHQ - - - - -   - -
4. Acorbtyl Palmitate - - - - -   - -
C. Colours (Can beused singly or in combination within the specified limits)                                            
(a) Natural :Singly or in combination - 200ppm Maximum - - 200ppm Maximum - - - - 200ppm Maximum - - - - - - - - - - - -
1. Chlorophyll - - - - - - - - - - - - - - - - - - -
2. Caramel - - - - - - - - - - - - - - - - - - -
3. Curcumin orturmeric - - - - - - - - - - - - - - - - - - -
4. Beta-carotene - - - - - - - - - - - - - - - - - - -
5. Beta-apo-8carotenal - - - - - - - - - - - - - - - - - - -
6. Methylester ofBeta-apo-8 carotenic acid - - - - - - - - - - - - - - - - - - -
7. Ethylester ofBeta-apo-8 carotenic acid - - - - - - - - - - - - - - - - - - -
8. Canthaxanthin - - - - - - - - - - - - - - - - - - -
9. Riboflavin,Lactoflavin - - - - - - - - - - - - - - - - - - -
10. Annatto - - - - - - - - - - - - - - - - - - -
11. Saffron - - - - - - - - - - - - - - - - - - -
(a) Synthetic                                            
1. Poncea 4R - 200ppm Maximum - - 200ppm Maximum - - - - 200ppm Maximum - - - - - - - - - - - -
2. Carmoisine - - - - - - - - - - - - - - - - - - -
3. Erythrosine - - - - - - - - - - - - - - - - - - -
4. Tartarzine - - - - - - - - - - - - - - - - - - -
5. Sunset Yellow FCF - - - - - - - - - - - - - - - - - - -
6. Indigo Carmine - - - - - - - - - - - - - - - - - - -
7. Brilliant Blue FCF - - - - - - - - - - - - - - - - - - -
8. Fast Green FCF - - - - - - - - - - - - - - - - - - -
D. Firming Agents(Singly or in combination)                                            
1. Calcium Chloride 0.80%Maximum Total Calcium ion Content (dices, slices, wedges) 0.45%Maximum (whole pieces) - 0.80%Maximum Total Calcium ion Content (dices, slices, wedges) 0.45%Maximum (whole pieces) 0.80%Maximum Total Calcium ion Content (dices, slices, wedges) 0.45%Maximum (whole pieces) 350ppm Maximum - - - - 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum
2. Calcium Lectate - 350ppm Maximum - - - - 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum
3. Calcium Gluconate - 350ppm Maximum - - - - 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum 350ppm Maximum
4. Calcium Carbonate - - - - - - - - - - - - - - - - - - -
5. Calcium Bisulphite - - - - - - - - - - - - - - - - - - -
6. Mono CalciumPhosphate - - - - - - - - - - - - - - - - - - -
7. AluminiumPotassium Sulphate - - - GMP GMP - - - - - - - - - - - - - -
E. Processing Aids                                            
1. Stannous Chloride - - - - - - - - 25ppm Maximum - - - - - - - - - - - - -
F. ThickeningAgents                                            
1. Vegetable Gums(Singly or in combination) - 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum - - - GMP 1%m/m Maximum - 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum 10g /Kg Maximum
(i) Arabic Gum - - - - -
(ii) Carrageenan - - - - -
(iii) Guar Gum - - - - -
(iv) Carobobbean Gum - - - - -
(v) Xanthan Gum - - - - -
2. Alginates (Singlyor in Combination) - - - -   -
(i) Ammonium Alginates - - - -   -
(ii) Calcium Alginates - - - -   -
(iii) PotassiumAlginates - - - -   -
(iv) Sodium Alginates - - - -   -
(v) Propyl glycolAlginate - - - -   -
(vi) Pectines - - -   - - GMP GMP - - - - - - - - - - - - -
G. CalciumDisodium ethylendia mine       200ppm Maximum                                    
H. SofteningAgents (Singly or in combination)                                            
1. SodiumdBi-Carbonate - - - - - - - - - 150ppm Maximum as sodium - - - - - - - - - - - -
2. Sodium Citrate                   - - - - - - - - - - - -
[Table 8] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]List of Food Additives for use in Food Products
Sl.No. Nameof the Additives TamarindPulp / Puree and Conc. SyntheticSyrups for Dispensers TomatoPuree and Paste Vineger CarbonatedRTS Fruit Beverages DehydratedFruits CarbonatedWater, Softdrink Conc. (liquid / powder) [DehydratedVegetable, Dehydrated Garlic and Dehydrated Onion] [Substituted by G.S.R. 431(E), dated 19th June, 2009 (w.e.f. 19-6-2009).] FrozenFruit / Fruit Products FrozenVegetables Fruitsbased Beverage Mix / Powdered Fruit Based Beverages
A. AcidifyingAgents                      
1. Citric Acid - GMP GMP - GMP - GMP - - - GMP
2. Fumaric Acid - - - - - - - -
3. Lactic Acid - GMP - - - - - -
4. L-Tartaric Acid - - - GMP - - - -
5. Malic Acid - - - GMP - - - -
6. Phosphoric Acids - GMPin Cola beverages only - - - - GMPin Cola beverages only        
B. AnticakingAgents (Singly or in combination)                      
1. Carbonates ofcalcium and magnesium - - - - - 2%maximum in powders only - 2%maximum in powders only - - 2%maximum in powders only
2. Phosphates ofcalcium and magnesium - - - - - - - -
3. Silicates ofcalcium, magnesium, aluminium or sodium or silicon dioxide - - - - - - - -
C. Antioxidants                      
1. Ascobic - GMP GMP - GMP GMP GMP - - - GMP
D. Colours (Can beused singly or in combination within the specified limits                      
(a) Natural :                      
1. Chlorophyll - 200ppm Maximum - GMPcaramel only 100ppm Maximum - 100ppm Maximum - - - 200ppm Maximum
2. Caramel - - - - - -
3. Curcumin orturmeric - - - - - -
4. Beta-carotene - - - - - -
5. Bet apo-8carotenal - - - - - -
6. Methylester ofBeta-apo-8 carotenic acid - - - - - -
7. Ethylester ofBeta-apo-8 carotenic acid - - - - - -
8. Canthaxanthin - - - - - -
9. Riboflavin,Lactoflavin - - - - - -
10. Annatto - - - - - -
11. Saffron - - - - - -
(b) Synthetic:                      
1. Ponceau 4R - 200ppm Maximum - - 100ppm Maximum - 100ppm Maximum - - - 200ppm Maximum
2. Carmoisine - - - - - - -
3. Erythrosine - - - - - - -
4. Tartarzine - - - - - - -
5. Sunset Yellow FCF - - - - - - -
6. Indigo Carmine - - - - - - -
7. Brilliant Blue FCF - - - - - - -
8. Fast Green FCF - - - - - - -
E. Flavours                      
1. Natural Flavouringand natural flavouring substances / Nature identical flavouringsubstances / Artificial flavouring substances - GMP - - - - GMP - - - GMP
F. Preservative(Singly or in combination)                      
1. Benzoic Acid andits Sodium, Potassium Salt or both (Calculated as Benzoic Acid) 750ppm Maximum 500ppm Maximum 250ppm Maximum in puree - 120ppm Maximum - 120ppm Maximum - - - -
2. Sulphur dioxide - 350ppm Maximum 750ppm Maximum in paste - 70ppm Maximum 700ppm Maximum 70ppm Maximum 2000ppm Maximum - - 120ppm Maximum
3. [ [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] Sorbic Acid andits calcium, sodium, potassium salt (calculated as Sorbic Acid)         300ppm maximum]            
G. Thickeningagents / Stabilising / Emulsifying agents                      
1. Vegetable gums(Singly or in combination)                      
  Gum Arabic - GMP     GMP   GMP - - - GMP
2. Alginates (singlyor in combination)                      
(i) Calcium Alginates -   - -   -   - - - -
(ii) PotassiumAlginates - GMP - - GMP - GMP - - - -
(iii) Sodium Alginates - - -   - - - - -
3. Pectines - GMP - - [GMP] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] - GMP - - - GMP
4. Eastergum - 450ppm Maximum     [100 ppm maximum] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)]   100ppm Maximum - - - 100ppm Maximum
5. Xanthan Gum - 0.5%Maximum 0. [5%Maximum] [Substituted by G.S.R. 431(E), dated 19th June, 2009 (w.e.f. 19-6-2009).]       0.5%Maximum - - - 0.5%Maximum
6. Alginic Acid - GMP - - GMP - GMP - - - GMP
7. Ouinine (AsSulphate) - 450ppm maximum subject to 100 ppm in ready to serve beverage afterdillution - - - - 100ppm Maximum - - - 100ppm Maximum
8. [] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [Gellan gum] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [GMP] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [GMP] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)]
H. PhosforusPentaoxide - - - 500ppm Maximum - - - - - - -
I. Nitrozen - - - 400ppm Maximum - - - - - - -
[J. [Inserted by G.S.R. 679(E), dated 31st October, 2006 (w.e.f. 31-10-2006).] SequesterantSodium hexa meta phosphate - - -   [1000 ppm maximum] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - 1000ppm Maximum in carbonated water only] - - - -
[Table 9] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]List of Food Additives for use in Food Products
Sl.No. Nameof Additives CandiedCrystalised and Glazed Fruit Murabba/ Preserve Squashes,Crushes, Fruit Syrups, Sharbats, Cordial and Barley Water GingerCocktail (Ginger Beer and Gingerale) Fruit/ Veg. Juice, Pulp, Puree with Preservative ConcentratedFruit / Veg. Juice, Pulp Puree with preservative Cherry(Thermally Processed) ChutneyFruits and / or Vegetable / Mango Chutney MangoPulp / Puree FruitPulp / Puree Pickles GreenChilli, Paste, Ginger Paste, Garlic Paste, Onion Paste, WholeChilli Paste
A. AcidifyingAgents                        
1. Acetic Acid - - - GMP GMP GMP - GMP - GMP GMP GMP
2. Citric Acid GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
3. Lactic Acid - - GMP GMP GMP GMP - GMP - - - GMP
4. L-Tarlaric Acid GMP GMP GMP GMP - - - GMP - - - GMP
5. Malic Acid GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
6. Phosphoric Acids - - - - - - - GMP GMP GMP - GMP
B. AntifoamingAgents                        
1. DimethylPolysiloxane - - - - - - - 10ppm Maximum - - - GMP
2. Mono anddiglycerides of fatty acids and edible oils - - - - - - - 10ppm Maximum - - - GMP
C. Antioxidants                        
1. Ascorbic Acid - GMP GMP GMP GMP GMP - GMP - GMP - GMP
D. Colours (Can beused singly or in combination within the specified limits)                        
(a) Natural :                        
1. Chlorophyll 200ppm Maximum - 200ppm Maximum (on dilution 200 ppm except cordial Maximum andbarley water). - - 200ppm Maximum GMP - - - GMP
2. Caramel - - - - - -
3. Curcumin orturmeric - - - - - -
4. Beta-carotene - - - - - -
5. Beta apo-8carotenal - - - - - -
6. Methylester ofBeta-apo-8 carotenic acid - - - - - -
7. Ethylester ofBeta-apo-8 carotenic acid - - - - - -
8. Canthaxanthin - - - - - -
9. Riboflavin,Lactoflavin - - - - - -
10. Annatto - - - - - -
11. Saffron - - - - - -
(b) Synthetic:                        
1. Ponceau 4R 200ppm Maximum - 200ppm Maximum 200ppm Maximum - - 200ppm Maximum - - - - -
2. Carmoisine - - - - - - - -
3. Erythrosine - - - - - - - -
4. Tartarzine - - - - - - - -
5. Sunset Yellow FCF - - - - - - - -
6. Indigo Carmine - - - - - - - -
6. Brilliant Blue FCF - - - - - - - -
7. Brilliant Blue FCF - - - - - - - -
8. Fast Green FCF - - - - - - - -
E. Firming Agents(Singly or in combination)                        
1. Calcium Chloride GMP GMP - - - - 350ppm Maximum 350ppm Maximum only on fruit / vegetable pieces - - 350ppm Maximum 350ppm Maximum only on fruit / vegetable pieces
2. Calcium Lactate GMP GMP - - - - - -
3. Calcium Gluconate GMP GMP - - - - - -
4. Calcium Carbonate GMP GMP - - - - - -
5. Calcium Bisulphite GMP GMP - - - - - -
F. Flavours                        
1. Natural Flavouringand Natural Flavouring Substances GMP GMP GMP GMP GMP GMP - - - - - -
  Nature IdenticalFlavouring Substances GMP GMP GMP GMP GMP GMP - - - - - -
G. Preservatives(Singly or in combination)                        
1. Benzoic Acid andits Sodium and Potassium Salt or both (Calculated as BenzoicAcid)   200ppm Maximum 600ppm Maximum 600ppm Maximum 600ppm Maximum 600ppm Maximum - 350ppm Maximum - - 250ppm Maximum 250ppm Maximum
2. Sulphur dioxide 150ppm Maximum 40ppm Maximum 350ppm Maximum 350ppm Maximum 1000ppm Maximum except Cherry, Strawberry, Raspberry, where it shallbe 2000 ppm Maximum 1500ppm Maximum - 100ppm Maximum - - 100ppm Maximum 100ppm Maximum
3. Sorbic AcidCalcium Sorbate and Potassium Sorbate expressed as Sorbic Acid 500ppm Maximum 500ppm Maximum 1000ppm Maximum 200ppm Maximum - 100ppm Maximum - 500ppm Maximum - - - 500ppm Maximum
H. Processing Aids                        
1. SodiumMetabi-Sulphite as Sulphur dioxide - - - - - - 2000ppm Maximum - - - - -
I. ThickeningAgents                        
1. Xanthan Gum - - 0.5%Maximum - - - - 0.5%Maximum - - - 0.5%Maximum
2. Alginates (Singlyor in combination)     GMP         GMP       GMP
(i) Ammonium Alginates - - - - - - - - -
(ii) Calcium Alginates - - - - - - - - -
(iii) PotassiumAlginates - - - - - - - - -
(iv) Sodium Alginates - - - - - - - - -
(v) Propyl glycolalginates - - - - - - - - -
3. Pectines - - - - - - - - -
4. [] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [Gellan Gum] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [GMP] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)]
J. SofteningAgents (Singly or in Combination)                        
1. Sodium Bicarbonate - - - - - - - GMP - - - GMP
2. Sodium Citrate - - - - - - - GMP - - - GMP
[Table 10] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005; G.S.R. 159(E), dated 16th March, 2006; G.S.R. 575(E), dated 19th September, 2006; G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]List of Food Additives for use in Food Products
Sl.No. Nameof Additives Jam/ Jellies / Fuit Cheese FruitMarmalades FruitBar / Toffee FruitCereal Flakes RTSFruits and Vegetable Beverages TomatoKetchup CullinaryPaste/Other Sauces SoyabeanSauce Soups Souppowder, Fruit powder, Vegetable Powder, Instant Fruit/VegetableChutney Mixed (dry), Culinary Powder, Seasoning Mixed Powder Nectars FruitJuices aspecticaly packed VegetableJuices ConcentratedFruit / Veg. Juice / Pulp / Puree
A. AcidifyingAgents (Singly or in combination)                            
1. Acetic Acid - - - - - GMP GMP GMP -   - - - -
2. Citric Acid GMP GMP GMP - GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
3. Fumaric Acid GMP GMP GMP - GMP 0.3 %Maximum 0.3 %Maximum - -   - - - -
4. Lactic Acid - - - - - GMP GMP GMP GMP GMP - - GMP GMP
5. L-Tartaric Acid GMP GMP GMP - GMP GMP GMP GMP GMP GMP GMP - GMP -
6. Malic Acid GMP GMP GMP - GMP GMP GMP GMP GMP GMP GMP GMP GMP GMP
7. Phosphoric Acid - - - - - - - - - - - GMP GMP -
B. AnticakingAgents (Singly or in combination)                            
1. Carbonates ofCalcium and magnesium - - - - - - - - - 2 %Maximum - - - -
2. Phosphates ofcalcium and magnesium - - - - - - - - - - - - -
3. Silicates ofcalcium, magnesium, aluminium or sodium or silicon dioxide - - - - - - - - - - - - -
C. AntifoamingAgents                            
1. DimethylPolysiloxane 10ppm Maximum 10ppm Maximum - - - - 10ppm Maximum - - - - - - 10ppm Maximum
2. Mono anddiglycerides of fatty Acids of edible oils GMP GMP - - - - 10ppm Maximum - - - - - - 10ppm Maximum
D. Antioxidants                            
1. Ascorbic Acid GMP GMP GMP - GMP GMP GMP - GMP GMP GMP GMP GMP GMP
2. BHA - - - - - - 200ppm Maximum - 200ppm Maximum 200ppm Maximum - - - -
3. TBHQ - - - - - - - - - - -
4. Ascrobylpalmitable - - - - - - - - - - -
E. Colours (Can beused singly or in combination within the specified limits)                            
(a) Natural:                     [100 ppm maximum [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).]      
1. Chlorophyll GMP GMP GMP - GMP - GMP GMP GMP GMP - - - -
2. Caramel - - - - - -
3. Curcumin orburmeric - - - - - -
4. Beta-carotene - - - - - -
5. Beta apo-8carotenal - - - - - -
6. Methylester ofBeta apo-8 carotenic acid - - - - - -
7. Ethylester ofBeta apo-8 carotenic acid - - - - - -
8. Canthaxanthin - - - - - -
9. Riboflavin,Lactoflavin - - - - - -
10. Annatto - - - - - -
11. Saffron - - - - - -
(b) Synthetic: 200ppm Maximum 200ppm Maximum 200ppm Maximum   100ppm Maximum - - - 100ppm Maximum 100ppm Maximum        
1. Ponceau 4R   - - -        
2. Carmoisine   - - -        
3. Erythrosine   - - -        
4. Tartarzine   - - -        
5. Sunset Yellow FCF   - - -        
6. Indigo Carmine   - - -        
7. Brilliant Blue FCF   - - -        
8. Fast Green FCF   - - -        
F. Firming Agents(Singly or in combination)                            
1. Calcium Chloride 200ppm Maximum - - - - - - - 200ppm Maximum - - - - -
2. Calcium Lectate               - - - - -
3. Calcium Gluconate - - - - - - - - - - - -
4. Calcium Carbonate - - - - - - - - - - - -
5. Calcium Bisulphite - - - - - - - - - - - -
G. Flavours                            
1. Natural Flavouringand Natural Flavouring substances / Nature-identical flavouringsubstances / artificial flavouring substances GMP GMP GMP - - GMP GMP - - GMP [NaturalFlavouring and Natural Flavouring Substances only - GMP] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] GMPnatural flavours only GMPnatural flavours only -
H. FlavourEnhancer                            
1. MSG (Enhancer) - - - - - - GMP - GMP GMP - - - -
I. Preservatives(Singly or in combination) and its Salt                            
1. Benzoic Acid andits Sodium and Potassium Salt or both (calculated as BenzoicAcid) 200ppm Maximum 200ppm Maximum 200ppm Maximum - 120ppm Maximum 750ppm Maximum 750ppm Maximum 750ppm Maximum - - [120ppm maximum] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] - - -
2. Sulphur dioxide(Carry over from fruit products) 40ppm Maximum 40ppm Maximum 100ppm Maximum - 70ppm Maximum - - - - 1500ppm Maximum [70ppm maximum] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] - - -
3. Sorbic Acid andits Calcium, Sodium Potassium Salt (calculated as Sorbic Acid) 500ppm Maximum 500ppm Maximum 500ppm Maximum - 300ppm Maximum 1000ppm Maximum 1000ppm Maximum 1000ppm Maximum - - [300ppm Maximum] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for '50 ppm maximum' (w.e.f. 8-2-2010).] - - -
J. Processing Aids                            
1. Nitrogen andCarbon-dioxide - - - - - - - - - - - GMP GMP GMP
K. ThickeningAgents (Singly or in combination)               -     - - - -
1. Modified Starches - - - - - 0.5 %Maximum with declaration on label 0.5 %Maximum with declaration on label   0.5 %Maximum 0. [5 %Maximum of final food for consumption after dilution] [Substituted by G.S.R. 63(E), dated 8th February, 2010, for '0.5% maximum' (w.e.f. 8-2-2010).] - - - -
2. Vegetable Gums(Singly or in Combination) - - - - - - - - - - - -
(i) Arabic Gum - - - - [GMP(for RTS fruit beverages only)] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] - - GMP - - - -
(ii) Carrageenan - - - - - - - GMP - - - -
(iii) Guar Gum - - - - - - - GMP - - - -
(iv) Carobbean Gum - - - - - - - GMP - - - -
(v) Xanthan Gum - - - - - - 0.5 %Maximum 0.5 %Maximum - - - -
3. Alginates (Singlyor in combination) - - - - - - - - - - - - - -
(i) Calcium Alginates GMP GMP GMP GMP - GMP GMP GMP GMP GMP - - - -
(ii) PotassiumAlginates [GMP(for RTS fruit beverages only)] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] - - - |- (iii) Sodium Alginates - - - - -
(iv) Proply glycolalginate - - - - -
(v) [] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] [Alginic acid-GMP] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] [GMP (for RTS fruit beverages only)] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] - - - -
4. Pectines [GMP(for RTS fruit beverages only)] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] [GMP] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] [GMP] [Inserted by G.S.R. 63(E), dated 8th February, 2010 (w.e.f. 8-2-2010).] - -
5. [ [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] Ester gum [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] 100 ppm Max. [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] - [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)]
6. [] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [Gellan gum] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [GMP] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)]
L. Artificialsweeteners and Polyols                     - - - -
1. Aspertame 1000ppm Maximum 1000ppm Maximum - - - - - - - - - - - -
2. Sorbitol 30 %Maximum 30 %Maximums - - - - - - - - - - - -
M. SofteningAgents (Singly or in combination)                            
1. SodiumBi-Carbonate                 GMP GMP        
2. Sodium Citrate - - - - - - - - GMP GMP - - - -
N. SequesterantSodium Hexameta Phosphate [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [1000 ppm Max.] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [1000 ppm Max.] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)] [-] [Inserted by Notification No. G.S.R. 488 (E), dated 9.6.2010 (w.e.f. 12.9.1955)]
[Table 11] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 and G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]List of Food Additives for use in Food Products
Sl.No. Nameof Food Additive TableOlives Raisins Dates GratedDesiccated Coconut DryFruits & Nuts
A. AcidifyingAgents          
1. Citric Acid 15gm/kgmaximum - - - -
2. L-Tartaric Acid 15gm/kgmaximum - - - -
3. Acetic Acid GMP - - - -
4. Lactic Acid 15gm/kgmaximum - - - -
5. Hydrochloric Acid GMP - - - -
B. AcidityRegulators          
1. Sodium hydroxide GMP - - - -
2. PotassiumHydroxide GMP - - - -
C. Antioxidants          
1. L-Ascorbic Acid 0.2gm/kgmaximum - - - -
D. Preservatives          
1. Sulphur dioxide,Sodium/Potassium/Calcium sulphite/bisulphite/metasulphiteexpressed as SO2   1.5gm/kgmaximum only SO2 - 50mgm/kgmaximum only SO2 2.0gm/kgmaximum
2. BenzoicAcid/Sodium/Potassium Benzoate expressed as Benzoic Acid 1gm/kg maximum - - - -
3. SorbicAcid/Sodium/Potassium ascorbate expressed as sorbic acid 0.5gm/kg maximum - - - 0.5gm/kg maximum in dried a price
E. Colourretention/stabilising agents          
1. Ferrous Gluconate 0.15gm/kg maximum as total iron - - - -
2. Ferrous Lactate 0.15gm/kg maximum as total iron - - - -
F. Flavours          
1. Natural Flavoursand Natural Flavouring Substances GMP - - - -
2. Nature identicalflavouring substances   - - - -
3. Artificialflavouring substances   -     -
G. FlavourEnhancers          
1. Mono-SodiumGlutamate 5.0gm/kg maximum - - - -
H. ThickeningAgents for pastes for stuffing olives          
1. Sodium Alginates 5.0gm/kg maximum - - - -
2. Xanthan gum 3.0gm/kg maximum - - - -
3. Carageenan GMP - - - -
4. Carobeean gum GMP - - - -
5. Guar gum GMP - - - -
I. Firming Agentsfor stuffed olives          
1. Calcium Chloride 1.5g/kg maximum as Calcium ions in stuffed end product - - - -
2. Calcium Lactate - - - -
3. Calcium Citrate - - - -
J. Miscellaneous          
1. Mineral Oil (Foodgrades) - 5gm/kg maximum - - -
2. Sorbitol - 5gm/kg maximum GMP - -
3. Glycerol - - GMP - -
4. DimethylPolysiloxane - - - - -
5. Carbon Dioxide GMP - - - -
6. Nitrogen GMP - - - -
7. Cultures of LacticAcid GMP - - - -
[Table No. 12] [Inserted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005).]List of Food Additives For Use in Sugars And Salts
  Nameof Food Additive RefinedSugar SugarIcing / powdered Sugar Dextrose GlucoseSyrup DriedGlucose Syrup EdibleCommon Salt / Iodised Salt / Iron Fortified Common Salt Misri,Gur, or Jaggery, Plantation White Sugar, Cube Sugar, Golden Syrup KhandsariSugar (Sulphur sugar), Bura Sugar KhandsariSugar (Desi)
A. Preservative                  
1. Sulphurdioxide 20ppm max. 20ppm max. 70ppm max. 40ppm max. 20ppm max., “Sulphur Dioxide may be present in an amount notexceeding 150 ppm if the product is intended for manufacture ofconfectionery to be sold under a label as specified under rule42(x) - 70ppm max. 150ppm max. -
B. Anticaking agents singly or in combination                  
1. Carbonatesof calcium and magnesium - - - - - - - - -
2. Phosphateof calcium and magnesium - - - - - - - - -
3. Silicatesof calcium, magnesium, aluminium or sodium or silicon dioxide - 15gm/kg max. - - - 20gm/kg max. - - -
4. Myristates,palmitates or stearates of aluminium, ammonium, calcium,potassium or sodium - 15 gm/ kg max. - - - 20gm./kg max. - - -
C. Crystalmodifiers                  
1. Calcium,Sodium or Potassium Ferrocyanides singly or in combinationexpressed as Ferrocyanide - - - - - 10ppm max. - - -
[Table No. 13] [Inserted by G.S.R. 184(E), dated 21st March, 2005 (w.e.f. 21-9-2005) and as corrected by Corrigendum G.S.R. 595(E), dated 19th September, 2005.]List of Food Additives For Use in Cocoa Powder, Chocolate, Sugar Boiled Confectionery, Chewing Gum/bubble Gum
S.No. Nameof Additives CocoaPowder Chocolate-White,Milk, Plain, Composite, Filled Sugarbased/Sugar free confectionery Lozenges ChewingGum/Bubble Gum
A. Preservatives(Singly or in combination)          
1. Benzoic Acid,Sodium Benzoate, Potassium Benzoate 1500ppm max. 1500ppm max. 1500ppm max. - 1500ppm max.
2. Sulphur dioxide 2000ppm max. 150ppm max. 2000ppm max. 350ppm max. 2000ppm max.
3. Sorbic Acid andits Calcium, Sodium, Potassium Salts (calculated as Sorbic Acid) 1500ppm max. 1000ppm max. 2000ppm max. - 1500ppm max.
4. Class Ipreservative as listed under rule 53 GMP GMP GMP GMP GMP
B. AnticakingAgents (Singly or in Combination) 10gm/kg max.        
1. Calcium Phosphate - - - -
2. Silicon dioxide   - - - -
3. Sodium Aluminiumsilicate   - - 10gm/kg max. -
C. Colours (Can beused singly or in combination within the specified limits butwithin the same class, i.e, either natural or synthetic)          
(a) Natural :Singly or in combination          
1. Chlorophyll -        
2. Caramel - Max100 ppm in filled chocolate only GMP GMP GMP
3. Curcumin orTurmeric -
4. Beta-carotene -
5. Beta-apo-8carotenal - Max100 ppm in filled chocolate only GMP GMP GMP
6. Ethylester ofBeta-apo-8-carotenoic acid -
7. Methylester ofBeta-apo-8-carotenoic acid  
8. Canthaxanthin -
9. Riboflavin(Lactoflavin) -
10. Annatto -
11. Saffron -
(b) Syntheticcolour and inorganic colouring matter (singly or in combination)          
1. Erythrosine - Max100 ppm in filled chocolate only GMP GMP GMP
2. Carmoisine -
3. Ponceau 4R -
4. Fast Green FCF -
5. Indigo Carmine -
6. Brilliant Blue-FCF -
7. Sunset Yellow FCF -
8. Tartrazine -
9. Titanium dioxide -   10000 ppm max. - 10000 ppm max.
D. Flavours(Singly or in combination)          
1. Natural Flavourand Natural Flavouring substances/Nature identifical flavouringsubstances/Artificial/Flavouring Substances GMP GMP GMP GMP GMP
2. Vanilin - 1gm./kgmax. singly or in combination GMP GMP GMP
3. Ethyl Vanilin -
E. Emulsifier(Singly or in combination)          
1. Mono andDiglycecrides of edible fatty acids GMP GMP      
2. Lecithin 10gm/kg max. GMP      
3. Ammonium Salts ofPhosphadic acids 10gm/kg max. 10gm/kg max. Asprovided in the standard Asprovided in the standard Asprovided in the standard
4. Sucrose esters offatty acids 10gm/kg max. -5gm/kg max.10gm/kg max. Asprovided in the standard Asprovided in the standard Asprovided in the standard
5. Polyglycerolpolyricinoleate -
6. Sorbitanmonstearate -
7. Sorbitantristearate -
8. PolyxyethyleneSorbitan monostrearate -
9. Carageenan - -
10. Modified starches - -
11. Glycerol - GMP
F. AlkalizingAgents (Singly or in combination)          
1. Sodium, Potassium,Calcium, Magnesium, Ammonium carbonates 0.5percent max. on fat free cocoa (singly or in combination) GMP Calciumcarbonate-GMP - Calciumcarbonate/magnesium carbonate-GMP
2. Sodium, Potassium,Calcium, Magnesium, Bicarbonates as K2CO3 Calciumbecarbonate/Sodium bicarbonate-GMP Sodiumbicarbonate-GMP -
3. Sodium, Potassium,Calcium, Magnesium, Ammonium Hydroxide     - - -
G. NeutralizingAgents/Acidulents          
1. Phosphoric Acid 2.5gm/kg max. as P2O5on cocoa fraction 2.5gm/kg max. as P2O5 1300ppm max. as P2O5 - 22000ppm max. as P2O5
2. Citric Acid GMP GMP GMP GMP GMP
3. L-Tartaric Acid 5gm/kg max. 5gm/kg max. 2000ppm max. GMP 3000ppm max.
4. Sodium HexamatePhosphate - - GMPas buffering agent - -
5. Malic Acid - GMP GMP GMP GMP
H. Antioxidants          
1. BHA - 200ppm max. 100ppm max. - 250ppm max.
2. TBHQ - 200ppm max. 100ppm max. - 250ppm max.
3. Tocopherol - 750ppm max. 500ppm max. GMP 1500ppm max.
4. Ascorbyl Plamitate - 200ppm max. - - -
5. Propylgallate - 200ppm max. - - -
6. L-Ascorbic Acid GMP GMP GMP GMP GMP
7. Lecithin GMP GMP GMP GMP GMP
I. JellyfyingAgents          
1. Gelatine (FoodGrade) - - GMP - -
2. Agar Agar - - - - -
3. Sodium CarboxyMethyl Cellulose - - - - -
J. Lubricants          
1. Talc - - 0.2percent max. 0.2percent max. 2. [0 percent maximum] [Substituted by G.S.R. 488 (E), dated 9.6.2010 for '0.2 percent maximum' (w.e.f. 9.6.2010)]
2. Icing Sugar - - GMP GMP GMP
3. Mineral Oil - - 0.2percent max. 0.2percent max. 0.2percent max.
4. Glycerine - - GMP GMP GMP
5. Paraffin Wax orLiquid Paraffin (Food Grade) - - GMP GMP GMP
6. Calcium/Magnesium/SodiumSalts of Stearic Acid - - GMP GMP GMP
K. Miscellaneous - - - - -
1. Phosphated Starch - - - - GMP
[Table 14] [Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008 and G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-9-2010).]Food Additives for use in Milk Products
Sl.No. Nameof Additives Cheese/ Sliced / cut shredded cheese Processedcheese Processedcheese spread Alltypes of Yoghurts Evaporatedmilk Sweetenedcondensed Milk Butter MilkFat / Butter Oil and Anhydrous milk fat / Anhydrous Butter Oil MilkPowder and Cream Powder Ice-Cream/ Kulfi / Dried Ice-Cream Mix / Frozen desserts / Milk Ice / MilkLollies / Ice Candy CaseinProducts WheyPowder Chhana/ Panner
A. Stabiliserssingly or in combination expressed as anhydrous substances :-
1. (a) SodiumChloride, Potassium Chloride, Calcium Chloride - - - - 2 gm/ kg singly or 3 gm / kg in combination Maximum 2 gm/ kg singly or 3 gm / kg in combination Maximum   - Creampowder 3 gm / kg singly or in combination, Maximum milk powdercalcim chloride, Sodium Citrate, Sodium Salts of orthophosphoricacid and Polyphosporic acid (as linear phosphate)-3 gm / kgsingly or in combination Maximum - - - -
  (b) CalciumCarbonate, potassium carbonate, sodium Carbonate - - - - - - - - - -
  (c) Calciumcitrate, Sodium citrate and potassium citrate - - - - - - - GMP - -
  (d) Calcium Saltof orthophosphoric acid - - - - - - - - - -
  (e) Calcium Saltof Polyphosphoric acid - - - - - - - - - -
  (f) Potassium Saltof orthophosphoric acid - - - - - - - GMP - -
  (g) Potassium saltof polyphosphoric acid - - - - - - - GMP - -
  (h) Sodium Salt oforthophosphoric acid - - - - - - - GMP - -
  (i) Sodium Salt ofPolyphosphoric acid - - - - - - - GMP - -
2. Carrageenan - - - 5 gm/ kg Maximum 150mg / kg Maximum - - - - 10 mg/ kg Maximum - - -
3. Sodium / Potassium/ Calcium and Ammonium alginates - - - - - - - - - - - - -
4. Gelatine - - - 10 gm/ kg Maximum - - - - - - - - -
5. Lecithins - - - - - - - - - - 2.5gm / kg Maximum - -
6. Pectins - - - 10 gm/ kg Maximum - - - - - 10 gm/ kg Maximum - - -
7. Sodium carboxymethylcellulose - - - 5 gm/ kg Maximum - - - - - 10 gm/ kg Maximum - - -
8. Agar - - - 5 gm/ kg Maximum - - - - - 10 gm/ kg Maximum - - -
9. Guar gum - - - 5 gm/ kg Maximum - - - - - 10 gm/ kg Maximum - - -
10. Xanthan gum - - - 5 gm/ kg Maximum - - - - - 10 gm/ kg Maximum - - -
11. Tragacanth gum - - - 5 gm/ kg Maximum - - - - - - - - -
12. Karaya gum - - - 5 gm/ kg Maximum - - - - - - - - -
13. Furcellaran - - - 5 gm/ kg Maximum - - - - - 10 gm/ kg Maximum - - -
14. Propylene glycolalginate - - - - - - - - - 10 gm/ kg Maximum - - -
15. (a) Poly GlycerolEsters of Fatty acids - - - - - - - - - 10 gm/ kg Maximum - - -
  (b) Polyoxyethylene sorbitan monolaurate                          
  (c) Polyoxyethylene sorbitan tristearate                          
  (d) Polyoxyethylene sorbitan monostearate                          
16. Mono-anddiglycerides of fatty acids - - - - - - - - 2.5gm / kg Maximum 10 gm/ kg Maximum - - -
17. Methyl cellulose - - - - - - - - - 10 gm/ kg Maximum - - -
B. Thickenerand Modifying Agents singly or in combination:-
1. Micro-crystallinecellulose - - - - - - - - - 10 gm/ kg Maximum - - -
C. Modifiedstarches singly or in combination:-
1. Acid-treatedstarch - - - - - - - - - 30.0gm / kg. Maximum subject to declaration30.0gm / kg. Maximum subject to declaration - - -
2. Alkaline-treatedstarch - - - - - - - - - - - -
3. Bleached starch - - - - - - - - - - - -
4. Acetylateddistarch adipate - - - - - - - - - - - -
5. Distarch glycerol - - - - - - - - - - - -
6. Acetylateddistarch glycerol - - - - - - - - - - - -
7. Hydroxypropyldistarch glycerol - - - - - - - - - - - -
8. Distarch phosphate - - - - - - - - - - - -
9. Acetylateddistarch phosphate - - - - - - - - - - - -
10. Hydroxypropyldistarch phosphate - - - - - - - - - - - -
11. Monostarchphosphate - - - - - - - - - - - -
12. Oxidized starch - - - - - - - - - - - -
13. Starch acetate - - - - - - - - - - - -
14. HydroxypropylStarch - - - - - - - - - - - -
D. Flavours:-
1. Venilla Extracts                          
2. Vaillin                          
3. Ethyl Vanillin                          
4. Natural Flavouringand Natural Flavouring Substances / Nature identical Flavouringsubstances artificial flavouring substances - - - GMPsubject to declaration - - - - GMPsubject to declaration - - - -
E. Colours(Natural Singly or in combination) :-
1. Curcumin 100mg / kg Maximum 100mg / kg Maximum 100mg / kg Maximum - - - 100mg / kg Maximum - - 100mg / kg Maximum - - -
2. Riboflavin 100mg / kg Maximum 100mg / kg Maximum 100mg / kg Maximum - - - - - 50 mg/ kg Maximum - - -
3. Chlorophyll 100mg / kg Maximum 100mg / kg Maximum 100mg / kg Maximum - - - - - - - - - -
4. Beta-carotene 100mg / kg Maximum - - - - - 100mg / kg Maximum - - 100mg / kg Maximum - - -
5. Carotene (naturalextract) 100mg / kg Maximum 100mg / kg Maximum 100mg / kg Maximum - - - 100mg / kg Maximum - - - - - -
6. Annatto Extractson bixin / norbixin basis (50-50 ratio) 10-50mg / kg Maximum Normal to Orange coloured 10-50mg / kg Maximum Normal to Orange coloured 10-50mg / kg Maximum Normal to Orange coloured - - - 20 mg/ kg Maximum - - 100mg / kg Maximum - - -
7. Beta apo carotenal 35 mg/ kg Maximum - - - - - 35 mg/ kg Maximum - - 100mg / kg Maximum - - -
8. Methyl ester ofBeta apo 8 carotenoic acid 35 mg/ kg Maximum - - - - - 35 mg/ kg Maximum - - 100mg / kg Maximum - - -
9. Ethyl ester ofBeta apo 8 carotenoic acid - - - - - - - - - - - - -
10. Canthaxanthin - - - - - - - - - 100mg / kg Maximum - - -
11. Caramel colors(plain) - - - - - - - - - GMP - - -
12. Caramel colors(Ammonium Sulphite Process) - - - - - - - - - 3.0gm / kg Maximum - - -
E. Colours(Synthetic-Singly or in combination) :-
13. (a) Ponceau 4R,(b) Carmoisine,(c) Erythrosine,(d) Tartrazine,(e) Sunset YellowFCF,(f) Indigo Carmine(g) Brilliant BlueFCF,(h) Fast GreenFCF-singly or in Combination - - - 100ppm Maximum (only in flavoured and fruit yoghurt) - - - - - 100mg / kg Maximum - - -
F. AcidityRegulators :-
1. CalciumCarbonates, Magnesium Carbonates GMP - - - - - - - - - GMP - -
2. Sodium bicarbonate, Sodium Carbonate - - - - - - - - - - - - -
3. Sodium Hydroxide,Calcium hydroxide - - - - - - 2000mg / kg Maximum - - - 2000mg / kg Maximum - -
4. Sodium Phosphate - - - - - - GMP - - - GMP - -
G. Preservatives:-
1. Sorbic Acid,Sodium Sorbate, Potassium sorbate, Calcium Sorbate expressed asSorbic Acid 3000mg / kg Maximum for cut, sliced & shredded cheese 1000 mg /kg Maximum 3000mg / kg Maximum 3000mg / kg Maximum - - - - - - - - - 2000mg / kg Maximum
2. Nisin 12.5mg / kg Maximum 12.5mg / kg Maximum 12.5mg / kg Maximum - - - - - - - - - 12.5mg / kg Maximum
3. Propionic Acid /sodium Propionate / Calcium propionate expressed as propionicacid-Singly or in combination 3000mg / kg Maximum - - - - - - - - - - - 2000mg / kg Maximum
H. ForSurface / rind Treatment only:-
1. Sorbic Acid /Potassium Sorbate / calcium Sorbate expressed as sorbic acidsingly or in combination 1 gm/ kg Maximum - - - - - - - - - - - -
2. Pimarcin(natamycin) 2 mg/ dm sq surface, not present in depth of 5 mm - - - - - - - - - - - -
I. Anticaking Agents:-                          
1. (a) Cellulose, (b)Carbonates of Calcium and Magnesium,(c) Phosphates ofCalcium and Magnesium, (d) Silicates of calcium, magnesium,aluminium or sodium or silicon dioxide (e) myristates, palmitatesor Stearates of aluminium, ammonium, calcium potassium or sodium 10 gm/ kg Maximum - - - - - - - - - - - -
J. AcidifyingAgents singly or in combination :-
1. Citric Acid - 40 gm/ kg Maximum with emulsifiers 40 gm/ kg Maximum with emulsifiers - - - - - - GMPincluding Sod / Pot Salts - - -
2. Phosphoric Acid - 40 gm/ kg Maximum with emulsifiers 40 gm/ kg Maximum with emulsifiers - - - - - - - - - -
3. Acetic Acid - 40 gm/ kg Maximum with emulsifiers 40 gm/ kg Maximum with emulsifiers - - - - - - GMP - - -
4. Lactic Acid - 40 gm/ kg Maximum with emulsifiers 40 gm/ kg Maximum with emulsifiers - - - - - - GMPincluding Sod / Pot Salts - - -
5. Sodium bicarbonate/ Calcium Carbonate expressed as Anhydrous substance - 40 gm/ kg Maximum with emulsifiers 40 gm/ kg Maximum with emulsifiers - - - - - - - - - -
6. Malic acid (DL-) - - - - - - - - - GMP - - -
7. L-(+ Tartaric Acid& Sodium / Potassium Salts) - - - - - - - - - 1 gm/ kg Maximum - - -
8. Sodium HydrogenCarbonate - - - - - - - - - GMP - - -
9. (a) Sodium /Potassium / calcium Orthophosphate expressed as P2O5(b) Sodium / Potassium Polyphosphate expressed as P2O5 - - - - - - - - - 2gm/kg Maximum singly or in combination with as P2O5 - - -
K. Emulsifiersin singly or in combination :-
1. (a) Potassium saltof mono / di and poly phosphoric acid, (b) Calcium salt of mono /di and poly phosphoric acid, (c) Sodium salt of mono / di andpoly phosphoric acid - 40 gm/ kg Maximum except that added phosphorus compound should notexceed 9 g/kg calculated as Phosphorus 40 gm/ kg Maximum except that added phosphorus compound should notexceed 9 g/kg calculated as Phosphorus - - - - - - - - - -
2. (a) Sodium Cirate,(b) PotassiumCitrate and(c) CalciumCitrate - - - - - - - - - - -
3. (a) Citric acidwith Sodium hydrogen carbonate and or Calcium carbonate,(b) Phosphoricacid with sodium hydrogen carbonate and or calcium carbonate - - - - - - - - - - -
L. Antioxidantssingly or in combination :-
1. L-Ascorbic Acid - - - - - - - - 0.5gm / kg Maximum - - - -
2. AscorbylPalmitate, ascorbyl Stearate - - - - - - - 500mg / kg maximum 0.5gm / kg Maximum as ascorbic acid only in cream powder - - - -
3. Alpha tocopherols,Mixed Tocopherols - - - - - - - - - - - - -
4. Propylgallate - - - - - - - 100mg / kg maximum - - - - -
5. Octylgallate - - - - - - - 100mg / kg maximum - - - - -
6. Ethylgallate - - - - - - - 100mg / kg maximum - - - - -
7. Dodecylgallate - - - - - - - 100mg / kg maximum - - - - -
8. Butylated hydroxyanisole - - - - - - - 175mg / kg maximum 100mg / kg maximum - - - -
M. AntioxidantSynergists :-
1. Citric Acid - - - - - - - - - 50gm/kg Maximum - - -
[Table 15] [Inserted by G.S.R. 356(E), dated 7th June, 2005 (w.e.f. 7-3-2006) and read with corrigendum G.S.R. 706(E), dated 6th December, 2005, with G.S.R. 131(E), dated 3rd March, 2006 and with G.S.R. 532(E), dated 5th September, 2006 (w.e.f. 7-9-2007).]Use of Food additives in individual variety cheeses
  Nameof Food Additives Cheddar Danbo Edam Gouda Havarti Samsoe Emmentaler Tilsiter Saint-Paulin Provolone Cottage/ creamed cottage Coulommiers CreamCheese Cemembert Brie ExtraHard Grating Cheese
A. Stabilizers :-
1. Calcium Chloride 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum - 200mg / kg of milk Maximum 200mg / kg of milk Maximum 200mg / kg of milk Maximum
B. Colour :-
1. Annatto 600mg / kg Maximum 600mg / kg Maximum 600mg / kg Maximum 600mg / kg Maximum 600mg / kg Maximum 600mg / kg Maximum - 600mg / kg Maximum 600mg / kg Maximum - - 600mg / kg Maximum - 600mg / kg Maximum 600mg / kg Maximum -
2. Beta carotene
3. Riboflavin - - - - - - - GMP - - - - - - - -
4. Chlorophyll - - - - - - - - - - - - - - - -
C. Enzymes :-
  (1) Alpha-amylase(Aspergillus oryzae var.).(2) Alpha-amylase(Bacillus megaterium expressed in Bacillus subtilis),(3) Alpha-amylase(Bacillus stearothemophilius expressed in B. subtilis),(4) Alpha-amylase(Bacillus stearothermophilus),(5) Alpha-amylase(Bacillus subtilies),(6) Alpha-amylase(Carbohydrase) (Bacillus lichenformis) Enzymes from GMO should belabelled 1 gm/ kg of milk solids Maximum - - - - - - - - - GMP - - - - 1 gm/ kg of milk max imum
D. Preservatives:-
1. Sorbic Acid,Sodium sorbate, Potassium sorbate calculated as Sorbic Acid 1 gm/ kg Maximum - - - - - - - - - - - - - - 3 gm/ kg Maximum
E. ThickeningAgents singly or in combination :-
1. Carrageenan - - - - - - - - - - - - 5 gm/ kg Maximum - - -
2. Guar Gum - - - - - - - - - - - - 5 gm/ kg Maximum - - -
3. Karaya Gum - - - - - - - - - - - - 5 gm/ kg Maximum - - -
4. Tragacanth Gum - - - - - - - - - - - - 5 gm/ kg Maximum - - -
5. Xanthan Gum - - - - - - - - - - - - 5 gm/ kg Maximum - - -
6. Alginate of Sodium/ Potassium / Calcium - - - - - - - - - - - - 5 gm/ kg Maximum - - -
7. Ammonium Alginate - - - - - - - - - - - - 5 gm/ kg Maximum - - -
8. Gelatine - - - - - - - - - - - - 5 gm/ kg Maximum - - -
9. Pectins - - - - - - - - - - - - 5 gm/ kg Maximum - - -
10. Propylene GlycolAlginate - - - - - - - - - - - - 5 gm/ kg Maximum - - -
[Appendix D] [Inserted by G.S.R. 821(E), dated 21st December, 2004 (w.e.f. 21-6-2005).](See rule 5)Table 1Microbiological Requirements For Sea Foods
Sl.No. Nameof the Product TotalPlate Count E.coli Staphylococcusaureus Salmonella& Shigella Vibrocholerae Vibroparahaemolyticus Clostridiumperfringens
1. Frozen shrimps orPrawns              
  Raw Notmore than five lakhs/gm Notmore than 20/gm Notmore than 100/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
  Cooked Notmore than one lakh/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
2. Frozen Lobsters              
  Raw Notmore than five lakhs/gm Notmore than 20/gm Notmore than 100/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
  Cooked Notmore than one lakh/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
3. Frozen squid Notmore than five lakhs/gm Notmore than 20/gm Notmore than 100/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
4. Frozen finfish Notmore than five lakhs/gm Notmore than 20/gm Notmore than 100/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
5. Frozen fishfillets or minced fish flesh or mixtures thereof Notmore than five lakhs/gm Notmore than 20/gm Notmore than 100/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
6. Dried shark fins Notmore than five lakhs/gm Notmore than 20/gm Notmore than 100/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
7. Salted fish/driedsalted fish Notmore than five lakhs/gm Notmore than 20/gm Notmore than 100/gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
8. Canned finfish Nil Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm
9. Canned shrimp Nil Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
10. Canned sardines orsardine type products Nil Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
11. Canned salmon Nil Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
12. Canned crab meat Nil Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
13. Canned Tuna andBonito Nil Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm -
[Table 2] [Inserted by G.S.R. 185(E), dated 21st March, 2005 and read with Corrigendum G.S.R. 596(E), dated 20th September, 2005, G.S.R. 159(E), dated 16th March, 2006, G.S.R. 575(E), dated 19th September, 2006, G.S.R. 606(E), dated 19th September, 2007 an G.S.R. 657(E), dated 18th September, 2008 (w.e.f. 18-3-2009).]Microbiological requirements of food products
Sl.No. Products Parameters Limits
1. Thermallyprocessed fruits and vegetable products (a) Total PlateCount(b) Incubation at37oC for 10 days and 55oC for 7 days (a) Not more than50/ml(b) no change inpH
2. (i) Dehydratedfruit and vegetable products(ii) soup powders(iii) desiccatedcoconut powder(iv) table olives(v) raisins(vi) pistachionuts(vii) dates(viii) dry fruitsand nuts Total Plate Count Not more than40,000/gm
3. Carbonatedbeverages, ready-to-serve beverages including fruit beverages (a) Total PlateCount(b) Yeast andmould count(c) Coliform count Not more than 50cfu/mlNot more than 2.0cfu/mlAbsent in 100 ml
4. Tomato Products(a) Tomato juiceand Soups(b) Tomato Pureeand Paste(c) Tomato Ketchupand Tomato sauce (a) Mould Count(b) Yeast andSpores(a) Mould Count(a) Mould Count(b) Yeast andSpores(c) Total PlateCount Positive in notmore than 40.0 percent of the field examinedNot more than 125per 1/60 c.m.mPositive in notmore than 60.0 percent of the field examinedPositive in notmore than 40.0 percent of the field examinedNot more than 125per 1/60 c.m.m.Not more than10000/ml.
5. Jam/Marmalade/FruitJelly/Fruit Chutney and Sauces (a) Mould Count(b) Yeast andSpores Positive in notmore than 40.0 percent of the field examinedNot more than 125per 1/60 c.m.m
6. Other fruits andvegetable products covered under item A. 16 of Appendix B Yeast and MouldCount Positive in notmore than 100 count/gm
7. Frozen fruits andvegetable products Total Plate Count Not more than40,000/gm
8. Preserves Mould Count Absent in 25 gm/ml
9. Pickles Mould Count Absent in 25 gm/ml
10. Fruit CerealFlakes Mould Count Absent in 25 gm/ml
11. Candied andCrystallised or Glazed Fruit and Peel Mould Count Absent in 25 gm/ml
12. (i) All Fruits andVegetable products and ready-to-serve Beverages including FruitBeverages and Synthetic products covered under A. 16 of Appendix'B'. (a) Flat SourOrganisms (i) Not more than10,000 cfu/gm for those products which have pH less than 5.2(ii) Nil for thoseproducts which have pH more than 5.2.
  (ii) table olives (b) Staphylococcusaureus Absent in 25 gm/ml
  (iii) raisins (c) Salmonella Absent in 25 gm/ml
  (iv) pistachionuts (d) Shigella Absent in 25 gm/ml
  (v) dates (e) Clostridiumbotulinum Absent in 25 gm/ml
  (vi) dry fruitsand nuts (f) Eo Coli Absent in 1 gm/ml
  (vii) Vinegars (g) Vibro Cholrea Absent in 25 gm/ml
[Table 3] [ Inserted by G.S.R. 356(E), dated 7th June, 2005 and read with Corrigendum G.S.R. 706(E), dated 6th December, 2005, G.S.R. 131(E), dated 3rd March, 2006, G.S.R. 532(E), dated 5th September, 2006, G.S.R. 575(E), dated 5th September, 2007, G.S.R. 591(E), dated 13th August, 2008 and G.S.R. 805(E), dated 20th November, 2008, G.S.R. 117(E), dated 24th February, 2009, G.S.R. 329(E), dated 15th May, 2009, G.S.R. 606(E), dated 28th August, 2009 and G.S.R. 175(E), dated 5th March, 2010 (w.e.f. 7-9-2010).](Microbiological Parameter for Milk Products)
Sl.No. Requirement IceCream/Frozen Dessert/Milk Lolly/Ice Candy/Dried Ice cream mix Cheese/ProcessedCheese/Cheese Spread/All other Cheeses EvaporatedMilk SweetenedCondensed Milk Butter ButterOil/Butter Fat/Ghee Yoghurt/Dahi
1. Total Plate Count Notmore than 2,50,000/gm Notmore than 50,000/gm Notmore than 500/gm Notmore than 500/gm Notmore than 5000/gm Notmore than 5000/gm Notmore than 10,00,000/gm
2. Coliform Count Notmore than 10/gm Absentin 0.1 gm Absentin 0.1 gm Absentin 0.1 gm Notmore than 5/gm Absentin 1.0 gm Notmore than 10/gm
3. Ecoli Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm   Absentin 1.0 gm
4. Salmonella Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm
5. Shigella Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm
6. Staphylococcusaureus Absentin 1 gm Absentin 1 gm Notmore than 100/gm Notmore than 100/gm Absentin 1 gm Absentin 1 gm Notmore than 100/gm
7. Yeast and MouldCount Absentin 1 gm Absentin 1 gm Absentin 1 gm Notmore than 10/gm Notmore than 20/gm Notmore than 20/gm Notmore than 100/gm
8. Anaerobic SporeCount Absentin 1 gm Absentin 1 gm Notmore than 5/gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm
9. Listeriamonocytogens Absentin 1 gm Cheeseother than hard cheese : Absent in 25 gm Hard cheese : Absent in1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm
                 
Sl.No. Requirements MilkPowder/Cream Powder/Whey Powder EdibleCasein Products UHTMilk/UHT Flavoured Milk PasteurisedMilk / Boiled / Pasteurised Flavoured Milk SterilisedMilk / Sterilised Flavoured Milk Khoya/ Chhana / Paneer Chakka/Srikhand
1. Total Plate Count Notmore than 50,000/gm Notmore than 50,000/gm Nil Notmore than 30,000/gm Nil Notmore than 50,000/gm Notmore than 50,000/gm
2. Coliform Count Absentin 0.1 gm Absentin 0.1 gm Absentin 0.1 gm Absentin 0.1 gm Absentin 0.1 gm Notmore than 90/gm Notmore than 10/gm
3. E-coli Absentin 0.1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm
4. Salmonella Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm
5. Shigella Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm Absentin 25 gm
6. Staphylococcusaureus Absentin 0.1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Notmore than 100/gm Notmore than 100/gm
7. Yeast and MouldCount Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Notmore than 250/gm Chakka:Not more than 10/gmShrikhan:Not more than 50/gm
8. Anaerobic SporeCount Absentin 1 gm Absentin 1 gm Notmore than 5/gm Absentin 1 gm Notmore than 5/gm Absentin 1 gm Absentin 1 gm
9. Listeriamonocytogens Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm Absentin 1 gm
[Inserted by G.S.R. 821(E), dated 21-12-2004 (w.e.f. 21-6-2005).]