Section 49(15) in The Prevention of Food Adulteration Rules, 1955
(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).]
