Section 35(2) in The Prevention of Food Adulteration Rules, 1955
(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.]]
