Section 75 in The Prevention of Food Adulteration Rules, 1955
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.
