Section 49(21) in The Prevention of Food Adulteration Rules, 1955
(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.]
