Section 50(7) in The Prevention of Food Adulteration Rules, 1955
(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.]
