Section 48A in The Prevention of Food Adulteration Rules, 1955
48A. [ Sale of permitted food colours. [Substituted by S.R.O. 2755, dated 24th November, 1956.]
- [(1) No person shall manufacture, sell, stock, distribute or exhibit for sale [[synthetic food colours] ] or their mixtures or any preparation of such colour for use in or upon food except under a licence.](2)No person shall sell a permitted [[synthetic food colours] [Substituted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995.] ] for use in or upon food unless its container carries a label stating the following particulars:(a)the words "Food Colours".(b)the chemical and the common or commercial name [and colour index] [Inserted by G.S.R. 425(E), dated 14th April, 1960.] of the dye-stuff.(3)No person shall sell a mixture of permitted [[synthetic food colours] [Substituted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995.] ] for use in or upon food unless its container carries a label stating the following particulars:-(a)the words "Food Colour Mixture";(b)the chemical and the common or commercial name [and colour index] [Inserted by G.S.R. 425(E), dated 14th April, 1960.] of the dye-stuff contained in the mixture.(4)No person shall sell a preparation of permitted [[synthetic food colours] [Substituted by G.S.R. 677(E), dated 6th September, 1994 (w.e.f. 6-9-1994) as corrected by G.S.R. 54(E), dated 7th February, 1995.] ] for use in or upon food unless its container carries a label stating the following particulars:-(a)the words "Food Colour Preparation";(b)the name of the various ingredients used in the preparation.](5)[ The licence referred to in sub-rule (1) shall be issued by the licensing authority appointed under sub-rule (2) of rule 50 and shall be subject to such conditions as the State Government may specify in this behalf.] [Inserted by G.S.R. 514, dated 28th June, 1958.][***] [Sub-rule (6) omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).][***] [Rule 48B omitted by G.S.R. 491(E), dated 21st August, 2006 and read with corrigendum G.S.R. 70(E), dated 5th February, 2008, G.S.R. 383(E), dated 16th May, 2008 (w.e.f. 20-11-2006).][***] [Rule 48C omitted by G.S.R. 400(E), dated 23rd June, 2006 (w.e.f. 5-7-2006).]
