Section 35(6) in The Prevention of Food Adulteration Rules, 1955
(6)The height of letters in the declaration under sub-rule (5) shall not be less than 1 mm height. When blown, formed, moulded, embossed or perforated, the height of letters shall not be less than 2 mm:Provided that the width of the letter or numeral shall not be less than one-third of its height, but this proviso shall not apply in the case of numeral "I" and letters (i), I and 1:Provided further that in case of label declarations required under rule 42 except in case declaration specifying instructions for use or preparation of the product, the size of letters shall not be less than 3 mm:Provided also that the size of letter specified under this rule shall be applicable to declaration made only under rule 32 or 32-A of these rules.
