Section 73 in The Prevention of Food Adulteration Rules, 1955
73.
For the purpose of this Chapter, unless the context otherwise requires:-(a)"Irradiation" means any physical procedure, involving the intentional exposure of food to ionizing radiations.(b)"Irradiation facility" means any facility which is capable of being utilized for treatment of food by irradiation.(c)"Operator of irradiation facility" means any person appointed as such by licensee who satisfies the qualifications and requirements as for training specified in Schedule II of the Atomic Energy (Control of Irradiation of Food) Rules, 1991.(d)"Irradiated food" means articles of food subjected to radiation by:-(i)Gamma rays;(ii)X-rays generated from machine sources operated at or below an energy level of 5 million electron volts; and(iii)Sub-atomic particles, namely, electrons generated from machine sources operated at or below an energy level of 10 million electron volts, to dose levels as specified in Schedule I of the Atomic Energy (Control of Irradiation of Food) Rules, 1991.
