Section 64C(2) in The Prevention of Food Adulteration Rules, 1955
(2)The presence of an additive in food through the application of the carry over principle so admissible in general unless otherwise specifically prohibited in the rules or in Appendix B provided the total additive including the carry over through the raw material or other ingredients does not exceed the maximum amount so permitted.] [[Substituted by G.S.R. 664(E), datd 19th September, 2008, for the statement and Note (w.e.f. 19-3-2009). The said statement and Note, before substitution, stood as under:'CONTAINS ADDED FLAVOUR''Note. - If such a statement is displayed, the flavour used in the product need not be mentioned in the list of ingredients'.]][Part XIV] [Inserted by G.S.R. 1533, dated 8th July, 1968 (w.e.f. 24.8.1968).] Insecticides and Pesticides
