Section 80(2) in The Food Safety And Standards Act, 2006
(2)clause (1) does not apply if the person:(a)should reasonably have known that the publication of the advertisement was an offence; or(b)had previously been informed in writing by the relevant authority that publication of such an advertisement would constitute an offence; or(c)is the food business operator or is otherwise engaged in the conduct of a food business for which the advertisements concerned were published.(B)Defence of due diligence-
