Section 49(18) in The Prevention of Food Adulteration Rules, 1955
(18)No person shall sell confectionery weighing more than 500 gms. except in packed condition and confectionery sold in pieces shall be kept in glass or other suitable containers.Explanation. - For the purposes of sub-rules (17) and (18) "confectionery" shall mean sugar boiled confectionery, lozenges and chewing gum and bubble gum.
