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Union of India - Section

Section 5 in The Infant Milk Substitutes, Feeding Bottles And Infant Foods (Regulation Of Production, Supply And Distribution) Rules, 1993

5. Conditions and restrictions for donation and distribution of [infant milk substitutes or infant foods or feeding bottles] [Substituted by G.S.R. 959(E), dated 19.12.2003 (w.e.f. 1.1.2004). ] or equipments and materials relating to them through health care system

.-No institution, [organisation, health worker in private practice, pharmacy, drug store or any association of health workers] [ Substituted by G.S.R. 959(E), dated 19.12.2003 (w.e.f. 1.1.2004).] engaged in health care for mothers, infants or pregnant women, shall donate or distribute any educational or other informational or communication aids relating to [infant milk substitutes or infant foods or feeding bottles] [Substituted by G.S.R. 959(E), dated 19.12.2003 (w.e.f. 1.1.2004). ] without complying with the following conditions and restrictions, namely:-
(a)the donee should be informed in writing on-
(i)the need for promoting breast-feeding;
(A)the best natural food for infants;
(B)always clean;
(C)protects the infant from infection and diseases;
(D)available always;
(E)requires no special preparation;
(iv)that breast-feeding helps parents to space their children;
(v)the danger of microbial contamination involved in bottle feeding;
(ii)the nutritional superiority of mother 's milk;
(iii)the benefits of breast milk, that is to say that breast milk is-
(b)informational or educational equipment or material relating to infant milk substitutes or infant foods or feeding bottles should be donated or distributed only in case it is found necessary for healthy growth of the infant by a medical practitioner.