Section 77 in The Prevention of Food Adulteration Rules, 1955
77. Record of Irradiation of Food.
- Any treatment of food by irradiation shall be recorded by an officer authorised by the competent authority as specified under the Department of Atomic Energy (Control of Irradiation of Food) Rules, 1991 as follows:-(i)Name of the article;(ii)License No.;(iii)Name, address and other details of Licensee;(iv)Purpose of Irradiation;(v)Source of Irradiation;(vi)Date of Irradiation;(vii)Dose of Irradiation;(viii)Serial Number of Batch;(ix)The nature, quality of food to be irradiated and the Batch number;(x)Quantity of food irradiated;(xi)Physical appearance of article before and after irradiation;(xii)Type of packaging used during the irradiation treatment and for packing the irradiated food.
