The Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992

26 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — Certain prohibitions in relation to infant milk substitutes, feeding bottles and infant foods.
• Section 4 — Prohibition of incentives for the use or sale of infant milk substitutes or feeding bottles.
• Section 5 — Donations of infant milk substitutes or feeding bottles or equipment of materials relating thereto.
• Section 6 — Information on containers and labels of infant milk substitutes of infant foods
• Section 7 — Educational and other materials relating to feeding of infants to contain certain particulars.
• Section 8 — Health care system.
• Section 9 — Inducement to health worker for promoting use of infant milk substitutes, etc.
• Section 10 — Special provision relating to employees of person who produces, supplies, distributes or sells infant milk substitutes, etc.
• Section 11 — Standards of infant milk substitutes, feeding bottles or infant foods.
• Section 12 — Powers of entry and search.
• Section 13 — Power to seize infant milk substitutes, etc., or containers thereof.
• Section 14 — Confiscation.
• Section 15 — Power to give option to pay cost in lieu of confiscation.
• Section 16 — Confiscation not to interfere with other punishments.
• Section 17 — Adjudication.
• Section 18 — Giving of opportunity to the owner of the seized infant milk substitute or feeding bottle or infant food or container thereof.
• Section 19 — Appeal.
• Section 20 — Penalty.
• Section 21 — Cognizance of offences.
• Section 22 — Offences by companies.
• Section 23 — Offences to be cognizable and bailable.
• Section 24 — Protection of action taken in good faith.
• Section 25 — Application of Act 37 of 1954 not barred.
• Section 26 — Power to make rules.