Section 11 — Standards of infant milk substitutes, feeding bottles or infant foods.

(1) No person shall sell or otherwise distribute any infant milk substitute or infant food unless it conforms to the standards, specified for such substitute or food under 1 [the Food Safety and Standards Act, 2006], and the rules made thereunder and the container thereof has the relevant Standard Mark specified by the Bureau of Indian Standards established under section 3 of the Bureau of Indian Standards Act, 1986 (63 of 1986) to indicate that the infant milk substitute or infant food conforms to such standards: Provided that where no standards have been specified for any infant milk substitute or infant food under 1 [the Food Safety and Standards Act, 2006], no person shall sell or otherwise distribute such substitute or food unless he has obtained the approval of the Central Government in relation to such substitute or food and the label affixed to the container thereof under the rules made under that Act. (2) No person shall sell or otherwise distribute any feeding bottle unless it conforms to the Standard Mark specified by the Bureau of Indian Standards referred to in sub-section (1) for feeding bottles and such mark is affixed on its container.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›