LexSection 50 — Penalty for selling food not of the nature or substance or quality demanded.
The Food Safety and Standards Act, 2006
Any person who sells to the purchaser's prejudice any food which is not in compliance with the provisions of this Act or the regulations made thereunder, or of the nature or substance or quality demanded by the purchaser, shall be liable to a penalty not exceeding five lakh rupees: Provided that the persons covered under sub-section (2) of section 31, shall for such non-compliance be liable to a penalty not exceeding twenty-five thousand rupees.Open in Lexace · Ask the AI about this section