Food Adulteration

When are foods misbranded

An article of food shall be deemed to be misbranded-

1. if it is an imitation of, or is a substitute for, or resembles in a manner likely to deceive, another article of food, and is not conspicuously labeled so as to indicate its true character,
2. if it is falsely stated to be the product of any place or country,
3. if it is sold by a name which belongs to another article of food,
4. if it is so colored , flavored , coated, powdered or polished as to conceal any damage to the article or to appear of greater value than it really is,
5. if false claims are made for it upon the label or otherwise,
6. if, when sold in sealed or prepared packages by its manufacturer, the contents of each package are not conspicuously and correctly stated on the outside thereof;
7. if the package containing it is deceptive with respect to its contents, in any manner, such as label, statement, design or device which is misleading,
8. if the package containing it, or the label thereon, bears the name of a fictitious individual or company as the manufacturer or producer of the article,
9. if it purports to be, or is represented as being for special dietary uses, unless its label bears the prescribed information concerning its dietary properties,
10. if it contains any artificial flavoring, coloring or chemical preservatives without declaring the same on the label, or in violation of the requirements of this Act and the Rules made thereunder, and
11. if it is not labeled in accordance with the requirements of this Act and the Rules made thereunder.

Preservative: means a substance which when added to food, is capable of inhibiting, retarding or arresting the process of fermentation, acidification or other decomposition of food.