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

[Act No. 41 of 1992]

[29th December, 1992.]

Contents
Sections	Particulars
Title	The Infant Milk Substitutes, feeding Bottles and Infant foods (Regulation of Production, Supply and Distribution) Act, 1992
1.	Short title, extent and commencement
2.	Definitions
3.	Certain prohibitions in relation to infant milk substitutes, feeding bottles and infant foods
4.	Prohibition of incentives for the use or sale of infant milk substitutes or feeding bottles
5.	Donations of infant milk substitutes or feeding bottles or equipment of materials relating thereto
6.	Information on containers and labels of infant milk substitutes of infant foods
7.	Educational and other materials relating to feeding of infants to contain certain particulars
8.	Health care system
9.	Inducement to health worker for promoting use of infant milk substitutes, etc
10.	Special provision relating to employees of person who produces, supplies, distributes or sells infant milk substitutes, etc
11.	Standards of infant milk substitutes, feeding bottles or infant foods
12.	Powers of entry and search
13.	Power to seize infant milk substitutes, etc., or containers thereof
14.	Confiscation
15.	Power to give option to pay cost in lieu of confiscation
16.	Confiscation not to interfere with other punishments
17.	Adjudication
18.	Giving of opportunity to the owner of the seized infant milk substitute or feeding bottle or infant food or container thereof
19.	Appeal
20.	Penalty
21.	Cognizance of offences
22.	Offences by companies
23.	Offences to be cognizable and bailable
24.	Protection of action taken in good faith
25.	Application of Act 37 of 1954 not barred
26.	Power to make rules