Prevention of Food Adulteration Act, 1954

(Act No. 37 of 1954)

Contents
Sections	Particulars
Preliminary
1	Short title, extent and commencement
2	Definitions
Central Committee For Food Standards And Central Food Laboratory
3	The Central Committee for Food Standards
3A	Appointment of Secretary and other staff
4	Central Food Laboratory
General Provisions As To Food
5	Prohibition of import of certain articles of food
6	Application of law relating to sea customs and powers of customs officers
7	Prohibitions of manufacture, sale, etc. of certain articles of food
Analysis Of Food
8	Public Analysts
9	Food Inspectors
10	Powers of Food Inspector
11	Procedure to be followed by Food Inspectors
12	Purchase may have food analyzed
13	Report of Public Analyst
Miscellaneous
14	Manufacturers, distributors and dealers to give warrant
14A	Vendor to disclose the name, etc. of the person from whom the article Of 'food was purchased
15	Notification of food poisoning
16	Penalties
16A	Power of Court to try cases summarily
17	Offences by companies
18	Forfeiture of property
19	Defenses which may or may not be allowed in prosecutions under this Act
20	Cognizance and trial of offences
20A	Power of Court to impaled manufacturers, etc.
20AA	Application of the Probation of Offenders Act, 1958 and Sec. 360 of the Code of Criminal Procedure, 1973
21	Magistrate's power to impose enhanced penalties
22	Protection of action taken in good faith
22A	Power of Central Government to give directions
23	Power of the Central Government to make rules
24	Power of the State Government to make rules
25	Repeal and saving

(Act No. 37 of 1954)

[29th September 1954]

An Act to make provision for the prevention of adulteration of food

Be it enacted by Parliament in the Fifth Year of the Republic, of India as follow: