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The Food Safety and Standards Act, 2006 100. Amendments to the Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992. – As from the notified day, the provisions of the Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992 (herein referred to as the principal Act) shall apply subject to the following amendments, namely:- a. throughout the principal Act, any reference to "the Prevention of the Food Adulteration Act, 1954" shall be substituted by reference to "the Food Safety and Standards Act, 2006"; b. in section 12 of the principal Act, the reference to "any Food Inspector appointed under section 9 of the Prevention of the Food Adulteration Act, 1954" shall be substituted by reference to "any Food Safety Officer appointed under the Food Safety and Standards Act, 2006"; c. throughout the principal Act, any reference to "Food Inspector" shall be substituted by the expression "the Food Safety Officer"; and d. in section 21 of the principal Act, in sub-section (1), the reference to clause (a) shall be substituted by the following, namely:-" i. the Designated Officer or the Food Safety Officer directed under sub-section (5) of section 42 of the Food Safety and Standards Act, 2006; or ".    |
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