Section 5 in The Prevention Of Food Adulteration Act, 1954

5. Prohibition of import of certain articles of food. No person shall import into India-

(i) any adulterated food;

(ii) any misbranded food;

(iii) any article of food for the import of which a licence is prescribed, except in accordance with the conditions of the licence; and

(iv) any article of food in contravention of any other provision of this Act or of any rule made thereunder.

1. Ins. by Act 34 of 1976, s. 4 (w. e. f. 1- 4- 1976 ).

2. Subs. by s. 5, ibid., for sub- section (1) (w. e. f. 1- 4- 1976 ).

3. Subs. by s. 5, ibid., for cl. (a) (w. e. f. 1- 4- 1976 ).