(1) In regulation 5, sub regulation (3) relating to Nutrition information, in clause (b), after sub clause (ii), the following clause shall be inserted, namely: -
“(ii)(a) The information regarding per serve percentage (%) contribution to Recommended Dietary Allowance (RDA) be given in bold letters with relatively increased font size for added sugar, saturated fat and sodium content.”
(2) In schedule I, after para (2), the following shall be inserted, namely :-
“(3) All milk and milk products, including composite milk products, as per clause 5(a) of sub-regulation 2.1.1 under regulation 2.1 of Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011 shall carry the logo as specified below:
Specifications of logo:
|
S No.
|
Area of Principal display panel in cm. square
|
A
|
B
|
C
|
|
Minimum Size of each side of square in mm
|
Minimum size of height of drop in mm
|
Minimum size of width of drop in mm
|
|
1.
|
Upto 100
|
6
|
4.56
|
3
|
|
2.
|
Upto 100 to 500
|
8
|
6.08
|
4
|
|
3.
|
Upto 500 to 2500
|
12
|
9.12
|
6
|
|
4.
|
Above 2500
|
16
|
12.16
|
8
|
(3) In Schedule-II, para (2), sub para 2.2 relating to Coffee-Chicory Mixture, after clause (2), the following proviso shall be inserted, namely: -
“Provided that declarations specified in the clause (1) and (2) of the sub para 2.2 shall be displayed on front of the package, in capital letters within a rectangular box on the principal display Panel”.