Prevention of Food Adulteration Act, 1954 - Sections 7, 16(1)(a)(i) and 19(2) - Appellant who sold the article of food after purchasing the same from the manufacturer through the invoices which contained the warranty as prescribed under the Act and the Rules - Hence, he had the protection available under Section 19(2)(a) of the Act - Conviction and sentence is set aside - Appeal allowed. - Supreme Court of India Judgements