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  1. 1761. Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 31st December 2018 regarding Compliance of Food Safety and Standards (Contaminants, Residues and Toxins) Second Amendment Regulations, 2018 published in the Official Gazette of India on dated 20th July 2018 vide Notfication No. 1-100/SP (PAR)-Notification/Enf/FSSAI/2014 [Updated on:31-12-2018]
  2. 1762. Gazette Notification no. F.No. REG/11/27/BEVO-Labelling/FSSAI-2018 dated 24.12.2018 on Food Safety and Standards (Packaging and Labelling) First Amendment Regulations, 2018 related to labelling of blended edible vegetable oils [Updated on:31-12-2018]
  3. 1763. Gazette Notification of the Food Safety Officer appointed under section 37 of FSS Act in Railways [Updated on:31-12-2018]
  4. 1764. Press Release dated 30th November 2018 related to PM lauds FSSAI’s Eat Right India Movement in ‘Man Ki Baat’:Urges the Nation to Join‘Swasth Bharat Yatra’. [Updated on:30-12-2018]
  5. 1765. Expression of Interest dated 28th December 2018 regarding Empanelment Of Agency For Rate Contract-Printing And Supply Of Booklets, Magazine, Pamphlets, Certificates, Folders, Agenda, Letter Heads, Visiting Cards, Banners, Glow Sign, Flex Board, Sun Board, Etc. And Allied Other Material as per Design provided by FSSAI, FDA BHAWAN, NEW DELHI-110002 [Updated on:28-12-2018]
  6. 1766. Draft “Food Safety and Standards (Food Product Standards and Food Additives) Regulations, 2011 for making amendment in microbiological standards. [Updated on:27-12-2018]
  7. 1767. Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 27th December 2018 regarding extension of time period for the compliance of Notification File No. 11/03/Reg/Fortification/2014 dated 02nd August 2018 relating to Standards for fortification of foods [Updated on:27-12-2018]
  8. 1768. Extension of timeline dated 27th December 2018 for compliance of labelling provisions for the products "Frozen Dessert or Confection" under FSS (Food Products Standards and Food Addtivies) Thirteenth Amendment Regulation, 2017 [Updated on:27-12-2018]
  9. 1769. 11th amendment notification of NABL Accredited food testing laboratories recognised by FSSAI under Section 43(1) of FSS Act, 2006 [Updated on:26-12-2018]
  10. 1770. Draft “Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulation, 2018” related to:(i) Deletion of Bellier Test; (ii)Refined vegetable oil, (iii)blended edible vegetable oil, (iv) Reduction in trans fat; (v) Cherries with stem; (vi) Processed fruit juice; (vii)Processed vegetable juice; (viii) Cashew Kernel; (ix) water chestnut flour (Singhare ka Atta), (x) Colouring Foods; (xi) Definition in 2.5.1; (xii) Animal Casings; (xiii)Frozen Egg Products; (xiv) Egg Powder; (xv) Liquid Egg Products; (xvi) Pickled Eggs; (xvii) Pasteurized Fish Sausage; (xviii) Pasteurised Crab Meat; (xix) Gelatin from fish processing waste; (xx)use of mineral water in non-alcoholic beverages, (xxi) Baking Powder; (xxii) Amendment in 2.12 (Proprietary Food) ; (xxiii) TSS content in the fruits and vegetables products." [Updated on:24-12-2018]
  11. 1771. Order dated 10th December 2018 related to revocation of suspension of laboratories [Updated on:21-12-2018]
  12. 1772. Letter dated 21st December 2018 related to Ban on Import of Milk and Milk products from China. [Updated on:21-12-2018]
  13. 1773. Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 08th November 2018 regarding operationalisation of Food Safety and Standards (Lisensing and Registration of Food Business) Amendment Regulations, 2018 [Updated on:13-12-2018]
  14. 1774. Draft notification of Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2018 related to certain milk and milk products. [Updated on:12-12-2018]
  15. 1775. Press Note dated 10.12.2018 related to Building on the huge response to Swashta Bharat Yatra, Eat Right Mela in Delhi on 14-16 Dec at IGNCA, India Gate as part of the ‘Eat Right India’ movement [Updated on:10-12-2018]
  16. 1776. Order dated 10th December 2018 related to revocation of suspension of laboratories [Updated on:10-12-2018]
  17. 1777. Standard Operating Procedure (SOP) for Food Safety Officers (FSOs) to monitor Compliance to the FSS (Organic Foods) Regulations, 2017 [Updated on:10-12-2018]
  18. 1778. Order dated 10th December 2018 related to revocation of suspension of laboratories [Updated on:10-12-2018]
  19. 1779. Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2018 related amendment to microbiological standards for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:07-12-2018]
  20. 1780. Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2018 related (i) Deletion of Bellier Test; (ii)Refined vegetable oil, (iii)blended edible vegetable oil, (iv) Reduction in trans fat; (v) Cherries with stem; (vi) Processed fruit juice; (vii)Processed vegetable juice; (viii) Cashew Kernel; (ix) water chestnut flour (Singhare ka Atta), (x) Colouring Foods; (xi) Definition in 2.5.1; (xii) Animal Casings; (xiii)Frozen Egg Products; (xiv) Egg Powder; (xv) Liquid Egg Products; (xvi) Pickled Eggs; (xvii) Pasteurized Fish Sausage; (xviii) Pasteurised Crab Meat; (xix) Gelatin from fish processing waste; (xx)use of mineral water in non-alcoholic beverages, (xxi) Baking Powder; (xxii) Amendment in 2.12 (Proprietary Food) ; (xxiii) TSS content in the fruits and vegetables products for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:07-12-2018]