Notifications (Archive) >> Ordinary Notification Back


August  2009

♦ Corrigendum-Ministry of Health and Family Welfare deemed to be regulations made under this ACT.  [Uploaded on : 31-07-2009]

♦ Notification of Section 36 to 47 of FSS ACT,2006  [Uploaded on : 31-07-2009]

July  2009

♦ Section 99: Milk and Milk Products Order,1992 shall be deemed to be regulations made under this ACT.  [Uploaded on : 29-06-2009]

April  2009

♦ Appointment of Members(ex officio) in the Food Safety and Standards Authority of India  [Uploaded on : 26-05-2009]

♦ Activation of Section 11 to 15 (both inclusive) of FSSA, 2006  [Uploaded on : 09-03-2009]

December  2008

♦ Food Safety and Standards Act, 2006  [Uploaded on : 01-12-2008]

April  2009

♦ Implementation date of some of the provisions of FSS Act,2006 [Section 16-18 (both inclusive), 81,82,83,84,85,86,92 and 93]  [Uploaded on : 18-11-2008]

♦ Section 5 : Members of Food Authority  [Uploaded on : 05-09-2008]

♦ Section 90  [Uploaded on : 28-08-2008]

♦ Enforcement of the provisions of Section 3 and 30 of FSS Act, 2006 under PFA  [Uploaded on : 28-05-2008]

♦ Enforcement of Section 4 to 10,both inclusive, Section 87,80,91 and 101 of the FSS Act, 2006  [Uploaded on : 15-10-2007]

♦ Amendment to Section 6 of the FSS Act, 2006  [Uploaded on : 15-10-2007]

July  2001

♦ Notification No. 22 (RE -2001)/1997-2002 (Date of issue : 30/07/2001)  [Uploaded on : 30-07-2001]