Eat Right India
Eat Right Vegetable
FSSAI

FAQs on Clean Street Food Hub

1. Eligibility to become a Clean Street Food Hub?
Any hub or a cluster of 20 or more vendors/shops/stalls selling street food and meets the basic hygiene and sanitary requirements and is recognized by the Municipality/Local Body is eligible to become a Clean Street Food Hub.
2. Can a cluster become a Clean Street Food Hub if it doesn't have NOC from Municipality?
Yes a cluster can still become a Clean Street Food Hub, the Designated Officer of that city will have to submit a declaration that the Hub is recognized and it is a regularized street food market (not a weekly one).
3. Where can you apply for the Clean Street Food Hub certification program?
https://eatrightindia.gov.in/streetfoodhub/registration
4. Who can register on the portal?
The implementation partner for that particular hub itself should register on the portal. It is a 5 minutes process and requires basic details like Name and Address of the Hub and contact details and email of the implementation partner. Upon registration, login credentials will be sent to the registered email.
5. Who is an implementation agency?
FSSAI works with various like-minded agencies for execution and implementation of Eat Right India initiatives. These agencies are well verse and understand the SOPs and implementation model for various Eat Right India initiatives including clean street food hub. They play a very important role towards on-ground execution of the projects including facilitation with local bodies like municipal corporations and state food safety departments; documentation on the portal and liaisoning with other stakeholders like training agencies, audit agencies (Hygiene Rating agency/ Third-party audit agency) and facilitate on-ground execution of the projects.
6. Who else can be the implementation partner/agency for the Eat Right India initiatives?
State FDA/ FSSAI Regional Office/ CSR funding agency/NGO's and Not for profit associations can take up the role of an implementation partner.

7. Can a training agency and an audit partner be similar?
No, as both have a different role to play, they can't be similar. A training agency is responsible for the FoSTaC training and an audit agency (Hygiene Rating agency/ Third-party audit agency) are eligible to do post audit as per the checklist designed by the FSSAI. Further, it is to be noted that both (training agency and an audit partner) cannot be the implementation agency/partner. This is basically to avoid any kind of conflict during the process.
8. Who can do pre audit ?
Pre audit can be done by the FSO/audit partners/implementation partners for the designated hub. Since it is a self assessment the marks do not add in the final checklist. It only helps in identifying improvement areas/gaps (if any).
9. Who can do the post audit?
Only an empanelled hygiene rating audit agency/ third party audit agency is eligible to conduct the post audit.
10. Who can be the auditor?
FSSAI empanelled audit agencies can assign audits to any of their designated auditor.
11. What documents are necessarily required for the Clean Street Food Hub certification?
A copy of valid FSSAI registration/license of all the vendors in the hub, FoSTaC trained food safety supervisors certificates are some of the important documents required for the certification purpose. Along with that, a No Objection Certificate from the Municipality/Local Body, a pre-audit report and a post-audit report is required to be submitted for the certification purpose. It is also advised to mention the source of water along with a declaration from DO in case the source of water is from the Local Body, and 4-5 good quality pictures of the hub demonstrating the gap analysis (if any), sitting area or any capacity expansion done can also be uploaded.
12. How much time is required for the certification?
After completion of the process and submission of all above documents, a time period of atleast 30 days is required to review and validate all the documents and seek necessary approvals. Further, if there is any error in the documents or incomplete documents are submitted, in that case another 15 days will be required at the HQ level post seeking necessary clarifications.
13. What is the validity of the Clean Street Food Hub certification?
The certification is valid for two years.
14. What are the minimum qualifying scoring criteria for the certification?
The minimum qualifying scoring criteria for the certification is 75%.
15. For clarification, mails will be received from which email ID? Who will receive these emails?
For any clarification from the HQ, mails will be received from eatrightcertifications@gmail.com. Mails will only be sent to the person whose details are provided during the registration (implementation partner as mentioned in Q No. 6)
16. What all heads appear on the certificate and how?
The certificate will have the Name and the city of the Hub, the name of Implementation partner, Audit partner and the Training partner along with the validity of certificate. All these details are captured from the Dashboard which is filled up the implementation partner, hence it is advised to check the spellings and names etc before filling and submitting.
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