| S.No. | Title | Publish Date | Download PDF |
|---|---|---|---|
| 1 | Revocation of Suspension of FSSAI Notified Laboratories | 29-04-2025 |
 [0.1 MB]
|
| 2 | Validity Order of FSSAI notified Food Testing laboratories dated 16.04.2025 | 16-04-2025 |
[1.66 MB]
|
| 3 | Notice dated 16.04.2025 for inviting public comments for consultation paper on compliance with the provisions of ‘Analogue in Dairy Context’ | 16-04-2025 |
[1.01 MB]
|
| 4 | Partial Modification of reconstituted Scientific Panels dated 24th February, 2023 and 18th September, 2023 | 09-04-2025 |
[0.71 MB]
|
| 5 | Reclassification of point related to ‘Food grade Packaging material’ as ‘critical to food safety’ under inspection checklist | 03-04-2025 |
[7.45 MB]
|
| 6 | Suspension of four FSSAI notified Laboratories | 26-03-2025 |
[0.1 MB]
|
| 7 | order regarding the approval of NIFTEM, Kundli as National Reference Laboratories for Fortified Foods | 26-03-2025 |
[0.09 MB]
|
| 8 | Clarification regarding testing of In shell Nuts by FSSAI notified Food Testing Laboratories | 18-03-2025 |
[0.09 MB]
|
| 9 | Validity Order of FSSAI notified Food Testing laboratories | 18-03-2025 |
[1.17 MB]
|
| 10 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 18-03-2025 |
[3.49 MB]
|
| 11 | Waiving of Registration Fees for Anganwadi [ICDS] Centers and Introducing new KoB | 13-03-2025 |
[0.32 MB]
|
| 12 | Appointment of Designated Officers (DOs) for Central licensing at Seaport / Airport /Landport under Section 36 of FSS Act, 2006 read with Regulation 1.2.1(1) of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011 | 11-03-2025 |
[0.22 MB]
|
| 13 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 07-03-2025 |
[1.09 MB]
|
| 14 | Applicants selected by the Evaluation Committee for attending the workshop | 04-03-2025 |
[0.56 MB]
|
| 15 | Notice regarding applications for approval of RAFT kits/equipment/methods | 28-02-2025 |
[0.11 MB]
|
| 16 | Special Festive Drive for Ensuring Food Safety, Quality and Prevention of Adulteration | 28-02-2025 |
[0.81 MB]
|
| 17 | Adherence to NABL scope of accreditation for testing of Referral samples | 25-02-2025 |
[0.25 MB]
|
| 18 | Mandatory update of Form IX Nominee details by FBOs & auto-approval provision for Non-Form C modifications in FoSCoS | 24-02-2025 |
[0.86 MB]
|
| 19 | Validity Order of FSSAI notified Food Testing laboratories dated 06.02.2025 | 06-02-2025 |
[1.14 MB]
|
| 20 | Provisional Seniority list for various posts in FSSAI as on 01-01-2025 | 04-02-2025 |
[0.1 MB]
|
| 21 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 04-02-2025 |
[0.54 MB]
|
| 22 | Beware of Fraudulent Job Offers Impersonating FSSAI | 24-01-2025 |
[0.48 MB]
|
| 23 | Order regarding decision taken in 45th Food Authority Meeting regarding timeline for the compliance of amendments in labelling provisions | 03-01-2025 |
[0.32 MB]
|
| 24 | Provision for Quarterly Submission of Data Regarding Rejected and Expired Food Items | 31-12-2024 |
[0.7 MB]
|
| 25 | Appointment of Designated Officer for Indian Railways u/s 36 of FSS Act, 2006 | 31-12-2024 |
[0.38 MB]
|
| 26 | Sample Quantity of Imported Vitamin D2 | 20-12-2024 |
[0.09 MB]
|
| 27 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 18-12-2024 |
[1.37 MB]
|
| 28 | Validity of FSSAI recognised Food Testing Laboratories | 12-12-2024 |
[1.6 MB]
|
| 29 | Appointment of FSSAIs Designated Officer for CLA under Section 36 of FSS Act,2006 | 06-12-2024 |
[2.45 MB]
|
| 30 | Advisory for e-commerce FBOs on Strengthening Food Safety Compliance | 03-12-2024 |
[0.62 MB]
|
| 31 | Addition of Food Products under High Risk Food Categories subsequent to the omission of mandatory BIS Certification | 29-11-2024 |
[0.34 MB]
|
| 32 | Appointment of Designated Officers (DOs) for Central licensing at Seaport / Airport /Landport under Section 36 of FSS Act, 2006 read with Regulation 1.2.1(1) of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011 | 25-11-2024 |
[0.22 MB]
|
| 33 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 18-11-2024 |
[1.27 MB]
|
| 34 | Mandatory PAN compliance for FSSAI License/Registration | 13-11-2024 |
[0.21 MB]
|
| 35 | Processing of review applications of rejected imported food Consignments | 12-11-2024 |
[1.71 MB]
|
| 36 | Testing of prohibited substances declared by World Anti-Doping Agency (WADA) for ‘Food for Sportsperson’ under FSSAI license | 11-11-2024 |
[0.82 MB]
|
| 37 | Hon’ble Supreme Court Order dated 07/05/2024 passes in WPC No. 645 of 2022-Indian Medical Association(IMA) & Anr. Vs. Union of India & Ors. aimed at curbing misleading advertisement and protecting consumer interest | 11-11-2024 |
[0.26 MB]
|
| 38 | Notification of Authorised Officers (ICD-Raipur and SEZ-MEPZ Chennai) under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 07-11-2024 |
[13.59 MB]
|
| 39 | File No.: HR-14015/1/2021-HR-FSSAI/2390 - Office Order No. 315/2024 | 25-10-2024 |
[0.57 MB]
|
| 40 | Appointment of Designated Officers (DOs) for Central licensing at Seaport / Airport /Landport under Section 36 of FSS Act, 2006 read with Regulation 1.2.1(1) of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011 | 25-10-2024 |
[0.2 MB]
|
| 41 | File No.: HR-14015/1/2021-HR-FSSAI-Part(1)/2338 - Office Order No. 311/2024 | 22-10-2024 |
[0.6 MB]
|
| 42 | File No.: HR-14015/1/2023-HR-FSSAI/2336 - Office Order No. 310/2024 | 22-10-2024 |
[0.58 MB]
|
| 43 | Implementation of Agreement signed between FSSAI, Ministry of Health and Family Welfare, Government of India and Bhutan Food and Drug Authority (BFDA) | 17-10-2024 |
[1.85 MB]
|
| 44 | File No.: HR-19018/121/2024-HR-FSSAI/2301 - Office Order No. 306/2024 | 16-10-2024 |
[0.6 MB]
|
| 45 | Mandatory use of test report formats as per Food Safety and Standards Rules, 2011 and amendments thereof and Food Safety and Standards (Import) Regulation, 2017 with NABL symbol | 16-10-2024 |
[0.92 MB]
|
| 46 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 09-10-2024 |
[0.77 MB]
|
| 47 | Ordr dated 30th September, 2024 regarding waiving of registration fees for Hawkers | 01-10-2024 |
[0.44 MB]
|
| 48 | Clarification related to 50 reduction of testing fee for Pan-India Surveillance | 27-09-2024 |
[0.15 MB]
|
| 49 | Validity Order of FSSAI notified laboratories dated 24.09.2024 | 24-09-2024 |
[1.11 MB]
|
| 50 | Testing of prohibited substances declared by World Anti-Doping Agency (WADA) for ‘Food for Sportsperson’ under FSSAI license | 13-09-2024 |
[0.31 MB]
|
| 51 | Implementation of Agreement signed between FSSAI, Ministry of Health and Family Welfare, Government of India and Bhutan Food and Drug Authority (BFDA) | 13-09-2024 |
[1.21 MB]
|
| 52 | Special drives to check adulteration of sweets, savouries, milk and milk products like ghee, khoya, paneer etc. during the festive season | 11-09-2024 |
[0.45 MB]
|
| 53 | Reduction in Testing Fee for Pan India Surveillance | 11-09-2024 |
[0.11 MB]
|
| 54 | Ease of Doing Business: Nationwide Extension of provision for Instant (Tatkal) issuance of License/Registration in certain categories of food businesses | 11-09-2024 |
[0.96 MB]
|
| 55 | Notification of Authorised Officers(LCS-Darranga-INDRGB) under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 03-09-2024 |
[12.78 MB]
|
| 56 | Revocation of Suspension of Anacon Laboratory Pvt. Ltd., Nagpur | 02-09-2024 |
[0.11 MB]
|
| 57 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of draft FSS (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose and Prebiotic and Probiotic Food) Regulations, 2022 | 30-08-2024 |
[0.72 MB]
|
| 58 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of draft FSS (Labelling and Display) Amendment Regulations 2022 related to Labelling Requirements of non-retail container, minimally processed food, warning statement related to pan masala etc. | 30-08-2024 |
[4.45 MB]
|
| 59 | Appointment of FSSAIs Designated Officer for CLA under Section 36 of FSS Act,2006 | 30-08-2024 |
[1.2 MB]
|
| 60 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 27-08-2024 |
[0.16 MB]
|
| 61 | Clarification regarding Selling/ Marketing of Milk & Milk products such as Ghee, Milk etc in the name of A1 & A2 | 26-08-2024 |
[0.07 MB]
|
| 62 | Clarification regarding Selling/ Marketing of Milk & Milk products such as Ghee, Milk etc in the name of A1 & A2 | 22-08-2024 |
[0.25 MB]
|
| 63 | Sensitization of Food Testing Laboratories mapped on FICS portal | 21-08-2024 |
[0.09 MB]
|
| 64 | Advisory Regarding Selling/Marketing of reconstituted fruit juices as "100 Fruit Juices" | 16-08-2024 |
[0.21 MB]
|
| 65 | Directions under Section 16(5) of Food Safety and Standards Act, 2006 regarding disposal of Used Cooking Oil (UCO) | 05-08-2024 |
[0.27 MB]
|
| 66 | Extension of Enrolment of Non Food Production (NFP) Units for Collection of Used Cooking Oil from Food Business Operator | 05-08-2024 |
[0.44 MB]
|
| 67 | Clarification regarding Selling/Marketing of fruit juices with Non-standardized ingredients | 31-07-2024 |
[0.72 MB]
|
| 68 | Notification of Authorised Officers under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 29-07-2024 |
[0.58 MB]
|
| 69 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding reoperationalization of Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations related to standards of Packaged Drinking Water (other than Mineral Water) | 26-07-2024 |
[1.3 MB]
|
| 70 | Appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of the FSS Act, 2006 | 25-07-2024 |
[0.64 MB]
|
| 71 | Direction under Section 18(2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 regarding omission of the sub-regulation (4) of the regulation 7 of the Food Safety and Standards (Fortification of Foods) Regulations, 2018 | 19-07-2024 |
[0.38 MB]
|
| 72 | Direction regarding re-operationalisation of Food Safety and Standards (Licensing and Registration of Food Business) Amendment Regulations, 2021 | 19-07-2024 |
[1.95 MB]
|
| 73 | Introduction of new Kind of Business (KoB) for ‘Direct Sellers’ under FoSCoS | 16-07-2024 |
[3.27 MB]
|
| 74 | Validity Order of FSSAI notified laboratories | 12-07-2024 |
[1.08 MB]
|
| 75 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 08-07-2024 |
[0.68 MB]
|
| 76 | Revsied list of Referral Food Laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 08-07-2024 |
[0.93 MB]
|
| 77 | Ease of doing Business- Launch of provision for instant (Tatkal) issuance of license/ Registration in certain categories of food businesses | 03-07-2024 |
[0.5 MB]
|
| 78 | Notice for inviting stakeholders comments on the Basic Food Import Clearance Fee (BFICF) | 27-06-2024 |
[1.7 MB]
|
| 79 | Appointtment of Designated Officer for Indian Railways u/s 36 of FSS Act, 2006 | 24-06-2024 |
[0.19 MB]
|
| 80 | Appointment of Designated Officers (DOs) for Central licensing at Seaport / Airport /Landport under Section 36 of FSS Act, 2006 read with Regulation 1.2.1(1) of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011 | 24-06-2024 |
[0.2 MB]
|
| 81 | Notification of Authorised Officers under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 21-06-2024 |
[1.28 MB]
|
| 82 | Provisional Seniority list for various posts in FSSAI as on 01-01-2024 | 19-06-2024 |
[0.84 MB]
|
| 83 | Directions to FBOs to prohibit sale/food recall in respect of Unsafe Food Samples | 18-06-2024 |
[0.42 MB]
|
| 84 | Appointment of FSSAls Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 | 18-06-2024 |
[1.1 MB]
|
| 85 | Suspension of Cargo Inspectors & Superintendence Company Private Limited, Howrah | 14-06-2024 |
[1.01 MB]
|
| 86 | Suspension of Mitra S.K. Private Limited, Kolkata | 14-06-2024 |
[1.14 MB]
|
| 87 | Mandatory use of FSSAI test methods for testing of fortificants (Iron, Vitamin B9 and Vitamin B12) in Fortified Rice, Fortified Rice Kernel and Vitamin-Mineral Premix for Fortified Rice Kernel | 13-06-2024 |
[0.11 MB]
|
| 88 | Suspension Order of Anacon Laboratory, Nagpur | 11-06-2024 |
[0.34 MB]
|
| 89 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of FSS (Licensing and Registration of Food Business) Amendment Regulations, 2021 | 05-06-2024 |
[0.69 MB]
|
| 90 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of draft FSS (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose and Prebiotic and Probiotic Food) Regulations, 2022 | 05-06-2024 |
[0.47 MB]
|
| 91 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of FSS (Labelling and Display) Amendment Regulations 2022 related to Labelling Requirements of non-retail container, minimally processed food, tolerance limit, warning statement related to pan masala etc | 05-06-2024 |
[1.04 MB]
|
| 92 | Validity of FSSAI recognised Food Testing Laboratories | 05-06-2024 |
[1.05 MB]
|
| 93 | Clarification regarding selling/marketing of Reconstituted fruit juices as 100 Fruit Juices | 04-06-2024 |
[0.3 MB]
|
| 94 | Advisory on Unauthorized use of liquid Nitrogen in food by the Food serving establishments/restaurants, Bar etc. | 04-06-2024 |
[0.31 MB]
|
| 95 | FSSAI-NABL Integrated Assessment | 03-06-2024 |
[1.27 MB]
|
| 96 | Extension of last date for filing Annual Return for FY 2023-24 | 03-06-2024 |
[0.63 MB]
|
| 97 | FSSAI orders dated 3rd June 2024 regarding-List of Referral Food Laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 03-06-2024 |
[0.12 MB]
|
| 98 | Revised list of FSSAI notified laboratories for testing of fortificants in Fortified Rice (FR), Fortified Rice Kernel (FRK) and Vitamin-Mineral Premix for Fortified Rice Kernel | 03-06-2024 |
[0.37 MB]
|
| 99 | Appointment of FSSAls Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 | 16-05-2024 |
[1.19 MB]
|
| 100 | Provision to FBOs to update the filed modification application of license/registration in FoSCoS | 16-05-2024 |
[0.66 MB]
|
| 101 | Suspension of Reliable Analytical Labs Pvt. Ltd., Mumbai | 08-05-2024 |
[0.46 MB]
|
| 102 | Notification of Authorised Officers(SEZ- ICBPPL- INAIP6) under Section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13(1) of FSS(Import) Regulation, 2017 | 03-05-2024 |
[1.09 MB]
|
| 103 | Validity of FSSAI recognized Food Testing Laboratories | 24-04-2024 |
[1.05 MB]
|
| 104 | Annual Return Submission by the Food Businesses | 16-04-2024 |
[0.36 MB]
|
| 105 | Clarification with regard to display of information such as declaration of calorific value, allergen, nutritional information etc. by Food Service Establishments | 12-04-2024 |
[0.49 MB]
|
| 106 | Clarification on the requirement od documentfor Proof of Premises for thr purpose of making licensing application through FoSCoS | 12-04-2024 |
[0.27 MB]
|
| 107 | Document for Proof of Premises for the purpose of making licensing application through FoSCoS in case of Shared Workspaces | 12-04-2024 |
[0.24 MB]
|
| 108 | Maximum Residue Limits (MRLs) of Pesticides for Spices and Culinary Herbs | 10-04-2024 |
[0.76 MB]
|
| 109 | Appointment of FSSAls Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 | 08-04-2024 |
[0.56 MB]
|
| 110 | Requirement of Registration of Foreign Food Manufacturing facilities as per Food Safety and Standards (Import) First Amendment Regulations, 2021 | 04-04-2024 |
[0.72 MB]
|
| 111 | Clarification regarding categorization of ‘Health Drinks / Energy Drinks’ on ECommerce website | 03-04-2024 |
[0.08 MB]
|
| 112 | Notification of Authorised Officer under Section section 25 read with Section 47(5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 19-01-2024 |
[1.91 MB]
|
| 113 | Rectifiable labelling information for imported food consignments | 28-11-2023 |
[0.48 MB]
|
| 114 | Notification of Authorised Officer under Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 14-11-2023 |
[1.92 MB]
|
| 115 | Import of food consignment for 100 Export/Re-export purpose | 16-10-2023 |
[1.51 MB]
|
| 116 | Streamlining the FSSAI License Application Process for Relabeller Kind of Business (KOB) | 18-09-2023 |
[0.26 MB]
|
| 117 | Validity Order of FSSAI notified Food Testing Laboratories | 28-08-2023 |
[1.15 MB]
|
| 118 | Order regarding the list of Laboratories approved by FSSAI to be declared as NRLs | 25-08-2023 |
[0.4 MB]
|
| 119 | Standard Operating Procedure (SOP) for obtaining the endorsement of Vegan logo | 07-08-2023 |
[1.84 MB]
|
| 120 | Manual of Methods of Analysis- Fish & Fish Products | 18-07-2023 |
[1.25 MB]
|
| 121 | Manual of Methods of Analysis- Beverages: Tea, Coffee & Chicory | 18-07-2023 |
[1.19 MB]
|
| 122 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding abeyance of enforcement of provision related to Labelling requirement for fermented milk products, in notification F.No. Std/Notifications/35.1/2021 dated 11.01.2023 | 13-07-2023 |
[0.37 MB]
|
| 123 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding extension of time-period for the compliance of Recommended Dietary Allowance (RDA) 2020 | 11-07-2023 |
[1.74 MB]
|
| 124 | Direction regarding enforcement of the Food Safety and Standards (Advertising and Claims) Second Amendment Regulations, 2022 | 06-07-2023 |
[0.39 MB]
|
| 125 | Referral Food Laboratories Notified by FSSAI under section 43(2) of FSS Act, 2006 | 06-07-2023 |
[0.55 MB]
|
| 126 | Revised Frequently Asked Questions (FAQs) related to vegan logo endorsement applications | 04-07-2023 |
[0.57 MB]
|
| 127 | Extension of timeline for FSSAI-NABL Integrated Assessment | 03-07-2023 |
[0.99 MB]
|
| 128 | Notice regarding 9th FAE and 6th JAE | 22-06-2023 |
[1.1 MB]
|
| 129 | Directions to all FSSAI Notified laboratories under section 43(1) and 43(2) of FSS Act 2006 for Organic testing | 21-06-2023 |
[0.4 MB]
|
| 130 | Enforcement of Plastic Waste Management Rules, 2016 | 16-06-2023 |
[1.53 MB]
|
| 131 | Notification of Authorised Officer under Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 15-06-2023 |
[1.59 MB]
|
| 132 | Notification of Authorised Officer under Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 13-06-2023 |
[1.12 MB]
|
| 133 | Appointment of FSSAIs Designated Officers for Central Licensing u/s 36 of FSS Act, 2006 | 30-05-2023 |
[0.14 MB]
|
| 134 | Enforcement of FSSA, 2006 & Rules/Regulations made thereunder, in respect of the FBOs, having Central Licenses | 22-05-2023 |
[0.38 MB]
|
| 135 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of Food Safety and Standards (Foods for Infant Nutrition) Amendment Regulations, 2022 relating to revised limits of Selenium, Manganese, Iron and Biotin | 22-05-2023 |
[0.95 MB]
|
| 136 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding enforcement of the Food Safety and Standards (Labelling and Display) Second Amendment Regulations, 2022 | 22-05-2023 |
[0.43 MB]
|
| 137 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding operationalization of MRL of Pesticides used in Tea | 28-04-2023 |
[0.4 MB]
|
| 138 | Appointment of FSSAIs Designated Officer for Central Licensing u/s 36 of FSS Act, 2006 | 25-04-2023 |
[0.12 MB]
|
| 139 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalization of the Standards of Crude Corn (Maize) Oil | 24-04-2023 |
[0.42 MB]
|
| 140 | Declaration of First Appellate Authority (FAA) in respect of Regulatory Compliance Division | 21-04-2023 |
[0.44 MB]
|
| 141 | Notification of Authorised Officer under Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 20-04-2023 |
[1.05 MB]
|
| 142 | Clarification on format of test reports i.e. ‘Report of the Food Analyst’ (for primary notified laboratory) and ‘Certificate of Analysis by the Referral Food Laboratory’ | 17-04-2023 |
[0.44 MB]
|
| 143 | Extension of permission to use old pre-printed packaging materials to Tea Manufacturing FBOs/Estates | 13-04-2023 |
[0.74 MB]
|
| 144 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations with respect to the standards of Fortified Rice Kernel | 11-04-2023 |
[0.4 MB]
|
| 145 | Direction under Section 18(2)(d) read with Section 16(5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of FSS (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose and Prebiotic and Probiotic Food) Regulations, 2022 | 11-04-2023 |
[0.44 MB]
|
| 146 | Suspension order of laboratory Yontus Life Sciences Pvt Ltd, Guntur. | 05-04-2023 |
[0.44 MB]
|
| 147 | Revocation of suspension order of laboratory Bali Test House, Ludhiana | 05-04-2023 |
[0.44 MB]
|
| 148 | Request for action against unauthorized use of artificial fruit ripening agents | 05-04-2023 |
[1.49 MB]
|
| 149 | Appointment of FSSAIs Designated Officer for Central Licensing u/s 36 of FSS Act, 2006 | 03-04-2023 |
[1.38 MB]
|
| 150 | Appointment of FSSAIs Designated Officer for Central Licensing u/s 36 of FSS Act, 2006 | 03-04-2023 |
[1.3 MB]
|
| 151 | Committee for scrutinization of Rapid Analytical Food Testing (RAFT) Kits/Equipment/ Methods Applications | 31-03-2023 |
[0.57 MB]
|
| 152 | Notification of Authorised Officer under Section 25 read with Section 47(5) of FSS Act 2006 and Regulations 13(1) of FSS(Imports) Regulations 2017 | 31-03-2023 |
[1.5 MB]
|
| 153 | Order dated 29.03.2023 related to extension of recognized NRLs & ANRLs | 30-03-2023 |
[0.14 MB]
|
| 154 | Appointment of Designated Officer for IR u/s 36 of FSS Act, 2006 | 28-03-2023 |
[0.56 MB]
|
| 155 | Appointment of Designated Officer for Indian Railways u/s 36 of FSS Act, 2006 | 21-03-2023 |
[0.57 MB]
|
| 156 | Clearance of Imported consignments of Food Grains including pulses and crude oil | 09-03-2023 |
[0.68 MB]
|
| 157 | Validity Order of Food Testing laboratories | 09-03-2023 |
[0.91 MB]
|
| 158 | Request to carry out special enforcement drive to check the quality/safety the Nutricals/Health Supplements products | 07-03-2023 |
[0.24 MB]
|
| 159 | Deploying Food Safety on Wheels (FSW) for checking of adulteration in milk in the country | 03-03-2023 |
[0.42 MB]
|
| 160 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding enforcement of the Food Safety and Standards (Advertising and Claims) Second Amendment Regulations, 2022 | 27-02-2023 |
[0.65 MB]
|
| 161 | Revised guidelines dated 24th February 2023 for submission of applications for endorsement of vegan logo and formats thereof | 27-02-2023 |
[1.56 MB]
|
| 162 | Extension of Requirement of Health Certificate accompanied with the import of food consignments | 24-02-2023 |
[0.28 MB]
|
| 163 | Implementation of Traceability Application under Repurpose Used Cooking Oil (RUCO) Initiative | 24-02-2023 |
[0.42 MB]
|
| 164 | Revocation of Suspension of food testing laboratories | 23-02-2023 |
[0.43 MB]
|
| 165 | Order dated 23rd February 2023 for Revocation of the Suspension of the Laboratories | 23-02-2023 |
[0.43 MB]
|
| 166 | Direction under section 16 (5) and 18 (2) (d) of the FSS Act, 2006 for keeping in abeyance the compliance of quality parameters ‘Alcoholic acidity’ and ‘Total Dietary fibre’ in Bajra Flour (Pearl Millet Flour), Jowar Flour (Sorghum Flour), Multigrain flour (atta), Mixed millet flour and re-operationalization of the revised ‘Moisture content’ specifications for Mixed millet flour | 16-02-2023 |
[0.29 MB]
|
| 167 | De-recognition and de-notification of in-house testing laboratories of Food Business Operators | 16-02-2023 |
[0.44 MB]
|
| 168 | Ease of Doing Business: Reduction of the initial application fee for FSSAI License | 10-02-2023 |
[1.04 MB]
|
| 169 | Corrigendum order dated 19th January 2023 related to revised rate of testing Testing Fee | 08-02-2023 |
[1.48 MB]
|
| 170 | Order dated 03rd November 2021 related to Rate of testing fee- effective from 1st Dec 2021 | 08-02-2023 |
[1.6 MB]
|
| 171 | Enforcement regarding compliance with the standards for Non-Carbonated Water Based Beverage (Non-alcoholic) under Food Safety and Standards (Food Product Standards and Food Additives) Regulations, 2011 | 01-02-2023 |
[0.35 MB]
|
| 172 | Appointtment of Designated Officer for Indian Railways u/s 36 of FSS Act, 2006 | 01-02-2023 |
[0.45 MB]
|
| 173 | Suspension of QTTL Lab Private Limited, Indore, Madhya Pradesh | 01-02-2023 |
[0.42 MB]
|
| 174 | Misleading products in market in same name of "Ghee/Butter" | 24-01-2023 |
[0.08 MB]
|
| 175 | Declaration of Appellate Authority in respect of RCD and QA Division | 23-01-2023 |
[0.51 MB]
|
| 176 | Appellate Authority in respect of General Administration and Policy Coordination Division | 19-01-2023 |
[0.21 MB]
|
| 177 | Manufacturers [including Repacker and Relabellers] to upload or link mandatory Lab Testing Report [Six-monthly] on FoSCos | 13-01-2023 |
[4.46 MB]
|
| 178 | Import of High risk food products at specific ports | 13-01-2023 |
[0.52 MB]
|
| 179 | Ease of Doing Business: Instant Renewal of License/Registration | 12-01-2023 |
[0.37 MB]
|
| 180 | Escalation matrix for raising grievances/queries to Central Licences/Applications | 11-01-2023 |
[1.45 MB]
|
| 181 | Extension for compliance towards requirement of Health Certificate | 11-01-2023 |
[1.04 MB]
|
| 182 | Direction under Section 18 (2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of Food Safety and Standards (Labelling and Display) Amendment regulations 2022 related to Labelling Requirements of non-retail container, minimally processed food, tolerance limit, warning statement related to pan masala etc. | 10-01-2023 |
[1.02 MB]
|
| 183 | Notice dated 9th January, 2023 related to Approval of Rapid Analytical Food Testing (RAFT) Kit/Equipment/Method along with Application Form | 10-01-2023 |
[1.04 MB]
|
| 184 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 regarding operationalization of Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations regarding the standards of Packaged Drinking Water (other than Mineral Water) | 04-01-2023 |
[0.35 MB]
|
| 185 | Advisory to check the scope of testing and validity of accreditation of primary notified/referral laboratory recognized under section 43 (1) & (2) of FSS Act, 2006 before sending any sample for analysis | 04-01-2023 |
[0.46 MB]
|
| 186 | Office Order dated 16th December 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Maharashtra - I) | 29-12-2022 |
[1.56 MB]
|
| 187 | Order dated 29th December 2022 related to Ease of Doing Business: Instant Modification of License - in case of addition / deletion of non-high risk standardized food products in the existing license by Manufactures | 29-12-2022 |
[0.28 MB]
|
| 188 | Clarification with respect to Rectifiable labelling information for imported food consignments -reg | 28-12-2022 |
[0.28 MB]
|
| 189 | Notice dated 28th December regarding recognition/approval of accreditation bodies by FSSAI to accredit food testing laboratories | 28-12-2022 |
[0.68 MB]
|
| 190 | Requirement of Health Certificate accompanied with the import of food consignments | 28-12-2022 |
[0.84 MB]
|
| 191 | Order dated 22nd December 2022 related to Suspension of FSSAI Notified Laboratories for not uploading of test reports on INFoLNET 2.0 | 23-12-2022 |
[0.11 MB]
|
| 192 | Notice dated 21st December 2022 related to Expression of Interest (EoI) for Empanelment of Training Partners under Food Safety Training & Certification (FoSTaC) Program | 21-12-2022 |
[1.06 MB]
|
| 193 | Order dated 20th December 2022 regarding Introduction of new Kind of Business (KoB) and inspection checklist for Fish and Fish Products under FoSCoS for License and subsequent matter thereof | 20-12-2022 |
[0.19 MB]
|
| 194 | Office Order dated 19th December 2022 regarding Transfer of Technical Officers | 19-12-2022 |
[0.14 MB]
|
| 195 | Office Order dated 15th December 2022 related to Partial Modification in office order No. 407/2022 dated 12.10.2022 regarding appointment of CPIO in Legal Services | 16-12-2022 |
[0.4 MB]
|
| 196 | Office Order dated 16th December 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Southern Region) | 16-12-2022 |
[0.38 MB]
|
| 197 | Office Order dated 09th December 2022 regarding partial modification in office order no. 360/2022 dated 13.10.2022 related to information of CPIO in Human Resource Division | 13-12-2022 |
[0.42 MB]
|
| 198 | Office Order dated 01st Dec. 2022 related to Notification of Authorised Officer under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 for Northern Region | 09-12-2022 |
[0.67 MB]
|
| 199 | Letter dated 08th December 2022 regarding Quarterly Training Calendar (January to March 2023) – Training of Trainers programme under FoSTaC program | 09-12-2022 |
[0.31 MB]
|
| 200 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding extension of time-period for the compliance of notification F. No. M&MP/Notification (05)/FSSAI-2019 dated 27.12.2022 related to milk logo | 09-12-2022 |
[0.35 MB]
|
| 201 | Office Order dated 08th December 2022 regarding appointment of Designated Officer for Indian Railways (South Western Railways) under Section 36 of FSS Act, 2006 | 08-12-2022 |
[0.94 MB]
|
| 202 | Letter dated 06th Dec. 2022 regarding Seizure of Food Articles by the Food Safety Officer under Section - 38 of FSS Act, 2006 | 06-12-2022 |
[1.26 MB]
|
| 203 | Office Order dated 30th November 2022 regarding appointment of Designated Officers (DOs) for Central Licensing at Seaport / Airport under Section 36 of FSS Act, 2006 read with Regulation 1.2.1 (1) of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011 | 30-11-2022 |
[0.34 MB]
|
| 204 | Office Order dated 30th November 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Southern Region) | 30-11-2022 |
[0.32 MB]
|
| 205 | Office Order dated 29th November 2022 regarding Partial Modification in office order no. 11/2022 dated 18th Jan. 2022 for Trade and International Cooperation Division | 30-11-2022 |
[0.41 MB]
|
| 206 | Validity Order dated 28th November 2022 of FSSAI recognised Food Testing Laboratories | 29-11-2022 |
[1.15 MB]
|
| 207 | Direction under Section 18(2)(d) and 16 (5) of Food Safety and Standards Act, 2006 regarding re-operationalisation of Food Safety and Standards (Licensing and Registration of Food Business) Amendment Regulations, 2021 | 28-11-2022 |
[0.94 MB]
|
| 208 | Order dated 18th November 2022 regarding Rectifiable labeling information for imported food consignments | 28-11-2022 |
[0.37 MB]
|
| 209 | Order dated 18th November 2022 regarding Faceless processing of review applications of rejected imported food items | 28-11-2022 |
[1.21 MB]
|
| 210 | Direction under Section 18 (2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated dated 18th October 2022 regarding operationalization of FSS (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose and Prebiotic and Probiotic Food), Regulations, 2022 [FSS (Nutra) Regulations, 2022] | 28-11-2022 |
[1.32 MB]
|
| 211 | Direction under Section 18 (2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated 18th October 2022 regarding operationalization of FSS (Foods for Infant Nutrition) Amendment Regulations, 2022 relating to revise limits of Selenium, Manganese, iron and biotin | 28-11-2022 |
[0.51 MB]
|
| 212 | Direction under Section 18 (2) (d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated 18th October 2022 regarding re-operationalisation of Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2021 relating to limit of naturally occurring formaldehyde in freshwater and marine fish | 28-11-2022 |
[0.51 MB]
|
| 213 | Office Order dated 28th November 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 (Northern Region) | 28-11-2022 |
[1.04 MB]
|
| 214 | Clarification dated 10th November 2022 regarding sale of Hemp seeds and seed products (Hemp seed, Oil extracted from hemp seeds, Hemp seed flour) | 22-11-2022 |
[0.27 MB]
|
| 215 | Office Order dated 11th November 2022 regarding partial modification in office order no. 305/2022 dated 05.08.2022 related to information of CPIO in Regulation Division | 11-11-2022 |
[0.4 MB]
|
| 216 | Order dated 10th November 2022 regarding Ease of doing business: Capping of penalties due to delay in submission of Annual Returns | 10-11-2022 |
[1.44 MB]
|
| 217 | Order dated 03rd November 2022 regarding extension of recognized NRLs & ANRLs | 03-11-2022 |
[0.13 MB]
|
| 218 | Office Order dated 03th November 2022 regarding Partial Modification in office order no. 11/2022 dated 18th January, 2022 related to General Administration and Policy Coordination Division | 03-11-2022 |
[0.41 MB]
|
| 219 | Order dated 02nd November 2022 regarding revision of Inspection checklists | 02-11-2022 |
[1.36 MB]
|
| 220 | Notice dated 01st Nov. 2022 regarding Fee refund policy for the applications under FSS (Approval for Non-specified Food and Food Ingredients) Regulations, 2017 | 02-11-2022 |
[0.31 MB]
|
| 221 | Information dated 01st November 2022 regarding Transfer Policy Guidelines for Employees | 01-11-2022 |
[1.32 MB]
|
| 222 | Order dated 28th October 2022 regarding clarification with respect to Hops imported to India, for use as an ingredient in manufacturing of Beer | 28-10-2022 |
[0.93 MB]
|
| 223 | Order dated 27th October 2022 regarding requirement of Health Certificate accompanied with the import of food consignment | 27-10-2022 |
[0.32 MB]
|
| 224 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 21st October 2022 regarding implementation of testing of non-conforming parameters by Referral laboratory for samples taken from imported consignment | 21-10-2022 |
[0.47 MB]
|
| 225 | Clarification dated 20th October 2022 with respect to alcoholic beverages imported into India in bulk containers | 20-10-2022 |
[1.02 MB]
|
| 226 | Letter dated 20th October 2022 regarding special drives to check adulteration of sweets, savouries, milk and milk products like khoya, paneer etc. during the festive season | 20-10-2022 |
[0.44 MB]
|
| 227 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding extension of facility of Provisional NOC to registered Authorised Economic Operators (AEOs) | 18-10-2022 |
[0.82 MB]
|
| 228 | Validity Order dated 17th October 2022 of FSSAI recognised Food Testing Laboratories as on 13th October 2022 | 17-10-2022 |
[0.41 MB]
|
| 229 | Order dated 17th October 2022 regarding Restricted entry of food items in under specific ports | 17-10-2022 |
[0.96 MB]
|
| 230 | Office Order dated 12th October 2022 regarding partial modification in Office Order No. 11/2022 dated 18th January 2022 with respect to CPIOs | 14-10-2022 |
[0.4 MB]
|
| 231 | Notice dated 13th October 2022 related to Blocking of Assessor ID (ASBEX186366) of Mr. Gaurav Kumar Singh, Trainer | 14-10-2022 |
[0.36 MB]
|
| 232 | Notice dated 13th October 2022 related to De-empanelment and Blacklisting of Training Partner M/s Quantus Management System Private Ltd. (TP ID - TPQUA165) under FoSTaC | 14-10-2022 |
[0.39 MB]
|
| 233 | Office Order dated 12th October 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 | 13-10-2022 |
[0.86 MB]
|
| 234 | Advisory dated 12th October 2022 facility of advance processing of Bill of Entry in Food Import Clearance System (FICS) of FSSAI | 13-10-2022 |
[1.03 MB]
|
| 235 | Clarification dated 12th October 2022 with respect to the qualification of Food Safety Officer | 12-10-2022 |
[0.42 MB]
|
| 236 | Office Order dated 10th October 2022 regarding appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 | 11-10-2022 |
[0.88 MB]
|
| 237 | Order dated 10th October 2022 regarding revocation of Suspension of MATS India Private Limited, Laboratory Service Division Chennai | 11-10-2022 |
[0.42 MB]
|
| 238 | Order dated 10th October 2022 regarding revocation of Suspension of M/s National Commodities Management Services Limited - CommGrade - Testing Services Regional Laboratory, (North), Gurugram, Haryana | 11-10-2022 |
[0.42 MB]
|
| 239 | Order dated 10th October 2022 regarding requirement of registration of foreign food manufacturing facilities as per Food Safety and Standards (Import) First Amendment Regulations, 2022 dated 03.11.2021 | 10-10-2022 |
[0.2 MB]
|
| 240 | Order dated 08th September 2022 regarding approved test methods for detection of Iron, Folic Acid and Vitamin B12 in Fortified Rice | 08-10-2022 |
[0.31 MB]
|
| 241 | Clarification with respect to application for vegan logo endorsement | 07-10-2022 |
[0.55 MB]
|
| 242 | Office Memorandum dated 06th October 2022 regarding Leave Travel Concession (LTC) to FSSAI employees | 06-10-2022 |
[0.23 MB]
|
| 243 | Letter dated 20th Sept. 2022 related to recent media reports regarding food poisoning among the children | 30-09-2022 |
[0.8 MB]
|
| 244 | Office Memorandum dated 29th Sept. 2022 regarding Maternity leave to FSSAI Employees | 29-09-2022 |
[0.14 MB]
|
| 245 | Clarification dated 26th Sept. 2022 regarding requirement of Health Certificate to be accompanied with the import of food consignment | 26-09-2022 |
[1.14 MB]
|
| 246 | Order dated 15th September 2022 regarding suspension of lab: Bali Test House Pvt. Ltd., Ludhiana | 16-09-2022 |
[0.42 MB]
|
| 247 | Validity Order dated 13th September 2022 of FSSAI recognised Food Testing Laboratories as on 16th September 2022 | 16-09-2022 |
[0.72 MB]
|
| 248 | Letter dated 13th September 2022 regarding Quarterly Training Calendar (October to December 2022) – Training of Trainers programme under FoSTaC program | 14-09-2022 |
[0.48 MB]
|
| 249 | Directions under 16(5) of Food Safety and Standards Act, 2006 dated 14th September 2022 regarding graphic specifications of Vegan logo | 14-09-2022 |
[0.35 MB]
|
| 250 | Office Order dated 13th September 2022 regarding Partial Modification in office order no. 11/2022 dated 18th January, 2022 related to CPIOs and Appellate Authorities | 13-09-2022 |
[0.42 MB]
|
| 251 | Order dated 13th September 2022 regarding Mandatory declaration of FSSAI License / Registration number on cash receipts / invoices / cash memo / bills etc. by all Food Businesses on sale of food products | 13-09-2022 |
[1.03 MB]
|
| 252 | Office Memorandum dated 08th September 2022 regarding withdrawal of the online mode of trainings for the FoSTaC courses | 08-09-2022 |
[0.8 MB]
|
| 253 | Clarification dated 05th September 2022 regarding use of blends of oils / emulsions / hydrogenated vegetable oils intended to be sold as intermediary ingredients | 06-09-2022 |
[0.36 MB]
|
| 254 | Notice dated 2nd September 2022 regarding NABL - FSSAI Integrated Assessment of the laboratories | 02-09-2022 |
[1.17 MB]
|
| 255 | Circular dated 31st August 2022 regarding Rotation policy for probationers during probation period | 31-08-2022 |
[1.02 MB]
|
| 256 | Office Order dated 31st August 2022 regarding CFSOs transfer | 31-08-2022 |
[0.3 MB]
|
| 257 | Notice dated 31st August 2022 regarding Application under FSS (Approval for Non-specified Food and Food Ingredients Regulations, 2017 with respect to information related to ePAAS portal | 31-08-2022 |
[0.31 MB]
|
| 258 | Office Order dated 25th August 2022 regarding delegation of administrative powers | 25-08-2022 |
[0.15 MB]
|
| 259 | Extension of Enrolment of Non Food Production (NFP) Units dated 23rd August 2022 for Collection of Used Cooking Oil from Food Business Operators | 24-08-2022 |
[1.8 MB]
|
| 260 | Clarification order dated 24th August 2022 regarding payment of application fee for endorsement of vegan logo | 24-08-2022 |
[0.17 MB]
|
| 261 | Notification dated 22nd August 2022 of important guidelines in reference to the old and new FoSTaC portal | 22-08-2022 |
[0.91 MB]
|
| 262 | Office Order dated 18th August 2022 related to Notification of Authorised Officers under section 25 read with section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulation, 2017 || Western Region: Ahmedabad | 21-08-2022 |
[0.12 MB]
|
| 263 | Advisory dated 18th August 2022 related to Clarification regarding FSSAIs requirement of AGMARK certification in case of Imported food products | 18-08-2022 |
[0.44 MB]
|
| 264 | Clarification dated 16th August 2022 related to sample and analysis of imported food articles with microbial testing requirements | 18-08-2022 |
[0.26 MB]
|
| 265 | Office Order dated 17th August 2022 related to Notification of Authorised Officers under section 25 read with section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulation, 2017 || Western Region: JNPT | 18-08-2022 |
[0.3 MB]
|
| 266 | Order dated 18th August 2022 regarding Re-empanelment of Training Partner under FoSTaC | 18-08-2022 |
[0.34 MB]
|
| 267 | Office Order dated 17th August 2022 related to Declaration of Head of Office (HOD) i.r.o. Shri Bipin Parcha, Deputy Director | 17-08-2022 |
[0.6 MB]
|
| 268 | Suspension Order dated 11th August 2022 regarding Suspension of MATS India Private Limited, Laboratory Service Division Chennai | 12-08-2022 |
[0.42 MB]
|
| 269 | Office Order dated 08th August 2022 regarding information with respect of Incharge of Director, Eastern Region, Kolkata | 08-08-2022 |
[0.6 MB]
|
| 270 | Validity Order dated 05th August 2022 of FSSAI recognised Food Testing Laboratories as on 31st July 2022 | 08-08-2022 |
[1.13 MB]
|
| 271 | Advisory dated 08th August 2022 related to Examination and Scrutiny of license modification applications in FoSCoS for products covered under FSS (Nutraceutical) Regulations, 2022 | 08-08-2022 |
[1.4 MB]
|
| 272 | Office Order dated 05th August 2022 regarding Partial Modification in office order no. 11/2022 dated 18th January, 2022 related to CPIOs and Appellate Authorities | 05-08-2022 |
[0.56 MB]
|
| 273 | Office Memorandum dated 05th August 2022 regarding bio-metric attendance | 05-08-2022 |
[0.6 MB]
|
| 274 | Order 02nd August 2022 related to Sampling and analysis of imported food articles with microbial testing requirement | 03-08-2022 |
[0.53 MB]
|
| 275 | Order 03rd August 2022 related to requirement of Health Certificate accompanied with the import of food consignments | 03-08-2022 |
[1 MB]
|
| 276 | Office Order dated 07th October 2021 regarding Re-constitution of ICC Committee on POSH Act | 02-08-2022 |
[0.11 MB]
|
| 277 | Information related to Revised FBO Meet Calendar Schedule | 29-07-2022 |
[0.46 MB]
|
| 278 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 26th July 2022 regarding compliance of Food Safety and Standards (Vegan Foods) Regulations, 2022 published in the Official Gazette of India on dated 10th June 2022 | 27-07-2022 |
[0.33 MB]
|
| 279 | Direction under Section 16 (5) and 18(2) (d) of Food Safety and Standards Act, 2006 dated 27th July 2022 for keeping in abeyance the compliance of quality parameters Alcoholic acidity and Total dietary fibre in Bajra Flour (Pearl Millet Flour), Jower Flour (Sorghum Flour), Multigrain flour (atta), Mixed millet flour and operationalization of the revised Moisture content specifications for Mixed millet flour | 27-07-2022 |
[0.39 MB]
|
| 280 | Order dated 27th July 2022 related to GST collection of food businesses License / Registration fee / penality | 27-07-2022 |
[2.31 MB]
|
| 281 | Guidelines dated 25th July 2022 for submission of applications for endorsement of vegan logo and formats thereof | 26-07-2022 |
[1.23 MB]
|
| 282 | Office Order dated 22nd July 2022 related to Appoinment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 | 22-07-2022 |
[1.36 MB]
|
| 283 | Office Order dated 22nd July 2022 related to Appoinment of Designated Officer (DOs) for Central Licensing at Seaport / Airport under under Section 36 of FSS Act, 2006 read with Regulation 1.2.1 (1) of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011 | 22-07-2022 |
[1.42 MB]
|
| 284 | Office Memorandum dated 21st July 2022 regarding removal of Food Safety Supervisor (FSS) Certificate Validity | 21-07-2022 |
[0.35 MB]
|
| 285 | Notice dated 20th July 2022 related to Applicability of GST on services provided by FSSAI | 20-07-2022 |
[0.82 MB]
|
| 286 | Order dated 14th July 2022 regarding usage of the term "ORS" along with brand names | 18-07-2022 |
[1.67 MB]
|
| 287 | Order dated 13th July 2022 related to Extension of Suspension of M/s Megsan Labs Private Limited, Hyderabad, Telangana | 13-07-2022 |
[0.41 MB]
|
| 288 | Order dated 13th July 2022 related to Compliance with manuals of the method of analysis published by FSSAI for analysing the samples of food articles by FSSAI notified laboratories | 13-07-2022 |
[0.42 MB]
|
| 289 | Order dated 11th July 2022 related to Compliance with respect to time limit for analysis of samples by FSSAI notified laboratories | 12-07-2022 |
[0.4 MB]
|
| 290 | Validity Order dated 4th July 2022 of FSSAI recognised Food Testing Laboratories as on 30th June 2022 | 04-07-2022 |
[1.13 MB]
|
| 291 | Order dated 1st July 2022 related to Referral Food Laboratories notified by FSSAI under section 43 (2) of FSS Act, 2006 | 01-07-2022 |
[0.82 MB]
|
| 292 | Office Order related to Declaration of Head of Office (HOD) i.r.o. Sh. Umesh Kumar Jain, Joint Director | 01-07-2022 |
[0.59 MB]
|
| 293 | Order dated 24th June 2022 related to Notification of Authorised Officers under section 25 read with section 47 (5) of FS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulation, 2017 for Kolkata: Eastern Region | 29-06-2022 |
[0.16 MB]
|
| 294 | Office Order dated 27th June 2021 regarding Appointment of Grievance Redressal Officer in terms of Rights of Persons with Disabilities Act, 2016 | 27-06-2022 |
[0.6 MB]
|
| 295 | Order dated 23rd June 2022 regarding Revocation of suspension of Quality Services and Laboratories, New Delhi | 24-06-2022 |
[0.44 MB]
|
| 296 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 24th June 2022 regarding re-operationalisation of Food Safety and Standards (Licensing and Registration of Food Business) Amendment Regulations, 2021 | 24-06-2022 |
[1.02 MB]
|
| 297 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 dated 23rd June 2022 related to operationalization of Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations regarding the standards of fortified Rice kernals | 23-06-2022 |
[3.41 MB]
|
| 298 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 dated 20th June 2022 regarding operationalization of the Standards of Crude Corn (Maize) Oil | 20-06-2022 |
[1.43 MB]
|
| 299 | Letter dated 17th June 2022 related to Rectifiable labelling information for imported food consignments | 17-06-2022 |
[1.29 MB]
|
| 300 | Order dated 17th June 2022 related to Import of Clove Stem | 17-06-2022 |
[1.22 MB]
|
| 301 | Direction dated 17th June 2022 under Section 18 (2) (d) read with Section 16 (5) of Food Safety and Standards Act, 2006 regarding operationalization of FSS (Labelling and Display) Amendment Regulations, 2022 related to Labelling requirements of Non-retail container, Minimally processed foods, tolerance limit, warning statement related to pan masala | 17-06-2022 |
[0.88 MB]
|
| 302 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 dated 17th June 2022 regarding extension of timeline for mandatory compliance related to Milk Logo | 17-06-2022 |
[0.51 MB]
|
| 303 | Order dated 14th June 2022 regarding compliance w.r.t provisions for display of information for food service establishments for E-Commerce Food Business Operators | 14-06-2022 |
[0.89 MB]
|
| 304 | Notice dated 14th June 2022 related to De-empanelment of Training Partners under FoSTaC | 14-06-2022 |
[0.69 MB]
|
| 305 | Order dated 02nd June 2022 related to Extension of Last Date for online submission of annual returns for the FY 2021-2022 | 05-06-2022 |
[0.49 MB]
|
| 306 | Direction dated 31st May 2022 under Section 18 (2) (d) read with Section 16 (5) of Food Safety and Standards Act, 2006 regarding operationalisation of Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2021 relating to limit of naturally occuring formaldehyde in freshwater and marine fish | 02-06-2022 |
[0.75 MB]
|
| 307 | Suspension Order dated 30th May 2022 of M/s National Commodities Management Services Limited - CommGrade - Testing Services Regional Laboratory, (North), Gurugram, Haryana | 31-05-2022 |
[0.42 MB]
|
| 308 | Letter dated 31st May 2022 related to Revised SOP for applying +F Endorsement certificate for Fortified Food products in FoSCoS | 31-05-2022 |
[1.56 MB]
|
| 309 | Direction under Section 16(5) of Food Safety and Standards Act, 2006 dated 30th May 2022 regarding operationalization of Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations regarding the standards of Packaged Drinking Water (other than Mineral Water) | 30-05-2022 |
[0.85 MB]
|
| 310 | Office Memorandum dated 24th May 2022 issued by Health Ministry regarding Appointment of Members (ex officio) in FSSAI | 26-05-2022 |
[0.61 MB]
|
| 311 | Validity Order dated 24th May 2022 of FSSAI recognised Food Testing Laboratories as on dated 15th May 2022 | 24-05-2022 |
[1.84 MB]
|
| 312 | Office Order dated 18th May 2022 related to Appointment of Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 for Uttar Pradesh & Himanchal Pradesh | 19-05-2022 |
[0.39 MB]
|
| 313 | Notice dated 18th May 2022 regarding Re-empanelment of Training Partner under FoSTaC | 18-05-2022 |
[0.17 MB]
|
| 314 | Order dated 17th May 2022 regarding Direction to ensure compliance with respect to labelling of Multi Source Edible Vegetable Oil | 17-05-2022 |
[0.42 MB]
|
| 315 | Office Order dated 10th May 2022 related to Declaration of CPIOs and Appellate Authority under Southern Regional Office - Chennai | 11-05-2022 |
[0.59 MB]
|
| 316 | Order dated 10 May 2022 in continuation to direction issued dated 29th March 2022 regarding operationalization of FSS (Nutra) Regulations, 2022 | 10-05-2022 |
[0.39 MB]
|
| 317 | Office Order dated 06th May 2022 related to Appointment of Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 for Goa Airport and Trivandrum Airport | 10-05-2022 |
[0.41 MB]
|
| 318 | Office Order dated 05th May 2022 regarding Partial Modification in office order no. 11/2022 dated 18th January, 2022 related to CPIOs and Appellate Authorities | 09-05-2022 |
[0.38 MB]
|
| 319 | Office Memorandum No. 8 (7) / 2022 - Vig./E-66940 dated 22nd April 2022 issued by Ministry of Commerce and Industry for information with respect to Empanelment of retired officers as Inquiry Officers for conducting Departmental Inquiries against officers of DPIIT and its attached / subordinate officers - inviting applications thereof | 05-05-2022 |
[0.31 MB]
|
| 320 | Standard Operating Procedure (SOP) dated 02nd May 2022 for Central Licensing Authority (CLAs) to review Third Party Audit (TPA) Reports | 03-05-2022 |
[0.87 MB]
|
| 321 | Order dated 29th April 2022 regarding submission of Annual Returns by Manufacturer - Exporter FBOs for the activities conducted wef FY 2021-22 | 02-05-2022 |
[0.54 MB]
|
| 322 | Revised SOP dated 02nd May 2022 for Mandatory Modification of old Licenses granted from FLRS portal | 02-05-2022 |
[0.95 MB]
|
| 323 | Order dated 02nd May 2022 related to Risk-Based Inspection System | 02-05-2022 |
[1.52 MB]
|
| 324 | Letter dated 26th April 2022 regarding State Food Safety Index 2021-22 | 26-04-2022 |
[0.79 MB]
|
| 325 | Letter dated 22nd April 2022 regarding Special drive to ensure that all manufacturer of PDW and MW have BIS Certification | 22-04-2022 |
[0.41 MB]
|
| 326 | Notice dated 22nd April 2022 regarding de-empanelment of Training Partners | 22-04-2022 |
[0.18 MB]
|
| 327 | Office Memorandum dated 12th April 2022 regarding Final Seniority List | 21-04-2022 |
[0.38 MB]
|
| 328 | Letter dated 13th April 2022 regarding extension of last date for submitting the nomination for CAC Members | 13-04-2022 |
[1.02 MB]
|
| 329 | Direction under Section 16 (5) dated 08th April 2022 regarding misleading advertisement and marketing of ORS substitute Products | 11-04-2022 |
[1.58 MB]
|
| 330 | Order dated 11th April 2022 regarding Sample size of high priced imported alcoholic beverages | 11-04-2022 |
[1.9 MB]
|
| 331 | Order dated 11th April 2022 regarding Validity of FSSAI recognised Food Testing Laboratories as on 05th April 2022 | 11-04-2022 |
[0.88 MB]
|
| 332 | Order dated 11th April 2022 regarding intimation of NABL accreditation validity of FSSAI recognised Food Testing Laboratories wrt Extension or renewal | 11-04-2022 |
[0.08 MB]
|
| 333 | Order dated 08th April 2022 regarding Direction to ensure strict enforcement to check the blending of Mustard oil with other edible oil | 08-04-2022 |
[0.44 MB]
|
| 334 | Advisory dated 06th April 2022 on unauthorised usage of FSSAI logo and Food Safety Training and Certification (FoSTaC) logo in any form and mis-representations as a FSSAI employee by persons hired by FoSTaC Training Partner for mobilization | 07-04-2022 |
[0.41 MB]
|
| 335 | Office Memorandum dated 04th April 2022 regarding Appointment of Members (ex officio) in FSSAI | 07-04-2022 |
[0.92 MB]
|
| 336 | Order dated 05th Arpil 2022 relating to declaration with respect to Veg or Non-Veg Logo for source of ingredient including additives on the food label | 06-04-2022 |
[0.42 MB]
|
| 337 | Office Order dated 05th April 2022 related to Notification of Authorised Officers under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 for Karnataka location | 06-04-2022 |
[0.41 MB]
|
| 338 | Order dated 04th April 2022 regarding Sample quantity of imported Lactoferrin | 04-04-2022 |
[0.16 MB]
|
| 339 | SOP for Mandatory Modification of old methodology License (initially granted from FLRS portal) or migration of State License for Manufacturing of Nutraceuticals and related products wef 01.04.2022 | 31-03-2022 |
[2.57 MB]
|
| 340 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 29th March 2022 regarding operationalization of FSS (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose and Prebiotic and Probiotic Food), Regulations, 2022 [FSS (Nutra) Regulations, 2022] | 30-03-2022 |
[1.88 MB]
|
| 341 | Order dated 29th March 2022 regarding Implementation of FSS (Food for Infant Nutrition) Regulations, 2020 | 30-03-2022 |
[0.56 MB]
|
| 342 | Office Order dated 24th March 2022 regarding extending benefits Non-Productivity Linked Bonus (ad-hoc bonus) to FSSAI employees (Regular/ Deputation) for the year 2020-21 | 28-03-2022 |
[1.61 MB]
|
| 343 | Order dated 23rd March 2022 regarding Enrolment of Non-Food Production Units for collection of used cooking oil from Food Business Operators across India | 23-03-2022 |
[0.6 MB]
|
| 344 | Order dated 22nd March 2022 regarding validity of FSSAI recognized Food Testing Laboratories as on 21st March 2022 | 23-03-2022 |
[1.21 MB]
|
| 345 | Order dated 21st March 2022 regarding Revocation of Suspension of M/s TUV SUD South Asia Private Limited, Bengaluru, Karnataka | 21-03-2022 |
[0.37 MB]
|
| 346 | Order dated 15th March 2022 regarding Revocation of suspension of Standard Analytical laboratory (ND) Private Limited, Delhi | 15-03-2022 |
[0.1 MB]
|
| 347 | Letter dated 14th March 2022 for inviting nominations for Member of Central Advisory Committee | 14-03-2022 |
[0.39 MB]
|
| 348 | Clarification dated 07th March 2022 regarding the decision of 33rd CAC in respect of the procedure for issuance of Notices under Section-32 of the FSS Act, 2006 | 07-03-2022 |
[0.59 MB]
|
| 349 | Office Order No. 66 / 2022 dated 03rd March 2022 related to resumption of Aadhar Enabled Biometric Attendance System in FSSAI | 03-03-2022 |
[0.53 MB]
|
| 350 | Clarification dated 25th Febuary 2022 regarding Hypoallergenic infant milk substitutes specified under FSS (Foods for Infant Nutrition) Regulations, 2020 | 25-02-2022 |
[0.24 MB]
|
| 351 | Office Order dated 23rd February 2022 related to Appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 for Southern Regional Office | 24-02-2022 |
[0.33 MB]
|
| 352 | Office Order dated 23rd Feb 2022 related to transfer of Assistant Post | 24-02-2022 |
[0.69 MB]
|
| 353 | Office Order dated 23rd Feb 2022 related to transfer of Technical Officer Post | 24-02-2022 |
[0.61 MB]
|
| 354 | Order dated 24th February 2022 regarding validity of FSSAI recognized Food Testing Laboratories as on 24th February 2022 | 24-02-2022 |
[1.79 MB]
|
| 355 | Directions dated 20th January 2022 regarding disposal of Used Cooking Oil (UCO) | 23-02-2022 |
[0.32 MB]
|
| 356 | Minutes of the stakeholders meeting on Front-of-Pack Labelling held on 15.02.2022 | 22-02-2022 |
[3.69 MB]
|
| 357 | Office Order dated 18th January 2022 regarding Declaration of CPIOs and Appellate Authorities | 22-02-2022 |
[0.36 MB]
|
| 358 | Report of IIM, Ahmedabad on survey for Consumer preferences for different nutrition front-of-pack labels in India | 22-02-2022 |
[1.33 MB]
|
| 359 | Notification dated 31st January 2022 of Authorised Officers at JNPT SEZ under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 18-02-2022 |
[0.38 MB]
|
| 360 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 09th November 2021 regarding extension of validity of the NOC for the Alcoholic Beverages Bottled in Origin & in Bulk | 18-02-2022 |
[0.39 MB]
|
| 361 | Order dated 10th February, 2022 related to approved list of Inborn Errors of Metabolism (IEM) conditions as per the provision 16(1)(e) of FSS (Foods for Infant Nutrition) Regulations, 2020 | 10-02-2022 |
[0.09 MB]
|
| 362 | Office Order dated 10th February 2022 related to Appointment of FSSAIs Designated Officer for Central Licensing under Section 36 of FSS Act, 2006 | 10-02-2022 |
[0.5 MB]
|
| 363 | Office Order dated 06th February 2022 related to Preventive measures to contain the spread of COVID-19 and physical attendance of employees | 07-02-2022 |
[0.36 MB]
|
| 364 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 3rd February 2022 regarding declaration of percentage () contribution to Recommended Dietary Allowance (RDA) for different age groups | 03-02-2022 |
[2.14 MB]
|
| 365 | Office Order dated 02nd February 2022 related to transfer of Personal Assistant, FSSAI | 03-02-2022 |
[0.34 MB]
|
| 366 | Office Memorandum dated 31st January 2022 related to Provisional Seniority list for the post of Director, Chief Technology Officer, Joint Director, Deputy Director, Assistant Director (Tech.), Assistant Director, Deputy Manager & Food Analyst as on 01.01.2022 | 01-02-2022 |
[2.83 MB]
|
| 367 | Office Order dated 31st January 2022 related to Preventive measures to contain the spread of COVID- 19 and suspension of bio-metric attendance in FSSAI | 01-02-2022 |
[0.37 MB]
|
| 368 | Office Order dated 28th January 2022 regarding departmental promotion to the post of Director | 01-02-2022 |
[0.38 MB]
|
| 369 | Order dated 01st February 2022 regarding validity of FSSAI recognized Food Testing Laboratories as on 31st January 2022 | 01-02-2022 |
[1.17 MB]
|
| 370 | Order dated 01st Feb. 2022 related to suspension of M/s Sophisticated Industrial Materials Analytical Labs Pvt. Ltd. New Delhi | 01-02-2022 |
[0.07 MB]
|
| 371 | Letter dated 27th January 2022 regarding Standard Operating Procedure (SOP) on Regulatory action against malpractices in disposal of Used Cooking Oil | 28-01-2022 |
[1.83 MB]
|
| 372 | Authorization mechanism dated 21st January 2022 for recycled plastics manufacturers as per the Draft Food Safety and Standards (Packaging) Amendment Regulations, 2022 permitting the use of recycled plastics as food contact materials | 22-01-2022 |
[0.43 MB]
|
| 373 | Order dated 20th January 2022 regarding Directions under Section 16 (5) of Food Safety and Standards Act, 2006 regarding disposal of Used Cooking Oil (UCO) | 21-01-2022 |
[0.25 MB]
|
| 374 | Order dated 21st January 2022 related to Extension of continuation status of State Food Testing Laboratory (SFTL): Regional Public Analyst Laboratory, Meerut, UP under Section 98 of FSS Act, 2006 | 21-01-2022 |
[0.37 MB]
|
| 375 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 18th January 2022 regarding operationalization of Draft Food Safety and Standards (Packaging) Amendment Regulations, 2022 regarding use of recycled plastics | 19-01-2022 |
[2.58 MB]
|
| 376 | Order dated 18th January 2022 related to Import of raw cashew nuts | 18-01-2022 |
[0.08 MB]
|
| 377 | Office Order dated 13th January 2022 regarding promotion to the post of Deputy Director | 14-01-2022 |
[0.37 MB]
|
| 378 | Office Order dated 13th January 2022 regarding promotion to the post of Joint Director | 14-01-2022 |
[0.37 MB]
|
| 379 | Revoke of Suspension Order dated 13th January 2022 of Scientific Food Testing Services (P) Ltd., Chennai | 13-01-2022 |
[0.39 MB]
|
| 380 | Suspension Order dated 13th January 2022 of M/s TUV SUD South Asia Private Limited, Bengaluru, Karnataka | 13-01-2022 |
[0.4 MB]
|
| 381 | Office Order dated 10th January 2021 related to Notification of Authorised Officers for Delhi Location under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Import) Regulation, 2017 | 11-01-2022 |
[0.45 MB]
|
| 382 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 11th January 2022 regarding use of Paullinia cupana (Guarana) as a source of caffeine | 11-01-2022 |
[0.37 MB]
|
| 383 | Circular dated 10th January 2022 related to Special Casual Leave to FSSAI employees (Regular / Deputation) with Disablities | 11-01-2022 |
[0.42 MB]
|
| 384 | Order dated 07th January 2021 regarding validity order of FSSAI recognized Food Testing Laboratories as on 05th January 2022 | 07-01-2022 |
[0.76 MB]
|
| 385 | Office Order dated 04th January 2022 regarding preventive measures to contain the spread of COVID- 19 and suspension of bio-metric attendance in FSSAI | 04-01-2022 |
[0.39 MB]
|
| 386 | Extension of timeline dated 23rd December 2021 for the compliance of Food Safety and Standards (Food Product Standards and Food Additives) Fourth Amendment Regulations, 2019 dated 30th October 2019 related to the standards of Packaged Drinking Water (other than Mineral Water) | 28-12-2021 |
[1.4 MB]
|
| 387 | Direction under Section 16 (5) dated 28th December 2021 with respect to provisions for Display of information for food service establishments under FSS (Packaging and Labelling) Regulations, 2011 | 28-12-2021 |
[0.67 MB]
|
| 388 | Clarification dated 28th December 2021 on provision of Sub-regulation 2.4.6 of regulation 2.4 of Food Safety and Standards (Packaging and labelling) Regulations, 2011 w.r.t. Display of information in food service establishment | 28-12-2021 |
[0.71 MB]
|
| 389 | Order dated 27th December 2021 related to Extension of period for modification / migration of License by existing FSSAI Licensed manufacturers | 27-12-2021 |
[2.33 MB]
|
| 390 | Order dated 15th December 2021 regarding appeal procedure specified in Food Safety and Standards (Approval for Non-Specified Food and Food Ingedients) Regulations, 2017 | 16-12-2021 |
[0.82 MB]
|
| 391 | Advisory dated 16th December 2021 related to Quicker processing of License Applications for Manufacturing KoB | 16-12-2021 |
[1.72 MB]
|
| 392 | Clarification dated 30th November 2021 regarding use of blend of oils in premixes / admixtures intended to be sold as intermediary ingredients | 30-11-2021 |
[0.55 MB]
|
| 393 | Order dated 30th November 2021 related to Testing of coumarin in imported cinnamon | 30-11-2021 |
[0.29 MB]
|
| 394 | Order dated 30th November 2021 related to Import of products or ingredients containing Beef | 30-11-2021 |
[0.28 MB]
|
| 395 | Letter dated 11th November 2021 for Compliance w.r.t. Coffee-Chicory mixtures | 18-11-2021 |
[0.43 MB]
|
| 396 | Clarification dated 16th November 2021 regarding use of claims on Multi Source Edible Oil (MSEO) with resepct to Food Safety and Standards (Advertising and Claims) Regulations, 2018 | 17-11-2021 |
[0.35 MB]
|
| 397 | Notification dated 12th November 2021 of Authorised Officers under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Import) Regulation, 2017 | 16-11-2021 |
[0.73 MB]
|
| 398 | Clarification dated 26th October 2021 regarding issuing licenses under regulation 2.10.6 (3) on "Non-carbonated Water based Beverages (Non-Alcoholic)" of Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011 | 26-10-2021 |
[0.9 MB]
|
| 399 | Order dated 22nd October 2021 regarding Extension of time line for manufacturing and sale of Stapled tea bags | 22-10-2021 |
[1.11 MB]
|
| 400 | Direction dated 22nd October 2021 under Section 16 (5) regarding addition of vitamins and minerals in the standarized food products | 22-10-2021 |
[0.4 MB]
|
| 401 | Direction dated 06th October 2021 for the Extension of timeline for compliance with the direction dated 27th January 2020 issued under 16 (5) of Food Safety and Standards Act, 2006 regarding compliance of commercial feeds / feed materials intended for meat and milk producing animals with relevant BIS standards | 07-10-2021 |
[0.61 MB]
|
| 402 | Advisory dated 30th September 2021 regarding Disposal of food products unfit for human consumption | 04-10-2021 |
[0.3 MB]
|
| 403 | Clarification dated 01st October 2021 wr.t. direction issued under section 16 (5) of FSS Act,2006 regarding Licensing / Registration of FBO manufacturing Indian Sweets and Snacks & Savouries | 01-10-2021 |
[0.38 MB]
|
| 404 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 w.r.t. applicability of Food Category / additives for the products Mouth Fresheners and related products. | 23-09-2021 |
[0.2 MB]
|
| 405 | Order dated 16th September 2021 related to Food Businesses manufacturing products covered under Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Food and Novel Food) Regulations, 2016 to be covered under the purview of Central Licensing Authorities | 16-09-2021 |
[0.69 MB]
|
| 406 | Direction under Section 18 (2) (d) read with Section 16 (5) of Food Safety and Standards Act, 2006 regarding operationalisation of Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2021 related to limit of naturally occuring formaldehyde in freshwater and marine fish | 14-09-2021 |
[1 MB]
|
| 407 | Order dated 09th September 2021 related to Inclusion of Radiation Processing of Food as new Kind of Businesses in FoSCoS Portal for Licensing of Food Businesses | 10-09-2021 |
[0.71 MB]
|
| 408 | Order dated 27th August 2021 regarding Appeal Procedure related to Claims Approval | 27-08-2021 |
[0.02 MB]
|
| 409 | Order dated 09th August 2021 related to Mandatory online submission of Annual Return by Food Businesses wef FY 2020-21 | 10-08-2021 |
[0.91 MB]
|
| 410 | Order dated 15th July 2021 related to Withdrawal of notice dated 01st July 2021 regarding INFOSAN on detection of Salmonella in dired oregano from Chile | 19-07-2021 |
[0.35 MB]
|
| 411 | Office Order dated 16th July 2021 related to Notification of Authorised Officer of Western Region under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 16-07-2021 |
[0.21 MB]
|
| 412 | Order dated 13th July 2021 related to Clearance of imported consignments of Pulses and Crude Oil (Edible Grade) | 14-07-2021 |
[0.36 MB]
|
| 413 | Extension of timeline for compliance with the direction dated 27th Jan. 2020 issued under 16 (5) of Food Safety and Standards Act, 2006 regarding compliance of commercial feeds / feed materials intended for meat and milk producing animals with relevant BIS standards | 14-07-2021 |
[0.48 MB]
|
| 414 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 08th July 2021 regarding minimum acidity (expressed as citric acid) for "Lemon" | 08-07-2021 |
[0.22 MB]
|
| 415 | INFOSAN Alert dated 01st July 2021 on detection of Salmonella in dired Oregano from Chile | 05-07-2021 |
[1.5 MB]
|
| 416 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02nd July 2021 regarding clarification on coconut water | 02-07-2021 |
[0.23 MB]
|
| 417 | Office Order dated 30th June 2021 related to Notification of Authorised Officer of Southern Region under Section 25 read with Section 47 (5) of FSS Act, 2006 and Regulation 13 (1) of FSS (Imports) Regulations, 2017 | 02-07-2021 |
[0.43 MB]
|
| 418 | Letter dated 15th December 2020 regarding Provision for making online request by FBO in FoSCoS for reinstating the rejected applications for FSSAI Licenses and Registrations | 29-06-2021 |
[1.45 MB]
|
| 419 | Direction under Section 18 (2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated 29th June 2021 regarding nomenclature of blended edible vegetable oil (BEVO) | 29-06-2021 |
[3.63 MB]
|
| 420 | Order dated 23rd June 2021 related to Clarification regarding Prohibition of the Multi source edible vegetable oil containing Mustard Oil manufactured on or after 08th June 2021 | 23-06-2021 |
[6.47 MB]
|
| 421 | Extension of timeline dated 22nd June 2021 for the compliance of Food Safety and Standards (Food Product Standards and Food Additives) Fourth Amendment Regulations, 2019 dated 30th October 2019 related to the standards of Packaged Drinking Water (other than Mineral Water) | 22-06-2021 |
[0.23 MB]
|
| 422 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 22nd June 2021 regarding implementation of Food Safety and Standards (Foods for Infant Nutrition) Regulations, 2020 | 22-06-2021 |
[0.19 MB]
|
| 423 | Extension of timeline dated 22nd June 2021 for the compliance of Food Safety and Standards (Food Product Standards and Food Additives) Ninth Amendment Regulations, 2020 related to use of processing aid in the food products | 22-06-2021 |
[0.23 MB]
|
| 424 | Order dated 16th June 2021 regarding Extension of period for Modification of License by Existing FSSAI licensed Manufactures without modification fee | 17-06-2021 |
[1.22 MB]
|
| 425 | Order dated 08th June 2021 related to Blended of Mustard Oil for production of Multi sources Edible Vegetable Oil (MSEVOs) | 09-06-2021 |
[6.16 MB]
|
| 426 | Letter dated 12th April 2021 regarding SOP for applying +F Enforcement Certificate for Fortified food products in FoSCoS | 13-04-2021 |
[0.44 MB]
|
| 427 | Letter dated 12th April 2021 regarding Guidance for grant of license for manufacture / processing of Tapioca Sago and other Starches in the same premises | 12-04-2021 |
[0.49 MB]
|
| 428 | Office Order dated 31st March 2021 regarding declaration of Appellate Authority for Import Unit, Export Unit & IC Units | 31-03-2021 |
[0.19 MB]
|
| 429 | Order dated 26th March 2021 related to Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding requirement of BIS License / application receipt while applying for FSSAI license to manufacture Packaged Drinking Water (PDW) and Mineral Water (MW) | 26-03-2021 |
[0.3 MB]
|
| 430 | Advisory dated 12th March 2021 regarding delays in processing of applications for renewal of the licenses | 16-03-2021 |
[0.05 MB]
|
| 431 | Clarification dated 24th February 2021 related to Requirement of Non GM cum GM free certificate to accompany imported food consignments | 26-02-2021 |
[2.6 MB]
|
| 432 | Clarification dated 16th February 2021 on Food Safety and Standards (Fortification of Foods) First Amendment Regulations, 2020 related to the exclusion of High Fat Sugar Salt (HFSS) Foods from Fortified Processed Food Category | 17-02-2021 |
[0.22 MB]
|
| 433 | Clarification dated 08th February 2021 related to Requirement of Non GM cum GM free certificate to accompany imported food consignments | 08-02-2021 |
[2.42 MB]
|
| 434 | Direction dated 29th January 2021 regarding the allowances of encapsulated ferrous sulphate as one of the source of nutrients for double fortified salt under Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011 | 29-01-2021 |
[1.29 MB]
|
| 435 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 19th January 2021 regarding import of speciality foods for IEM and hypoallergenic conditions | 19-01-2021 |
[0.1 MB]
|
| 436 | Direction dated 07th January 2021 regarding enforcement of maximum limits of trans fatty acids in Vegetable Oil / Fats products under Food Safety and Standards (Food Product Standards and Food Additives) Tenth Amendment Regulations, 2020 | 08-01-2021 |
[0.23 MB]
|
| 437 | Extension of timeline for compliance with the direction dated 01st January, 2021 regarding compliance of commercial feeds/feed materials intended for meat and milk producing animals with relevant BIS standards | 01-01-2021 |
[0.08 MB]
|
| 438 | Extension of timeline dated 18th June 2020 for the compliance of Food Safety and Standards (Food Product Standards and Food Additives) Fourth Amendment Regulations, 2019 dated 30th October 2019 related to the standards of Packaged Drinking Water (other than Mineral Water) | 30-12-2020 |
[0.25 MB]
|
| 439 | Order dated 18th December 2020 related to Mandatory online submission of Annual Return by Food Businesses wef FY 2020-21 | 21-12-2020 |
[0.45 MB]
|
| 440 | Order dated 03rd December 2020 related to requirement of Non-GM cum GM free certificate accompanied with imported food consignment | 03-12-2020 |
[0.23 MB]
|
| 441 | Order dated 27th October 2020 related to Constitution of Food Safety Risk Assessment Committee (FSRAC) for providing scientific and technical support during food safety emergency situation in the country | 11-11-2020 |
[2.41 MB]
|
| 442 | Order dated 10th November 2020 regarding Method for Total pollen count and plant element in Honey | 10-11-2020 |
[0.15 MB]
|
| 443 | Order dated 09th November 2020 related to Clearance of imported consignments of Pulses | 09-11-2020 |
[0.21 MB]
|
| 444 | Order dated 06th November 2020 related to Exclusion of Food Category "13" (Foodstuffs intended for particular nutritional uses) from the scope of Proprietary Foods | 06-11-2020 |
[0.7 MB]
|
| 445 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 28th October 2020 regarding import of speciality foods for IEM and hypoallergenic conditions | 03-11-2020 |
[2.8 MB]
|
| 446 | Order dated 29th October 2020 regarding Extension of period for Modification of License by Existing FSSAI licensed Manufactures without modification fee | 29-10-2020 |
[1.02 MB]
|
| 447 | Clarification dated 12th October 2020 related to Requirement of Non GM cum GM free certificate to accompany imported food consignments | 13-10-2020 |
[2.02 MB]
|
| 448 | Order dated 24th September 2020 regarding Prohibition of the production of Blended Edible Vegetable Oil of mustard Oil | 24-09-2020 |
[0.2 MB]
|
| 449 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 regarding operationalisation of Draft Food Safety and Standards (Prohibition and Restriction on Sales) Amendment Regulations, 2020 with respect to Prohibition of Blending in Mustard Oil | 23-09-2020 |
[1.21 MB]
|
| 450 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 10th September 2020 regarding extension of timeline for compliance of sub-regulation 3 (9) relating to Printing inks for use on food packages of the Food Safety and Standards (Packaging) Regulations, 2018 | 11-09-2020 |
[0.24 MB]
|
| 451 | Letter dated 02nd September 2020 related to Enhancing surveillance, sampling and Enforcement to check the use of Golden Syrup / Invert Sugar Syrup / Rice Syrup in Honey | 02-09-2020 |
[0.39 MB]
|
| 452 | INFOSAN Alert dated 01st September 2020 on contamination of Brazil nuts by-product with Salmonella Sp. | 01-09-2020 |
[0.6 MB]
|
| 453 | Order dated 24th August 2020 regarding Waiving off the penalties during COVID-19 pandemic period due to non submission of Annual / Half-Yearly returns by food businesses in previous years | 25-08-2020 |
[3.23 MB]
|
| 454 | Order dated 21st August 2020 related to requirement of Non-GM cum GM free certificate accompanied with imported food consignment | 21-08-2020 |
[0.9 MB]
|
| 455 | Letter dated 18th August 2020 related to Adulteration of edible oil with DAG / Synthetic Oil | 19-08-2020 |
[0.23 MB]
|
| 456 | Direction under 18(2)(d) read with section 16 (5) of Food Safety and Standards Act, 2006 dated 17th August 2020 regarding re-operationalisation of Food Safety and Standards (Food Products Standards and Food Additives) amendment Regulations, 2020 with respect to the requirements for animal feed | 18-08-2020 |
[0.42 MB]
|
| 457 | Letter dated 11th August 2020 regarding Compliance for labelling requirements on products covered under FSS (Food or Health Supplements, Nutraceuticals, Foods for Special Dietary Use, Foods for Special Medical Purpose, Functional Foods and Novel Foods) Regulations, 2016 | 11-08-2020 |
[0.26 MB]
|
| 458 | Extension of timeline for compliance with the direction dated 27th January, 2020 regarding compliance of commercial feeds/feed materials intended for meat and milk producing animals with relevant BIS standards | 24-07-2020 |
[0.41 MB]
|
| 459 | Letter dated 16th July 2020 regarding Surveillance andd enforcement to prohibit sell of Health Supplement and nutraceutical products contains PABA (Para Amino Benzoic Acid) a banned ingredient | 16-07-2020 |
[1.01 MB]
|
| 460 | Order dated 13th July 2020 regarding Methods of analysis of Fortificants and Formulated Supplements for Children | 13-07-2020 |
[0.53 MB]
|
| 461 | Corrigendum dated 06th July related to Order dated 04th June 2020 regarding SMR Method in Honey | 07-07-2020 |
[1.35 MB]
|
| 462 | Direction under Section 18(2)(d) read with Section 16 (5) of Food Safety and Standards Act, 2006 dated 01st July 2020 regarding operationalization of the Food Safety and Standards (Food Product Standards and Food Additive) Amendment Regulations, 2019 | 02-07-2020 |
[2.31 MB]
|
| 463 | Order regarding Method for estimation of ∆δ13C fru-glu, ∆δ13Cmax and Foreign Oligosaccharides in Honey | 29-06-2020 |
[2.46 MB]
|
| 464 | Direction under Section 18(2)(d) read with section 16 (5) of Food Safety and Standards Act, 2006 dated 22nd June 2020 regarding operationisation of certain provisions of draft Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2020 and draft Food Safety and Standards (Food Product Standards and Food Additive) Amendment Regulations, 2020 | 23-06-2020 |
[0.61 MB]
|
| 465 | Letter dated 18th June 2020 related to Enhancing surveillance, sampling and Enforcement to check the use of Golden Syrup / Invert Sugar Syrup / Rice Syrup in Honey | 18-06-2020 |
[0.44 MB]
|
| 466 | Direction under Section 16 (5) of the Food Safety an Standards Act, 2006 dated 18th June 2020 regarding compliance of provisions related to six monthly testing report of food products during nationwide lockdown due to COVID-19 Pandemic | 18-06-2020 |
[0.24 MB]
|
| 467 | Extension of timeline dated 18th June 2020 for the compliance of Food Safety and Standards (Food Product Standards and Food Additives) Fourth Amendment Regulations, 2019 dated 30th October 2019 related to the standards of Packaged Drinking Water (other than Mineral Water) | 18-06-2020 |
[0.24 MB]
|
| 468 | Compliance with respect to Recommended Daily Allowance (RDA) values for license issued to products covered under FSS (Food or Health Supplements, Nutraceuticals, Foods for Special Dietary Use, Foods for Special Medical Purpose, Functional Foods and Novel Foods) Regulations, 2016 | 15-06-2020 |
[0.47 MB]
|
| 469 | Direction under Section 18 (2) read with Section 16 (5) of the Food Safety an Standards Act, 2006 dated 08th June 2020 regarding operationalization of the Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations, 2020 relating to standards for fortified atta, fortified maida, iodized salt and Iron fortified iodized Salt | 09-06-2020 |
[0.53 MB]
|
| 470 | Direction under Section 18 (2) read with Section 16 (5) of the Food Safety an Standards Act, 2006 dated 05th June 2020 regarding operationalization of the Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations, 2019 relating to Specific Marker for Rice Syrup (SMR) | 05-06-2020 |
[0.27 MB]
|
| 471 | Order dated 04th June 2020 regarding SMR Method in Honey | 04-06-2020 |
[3.8 MB]
|
| 472 | Order dated 20th May 2020 related to Import of Golden Syrup / Inverty Sugar Syrup / Rice Syrup | 30-05-2020 |
[0.24 MB]
|
| 473 | Order dated 28th May 2020 related to Modification of License by Existing FSSAI Licensed Manufactures upon launch of FoSCoS | 28-05-2020 |
[0.86 MB]
|
| 474 | Notice dated 05th May 2020 regarding Claims Approval on Format for providing of claim support data | 06-05-2020 |
[1.02 MB]
|
| 475 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 20th April 2020 regarding import of speciality foods for IEM and hypoallergenic conditions | 20-04-2020 |
[0.74 MB]
|
| 476 | Letter / Order dated 11th April 2020 regarding Submission of Annual / Half-yearly Returns by licensed Manufactrures / Processors and Importers of Food Products - Extension of timeline due to COVID-19 pandemic | 11-04-2020 |
[0.46 MB]
|
| 477 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 03rd April 2020 regarding extension of Provision of Provisional NIC (P-NOC) to other imported food products in view of the lockdown due to COVID-19 | 03-04-2020 |
[0.33 MB]
|
| 478 | Letter dated 06th March 2020 related to Presence of Corona Virus in Imported Food | 06-03-2020 |
[0.46 MB]
|
| 479 | Letter dated 04th March 2020 related to Adulteration in Vegetable Oils | 04-03-2020 |
[0.32 MB]
|
| 480 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02nd March 2020 regarding re-operationalisation of Food Safety and Standards (Licensing and Registration of Food Businesses) Amendment Regulations, 2020 | 02-03-2020 |
[11.33 MB]
|
| 481 | Letter dated 21st February 202 related to Extension for the compliance of direction issued under Section 16 (5) of Food Safety and Standards Act, 2006 regarding Standards of Formulated Supplements for Children and issues of their license | 21-02-2020 |
[0.25 MB]
|
| 482 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 30th January 2020 regarding implementation of Food Safety and Standards (Alcoholic Beverages Standards) Regulations, 2018 | 31-01-2020 |
[0.26 MB]
|
| 483 | Corrigendum dated 30th January 2020 related to Direction under 16 (5) of Food Safety and Standards Act, 2006 dated 27th January 2020 regarding compliance of commercial feeds / feed materials intended for meat and milk producing animals with the revelant BIS standards | 30-01-2020 |
[0.15 MB]
|
| 484 | Direction under 16 (5) of Food Safety and Standards Act, 2006 dated 27th January 2020 regarding compliance of commercial feeds / feed materials intended for meat and milk producing animals with the revelant BIS standards | 29-01-2020 |
[0.24 MB]
|
| 485 | Letter dated 17th January 2020 related to Rectification process for cases of minor labelling defects | 20-01-2020 |
[0.48 MB]
|
| 486 | Letter dated 13th January 2020 related to Standardized Street Food Cart under "Clean Street Food Hub" initiative of FSSAI | 14-01-2020 |
[0.75 MB]
|
| 487 | Order dated 10th January 2020 related to Scheme of Testing and Inspection to be adopted by diary processing plants for the purpose of self-monitoring & strengthening of internal controls | 13-01-2020 |
[3.19 MB]
|
| 488 | Letter dated 07th January 2020 related to Recommended Dietary Allowance (RDA) | 08-01-2020 |
[1.48 MB]
|
| 489 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 07th January 2020 regarding compliance of Food Safety and Standards (Food Products Standards and Food Additives) fourth Amendment Regulations, 2019 published in the Official Gazette of India on 30th October 2019 vide File No. Stds/SP (Water & Beverages)/Notification (5)FSSAI -2018 | 08-01-2020 |
[0.3 MB]
|
| 490 | Order dated 01st January 2020 related to Clearance of inported consignments of Onions | 01-01-2020 |
[0.43 MB]
|
| 491 | Letter dated 01st January 2020 related to Extension of timeline for compliance of labelling provisions for the products "Frozen Dessert or Confection" under FSS (Food Product Standards and Food Additivies) Thirteenth Amendment Regulations, 2017 | 01-01-2020 |
[0.35 MB]
|
| 492 | Letter dated 23rd December 2019 related to Enhancing Surveillance, Sampling and Enforcement to check the use of Golden Syrup / Invert Sugar Syrup / Rice Syrup in Honey | 27-12-2019 |
[0.25 MB]
|
| 493 | Direction under section 16 (5) of Food Safety and Standards Act, 2006 dated 10th December 2019 regarding compliance of commercial feeds / feed material intended for food producing animals with the revelant BIS standards | 10-12-2019 |
[0.24 MB]
|
| 494 | Direction under section 16 (5) of Food Safety and Standards Act, 2006 dated 09th December 2019 regarding deletion of TSS content from sub-regulation 2.3.9, 2.3.10 and 2.3.30 of the Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011 | 09-12-2019 |
[0.28 MB]
|
| 495 | Letter dated 29th November 2019 related to Minutes of the meeting held on dated 18.11.2019 at 2:30 PM with E-Commerce FBOs regarding Food Safety Compliance | 29-11-2019 |
[0.45 MB]
|
| 496 | Advisory dated 27th November 2019 related to Requirement of BIS Certification prior to import of Packaged Drinking Water / Mineral Water | 27-11-2019 |
[0.46 MB]
|
| 497 | Letter dated 15th November 2019 related to Online Sale of Alcoholic Beverages under FSSAI License by E-Commerce Food Businesses | 21-11-2019 |
[0.27 MB]
|
| 498 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 23rd October 2019 regarding Implementation of Food Safety and Standards (Alcoholic Beverages Standards) Regulations, 2018 | 30-10-2019 |
[0.24 MB]
|
| 499 | Direction under section 16 (5) of Food Safety and Standards Act, 2006 dated 29th October 2019 regarding operationalisation of Food Safety and Standards (Food roducts Standards and Food Additives) Amendment Regulations, 2019 | 29-10-2019 |
[0.37 MB]
|
| 500 | Direction under section 16 (5) of Food Safety and Standards Act, 2006 dated 18th October 2019 regarding Standards of Formulated Supplements for Children and issues of their license | 25-10-2019 |
[0.27 MB]
|
| 501 | Letter dated 13th October 2019 related to Scheme of Sampling and Testing to be adopted by diary processing plants for the purpose of self monitoring and strengthening of internal controls | 16-10-2019 |
[1.2 MB]
|
| 502 | Order dated 11th October 2019 related to Certificate of Analysis from ISO 17025 accredited labs for testing of imported proprietary foods | 11-10-2019 |
[0.73 MB]
|
| 503 | Letter dated 24th September 2019 related to Ensuring availability of safe milk and milk products to the consumers in the country | 07-10-2019 |
[0.38 MB]
|
| 504 | Letter dated 07th October 2019 related to Packaged and Natural Mineral Water being sold in open market without BIS Certification Mark | 07-10-2019 |
[0.24 MB]
|
| 505 | Letter dated 18th September 2019 related to keep check on labelling defects on package of health Supplements/Nutraceuticals products | 23-09-2019 |
[0.23 MB]
|
| 506 | Direction under section 16 (5) of Food Safety and Standards Act, 2006 dated 04th September 2019 regarding operationalisation of Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2019 | 16-09-2019 |
[0.36 MB]
|
| 507 | Order dated 11th Sept. 2019 related to Testing of pesticides Acetaiprid, Dithicarbamates & Prochloraz" in imported Black Pepper before clearance | 12-09-2019 |
[0.28 MB]
|
| 508 | Order dated 09th September 2019 related to Serving of Drinking Water in paper sealed glass bottles for captive use in hotels | 09-09-2019 |
[0.86 MB]
|
| 509 | Notice dated 04th Sept 2019 regarding Application Fees and Application Form for Claims Approval | 05-09-2019 |
[0.08 MB]
|
| 510 | Order dated 22nd August 2019 related to Iron Filling in Tea | 26-08-2019 |
[0.18 MB]
|
| 511 | Order dated 22nd August 2019 related to Certificate of Analysis from ISO 17025 accredited labs for testing of imported proprietary foods | 22-08-2019 |
[0.22 MB]
|
| 512 | Letter dated 22nd July 2019 related to Use of "Trans Fat Free" Claim | 24-07-2019 |
[0.96 MB]
|
| 513 | Letter dated 17th July 2019 for Instructions regarding Import of edible truffle species | 18-07-2019 |
[0.21 MB]
|
| 514 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 27th June 2019 regarding use of old inventory in case of Vanaspati | 01-07-2019 |
[0.19 MB]
|
| 515 | Letter dated 29th June 2019 related to Extension of timeline for compliance of labelling provisions for the products "Frozen Dessert or Confection" under FSS (Food Product Standards and Food Additivies) Thirteenth Amendment Regulations, 2017 | 29-06-2019 |
[1.05 MB]
|
| 516 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 28th June 2019 regarding operationalization of Food Safety and Standards (Packaging and Labelling) Amendment Regulations, 2019 related to labelling requirements for Blended Edible Vegetables Oils | 28-06-2019 |
[1.34 MB]
|
| 517 | Letter dated 20th June 2019 related to Market Surveillance of products under Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary use, Food for Special Medical Purpose, Functional Food and Novel Food) Regulations, 2016 | 20-06-2019 |
[0.34 MB]
|
| 518 | Notice dated 17.06.2019 related to Proposed notification of Food Import Entry Points- Seeking comments from stakeholders | 18-06-2019 |
[1.41 MB]
|
| 519 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 13th May 2019 regarding usage of the term Wheat Flour (Atta) and Refined Wheat Flour (Maida) on labels of food products | 13-05-2019 |
[0.32 MB]
|
| 520 | Implementation of Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Uses, Food for Special Medical Purposes, Functional Foods and Novel Food) Regulations, 2016. | 10-05-2019 |
[0.25 MB]
|
| 521 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02.05.2019 regarding Import of Specialty foods for IEM and hypoallergenic conditions. | 02-05-2019 |
[0.61 MB]
|
| 522 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 30th April 2019 regarding extension of time period of the term Wheat Flour (Atta) and Refined Wheat Flour (Maida) on labels of food products | 01-05-2019 |
[0.32 MB]
|
| 523 | Letter dated 23rd April 2019 related to Ban on import of milk and milk products from China. | 23-04-2019 |
[0.23 MB]
|
| 524 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 15th April 2019 regarding requirement of FSSAI Licenses at State / City Officies of E-commerce FBOs. | 16-04-2019 |
[0.26 MB]
|
| 525 | Order dated 22nd March 2019 related to Inspections, monitoring and sampling of fruits and vegetables to rule out the use of Calcium Carbide of fruits & to check the level pesticides in fruits & vegetables | 25-03-2019 |
[0.33 MB]
|
| 526 | Order dated 12th March 2019 related to Methods for analysis of fortificants in food products | 12-03-2019 |
[0.76 MB]
|
| 527 | Order dated 07th Febrauary 2019 related to requirement of documents for license to Hotels | 11-02-2019 |
[0.29 MB]
|
| 528 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 05th February 2019 related to statutory warning on label of Alcoholic Beverages | 06-02-2019 |
[0.26 MB]
|
| 529 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 01st February 2019 regarding use of the term Wheat Flour / Whole Wheat Flour / Refined Wheat Flour as English nomenclature for Atta / Maida on the packaging of label of food products | 01-02-2019 |
[0.27 MB]
|
| 530 | Letter dated 02nd November 2018 related to keep check on labelling defects on package of Health Supplements / Nutraceutical products | 22-01-2019 |
[0.23 MB]
|
| 531 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 22nd January 2019 related to Implementation of new Standards of Honey | 22-01-2019 |
[0.26 MB]
|
| 532 | Letter dated 14th January 2019 related to Rectifiable labeling information for imported food consignments | 15-01-2019 |
[0.25 MB]
|
| 533 | 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 | 27-12-2018 |
[0.23 MB]
|
| 534 | 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 | 27-12-2018 |
[0.36 MB]
|
| 535 | Letter dated 21st December 2018 related to Ban on Import of Milk and Milk products from China. | 21-12-2018 |
[0.25 MB]
|
| 536 | Letter dated 20th November 2018 regarding Import of Betel Nut / Arecea Nut. | 22-11-2018 |
[0.27 MB]
|
| 537 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 01st November 2018 regarding Import of Specialty foods for IEM and hypoallergenic conditions. | 02-11-2018 |
[0.64 MB]
|
| 538 | Order dated 19th Sept. 2018 related to Displaying Food Safety Display Boards for awareness of Consumers | 20-09-2018 |
[0.71 MB]
|
| 539 | Letter dated 17th Sept. 2018 related to Licensing / Registration of Premix under FSS Act, 2006 | 20-09-2018 |
[0.38 MB]
|
| 540 | Report on List of imported food consignments rejected for the month of July, 2018 | 10-09-2018 |
[0.21 MB]
|
| 541 | Notice dated 31st August 2018 related to Import of Speciality foods for IEM disorders | 31-08-2018 |
[0.26 MB]
|
| 542 | Order dated 21st August 2018 related to Import of Organic Foods under Food Safety and Standards (Organic Foods) Regulations, 2017 | 28-08-2018 |
[1.29 MB]
|
| 543 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 24th August 2018 regarding exemption of iodized salt (when fortified with iodine) from the requirement of carrying the +F logo on label | 24-08-2018 |
[0.31 MB]
|
| 544 | Implementation of Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Uses, Food for Special Medical Purposes, Functional Foods and Novel Food) Regulations, 2016 | 24-08-2018 |
[0.32 MB]
|
| 545 | Order dated 21st August 2018 related to Endorsement for +F Logo within the FLRS | 21-08-2018 |
[0.98 MB]
|
| 546 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 16th August 2018 regarding permission for use of ethephon for artificial ripening of fruits | 16-08-2018 |
[0.23 MB]
|
| 547 | Report on List of imported food consignments rejected for the month of June, 2018 | 10-08-2018 |
[0.2 MB]
|
| 548 | Order dated 12th July 2018 related to License / Registration fee for Departmental Canteens / messes, etc being run in the Central Government premises | 02-08-2018 |
[0.36 MB]
|
| 549 | Report on List of imported food consignments rejected for the month of May, 2018. | 23-07-2018 |
[0.14 MB]
|
| 550 | Rectification process for cases of minor labelling defects. | 17-07-2018 |
[0.19 MB]
|
| 551 | Sale of Creatine Monohydrate. | 10-07-2018 |
[0.11 MB]
|
| 552 | Letter dated 26th June 2018 related to Standardization of milk by using species specific milk components | 26-06-2018 |
[0.29 MB]
|
| 553 | Letter dated 13th June 2018 related to Ban on Import of Milk and Milk products from China | 14-06-2018 |
[0.23 MB]
|
| 554 | Letter dated 06th June 2018 related to Extension of time line for compliance of labelling provisions for the products " Frozen Dessert or Confection" under FSS (Food Products Standards and Food Additives) Thirteenth Amendment Regulations, 2017 | 06-06-2018 |
[0.29 MB]
|
| 555 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 10th May 2018 regarding operationalization of Food Safety and Standards (Fortification of Foods) Amendment Regulations, 2018 related to standards for fortification of food. | 10-05-2018 |
[2.24 MB]
|
| 556 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 01st May 2018 regarding operationalization of draft Food Safety and Standards (Import) Amendment Regulations, 2018. | 01-05-2018 |
[0.6 MB]
|
| 557 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 27th April 2018 regarding statutory warning on label of Alcoholic Beverages. | 27-04-2018 |
[0.22 MB]
|
| 558 | Report on List of imported food consignments rejected for the month of March, 2018. | 27-04-2018 |
[0.3 MB]
|
| 559 | Order dated 21st March 2018 related to Revised procedure for Detection of Sodium Chloride in Milk. | 22-03-2018 |
[0.17 MB]
|
| 560 | permission to use pre-printed packaging material. | 15-03-2018 |
[0.22 MB]
|
| 561 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 05th March 2018 regarding labelling requirement of seasoning. | 05-03-2018 |
[0.2 MB]
|
| 562 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 19th Jan. 2018 regarding permission for use of stickers/stamping of fortification logo on the labels. | 19-01-2018 |
[0.18 MB]
|
| 563 | Notice dated 08th Jan. 2018 related to Instruction with regard to levy of fees and charges in regulation of food imports. | 10-01-2018 |
[0.11 MB]
|
| 564 | Letter dated 05th Jan. 2017 related to Rapid Alert System for Food and Feed (RASFF) on Chocolates distributed to India originated from Denmark. | 05-01-2018 |
[0.51 MB]
|
| 565 | Order dated 31st May 2017 on Import of Special Food formulations for personal use | 31-12-2017 |
[0.04 MB]
|
| 566 | Notice dated 28th Dec. 2017 related to Import of Speciality foods for IEM disorders. | 28-12-2017 |
[1.57 MB]
|
| 567 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02nd Jan. 2018 regarding Health Claims permitted under Food Safety and Standards (Fortification of Foods) Regulations, 2016. | 22-12-2017 |
[0.37 MB]
|
| 568 | Order dated 08th Dec. 2017 related to Discontinuation of previously approved label and introduction of new / updated label of the product Milupa OS1. | 08-12-2017 |
[1.05 MB]
|
| 569 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 28th Nov. 2017 regarding labelling requirements for seasonings. | 06-12-2017 |
[unknown file size]
|
| 570 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 22nd Nov. 2017 regarding Operationalisation of Food Safety and Standards (Fortification of Foods) Regulations, 2017 relating to standards for fortification of food. | 22-11-2017 |
[unknown file size]
|
| 571 | Ban on use of staple Pins in tea bags | 15-11-2017 |
[0.22 MB]
|
| 572 | Representation rom FBOs seeking permission to use pre-printed packaging material | 14-11-2017 |
[0.19 MB]
|
| 573 | Order dated 08th Nov. 2017 regarding Instructions with regard to Levy of fees and Charges in regulation of food import. | 08-11-2017 |
[0.44 MB]
|
| 574 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 06th Nov. 2017 regarding microbiological requirements for meat, milk and their products | 07-11-2017 |
[0.36 MB]
|
| 575 | Iron fillings in tea | 02-11-2017 |
[0.38 MB]
|
| 576 | Directions with regard to exemption from FSSAI clearance in case of import of raw cashew nuts. | 27-10-2017 |
[0.25 MB]
|
| 577 | Notice dated 28th Sept. 2017 regarding Implementation of Food Safety and Standards (Approval of Non-Specified Food and Food Ingredients) Regulations, 2017. | 28-09-2017 |
[unknown file size]
|
| 578 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02nd August 2017 operationalization of amendment regulations regarding revised standards for milk and milk products and certain restiction on sale of cream. | 04-08-2017 |
[unknown file size]
|
| 579 | Order regarding supersession of the earlier advisories. | 13-07-2017 |
[0.05 MB]
|
| 580 | Instruction regarding import of pepper from Vietnam through Sri Lanka | 06-07-2017 |
[0.02 MB]
|
| 581 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 30th June 2017 regarding use of yeast in bread and biscuit | 30-06-2017 |
[unknown file size]
|
| 582 | Advisory on Ban on milk and milk products from China | 22-06-2017 |
[0.9 MB]
|
| 583 | Directions under Section 16 (5) of Food Safety and Standards Act, 2006 dated 15th June 2016 regarding extension of time period for the compliance of Notification No. P.15025/93/2011-PFA/FSSAI dated 02nd December 2016 relating to Standards for Caffeinated | 15-06-2017 |
[0.23 MB]
|
| 584 | Revision of one of the deion of medical condition GlutaricAcidemia Type under direction dated 2.11.2016 | 12-06-2017 |
[0.96 MB]
|
| 585 | Import of Speciality foods IEM disorders | 12-06-2017 |
[1.07 MB]
|
| 586 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 19th May 2017 regarding Operationalisation of Food Safety and Standards (Fortification of Foods) Regulations, 2017 relating to Standards for Fortification of food. | 19-05-2017 |
[2.49 MB]
|
| 587 | Use of Performance Enhancing Drugs (PED) in Health supplements | 09-05-2017 |
[0.62 MB]
|
| 588 | Order dated 09th May 2017 on Reviewing the Food Import Clearance Process / FICS | 08-05-2017 |
[0.26 MB]
|
| 589 | Order dated 13th April, 2017 to make Food Import Clearance System more time friendly and to avoid delay in clearance of imported food consignments. | 13-04-2017 |
[0.32 MB]
|
| 590 | Notification dated 03rd April 2017 on Bangladesh Standard and Testing Institution (BSTI), Dhaka, Bangladesh to issue certificate of test analysis. | 03-04-2017 |
[0.31 MB]
|
| 591 | Order dated 06th March 2017 regarding sample size of High Priced Imported Alcoholic Beverages. | 06-03-2017 |
[0.17 MB]
|
| 592 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02nd Feb. 2017 regarding compliance of Notification No. 1(94)2015/Notification P&L/Enf/FSSAI dated 25th May 2016 related to declaration of class title, trans fat content and s | 02-03-2017 |
[0.41 MB]
|
| 593 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02nd Feb. 2017 regarding Notification No. F. No. 1 (94) 2015/Notification P&L/Enf/FSSAI dated 25th May, 2016 related to declaration of class title, trans fat content and satur | 03-02-2017 |
[0.23 MB]
|
| 594 | Guidelines for operations of E-Commerce Food Business Operators | 02-02-2017 |
[0.16 MB]
|
| 595 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 13th Jan. 2017 regarding operationalization of Food Safety and Standards (Food Import) Regulations, 2017. | 13-01-2017 |
[0.91 MB]
|
| 596 | Drawal of one sample out of the commingled cargo of pulses, other cereals and oils for discharge at multiple ports | 09-01-2017 |
[0.51 MB]
|
| 597 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 06th Jan. 2017 regarding enforcement activities on Health Suppliments, Nutraceuticals, Food for Special Dietary Uses, Food for Special Medical Purposes, Functional Foods and Novel | 06-01-2017 |
[0.06 MB]
|
| 598 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 01st Dec. 2016 regarding compliance of Notification no. F. No. 1(94)2015/Notification P&L/Enf/FSSAI dated 25th May 2016 relating to declaration of class title, trans fat conte | 01-12-2016 |
[0.43 MB]
|
| 599 | Direction under section 16(5) of Food Safety and Standards Act, 2006 regarding compliance of notification no. F.No. 1(94)2015/Notification P&L/Enf/FSSAI dated 25th May, 2016 relating to declaration of class title, trans fat content and saturated fat c | 01-12-2016 |
[0.43 MB]
|
| 600 | Directions under Section 16(5) of the Food Safety and Standards Act, 2006 dated 29th Nov. 2016 regarding operationalization of standards for Camel Milk. | 29-11-2016 |
[0.07 MB]
|
| 601 | Operationalization dated 24th Nov. 2016 regarding standards of Table Olives | 29-11-2016 |
[0.67 MB]
|
| 602 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02th Nov. 2016 regarding import of specialty foods for IEM disorders. | 24-11-2016 |
[0.1 MB]
|
| 603 | Committees to sort out issues related to imports | 24-11-2016 |
[0.24 MB]
|
| 604 | Operationalization of Food Safety and Stadards (Fortification of Foods) Regulations, 2016 relating to standards for fortification of food | 17-11-2016 |
[0.32 MB]
|
| 605 | Direction under section 16(5) of FSS ACT, 2006 regarding import of specifically foods for IEM disorders | 02-11-2016 |
[0.1 MB]
|
| 606 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 09th Sept. 2016 regarding regulations 2.2.2 (3) and 2.6.1 (3) of the Food Safety and Standards (Packaging and labelling) Regulations, 2011. | 09-09-2016 |
[0.35 MB]
|
| 607 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 09th Sept. 2016 regarding regulations 2.2.2 (3) and 2.6.1 (3) of the Food Safety and Standards (Packaging and labelling) Regulations, 2011. | 09-09-2016 |
[0.35 MB]
|
| 608 | Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 02th September 2016 regarding operationalization of Food Safety and Standards (Food Import) Regulations, 2016 | 02-09-2016 |
[0.97 MB]
|
| 609 | Directions under Section 16 (5) of Food Safety and Standards Act, 2006 dated 22nd August 2016 regarding operationalisation of standards for proprietary food. | 22-08-2016 |
[0.92 MB]
|
| 610 | Office Order dated 11th August 2016 regarding Appointment of Authorized Officer in Tuticorin Port. | 11-08-2016 |
[0.31 MB]
|
| 611 | Directions under Section 16 (5) of Food Safety and Standards Act, 2006 dated 10th August 2016 regarding extension of time period for the compliance of Notification No. 4/15015/30/2011 dated 04th August, 2016 regarding maximum limit of trans fatty acid not | 10-08-2016 |
[0.33 MB]
|
| 612 | Guidelines dated 10th August 2016 regarding Food Import Clearance Process by FSSAIs Authorized Officer. | 09-08-2016 |
[0.57 MB]
|
| 613 | Directions under Section 16 (5) of Food Safety and Standards Act, 2006 dated 30th July 2016 regarding extension of time period for the compliance of Notification No. 1 (94)2015/Notification P&L/Enf/FSSAI dated 25th May, 2016 relating to declaration of | 04-08-2016 |
[0.32 MB]
|
| 614 | Ban on dated 15th June 2016 regarding import of dairy products from China. | 22-06-2016 |
[0.46 MB]
|
| 615 | Order dated 17th February 2016 regarding testing of Food Products from Japan for radioactivity | 17-02-2016 |
[0.04 MB]
|
| 616 | Drawal of sample out of the commingled cargo of pulses for multiple importers with same IGM number | 06-01-2016 |
[0.38 MB]
|
| 617 | Uniformity in the formats for maintaining records of Licensing/ Registration and uniform system of categorization of food products/ FBOs | 08-08-2011 |
[0.22 MB]
|
