FSSAI Logo
  1. Home
  2. Whats New
  3. Print

Whats New Back

  1. 2801. 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 [Updated on:02-09-2016]
  2. 2802. Final notification of Food Safety [Updated on:31-08-2016]
  3. 2803. Final notification of Food [Updated on:31-08-2016]
  4. 2804. Final notification of Food Safety and Standards (Packaging and Labelling) Fourth Amendment Regulations, 2016 relating to labelling of irradiated food and Food Safety and Standards (Food Product Standards and Food Additives) Sixth Amendment Regulations, 2016 regarding incorporation of the provisions related to food provided in the Atomic Energy (Radiation Procesing of food and Allied Products) Rule [Updated on:31-08-2016]
  5. 2805. Final notification of Food Safety and Standards (Prohibition and Restriction on Sales) First Amendment Regulations, 2016 (Amendment in the Food Safety and Standards (Prohibition and Restriction on Sales) Regulations, 2011). [Updated on:31-08-2016]
  6. 2806. Gazette Notificaton on Food Safety [Updated on:30-08-2016]
  7. 2807. Gazette Notificaton on Food Safety and Standards (Prohibitions and Restriction on Sales) Second Amendment Regulation, 2016 regarding inclusion of use of Ethylene gas for ripening of fruits. [Updated on:30-08-2016]
  8. 2808. Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulation 2016 related to regulation 2.3 with respect to “FRUIT AND VEGETABLE PRODUCTS”. [Updated on:26-08-2016]
  9. 2809. Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulation 2016 related to sub-regulation 2.6.1 with respect to “Fish and Fish Products”. [Updated on:26-08-2016]
  10. 2810. Directions under Section 16 (5) of Food Safety and Standards Act, 2006 dated 22nd August 2016 regarding operationalisation of standards for proprietary food. [Updated on:22-08-2016]
  11. 2811. Directions under Section 16 (5) of Food Safety and Standards Act, 2006 dated 22nd August 2016 regarding operationalisation of standards for proprietary food. [Updated on:22-08-2016]
  12. 2812. Draft Food Safety and Standards (Food Product Standards and Food Additives ) Amendment Regulations, 2016 relating to revision of carbonated fruit beverages or fruit drinks. [Updated on:19-08-2016]
  13. 2813. Notice Calling for suggestions [Updated on:17-08-2016]
  14. 2814. Notice Calling for suggestions [Updated on:17-08-2016]
  15. 2815. Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2016 related to standards for Hydrocyanic acid for inviting comments/suggestions from WTO-SPS Member Countries. [Updated on:17-08-2016]
  16. 2816. Notice Calling for suggestions [Updated on:17-08-2016]
  17. 2817. Gazette notification [Updated on:17-08-2016]
  18. 2818. Registration of FBOs using the platform of Common Service Centre- Special Purpose Vehicle (CSC-SPV) [Updated on:17-08-2016]
  19. 2819. Gazette notification of Food Safety and Standards Authority of India (Transaction of Business at its Meetings) Amendment Regulations, 2016 relating to reimbursement of expenses. [Updated on:17-08-2016]
  20. 2820. Notice Calling for suggestions, views, comments etc from stakeholders within a period of 60 days on the draft notification related to Standards for Hydrocyanic acid in Sago. [Updated on:17-08-2016]