Whats New Back

  1. 3241. Issue of License fee for the Licensing in Indian Railways [Updated on:23-05-2012]
  2. 3242. Documents to be enclosed for new/conversion/renewal of licenses [Updated on:14-05-2012]
  3. 3243. Notification of Designated Officer over Indian Railways under Section 36 of FSS Act, 2006-reg. [Updated on:01-05-2012]
  4. 3244. Notification of Food Safety Officers over Indian Railways under Section 37 of FSS Act, 2006-reg. [Updated on:01-05-2012]
  5. 3245. A-12037/01/2012-Admn.FSSAI [Updated on:04-04-2012]
  6. 3246. Advisory on HS CODE [Updated on:30-03-2012]
  7. 3247. Guidelines related to Food Import Clearance Process by FSSAI’s Authorised Officers [Updated on:23-03-2012]
  8. 3248. A-12024/04/2011-Admn.FSSAI [Updated on:09-03-2012]
  9. 3249. A-12037/01/2012-Admn.FSSAI [Updated on:06-03-2012]
  10. 3250. Issue of licensing of FBO at Airports & Ports [Updated on:01-03-2012]
  11. 3251. Filling up of application form B for service category [Updated on:21-02-2012]
  12. 3252. Online payment by importers towards the lab analysis of samples of imported food articles [Updated on:08-02-2012]
  13. 3253. Issue of State/ Central Licensing – Clarification on jurisdiction [Updated on:05-02-2012]
  14. 3254. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  15. 3255. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  16. 3256. Corrigenda on Food [Updated on:30-12-2011]
  17. 3257. Corrigenda on Food Safety and Standards Regulations, 2011 notified on 21st December, 2011 [Updated on:30-12-2011]
  18. 3258. A-12031/01/2009-Admn.FSSAI [Updated on:22-11-2011]
  19. 3259. Notification of FSSAI’s Authorized Officer for Mumbai Seaport, Mumbai International Airport and Jahawarlal Nehru Port Trust Nhava sheva under section 47(5) – Reg. [Updated on:02-11-2011]
  20. 3260. Notification of FSSAI’s Authorized Officer for Kolkata Seaport,Kolkata International Airport and Haldia Seaport under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]