Whats New Back

  1. 3301. GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2005 dated 19.01.2011 [Updated on:19-01-2011]
  2. 3302. GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules [Updated on:19-01-2011]
  3. 3303. Draft Food Safety and Standards Rules 2011 notified in Gazette of India [Updated on:19-01-2011]
  4. 3304. Prevention of Food Adulteration ,8th Amendment ,Rules 2009 [Updated on:12-11-2010]
  5. 3305. Draft Food Safety and Standards Regulations 2010 notified in Gazette of India [Updated on:21-10-2010]
  6. 3306. Consultative Process followed by FSSAI [Updated on:04-10-2010]
  7. 3307. Service Rules approved by the Ministry of Health and Family Welfare for information prior to Notification. [Updated on:01-10-2010]
  8. 3308. Draft for Consultation on FSSAIs approach to Drawing up/ Revision of Food Standards. [Updated on:01-10-2010]
  9. 3309. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:20-08-2010]
  10. 3310. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:20-08-2010]
  11. 3311. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:20-08-2010]
  12. 3312. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:20-08-2010]
  13. 3313. GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010 [Updated on:18-08-2010]
  14. 3314. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:11-08-2010]
  15. 3315. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:11-08-2010]
  16. 3316. GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010 [Updated on:02-08-2010]
  17. 3317. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:01-08-2010]
  18. 3318. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:01-08-2010]
  19. 3319. A-12024/09/2009-Admn.FSSI [Updated on:22-07-2010]
  20. 3320. Notification of FSSAIs Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Updated on:21-07-2010]