Archive   Advisory

Sl.No. Title Publish Date
161 Cases pending under PFA act & other orders repealed by schedule 2 of FSS Act, 2006   PDF file 03-10-2017
162 Press Release on Eat Right Movement. (Uploaded on: 10.07.2018)   PDF file 10-07-2018
163 Announcement - 05th FAE and 02nd JAE. (Uploaded on: 26.06.2018)   PDF file 26-06-2018
164 Statutory Advisory on use of glazing agents Shellac, Beeswax (white and yellow), gum and arabic and pectin in chocolates at GMP level.   PDF file 28-06-2013
165 Advisory on Extending time period for complying with requirements under the Notifications No. P. 15014/1/2011-PFA/FSSAI, dated 27.06.2013.   PDF file 05-09-2013
166 Order dated 02nd May 2018 related to 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.   PDF file 03-05-2018
167 Notification No. 4/15015/30/2011 dated 7th June, 2013 relating to the FSSAI license number and logo on the label of the food products.   PDF file 31-10-2013
168 Extending time period for complying with requirement under the Gazette Notifications No. P 15014/1/2011-PFA/FSSAI, dated 27.06.2013.   PDF file 01-11-2013
169 Extending time period for complying with requirements under the Gazette Notifications No. P 15014/1/2011-PFA/FSSAI dated 27.06.2013   PDF file 30-06-2014
170 Extension of time period dated 31stJuly 2014 for compliance of Caramel level as proposed under Food Safety and Standards Regulations, 2011   PDF file 31-07-2014
171 Extension of time period dated 03rd August, 2015 with respect to the proviso to Regulation 1.1.2 of Food Safety and Standards (Food Product Standards and Food Additives) Regulation, 2011 (Standards relating to Caramel and glazing agents).   PDF file 03-08-2015
172 Order dated 11th August 2015 regarding Extension of time period for the compliance of Notification no. F. No.4/15015/30/2011 dated 07th June 2013 relating to the FSSAI License number and logo on the label of the food products.   PDF file 11-08-2015
173 Directions under Section 16 (5) of Food Safety and Standards Act, 2006 regarding operationalization of standards of Food Additives for use in various Food Categories.   PDF file 14-01-2016
174 Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 13th April 2016 regarding maximum limit of extraneous matter in Raw Pulses   PDF file 13-04-2016
175 Direction under Section 16(5) of Food Safety and Standards Act, 2006 dated 22nd April 2016 regarding limit of as 150mg/kg of iron filing in tea.   PDF file 22-04-2016
176 Direction under Section 16(5) of Food Safety and Standards Act, 2006 dated 26th April 2016 regarding adoption and operationalisation of Codex Standards.   PDF file 26-04-2016
177 Direction under Section 16(5) of Food Safety and Standards Act, 2006 dated 02nd May 2016 regarding omission of zinc as contaminants.   PDF file 02-05-2016
178 Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 04th July 2016 regarding operationalization of standards of Food Additives for use in various Food Categories.   PDF file 04-07-2016
179 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   PDF file 30-07-2016
180 Directions under Section 16 (5) of Food Safety and Standards Act, 2006 dated 22nd August 2016 regarding operationalisation of standards for proprietary food.   PDF file 22-08-2016