| Details of Disclosure | Status on FSSAI website |
|---|---|
| a). Feature of function/ services offered |
Import is regulated as per Section 25 of the FSS Act, 2006 and Food Safety and Standards (Import) Regulation, 2017 made there under. Act and Regulation is available on the FSSAI website www.fssai.gov.in under Act,2006. |
| b). Norm/ Standards for functions/ service delivery | |
| c). Process by which these services can be accessed | |
| d). Time limit for achieving the targets |
Time limit for food import clearance, retesting, review, and appeal is specified under the Food Safety and Standards (Import) Regulation, 2017. The said regulation is available on homepage of FSSAI website under "Regulations". Link to access said regulation is https://fssai.gov.in/upload/uploadfiles/files/Compendium_Import_VI_02_01_2024.pdf  . |
| e). Process of redress of grievances |
The applicant may file grievances through Centralized Public Grievance Redress and Minitoring System (CPGRAMS  ).Or may, file a written grievance to the, Nodal Officer, RTI & Grievance Cell, FSSAI, FDA Bhawan, Kotla Road, New Delhi - 110002 |
