Section 28(1) of FSS Act, 2006 stipulates that If a food business operator considers or has reasons to believe that a food which hehas processed, manufactured or distributed is not in compliance with this Act, or the rules orregulations, made thereunder, he shall immediately initiate procedures to withdraw the foodin question from the market and consumers indicating reasons for its withdrawal and informthe competent authorities thereof.
Recall can be defined as an action to remove food products from market at any stage of the food chain, including that possessed by consumer, which may pose a threat to the public health or food that violate the Act, or the rules or regulations made thereunder. Recall of food product is in the common interest of the industry, the government and in particular the consumer. Recalls afford equal consumer protection but generally are more efficient and timely than formal administrative or civil actions, especially when the product has been widely distributed.
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