The imports of Organic Food from countries, with which bilateral equivalence agreements are there, are not required to be re-certified.
Category: FoSCoRIS, Diet4Life and Jaivik Bharat
FoSCoRIS, Diet4Life and Jaivik Bharat FAQS
Which legislation regulates the Organic Food in India?
Food Safety and Standards Authority of India (FSSAI) has the mandate to regulate manufacture, distribute, sell or import “organic foods” as per the provisions laid under Section 22 of the Food Safety Standards Act, 2006. The Food Safety and Standards (Organic Foods) Regulations, 2017 will regulate the Organic Foods in the country. It has been […]
Will the import requirements change in anyway under Diet4Life Project?
Import of such products shall be allowed based on special permission given by FSSAI after due examination of composition, label and claims. Consignments strictly adhering to approved composition, label and claims can be imported without need of re-examination. In case of any change in composition or label information or claims, the importing firm should submit […]
Which are the ports where such products can be imported?
To begin with, imports will be allowed in Delhi & Mumbai ports for smooth clearance of consignments.
Can these foods be allowed for advertisements?
No. The products need to be taken under medical supervision and shall not be allowed for advertisement for general public.
Is there any time limit to submit individual sections?
No, there is no time limit for submitting individual sections.
Will these foods for IEM disorders and hypoallergenic formula for allergenic conditions require BIS certification mark?
No. The products are customized to address the specific needs arising out of the above conditions which are diverse in nature. Hence Regulation 2.3.14 (4) of the Food Safety and Standards (Prohibitions and Restrictions on Sales) Regulations, 2011 are not applicable to these foods.
If during filling up of any section back button is pressed, then does the FSO have to fill up all the parameters in the section again or it will be resumed from where FSO left.
Yes, you can resume from where you left.
Is there any time limit for the overall inspection?
No, there is no time limit for the overall inspection.
Is it possible to edit the spoken observation?
Yes, it can be edited either by erasing the observation and speaking it again or by writing it.
Who can view the submitted report of FoSCoRIS?
F.S.O, DO, Commissioner and FSSAI can view the submitted report.
Can I use Speech To Text for noting observations ?
Yes, you can use speech to text engine for noting down your observations.
Can FoSCoRIS result be used as an evidence under IPC ?
Yes
What is a Login Page ?
It is the first step of an online platform. It is used to verify the credentials.
What is FoSCoRIS?
FoSCoRIS means Food Safety Compliance with Regular Inspection and Sampling. It is a web based software application which does the process of inspection of Samples and generate its report based on certain criteria.