Category: FoSCoRIS, Diet4Life and Jaivik Bharat

No, in-conversion organic products are not covered under the FSS Regulations. There is no provision for licensing of in-conversion organic products under FSSR.

The FBO who is already Registered/Licensed under FSSAI, is not required to re-register or take a separate licence under FSSAI. He is required to get his existing Registration or License modified.

The Food Safety and Standards (Organic Foods) Regulations, 2017 recognizes already established two systems of certification i.e. Participatory Guarantee System (PGS) implemented by Ministry of Agriculture and Farmers Welfare and National Programme for Organic Production (NPOP) implemented by Ministry of Commerce and Industry. These Regulations will regulate the manufacture, distribute, sale or import “organic foods”.

The logo Jaivik Bharat may be used on the certified Organic Foods. It can be downloaded from the portal – www.jaivikbharat.fssai.gov.in.

Under FoSCoRIS, DO has a right to View the Inspection Report, Plan Inspection, Commenting on the Report, Printing, Issuing Warrant Notice and to issue token.

To View Inspection Reports, Give Comments on the Report, Printing and Issuing Warning Notices, etc.

To Start Inspection, Viewing Report and Editing after token generation are the rights of FSO under FoSCoRIS

You can call on toll-free number.

Yes, one can edit the result of any parameter of any submitted section but only during the inspection before the final submission of the inspection.

The list of planned inspections the FSO needs to identify the pending inspections. The license no of the FBO is in blue color which is an active link. All the blue color active links are pending inspections. An FSO can click on the link. This will guide the FSO to the inspections section.

Minimum 2 megapixels.