Category: Enforcement

It is informed that as Consumers are major stakeholder in the food chain; accordingly consumers are empowered under Section 40 of FSS Act, 2006 and2.4.4 of FSS Rules, 2011 to have the food analysed and if the report of the Food Analyst shows that the article of food is not in compliance with the Act […]

Upon the receipt of complaint/grievance, the Designated Officer may examine the complaint/grievance and if found the samples are required to be lifted or inspection of premises is required, he may forward the same to the concerned food safety officer. Food safety Officer may inspect the premises or may draw samples as per the merits of […]

The Chairperson and the members other than ex officio members of the Food Authority can hold office for a term of three years and eligible for reappointment for a further period of three years subject to a maximum age of 65 years for Chairperson and 62 years for member.

“There may be a chance that FBO has already use IE code during application and not completed the same application. Which can be check by Login with your user credential and select incomplete application in home page and search. If found either proceed or delete the application. If problem not resolved contact technical support team […]

The consumer should complain to the Food Safety Officer / Designated Officer /DC of the area or Food Safety Commissioner of the State.

All FBO including medical stores have to get FSSAI license/registration.

Responsibility of ensuring compliance of FSS Act, 2006 rules and regulations made thereunder by the FBO`s

“FBO will receive an Email & SMS however comments of DO may be seen by Login with your user credential. Select application for editing from the Tab License/registration and proceed the concerned Ref. No. to check comments and to clarify the make changes in application if advised by DO or upload documents/ revised documents if […]

The information can be obtained from website of the FSSAI.

The representative of the consumer organizations are members of the Food Authorities and Central Advisory Committee. The consumer may analyze the samples of food on payment of fees. The in case of injury of death of consumer there is a provision for compensation to the consumer

FBO receives SMS/ Email alerts during ID creation, renewal of license/Registration and whenever DO forward the application to FBO for additional information/changes in the application

FBO can approachconcerned Designated Officer of concerned area. Designated Officer will create USER ID and issue you a new system generated license number which can be renewed through online process.

It will minimize the number of documents required during renewal of license. The old license number will also be attached with the new license number. FBO will be able to track the application during the course of processing.

An importer cannot submit another application with same IEC code that he has already submitted until and unless he deletes the incomplete/application already submitted.

FSSAI license for food premises in Airport/Seaport are issues by APHO/PHO notified by Food Authority from time to time through Online FLRS system.