The consumer should not consume the product and return it to the shopkeeper from where they have purchase the product or return it to the company representative.
Category: Enforcement
enforcement Faqs
What is the status of Food Safety and Standards Authority of India Rules, 2010?
The Food Safety and Standards Authority of India Rules, 2010 have been notified in the Gazetted of India on 05.05.2011 by the Central Government.
What is a food recall & what is its purpose?
“Recall” means action taken to remove a marketed food from distribution, sale and consumption which is unsafe and violate the provisions of the Act and the rules & regulations made there under. The purpose is to prevent, reduce or eliminate a risk arising from food to the consumer
Whether the staff working under different Ministries/Departments for implementation of various Acts/Orders has been transferred to FSSAI?
The staff working for implementation of FPO, MFPO, MMPO and PFA Act under various Ministries/Departments got transferred to FSSAI in December, 2008-January, 2009 in terms of section 90 the Act.
Whether all the sections of the Food Safety and Standards Act, 2006 have been notified?
All sections of the Food Safety and Standards Act, 2006 have been notified by Government of India except the provisions relating to the genetically engineered or modified food in section 22.
FBO applying for import license but when FBO going for apply. System show IEC code is already registered then how FBO can apply for the import license?
“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 […]
For what sectors food safety & hygiene requirements have been developed?
“Food Safety & Hygiene Requirements have been categorized into five major sections, namely –
How to apply for change in nominee & person incharge of operations ?
“Login with your user credential and select apply for modification from the Tab modification and proceed the concerned license no. and select the reason for medication. Upload the revised documents of nominee and/or person incharge of operations along with revised Form IX (if change in nominee).
Can FBO apply for renewal without login credential?
“Yes, there is a link of express renewal on website https://foodlicensing.fssai.gov.in
Where can FBO find the fees structure?
“there is a link of fee structure on website https://foodlicensing.fssai.gov.in
Whether NOC from FSSAI is required for export?
No NOC is required to be taken from Food Safety and Standards Authority of India for exporting food products from India.
How much license transporter can take?
Transporter needs to take only one license, which will be valid for pan India.
Can I print a copy of my entire license information?
Yes.
How to retrieve user credential if forgot?
Go on website https://foodlicensing.fssai.gov.in and click on forget User ID/Password and retrieve user credential by entering the User ID or Registered Email ID or Mobile Number or Application Reference No. or License No.
Where can one obtain information on food safety?
The information can be obtained from website of the FSSAI.