“Complaint related violation of the provisions of Act and Regulation.
Category: Enforcement
enforcement Faqs
Where can consumers find information on enforcement activities of FSSAI?
The details are available on FSSAI`s Official website:http://www.fssai.gov.in/home/compliance/compliance-orders.html
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).
How can a consumer register his complaint or grievance?
“Consumers can connect to FSSAI through various channels. Consumers can register their complaints and feedbacks about food safety issues related to adulterated food, unsafe food, substandard food, labelling defects in food and misleading claims & advertisements related to various food products.
How to surrender license?
Login with your user credential and select surrender from the Tab surrender and proceed the concerned license no. Further need to send original license to the concerned DO office.
How to surrender license?
“Login with your user credential and select surrender from the Tab surrender and proceed the concerned license no. Further need to send original license to the concerned DO office.
How consumers are benefitted through FSSA?
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
How can I know whether a particular food additive can be used in a food product in India?
The limit for use of particular food additives can be seen in the FSSAI regulation 2010 for food additives which are available on FSSAI website.
Which Acts/Orders related to food is repealed in FSSA, 2006? Or What are the major elements of the law?
“The following Acts/Orders mentioned in second schedule of the Act are going to be repealed in Food Safety and Standards Act, 2006:
What is the mandate of Food Authority? Or What are the salient features of FSSA, 2006?
The mandate assigned to the Food Authority is laying down science based standards for articles of food and to regulate their manufacture, storage, distribution, sale and import, to ensure availability of safe and wholesome food for human consumption.
How much time DO takes to scrutinize the application?
Time prescribed for scrutinization by DO is 15 days from final submission of application.
How to apply for renewal of in license?
Login with your user credential and select apply for renewal from the Tab renewal and proceed the concerned license no
Can expired license be renewed?
No
Can I modify or edit my details when required?
No, but in between in case you have not submitted application, you can even edit, add next day / days.
How to apply for modification in license?
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. Fee will be applicable only for modification in information printed on license issued.