The FSSAI is in the process of developing the regulation for Novel Foods, functional foods, food supplements etc. which is under consideration of the Scientific Panel on Functional Foods, Nutraceuticals, Dietetic Products and Other Similar Products of the Food Authority and will further be considered by the Scientific Committee, Food Authority and notified in the […]
Category: Enforcement
enforcement Faqs
What sections can penalties are issued for?
The provisions relating to offences and penalties are specified under section 48 penalties are given from Section 49-67 of the Act, which is available on FSSAI website.
What is a food recall and what is its purpose?
“Recall” means action taken by the FBO to withdraw any food from market which is not complying Section 28 of FSS Act, 2006
Which agency is responsible for investigating food‐borne illness and foreign object complaints?
Food Safety and Standards Authority of India and State Food Authorities will investigate such complaints.
Whether an appeal can be filed against this Improvement notice, suspension/ cancellation of incense?
Yes, any FBO aggrieved by an improvement notice may appeal to the State Commissioner of Food Safety whose decision thereon shall be final. The same can be challenged in the Food safety Appellate Tribunal/ high court of his respective States/Uts
What is the time frame for making an appeal to the State Commissioner of Food Safety?
Fifteen days from the date on which notice of the decision was served on the person desiring to appeal or the period specified in the improvement notice whichever expires earlier.
How to check status of application?
Go on website https://foodlicensing.fssai.gov.in and check it by filling application reference no.
What are GM foods & organic foods & does FSSAI provides regulations for such type of foods?
“GM foods means food and food ingredients composed of or containing genetically modified or engineered organisms obtained through modern biotechnology, or food and food ingredients produced from but not containing genetically modified or engineered organisms obtained through modern biotechnology. The GM foods does not come under the purview of FSSAI.
What is the tenure of scientific experts selected under various Scientific Panels and Scientific Committee?
The scientific experts in the Scientific Panels and Scientific Committee have been appointed for a period of 3 years.
What does operating more than one state means?
If FBO has the food business`s premises situated in two or more state.
Where FBO get application reference no?
After completion of application it may be get from Form B or acknowledgement.
Which Kind of business should be selected?
“If you are manufacturer, Repacker & Relabeller then select from these kind of business according to your products-
How to pay fees?
“In case of central license, you have to pay it online via your debit card, credit card & net banking. For state license/Registration mode of offline payments varies from state to state, state accepting it through challan or DD.
How to download supporting documents list?
The list of documents that are to submitted can be downloaded by the FBO by clicking on the link “Supporting Documents” on the login page.
How to upload documents?
“Scan the documents and generate separate pdf for each documents and select file to be uploaded for each documents, while applying.