Go on website https://foodlicensing.fssai.gov.in and check it by filling application reference no.
Category: Enforcement
enforcement Faqs
When will FBO receive SMS & Email ?
“FBO receive SMS & Email at each & every steps these are the following-
Who is responsible for implementation & Enforcement of FSSA, 2006? Or Who is the regulatory authority under the Food Act in India?
Food Safety and Standards Authority of India and State Food Authorities are jointly responsible for implementation & enforcement of FSSA, 2006. The details are provided Section 29 of FSS Act, 2006.
Lot of Foods like Energy drinks, Nutraceuticals, Food Supplements, Functional foods etc. are coming in the market every day. Who is the regulatory authority for these products and what is being done to ensure the quality and safety standards of these products?
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 […]
When was FSSAI established?
The Government has established Food Safety and Standards Authority of India under Food Safety and Standards Act, 2006 vide notification no. S. O. 2165 (E) dated 5th September 2008.
Who are the members of FSSAI? Or what is the composition of the Food Authority?
The Food Authority consists of a Chairperson and 22 members out of which 7 ex-officio members represent the Ministries or Departments of Central Government viz. Agriculture, Commerce, Consumer Affairs, Food Processing, Health, Legislative Affairs, Small Scale Industries; two representatives from food industry; two representative from consumer organizations; three eminent food technologists or scientists; five members […]
Under what circumstances can the DO cancel the license?
If the food business operator fails to comply with the improvement notice, the DO may, after giving the licensee an opportunity to show cause, cancel the licence.
What is the tenure of members of the Food Authority?
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.
Under what circumstances can the DO suspend the license?
If the food business operator fails to comply with an improvement notice, his licence may be suspended.
Does any liability rest with the FSO and can enforcement action be taken against the FSO for not fulfilling his role?
The FSO shall be liable to a penalty which may extend up to one lakh rupee ifhe / she is found to be guilty of an offence mentioned under section 39 of the Act. Provided that in case the complaint made against the Food Safety Officer is false, the complainant shall be punishable with fine […]
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
What is Improvement Notice & who issues improvement notice?
The improvement notice is the notice issued by Designated Officer if FBO fails to comply with the regulations as mentioned in Section 32 of the FSS Act, 2006.
How Enforcement activities are done with respect to FBOs.
The enforcement is primarily undertaken by all Food Safety Commissioners of State/UT along with Designated Officers and Food Safety Officers.