Category: Enforcement
enforcement Faqs
Who is responsible for implementation & Enforcement of FSSA, 2006? Or Who is the regulatory authority under the Food Act in India?
How do you prevent cross-contamination?
“There are several areas to consider:
Are sponges safe to use?
Sponges are safe only when cleaned properly. Bacteria live and grow in damp conditions. Wash dishcloths, sponges and towels often in the hot cycle of your washing machine. Disinfect sponges in chlorine bleach solution. Replace worn sponges frequently.
I have heard you can clean sponges by putting them in the dishwasher or microwave. Is that true?
Actually, the preferred method is that you wash them in the hot cycle of your washing machine. It is important to replace worn sponges frequently.
Which kind of cutting board is best to use: plastic or wood?
“Plastic, wood, marble or acrylic — you choose. But what is important is that you follow these guidelines:
Do anti-bacterial products clean and kill germs as well as washing with soap and water?
Washing your hands for 20 seconds with any type of soap in warm water is effective in reducing bacteria. There is no scientific evidence that using anti-bacterial soaps versus ordinary soap reduces the incidence of any disease.
What is the status of Food Safety and Standards Authority of India Regulations, 2010?
The Food Safety and Standards Authority of India Regulations, 2010 have been notified in the Gazette of India on 05.08.2011.
Whether the Regulations are going to change the food standards given in PFA Act?
The Food Authority while drawing up the regulations has tried to integrate erstwhile Acts, Rules, Orders, in line with the mandate of the Food Safety and Standards Act. The Authority has not introduced new standards at this stage since it would require detailed risk assessment, examination of risk management options, consideration by the Scientific panels/committee […]
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.
Does FSSAI provides capacity building for consumers, house-wives & food regulators?
There is a plan scheme and work will be initiated in 12th Plan for capacity building of all levels.
Do State governments have to comply with the requirements of the Food Act 2006?
Yes.
Who is the responsible authority for enforcement of FSS Act in States?
State Food Authorities (Commissioner of Food Safety of the States) are responsible for enforcement of FSS Act in the States.
How New Act will curb increasing food adulteration?
There will be better auditing, Food Safety Management System (FSMS), traceability, recall and other systems in place which will help in curbing food adulterants.
What are the areas of R & D identified by FSSAI?
The various areas in milk and milk products, meat and meat products, fruits and vegetables and oils & fats have been identified and final decision will be taken in consultation with the research institute which will take such R & D work.