Category: Enforcement

“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.

Upon the receipt of complaint/grievance, the Designated Officer may examine the complaint/grievance and if found the samples are required to be lifted or inspection of premises is required, he may forward the same to the concerned food safety officer. Food safety Officer may inspect the premises or may draw samples as per the merits of […]

Under FSS Act, penal provisions are provided against the defaulters/offenders, which are ranging from 1 lakh penalty to life time imprisonment depending upon the gravity of offence as specified under the FSS Act, 2006

It is informed that as Consumers are major stakeholder in the food chain; accordingly consumers are empowered under Section 40 of FSS Act, 2006 and2.4.4 of FSS Rules, 2011 to have the food analysed and if the report of the Food Analyst shows that the article of food is not in compliance with the Act […]

No, but in between in case you have not submitted application, you can even edit, add next day / days.

CAC is Central Advisory Committee of the Food Authority. The CAC shall ensure close co-operation between the Food Authority and the enforcement agencies and organizations operating in the field of food. The CAC shall advise the Food Authority on the performance of its duties and in particular in drawing up of a proposal for the […]

“Sign Up on Food licensing & Registration system (https://foodlicensing.fssai.gov.in) and apply online for license/Registration.

Yes, Scientific Panels can be reconstituted as when required.

“Login with your user credential and select apply for license/Registration from the Tab License/registration and proceed. Follow the following steps-

To provide scientific opinions to the Food Authority.

FSSAI has issued Advisory to the concerned Ministries /Departments for imposing immediate restriction on import of dairy products from China. The DGFT has imposed ban on import of milk and milk products from China upto December, 2011 and until further orders.

The FSSAI have posted the Authorized Officer at 14 ports of entries (including seaports, airports, ICDs) in terms of section 47(5) of Act. FSSAI is testing the samples of food products imported into India before their consignments are cleared at the ports.

You can consult Food Safety Officer (FSO) or Designated Officer (DO) of your area.

Yes, as the Act consolidates various food laws.

The FSSAI is in the process of developing the regulation for import of food product which will be considered by the Scientific Committee, Food Authority and notified in the Official Gazette after previous approval of the Central Government.