No NOC is required to be taken from Food Safety and Standards Authority of India for exporting food products from India.
Category: Enforcement
enforcement Faqs
What are the food categorization codes?
“FBO can select code of their food category the following list:
What is the maximum penalty for breach of regulations related to the labeling of food items?
It is upto 10 lakhs.
What is the procedure followed for launching prosecution?
The procedure for launching prosecution is specified under section 48 of the Act which is available on FSSAI website.
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.
In what circumstances application will be rejected?
Licensing Officer can reject the application in the case when the required information is not provided within the stipulated time of 30 days
How do I complain about food bought from a shop or restaurant?
The consumer should complain to the Food Safety Officer / Designated Officer /DC of the area or Food Safety Commissioner of the State.
How to renew your license/Registration after expiry?
FBO can`t renew his License or Registration if it is not applied within 6030 days from the expiry of license/registration. Once the license/registration is expired, the FBO has to apply afresh.
What are the criteria for registration?
“- Registrations are granted to small or petty FBOs whose annual turn-over does not exceed Rs. 12 lakhs.
What does FSSAI do?
The mandate assigned to the Food Authority is (i) laying down science based standards for articles of food (ii) to regulate manufacture, storage, distribution, sale and import of food (iii) to facilitate food safety.
Why there is so much delay in the implementation of Food Safety and Standards Act, 2006?
“A chronology of events regarding implementation of Food Safety and Standards Act, 2006 is given below:
On what basis is the FSSA, 2006 developed?
FSSA, 2006 is an Act to consolidate the laws relating to food and to establish the Food Safety and Standards Authority of India. The Act was needed to bring out a single statutory body for food laws, standards setting and enforcement so that there is no confusion in the minds of consumers, traders, manufacturers and […]
What is the procedure for changing standards / regulations?
“(i) The new regulations / amendments will be made in the FSSAI standards /regulations from time to time and is ongoing process
What are the priorities of FSSAI?
The priorities of the FSSAI 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.