“The critical shifts from PFA to FSSAI are as under:
Category: Enforcement
enforcement Faqs
Whether Food Authority is working toward quality certification of eatables including small restaurants, street hawkers etc?
No, however the Food Safety and Standards Authority of India had supported an initiative taken by industry, State Government and other agencies to develop safety and hygiene standards for eating establishments in Delhi in preparation for the Commonwealth Games 2010.
Which agencies regulate food business in India?
Food Safety and Standards Authority of India and State Food Authorities will regulate the food business in India.
What is FSSA, 2006 & why this Act is needed?
FSSA, 2006 is an Act enacted to keep with changing needs / requirements of time and 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 […]
How to sign up on Food licensing & Registration system (www. foodlicensing.fssai.gov.in)?
“Go on website https://foodlicensing.fssai.gov.in and click on signup by providing applicant and company details.
How Food Authority ensure conflict of interests during the meetings of the Scientific Committee / Panels?
The members of the Scientific Committee and Panels are required under the provisions of FSS Act, 2006 to submit an annual declaration of interest and declaration of any possible conflict of interest before each meeting of the Scientific Committee and panels. Whenever a conflict of interest is established, Chairman of the Committee / panel is […]
How FBO know about, if any action initiated on application?
“FBO receive SMS & Email at each & every steps and further FBO can check status by filling application reference no. on website https://foodlicensing.fssai.gov.in
What are the provision of penalties in case of any offences?
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
What is FSSA, 2006 & why this Act is needed?
FSSA, 2006 is an Act enacted to keep with changing needs / requirements of time and 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 […]
Does FSSA serve the purpose of a unified food law?
Yes, as the Act consolidates various food laws.
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 […]
What is the composition of CAC?
The Central Advisory Committee shall consist of two members each to represent the interests of food industry, agriculture, consumers, relevant research bodies and food laboratories and all commissioners of Food Safety, and the Chairperson of the Scientific Committee shall be ex-officio member.
When CAC was established?
The CAC was established on 5th October, 2009.
The Food Authority has constituted the following 8 Scientific Panels in terms of section 13 of the Act, consisting of independent scientific experts:
“1. Functional foods, nutraceuticals, dietetic products and other similar products;