Category: Enforcement

Yes, Scientific Panels can be reconstituted as when required.

FSSAI has laid down general & specific food safety & hygiene requirements for Food Business Operators who are applying for license/registration. These basic hygiene requirements are laid down in Schedule 4 of Food Safety & Standards (Licensing & Registration of Food Businesses) Regulation, 2011. These may be downloaded from http://fssai.gov.in/home/fss-legislation/fss-regulations.html

Yes, as per the condition of license, it is required to maintain sanitary and hygienic standards in the food premises and worker`s hygiene as specified in the Schedule – 4 according to the category of food business.

Yes.

FBO can contact at toll free help desk no 1800112100 or can mail his query to licensing@fssai.gov.in. Further, the homepage of Food Licensing and Registration System (FLRS) show “HOW TO APPLY” which provide step by step information for food business operator to apply for Central/ State License and Registration by himself.

FSSAI license is a premise based license. Multiple kinds of activities carried out at the same premise can be endorsed in the single FSSAI license.

Time prescribed for scrutinization by DO is 15 days from final submission of application.

Login with your user credential and select incomplete application in home page and search and proceed the concerned application from results.

Transporter needs to take only one license, which will be valid for pan India.

“Go on website https://foodlicensing.fssai.gov.in and click on forget User ID/Password and retrieve user credential by entering the User ID or Registered Email ID or Mobile Number or Application Reference No. or License No.

No

Food Business Operator operating in more than two States has to get Central License for its registered Office/ Head Office and separate license/ Registration for each units depending upon the capacity/ turnover from the concerned State/ Central Licensing Authority

“The complete list of Documents to be enclosed with application for License (to Central / State Licensing Authority) are available at FLRS site https://foodlicensing.fssai.gov.in/index.aspx under ‘supported documents’ section.

“In case of central license, you have to pay it online via your debit card, credit card & net banking. For state license/Registration mode of offline payments varies from state to state, state accepting it through online payment, challan.

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.