FBO can approachconcerned Designated Officer of concerned area. Designated Officer will create USER ID and issue you a new system generated license number which can be renewed through online process.
Category: Enforcement
enforcement Faqs
Can FBO apply for renewal without login credential?
Yes, there is a link of express renewal on website https://foodlicensing.fssai.gov.in
How to file Annual Return?
“1. Only Merchant Exporter can file Quarterly annual report through online system.
Who will issue license to food business operators under railways premises?
FSSAI license/Registrationfor food premises under Railways are issued by the Railways Designated Officers/FSO notified by Food Authority from time to time.
Who will issue license to food business operators under Airport/Seaport premises?
FSSAI license for food premises in Airport/Seaport are issues by APHO/PHO notified by Food Authority from time to time through Online FLRS system.
Can I apply for a new license or renew a license online any time?
Yes.
Whether there will be a single or different license for the same premises if they are multiple licenses for different product by same FBO?
There will be different license issued under FSSA as requirement of each product is different. So in the same premises if license is being taken for processing of meat, milk & fruits & vegetables, there will be a separate license as these will be done in separate portions & businesses are not connected. However, in […]
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
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;
What is the fee structure for Central/State license and Registration certificate?
Table 15.
How is Enforcement undertaken?
Enforcement is undertaken on the basis of surveillance, monitoring, inspection and random sampling of food products carried out by the Officials of Food Safety Departments.
Can I print the payment receipt after completing the online process?
Yes.
Whether an appeal can be filed against this Improvement notice, suspension/ cancellation of incense?
Yes, any FBO aggrieved by an improvement notice may appeal to the State Commissioner of Food Safety whose decision thereon shall be final. The same can be challenged in the Food safety Appellate Tribunal/ high court of his respective States/Uts
What is the time frame for making an appeal to the State Commissioner of Food Safety?
Fifteen days from the date on which notice of the decision was served on the person desiring to appeal or the period specified in the improvement notice whichever expires earlier.
Are physical documents required to be submitted at Regional Offices for Central License after submitting online application?
No, there is no need to submit physical documents at regional offices for central license. FBO can track their application status from the FLRS system with the help of Login credentials. In case the concerned Designated Officer requiresadditional information, he will ask the same through FLRS system only and not through email or physical letter. […]