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 […]
Category: Enforcement
enforcement Faqs
What is the mandate of Food Authority? Or What are the salient features of FSSA, 2006?
The mandate assigned to the Food Authority 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.
Whether the staff working under different Ministries/Departments for implementation of various Acts/Orders has been transferred to FSSAI?
The staff working for implementation of FPO, MFPO, MMPO and PFA Act under various Ministries/Departments got transferred to FSSAI in December, 2008-January, 2009 in terms of section 90 the Act.
What role Food Authority is currently playing to ensure quality and safe food to the consumers?
The mandate of Food Authority 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. Food Authority is in the process of formulating and finalizing the various regulations/guidelines in terms of provisions under the […]
What is CAC & what are its functions?
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 […]
How often CAC meeting is held in a year?
“There shall be not less than three meetings of the Central Advisory Committee in a year on such dates and at such places as the Chairperson may direct and the interval between any two meetings shall not in any case be longer than five months:
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.
Does FSSAI provides capacity building for consumers, house-wives & food regulators?
There is a plan scheme and work will be initiated in 12th Plan for capacity building of all levels.
How to apply for license/Registration under FSSA-2006?
Sign Up on Food licensing & Registration system (https://foodlicensing.fssai.gov.in) and apply online for license/Registration.
Whom do I contact with technical difficulties while applying online for a license?
You can consult Food Safety Officer (FSO) or Designated Officer (DO) of your area.
What does Third party mean?
Third Party means an organization or agency other than the Food Authority and Food Business Operators.
Why the need of Third Party Private Auditing of FBOs arises?
Food Safety Audits will reduce the regulatory Food Safety Inspections conducted by Central or State Licensing Authorities. Satisfactory Audits will lead to less frequent regulatory inspections by Central or State Licensing Authority except the regulatory sampling. This will strengthen food safety surveillance system and encourage self-compliance. This will reduce the gap between regulator led enforcement […]
Does any liability rest with the food safety officer and can enforcement action be taken against the food safety officer for not fulfilling their role?
The Food Safety Officer shall be liable to a penalty which may extend up to one lakh rupee if he / she is found to be guilty of an offence under section 39 of the Act. Provided that in case the complaint made against the Food Safety Officer is false the complainant shall be punish […]
What are FSMS guidance documents?
FSSAI has developed sector specific guidance documents based on Schedule 4 of Food Safety & Standards (Licensing & Registration of Food Businesses) Regulation, 2011 for ease of implementation of these requirements by FBO. These guidance documents also include sample HACCP Plans for specific sector, inspection checklist & important formats for record keeping.
What should consumers do if they have a product that has been recalled?
The consumer should not consume the product and return it to the shopkeeper from where they have purchase the product or return it to the company representative.