“In following conditions, FSSAI NOC is exempted for imported food by submitting an undertaking:
Category: Imports
Imports
In what conditions, provisional NOCs can be granted to an imported food consignment?
The imported consignments of food items having shelf life of less than 7 days and the food which require special storage conditions shall be issued Provisional NOC, without waiting for the analysis report from lab on the basis of an undertaking from the Importer as prescribed by FSSAI.
In what instances the samples are not drawn from the consignment and a rejection report is generated during visual inspection?
In case of imported food consignments, the Authorised Officer does visual inspection of the imported food product to ascertain its compliance under Food Safety and Standards (Packaging and Labelling) Regulations, 2011 and if there is a noncompliance, the Authorised Officer issues a rejection report to Customs Authorities therein stating the reason(s) for refusing the drawl […]
Do importer gets the copies of Tests reports of all the samples whether granted NOC or NCC?
Yes
Form in which importer can file the review application?
Form 6 of FSS (Import) Regulations, 2017
Can an Importer modify the end-use declaration after applying for clearance?
No
Can an Importer get a refund of the fee paid for sampling if samples are not drawn?
Yes
Are duty free shops at airports outside scope of FSSAI ?
No it is not associated with FSSAI
Who is Authorised Officer?
Authorised Officer means a person appointed as such by the Chief Executive Officer of the Food Safety and Standards Authority of India by an order for the purpose of performing functions (Food Import Clearance) under section 25 of the Act. . The powers and duties of Authorised Officer are mentioned under Chapter IX of Food […]
Whether importer can file review application against NCR issued by Authorised Officer?
Yes
Whether Importer can apply for retest if the sample is found Non Conforming to the FSS Standards by the primary laboratory?
Yes
Whether Importer can collect the duplicate samples after obtaining NOC?
Yes
Whether import of nutraceuticals/ health supplements is allowed in India?
Import of nutraceuticals/ health supplements as per Food Safety and Standards (Food or Health Supplements, Nutraceuticals, Foods for Special Dietary Uses, Foods for Special Medical Purpose, Functional Foods and Novel Food) Regulations, 2016 is allowed.
What is the validity period of License?
Under Regulation 2.1.7 (1) of FSS (Licensing and Registration of Food Businesses) Regulations 2011, a license granted under these Regulations shall be valid and subsisting, unless otherwise specified, for a period of 1 to 5 years as chosen by the Food Business Operator, from the date of issue of license subject to remittance of fee […]
Do importers required to file annual return?
Yes, the Food Importer shall file Annual returns as prescribed under FSS (Licensing and Registration of Food Businesses) Regulation, 2011.