Category: Imports

In chapter X of FSS (Import) Regulations, 2017, it is mentioned that based on the findings and recommendations in non- conformance report of the laboratory analysis and subsequent confirmation from the referral laboratory, if contamination or presence of microbiological organisms is likely to pose a significant risk to public health, the Authorised Offficer, with the […]

“Mandatory Document(s)

“Updated Flow Chart will be mailed to IT Division separately. File 1. Bill of Entry (BOE) is filed at Customs ICE GATE (https://icegate.gov.in) on

The powers and duties of Authorised officer are given in chapter IX of FSS (Import) Regulations, 2017. The link of which is given below:http://www.fssai.gov.in/dam/jcr:2eae2ab1-96fe-4968-8c9b-6533991ef9ca/Food_Import_Regulations.pdf

Yes, In powers and duties of Authorised officer in chapter IX of FSS (Import) Regulations, 2017, it is mentioned that Authorised officer can refuse inspection and intimate the customs, if the articles of imports are missclaissifed as food based on end use declaration. The link of which is given below:http://www.fssai.gov.in/dam/jcr:2eae2ab1-96fe-4968-8c9b-6533991ef9ca/Food_Import_Regulations.pdf

Yes, In powers and duties of Authorised officer in chapter IX of FSS (Import) Regulations, 2017, it is mentioned that it is the duty of Authorised officer to ensure that the laboratories authorized by the food authority comply with all the specified procedures and perform all parameters of testing as specified in the regulations or […]

The list of banned/ restricted product in India is provided by DGFT and can be obtained from their website www.dgft.in. However, Food Authority may prohibit/restrict import of any article of Food based on risk perception or outbreaks of disease, etc. and issue orders as deemed fit in this regard. The Food Authority may issue guideline(s)/order(s) […]

It means the activity of drawing samples randomly based on the risk criteria identified and the compliance history of the importer;

Labeling requirements of Imported Food Items are mentioned under Food Safety and Standards (Packaging and Labelling) Regulations, 2011, Food Safety and Standards (Food Import) Regulations, 2017 and guidelines (only labelling requirement part) dated 23.03.2012 and 09.08.2016 issued by FSSAI.

Two

Online payment is accepted by FSSAIs` Authorised Officers There is only 1 mode i.e. online payment available for sampling charges of imported food consignment

As per FSSAI directions No. REG/Import amendment/Direction/FSSAI-2017 dated 13.12.2017 it is mentioned that the Customs shall not clear any article of food unless it has a valid shelf life of not less than sixty percent or three months before expiry whichever is less at the time of import.

Shelf life means the period between the date of manufacture and the “Best Before” or “Date of expiry” whichever is earlier as printed on the label.

Balance shelf-life means the period between the date of import (Import General Manifest) and “Best Before” or “Date of expiry” as the case may be.

“In case of imported packaged food consignments, the following special dispensation on labeling shall be allowed for the rectification at the custom bound warehouse by affixing a single non detachable sticker or by any other nondetachable method next to the principle display panel namely: