Do these products need approval before marketing?

Yes in case the products are not complying with the Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Food and Novel Food) Regulations, 2016. If it’s complying then FBO can approach for licensing.

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Is an authorization required for fortification of foods in India?

No specific authorization is required. However, manufacturers should comply with the provision of FSS (Fortification of Foods) Regulations 2016. For use of +F logo in their product packages, the Food Business Operators (FBOs) are required to fill a form and submit it to FSSAI for verification. Once verified, Fortification Logo in an open file format […]

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Why does the body need Iron?

Iron is an essential trace element and has to be absorbed from food. It is involved in many metabolic pathways in the body. As the central atom in haemoglobin (red blood pigment) and myoglobin, it is responsible for the transport of oxygen. Furthermore, it plays an important role in cellular energy supply, DNA synthesis and […]

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What are food additives?

As per Food Safety and Standards Act 2006, Food Additive means any substance not normally consumed as a food by itself and not normally used as a typical ingredient of the food, whether or not it has nutritive value, the intentional addition of which to food for a technological (including organoleptic) purpose in the manufacture, […]

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Is there a list of authorised food additives and their limits?

Yes, the Food Safety and Standards (Food Product Standards and Food Additives) Regulations 2011 provides a list of permitted food additives with their recommended limits for different food categories which are prescribed under Table 1 to 15. There is also a GMP table provisions for all food categories with Annex to GMP table where GMP […]

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