The importer may carry out rectifications as provided under the Food Safety and Standards (Import) Regulations, 2017 for the rectifiable labelling requirements namely (i) FSSAI logo and license number, (ii) name and address of importer, (iii) veg or non-veg logo and (iv) Category or sub category along with generic name, nature and composition for proprietary food. For any deviation to above, the importer may submit the labels in advance to FSSAI with specific request.
