Import of such products shall be allowed based on special permission given by FSSAI after due examination of composition, label and claims. Consignments strictly adhering to approved composition, label and claims can be imported without need of re-examination. In case of any change in composition or label information or claims, the importing firm should submit the necessary documents to FSSAI for examination well before import. Since the products covered under this direction are lifesaving products, the examination of shipments will be taken on priority by the Authorized Officers and/or other relevant authorities. The shipments will be cleared after satisfactory examination of shipping documents, label, certificate of analysis and testing as per the certificate of analysis and for other relevant food safety related parameters, as may be necessary. 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.
