July 2011
♦ Notification regarding Food Safety and Standards Authority Business Transection Regulations, 2010, Regulation of Transection of business of CAC, 2010 and Regulation for Establishment and Operations of the Scientific Committee and Scientific Panels, 2010 [Uploaded on : 06-07-2011]
May 2011
♦ The Food Safety and Standards Rules, 2011 has been notified in the Gazette of India vide G.S.R.No:-362-(E) dated 5th May, 2011. These rules shall come in to force after three months from the date of publication in the official gazette [Uploaded on : 05-05-2011]
♦ Notification [Uploaded on : 26-04-2011]
February 2011
♦ Notification of FSSAI's Authorized officer for Mumbai International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ Notification of FSSAI's Authorized officer for Kolkata International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ Notification of FSSAI's Authorized officer for Chennai International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2005 dated 19.01.2011 [Uploaded on : 01-02-2011]
January 2011
♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules [Uploaded on : 19-01-2011]
August 2010
♦ GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010 [Uploaded on : 18-08-2010]
♦ Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Uploaded on : 11-08-2010]
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 11-08-2010]
♦ Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Uploaded on : 01-08-2010]
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 01-08-2010]
July 2010
♦ Notification of FSSAI's Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Uploaded on : 21-07-2010]
♦ Notification of FSSAI's Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Uploaded on : 14-07-2010]
♦ GSR 603(E)- Prevention of Food Adulteration (1st Amendment) Rules, 2010 dated 19.07.2010 (Draft Notification) [Uploaded on : 08-07-2010]
June 2010
♦ Notification GSR 488(E) -relating to use of various food additives in food products [Uploaded on : 08-06-2010]
April 2010
♦ Corrigendum GSR 302 E to notification GSR 63 E [Uploaded on : 14-04-2010]
♦ Corrigendum GSR 302 E to notification GSR 63 E [Uploaded on : 13-04-2010]
♦ Introduction to FSS Rules 2010 [Uploaded on : 08-04-2010]
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