Notifications (Archive) >> Ordinary Notification Back


January  2016

♦ Notice for operationalization of standards for Proprietary Food.  [Uploaded on : 13-07-2016]

♦ Notice for operationalization of Food Safety and Standards (Food Import) Regulations  [Uploaded on : 14-01-2016]

December  2015

♦ Notice for extending the time period granted to the Food Business Operators for complying with the provisions of the Notification No. P 15014/1/ 2011-PFA/FSSAI dated 27.06.2013.  [Uploaded on : 31-12-2015]

June  2014

♦ Notification No.4/15015/30/2011 dated 07th June 2013 relating to the FSSAI license number and logo on the label of the food products  [Uploaded on : 24-06-2014]

♦ Notification of Referral Food Laboratories as per the section 43(2) of Food Safety and Standard Act, 2006  [Uploaded on : 16-06-2014]

August  2013

♦ Performa for submitting data on pesticides residue and toxicity by applicant seeking registration of new pesticides for use in the country under section 9 (3) of the Insecticides Act, 1968  [Uploaded on : 15-10-2013]

September  2011

May  2012

♦ Notification of Designated Officer over Indian Railways under Section 36 of FSS Act, 2006-reg.  [Uploaded on : 01-05-2012]

♦ Notification of Food Safety Officers over Indian Railways under Section 37 of FSS Act, 2006-reg.  [Uploaded on : 01-05-2012]

September  2011

♦ Notification of FSSAI’s Authorized Officer for Mumbai Seaport, Mumbai International Airport and Jahawarlal Nehru Port Trust Nhava sheva under section 47(5) – Reg.  [Uploaded on : 02-11-2011]

October  2011

♦ Notification of FSSAI’s Authorized Officer for Kolkata Seaport,Kolkata International Airport and Haldia Seaport under section 47(5)of FSS Act 2006 – Reg.  [Uploaded on : 31-10-2011]

♦ Notification of FSSAI’s Authorized Officer for Indira Gandhi International Airport , New Delhi , CONCOR-ICD , Tughlakabad , CWC-ICD , ICD Fridabad / Ballabhgarh , ICD Dadri and ICD Loni in NCR Region under section 47(5)of FSS Act 2006 – Reg.  [Uploaded on : 31-10-2011]

♦ Notification of FSSAI’s Authorized Officer for Chenni ( Seaport and Airport ) under section 47(5)of FSS Act 2006 – Reg.  [Uploaded on : 31-10-2011]

August  2011

♦ 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 : 20-08-2011]

♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006  [Uploaded on : 20-08-2011]

♦ Notification of FSSAIs Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006  [Uploaded on : 11-08-2011]

♦ Notification of Designated Officers for Central Licensing  [Uploaded on : 05-08-2011]

February  2011

♦ Notification of FSSAI’s Authorised Officer for Indira Gandhi International Airport, New Delhi, CONCOR-ICD, Tuglakabad and CWC-ICD, Patparganj under Section 47(5) of FSS Act 2006 – Reg.  [Uploaded on : 14-02-2011]

♦ Notification of FSSAIs Authorized officer for Mumbai International Airport under section 47(5) of FSS Act 2006 - Reg  [Uploaded on : 10-02-2011]

♦ Notification of FSSAIs Authorized officer for Kolkata International Airport under section 47(5) of FSS Act 2006 - Reg  [Uploaded on : 10-02-2011]