Notifications (Archive) >> Back


July  2020

♦ Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act  [Uploaded on : 30-07-2020]

February  2020

♦ Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act  [Uploaded on : 17-02-2020]

December  2019

♦ Gazette Notification on Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011 regarding Goat / Sheep Milk, total sodium content in milk powders and standards of some new milk products viz Medium fat Channa / Paneer, Whey Cheese and Cheese in brine.  [Uploaded on : 04-12-2019]

♦ Gazette Notification of the Food Safety Officer appointed under section 37 of FSS Act in Railways  [Uploaded on : 02-12-2019]

November  2019

♦ Gazette Notification on Food Safety and Standards (Food Product Standards and Food Addtivies) fourth amendment Regulations, 2019 relating to new standards of decaffeinated ground and roasted coffee, decaffeinated soluble coffee powder and revision of standards of packaged drinking water  [Uploaded on : 05-11-2019]

♦ Draft Notification on Food Safety Standards (Safe Food and Healthy Diets for School Children) Regulations, 2019  [Uploaded on : 04-11-2019]

♦ Draft Notification on Food Safety Standards (Safe Food and Healthy Diets for School Children) Regulations, 2019 for inviting comments/suggestions from WTO-SPS Member Countries  [Uploaded on : 04-11-2019]

October  2019

♦ Notice dated 04th October 2019 related to draft guidelines on Working with the Private Sector  [Uploaded on : 04-10-2019]

  • The objections or suggestions, if any, may be addressed as per the attached format to the Executive Officer (Compliance Strategy), Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to ed-office@fssai.gov.in latest by 25th October 2019

September  2019

♦ Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act  [Uploaded on : 26-09-2019]

♦ Draft “Food Safety and Standards (Fortification of Foods) Regulations, 2019 to prescribe the tolerance limit of micro nutrients.”  [Uploaded on : 12-09-2019]

♦ Draft “Food Safety and Standards (Fortification of Foods) Regulations, 2019 to prescribe the tolerance limit of micro nutrients for inviting comments/suggestions from WTO-SPS Member Countries  [Uploaded on : 12-09-2019]

  • The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.

August  2019

♦ Draft Food Safety and Standards (Prohibition and Restrictions on Sales) Amendment Regulations, 2019 relating to “limits of trans fats in Food Products”.  [Uploaded on : 30-08-2019]

♦ Draft Food Safety and Standards (Prohibition and Restrictions on Sales) Amendment Regulations, 2019 relating to “limits of trans fats in Food Products” for inviting comments/suggestions from WTO-SPS Member Countries  [Uploaded on : 30-08-2019]

  • The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.

♦ Gazette Notification of Food Anayst Board Amendment Notification  [Uploaded on : 30-08-2019]

♦ Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act  [Uploaded on : 13-08-2019]

♦ Draft “Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulation, 2019 relating to Amendment to Regulation 2.3, Fruit and Vegetable Products: (a) Inclusion of standard of Monk fruit under 2.3.6 “Processed Fruit Juices”;(ii) Amendment to Regulation 2.4 Cereal and Cereal Products: (a) Biscuits (b) Bread and Bread-Type Products (c) Jowar (Sorghum grains) (d)Maida (Refined Wheat flour) (e)Semolina (Suji or Rawa) (f) Breakfast Cereal (g)Pearl Millet Flour (h)Sorghum flour;(iii) Amendment to Regulation 2.8 Sweetening agents including Honey (a) Sucralose;(iv) Amendment to Regulation 2.9 Salt, Spices, Condiments and Related Products (a) Cumin (Whole & Powder)(b) Iron Fortified Common Salt (c)Dried Thyme (v) Amendment to Regulation 2.14 and 2.15 Gluten free food and Foods specially processed to reduce gluten content to a level 20-100 mg/kg (a)Review of Gluten free and Low gluten product standard(vi)Amendment to Chapter 3: Substances added to Food & Appendix A(a) Trehalose (b)Inclusion of TOCOPHEROLS in the FC 1.7 “Dairy based Dessert” (c)Limits of BENZOATES in the food category 14.1.4 and 14.1.4.2 (d)Additional processing aids for use in various Food Categories (vii) Amendment to Appendix B: Microbiological Requirements (a) Microbiological Standards for Egg and Egg Products (b) Procedures /protocols for retesting of microbiologically contaminated samples.”  [Uploaded on : 06-08-2019]

♦ Draft “Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulation, 2019 relating to Amendment to Regulation 2.3, Fruit and Vegetable Products: (a) Inclusion of standard of Monk fruit under 2.3.6 “Processed Fruit Juices”;(ii) Amendment to Regulation 2.4 Cereal and Cereal Products: (a) Biscuits (b) Bread and Bread-Type Products (c) Jowar (Sorghum grains) (d)Maida (Refined Wheat flour) (e)Semolina (Suji or Rawa) (f) Breakfast Cereal (g)Pearl Millet Flour (h)Sorghum flour;(iii) Amendment to Regulation 2.8 Sweetening agents including Honey (a) Sucralose;(iv) Amendment to Regulation 2.9 Salt, Spices, Condiments and Related Products (a) Cumin (Whole & Powder)(b) Iron Fortified Common Salt (c)Dried Thyme (v) Amendment to Regulation 2.14 and 2.15 Gluten free food and Foods specially processed to reduce gluten content to a level 20-100 mg/kg (a)Review of Gluten free and Low gluten product standard(vi)Amendment to Chapter 3: Substances added to Food & Appendix A(a) Trehalose (b)Inclusion of TOCOPHEROLS in the FC 1.7 “Dairy based Dessert” (c)Limits of BENZOATES in the food category 14.1.4 and 14.1.4.2 (d)Additional processing aids for use in various Food Categories (vii) Amendment to Appendix B: Microbiological Requirements (a) Microbiological Standards for Egg and Egg Products (b) Procedures /protocols for retesting of microbiologically contaminated samples.”  [Uploaded on : 06-08-2019]

  • The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.

♦ Gazette notification on “Food Safety and Standards (Recovery and Distribution of Surplus food) Regulation, 2019 vide notification number REG/11/27/Surplus Food/FSSAI-2017 dated 26.07.2019  [Uploaded on : 06-08-2019]

July  2019

♦ Draft Food Safety and Standards (Prohibition and Restrictions on Sales) Amendment Regulations, 2019 relating to “Limit of Total Polar Compounds in Fresh/UnusedVegetable Oil/fat.  [Uploaded on : 16-07-2019]

♦ Proposed Draft Food Safety and Standards (Prohibition and Restrictions on Sales) Amendment Regulations, 2019 relating to “Limit of Total Polar Compounds in Fresh/UnusedVegetable Oil/fat” for inviting comments/suggestions from WTO-SPS Member Countries  [Uploaded on : 16-07-2019]

  • The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.