August 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, if any, may be addressed to the Chief Executive Officer, 03rd Floor, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi. 110002. The objections or suggestions may also be mailed to regulation@fssai.gov.in on or before 05.09.2019
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