November 2020
♦ Draft Food Safety and Standards (Import) Amendment Regulation,2020 related to inclusion of registration and inspection of Foreign Food manufacturing facilities for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 16-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Draft Food Safety and Standards (Fortification of Foods) Amendment Regulations, 2020 w.r.t the standards of fortified milk powder. [Uploaded on : 13-11-2020]
The objections or suggestions, if any, may be addressed as per the attached format to the Chief Executive Officer, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi – 110002 or submit comments online or emailed to regulation[at]fssai[dot]gov[dot]in within 60 days from uploading of draft notification
♦ Draft Food Safety and Standards (Fortification of Foods) Amendment Regulations, 2020 w.r.t the standards of fortified milk powder for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 13-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
♦ Draft Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Foods and Novel Foods) Amendment Regulations, 2020 [Uploaded on : 06-11-2020]
The objections or suggestions, if any, may be addressed as per the attached format to the Chief Executive Officer, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi – 110002 or submit comments online or emailed to regulation[at]fssai[dot]gov[dot]in within 60 days from uploading of draft notification
♦ Draft Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Foods and Novel Foods) Amendment Regulations, 2020 for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 06-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
♦ Draft Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Foods and Novel Foods) Amendment Regulations, 2020 for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 06-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
October 2020
♦ Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations, 2020 w.r.t the standards of raw edible oil, multi-source edible vegetable oil, dehydrated vegetables, protein rich atta, multigrain atta, mixed millet flour, revised standards of honey, requirements for animal feed, dry sweet basil, hemp seed, use of food additives in iced tea, microbiological standards for food grain etc. [Uploaded on : 28-10-2020]
The objections or suggestions, if any, may be addressed as per the attached format to the Chief Executive Officer, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi – 110002 or submit comments online or emailed to regulation[at]fssai[dot]gov[dot]in within 60 days from uploading of draft notification
♦ Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations, 2020 w.r.t the standards of raw edible oil, multi-source edible vegetable oil, dehydrated vegetables, protein rich atta, multigrain atta, mixed millet flour, revised standards of honey, requirements for animal feed, dry sweet basil, hemp seed, use of food additives in iced tea, microbiological standards for food grain etc. for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 28-10-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
♦ Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations, 2020 w.r.t the standards of raw edible oil, multi-source edible vegetable oil, dehydrated vegetables, protein rich atta, multigrain atta, mixed millet flour, revised standards of honey, requirements for animal feed, dry sweet basil, hemp seed, use of food additives in iced tea, microbiological standards for food grain etc. for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 28-10-2020]
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 file No. Stds/O&F/Notification(12)/FSSAI-2019 dated 26.10.2020 on Food Safety and Standards (Prohibition and Restrictions on sales) Third Amendment Regulations, 2020 related to limit of Total Polar Compounds in unused/fresh vegetable oil/fat [Uploaded on : 27-10-2020]
♦ Gazette Notification on Food Safety and Standards (Import) Amendment Regulation 2020 [Uploaded on : 23-10-2020]
♦ Food Safety and Standards (Prohibition and Restrictions on Sales) Second Amendment Regulations 2020 related to removal of the clause regarding mandatory certification of Agmark for certain food products. [Uploaded on : 23-10-2020]
♦ Notice dated 21st October 2020 regarding Inviting Public Comments on Draft Specification for Equipment used in Chemical Analysis of Food [Uploaded on : 21-10-2020]
♦ Gazette notification to amend Food Safety and Standards (Laboratory and Sample Analysis) Regulations, 2011 related to removal of inconsistency regarding two sets of laboratories mentioned in the regulation and those notified from time to time and the clause regarding the analysis fees for the food samples [Uploaded on : 19-10-2020]
♦ Comments/Suggestion regarding Food safety and Standards (Amendment) Bill 2020 [Uploaded on : 18-10-2020]
♦ Gazette notification F.No. Stds/Processing aids/Notification/FSSAI/2018 dated 09.10.2020 on Food Safety and Standards (Food Products Standards and Food Additives) Ninth Amendment Regulations, 2020 related to the insertion of Appendix ‘C’ w.r.t. Processing Aids [Uploaded on : 15-10-2020]
♦ Gazette notification No.1/Additional Additives-III/Stds/ Notification/ FSSAI/2017 dated 09.10.2020 on Food Safety and Standards Food Products Standards and Food Additives) Eighth Amendment Regulations, 2020 related to the provision of additional additives (sorbitan monostearate) and microbiological requirements for spices [Uploaded on : 14-10-2020]
♦ Gazette notification No. Stds/SP(L&C/A)/Oil Claims/FSSAI-2018 dated 09.10.2020 on Food Safety and Standards (Advertising and Claims) First Amendment Regulations, 2020 w.r.t. claims for edible vegetable oils. [Uploaded on : 14-10-2020]
September 2020
♦ Draft Notification on Food Safety and Standards (Packaging and Labelling) Amendment Regulations, 2020 prescribing the revision of label declaration on the package of food which is permitted to contain the sweetener [Uploaded on : 18-09-2020]
The objections or suggestions, if any, may be addressed as per the attached format to the Chief Executive Officer, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi – 110002 or submit comments online or emailed to regulation[at]fssai[dot]gov[dot].in within 60 days from uploading of draft notification
♦ Draft Notification on Food Safety and Standards (Packaging and Labelling) Amendment Regulations, 2020 prescribing the revision of label declaration on the package of food which is permitted to contain the sweetener for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 18-09-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
size:( 1.39 MB)