Notifications >> Archive


August  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.

♦ Gazette notification of Food Safety and Standards (Food Products Standards and Food Additives) Third Amendment Regulations, 2019 relating to new standards of chia oil and its fatty acid composition.  [Uploaded on : 16-07-2019]

♦ Draft Notification on Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2019.  [Uploaded on : 15-07-2019]

♦ Draft Notification on Food Safety and Standards (Laboratory and sample Analysis) Amendment Regulations related to Approval of Rapid Analytical Food testing Kit, Equipment or Method  [Uploaded on : 15-07-2019]

♦ Proposed Draft Food Safety and Standards (Laboratory and sample Analysis) Amendment Regulations, 2019 related to Approval of Rapid Analytical Food testing Kit, Equipment or Method for inviting comments/suggestions from WTO-TBT Member Countries.  [Uploaded on : 15-07-2019]

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

♦ Proposed Draft Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2019 for inviting comments/suggestions from WTO-SPS Member Countries  [Uploaded on : 15-07-2019]

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

♦ Proposed Draft Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2019 for inviting comments/suggestions from WTO-TBT Member Countries.  [Uploaded on : 15-07-2019]

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

♦ Final notification on Food Safety and Standards (Food Products Standards and Food Additives) Second Amendment Regulations, 2019 related to revision of existing standards of coconut milk and coconut cream, standards for dried oregano (whole and powder), pimento (Allspice) (whole and powder),formulation of laurel (Bay Leaf)(Whole and Powder), Dried Mint, Dried Rosemary notified vide F.No. Stds/F&VP/Notification (07)/FSSAI-2018 dated 05th July, 2019.  [Uploaded on : 15-07-2019]

♦ Gazette Notification with regard to constitution of Central Advisory Committee (CAC)  [Uploaded on : 12-07-2019]

♦ Draft notification on Food Safety and Standards (Prohibition and Restrictions on Sales) First Amendment Regulations, 2019 relating to “Restriction on the use of diacetyl as flavouring substance in oils and fats  [Uploaded on : 04-07-2019]

♦ Gazette Notification on Food Safety and Standards (Prohibition and Restrictions on Sales) Second Amendment Regulations, 2019 relating to revision in sub-regulation 2.3.12: Restriction on sale of common salt.  [Uploaded on : 04-07-2019]

♦ Draft notification on “Food Safety and Standards (Labelling and Display) Regulation, 2019”  [Uploaded on : 02-07-2019]

♦ Proposed Draft Notification on Food Safety and Standards (Labelling and Display) Regulation, 2019 for inviting comments/suggestions from WTO-SPS Member Countries  [Uploaded on : 02-07-2019]

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