Gazette NotificationBack

August  2013

♦ Notification of Food Safety and Standards (Packaging and Labeling) first amendment Regulations, 2013 (relating to license number on label).  [Uploaded on : 20-08-2013]

July  2013

♦ Notification of Food Safety and Standards (Food Product Standards and Food Additives) second amendment Regulations, 2013 (relating to transfatty acid).  [Uploaded on : 09-07-2013]

♦ Notification of Food Safety and Standards (Packaging and Labelling) second amendment Regulations, 2013 (relating to transfatty acid).  [Uploaded on : 09-07-2013]

December  2011

♦ Corrigenda on Food Safety and Standards Regulations, 2011 notified on 21st December, 2011  [Uploaded on : 30-12-2011]

August  2010

♦ epeal of the enactment and orders mentioned in the Second Schedule of the Food Safety and Standards Act, 2006 and the Milk and Milk Products Regulation, 1992  [Uploaded on : 04-08-2011]

July  2011

♦ Notification regarding Food Safety and Standards Authority Business Transection Regulations, 2010, Regulation of Transection of business of CAC, 2010 and Regulation for Establishment and Operations of the Scientific Committee and Scientific Panels, 2010  [Uploaded on : 06-07-2011]

May  2011

♦ The Food Safety and Standards Rules, 2011 has been notified in the Gazette of India vide G.S.R.No:-362-(E) dated 5th May, 2011. These rules shall come in to force after three months from the date of publication in the official gazette  [Uploaded on : 05-05-2011]

♦ Notification  [Uploaded on : 26-04-2011]

February  2011

♦ Notification of FSSAI's Authorized officer for Mumbai International Airport under section 47(5) of FSS Act 2006 - Reg  [Uploaded on : 01-02-2011]

♦ Notification of FSSAI's Authorized officer for Kolkata International Airport under section 47(5) of FSS Act 2006 - Reg  [Uploaded on : 01-02-2011]

♦ Notification of FSSAI's Authorized officer for Chennai International Airport under section 47(5) of FSS Act 2006 - Reg  [Uploaded on : 01-02-2011]

♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2005 dated 19.01.2011  [Uploaded on : 01-02-2011]

January  2011

♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules  [Uploaded on : 19-01-2011]

August  2010

♦ GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010  [Uploaded on : 18-08-2010]

♦ 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 : 11-08-2010]

♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006  [Uploaded on : 11-08-2010]

♦ 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 : 01-08-2010]

♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006  [Uploaded on : 01-08-2010]

July  2010

♦ Notification of FSSAI's Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006  [Uploaded on : 21-07-2010]