» Guidelines for setting up of unit under fruit products order
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» FPO Act (English/ Hindi)


Fruit Product Order (FPO), 1955

Fruit Products Order -1955, promulgated under Section 3 of the Essential Commodities Act - 1955, with an objective to manufacture fruit & vegetable products maintaining sanitary and hygienic conditions in the premises and quality standards laid down in the Order. It is mandatory for all manufacturers of fruit and vegetable products including some non fruit products like non fruit vinegar, syrup and sweetened aerated water to obtain a license under this Order. Following minimum requirements are laid down in the Fruit Product Order for hygienic production and quality standards:

1. Location and surroundings of the factory
2. Sanitary and hygienic conditions of premises
3. Personnel hygiene
4. Portability of water
5. Machinery & Equipment with installed capacity
6. Quality control facility & Technical staff
7. Product Standards
8. Limits for preservatives & other additives

This order was earlier implemented by Ministry of Food Processing Industries (now by FSSAI) through the Directorate of Fruit & Vegetable Preservation, Headquarter at New Delhi. The Directorate has five regional offices with headquarter located at Delhi, Mumbai, Kolkata, Chennai and Guwahati as well as a sub-office at Lucknow under Northern Region. The field officers of the Regional Offices undertake periodic inspections of the manufacturing units to ensure maintenance of hygienic conditions in the factory and draw random samples of products from the factories as well as from markets which are analyzed in the laboratories to test their conformity according to the specifications laid under FPO.

The Central Fruit Product Advisory Committee comprising of the officials of concerned Government Departments, Technical experts, representatives of Central Food Technology Research Institute, Bureau of Indian Standards, Fruits and Vegetable Processing Industry and Consumer Organization for recommending amendments in the Fruit Product Order.

Region wise number of licences granted during 2008-09 and total number of licences as on 01.04.2009 are given below:

Region	Licences Granted during 2008 - 09	Total Licences as on 01.04.2009
Northern Region	170	1996
Western Region	98	1970
Southern Region	156	1948
Eastern Region	32	457
Northern Eastern Region	13	100
Total	469	6471

Region wise installed capacity and production of Fruit and Vegetable Products ( F &VP) and Sweetened Aerated water ( SAW) during the year 2007 are given below:-

Region	Installed Capacity MT as on 31.12.07		Production MT during 2007
	F &VP	SAW	F&VP	SAW
Northern Region	571425	3328920	226948	1132486
Southern Region	1500408	1180016	657253	559336
Western Region	453970	690610	322218	600531
Eastern Region	94610	330794	53488	375017
North Eastern Region	17515	27050	11860	19126
Total	2637928 (Approx 26 Lacs MT)	5557390 ( Approx 56 Lacs MT)	1271767 (Approx 12.7 Lacs MT)	2686496 (Approx 27 Lacs MT)

» STATE WISE CATOGORY WISE NO OF FPO LICENSE MANUFACTURING
   FRUIT & VEGETABLE PRODUCTS (F&VP) IN INDIA AS ON
   31/12/2008 (01.01.09)
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» STATE WISE CATOGORY WISE NO OF FPO LICENSE MANUFACTURING
   SWEETEND AEATRED WATER (SAW) IN INDIA AS ON 31/12/2008( 01.01.09)
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» STATE WISE TOTAL INSTALLED CAPACITY OF FPO LICENSEE
   MANUFACTURING FRUIT AND VEGETABLE PRODUCTS AND SWEETEND
   AEATRED WATER As on 31/12/2008( 01.01.09)
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» STATE WISE QUANTITY & VALUE OF FRUIT PRODUCT AND SWEETENED
   AERATED WATER MANUFACTURED DURING CALENDAR YEAR 2007