Fruit Products Order (FPO), 1955

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:

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 belo.
 

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:-