Whats New Back

  1. 1781. Extension of timeline dated 27th December 2018 for compliance of labelling provisions for the products "Frozen Dessert or Confection" under FSS (Food Products Standards and Food Addtivies) Thirteenth Amendment Regulation, 2017 [Updated on:27-12-2018]
  2. 1782. 11th amendment notification of NABL Accredited food testing laboratories recognised by FSSAI under Section 43(1) of FSS Act, 2006 [Updated on:26-12-2018]
  3. 1783. Draft “Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulation, 2018” related to:(i) Deletion of Bellier Test; (ii)Refined vegetable oil, (iii)blended edible vegetable oil, (iv) Reduction in trans fat; (v) Cherries with stem; (vi) Processed fruit juice; (vii)Processed vegetable juice; (viii) Cashew Kernel; (ix) water chestnut flour (Singhare ka Atta), (x) Colouring Foods; (xi) Definition in 2.5.1; (xii) Animal Casings; (xiii)Frozen Egg Products; (xiv) Egg Powder; (xv) Liquid Egg Products; (xvi) Pickled Eggs; (xvii) Pasteurized Fish Sausage; (xviii) Pasteurised Crab Meat; (xix) Gelatin from fish processing waste; (xx)use of mineral water in non-alcoholic beverages, (xxi) Baking Powder; (xxii) Amendment in 2.12 (Proprietary Food) ; (xxiii) TSS content in the fruits and vegetables products." [Updated on:24-12-2018]
  4. 1784. Order dated 10th December 2018 related to revocation of suspension of laboratories [Updated on:21-12-2018]
  5. 1785. Letter dated 21st December 2018 related to Ban on Import of Milk and Milk products from China. [Updated on:21-12-2018]
  6. 1786. Direction under Section 16 (5) of Food Safety and Standards Act, 2006 dated 08th November 2018 regarding operationalisation of Food Safety and Standards (Lisensing and Registration of Food Business) Amendment Regulations, 2018 [Updated on:13-12-2018]
  7. 1787. Draft notification of Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2018 related to certain milk and milk products. [Updated on:12-12-2018]
  8. 1788. Press Note dated 10.12.2018 related to Building on the huge response to Swashta Bharat Yatra, Eat Right Mela in Delhi on 14-16 Dec at IGNCA, India Gate as part of the ‘Eat Right India’ movement [Updated on:10-12-2018]
  9. 1789. Order dated 10th December 2018 related to revocation of suspension of laboratories [Updated on:10-12-2018]
  10. 1790. Standard Operating Procedure (SOP) for Food Safety Officers (FSOs) to monitor Compliance to the FSS (Organic Foods) Regulations, 2017 [Updated on:10-12-2018]
  11. 1791. Order dated 10th December 2018 related to revocation of suspension of laboratories [Updated on:10-12-2018]
  12. 1792. Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2018 related amendment to microbiological standards for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:07-12-2018]
  13. 1793. Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2018 related (i) Deletion of Bellier Test; (ii)Refined vegetable oil, (iii)blended edible vegetable oil, (iv) Reduction in trans fat; (v) Cherries with stem; (vi) Processed fruit juice; (vii)Processed vegetable juice; (viii) Cashew Kernel; (ix) water chestnut flour (Singhare ka Atta), (x) Colouring Foods; (xi) Definition in 2.5.1; (xii) Animal Casings; (xiii)Frozen Egg Products; (xiv) Egg Powder; (xv) Liquid Egg Products; (xvi) Pickled Eggs; (xvii) Pasteurized Fish Sausage; (xviii) Pasteurised Crab Meat; (xix) Gelatin from fish processing waste; (xx)use of mineral water in non-alcoholic beverages, (xxi) Baking Powder; (xxii) Amendment in 2.12 (Proprietary Food) ; (xxiii) TSS content in the fruits and vegetables products for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:07-12-2018]
  14. 1794. Proposed Draft Food Safety and Standards (Prohibition and Restrictions on Sales) Amendment Regulations, 2018 for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:06-12-2018]
  15. 1795. Gazette notification no. File No. 1-116/Scientific Committee (Noti.)/2010-FSSAI dated 26.11.2018 on “Food Safety and Standards (Food Products Standards and Food Additives) fifteenth Amendment Regulation, 2018” prescribing the standards for Fresh/Chilled Pork (pig meat), Fresh/Chilled/Frozen Beef, Fresh/Chilled/Frozen Mutton (Sheep meat), Fresh/Chilled/Frozen Chevon (Goat Meat), Fresh/Chilled/Frozen Poultry meat, Fresh Eggs, Live and Raw Bivalve Molluscs, Sturgeon Caviar, Fish Sauce, Quick Frozen Fish Sticks, Fresh and Quick Frozen Raw Scallop Products, Proprietary food: extension of scope, Revision of Microbiological requirements for meat and meat products. [Updated on:05-12-2018]
  16. 1796. RFP dated 04th December 2018 regarding procurement of Food Safety Magic Box by FSSAI [Updated on:04-12-2018]
  17. 1797. Order dated 03rd December 2018 related to revocation of suspension of laboratories [Updated on:03-12-2018]
  18. 1798. Draft Food Safety and Standards (Prohibition and Restriction on sales) Amendment Regulations related to sale of beverages containing artificial sweeteners through vending machines [Updated on:29-11-2018]
  19. 1799. Draft Notification on Food Safety and Standards (Contaminants, Toxins and Residues) Amendment Regulation related to limit of Metal Contaminant, Aflatoxin and Mycotoxin [Updated on:29-11-2018]
  20. 1800. Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2018 w.r.t. standards for Decaffeinated Coffee and revision in Standards for Packaged Drinking Water [Updated on:28-11-2018]