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  1. 2121. Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act [Updated on:13-08-2019]
  2. 2122. Letter dated 09th August 2019 regarding Disposal of Used Cooking Oil from Food Business Operators [Updated on:09-08-2019]
  3. 2123. Direction under section 16 (5) read with 18 (2) (d) of Food Safety and Standards Act, 2006 regarding operationalisation of draft Food Safety and Standards (Contaminants, Toxins and Residues) Amendment Regulations, 2019 [Updated on:08-08-2019]
  4. 2124. Internship (September) 2019 [Updated on:07-08-2019]
  5. 2125. 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.” [Updated on:06-08-2019]
  6. 2126. 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.” [Updated on:06-08-2019]
  7. 2127. 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 [Updated on:06-08-2019]
  8. 2128. Letter dated 29th July 2019 related to Training of FBOs under Food Safety Training & Certification (FoSTaC). [Updated on:01-08-2019]
  9. 2129. Letter dated 22nd july 2019 related to Toys & Gifts items with Food Products [Updated on:26-07-2019]
  10. 2130. Press Release dated 26th July 2019 regarding FSSAI - CHIFSS Stakeholder Forum "Scientific Advances in Food Safety and Food Security" [Updated on:26-07-2019]
  11. 2131. Letter dated 22nd July 2019 related to Use of "Trans Fat Free" Claim [Updated on:24-07-2019]
  12. 2132. Letter dated 17th July 2019 for Instructions regarding Import of edible truffle species [Updated on:18-07-2019]
  13. 2133. 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. [Updated on:16-07-2019]
  14. 2134. 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 [Updated on:16-07-2019]
  15. 2135. 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. [Updated on:16-07-2019]
  16. 2136. Draft Notification on Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2019. [Updated on:15-07-2019]
  17. 2137. 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 [Updated on:15-07-2019]
  18. 2138. 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. [Updated on:15-07-2019]
  19. 2139. Proposed Draft Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2019 for inviting comments/suggestions from WTO-SPS Member Countries [Updated on:15-07-2019]
  20. 2140. Proposed Draft Food Safety and Standards (Alcoholic Beverages) Amendment Regulations, 2019 for inviting comments/suggestions from WTO-TBT Member Countries. [Updated on:15-07-2019]