Food Safety & Standard Act, 2006  size:( 0.98 MB)

FSSAI has its Authorised Officers covering 62 points of entries for ensuring compliance to the provisions of FSSA Act, 2006 and Regulations made thereunder. Further, there are another 99 points of entry throughout the country where Customs officials have been notified as Authorised Officers by FSSAI.

FSSAI has an online system for clearance of food imports, Food Import Clearance System (FICS)  which is seamlessly integrated with the Customs ICE-GATE (Indian Customs Electronic Commerce/Electronic Data interchange (EC/EDI) Gateway)  under SWIFT (Single Window Interface for Facilitating Trade). Selective sampling & testing of imported food articles on the basis of risk profiling done by FSSAI is implemented at the Customs ICEGATE.

The food articles when referred to FSSAI for clearance by the Customs Authorities are subjected to scrutiny of documents, visual inspection, sampling and testing in order to determine whether or not they conform to the safety and quality standards established and laid down under various Food Safety and Standards Regulations. If sample is found conforming then No Objection Certificate (NOC) is generated and if not conforming, then Non-Conforming Report (NCR) is generated.

Resources:

Food Safety and Standards (Food Products Standards and Food Additives) Regulation, 2011  size:( 0.73 MB)

Food Safety and Standards (Labelling and Display) Regulations, 2020  size:( 0.08 MB)

Food Safety and Standards (Advertising and Claims) Regulation, 2018  size:( 1.12 MB)

Food Safety and Standards (Contaminants, Toxins and Residues) Regulation, 2011  size:( 0.12 MB)

Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Food and Novel Food) Regulations, 2016  size:( 2.1 MB)

Food Safety and Standards (Alcoholic Beverages) Regulation, 2018  size:( 0.92 MB)

Food Safety and Standards (Prohibition and Restriction of Sales) Regulation, 2011  size:( 0.03 MB)

Manual for Food Import Clearance System (FICS)

Frequently Asked Questions on Food Import Clearance System (FICS) for Importers

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Steps of Food Import Clearance Process and Review Process

Appeal on Rejection (Review Process):

Importer can file review application with grounds of appeal in Form-6 to Director (Imports) against Non-Conforming Report issued by Authorised Officer. If Importer is not satisfied with the decision of first review, then he can file second review application with grounds of appeal in Form-6 of FSS (Import) Regulations, 2017 to CEO, FSSAI.

Resources:

Manual for Food Import Clearance System (FICS)

Frequently Asked Questions on Food Import Clearance System (FICS) for Importers