Section 92 (1) of Food Safety and Standards Act, 2006 empowers the Food Authority to make regulations/standards in consistent with this Act and Rules made there under. After the enactment of the FSS Act, 2006 FSSAI has drafted six principal regulations through extensive consultation and deliberations/ meetings with various stakeholders. These regulations have been notified in the gazette of India on 1st August, 2011 and came into force on 5th August, 2011.
These regulations/standards are further reviewed and several new regulations are notified taking into account the latest developments in food science, food consumption pattern, new products and additives, advancement in the processing technology and food analytical methods and also with a view to bridge the gap between national and international standards for food products.
That formulation and revision of regulations/ standards involves several stages. After recommendation by the Scientific Panel, following the due process laid down including validation by the Scientific Committee a regulations/ standards are approved by the Food Authority. After soliciting comments of stakeholders and their considerations, final notification is issued for implementation.
In addition to the Six principal regulations notified on 1st August 2011, following new regulations are notified. These include: