e-platform for Comment(ePC)

Sorry!! Last Date For Commments On This Draft Is Expired !!!

Draft Notification on Food Safety and Standards (Organic Foods) Amendment Regulations, 2020

S.no.	Section	Notification
1	General	1. (1) These regulations may be called the Food Safety and Standards (Organic Foods) Amendment Regulations, 2020. (2) They shall come into force with effective date for implementation to be either 1st January or 1st July subject to a minimum of 180 days from the date of their final publication in the official Gazette.
2	2. In the Food Safety and Standards (Organic Foods) Regulation, 2017, -	(i) in regulation 4, after sub-regulation (2), the following shall be inserted, namely; - “(3) Aggregators or Intermediaries who collect organic food from small original producer or producer organization and sell it to the end consumer directly are exempted from the provisions of the systems referred in sub-regulation (1). They shall maintain records of traceability and comply with the provisions of anyone of the systems mentioned in sub Regulations (1). Such products shall not carry Food Safety and Standard Authority of India's organic logo.” (ii) in regulation 5, after sub-regulation (2), the following shall be inserted, namely; - “(3) In-conversion products under PGS-India may be labelled as 'PGS-Green' and may also be labelled as "In-conversion to organic". Conversion products under NPOP may be labelled as "In-conversion to organic' and shall mention the year of conversion. Such In-conversion products shall not carry Food Safety and Standard Authority of India's organic logo.”