Whats New Back

  1. 3401. A-12037/01/2012-Admn.FSSAI [Updated on:06-03-2012]
  2. 3402. Issue of licensing of FBO at Airports & Ports [Updated on:01-03-2012]
  3. 3403. Filling up of application form B for service category [Updated on:21-02-2012]
  4. 3404. Online payment by importers towards the lab analysis of samples of imported food articles [Updated on:08-02-2012]
  5. 3405. Issue of State/ Central Licensing – Clarification on jurisdiction [Updated on:05-02-2012]
  6. 3406. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  7. 3407. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  8. 3408. Corrigenda on Food [Updated on:30-12-2011]
  9. 3409. Corrigenda on Food Safety and Standards Regulations, 2011 notified on 21st December, 2011 [Updated on:30-12-2011]
  10. 3410. A-12031/01/2009-Admn.FSSAI [Updated on:22-11-2011]
  11. 3411. Notification of FSSAI’s Authorized Officer for Mumbai Seaport, Mumbai International Airport and Jahawarlal Nehru Port Trust Nhava sheva under section 47(5) – Reg. [Updated on:02-11-2011]
  12. 3412. Notification of FSSAI’s Authorized Officer for Kolkata Seaport,Kolkata International Airport and Haldia Seaport under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  13. 3413. Notification of FSSAI’s Authorized Officer for Indira Gandhi International Airport , New Delhi , CONCOR-ICD , Tughlakabad , CWC-ICD , ICD Fridabad / Ballabhgarh , ICD Dadri and ICD Loni in NCR Region under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  14. 3414. Notification of FSSAI’s Authorized Officer for Chenni ( Seaport and Airport ) under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  15. 3415. Clarification on status of licensing of Food Business Operator having outlets/ units in two and more States [Updated on:03-10-2011]
  16. 3416. Clarification on status of licensing of Food Business Operator having outlets/ units in two and more States [Updated on:03-10-2011]
  17. 3417. Clarification on the status of Notified Public Analyst at Centre/State/UT after the promulgation of FSS Act, 2006 with from 05.08.2011 [Updated on:01-09-2011]
  18. 3418. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:20-08-2011]
  19. 3419. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:20-08-2011]
  20. 3420. Notification of FSSAIs Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Updated on:11-08-2011]