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  1. 1841. Clarification dated 29th August 2019 regarding Advisory dated 22.07.2019 on Free Toys & gift items with Food Products [Updated on:30-08-2019]
  2. 1842. Press Release dated 30th August 2019 related to FSSAI announces the first in the series of capacity building workshops for Pharmacists & Retailers in the Health Supplements and Nutraceuticals sector [Updated on:30-08-2019]
  3. 1843. Gazette Notification of Food Anayst Board Amendment Notification [Updated on:30-08-2019]
  4. 1844. Direction under section 16 (5) of Food Safety and Standards Act, 2006 dated 28th August 2019 regarding operationalisation of Food Safety and Standards (Licensing and Registration of Food Business) Amendment Regulations, 2019 [Updated on:29-08-2019]
  5. 1845. Tender Notice dated 27th August 2019 related to inviting bids for creation of renovation and furnished office accommodation and misc work for WR FSSAI at PTH, Andheri (E), MIDC area, Mumbai [Updated on:28-08-2019]
  6. 1846. Extension of timeline for compliance with Food Safety and Standards (Prohibition and Restrictions on Sales) Second Regulations, 2019 relating to revision in sub-regulation 2.3.12: Restriction on sale of common salt [Updated on:27-08-2019]
  7. 1847. Order dated 27th August 2019 related to Validity Period of FSSAI Notified NABL Accredited Food Testing Laboratories for the purposes of carrying out Analysis of Samples Taken under Section 47 of the Food Safety and Standards Act, 2006 [Updated on:27-08-2019]
  8. 1848. Order dated 23rd August 2019 related to Approval of National Reference Laboratory [Updated on:26-08-2019]
  9. 1849. Press Release dated 26th August 2019 related to FSSAI Takes a Step Forward to Ensure Safe Food to Beneficiary [Updated on:26-08-2019]
  10. 1850. Order dated 22nd August 2019 related to Iron Filling in Tea [Updated on:26-08-2019]
  11. 1851. Press Release dated 23rd August 2019 related to National Food Laboratory @ Ghaziabad Inaugurated. [Updated on:23-08-2019]
  12. 1852. Order dated 22nd August 2019 related to Certificate of Analysis from ISO 17025 accredited labs for testing of imported proprietary foods [Updated on:22-08-2019]
  13. 1853. Order dated 29th July 2019 related to Recognition of National Food and Feed Reference Laboratory, Kathmandu, Nepal [Updated on:21-08-2019]
  14. 1854. Order dated 13th August 2019 related to Mandating food safety audit of Food Businesses under the Food Safety and Standards (Food Safety Auditing) Regulations, 2018 [Updated on:14-08-2019]
  15. 1855. Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act [Updated on:13-08-2019]
  16. 1856. Letter dated 09th August 2019 regarding Disposal of Used Cooking Oil from Food Business Operators [Updated on:09-08-2019]
  17. 1857. 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]
  18. 1858. Internship (September) 2019 [Updated on:07-08-2019]
  19. 1859. 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]
  20. 1860. 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]