August 2011
♦ Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Uploaded on : 20-08-2011]
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 20-08-2011]
♦ Notification of FSSAIs Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Uploaded on : 11-08-2011]
♦ The Food Safety and Standards Regulations, 2011 has been notified in the Gazette of india dated 1st Aug 2011. these Regulations shall come in force on or after 5th Aug 2011 [Uploaded on : 05-08-2011]
♦ Notification of Designated Officers for Central Licensing [Uploaded on : 05-08-2011]
♦ epeal of the enactment and orders mentioned in the Second Schedule of the Food Safety and Standards Act, 2006 and the Milk and Milk Products Regulation, 1992 [Uploaded on : 04-08-2011]
July 2011
♦ “Draft Outline of Food Safety and Standards (Food Import) Regulations, 2011 [Uploaded on : 07-07-2011]
“The suggestion may be sent to Ms. Sumita Mukherjee, Director, Food Safety and Standards Authority of India, 3rd Floor, FDA Bhawan, Kotla Road, New Delhi- 110002 by post or email to commentsdfir@gmail.com by 8thAugust 2011.”
♦ Notification regarding Food Safety and Standards Authority Business Transection Regulations, 2010, Regulation of Transection of business of CAC, 2010 and Regulation for Establishment and Operations of the Scientific Committee and Scientific Panels, 2010 [Uploaded on : 06-07-2011]
May 2011
♦ The Food Safety and Standards Rules, 2011 has been notified in the Gazette of India vide G.S.R.No:-362-(E) dated 5th May, 2011. These rules shall come in to force after three months from the date of publication in the official gazette [Uploaded on : 05-05-2011]
♦ Draft Regulations on Food Recall Procedure [Uploaded on : 04-05-2011]
Comments are invited on the above draft document from all the stakholders including public. The comments may be sent to Sh. Anil Mehta, Depty Director, FSSAI, Food Safety and Standards Authority of India, 4th Floor, FDA Bhavan, Kotla Road New Delhi-110002 E.mail to anilmehta@fssai.gov.in to reach on or before 31.05.2011
♦ Notification [Uploaded on : 26-04-2011]
February 2011
♦ Notification of FSSAI’s Authorised Officer for Indira Gandhi International Airport, New Delhi, CONCOR-ICD, Tuglakabad and CWC-ICD, Patparganj under Section 47(5) of FSS Act 2006 – Reg. [Uploaded on : 14-02-2011]
♦ Draft Notification GSR No. 92(E) Dated 14.02.2011 Regarding Amendment to Prevention of Food Adulteration Rules, 1955 Reg [Uploaded on : 14-02-2011]
Ministry of Health and Family Welfare, Department of Health Government of India has issued a draft notification amending standards of Prevention of Food Adulteration Rules, 1955 with respect to addition of nutrition ingredients in various food products and amending standards for infant foods, fortified atta and maida. This notification has been published in part II, section 3, Sub-section(i) of Gazette of India(Extraordinary) vide GSR No. 92(E) dated 14.02.2011.
A time period of sixty days have been given for sending objections/suggestions. The notification is available on the website of Food Safety and Standards Authority of India i.e. www.fssai.gov.in.
Objection/suggestion, if any on the draft rules , may be sent to secretary, Ministry of Health & Family Welfare, Nirman Bhawan or the Assistant Director General(PFA), Food Safety Standards Authority of India, Ministry of Health and Family Welfare Government of India, FDA Bhawan, Kotla Road, New Delhi-110002 within the stipulated period by post/email id- adgpfa@nic.in
♦ Notification of FSSAIs Authorized officer for Mumbai International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 10-02-2011]
♦ Notification of FSSAIs Authorized officer for Kolkata International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 10-02-2011]
♦ Notification of FSSAIs Authorized officer for Chennai International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 10-02-2011]
♦ Notification of FSSAI's Authorized officer for Mumbai International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ Notification of FSSAI's Authorized officer for Kolkata International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ Notification of FSSAI's Authorized officer for Chennai International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2005 dated 19.01.2011 [Uploaded on : 01-02-2011]
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