July 2021
♦ Notice dated 15th July 2021 for Inviting Public Comments on Proposed Testing fees [Uploaded on : 16-07-2021]
Notice Calling for suggestions, views, comments etc from stakeholders within a period of 30 days on the recommendations of Testing Fee Committee through email : labs[at]fssai[dot]gov[dot]in
♦ Draft Consultation Paper on Conditional Licensing of Proprietary Food [Uploaded on : 14-07-2021]
size:( 0.7 MB)♦ Gazette Notification of the Food Analysts working in FSSAI recognised Food Testing Laboratories [Uploaded on : 05-07-2021]
♦ Draft notification of Food Safety and Standards (Ayurveda Aahar) Regulations, 2021 [Uploaded on : 05-07-2021]
The objections or suggestions, if any, may be addressed as per the attached format to the Chief Executive Officer, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi – 110002 or submit comments online or emailed to regulation[at]fssai[dot]gov[dot]in within 60 days from uploading of draft notification
♦ Draft notification of Food Safety and Standards (Ayurveda Aahar) Regulations, 2021 for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 05-07-2021]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Draft notification of Food Safety and Standards (Ayurveda Aahar) Regulations, 2021 for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 05-07-2021]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act [Uploaded on : 01-07-2021]
June 2021
♦ Gazette Notification on Appointment of PHO / APHO / LBHUs as Designated Officers and Food Safety Officers at various points of entries (PoE) [Uploaded on : 21-06-2021]
♦ Gazette Notification for the appointment of Food Safety Officer in Western Railway [Uploaded on : 21-06-2021]
♦ Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act [Uploaded on : 08-06-2021]
April 2021
♦ Draft Guidance Document & Standard Operating Procedures for fixation of Maximum Residue Limits (MRLs) of pesticides in food commodities [Uploaded on : 09-04-2021]
The objections or suggestions, if any, may be addressed as per the attached format to the Chief Executive Officer, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi – 110002 or emailed to sp-pesticides@fssai.gov.in within 60 days from uploading of draft
♦ Gazette Notification for the appointment of Food Safety Officer in Southern Railway [Uploaded on : 06-04-2021]
♦ Corrigenda for Food Safety and Standards (Foods for Infant Nutrition) Regulations, 2020 [Uploaded on : 05-04-2021]
March 2021
♦ Gazette Notification on FSS (Food Product Standards and Food Additives) Amendment Regulation, 2019 related to Standards of Shea Butter and Borneo Tallow [Uploaded on : 22-03-2021]
♦ Gazette Notification for the appointment of Food Safety Officer in Northern Railway [Uploaded on : 16-03-2021]
♦ Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act [Uploaded on : 12-03-2021]
♦ Draft Notification on Food Safety and Standards (Import) Amendment Regulations, 2017 related to sampling of food imported for captive use or production of value added products for hundred percent exports [Uploaded on : 09-03-2021]
The objections or suggestions, if any, may be addressed as per the attached format to the Chief Executive Officer, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi – 110002 or submit comments online or emailed to regulation[at]fssai[dot]gov[dot]in within 60 days from uploading of draft notification
♦ Draft Notification on Food Safety and Standards (Import) Amendment Regulations, 2017 related to sampling of food imported for captive use or production of value added products for hundred percent exports for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 09-03-2021]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Gazette Notification on 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 & Appe [Uploaded on : 09-03-2021]
♦ Gazette Notification on the Food Safety and Standards (Prohibition and Restrictions on Sales) Amendment Regulations, 2020 related to prohibit blending in Mustard Oil [Uploaded on : 09-03-2021]
