Notifications >> Archive


February  2011

♦ 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]

January  2011

♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules  [Uploaded on : 19-01-2011]

♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2005 dated 19.01.2011  [Uploaded on : 19-01-2011]

February  2011

♦ Draft Food Safety and Standards Rules 2011 notified in Gazette of India  [Uploaded on : 19-01-2011]

January  2010

♦ Prevention of Food Adulteration ,8th Amendment ,Rules 2009  [Uploaded on : 12-11-2010]

November  2010

♦ Draft Food Safety and Standards Regulations 2010 notified in Gazette of India  [Uploaded on : 21-10-2010]

October  2010

♦ Consultative Process followed by FSSAI  [Uploaded on : 04-10-2010]

♦ Draft for Consultation on FSSAIs approach to Drawing up/ Revision of Food Standards.  [Uploaded on : 01-10-2010]

August  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 : 20-08-2010]

♦ 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 : 20-08-2010]

♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006  [Uploaded on : 20-08-2010]

♦ 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 : 20-08-2010]

♦ GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010  [Uploaded on : 18-08-2010]