LICENSING
As per Section 31(1) of FSS Act, 2006 every Food Business Operator in the country is required to be licensed under the Food Safety &Standards Authority of India. The licensing and registration procedure and requirements are regulated by Food Safety & Standards (Licensing and Registration of food Business) Regulations, 2011 
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size:( 0.89 MB) size:( 0.86 MB) size:( 0.23 MB)ANNOUNCEMENT || LAUNCHED OF FOOD SAFETY COMPLIANCE SYSTEM (FoSCoS)
FSSAI has launched Food Safety Compliance System in the States/UTs of Tamil Nadu, Puducherry, Gujarat, Goa, Odisha, Manipur, Delhi, Chandigarh and Ladakh with effect from 01st June 2020. This system replaces the existing online Food Licensing and Registration System (FLRS: https://foodlicensing.fssai.gov.in 
). Users of these States/UTs are now required to visit https://foscos.fssai.gov.in and login through same user IDs and passwords.
Food Business Operators (FBOs) having License / Registration of premises at Indian Railways and concerned Authorities will continue to operate at Food Licensing and Registration System (FLRS) till further announcement.
Food Business Operators (PAN-India) will continue to receive Consumer Grievances and shall respond to these in time-bound manner at FLRS only. FBOs and Authorities to visit FLRS regularly for Consumer Grievance Module until its upgraded version is developed in FoSCoS.
FSSAI is launching Food Safety Compliance System (FoSCoS) wef 01st June 2020 replacing existing Food Licensing and Registration System. For more details, Visit https://foscos.fssai.gov.in or call 1800112100.
FSSAI 01 जून 2020 से FoSCoS पोर्टल की शुरुआत कर रहा है, जो मौजूदा FLRS पोर्टल की जगह ले रहा है। अधिक जानकारी के लिए, https://foscos.fssai.gov.in पर जाएं या 1800112100 पर कॉल करें।
Licensing Process
Further, regarding website, it is certified that matter pertaining to Regulatory Compliance Division has been reviewed and information on the website is updated till date.
