Whats New Back

  1. 3261. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  2. 3262. Ad-hoc instructions related to re-sampling and re-testing of food grains including pulses consignments by Authorised Officers [Updated on:20-01-2012]
  3. 3263. Corrigenda on Food [Updated on:30-12-2011]
  4. 3264. Corrigenda on Food Safety and Standards Regulations, 2011 notified on 21st December, 2011 [Updated on:30-12-2011]
  5. 3265. A-12031/01/2009-Admn.FSSAI [Updated on:22-11-2011]
  6. 3266. Notification of FSSAI’s Authorized Officer for Mumbai Seaport, Mumbai International Airport and Jahawarlal Nehru Port Trust Nhava sheva under section 47(5) – Reg. [Updated on:02-11-2011]
  7. 3267. Notification of FSSAI’s Authorized Officer for Kolkata Seaport,Kolkata International Airport and Haldia Seaport under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  8. 3268. Notification of FSSAI’s Authorized Officer for Indira Gandhi International Airport , New Delhi , CONCOR-ICD , Tughlakabad , CWC-ICD , ICD Fridabad / Ballabhgarh , ICD Dadri and ICD Loni in NCR Region under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  9. 3269. Notification of FSSAI’s Authorized Officer for Chenni ( Seaport and Airport ) under section 47(5)of FSS Act 2006 – Reg. [Updated on:31-10-2011]
  10. 3270. Clarification on status of licensing of Food Business Operator having outlets/ units in two and more States [Updated on:03-10-2011]
  11. 3271. Clarification on status of licensing of Food Business Operator having outlets/ units in two and more States [Updated on:03-10-2011]
  12. 3272. Clarification on the status of Notified Public Analyst at Centre/State/UT after the promulgation of FSS Act, 2006 with from 05.08.2011 [Updated on:01-09-2011]
  13. 3273. Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006 [Updated on:20-08-2011]
  14. 3274. Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Updated on:20-08-2011]
  15. 3275. Notification of FSSAIs Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Updated on:11-08-2011]
  16. 3276. A-12024/04/2011-Admn.FSSAI [Updated on:10-08-2011]
  17. 3277. The Food Safety [Updated on:05-08-2011]
  18. 3278. Notification of Designated Officers for Central Licensing [Updated on:05-08-2011]
  19. 3279. 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 [Updated on:05-08-2011]
  20. 3280. A-19012/02/2009-Admn.FSSAI [Updated on:05-08-2011]