February 2017
♦ Notice Calling for suggestions [Uploaded on : 03-02-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
♦ Notice Calling for suggestions [Uploaded on : 03-02-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
size:( 0.44 MB) size:( 0.31 MB)
♦ Notice Calling for suggestions [Uploaded on : 03-02-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
♦ Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2017 related to pesticide banned as per Insecticides Act, 1968 for inviting comments/suggestions from WTO-SPS Member Countries. [Uploaded on : 03-02-2017]
The objections or suggestions by members countries of WTO may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Notice Calling for suggestions, views, comments etc from stakeholders within a period of 60 days on the draft notification related to pesticide ban as per Insecticides Act, 1968. [Uploaded on : 03-02-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
♦ Notice Calling for suggestions, views, comments etc from stakeholders within a period of 60 days on the draft notification related to omission of provision from 2.10.6 (1) Beverages Non-Alcoholic - Carbonated, for declaration of added sugar. [Uploaded on : 03-02-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
♦ Notice Calling for suggestions, views, comments etc from stakeholders within a period of 60 days on the draft notification related to standards for special dietary foods with low-sodium content (including salt substitutes). [Uploaded on : 03-02-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
♦ 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 : 01-02-2017]
January 2017
♦ Final Gazette Notification of FSS (Food Recall Procedure) Regulation-2017. [Uploaded on : 25-01-2017]
♦ Gazette notification of Food Safety and Standards (Contaminants, Toxins and Residues) First Amendment Regulation, 2017 regarding revision of the Standards of list of Histamine Forming Fish species and limits of Histamine level for Fish and Fishery product [Uploaded on : 25-01-2017]
♦ Gazette Notification of the Referral Food Laboratories under Food Safety and Standards Act, 2006. [Uploaded on : 18-01-2017]
♦ Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2017 related to standards for Date Paste, Fermented Soybean Paste, Cocoa Mass or Cocoa / Chocolate Liquor and Cocoa Cake, Vegetable Protein Products, Thermally Processed Fruit Salad/Cocktail/Mix, Harrisa (Red Hot Pepper Paste) and Cooca Powder. for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 17-01-2017]
The objections or suggestions by members countries of WTO may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Notice Calling for suggestions [Uploaded on : 17-01-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
size:( 2.81 MB) size:( 0.21 MB)
♦ Notice Calling for suggestions, views, comments etc from stakeholders within a period of 60 days on the draft notification related to standards for Date Paste, Fermented Soybean Paste, Cocoa Mass or Cocoa / Chocolate Liquor and Cocoa Cake, Vegetable Protein Products, Thermally Processed Fruit Salad/Cocktail/Mix, Harrisa (Red Hot Pepper Paste) and Cooca Powder. [Uploaded on : 17-01-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
♦ Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2017 related to standards of Milk Protein Concentrate (MPC) and Whey Protein Concentrate (WPC) for inviting comments/suggestions from WTO-SPS Member Countries. [Uploaded on : 16-01-2017]
The objections or suggestions by members countries of WTO may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2017 regarding insertion of new standards for Shea butter and Borneo tallow and inclusion of fatty acid composition for various edible vegetable oils for inviting comments/suggestions from WTO-SPS Member Countries. [Uploaded on : 16-01-2017]
The objections or suggestions by members countries of WTO may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2011 related to standards of Sorghum Flour, Soybean, Soy Protein Products, Whole Maize (Corn) Flour, Wheat Protein Products Including Wheat Gluten, Durum Wheat Semolina and Whole durum wheat semolina, Durum Wheat, Finger Millet (Ragi) and Amaranth for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 16-01-2017]
The objections or suggestions by members countries of WTO may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Proposed Draft Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2011 regarding standards of Complimentary Foods for Older Infants and Young Children for inviting comments/suggestions from WTO-SPS Member Countries. [Uploaded on : 16-01-2017]
The objections or suggestions by members countries of WTO may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Proposed Draft Food Safety and Standards (Licensing and Registration of Food Business) Amendment Regulations, 2017 regarding Quality of Vegetable Oil for Repeated Frying for inviting comments/suggestions from WTO-SPS Member Countries. [Uploaded on : 16-01-2017]
The objections or suggestions by members countries of WTO may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Notice Calling for suggestions [Uploaded on : 16-01-2017]
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, 03rd Floor, Food and Drug Administration Bhawan, Kotla road, New Delhi - 110002 or emailed to regulation@fssai.gov.in within 60 days from uploading of this notice on the website or up to 30 days from the draft notification of these standards, whichever is later.
