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)♦ 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.
June 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♦ Draft Guidance Document & Standard Operating Procedures for fixation of Maximum Residue Limits (MRLs) of pesticides in food commodities [Uploaded on : 09-04-2021]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
March 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.
January 2021
♦ Draft notification on the Food Safety and Standards (Packaging) Amendment Regulations, 2021 w.r.t. non-transparent packaging material for water [Uploaded on : 20-01-2021]
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 the Food Safety and Standards (Packaging) Amendment Regulations, 2021 w.r.t. non-transparent packaging material for water for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 20-01-2021]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
December 2020
♦ Gazette notification on Food Safety and Standards (Food Products Standards and Food Additives) Tenth Amendment Regulations, 2020 related to:(i) Deletion of Bellier Test; (ii) Reduction in trans fat; (iii) Cherries with stem; (iv) Processed fruit juice; (v)Processed vegetable juice; (vi) Cashew Kernel; (vii) Colouring Foods; (viii) Definition in 2.5.1; (ix) Animal Casings; (x)Frozen Egg Products; (xi) Egg Powder; (xii) Liquid Egg Products; (xiii) Pickled Eggs; (xiv) Pasteurized Fish Sausage; (xv) Pasteurised Crab Meat; (xvi) Gelatin from fish processing waste; (xvii) Baking Powder; (xviii) Water Chestnut Flour (Singhare ka atta); (xx) TSS content in the fruits and vegetables (File No. 1-116/Scientific Committee/Notif./2010-FSSAI dated 29.12.2020) [Uploaded on : 31-12-2020]
♦ Gazette Notification on Food Safety and Standards (Alcoholic Beverages) First Amendment Regulations, 2020. (F. No. Stds/SP(water and Beverages)/Notification(1)/FSSAI-2019) [Uploaded on : 21-12-2020]
♦ Gazette Notification on Food Safety and Standards (Fortification of Foods) First Amendment Regulations, 2020. (F. No. REG/Fortification Amendment (1)/Notification/FSSAI-2018) [Uploaded on : 21-12-2020]
♦ Gazette Notification F. No. Stds/03/Notification (IFR)/FSSAI-2017 dated 04.12.2020 on the Food Safety and Standards (Foods for Infant Nutrition) Regulations, 2020. [Uploaded on : 14-12-2020]
♦ Corrigenda on the Food Safety and Standards (Safe food and balanced diets for children in school) Regulations, 2020 [Uploaded on : 14-12-2020]
♦ Draft Notification on Food Safety and Standards (Fortification of Foods) Regulations, 2020 for making fortification of edible oil and milk mandatory in India [Uploaded on : 14-12-2020]
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 (Fortification of Foods) Regulations, 2020 for making fortification of edible oil and milk mandatory in India for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 14-12-2020]
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 F. No. 1-94/FSSAI/SP (Labelling)/2014 (pt-2) dated 17.11.2020 on the Food Safety and Standards (Labelling and Display) Regulations, 2020 [Uploaded on : 14-12-2020]
♦ Gazette Notification of NABL Accredited Laboratories under section 43(1) of FSS Act [Uploaded on : 14-12-2020]
