November 2020
♦ Draft Notification on Food Safety and Standards (Licensing and Registration of Food Businesses) Amendment Regulations, 2020 [Uploaded on : 25-11-2020]
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 (Licensing and Registration of Food Businesses) Amendment Regulations, 2020 for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 25-11-2020]
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 on Food Safety and Standards (Licensing and Registration of Food Businesses) Amendment Regulations, 2020 for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 25-11-2020]
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 on Food Safety and Standards (Prohibition and Restrictions on Sales) Amendment Regulations, 2020 related to prohibit blending in Mustard Oil [Uploaded on : 18-11-2020]
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 (Prohibition and Restrictions on Sales) Amendment Regulations, 2020 related to prohibit blending in Mustard Oil for inviting comments/suggestions from WTO-TBT Member Countries. [Uploaded on : 18-11-2020]
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 on Food Safety and Standards (Packaging and Labelling) Amendment Regulations, 2020 w.r.t labelling of multi-sourced edible vegetable oils [Uploaded on : 18-11-2020]
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 (Packaging and Labelling) Amendment Regulations, 2020 w.r.t labelling of multi-sourced edible vegetable oils for inviting comments/suggestions from WTO-TBT Member Countries. [Uploaded on : 18-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Draft Food Safety and Standards (Import) Amendment Regulation,2020 related to inclusion of registration and inspection of Foreign Food manufacturing facilities [Uploaded on : 16-11-2020]
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 Food Safety and Standards (Import) Amendment Regulation,2020 related to inclusion of registration and inspection of Foreign Food manufacturing facilities for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 16-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO.
♦ Draft Food Safety and Standards (Fortification of Foods) Amendment Regulations, 2020 w.r.t the standards of fortified milk powder. [Uploaded on : 13-11-2020]
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 Food Safety and Standards (Fortification of Foods) Amendment Regulations, 2020 w.r.t the standards of fortified milk powder for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 13-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
♦ Draft Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Foods and Novel Foods) Amendment Regulations, 2020 [Uploaded on : 06-11-2020]
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 Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Foods and Novel Foods) Amendment Regulations, 2020 for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 06-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
♦ Draft Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Foods and Novel Foods) Amendment Regulations, 2020 for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 06-11-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
October 2020
♦ Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations, 2020 w.r.t the standards of raw edible oil, multi-source edible vegetable oil, dehydrated vegetables, protein rich atta, multigrain atta, mixed millet flour, revised standards of honey, requirements for animal feed, dry sweet basil, hemp seed, use of food additives in iced tea, microbiological standards for food grain etc. [Uploaded on : 28-10-2020]
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 Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations, 2020 w.r.t the standards of raw edible oil, multi-source edible vegetable oil, dehydrated vegetables, protein rich atta, multigrain atta, mixed millet flour, revised standards of honey, requirements for animal feed, dry sweet basil, hemp seed, use of food additives in iced tea, microbiological standards for food grain etc. for inviting comments/suggestions from WTO-TBT Member Countries [Uploaded on : 28-10-2020]
The objections or suggestions may be mailed to spstbt.enqpt@fssai.gov.in within Sixty days from the date of notification in WTO
♦ Draft Food Safety and Standards (Food Product Standards and Food Additives) Amendment Regulations, 2020 w.r.t the standards of raw edible oil, multi-source edible vegetable oil, dehydrated vegetables, protein rich atta, multigrain atta, mixed millet flour, revised standards of honey, requirements for animal feed, dry sweet basil, hemp seed, use of food additives in iced tea, microbiological standards for food grain etc. for inviting comments/suggestions from WTO-SPS Member Countries [Uploaded on : 28-10-2020]
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 file No. Stds/O&F/Notification(12)/FSSAI-2019 dated 26.10.2020 on Food Safety and Standards (Prohibition and Restrictions on sales) Third Amendment Regulations, 2020 related to limit of Total Polar Compounds in unused/fresh vegetable oil/fat [Uploaded on : 27-10-2020]
♦ Gazette Notification on Food Safety and Standards (Import) Amendment Regulation 2020 [Uploaded on : 23-10-2020]
♦ Food Safety and Standards (Prohibition and Restrictions on Sales) Second Amendment Regulations 2020 related to removal of the clause regarding mandatory certification of Agmark for certain food products. [Uploaded on : 23-10-2020]