Notifications >> Archive


June  2014

♦ F.no. 2-15015/30/2012.-Food Safety and Standards (Licensing and Registration of Food Business)Amendment Regulations,2011 published on Gazette on dated 10th June, 2014 relating to time extension of Sub-regulation.  [Uploaded on : 10-06-2014]

August  2013

♦ Performa for submitting data on pesticides residue and toxicity by applicant seeking registration of new pesticides for use in the country under section 9 (3) of the Insecticides Act, 1968  [Uploaded on : 15-10-2013]

October  2013

♦ Draft Food Safety and Standards (Food Products Standards and Food Additives) amendment Regulations, 2013 (relating to caramel, glazing agents and stearic acid)  [Uploaded on : 15-10-2013]

♦ Draft Food Safety and Standards (Licensing and Registration of Food Business)amendment Regulations, 2013.  [Uploaded on : 10-10-2013]

August  2013

♦ Notification of Food Safety and Standards Authority of India (Pay, Allowances and Other conditions of service) Regulations, 2013.  [Uploaded on : 22-08-2013]

♦ Notification of Food Safety and Standards (Packaging and Labeling) first amendment Regulations, 2013 (relating to license number on label).  [Uploaded on : 20-08-2013]

July  2013

♦ Notification of Food Safety and Standards (Food Product Standards and Food Additives) second amendment Regulations, 2013 (relating to transfatty acid).  [Uploaded on : 09-07-2013]

♦ Notification of Food Safety and Standards (Packaging and Labelling) second amendment Regulations, 2013 (relating to transfatty acid).  [Uploaded on : 09-07-2013]

June  2013

♦ "Draft notification for the amendment in the Food Safety and Standards(Food Products standards and Food Additives) Regulation 2013.  [Uploaded on : 11-06-2013]

December  2012

♦ "Draft Regulations on Labelling(Claims)  [Uploaded on : 27-12-2012]

September  2011

May  2012

♦ Notification of Designated Officer over Indian Railways under Section 36 of FSS Act, 2006-reg.  [Uploaded on : 01-05-2012]

♦ Notification of Food Safety Officers over Indian Railways under Section 37 of FSS Act, 2006-reg.  [Uploaded on : 01-05-2012]

December  2011

♦ Corrigenda on Food Safety and Standards Regulations, 2011 notified on 21st December, 2011  [Uploaded on : 30-12-2011]

September  2011

♦ Notification of FSSAI’s Authorized Officer for Mumbai Seaport, Mumbai International Airport and Jahawarlal Nehru Port Trust Nhava sheva under section 47(5) – Reg.  [Uploaded on : 02-11-2011]

October  2011

♦ Notification of FSSAI’s Authorized Officer for Kolkata Seaport,Kolkata International Airport and Haldia Seaport under section 47(5)of FSS Act 2006 – Reg.  [Uploaded on : 31-10-2011]

♦ 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.  [Uploaded on : 31-10-2011]

♦ Notification of FSSAI’s Authorized Officer for Chenni ( Seaport and Airport ) under section 47(5)of FSS Act 2006 – Reg.  [Uploaded on : 31-10-2011]

August  2011

♦ Notification of Authorised Officers for Mumbai Sea Port and Jawaharlal Nehru Port Trust, Nhava Sheva under Section 47 (5) of FSS Act 2006  [Uploaded on : 20-08-2011]

♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006  [Uploaded on : 20-08-2011]