May 2011
♦ The Food Safety and Standards Rules, 2011 has been notified in the Gazette of India vide G.S.R.No:-362-(E) dated 5th May, 2011. These rules shall come in to force after three months from the date of publication in the official gazette [Uploaded on : 05-05-2011]
♦ Notification [Uploaded on : 26-04-2011]
February 2011
♦ Notification of FSSAI's Authorized officer for Mumbai International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ Notification of FSSAI's Authorized officer for Kolkata International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ Notification of FSSAI's Authorized officer for Chennai International Airport under section 47(5) of FSS Act 2006 - Reg [Uploaded on : 01-02-2011]
♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2005 dated 19.01.2011 [Uploaded on : 01-02-2011]
January 2011
♦ GSR 41(E)- Prevention of Food Adulteration (4th Amendment) Rules [Uploaded on : 19-01-2011]
August 2010
♦ GSR 651(E)- Prevention of Food Adulteration (4th Amendment) Rules, 2010 dated 2.08.2010 [Uploaded on : 18-08-2010]
♦ 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 : 11-08-2010]
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 11-08-2010]
♦ 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 : 01-08-2010]
♦ Notification of FSSAI’s Authorised Officers for Kolkata Sea Port and Haldia Sea Port under Section 47(5) of FSS Act 2006 [Uploaded on : 01-08-2010]
July 2010
♦ Notification of FSSAI's Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Uploaded on : 21-07-2010]
♦ Notification of FSSAI's Authorised Officer for Chennai Port under Section 47(5) of FSS Act 2006 [Uploaded on : 14-07-2010]
♦ GSR 603(E)- Prevention of Food Adulteration (1st Amendment) Rules, 2010 dated 19.07.2010 (Draft Notification) [Uploaded on : 08-07-2010]
June 2010
♦ Notification GSR 488(E) -relating to use of various food additives in food products [Uploaded on : 08-06-2010]
April 2010
♦ Corrigendum GSR 302 E to notification GSR 63 E [Uploaded on : 14-04-2010]
♦ Corrigendum GSR 302 E to notification GSR 63 E [Uploaded on : 13-04-2010]
♦ Introduction to FSS Rules 2010 [Uploaded on : 08-04-2010]
♦ GSR 351(E): Prevention of Food Adulteration (2nd Amendment) Rules, 2010. [Uploaded on : 06-04-2010]
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