F. No. Stds/SP (Water & Beverages)/Notif (2)/FSSAI-2016.—Whereas the draft of the Food Safety and Standards (Food Products Standards and Food Additives) Amendment Regulations, 2016, further to amend the Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011 were published as required by sub- section (1) of section 92 of the Food Safety and Standards Act, 2006 (34 of 2006), vide notification of the Food Safety and Standards Authority of India number F.No. Stds/SP (Water & Beverages)/Notif (2)/FSSAI-2016, dated the 16th August, 2016, in the Gazette of India, Extraordinary, Part III, Section 4, inviting objections and suggestions from the persons likely to be affected thereby, before the expiry of the period of thirty days from the date on which the copies of the Official Gazette containing the said notification were made available to the public;

And whereas, the copies of the said Gazette were made available to the public on the 19th August, 2016;

And whereas the objections and suggestions received from the public in respect of the said draft regulations have been considered by the Food Safety and Standards Authority of India;

Now, therefore, in exercise of the powers conferred by clause (e) of sub- section (2) of Section 92 read with section 16 of the said Act, the Food Safety and Standards Authority of India hereby makes the following Regulations further to amend the Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011, namely:-

Regulations

1. Short title and commencement.—(1) These regulations may be called the Food Safety and Standards (Food Products Standards and Food Additives) Eleventh Amendment Regulations, 2016.

(2) They shall come into force on the date of their final publication in the Official Gazette.

2. In the Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011, in Regulation 2.3, in sub-regulation 2.3.30, relating to ‘Carbonated Fruit Beverages or Fruit Drinks’, after clause 3, the following clause shall be inserted, namely:-

“3A. In case the quantity of fruit juice is below 10.0 per cent. but not less than 5.0 per cent. (2.5 per cent. in case of lime or lemon), the product shall be called ‘carbonated beverage with fruit juice’ and in such cases the requirement of TSS (Total Soluble Solids) shall not apply and the quantity of fruit juice shall be declared on the label”.

[ADVT. III/4/Exty./282 (187)]

Note. – The principal regulations were published in the Gazette of India, Extraordinary, Part III, Section 4, vide notification number F. No. 2-15015/30/2010, dated the 1st August, 2011 and subsequently amended vide notification numbers:

(i) F. No. 4/15015/30/2011, dated the 7th June, 2013;

(ii) F. No. P.15014/1/2011-PFA/FSSAI, dated the 27th June, 2013;

(iii) F. No. 5/15015/30/2012, dated the 12th July, 2013;

(iv) F. No. P.15025/262/13-PA/FSSAI dated the 5th December, 2014;

(v) F. No.1-83F/Sci.Pan-Noti/FSSAI-2012 dated the 17th February, 2015;

(vi) F. No. 4/15015/30/2011, dated the 4th August, 2015;

(vii) F. No. P. 15025/263/13-PA/FSSAI, dated the 4th November, 2015;

(viii) F. No. P.15025/264/13-PA/FSSAI, dated the 4th November, 2015;

(ix) F. No. P.15025/261/2013-PA/FSSAI, dated the 13th November, 2015;

(x) F. No. P.15025/208/2013-PA/FSSAI, dated the 13th November, 2015;

(xi) F. No. 7/15015/30/2012, dated the 13th November, 2015;

(xii) F. No.1-10(1)/Standards/SP (Fish and Fisheries Products)/FSSAI- 2013, dated 11th January, 2016;

(xiii) F. No. 3-16/ Specified Foods/Notification (Food Additive)/FSSAI-2014, dated 3rd May, 2016;

(xiv) F. No. 15-03 Enf/FSSAI/2014, dated 14th June, 2016;

(xv) F. No. 3-14F/Notification (Nutraceuticals) /FSSAI-2013, dated 13th July, 2016;

(xvi) F. No. 1-12/Standards/SP (Sweets, Confectionery)/FSSAI-2015, dated 15th July, 2016;

(xvii) F. No.1-120(1)/Standards/Irradiation/FSSAI-2015, 23rd August, 2016;

(xviii) F. No. 11/09/Reg/Harmoniztn/2014, dated 5th September, 2016;

(xix) F. No. Stds/CPLQ.CP/EM/FSSAI-2015, dated 14th September, 2016;

(xx) F. No.11/12/Reg/Prop/FSSAI-2016, dated 10th October, 2016 and

(xxi) F. No. 1-110(2)/SP (Biological Hazards)/FSSAI/2010, dated 10th October, 2016.

MINISTRY OF HEALTH AND FAMILY WELFARE

[Notification dt. 25th October, 2016]

 

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