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FSSAI bars entities from registering websites with ‘FSSAI’ in the domain name or to use its name and logo

It has been brought to the notice of the Food Safety and Standards Authority of India (FSSAI) that a number of websites are operating with the domain name comprising the word ‘FSSAI’ along with suffix or affix ‘registration’, ‘license’, etc. Some of such websites also use the logo of FSSAI.

FSSAI is a statutory body constituted under the Food Safety and Standards Authority of India Act, 2006. FSSAI has not authorized any entity to register its website with the domain name comprising the word ‘FSSAI’ or to use its name and logo or represent FSSAI as such. In the event anyone intends to avail the services of any such online website for registration/ license as food business operator, it is advisable that background check of such a third party should be carried out with regard to the authenticity or reliability of its services. FSSAI shall not be responsible for loss or damage suffered by the FBO on account of deficiency of services by such party.

Public is informed that applications for FSSAI license or registration by the Food Business Operators (FBOs) can only be made at the online Food Licensing and Registration portal of FSSAI by using the link https://foodlicensing.fssai.gov.in/index/aspx.


Food Safety and Standards Authority of India

[Press Release dt. 09-01-2020]

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