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FSSAI issues order for mandating the mention of FSSAI license/ registration no. on the receipts and invoices by Food businesses

On June 08, 2021, the Food Safety and Standards Authority of India (FSSAI) issued an order for mandating the mentioning of FSSAI license/ registration number on receipts/ invoices/ cash memo/ bills etc. by food business on sale of food products.

 

FSSAI has mandated the declaration of the 14- digit FSSAI license or registration number on cash receipts/ memos/ bills etc. with an only exemption on GST e-way bill and such other government documents which are system generated.

 

The policy seeks to leverage the existing commercial transaction practice and the regulatory requirement under tax laws.

The implementation shall be mandatorily done by October 01, 2021

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