On December 15, 2021, the Food Safety and Standards Authority of India has revised the appeal procedure under the Food Safety and Standards (Approval for non-specified food and food ingredients) Regulation, 2017.
As per the revised Regulation 4(6), the food business operator may file an appeal before the chief executive officer of the food authority against any decision of rejection of application within 30 days of the receipt of rejection letter. Such appeal shall be disposed off within 30 days of its receipt and any delay beyond this shall be allowed within reasons recorded thereof.
Further as per regulation 4(7), a food business operator, who is aggrieved by the decision of the chief executive officer of the food authority may file a review petition to be placed for consideration of the chairperson of the food authority, within 30days from the date of issue of appellate order. Decision of the chairperson, food authority shall be final in this regard. Such review shall be disposed off within 30days of its receipt and any delay beyond this shall be allowed with reasons recorded thereof.
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