Procedure for grant of prior approval to the manufacturer or importer of non-specified food modified vide Food Safety and Standards (Approval for Non-Specified Food and Food Ingredients) First Amendment Regulations, 2022

    The Food Safety and Standards Authority of India has notified Food Safety and Standards (Approval for Non-Specified Food and Food

   

The Food Safety and Standards Authority of India has notified Food Safety and Standards (Approval for Non-Specified Food and Food Ingredients) First Amendment Regulations, 2022 to amend the Food Safety and Standards (Approval for Non-Specified Food and Food Ingredients) Regulations, 2017.

Key points:

  • As per the amendment, the manufacturer or importer of non-specified food shall submit an application in FORM – I along with necessary documents and fee to the Food Authority.

  • Regulation 4(2) has been modified to insert that on preliminary scrutiny, deficiencies, if any, the Food Authority must  inform the applicant within a period of forty-five days from the date of receipt of the application.

  • The Food Business Operator shall submit the information sought for within a period of thirty days from the issuance of the letter.

  • The Food Authority may appoint an expert committee or panel to examine the application submitted by the Food Business Operator.

  • Food Authority may either grant approval or reject the application, as per FORM-II, on the basis of the safety assessment of the article of food.

  • After the approval of the product by the Food Authority, the Food Business Operator shall conduct and provide a post market surveillance data on relevant safety and efficacy parameters, within one year of placing the product in the market whenever asked by the Authority.

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *