On 25 May 2026, the Food Safety and Standards Authority of India (FSSAI) notified the Food Safety and Standards (Vegan Foods) Amendment Regulations, 2026, aimed at improving clarity, standardization, and consumer trust in vegan food products.
The amended Regulations will come into force on 1 July 2027.
Key Highlights:
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The Regulation revises Food Safety and Standards (Vegan Foods) Regulations, 2022, which aim to ensure proper definition, labeling, and regulation of vegan food products to protect consumers and prevent misleading claims.
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The key amendment is introduction of mandatory labeling of vegan food products.
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All approved vegan food packages must now carry a standardized vegan logo, as given below:
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The Amendment specifies exact measurements in millimeters for the vegan logo to ensure uniformity and consistent design across all products.
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The standardized vegan logo will help consumers quickly identify genuine vegan products, reducing the chances of misleading claims.
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Food businesses will be required to obtain approval before using the vegan label, ensuring that only compliant products carry the designation.
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With clearer labeling, the Regulation makes it easier for consumers to make more informed dietary choices.
Also Read: FSSAI issues Guidelines for submission of applications for endorsement of vegan logo
[Food Safety and Standards (Vegan Foods) Amendment Regulations, 2026, published on 25-5-2026]
