MANU/HFAM/0046/2015
Ministry : Ministry of Health and Family Welfare
Department/Board : Food Safety and Standards Authority of India
Notification No. : 3-17/Phytosterol/Notification(Labelling)/FSSAI-2014
Date of Notification : 30.07.2015
Date of Publication : 30.07.2015
Notification/ Circulars Referred : Notification number 2-15015/30//2010 dated the 1st August, 2011 MANU/HFAM/0101/2011;F. No. 4/15015/30/2011, dated the 7th June, 2013 MANU/HFAM/0043/2013;F. No. 1-83L/Sci. Pan- Noti/FSSAI-2012 dated the 17.02.2015 MANU/HFAM/0009/2015
Citing Reference:
Notification number 2-15015/30//2010 dated the 1st August, 2011 MANU/HFAM/0101/2011 Referred
F. No. 4/15015/30/2011, dated the 7th June, 2013 MANU/HFAM/0043/2013 Referred
F. No. 1-83L/Sci. Pan- Noti/FSSAI-2012 dated the 17.02.2015 MANU/HFAM/0009/2015 Referred
Food Safety and Standards (Packaging and Labelling) (Amendment) Regulations, 2015- Draft Regulations.
F. No. 3-17/Phytosterol/Notification(Labelling)/FSSAI-2014.--The following draft of certain regulations, further to amend the Food Safety and Standards (Packaging and Labelling) Regulations, 2011, which the Food Safety and Standards Authority of India proposes to make with the previous approval of the Central Government, in exercise of the powers conferred by sub-section (1) and clause (k) of sub-section (2) of section 92 read with section (23) of the Food Safety and Standards Act, 2006 (34 of 2006), is hereby published as required by sub-section (1) of section 92 of the said Act, for the information of all persons likely to be affected thereby; and notice is hereby given that the said draft regulations shall be taken into consideration after the expiry of a period of sixty days from the date on which the copies of the Official Gazette in which this notification is published are made available to the public;
Objections or suggestions, if any, duly supported by the scientific evidence, may be addressed to the Chief Executive Officer, Food Safety and Standards Authority of India, Food and Drug Administration Bhawan, Kotla Road, New Delhi-110 002;
The objections and suggestions, which may be received from any person with respect to the said draft regulations before the expiry of the period specified above, shall be considered by the aforesaid Authority.
Draft Regulations
1. (1) These regulations may be called the Food Safety and Standards (Packaging and Labelling) (Amendment) Regulations, 2015.
(2) They shall come into force with effect from the ensuing 1st January or 1st July of the year, as the case may be, subject to minimum of 180 days from the date of final notification of these regulations in the official Gazette.
2. In the Food Safety and Standards (Packaging and Labelling) Regulations, 2011, in regulation 2.4 relating to 'Specific Requirements/ Restrictions on manner of labelling',-
(a) in sub-regulation 2.4.5 relating to 'Specific Labelling Requirements of other Products', after clause 53, the following clause shall be inserted, namely:-
"54. Yellow fat spread, milk products, milk based fruit drinks, fermented milk products, cheese, salad dressings, juices and nectars, edible oils, baked products (bread) containing plant sterol shall contain the following declarations, namely:-
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Contains Plant Sterol Esters (as Plant Sterols)---gm/100 gm or 100 ml.
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Patients on cholesterol lowering medication should use the product under medical supervision
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May not be nutritionally appropriate for pregnant and lactating women and children under the age of five years.
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CONSUMPTION OF MORE THAN 3g. PER DAY, TOTAL OF STEROL, STANOLS OR COMBINATION
THEREOF SHALL BE AVOIDED
YUDHVIR SINGH MALIK, Chief Executive Officer
[ADVT.-III/4/Exty./187-O/15(150)]
Note:-The principal regulations were published in the Gazette of India, Extraordinary, Part III, Section 4 vide notification number 2-15015/30//2010 dated the 1st August, 2011 and subsequently amended vide notification numbers:
(i) F. No. 4/15015/30/2011, dated the 7th June, 2013
(ii) F. No. 1-83L/Sci. Pan- Noti/FSSAI-2012 dated the 17.02.2015.