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Testing of imported food products at FSSAI notified laboratories- (Ministry of Finance ) (10 Mar 2021)

MANU/CUST/0029/2021

Civil

1. Attention is invited to Instruction No. 01/2020 dated 12.02.2020 on the above-mentioned subject. Vide this Instruction, it was stated that vide notification dated 09.10.2019, FSSAI had notified Authorised officers at 150 food import Points of Entries (PoEs) under Section 25 read with Section 47 (5) of FSS Act and Regulation 13(1) of FSS (Import) Regulations, 2017.

2. In this regard, it is to state that vide Order dated 26.02.2021 (copy enclosed), FSSAI has partially modified the above-mentioned Notification and has further notified FSSAI officials as Authorised Officers with effect from 10.03.2021 for the jurisdiction of food import entry points mentioned in Annexure I for import food clearance process.

3. It is requested that necessary action may be taken in this regard.

Tags : TESTING   IMPORTED FOOD PRODUCTS   FSSAI  

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