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Kerala HC Directs State to Ensure All Food Business Operators to Obtain Necessary Food Licence - (21 Sep 2021)

FOOD ADULTERATION

Kerala High Court has directed the State government to ensure that all food business operators obtain necessary food licence/registration in accordance with the provisions of the Food Safety and Standards Act 2006. The Court has passed the directive while disposing of a public interest litigation. The court also directed that monitoring be done once in three months.

Tags : KERALA HIGH COURT   NECESSARY FOOD LICENCE  

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