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Notification of Authorised Officers under Section 25 read with Section 47 (5) of Food Safety Standards (FSS) Act, 2006 and Regulation 13 (1) of FSS (Import) Regulation, 2017- (Ministry of Finance ) (05 Jul 2023)

MANU/CUST/0068/2023

Commercial

1. Reference is invited to Instruction No. 2/2022-Customs dated 02.02.2022 regarding authorized officers under Section 25 read with Section 47(5) of Food Safety Standard Act, 2006 and Regulation 13(1) of FSS (Import) Regulation 2017. In this regard, FSSAI has provided updated list of PoEs for import of food (Annexure-1) LT.

2. It is stated that FSSAI has notified Authorised officers at 161 Points of Entries (PoEs) for food, wherein 99 PoEs are to be manned by Customs officials as Authorized officers (AOs) while 62 PoEs are manned by FSSAI officials.

3. It is requested that necessary action may be taken to sensitize officers under your jurisdiction regarding the said matter. The above instruction No. 2/2022- Customs dated 02.02.2020, is modified to that extent.

Tags : NOTIFICATION   AUTHORISED OFFICERS   FSS  

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