PIL Seeking ‘Authoritative Interpretation’ of Section 66 PMLA Refused by Delhi High Court  ||  All. HC: Can’t Declare Transaction Benami on Contractor’s Statement Without Relevant Material  ||  Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect  ||  Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence  ||  All. HC: Candidates with Criminal Background Will Pose Severe Threat to Democracy if Elected  ||  All. HC: It’s an Obligation of Bank Officials to Fully Co-operate in Criminal Investigations  ||  SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused  ||  Supreme Court Explains: Debt Becoming Financial & Operational Debt  ||  P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order  ||  Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required    

FSSAI advises E-Commerce platforms to ensure appropriate categorization of food products sold on their websites- (Press Information Bureau) (02 Apr 2024)

MANU/PIBU/0311/2024

Civil

The Food Safety and Standards Authority of India (FSSAI) has asked all e-commerce Food Business Operators (FBOs) to ensure appropriate categorization of food products being sold on their websites. FSSAI has noted instances of food products licensed under 'Proprietary Food' with the nearest category - Dairy Based Beverage Mix or Cereal Based Beverage Mix or Malt Based Beverage - being sold on e-commerce websites under the category 'Health Drink', 'Energy Drink' etc.

FSSAI has clarified that the term 'Health Drink' is not defined or standardized anywhere under the FSS Act 2006 or rules/regulations made thereunder. Therefore, FSSAI has advised all e-commerce FBOs to promptly rectify this misclassification by removing or de-linking such drinks or beverages from the category of 'Health Drinks / Energy Drinks' on their websites and place such products in the appropriate category as provided under the extant law.

Proprietary Foods are items of food that are not standardized in Food Safety and Standards (Food Product Standards and Food Additives) Regulations and Food Safety and Standards (Health Supplements, Nutraceuticals, Food for Special Dietary Use, Food for Special Medical Purpose, Functional Food, and Novel Food) Regulations but use standardised ingredients.

The term - 'Energy' Drinks - is permitted to be used only on the products licensed under Food Category System (FCS) 14.1.4.1 and 14.1.4.2 (Carbonated and Non-carbonated water based flavoured drinks), standardized under sub-regulation 2.10.6 (2) of Food Product Standards and Food Additives Regulations 2011 (Caffeinated Beverage).

This corrective action aims to enhance clarity and transparency regarding the nature and functional properties of the products, ensuring that consumers can make well-informed choices without encountering misleading information.

Tags : E-COMMERCE PLATFORMS  CATEGORIZATION   FOOD PRODUCTS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved