The Food Safety and Standards Act, 2006

92. Power of Food Authority to make regulations. -

1.      The Food Authority may, with the previous approval of the Central Government and after previous publication, by notification, make regulations consistent with this Act and the rules made thereunder to carry out the provisions of this Act.

2.      In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-

a.      salaries and other conditions of service of officers and other employees of the Food Authority under sub-section (3) of section 9;

b.     rules of procedure for transaction of business under sub-section (5) of section 11;

c.      other functions of the Central Advisory Committee under sub-section (2) of section 12;

d.     procedure of Scientific Committee and Panels under sub-section (4) of section 15;

e.      notifying standards and guidelines in relation to articles of food meant for human consumption under sub-section (2) of section 16;

f.      procedure to be followed by Food Authority for transaction of business at its meetings under sub-section (1) of section 17;

g.     making or amending regulations in view of urgency concerning food safety or public health under clause (d) of sub-section (2) of section 18;

h.      limits of additives under section 19;

i.       limits of quantities of contaminants, toxic substance and heavy metals, etc., under section 20;

j.       tolerance limit of pesticides, veterinary drugs residues, etc., under section 21;

k.      the manner of marking and labelling of foods under section 23;

l.       form in which guarantee shall be given under sub-section (4) of section 26;

m.    conditions and guidelines relating to food recall procedures under sub-section (4) of section 28;

n.      regulations relating to functioning of Food Safety Officer under sub-section (5) of section 29;

o.     notifying the registering authority and the manner of registration; the manner of making application for obtaining licence, the fees payable therefor and the circumstances under which such licence may be cancelled or forfeited under section 31;

p.     the respective areas of which the Designated Officer shall be in-charge for food safety administration under sub-section (1) of section 36;

q.     procedure in getting food analysed, details of fees, etc., under sub-section (1) of section 40;

r.       functions, procedure to be followed by food laboratories under sub-section (3) of section 43;

s.      procedure to be followed by officials under sub-section (6) of section 47;

t.       financial regulations to be adopted by the Food Authority in drawing up its budget under sub-section (2) of section 81;

u.      issue guidelines or directions for participation in Codex Meetings and preparation of response to Codex matters; and

v.      any other matter which is required to be, or may be, specified by regulations or in respect of which provision is to be made by regulations.

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