Food Safety and Standards Act, 2006 | Bare Acts | Law Library

The Food Safety and Standards Act, 2006

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Declaration as to expediency of control by the Union
3	Definitions
Chapter II	Food Safety and Standards Authority of India
4	Establishment of Food Safety and Standards Authority of India
5	Composition of Food Authority and qualifications for appointment of its Chairperson and other Members
6	Selection Committee for selection of Chairperson and Members of Food Authority
7	Term of office, salary, allowances and other conditions of service of Chairperson and Members of Food Authority
8	Removal of Chairperson and Members of Food Authority
9	Officers and other employees of Food Authority
10	Functions of the Chief Executive Officer
11	Central Advisory Committee
12	Functions of Central Advisory Committee
13	Scientific Panels
14	Scientific Committee
15	Procedure for Scientific Committee and Scientific Panel
16	Duties and functions of Food Authority
17	Proceedings of Food Authority
Chapter III	General Principles of Food Safety
18	General principles to be followed in administration of Act
Chapter IV	General Provisions as to Articles of Food
19	Use of food additive or processing aid
20	Contaminants, naturally occurring toxic substances, heavy metals, etc
21	Pesticides, veterinary drugs residues, antibiotic residues and micro-biological counts
22	Genetically modified foods, organic foods, functional foods, proprietary foods, etc
23	Packaging and labelling of foods
24	Restrictions of advertisement and prohibition as to unfair trade practices
Chapter V	Provisions Relating to Import
25	All imports of articles of food to be subject to this Act
Chapter VI	Special Responsibilities as to Food Safety
26	Responsibilities of the food business operator
27	Liability of manufacturers, packers, wholesalers, distributors and sellers
28	Food recall procedures
Chapter VII	Enforcement of the Act
29	Authorities responsible for enforcement of Act
30	Commissioner of Food Safety of the State
31	Licensing and registration of food business
32	Improvement notices
33	Prohibition orders
34	Emergency prohibition notices and orders
35	Notification of food poisoning
36	Designated Officer
37	Food Safety Officer
38	Powers of Food Safety Officer
39	Liability of Food Safety Officer in certain cases
40	Purchaser may have food analysed
41	Power of search, seizure, investigation, prosecution and procedure thereof
42	Procedure for launching prosecution
Chapter VIII	Analysis of Food
43	Recognition and accreditation of laboratories, research institutions and referral food laboratory
44	Recognition of organisation or agency for food safety audit
45	Food Analysts
46	Functions of Food Analyst
47	Sampling and analysis
Chapter IX	Offences and Penalties
48	General provisions relating to offences
49	General provisions relating to penalty
50	Penalty for selling food not of the nature or substance or quality demanded
51	Penalty for sub-standard food
52	Penalty for misbranded food
53	Penalty for misleading advertisement
54	Penalty for food containing extraneous matter
55	Penalty for failure to comply with the directions of Food Safety Officer
56	Penalty for unhygienic or unsanitary processing or manufacturing of food
57	Penalty for possessing adulterant
58	Penalty for contraventions for which no specific penalty is provided
59	Punishment for unsafe food
60	If a person without the permission of the Food Safety Officer
61	Punishment for false information
62	Punishment for obstructing or impersonating a Food Safety Officer
63	Punishment for carrying out a business without licence
64	Punishment for subsequent offences
65	Compensation in case of injury or death of consumer
66	Offences by companies
67	Penalty for contravention of provisions of this Act in case of import of articles of food to be in addition to penalties provided under any other Act
Chapter X	Adjudication and Food Safety Appellate Tribunal
68	Adjudication
69	Power to compound offences
70	Establishment of Food Safety Appellate Tribunal
71	Procedure and powers of Tribunal
72	Civil court not to have jurisdiction
73	Power of court to try cases summarily
74	Special courts and Public Prosecutor
75	Power to transfer cases to regular courts
76	Appeal
77	Time limit for prosecutions
78	Power of court to implead manufacturer, etc
79	Magistrate's power to impose enhanced punishment
80	Defences which may or may not be allowed in prosecution under this Act
Chapter XI	Finance, Accounts, Audit and Reports
81	Budget of Food Authority
82	Finances of the Food Authority
83	Accounts and audit of Food Authority
84	Annual report of Food Authority
Chapter XII	Miscellaneous
85	Power of Central Government to issue directions to Food Authority and obtain reports and returns
86	Power of Central Government to give directions to State Governments
87	Members, officers of Food Authority and Commissioner of Food Safety to be public servants
88	Protection of action taken in good faith
89	Overriding effect of this Act over all other food related laws
90	Transfer of existing employees of Central Government Agencies governing various food related Acts or Orders to Food Authority
91	Power of Central Government to make rules
92	Power of Food Authority to make regulations
93	Laying of rules and regulations before Parliament
94	Power of State Government to make rules
95	Reward by State Government
96	Recovery of penalty
97	Repeal and savings
98	Transitory provisions for food standards
99	Milk and Milk Products Order, 1992 shall be deemed to be regulations made under this Act
100	Amendments to the Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992
101	Power to remove difficulties
The Schedule	The First Schedule
	The Second Schedule

Back