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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


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