Food Safety and Standards (Prohibition and Restrictions on Sales) Second Amendment Regulations, 2021

On February 02, 2021, the Food Safety and Standards (Prohibition and Restrictions on Sales) Second Amendment Regulations have come into force. The

On February 02, 2021, the Food Safety and Standards (Prohibition and Restrictions on Sales) Second Amendment Regulations have come into force.

The Amendment modifies the Food Safety and Standards (Prohibition and Restrictions on Sales) Regulations, 2011 and inserts a new definition of “Industrial trans fatty acids” and includes all the geometrical isomers of monounsaturated and polyunsaturated fatty acids having non-conjugated, interrupted by at least one methylene group, carbon- carbon double bonds in the trans configuration. It excludes trans-fatty acids from dairy, meat, fish and their products.”

It also provides that Food Products in which edible oils and fats are used as an ingredient shall not contain industrial trans fatty acids more than 2% by mass of the total oils/fats present in the product, on and from 01st January, 2022. The Amendment requires all Food Business Operator to ensure compliance to all the provisions of these regulations for all the products manufactured on or after 1st January, 2022.

FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA

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