To download End use declaration form Click Here
If the Importer is not satisfied with the rejection decision of the Authorized Officer
Then the Importer may appeal for Online review to Director(Imports), FSSAI-HQ. via email at dramit.sharma@fssai.gov.in
Payment has to be made online through ePayment Portal (Click here)
"All the Food Importers/FBO's are hereby advised to reply promptly in FICS to clarifications sought by Authorized Officer.
The FICS application will stand rejected if no response to clarification is received within 5 days."

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1800-112-100

Public Grievance

Import Alert

CHA / Importer Updates

  • Labelling Requirements as per FSS Regulation(s) 2011

  • Download User Manual for CHA / Importer

  • Download User Manual for Document Briefcase

  • Download User Manual for License Validity of CHA Process

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frequently asked questions

Authorised Officer means a person appointed as such by the Chief Executive Officer of the Food Safety and Standards Authority of India by an order for the purpose of performing functions (Food Import Clearance) under section 25 of the Act. . The powers and duties of Authorised Officer are mentioned under Chapter IX of Food Safety and Standards (Food Import) Regulations, 2017.
Under Regulation 2.1.7 (1) of FSS (Licensing and Registration of Food Businesses) Regulations 2011, a license granted under these Regulations shall be valid and subsisting, unless otherwise specified, for a period of 1 to 5 years as chosen by the Food Business Operator, from the date of issue of license subject to remittance of fee applicable for the period and compliance with all conditions of license.
Yes, the Food Importer shall file Annual returns as prescribed under FSS (Licensing and Registration of Food Businesses) Regulation, 2011.
The list of banned/ restricted product in India is provided by DGFT and can be obtained from their website www.dgft.in. However, Food Authority may prohibit/restrict import of any article of Food based on risk perception or outbreaks of disease, etc. and issue orders as deemed fit in this regard. The Food Authority may issue guideline(s)/order(s) as deemed necessary from time to time for ensuring the safety and wholesomeness of Food imported into India. All such prohibitions and restrictions to be informed to the Customs immediately.
In case of imported packaged food consignments, the following special dispensation on labeling shall be allowed for the rectification at the custom bound warehouse by affixing a single non detachable sticker or by any other nondetachable method next to the principle display panel namely:―
a) Name and address of the importer;
b) Food Safety and Standards Authority of India’s Logo and license number,
c) Non-Veg or Veg Logo
d) Category or sub category along with generic name, nature and composition for proprietary food

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Contact us

  • FDA Bhavan near Bal Bhavan, Kotla Road,
    New Delhi - 110002 India.
    EPABX : 011-23236975
    Telefax: 011-23220994
    Toll free Number: 1800112100
  • 1800-112-110
  • fics[at]fssai[dot]gov[dot]in

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