The Bureau of Indian Standards(BIS),empowered by the Bureau of Indian Standards Act,2016, operates product certification schemes by which it grants licenses to manufacturers covering practically every industrial discipline from agriculture and textiles to electronics.BIS is functioning under the administrative control of Ministry of Consumer Affairs, Food & Public Distribution. The certification allows the licensees to use the popular ISI mark, which has become synonymous with quality products for the Indian and neighboring markets for over 55 years.
While the scheme itself is voluntary in nature, the Indian Government has, in public interest, enforced mandatory certification on various products through various quality control orders issued from time to time, under various acts. While BIS continues to grant licenses on application, the enforcement of compulsory certification is done by the authorities notified in such quality control orders. Overseas applicants canal so be granted BIS certification for use of ISI mark for their products under the Foreign Manufacturers Certification Scheme (FMCS).
In this connection, the Food Safety and Standards (Prohibition and Restriction on Sales) Regulations, 2011 has prescribed mandatory certification under the BIS Act for the following products:
• Infant formula (IS14433)
• Milk cereal based weaning food (IS1656)
• Processed cereal based weaning food (IS11536)
• Follow up formula(IS15757)
• Packaged drinking water(IS14543)
• Packaged mineral water(IS13428)
• Milk Powder(IS1165)
• Skimmed Milk Powder(IS13334)
• Partly Skimmed Milk Powder(IS14542)
• Condensed Milk,Partly Skimmed and Skimmed Condensed Milk(IS1166)