As envisaged under Section 16 (5) of the Food Safety and Standards Act, 2006 the Food Authority issues directionsin the form of advisories, orders and circulars from time to time, on matters relating to food safety and standards.
While the process of developing/revision of standards/regulations have been initiated, considering the fact that these standards are safe and does not compromise consumers interest,these directions are being issued to operationalise the standards/regulations on interim basis
Such operationalization would in fact enable the FSSAI to get the feedback in difficulties, if any, while implementing and the same can be addressed at the time of finalization of the regulations.