The Food Safety and Standards Act, 2006

101 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Declaration as to expediency of control by the Union.
Section 3 — Definitions.
Section 4 — Establishment of Food Safety and Standards Authority of India.
Section 5 — Composition of Food Authority and qualifications for appointment of its Chairperson and other Members.
Section 6 — Selection Committee for selection of Chairperson and Members of Food Authority.
Section 7 — Term of office, salary, allowances and other conditions of service of Chairperson and Members of Food Authority.
Section 8 — Removal of Chairperson and Members of Food Authority.
Section 9 — Officers and other employees of Food Authority.
Section 10 — Functions of the Chief Executive Officer.
Section 11 — Central Advisory Committee.
Section 12 — Functions of Central Advisory Committee.
Section 13 — Scientific Panels.
Section 14 — Scientific Committee.
Section 15 — Procedure for Scientific Committee and Scientific Panel.
Section 16 — Duties and functions of Food Authority.
Section 17 — Proceedings of Food Authority.
Section 18 — General principles to be followed in administration of Act.
Section 19 — Use of food additive or processing aid.
Section 20 — Contaminants, naturally occurring toxic substances, heavy metals, etc.
Section 21 — Pesticides, veterinary drugs residues, antibiotic residues and microbiological counts.
Section 22 — Genetically modified foods, organic foods, functional foods, proprietary foods, etc.
Section 23 — Packaging and labelling of foods.
Section 24 — Restrictions of advertisement and prohibition as to unfair trade practices.
Section 25 — All imports of articles of food to be subject to this Act.
Section 26 — Responsibilities of the food business operator.
Section 27 — Liability of the manufacturers, packers, wholesalers, distributors and sellers.
Section 28 — Food recall procedures.
Section 29 — Authorities responsible for enforcement of Act.
Section 30 — Commissioner of Food Safety of the State.
Section 31 — Licensing and registration of food business.
Section 32 — Improvement notices.
Section 33 — Prohibition orders.
Section 34 — Emergency prohibition notices and orders.
Section 35 — Notification of food poisoning.
Section 36 — Designated Officer.
Section 37 — Food Safety Officer.
Section 38 — Powers of Food Safety Officer.
Section 39 — Liability of Food Safety Officer in certain cases.
Section 40 — Purchaser may have food analysed.
Section 41 — Power of search, seizure, investigation, prosecution and procedure thereof.
Section 42 — Procedure for launching prosecution.
Section 43 — Recognition and accreditation of laboratories, research institutions and referral food laboratory.
Section 44 — Recognition of organisation or agency for food safety audit.
Section 45 — Food Analysts.
Section 46 — Functions of Food Analyst.
Section 47 — Sampling and analysis.
Section 48 — General provisions relating to offences.
Section 49 — General provisions relating to penalty.
Section 50 — Penalty for selling food not of the nature or substance or quality demanded.
Section 51 — Penalty for sub-standard food.
Section 52 — Penalty for misbranded food.
Section 53 — Penalty for misleading advertisement.
Section 54 — Penalty for food containing extraneous matter.
Section 55 — Penalty for failure to comply with the directions of Food Safety Officer.
Section 56 — Penalty for unhygienic or unsanitary processing or manufacturing of food.
Section 57 — Penalty for possessing adulterant.
Section 58 — Penalty for contraventions for which no specific penalty is provided.
Section 59 — Punishment for unsafe food.
Section 60 — Punishment for interfering with seized items.
Section 61 — Punishment for false information.
Section 62 — Punishment for obstructing or impersonating a Food Safety Officer.
Section 63 — Punishment for carrying out a business without licence.
Section 64 — Punishment for subsequent offences.
Section 65 — Compensation in case of injury or death of consumer.
Section 66 — Offences by companies.
Section 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.
Section 68 — Adjudication.
Section 69 — Power to compound offences.
Section 70 — Establishment of Food Safety Appellate Tribunal.
Section 71 — Procedure and powers of the Tribunal.
Section 72 — Civil court not to have jurisdiction.
Section 73 — Power of court to try cases summarily.
Section 74 — Special courts and Public Prosecutor.
Section 75 — Power to transfer cases to regular courts.
Section 76 — Appeal.
Section 77 — Time limit for prosecutions.
Section 78 — Power of court to implead manufacturer, etc.
Section 79 — Magistrate’s power to impose enhanced punishment.
Section 80 — Defences which may or may not be allowed in prosecution under this Act.
Section 81 — Budget of Food Authority.
Section 82 — Finances of the Food Authority.
Section 83 — Accounts and audit of Food Authority.
Section 84 — Annual report of Food Authority.
Section 85 — Power of Central Government to issue directions to Food Authority and obtain reports and returns.
Section 86 — Power of Central Government to give directions to State Governments.
Section 87 — Members, officers of Food Authority and Commissioner of Food Safety to be public servants.
Section 88 — Protection of action taken in good faith.
Section 89 — Overriding effect of this Act over all other food related laws.
Section 90 — Transfer of existing employees of Central Government Agencies governing various foods related Acts or Orders to Food Authority.
Section 91 — Power of Central Government to make rules.
Section 92 — Power of Food Authority to make regulations.
Section 93 — Laying of rules and regulations before Parliament.
Section 94 — Power of State Government to make rules.
Section 95 — Reward by State Government.
Section 96 — Recovery of penalty.
Section 97 — Repeal and savings.
Section 98 — Transitory provisions for food standards.
Section 99 — Milk and Milk Products Order, 1992 shall be deemed to be regulations made under this Act.
Section 100 — Amendments to the Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act, 1992.
Section 101 — Power to remove difficulties.

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