This portal has been designed and developed by Food Safety and Standards Authority of India, Government of India.
Though all efforts have been made to ensure the accuracy and currency of the content on this Portal, the same should not be construed as a statement of law or used for any legal purposes. Users are advised to verify/check any information with the official documents, and to obtain any appropriate professional advice before acting on the information provided in the Portal.
Under no circumstance will this department be liable for any expense, loss or damage including, without limitation, indirect or consequential loss or damage, or any expense, loss or damage whatsoever arising from use, or loss of use, of data, arising out of or in connection with the use of this Portal.
These terms and conditions shall be governed by and construed in accordance with the Indian Laws. Any dispute arising under these terms and conditions shall be subject to the jurisdiction of the courts in India.
The information posted on this website could include hypertext links or pointers to information created and maintained by non-Government/private organization. FSSAI, SR is providing these links and pointers solely for your information and convenience. When you select a hyperlink to an outside website, you are leaving the FSSAI Portal and subject to the privacy and security policies of the owners/sponsors of the outside website.
FSSAI, SR does not guarantee the availability of such linked pages at all times.
FSSAI, SR cannot authorize the use of copyrighted materials contained in the linked website. Users are advised to request such authorization from the owner of the linked website.
FSSAI, SR does not guarantee that linked websites comply with Indian Government Website guidelines.