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Food Safety and Standards (Prohibition and Restrictions on Sales) amendment regulation 2023

S.no.	Section	Notification
1	PROHIBITION AND RESTRICTIONS ON SALES	(i) In regulation 2.1, in sub-regulation (2.1.1), for the 5th proviso starting with words ‘Provided also that prohibition in Regulation 2.1.1’ and ending with words ‘the relevant standard prescribed by these regulations.’, the following shall be substituted, namely, - “Provided also that prohibition in Regulation 2.1.1 (5) shall remain inoperative in respect of Multi-Source Edible Oil specified under the clause (24) of sub-regulation (2.2.1) of regulation ‘2.2 of Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011, and Multi-Source Edible Oil shall not be sold in a packages weighing more than 15 litres.” (ii) sub-regulation 2.3.8 of regulation 2.3 shall be omitted; (iii) in sub-regulation 2.3.14 of regulation 2.3,- (a) clause (4) and (5) shall be omitted; (b) in clause (11), the words “AGMARK certification mark bearing” shall be omitted; (c) in clause (13), the words “AGMARK Certification mark bearing” shall be omitted; (d) clause (17) and (18) shall be omitted; (iv) The Form A shall be omitted.