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Food Safety and Standards (Contaminants, Toxins and Residues) Amendment Regulations, 2024 relating to limits of metal contaminant, Crop contaminants & naturally occurring toxic substances and antibiotic
 

                                                                                             
  
S.no.SectionNotification
1(1) in regulation 2.1 relating to “METAL CONTAMINANTS”,

 

(a)     in sub-regulation 2.1.1, in clause 2, in the Table,

(i)       against serial number 1 relating to Lead, in Column (2), for the words “Pulses”, the words “Pulses and Pulse flours” shall be substituted;

(ii)     against serial number 3 relating to Arsenic, in Column (2), for the words “Edible fats and oils (edible fats and oils not covered by individual standards)”, the words and figure “Edible fats and oils (edible fats and oils not covered by individual standards)* ” shall be substituted;

 

(iii)   at the end of the table, following shall be inserted, namely:-

 

“*Note- For fish oils, the ML is for inorganic arsenic (As-in). Countries or importers may decide to use their own screening when applying the ML for As-in in fish oils by analyzing total arsenic (As-tot) in fish oils. If the As-tot concentration is below the ML for As-in, no further testing is required, and the sample is determined to be compliant with the ML. If the As-tot concentration is above the ML for As-in, follow-up testing shall be conducted to determine if the As-in concentration is above the ML.”;

 

(iv)   against serial number 5 relating to Cadmium, in Column (2), for the words “Pulses, excluding soybean dry”, the words “Pulses and Pulse flours, excluding soybean dry” shall be substituted.

 

2(2) in regulation 2.2 relating to “Crop contaminants and naturally occurring toxic substances”,-

 

(a)    in sub-regulation 2.2.1, in clause 1, in the Table,-

 

(i)       against serial number 1 relating to Total Aflatoxins, in Column (3), for the words “Oilseeds or oil: Oilseeds for further processing, Ready to eat” the following shall be substituted, namely:-

 

           Article of the food 

(3)

“

  • Oils and Oilseeds for further processing
  • Ready to eat oilseeds ”;

 

 

 

 

(ii)       against serial number 2 relating to Aflatoxin B1, in Column (3), for the words “Oilseeds or oil: Oilseeds for further processing, Ready to eat”, the following shall be substituted, namely:-

 

           Article of the food 

 (3)

“

  • Oils and Oilseeds for further processing
  • Ready to eat oilseeds”;

 

(b)   in sub-regulation 2.2.1, in clause 2, in the Table, for serial number 4, the following shall be substituted, namely:-

 

Sl. No.

Name of naturally occurring toxic substances (NOTS)

Article of food

Maximum limits (ppm)

(1)

(2)

(3)

(4)

“4

Saffrole

Beverages and foods containing mace and/or nutmeg kernel as an ingredient

10”

 

3in regulation 2.3, in sub-regulation 2.3.2,-

(i)           the clause (1) shall  be omitted;

 

(ii)         in the clause (4), -

 

(a)   against the serial number 45 relating to Trimethoprim, in columns (3) and (4), after the existing entries, the following entries shall be inserted, namely: -

 

Food

Tolerance Limit (MRL) mg/kg

Column (3)

Column (4)

“Sea foods including shrimps, prawns or any other variety of fish and fishery products

0.05”

 

 

(b) after the serial number 49 (Zinc Bacitracin (minimum 60IU/mg dried substance)), the following shall be inserted, namely: -

 

 

 

 

 

S. No.

Antimicrobials and other drugs used in veterinary practices

Food

Tolerance limit (mg/Kg)

Column (1)

Column (2)

Column (3)

Column (4)

“50

Oxolinic acid

Sea foods including
shrimps, prawns or any other variety of fish and fishery products

0.3”


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