1.1.1.    These regulations may be called the Food Safety and Standards (Laboratory and Sample Analysis) Amendment Regulations, 2025.

(1) in regulation 2.3, in sub-regulation 2.3.1,-

(a) for clause 2, the following shall be substituted, namely: -

“2. After test or analysis, the certificate thereof duly signed by the Director of theReferral Food Laboratory or the report signed by the Food Analyst shall be supplied forthwith to the sender in Form as prescribed under FSS Rules, 2011.”;

(b) in clause 4, for the proviso starting with “Provided further that” and ending with “the Food Analyst”, the following shall be substituted, namely: -

“Provided further that in case of the unspecified products, the quantity drawn shall be as per the guidelines issued by Food Authority from time to time.”

(2) after regulation 2.4, the following regulation shall be inserted, namely: -

“2.5 Method of Analysis-

2.5.1 The manuals of the method of analysis, as amended or adopted by the Authority from time to time, shall be used for analysing the samples of food articles. However, in case the method for analysing anparameter is not available in these manuals, the Food Laboratory may adopt a validated method of analysis prescribed by AOAC/ ISO / Pearson’s/ Jacob/ IUPAC/ Food Chemicals CODEX/ BIS/ Codex Alimentarius/ Woodmen/ Winton-Winton/ Joslyn or any other internationally recognized regulatory agencies.”;

(3) after regulation 2.5, the following regulation shall be inserted, namely: -

“2.6 Timeline for Analysis-

2.6.1 Regulatory samples:- (1) The Food Analyst shall issue the signed report within 14 days of the receipt of the article of food for analysis as per the format specified under FSS Rules, 2011.

Provided that in case the sample cannot be analysed within 14 days of its receipt, the Food Analyst shall inform the Designated Officer and the Commissioner of Food Safety giving reasons and specifying the time to be taken for analysis.

(2) In case of appeal, referral laboratory shall issue the report signed by the Director within 14 days of receipt of sample as per the format specified under FSS Rules, 2011.

Provided that in case the sample cannot be analysed within 14 days of its receipt, the referral laboratory shall inform the Designated Officer and the Commissioner of Food Safety giving reasons and specifying the time to be taken for analysis.

2.6.2 Import: Notified laboratory or referral laboratory as the case may be, shall provide the laboratory analysis report as per the format specified under FSS (Import) Regulations, 2017 within five days from the date of receipt of the sample.

Provided that in case the sample cannot be tested by the laboratory within the specified time it shall state the reasons for the same in writing to the Authorised Officer.”

(4) in regulation, the FORM A and FORM B shall be omitted.