Important Notice
Kindly make sure that your premise [for which application is being filed] is physically located inside the Seaport/Airport. In case the application is filed at an incorrect address or your premise is not located inside the seaport/airport premises, your application will stand rejected and any fee submitted will not be refunded. Do you want to proceed?
1. The Prevention of Food Adulteration Act, 1954 (37 of 1954). 2. The Fruit Products Order, 1955. 3. The Meat Food Products Order, 1973. 4. The Vegetable Oil Products (Control) Order, 1947. 5. The Edible Oils Packaging (Regulation) Order, 1998. 6. The Solvent Extracted Oil, De oiled Meal, and Edible Flour (Control) Order, 1967. 7. The Milk and Milk Products Order, 1992. 8. Any other order issued under the Essential Commodities Act, 1955 (10 of 1955) relating to food.