Documents to be enclosed for New Application for License to Central Licensing Authority
Form-B Duly completed and signed (In Duplicate) by the Proprietor/Partner or the Authorized Signatory
Blueprint/layout plan of the processing unit showing the dimensions in metres/square metres and operation-wise area allocation (mandatory for manufacturing and processing units only)
List of Directors/Partners/Proprietor/Executive Members of Society/Trust with full address and contact details (mandatory for companies only)
Name and List of Equipments and Machinery along with the number, installed capacity and horse power used (mandatory for manufacturing and processing units only)
Photo I.D and address proof issued by Government authority of Proprietor/Partner/Director(s)/Authorised Signatory. (optional)
List of food category desired to be manufactured. (In case of manufacturers)
Authority letter with name and address of responsible person nominated by the manufacturer along with alternative responsible person indicating the powers vested with them viz assisting the officers in inspections, collection of samples, packing & dispatch. (for manufacturers / processors)
Analysis report (Chemical & Bacteriological) of water to be used as ingredient in food from a recognized/ public health laboratory to confirm the portability (mandatory only for manufacturing and processing units only)
Proof of possession of premises. (Sale deed/ Rent agreement/ Electricity bill, etc.) (optional)
Partnership Deed/Self Declaration for Proprietorship [Download self-declaration for Proprietorship(pdf:178KB)] /Memorandum & Articles of Association towards the constitution of the firm. (optional) – For MoA - Three pages need to be uploaded (First page - Certification of incorporation, Second page - Authorization of food business activity and Third page - list of directors with addresses)
Copy of certificate obtained under Coop Act - 1861/Multi State Coop Act - 2002 in case of Cooperatives. (wherever applicable)
Source of milk or procurement plan for milk including location of milk collection centres etc. in case of Milk and Milk Products processing units.(wherever applicable)
Source of raw material for meat and meat processing plants. (wherever applicable)
Pesticide residues report of water in case of units manufacturing packaged drinking water, packaged Mineral water and/or carbonated water from a recognised/ public health laboratory
Recall plan wherever applicable, with details on whom the product is distributed. (optional)
NOCs from Municipality or local body. (optional)
Ministry of Commerce Certificate for 100% EOU
Supporting documentary proof for Turnover
NOC/PA document issued by FSSAI (In case of multiple documents, merge them into one document and then upload)
Name, qualification and details of technical personnel in charge of operation. (mandatory for manufacturing & processing units)
Proof of change of Name [In case of Companies, copy of COI from ROC and in case of Partnership, a copy of the new partnership deed and in Proprietorship, a letter of undertaking from the proprietor]
Blueprint/layout plan of the processing unit showing the dimensions in metres/square metres and operation-wise area allocation (mandatory for manufacturing and processing units only)
List of Directors/Partners/Proprietor/Executive Members of Society/Trust with full address and contact details (mandatory for companies only)
Name and List of Equipments and Machinery along with the number, installed capacity and horse power used (mandatory for manufacturing and processing units only)
Photo I.D and address proof issued by Government authority of Proprietor/Partner/Director(s)/Authorised Signatory. (optional)
List of food category desired to be manufactured. (In case of manufacturers)
Authority letter with name and address of responsible person nominated by the manufacturer along with alternative responsible person indicating the powers vested with them viz assisting the officers in inspections, collection of samples, packing & dispatch. (for manufacturers / processors)
Analysis report (Chemical & Bacteriological) of water to be used as ingredient in food from a recognized/ public health laboratory to confirm the portability (mandatory only for manufacturing and processing units only)
Partnership Deed/Self Declaration for Proprietorship [Download self-declaration for Proprietorship(pdf:178KB)] /Memorandum & Articles of Association towards the constitution of the firm. (optional) – For MoA - Three pages need to be uploaded (First page - Certification of incorporation, Second page - Authorization of food business activity and Third page - list of directors with addresses)
Copy of certificate obtained under Coop Act - 1861/Multi State Coop Act - 2002 in case of Cooperatives. (wherever applicable)
Source of milk or procurement plan for milk including location of milk collection centres etc. in case of Milk and Milk Products processing units.(wherever applicable)
Source of raw material for meat and meat processing plants. (wherever applicable)
Pesticide residues report of water in case of units manufacturing packaged drinking water, packaged Mineral water and/or carbonated water from a recognised/ public health laboratory
Download self-declaration for Proprietorship(pdf:178KB)