FOOD SAFETY AND STANDARDS (FOOD PRODUCTS
STANDARDS AND FOOD ADDITIVES) FOURTH AMENDMENT REGULATIONS, 2019
PREAMBLE
Whereas a draft of certain regulations, further to amend
the Food Safety and Standards (Food Products Standards and Food Additives)
Regulations, 2011, were published as required by sub-section (1) of section 92 of the Food Safety and Standards Act, 2006 (34 of
2006), vide notification of the Government of India, in the Ministry of Health
and Family Welfare (the Food Safety and Standards Authority of India) number F.
No. Stds/SP (Water & Beverages)/Notification(5) FSSAI-2018, dated the 16th
November, 2018, in the Gazette of India, Extraordinary, Part III, Section 4,
inviting objections and suggestions from the persons likely to be affected
thereby, before the expiry of the period of thirty days from the date on which
the copies of the Official Gazette containing the said notification were made
available to the public;
And whereas the copies of the said Gazette were made
available to the public on the 20th November, 2018;
And whereas the objections and suggestions received from
the public in respect of the said draft regulations have been considered by the
Food Safety and Standards Authority of India;
Now, therefore, in exercise of the powers conferred by
clause (e) of sub-section (2) of section 92 read with section 16 of the said Act, the Food Safety and Standards
Authority of India hereby makes the following regulations further to amend the
Food Safety and Standards (Food Products Standards and Food Additives)
Regulations, 2011, namely:-
Regulation - 1.
(1)
These regulations may be called the Food
Safety and Standards (Food Products Standards and Food Additives) fourth
Amendment Regulations, 2019.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Regulation - 2.
In the Food Safety and Standards (Food Products Standards
and Food Additives) Regulations, 2011, in regulation 2.10,-
(a)
in sub-regulation 2.10.2 relating to Coffee,-
(i)
after clause 1 relating to "Coffee
(green raw or unroasted)" the following clause shall be inserted, namely:-
"1A. DECAFFEINATED ROASTED AND GROUND COFFEE
1A.1 Decaffeinated Coffee means, the dried seeds of
Coffea arabica, Coffea liberica, Coffea excelsa or Coffea canephora (Robusta)
or with their husks (mesocarp and endocarp) removed and decaffeinated to remove
nearly all the caffeine from the beans. Decaffeination is carried out while the
beans are in green form, before they are roasted.
1A.2 Roasted decaffeinated coffee means properly cleaned
green coffee which has been decaffeinated, roasted to a brown colour and has
developed its characteristic aroma.
1A.3 Ground decaffeinated coffee means the powdered
products obtained from 'roasted decaffeinated coffee' only and shall be free
from husk.
1A.4 It shall be free from artificial colouring,
flavouring, facing, extraneous matter or glazing substances and shall be in dry
and fresh condition, free from rancid or obnoxious flavours. It shall conform
to the following standards on dry weight basis, namely:-
|
(i)
|
Moisture,
percent by mass, max
|
5.0
|
|
(ii)
|
Total
Ash, percent by mass
|
3.0
to 6.0
|
|
(iii)
|
Acid
insoluble ash, percent by mass, max
|
0.1
|
|
(iv)
|
Water
soluble ash, percent by mass, min
|
65.0
|
|
(v)
|
Alkalinity
of soluble ash in ml of 0.1 N hydrochloric acid per gram of material, percent
by mass, ml
|
3.5
to 5.0
|
|
(vi)
|
Aqueous
extracts, percent by mass
|
26.0
to 35.0
|
|
(vii)
|
Caffeine
(anhydrous) percent by mass, max
|
0.1";
|
(ii)
after clause 2 relating to "Soluble
Coffee Powder" the following clause shall be inserted, namely:-
"2A. DECAFFEINATED SOLUBLE COFFEE POWDER
2A.1 Decaffeinated soluble coffee powder means coffee powder
obtained from freshly roasted and ground pure coffee beans from which most of
the caffeine has been removed. The product shall be in the form of a free
flowing powder or shall be in the agglomerated form (granules) having colour,
taste and flavour characteristic of coffee. It shall be free from impurities
and shall not contain chicory or any other added substances.
2A.2 Decaffeinated Soluble Coffee powder or granules
shall conform to the following standards on dry weight basis, namely:-
|
(i)
|
Moisture,
percent by mass, Max
|
4.0
|
|
(ii)
|
Total
Ash percent by mass, Max
|
12.0
|
|
(iii)
|
Caffeine
(Anhydrous,) percent by mass, Max
|
0.3
|
|
(iv)
|
Solubility
in boiling water
|
Dissolves
in 30 seconds with moderate stirring
|
|
(v)
|
Solubility
in cold water at 16+/-2?C
|
Dissolve
in 3 minutes with moderate stirring";
|
(b)
in sub-regulation 2.10.8 relating to
"Packaged Drinking Water (other than Mineral Water)", in Table 3,
relating to "General parameters concerning substances undesirable in
excessive amounts", for Sr. nos. 15 and 16, and the entries relating
thereto, the following shall be substituted, namely:-
|
Sr.
No.
|
Characteristic
|
Permissible
Limit
|
|
(1)
|
(2)
|
(3)
|
|
"15.
|
Calcium
(as Ca), mg/l
|
20
to 75
|
|
16.
|
Magnesium
(as Mg), mg/l
|
10
to 30".
|