Under Regulation 2.1.7 (1) of FSS (Licensing and Registration of Food Businesses) Regulations 2011, a license granted under these Regulations shall be valid and subsisting, unless otherwise specified, for a period of 1 to 5 years as chosen by the Food Business Operator, from the date of issue of license subject to remittance of fee applicable for the period and compliance with all conditions of license.

Yes, the Food Importer shall file Annual returns as prescribed under FSS (Licensing and Registration of Food Businesses) Regulation, 2011.

The list of banned/ restricted product in India is provided by DGFT and can be obtained from their website www.dgft.in. However, Food Authority may prohibit/restrict import of any article of Food based on risk perception or outbreaks of disease, etc. and issue orders as deemed fit in this regard. The Food Authority may issue guideline(s)/order(s) as deemed necessary from time to time for ensuring the safety and wholesomeness of Food imported into India. All such prohibitions and restrictions to be informed to the Customs immediately.

In case of imported packaged food consignments, the following special dispensation on labeling shall be allowed for the rectification at the custom bound warehouse by affixing a single non detachable sticker or by any other nondetachable method next to the principle display panel namely:―
a) Name and address of the importer;
b) Food Safety and Standards Authority of India’s Logo and license number,
c) Non-Veg or Veg Logo
d) Category or sub category along with generic name, nature and composition for proprietary food