Audit Management System

   thirdparty-audits@fssai.gov.in

Check eligibility?

The Application Procedure for provisional recognition of Auditing Agencies will be the same as for recognition as prescribed in section 4 of the Food Safety and Standards (Food Safety Auditing) Regulations, 2017. Agencies seeking to become a recognized food safety Auditing Agencies must make an application using the 'Application Form for Recognition/ Renewal of Auditing Agency' as prescribed in the Form A of Schedule of the draft regulation.
They should submit this form along with the requisite documents as in Annexure of the form. They are required to pay the fees for application in the form of Demand Draft in favour of Senior Accounts Officer, FSSAI and then submit the application.
The Auditing Agency should specify their area of specialization from the kinds of businesses listed in Annexure 'B'. Also, they should specify the geographical areas (States/ UTs) for which the agency is seeking recognition.
The Screening Committee after considering the applications on the basis of eligibility and experience and after necessary assessment will recommend the Agency as provisionally recognized Agency and a Provisional Certificate with Unique Identification number will be granted. The validity of the Certificate of Recognition will be three years from the date of issue. The list of recognized auditing agencies will be uploaded in the FSSAI website
The detailed EOI can be downloaded:
Expression of Interest (EOI) for Provisional Recognition of Food Safety Auditing Agencies.
(Uploaded on: 12.11.2017)

How to apply?

The Application Procedure for provisional recognition of Auditing Agencies will be the same as for recognition as prescribed in section 4 of the Food Safety and Standards (Food Safety Auditing) Regulations, 2017. Agencies seeking to become a recognized food safety Auditing Agencies must make an application using the 'Application Form for Recognition/ Renewal of Auditing Agency' as prescribed in the Form A of Schedule of the draft regulation.
They should submit this form along with the requisite documents as in Annexure of the form. They are required to pay the fees for application in the form of Demand Draft in favour of Senior Accounts Officer, FSSAI and then submit the application.
The Auditing Agency should specify their area of specialization from the kinds of businesses listed in Annexure 'B'. Also, they should specify the geographical areas (States/ UTs) for which the agency is seeking recognition.
The Screening Committee after considering the applications on the basis of eligibility and experience and after necessary assessment will recommend the Agency as provisionally recognized Agency and a Provisional Certificate with Unique Identification number will be granted. The validity of the Certificate of Recognition will be three years from the date of issue. The list of recognized auditing agencies will be uploaded in the FSSAI website
The detailed EOI can be downloaded:
Expression of Interest (EOI) for Provisional Recognition of Food Safety Auditing Agencies.
(Uploaded on: 12.11.2017)

List of documents

  1. FSSAI ePayment Portal
  2. Certificate of accreditation
  3. Educational qualification certificate of all auditors.
  4. Lead auditor course certificate.
  5. Confidentiality agreement
  6. A copy of the last assessment report by the accreditation body
  7. Details of industry auditing experience of all auditors.

Application forms and other forms (in Pdf)


Fee

The following non refundable fee in relation to the application for recognition as Auditing Agency is prescribed. This fee covers the administrative costs for processing the applications and for monitoring of the audits conducted by the auditing agencies during the period of recognition.

Serial NO. Content Fees
1 Application fee for recognition/renewal of recognition (to be paid along with Application Form A at the time of submitting application form) Rs. 5000/-
(Inclusion of Fee + GST)
2 Fee for recognition/renewal of recognition for a period of 3 years (if granted recognition, fee is to be paid before the Certificate of Recognition is granted) Rs. 30,000/-
(Inclusion of Fee + GST)
3 Fee for modification in the certificate of recognition (Scope, address, auditors etc.) Rs. 5000/-
(Inclusion of Fee + GST)

The fee is non- refundable and has to be paid in the form of Demand Draft in favour of Senior Accounts Officer, FSSAI payable at Delhi.


Food Auditing

The Food Authority is responsible for regulating food production and food safety throughout the country and has an obligation under the FSS Act 2006 and Regulations there under to conduct audits in certain licensed food businesses.


Our Address

Please Contact:
2nd Floor, MMU Building Food Safety and Standard Authority of India FDA Bhawan, Kotla Road, New Delhi-110002

+011 23231679

thirdparty-audits@fssai.gov.in


Keep In Touch With Us

© FSSAI - All Rights Reserved. Website Maintained by FSSAI