Section 16(2) in The Food Safety And Standards Act, 2006
(2)Without prejudice to the provisions of sub-section (1), the Food Authority may by regulations specify-(a)the standards and guidelines in relation to articles of food and specifying an appropriate system for enforcing various standards notified under this Act;(b)the limits for use of food additives, crop contaminants, pesticide residues, residues of veterinary drugs, heavy metals, processing aids, myco-toxins, antibiotics and pharmacological active substances and irradiation of food;(c)the mechanisms and guidelines for accreditation of certification bodies engaged in certification of food safety management systems for food businesses;(d)the procedure and the enforcement of quality control in relation to any article of food imported into India;(e)the procedure and guidelines for accreditation of laboratories and notification of the accredited laboratories;(f)the method of sampling, analysis and exchange of information among enforcement authorities;(g)conduct survey of enforcement and administration of this Act in the country;(h)food labelling standards including claims on health, nutrition, special dietary uses and food category systems for foods; and(i)the manner in which and the procedure subject to which risk analysis, risk assessment, risk communication and risk management shall be undertaken.
