Central Information Commission
Naresh Kadyan vs Agricultural And Processed Food ... on 5 January, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/APPEA/C/2024/611778
Naresh Kadyan ...निकायतकताग /Complainant
VERSUS
बनाम
CPIO: Agricultural and Processed
Food Products Export ...प्रनतवािीगण /Respondents
Development Authority 3rd Floor,
NCUI Building 3, Siri
Institutional Area, August Kranti
Marg, Opp. Asiad Village,
New Delhi - 110016
Relevant dates emerging from the complaint:
RTI : 01-01-2024 FA : 27.01.2024 Complaint : 18.03.2024
CPIO : 25-01-2024 FAO : 05.02.2024 Hearing : 05.01.2026
Date of Decision: 05.01.2026
CORAM:
Information Commissioner
Khushwant Singh Sethi
ORDER
1. The Complainant filed an RTI application dated 01.01.2024 seeking information on the following points:
"APEDA has notified the Procedures for grant of Registration Certificate to integrated Abattoir and Meat Processing Plants vide Document No. APEDA/MPD/Registration/2013 dated 6th December 2013. The Registration Certificate issued by APEDA to the plants states that the operations of the Page 1 of 8 abattoir/plant will have to be in accordance with all statutory requirements/regulations in force. In view of the above, the following para is added after Para 3.11 of the plant registration procedures. 3.12 The operation of the abattoir/plant shall meet all statutory requirements/regulations in force which would also include the following-
Export of Raw meat (Chilled/Frozen) (Quality control & Inspection) Rules, 1992 under Export (Quality Control and Inspection) Act, 1963. Slaughter House Rules, 2001 under Prevention of Cruelty to Animals Act, 1960 and all Rules.
FBO licence under The Food Safety and Standards Act, 2006. NoC from Pollution Control Board of respective state under Prevention & Control of Pollution Act 1974 and 1981.
Clearance from the State Administration such as Police, Municipal Commissioner, Divisional Transport Officer, Chief Medical Officer, Chief Veterinary Officer, Water Board, Labour Enforcement Officer etc. Supply all copies of permission, No objection certificate etc as required, stated above, related to:
1. Gazipur Slaughter House.
2. APEDA/227: QURESHI INTL DS MAX FNF CONSORTIUM PVT LTD.
3. Strict compliance of:
A). Compendium compliance, keeping in view, CWP No. 309 of 2003. B). Orders dated 27-8-2013, passed by Supreme Court, in CWP No/209 of 2003. C). Delhi High Court orders, in W.P.(C) 2316/2017. D). Delhi Police standing order No. 31 of 2022 E). Supreme Court of India, verdict on 5 freedoms for animal, SLP (C) No.11686 of 2007, read with WP (C) No. 23 of 2016 Page 2 of 8 F). National Green Tribunal OA 214 of 2021, orders passed on the compliance of Inspection Reports: E.Α. Νο. 10/2023.
G). Food Safety and Standards (Licensing and Registration of Food Businesses) Regulations, 2011.
H). Food Safety and Standards Act, 2006. I). National Accreditation Board for Certification Bodies - NABCB. Streamlining of Halal Certification Process for Meat and Meat Products. K). Rule 3 of Veterinary Council of India Standard of Professional Conduct, Etiquette and Code of Ethics, for Veterinary Practitioners Regulations, 1992. L). Central Motor Vehicles (Eleventh Amendment) Rules, 2015. M). Central Motor Vehicle (13th Amendment) Rules, 2016"
2. The CPIO replied vide letter dated 25.01.2024 and the same is reproduced as under
:-
"This is with reference to your RTI application registration number. APPEA/R/E/23/00001 dated 01.01.2024, seeking information under RTI Act 2005. In this regard, point wise reply of your RTI is as under.
Sl Question Reply No
APEDA has notified the Procedures Information sought under Point No. 1 & 2 is for grant of Registration Certificate to Integrated Abattoir and Meat related to third party. Processing Plants vide Document No. owever, APEDA is registering meat plants as APEDA/MPD/Registration/2013 per the APEDA Registration Procedure and is available under the following link:- dated 6th December 2013. The
1. Registration Certificate issued by APEDA to the plants states that the operations of the abattoir/plant will have to be in accordance with all https://apeda.gov.in/apedawedbsite/Announc statutory requirements/regulations ements/procedure_for_meat_plant_17_07_20 in force. In view of the above, the 21.pdf following para is added after Para Page 3 of 8 Sl Question Reply No
3.11 of the plant registration procedures. 3.12 The operation of the abattoir/plant shall meet all statutory requirements/regulations in force which would also include the following-
Export of Raw meat (Chilled/Frozen) (Quality control & Inspection) Rules, 1992 under Export (Quality Control and Inspection) Act, 1963.
Slaughter House Rules, 2001 under Prevention of Cruelty to Animals Act, 1960 and all Rules.
FBO licence under The Food Safety and Standards Act, 2006.
NoC from Pollution Control Board of respective state under Prevention & Control of Pollution Act 1974 and 1981.
Clearance from the State
Administration such as Police,
Municipal Commissioner,
Divisional Transport Officer, Chief Medical Officer, Chief Veterinary Officer, Water Board, Labour Enforcement Officer etc. Supply all copies of permission, No objection certificate etc as required, stated above, related to:
Gazipur Slaughter House.
Page 4 of 8
Sl
Question Reply
No
2. APEDA/227: QURESHI INTL DS
MAX FNF CONSORTIUM PVT
LTD.
3. Strict compliance of:
A). Compendium compliance,
keeping in view, CWP No. 309 of
2003.
B). Orders dated 27-8-2013, passed by Supreme Court, in CWP No/209 of 2003.
C). Delhi High Court orders, in W.P.(C) 2316/2017.
D). Delhi Police standing order No. 31 of 2022 E). Supreme Court of India, verdict on 5 freedoms for animal, SLP (C) No.11686 of 2007, read with WP (C) No. 23 of 2016 F). National Green Tribunal OA 214 of 2021, orders passed on the compliance of Inspection Reports:
E.A. No. 10/2023.
G). Food Safety and Standards (Licensing and Registration of Food Businesses) Regulations. 2011.
H). Food Safety and Standards Act, 2006.
1). National Accreditation Board for Certification Bodies NABCB.
Streamlining of Halal Certification Page 5 of 8 Sl Question Reply No Process for Meat and Meat Products.
K). Rule 3 of Veterinary Council of India Standard of Professional Conduct, Etiquette and Code of Ethics, for Veterinary Practitioners Regulations, 1992.
L). Central Motor Vehicles (Eleventh Amendment) Rules, 2015.
M). Central Motor Amendment) Rules 2016 Vehicle (13th
3. Dissatisfied with the response received from the CPIO, the Complainant filed a First Appeal dated 27.01.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 25.02.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Complainant approached the Commission with the instant Complaint registered on 18.03.2024.
5. The Complainant remained absent and on behalf of the respondent Dr. Deepak D.A, Assistant Manager, APEDA, attended the hearing In-Person.
6. The respondent while defending their case inter alia submitted that the complainant sought copies of permission, no objection certificate etc. related to Gazipur Slaughter House and APEDA/227: QURESHI INTL DS MAX FNF CONSORTIUM PVT LTD and since the sought information is related to third-party, the same was denied to the complainant. However, the respondent further informed that the registered entities names are available in public domain.
The Commission queried on whether the license/permission granted to the above entities remains in public domain. The respondent apprised the Commission that the Page 6 of 8 license/permission copy contains information including commercial confidence related to processing capacity and other details of the third-party in contention and hence could not be disclosed to the complainant as per Section 8(1)(d) of the RTI Act.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the respondent gave an appropriate reply to the complainant vide reply dated 25.01.2024. Therefore, no further intervention of the Commission is required. Accordingly, the complaint is dismissed.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 05.01.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Addresses of the parties:
1. The CPIO Agricultural and Processed Food Products Export Development Authority, 3rd Floor, NCUI Building 3, Siri Institutional Area, August Kranti Marg, Opp. Asiad Village, New Delhi - 110016 2 The FAA, Agricultural and Processed Food Products Export Development Authority, 3rd Floor, NCUI Building 3, Siri Institutional Area, August Kranti Marg, Page 7 of 8 Opp. Asiad Village, New Delhi - 110016
3. Shri. Naresh Kadyan Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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