By using our Services, you are agreeing to these terms. Please read them carefully.
The services under this portal need to be accessed only through the interface provided. Any other means employed to gain access to this system shall be liable for a legal action
Using this portal does not entitle you to the intellectual copyrights of the same and you cannot use/re-use any information published in this portal for any purpose.
FSSAI shall not use the personal details for any purpose other than which falls under the ambit of official proceedings.
In connection to this service, we may send automatic notifications, reminders etc. through email / sms communication.
FSSAI reserves the right to terminate any account if it is not found to be following the terms and conditions or violate FSSAI policies.
FSSAI shall not be responsible for any loss, damages, punitive damages or any other kind of loss due to the usage of this service.
This account is non-transferable.
Any incorrect information provided during the registration process or hereupon shall not be the responsibility of FSSAI. FSSAI reserves the right to take appropriate legal action in such cases.
Any conflict or dispute if may arise during the use of these services shall fall under the jurisdiction of Delhi Court.
