About Into Legal World Institute
Into Legal World is a company registered under the Ministry of Corporate Affairs as Parivritt Enterprises Pvt Ltd., a member of the International Trade Council, certified by ISO, and funded by UPIT (the Government of Uttar Pradesh) under the Startup India program.
The company has several wings, such as the Into Legal World Foundation, Into Legal World Institute, and the Publication Wing. The company’s endeavor is to provide courses at a reasonable rate so that they are affordable to all.
Course Overview
Did you know food law is a fast-emerging legal field with dynamic career opportunities in both MNCs and government agencies like FSSAI❓
Imagine building a career at top companies like Nestlé, ITC, and PepsiCo, or serving in regulatory bodies, working on the frontlines of food safety and consumer rights. Don’t wait until after graduation to explore this area—start building your expertise now!
Our “Certificate Course on Food Law & Consumer Protection in India” by Into Legal World Institute gives you practical knowledge into this growing field. Learn about food safety laws, consumer rights, and compliance obligations, and gain advisory skills on regulatory requirements, audits, and food labeling standards.
With a curriculum that includes topics from fundamentals of food safety to practical case studies, this course sets you up for a rewarding career.
The program offers live classes, recorded sessions, and SMART Notes designed to make learning flexible and impactful. Upon completion, the course not only awards you a recognized certificate but also enhances your professional profile to secure you internships and roles in the industry.
So why wait? Begin building your career today, one that truly makes an impact on public health and consumer protection!
Certificates
- Expert in Food Laws
- Expert in Consumer Protection and Litigation
Course Objectives
- To gain an in-depth understanding of the comprehensive legal frameworks governing food safety and consumer protection in India.
- To equip participants with the knowledge to ensure compliance across the food industry, from manufacturers to retailers.
- To develop the analytical abilities of participants by engaging them in critical discussions and analysis of complex legal issues.
- To understand the mechanisms for consumer grievance redressal and effectively navigate consumer courts.
Points to Remember
- To be launched from 15th November 2024
- Fee: ₹510
- Time frame: 2 Weeks.
- Access to our high-quality SMART Notes essentially designed for the course.
- Live classes: 6 days a week at 8PM.
- Freelance project assistance.
- Recorded Lectures: Available on ILW Institute App.
- Certificate of internship with ILW is also available with this course.
Course Structure
Module 1: Introduction to Food Law in India
- History and evolution of food law in India
- Importance and scope of food law and Key stakeholders in the food industry
- Overview of the regulatory framework in India: The Food Safety and Standards Act, 2006, Food Safety and Standards Authority of India (FSSAI), etc.
Module 2: Regulatory Framework in India
- Food Safety and Standard Act, 2006 and the relevant rules/regulations
- The Role of FSSAI in Ensuring Food Safety
- Regulatory Requirements for Food Businesses
- Labeling, Packaging, and Advertising Regulations
- Licensing and Registration under FSSAI
- Food Safety Inspections and Audits
Module 3: Food Adulteration and Contaminants
- Overview of Prevention of Food Adulteration: Definition and Types
- Legal provisions and penalties
- Methods to detect adulteration
- Managing Food Contaminants
Module 4: Food Imports and Exports
- Regulations Governing Food Imports
- Import/Export procedures and documentation
- Standards for imported/exported food
- Role of customs and other authorities
- Compliance with international standards
Module 5: Consumer Protection Act, 2019
- Overview of the Consumer Protection Act, 2019: Key provisions
- Rights of consumers
- Redressal mechanisms
- Food-Related Provisions in Consumer Protection Act-Misleading advertisements, Unfair trade practices, Product liability and penalties, etc.
Module 6: Case Studies
- Analysis of significant legal cases related to food law
- Practical Applications and Compliance
- Emerging Trends and Future Directions: Technological developments, Globalization impact, etc.
Who Should Attend?
- Law students (including LL.M.) or recent graduates.
- Junior and Mid-Level Legal Practitioners
- Paralegals and Legal Assistants
- Legal Educators and Academicians
- Anyone interested in pursuing this course.
Certification
Participants who successfully complete the course requirements, including assessments and assignments, will be awarded the Certificate on “Certificate Course on Food Law & Consumer Protection in India.” This recognition of your efforts and achievements will not only enhance your professional profile but also demonstrate your commitment to industry best practices.
Authenticity of Certificate: Into Legal World Institute, a unit of Parivritt Enterprises Private Limited, is a world class platform for legal education and holds a membership of International Trade Council. UPIT, Govt of Uttar Pradesh, Startup India, Govt of India and is a part of Skill India Initiatives. Certificate holds authenticity from the organization as mentioned above.
Faculty Details
Mr. Amaresh Patel, is an Assistant Professor at Amity University. He holds more than 7.5 years of teaching experience. Author of 5 Law books and best seller on 3 Law books in Law.
Shakshi Kothari: Assistant Professor of Law (Corporate and Commercial Laws) Christ University (Delhi NCR campus), UGC-NET Qualified (Law), CS Executive and persuing CS Professional. Pursuing Ph.D. From National Law University Jodhpur, LL.M. in Corporate and Commercial Laws from NALSAR University of Law, B.A. LL.B from Faculty of Law, Banaras Hindu University (BHU).
Contact
Click here to register.
