Bombay High Court allows Nestle to export Maggi noodles

June,30,2015: The company told the court that it was in the process of recalling and incinerating product packages.

The Bombay High Court on Tuesday allowed Nestle India to export Maggi noodles, currently banned in Maharashtra and other states. The company is "at liberty to export," a division bench of Justices VM Kanade and BP Colabawalla ruled.

The company told the court that it was in the process of recalling and incinerating product packages. Senior advocate Mehmood Pracha appearing on behalf of Food Safety and Standards Authority of India argued, "If the products are so safe why don't they export. Why put the blame on us?" The next hearing will be held on July 14.

Maggi under radar

After samples of “Maggi” noodles manufactured in March 2014 were reportedly found to contain high lead content and Monosodium Glutamate (MSG), the instant noodles brand in under scrutiny by various state governments and Union Consumer Affairs Ministry.

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Links to Food Laws in India at LatestLaws.in-

• Food & Agriculture Laws
  • Agricultural And Processed Food Products Export Cess Act,1986
  • Agricultural And Processed Food Products Export Development Authority Act,1985
  • Agricultural Produce (Grading and Marking) Act,1937
  • Agriculturists’ Loans Act,1884
  • Cattle Trespass Act,1971
  • Coffee Act,1942
  • Food Safety and Standards Act,2006
    • Food Safety and Standards (Contaminants, Toxins and Residues) Regulation,2011
    • Food Safety and Standards (Food Product Standards and Food Additives) Regulation,2011 (Part 2)
    • Food Safety and Standards (Food Product Standards and Food Additives) Regulation,2011(Part I)
    • Food Safety and Standards (Laboratory and Sampling Analysis) Regulation,2011
    • Food Safety and Standards (Prohibition and Restriction on Sales) Regulation,2011
    • Food Safety and Standards Regulations,2011
    • Food Safety and Standards Rules,2011
  • Indian Fisheries Act,1897
  • Infant Milk Substitutes, Feeding Bottles and Infant Foods (Regulation of Production, Supply and Distribution) Act,1992
  • Insecticides Act,1968
    • Insecticides (Price, Stock Display and Submission of Reports) Order,1986
    • Insecticides Rules,1971
  • National Food Security Act,2013
  • Prevention of Food Adulteration Act,1954
  • Produce Cess Laws (Abolition) Act,2006
  • Protection of Plant Varieties and Farmers Rights Act,2001
  • Rubber Act,1947
  • Seeds Act,1966
  • Spices Board Act,1986
  • Standards of Weights and Measures (Enforcement) Act,1985(Repealed)
  • Standards of Weights and Measures Act,1976(Repealed)
  • State Agricultural Credit Corporations Act,1968
  • Sugar Cane Act,1934
  • Sugarcane Control (Additional Powers) Act,1962
  • Tea Act,1953

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