• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • News/Articles
  • Food Processing Industry: Scope & Challenges

Latest News

Back

Food Processing Industry: Scope & Challenges

Courtesy/By: Priyanshu Tiwari  |  02 Jul 2020     Views:1163

The Food Processing Industry (FPI) in India is one of the most important in terms of production, consumption, export, and growth prospects. It is projected to grow at a speed of 104 %, touching US$ 482 billion by 2020. The food sector has emerged as a high-growth and high-profit sector thanks to an outsized agriculture sector, abundant livestock, and price competitiveness. India is the largest producer of milk and the second-largest producer of fruits and vegetables. With 20 agroclimatic regions, all 15 major climates within the world exist in India.

The Food Processing Industry in India may be a sunrise sector that has gained prominence within recent years. Demand for fast food, packed food, ready-to-eat food has increased significantly. Though it indicates growth for the Indian food industry, manufacturing companies face an enormous challenge to take care of the standard & safety at works. The food industry has got to follow many steps like washing, drying, filleting, heating, shredding, mixing, filling, and packing, which are generally appropriated by Automation.

Ministry of Food Processing Industries, MoFPI is making all efforts to encourage investments within the business. Under the “Make In India” campaign, the govt of India has approved the set-up of 5 Mega Food Parks with the provision of Rs. 2,000 Crore (US$ 301.27 million) in 2015-16, to supply cheaper credit to the food processing industry.
The effect of Corona
The spread of the coronavirus started relatively late in India, compared with other countries. With a 21-day lockdown announced by the government, the impact on Indian food & Agri has started. The impact varies in different sectors. Food-services and poultry, for example, are affected severely (poultry was affected even before the lockdown due to rumors around the coronavirus). Other sectors, such as packaged food and grocery retail, have not been impacted much so far, but potential severe supply-chain disruption will impact most sectors going forward.


Courtesy/By: Priyanshu Tiwari  |  02 Jul 2020     Views:1163

News Updates

The Legal Framework of Bail Conditions in India: B...
25 Oct 2024     Views:3431
Changing an Arbitrator Mid-Proceeding: Legal Frame...
23 Oct 2024     Views:2917
IMF Retains India's FY25 GDP Growth Forecast at 7%...
22 Oct 2024     Views:2937
The Evolving Landscape of Russian Anti-Suit Injunc...
22 Oct 2024     Views:2747
Hyundai’s IPO vs Competitors: How the Auto Giant...
15 Oct 2024     Views:2808
The Validity of Arbitration Agreements Post Decree...
14 Oct 2024     Views:2505
SEBI Issues Checklist for AIFs, Their Managers, an...
08 Oct 2024     Views:2759
The Siemens v. Russian Railroads Case...
07 Oct 2024     Views:2750
Empowering Minds in Confinement: Bombay HC’s Lan...
03 Oct 2024     Views:2892
The Dynamics of Novation in Contract Law and Its I...
02 Oct 2024     Views:3030
SEBI Establishes Consistent Evaluation Standards f...
01 Oct 2024     Views:2763
Landmark Decision by Austrian Supreme Court on Arb...
30 Sep 2024     Views:2755
Key Considerations for Indian Commercial Claims...
25 Sep 2024     Views:2721
Boom or Bust: Africa’s Oil Giants Face Declining...
23 Sep 2024     Views:2818
The Growing Role of Arbitration in Intellectual Pr...
23 Sep 2024     Views:2784
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:3068
SEBI's Employee Grievances Prompt Formation of Wor...
19 Sep 2024     Views:2923
Environmental Law in India: Challenges and Opportu...
18 Sep 2024     Views:3685
Navigating the New Legal Landscape of Exclusive Ju...
16 Sep 2024     Views:2900
The Anatomy of Joint Venture Breakups in India (an...
31 Jul 2024     Views:3232
The Integration of ESG in India's M&A Landscape...
31 Jul 2024     Views:3134
Future of AI in Legal Systems and Conflict Resolut...
21 Jul 2024     Views:3354
World Health Assembly Revises International Health...
21 Jul 2024     Views:3206
Pokemon GO Fans Concerned Over Restrictive New Ter...
21 Jul 2024     Views:3320
Landmark Judgment on Setting Aside Arbitration Awa...
21 Jul 2024     Views:3094
Understanding the Process of Issuing Summons in In...
11 Jul 2023     Views:6362
Understanding the Unlawful Activities (Prevention)...
10 Jul 2023     Views:5018
Understanding the Mental Health Act in India: A St...
09 Jul 2023     Views:5054
Combating Manual Scavenging in India: A Call for S...
07 Jul 2023     Views:4891
Impleadment in Supreme Court of India: A Comprehen...
05 Jul 2023     Views:5782
Unraveling the Distinction: Culpable Homicide vs. ...
03 Jul 2023     Views:5167
Understanding the Difference between Money Bills a...
02 Jul 2023     Views:3725
Understanding the Civil Procedure Code in India: A...
01 Jul 2023     Views:4459
The Rights of Criminals in India: Upholding Justic...
30 Jun 2023     Views:3740
Exploring the Differences between the US and India...
29 Jun 2023     Views:3756
What to Do If the Police Refuse to Register Your F...
26 Jun 2023     Views:3991
Timeline of Environmental Protocols: A Global Effo...
25 Jun 2023     Views:3701
How to Deal with Cheque Bounce Cases in India...
24 Jun 2023     Views:3686
Pursuing a Lucrative Litigation Career in Indian L...
22 Jun 2023     Views:3717
Understanding the Emergency Provisions of India: S...
21 Jun 2023     Views:3720
Environment Legislation in India: A Comprehensive ...
20 Jun 2023     Views:4050
Understanding the Emergency Powers of the Constitu...
18 Jun 2023     Views:3581
Understanding the Emergency Powers of the Constitu...
17 Jun 2023     Views:3585
Timeline of Same-Sex Laws in India: A Journey Towa...
16 Jun 2023     Views:4019
Sir Creek Dispute and Legal Implications...
15 Jun 2023     Views:4204
Jurisprudence of NDPS Laws in India: A Comprehensi...
14 Jun 2023     Views:3806
Impleadment Proceedings: A Comprehensive Guide to ...
13 Jun 2023     Views:4247
Understanding Continuing Mandamus: A Powerful Judi...
12 Jun 2023     Views:6095
Res Judicata: The Doctrine of Finality in Legal Pr...
10 Jun 2023     Views:4245
Mastering the Art of Legal Drafting: A Comprehensi...
08 Jun 2023     Views:3932
Order 1 Rule 10 of the Code of Civil Procedure (CP...
07 Jun 2023     Views:9474
Understanding the Laws of War: Protecting Humanity...
03 Jun 2023     Views:3666
Understanding the Code of Criminal Procedure (CRPC...
02 Jun 2023     Views:4446
The National Drug and Psychotropic Substances (NDP...
01 Jun 2023     Views:4049
A Step-by-Step Guide: How to File an FIR in India...
31 May 2023     Views:3762
Zero FIR: An Effective Tool for Prompt Criminal Ju...
30 May 2023     Views:4004
Unveiling the Dissent of Judges in Judicial Judgme...
28 May 2023     Views:3659
Environmental Laws in India: Safeguarding Nature f...
25 May 2023     Views:4094
The Recusal of Supreme Court of India Judges from ...
24 May 2023     Views:3773
Understanding the Jurisdiction of the Supreme Cour...
23 May 2023     Views:4258
Article 142 of the Constitution of India: A Compre...
22 May 2023     Views:4422
Landmark Judgments in Arbitration Law in India: A...
21 May 2023     Views:4654
Landmark Cases on Anticipatory Bail in India: A Pa...
20 May 2023     Views:8530
Embracing the Future: How AI is Revolutionizing th...
18 May 2023     Views:3907
Understanding Narcotics Laws in India: A Comprehen...
17 May 2023     Views:3741
Understanding Indian Laws on Cross-Border Transact...
16 May 2023     Views:4829
ADR mechanism of legal adjudication in India...
15 May 2023     Views:3605
Validity of foreign arbitral award in India throug...
14 May 2023     Views:3636
Scope of Section 151 CPC...
13 May 2023     Views:5181
Detailed Overview on Section 482 of Crpc...
11 May 2023     Views:4157
Scope of Decree under CPC...
10 May 2023     Views:3742
Legal development of Arbitration Laws in India....
09 May 2023     Views:3773
Arbitration Laws in India...
07 May 2023     Views:3715
Impact of COVID-19 on Legal Industry...
06 May 2023     Views:5829
Chargesheet not having authority's valid sanction ...
02 May 2023     Views:3984
Same-Sex Marriage in India...
30 Apr 2023     Views:3642
National Commission for Women...
27 Apr 2023     Views:3492
Law making process of India....
26 Apr 2023     Views:4561
Bail Provisions in India...
25 Apr 2023     Views:3524
Life imprisonment in Criminal Law in India...
24 Apr 2023     Views:3922
Contempt of Court...
23 Apr 2023     Views:3776
The collegium system of Judiciary in India....
22 Apr 2023     Views:3470
Remarriage before Expiry of Limitation Period to f...
21 Apr 2023     Views:3493
Need for strict measure of NDPS laws in India....
20 Apr 2023     Views:3622
Nature of Offence under Section 138 of NI Act is Q...
19 Apr 2023     Views:6027
Order VII Rule 11 CPC: Plaint cannot be rejected m...
18 Apr 2023     Views:4642
Mediation: At the Dawn of Golden Age organized at ...
16 Apr 2023     Views:3781
Central Government's motto should be mediate, not ...
15 Apr 2023     Views:3488
Ambedkar Jayanti Celebrations...
14 Apr 2023     Views:3683
Supreme Court of India calls for Preventive Measur...
12 Apr 2023     Views:3281
Pursuing LL.M is not break in Law Practice, Rules ...
11 Apr 2023     Views:3472
Law should take into consideration realities of co...
10 Apr 2023     Views:3329
Delhi High Court said that peeping into public bat...
08 Apr 2023     Views:3887
Delhi High Court denies bails to AAP's Satyendra J...
06 Apr 2023     Views:4035
Supreme Court’s Triple Talaq Judgement Would App...
30 Jan 2023     Views:3763
Article 311(1) | An Order of Removal From Service ...
26 Jan 2023     Views:4246
Leaders shouldn't disrespect the President or Pri...
17 Jan 2023     Views:3565
New bench will hear Ashwini Upadhyay's Supreme Cou...
15 Jan 2023     Views:3684
Person Who Drove Rashly with the Knowledge that it...
12 Jan 2023     Views:4265
The rigours of Section 37 of the NDPS Act cannot b...
11 Jan 2023     Views:4011
FIND A LAWYER




FIND A LAW SCHOOL



Most Read News Articles

  • Sabrimala Verdict (28 sept 2018) - A End of Taboo.
    On 07 Oct 2020    Views:94016
  • Case Analysis: Vellore Citizens Welfare Forum vs Union of India
    On 11 Dec 2020    Views:71465
  • Case Analysis: THE BERUBARI UNION CASE
    On 14 Dec 2020    Views:68910
  • DOCTRINE OF ELECTION UNDER TRANSFER OF PROPERTY ACT, 1882
    On 08 Jul 2020    Views:68110
  • A.K. Gopalan v. State of Madras (1950 AIR 27, 1950 SCR 88)
    On 08 Nov 2020    Views:57391
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.