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State of Uttar Pradesh - Section

Section 1 in The U.P. Milk and Milk Products Regulation Order, 1983

1. Short title, extent and commencement.

(1)This Order may be called the Uttar Pradesh Milk and Milk Products Regulation Order, 1983.
(2)It extends to the following regions:
Region (1) Muzaffarnagar, Dehru Dun (excluding the Municipal limits of Dehra Dun, Mussoorie and Rishikesh) and Saharanpur [excluding the Municipal limits of Hardwar and area of Piran Kaliyar Mela as notified under Section 34 of the Police Act, vide Government Notification No. 79210/ VIII-9-13 (2)-81, dated December 30, 1981] districts.
[Region [Substituted 3 by Notification No. 2331/XII-Du-Vi-35-82, dated 24.6.1983.] (2) [Substituted 3 by Notification No. 2331/XII-Du-Vi-35-82, dated 24.6.1983.] Lucknow, Bara Banki, Rai Bareli, Hardoi, Sitapur (excluding the Municipal limits of Mishrikh), Sultanpur, Kanpur Dehat, Kanpur Nagar, Etawah, Fatehpur, Unnao, Pratapgarh, Allahabad and Blocks Rampura, Kuthaund, Dakora, Mahewa of district Jalaun.] [Substituted 3 by Notification No. 2331/XII-Du-Vi-35-82, dated 24.6.1983.]
Region (3) Agra, Aligrah and Etah districts.
Region (4) Meerut, Ghaziabad, Bulandshahr, Moradabad, Rampur, Bareilly, Budaun and Bijnor districts.
Region (5) Ghazipur, Mirzapur (excluding Vindhyachal Ward of Municipal Board of Mirzapur), Ballia, Jaunpur districts and blocks Chakia, Sahabganj Naugarh of tahsil Chakia and blocks Sakaldiha, Chandoli, Ghanapur, Chahnia and Barhani of tahsil Shandoli of district Varanasi.
Region (6) District Basti (only Hariaya tahsil) and district Gonda (only tahsil Nawabganj).
(3)This Order shall come into force with effect from May 5, 1983 and shall remain in force till July 15, 1983, unless withdrawn earlier.