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Union of India - Section

Section 15 in The Vegetable Oil Products Control Order, 1947

15.

Every dealer in vegetable oil products shall display a signboard in a prominent place in the premises where the product is sold, so as to be clearly visible to the purchaser indicating in one or more languages commonly spoken in the locality where those premises are situated that vegetable oil product is sold in the premises.[The Table] [Inserted by G.S.R. 464 (E), dated 22.8.1972.](See Clause 4-B)The Region specified in column (1) shall comprise the territories specified in the corresponding entries in column (2)-
(1) (2)
Northern Region The States of Haryana, Punjab, Rajasthan and Uttar Pradesh,and the Union Territory of Delhi.
Southern Region The States of Andhra Pradesh. Kerala, Mysore, and Tamil Nadu.
Eastern Region The States of Bihar, Orissa and West Bengal.
Western Region The States of Gujarat. Madhya Pradesh and Maharashtra).
[First Schedule] [Inserted by G.S.R. 138 (E), dated March 15, 1995.][See Clause 3, sub-clause (1)]Application for registration under the Vegetable Oil Products Control Order, 1947To,The Controller,Directorate of Vanaspati, Vegetable Oils and Fats..................................Sir,I/We................................................. (Name and address of the producer) request that I/we may be registered under the Vegetable Oil Products Control Order, 1947.