Section 12 in The Vegetable Oil Products Production and Availability (Regulation) Order 2011
12.
Every producer shall display a declaration, in a type-size of not less than 50 mm, for any oil not conforming to the standards of quality defined under any other law for the time being in force for "refined" grade solvent extracted oils in the following manner:-(a)"NOT FOR DIRECT EDIBLE CONSUMPTION", in the case of oils complying with the requirements for the "semi-refined" or "raw-grade 1" grades of oil specified under any other law for the time being in force(b)"FOR INDUSTRIAL NON-EDIBLE USES ONLY", in the case of oils not complying with the requirements under item (a);(c)the name and business particulars of the producer;(d)the license number held by the producer or the registration number of the registered user, as the case may be:(e)net weight of the contents in the container;(f)batch number, month and year of manufacture:[Provided that where solvent extracted oils is transported in bulk in rail tank-wagons or road tankers, or where de-oiled meal is transported in bulk either for storage in silos or transferred to ship for bulk shipment, it shall be sufficient if the aforesaid particulars are furnished in the accompanying documents:Provided further that every particular or declaration required under sub-clause (a) shall be either printed on the label affixed to the container or lithographed or stenciled thereon with indelible ink and, unless otherwise provided in this Order, shall be in a type-size of not less than 3 mm.]
