Section 9 in The Vegetable Oil Products Production and Availability (Regulation) Order 2011
9.
Every producer shall furnish monthly return to be furnished by the seventh day of the succeeding month to the Chief Director in respect of -(a)each vegetable oil received and consumed by the processing unit as raw material and each vegetable oil product manufactured, sold or imported, or exported during the past one month in a form specified by the Chief Director from time to time.(b)the stocks held, and the quantities and varieties of solvent-extracted oil, de-oiled meal or edible flour or all of them, as the case may be, manufactured or dispatched by him during the preceding one month;(c)the stocks held, and the quantities and varieties of oil-bearing materials and of solvent used during the preceding one month;(d)the names and addresses of the producer registered under this order to whom each variety of solvent extracted oil, that is "semi-refined", "raw grade 1", "raw grade 2", was dispatched during the period and the quantities so dispatched;
