Section 2(18D) in The Howrah Municipal Corporation Act, 1980
(18D)[ "milk" means the secretion derived from complete milking of healthy milch animals, free from colostrum, and includes buffalo milk, cow milk, goat or sheep milk, mixed milk, standardized milk, recombined milk, toned milk, double-toned milk, or skimmed milk - raw, pasteurized, boiled, flavoured, or sterilized;] [[Clauses (18A) and (18B) first inserted by W.B. Act 29 of 1990, then clause (18B) substituted by W.B. Act 52 of 1994, thereafter clause (18B) renumbered as clause (18D) and before so renumbering clause (18C) inserted by W.B. Act 11 of 1999. Clause (18B) which inserted by W.B. Act 29 of 1990 was as under :-'(18B) 'milk' includes cream, skimmed milk, separated milk and condensed, sterilised, desiccated or toned milk;'.]]
