Section 5(6) in The Milk and Milk Product Order, 1992
(6)After making such enquiries as it may deem fit,-(a)in respect of applicant referred to in sub-paragraph (3), the registering authority shall make the registration and issue the registration certificate to the applicant in the form specified in the Second Schedule;(b)in cases, where an application is made under sub-paragraph (1), the registering authority may, after making such enquiry as it may deem fit,-(i)make the registration and issue the registration certificate in the form as specified in the Second Schedule subject to such terms and conditions as may be specified having regard to the provisions contained in sub-paragraph (8) hereinafter; or(ii)refuse the registration by specifying the reason for such rejection.
