Section 8 in The Milk and Milk Product Order, 1992
8. Fee for registration and renewal.
(1)Subject to the provisions of sub-paragraph (2), the Central Government may, by order, specify the fee payable for registration and for renewal of. registration under this Order and also specify the manner in which fee shall be payable.(2)Every application for registration or for its renewal shall be accompanied by a fee of rupees one thousand only or as may be revised from time to time by the Central Government, and the fee paid by an applicant for registration or its renewal, as the case may be, shall be refunded if non-registration or its renewal is made:Provided that in the case of an application for registration or its renewal in relation to handling, processing or manufacturing of one hundred thousand litres of milk per day or any milk product containing five thousand tonnes of milk solids per annum, the same shall be accompanied by a fee of rupees five thousand only or as may be revised from time to time by the Central Government.
