Section 11 in The Edible Oils Packaging (Regulation) Order, 1998
11. Power to prescribe monthly returns.
(1)Every registered packer shall furnish, by the 7th of the each following month, to the State Government, a return in respect of edible oils packed and sold by him during a month in the proforma as specified in the Schedule V.(2)The State Government shall intimate to the Edible Oils Commissioner information relating to each edible oil packed and sold by the registered packers in the State at the end of the each following month in consolidated form.
