Section 26(3) in The Milk and Milk Product Order, 1992
(3)There shall be specified on every label of a package of milk or milk product,-(a)the name, trade name or description of the article contained in the package;(b)the name and business address of the holder of registration certificate and the registration number;(c)the net weight on number or measure or volume of contents, as the case may be;(d)a batch or code number, except in the case of any-(i)package weighing less than 60 grams or 60 millilitres of milk or milk product; and(ii)milk (including sterilized milk but not including condensed milk) packed in bottles, cartons, or sachets;(e)the day, month and year of manufacture or packing milk and the month and year of manufacture of packing of milk product:Provided that this clause shall not apply in the case of ice-cream, butter and cheese, and bottles, cartons or sachets containing liquid milk (not being condensed milk), beverage containing milk as ingredient, which are returnable by the consumer for refilling;(f)the date of manufacture or packing on packages containing sterilized milk, infant milk food.
