Section 5(3) in The Milk and Milk Product Order, 1992
(3)Where any person or undertaking or establishment or unit, who or which was duly authorised immediately before the date of commencement of this Order, to handle, process or manufacture milk or any milk product after obtaining licence or registration certificate under the Industries (Development and Regulation) Act, 1951 (65 of 1951), every such person, undertaking, establishment or unit holding such licence or registration certificate shall also make an application for registration under sub-paragraph (1) together with the prescribed fee.
