Section 7 in The Milk and Milk Product Order, 1992
7. Modification, addition or alteration in equipment or premises.
- In case of any application for registration under Paragraph 5 or for the renewal thereof under Paragraph 6, if the registering authority, on receipt of a report or otherwise, is satisfied that any modification, addition or alteration is necessary, in equipment or premises for the maintenance of optimum standards of sanitary requirements, or to ensure the quality standards of milk or milk product, or to secure cleanliness in relation to the machinery or the premises, he may, instead of issuing or renewing the registration certificate, as the case may be, issue a provisional registration certificate together with a direction to the holder of the registration certificate to carry out the modification, addition or alteration within a stipulated period, and registration shall be granted if it is complied within the said period as and in the event of any failure or default in compliance of directions, the registration shall be cancelled.
