Section 6 in The Vegetable Oil Products (Regulation) Order, 1998
6. Power to regulate production of vegetable oil products.
(1)No producer shall manufacture, stock for sale, sell or offer for sale, any vegetable oil product unless it conforms to the standards of quality and other requirements for vegetable oil products as specified in Schedule III for Vanaspati, in Schedule IV for Bakery shortening, in Schedule V for Margarine [in Schedule VI for blended edible vegetable oil, Schedule VII for mixed fat spread and vegetable fat spread, and Schedule VIII for refined oils] [Substituted by G.S.R. 268(E), dated 29th March, 2000 (w.e.f. 29th March, 2000).] respectively:Provided that the Commissioner with the previous approval of the Central Government may, by order, in public interest, for reasons to be recorded in writing, in specific circumstances and for a specified period, relax any or all of the requirements specified in this Order for such manufacture, stocking or sale of any variety of vegetable oil products.(2)[ The Commissioner may, having regard to the availability of vegetable oils and all other relevant factors, prescribe the maximum or minimum limit of usage of any vegetable oil specified in the Schedule III in the manufacture of any or all of the vegetable oil products which may be subject to the condition(s) as may be specified by the Commissioner from time to time.] [Substituted by G.S.R. 621(E), dated 19th July, 2000 (w.e.f. 19th July, 2000).]
