Section 11 in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979
11. Requirements for packing, marking and labelling.
(1)Every licensee and every other person acting on behalf of the licensee for the time being shall, in regard to the packing, marking and labelling of the containers of pre-mixed cattle feed or pre-mixed poultry feed, comply with the following requirements, namely :(a)Every container in which any such feed is packed shall bear the number of the licence and such labels or marks as may, from time to time, be approved by the licensing authority for different categories of feed;(b)each container in which such feed is packed shall specify a code number indicating the lot and the date of manufacture of the feed;(c)the labels or marks shall not contain any statement, claim, design or device which is false or misleading in any particular concerning the feed contained in the container or concerning the quantity or value of the feed or in relation to the place of origin of the container.(2)Without prejudice to the provisions of Sub-section (1) the licensing authority, may, by order published in the Official Gazette, specify the requirements with regard to packing and marking of containers of cattle feed or poultry feed of any specified type or description and every licensee and every other person for the time being acting on behalf of the licensee shall comply with such requirements.
