(3)Notwithstanding anything contained in sub-sections (1) and (2), a milk processing unit licensed under the Industries (Development and Regulation) Act, 1951 shall not be refused licence under this Act, if it makes an application in the prescribed manner and complies with the prescribed conditions and furnishes such security and pays such fee as may be prescribed.Explanation I. - Different dates may be appointed by the State Government in such notification for different areas or for different categories, namely, dairies, processors or manufacturers.Explanation II. - Different rates or fees may be prescribed for the categories mentioned in Explanation I or for different classes thereof.
