Section 14(3) in The Milk and Milk Product Order, 1992
(3)The Central Government or any officer or authority authorised or designated by it in this behalf may, to satisfy itself or himself that the provisions of this Order are being complied with, require any person, who in its or his opinion is likely to use milk or a milk product for a purpose not in conformity with this Order or registration thereunder, to furnish within such period and in such form or at such intervals as may be specified, such additional information or returns as he or it may deem proper.
