Section 8(3) in The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
(3)Where an application for the grant of registration is not refused, the Registration Authority shall grant a Registration Certificate in Form-Ill subject to the provisions of the Essential Commodities Act, 1955 and this Order and on such terms and conditions as may be set forth in the Registration Certificate.
