Section 13 in The Milk and Milk Product Order, 1992
13. Appointment and functions of registering authority.
(1)The Central Government may, by notification in the official Gazette, appoint or designate as many Officers of the Central or State Government or a statutory body set up by an Act of Parliament or State Legislature, as it may deem fit, as registering authority and specify their respective jurisdiction.[Provided that the registration of units handling up to 75,000 litres of milk per day or 3750 mt. of milk solids per annum where the entire milkshed of the unit lies within a State/Union Territory, the registering authority shall be an Officer of the concerned State Government or Union Territory] [Added by S.O. 639 (E), dated 27th August, 1993.].(2)The registering authority shall deal with applications for registration and issue registration certificates under this Order and perform, within its jurisdiction, all functions in connection therewith for compliance with the terms and conditions of the registration.
