Section 6(1) in The Vegetable Oil Products (Regulation) Order, 1998
(1)No producer shall manufacture, stock for sale, sell or offer for sale, any vegetable oil product unless it conforms to the standards of quality and other requirements for vegetable oil products as specified in Schedule III for Vanaspati, in Schedule IV for Bakery shortening, in Schedule V for Margarine [in Schedule VI for blended edible vegetable oil, Schedule VII for mixed fat spread and vegetable fat spread, and Schedule VIII for refined oils] [Substituted by G.S.R. 268(E), dated 29th March, 2000 (w.e.f. 29th March, 2000).] respectively:Provided that the Commissioner with the previous approval of the Central Government may, by order, in public interest, for reasons to be recorded in writing, in specific circumstances and for a specified period, relax any or all of the requirements specified in this Order for such manufacture, stocking or sale of any variety of vegetable oil products.
