Section 14(3) in The Vegetable Oil Products Control Order, 1947
(3)Every particular or declaration required under sub-clause (2) shall be either printed on the label affixed to the container or lithographed thereon and unless otherwise provided in this Order shall be in a type size of not less than 3 mm.:Provided that in the case of particulars relating to the batch number, month and year of manufacture it shall be sufficient if such particulars are affixed by means of a rubber stamp on the label or embossed or stamped with indelible ink on the top or bottom of the container.
