Section 4(2) in The Milk and Milk Product Order, 1992
(2)Without prejudice to the generality of the provisions of subparagraph (1), the Board may advise the Central Government on matters relating to,-(a)facilitation of the supply of availability of liquid milk, by balancing uneven supplies in different regions and seasons;(b)maintenance or increase in the supply of milk, and equitable distribution and availability thereof;(c)establishment of proper standards and norms for control and handling of milk and milk product;(d)maintenance of high standards of sanitary and hygienic conditions in the manufacture of milk and milk product;(e)establishment, promotion or registration of any industry which is relatable to milk product; and(f)such other purposes as are necessary or incidental to the effective implementation of the Order.
