Section 13(1) in The Milk and Milk Product Order, 1992
(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.].
