15. Prohibition or regulation of sale and transport and export of milk and milk products.
- The State Government may, in the public interest and subject to the provisions of this Act and the rules made thereunder, by notification regulate or fix prices in respect of -(a)the sale or supply of milk, or the manufacture, sale or supply of any milk product in a particular area; and(b)the transport of milk or any milk product from one area in the State to another area in the State or its export to any place outside the State.
