Section 26 in The Milk and Milk Product Order, 1992
26. Certification, packing, marking and labelling.
(1)Every person engaged in the business of handling, processing or manufacturing milk or any milk product, shall, in regard to the items of milk or milk product manufactured and the packing, marking and labelling of containers thereof, comply with the following requirements, namely,-(i)The product related to that items shall be got certified by the Officer authorised in this behalf by the registering authority to the effect that the goods conform to the standards of quality prescribed by the Central Government,-(a)in the case of any new product manufactured for the first time after the commencement of this Order, before the product is released from the premises for the first time after manufacture, and(b)in the case of any product which is already being manufactured at the commencement of this Order, at any time when the person is called upon by the registering authority to get the product certified;(ii)where certificate is issued to any person in relation to any item, such person shall be authorised to place an emblem of certification on the packaged goods;(iii)every certificate issued under this paragraph shall require-(a)that all subsequent dispatches or releases of the item of milk or milk product shall conform to the standard specified at the time of certification;(b)that the certificate holder is authorised to place the certificate number and the emblem of certification on such packaged goods and that the same shall be displayed prominently, on each of them; and(c)the label on the packaged goods shall not contain any statement, claim, design or device which is false or misleading in any manner concerning the milk or milk product contained in the package or about the quality or the nutritive value or of the place of origin of the same;(iv)the constituents ingredients of milk or milk product shall conform to the standards prescribed by the Central Government.(2)In every case where the milk or milk product is packed by the holder of a registration certificate in a tin, barrel, carton or any other container, the registration number shall either be exhibited prominently on the side label of such container or be embossed, punched or printed prominently thereon.(3)There shall be specified on every label of a package of milk or milk product,-(a)the name, trade name or description of the article contained in the package;(b)the name and business address of the holder of registration certificate and the registration number;(c)the net weight on number or measure or volume of contents, as the case may be;(d)a batch or code number, except in the case of any-(i)package weighing less than 60 grams or 60 millilitres of milk or milk product; and(ii)milk (including sterilized milk but not including condensed milk) packed in bottles, cartons, or sachets;(e)the day, month and year of manufacture or packing milk and the month and year of manufacture of packing of milk product:Provided that this clause shall not apply in the case of ice-cream, butter and cheese, and bottles, cartons or sachets containing liquid milk (not being condensed milk), beverage containing milk as ingredient, which are returnable by the consumer for refilling;(f)the date of manufacture or packing on packages containing sterilized milk, infant milk food.(4)A holder of registration certificate shall not pack milk or any milk product other than those processed or manufactured by him or, those obtained from any other person holding a registration certificate.(5)Without prejudice to the generality of the provisions contained in sub-paragraph (1), the registering authority may, by order, specify the requirements with regard to the packing, marking and labeling of packages of milk product of any specified type or description, whether such milk product is manufactured in India or not, and every manufacturer or person authorised by him shall be bound to comply with the provisions of such order.(6)Nothing contained in this paragraph shall apply to milk or milk product impressed into India.
