Section 3 in The Vegetable Oil Products (Regulation) Order, 1998
3. Registration.
(1)On and from the date of commencement of this Order, no producer shall carry on business of a producer unless such producer has made an application to the Commissioner as specified in Schedule I, and has obtained a registration certificate as specified in Schedule II :Provided that all registrations made under the Vegetable Oil Products (Control) Order, 1947, shall be deemed to be registered under this Order :Provided further that these registrations shall comply with the provisions of this Order;(2)No producer shall be eligible for registration under this Order unless he has his own laboratory facilities for analytically testing of samples.(3)After making necessary enquiries, the Commissioner shall, as he deems fit, issue the registration certificate as specified in Schedule II to the applicant, or reject the application, for reasons to be recorded in writing.
