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State of Uttar Pradesh - Act

The U.P. Milk and Milk Products Regulation Order, 1983

UTTAR PRADESH
India

The U.P. Milk and Milk Products Regulation Order, 1983

Rule THE-U-P-MILK-AND-MILK-PRODUCTS-REGULATION-ORDER-1983 of 1983

  • Published on 4 May 1983
  • Commenced on 4 May 1983
  • [This is the version of this document from 4 May 1983.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Milk and Milk Products Regulation Order, 1983Published vide Notification U.P. Gazette, (Extraordinary), dated 4th May, 1983 vide Notification No. 1857/12-Du-6-13-82, dated May 4, 1983In exercise of the powers under Section 15 of the Uttar Pradesh Milk Act, 1976 (Act No. 7 of 1976), the Governor is pleased, in the public interest to make the following Order:

1. Short title, extent and commencement.

(1)This Order may be called the Uttar Pradesh Milk and Milk Products Regulation Order, 1983.
(2)It extends to the following regions:
Region (1) Muzaffarnagar, Dehru Dun (excluding the Municipal limits of Dehra Dun, Mussoorie and Rishikesh) and Saharanpur [excluding the Municipal limits of Hardwar and area of Piran Kaliyar Mela as notified under Section 34 of the Police Act, vide Government Notification No. 79210/ VIII-9-13 (2)-81, dated December 30, 1981] districts.
[Region [Substituted 3 by Notification No. 2331/XII-Du-Vi-35-82, dated 24.6.1983.] (2) [Substituted 3 by Notification No. 2331/XII-Du-Vi-35-82, dated 24.6.1983.] Lucknow, Bara Banki, Rai Bareli, Hardoi, Sitapur (excluding the Municipal limits of Mishrikh), Sultanpur, Kanpur Dehat, Kanpur Nagar, Etawah, Fatehpur, Unnao, Pratapgarh, Allahabad and Blocks Rampura, Kuthaund, Dakora, Mahewa of district Jalaun.] [Substituted 3 by Notification No. 2331/XII-Du-Vi-35-82, dated 24.6.1983.]
Region (3) Agra, Aligrah and Etah districts.
Region (4) Meerut, Ghaziabad, Bulandshahr, Moradabad, Rampur, Bareilly, Budaun and Bijnor districts.
Region (5) Ghazipur, Mirzapur (excluding Vindhyachal Ward of Municipal Board of Mirzapur), Ballia, Jaunpur districts and blocks Chakia, Sahabganj Naugarh of tahsil Chakia and blocks Sakaldiha, Chandoli, Ghanapur, Chahnia and Barhani of tahsil Shandoli of district Varanasi.
Region (6) District Basti (only Hariaya tahsil) and district Gonda (only tahsil Nawabganj).
(3)This Order shall come into force with effect from May 5, 1983 and shall remain in force till July 15, 1983, unless withdrawn earlier.

2. Prohibition of manufacture, sale, service, supply and export of milk and milk products.

- No person shall-
(a)use milk of any kind for the manufacture of any milk product; or
(b)export or attempt to export or abet the export of milk of any kind from any one region specified in sub-clause (2) of Clause 1 of this order to any place outside the boundaries of that region, except in accordance with a permit issued by the State Government or any officer authorised in this behalf by the State Government;
(c)sale or supply or cause to be sold or supplied any milk product:
Provided that nothing in this clause shall apply-
(i)to the use of milk for the manufacture of and to the sale, supply or export of Ghee, Dahi, ice-cream, Kulfi or Kulfa in the preparation of which no Khoya, Rubree or cream is used; or
(ii)to the use of milk for the manufacture of and to the sale, supply or export of infant milk food or any bye-product like cream (including the derivative such as butter or Ghee) made in the process of manufacture of such infant milk food; or
(iii)to the use of milk for the manufacture of and to the sale, supply or export of cream, butter or Ghee by dairies engaged in the pasteurization or sterilization of liquid milk for public distribution; or
(iv)to the export of liquid milk to the Union Territory of Delhi for consumption in Delhi; or
(v)to the export of milk not exceeding 10 kilograms in weight at one time by a bona fide traveller for personal consumption:
Provided further that the District Magistrate may, on being satisfied, issue permit to any dairy located within his jurisdiction for the manufacture, sale, supply or export of such milk products to such extent as are supplied to the Defence Forces including the by-products and derivative produced in the process of manufacture of such products:Provided also that the Milk Commissioner, Uttar Pradesh shall after due verification issue permit to any person to sell, supply or export milk products manufactured before this order came into force.