Section 5 in The Edible Oils Packaging (Regulation) Order, 1998
5. Requirements to be complied with by the registered packer.
(1)No registered packer shall pack any edible oil except under and in accordance with the provisions of this Order.(2)Every registered packer shall pack edible oils in conformity with the sanitary and other requirements specified in the Schedule IV.(3)Every registered packer shall, in regard to packing, marking and labelling the containers of edible oils, comply with the requirements specified in the Schedule-I.(4)Notwithstanding anything contained in sub-clause (1) and (2), the Edible Oils Commissioner may by order published in the Official Gazette, specify any other conditions to be complied with by a registered packer, and it shall be the duty of every registered packer to comply with such conditions.
