Section 11 in The Milk and Milk Product Order, 1992
11. Collection of milk.
(1)Every holder of registration certificate shall collect or procure milk only from the milkshed assigned under the registration certificate.(2)[ The milkshed shall be determined on the advice of the State Government:Provided that in case of short supply or inability of the cooperatives to meet the entire demand of milk, the same may be procured from other sources to the extent of shortfall.] [Substituted by S.O. 639 (E), dated 27th August, 1993.](3)Where the registering authority considers it necessary in the public interest, by reason of shortage of milk in the milkshed or of surplus liquid milk in an area outside milkshed area, it may permit the holder of the registration certificate to collect or procure milk from outside the milkshed, for such period, not exceeding ninety days, as it may specify in that behalf.(4)The collection of milk from outside the milkshed in accordance with sub-paragraph (3) shall be made only through cooperative milk federation or union, at a price mutually agreed upon, and in the absence of any such agreement, at the price at which the cooperative federation or union concerned sells milk to any other cooperative federation or the union.(5)The liquid milk shall not be used for making any milk product (even within the limits of capacity provided in the registration certificate) during such period as the Central Government may, by notification, in the official Gazette specify.
