Section 3 in The Vegetable Oil Products Control Order, 1947
3. [ [Substituted by Notification No. G.S.R. 138 (E), dated March 15, 1995.]
(1)After such date as the Controller may notify in this behalf, no producer shall produce any vegetable oil product unless such producer has made an application in the Form specified in the First Schedule appended to the Controller for obtaining registration certificate.(2)On receipt of the application the Controller may call for such other particulars as it may deem necessary for arriving at a decision and the applicant shall be bound to furnish the same within such period as may be specified by the Controller in this behalf.(3)After making such inquiries as it may deem fit, the Controller shall make the registration and issue the registration certificate to the applicant in the Form specified in the Second Schedule appended to the said Order.]
