Section 14 in The Milk and Milk Product Order, 1992
14. Quarterly returns and additional information.
(1)Every holder of the registration certificate shall, within thirty days of the expiry of every quarter, submit to the registering authority, a return in duplicate, in the form specified in the Fourth Schedule.(2)The registering authority may call for such information as it may deem necessary from the holder of the registration certificate or from any other person dealing with or handling or processing, or manufacturing milk or milk product, to ascertain the quantity and quality of milk or milk product dealt with or handled or processed or manufactured or sold by him in respect of any period that he may specify, or such other information as may be required for implementing the provisions of this Order.(3)The Central Government or any officer or authority authorised or designated by it in this behalf may, to satisfy itself or himself that the provisions of this Order are being complied with, require any person, who in its or his opinion is likely to use milk or a milk product for a purpose not in conformity with this Order or registration thereunder, to furnish within such period and in such form or at such intervals as may be specified, such additional information or returns as he or it may deem proper.
