Section 26(1) in The Milk and Milk Product Order, 1992
(1)Every person engaged in the business of handling, processing or manufacturing milk or any milk product, shall, in regard to the items of milk or milk product manufactured and the packing, marking and labelling of containers thereof, comply with the following requirements, namely,-(i)The product related to that items shall be got certified by the Officer authorised in this behalf by the registering authority to the effect that the goods conform to the standards of quality prescribed by the Central Government,-(a)in the case of any new product manufactured for the first time after the commencement of this Order, before the product is released from the premises for the first time after manufacture, and(b)in the case of any product which is already being manufactured at the commencement of this Order, at any time when the person is called upon by the registering authority to get the product certified;(ii)where certificate is issued to any person in relation to any item, such person shall be authorised to place an emblem of certification on the packaged goods;(iii)every certificate issued under this paragraph shall require-(a)that all subsequent dispatches or releases of the item of milk or milk product shall conform to the standard specified at the time of certification;(b)that the certificate holder is authorised to place the certificate number and the emblem of certification on such packaged goods and that the same shall be displayed prominently, on each of them; and(c)the label on the packaged goods shall not contain any statement, claim, design or device which is false or misleading in any manner concerning the milk or milk product contained in the package or about the quality or the nutritive value or of the place of origin of the same;(iv)the constituents ingredients of milk or milk product shall conform to the standards prescribed by the Central Government.
