Section 2 in The U.P. Milk and Milk Products Regulation Order, 1986
2. Prohibition of manufacture, sale, service, supply and export of milk and milk products.
- No person shall-(a)Use milk of any kind for the manufacture of any milk product; or(b)Export or attempt to export or abet the export of milk of any kind from anyone region specified in sub-clause (2) of clause 1 of this order to any place outside the boundaries of that region, except in accordance with a permit issued by the State Government or any officer authorised in this behalf by the State Government;(c)Sell or supply or cause to be sold or supplied any milk product:Provided that nothing in this clause shall apply-(i)to the use of milk for manufacture of such and to the sale or supply of separated or skimmed milk by the persons engaged in public distribution thereof, or(ii)to the use of milk for manufacture of and to the sale, supply or export of-(a)Ghee from butter or from the cream derived in preparation of such separated or skimmed milk, or(b)Dahi, or(c)Ice-cream, Kulfi or Kulfa in the preparation of which no Khoya, Rubree or cream is used, or(iii)to the use of milk for the manufacture of and to the sale, supply or export of infant milk food or any by-product like cream (including the derivatives such as butter or Ghee) produced in the process of manufacture or such infant milk food, or(iv)to the use of milk for the manufacture of and to the sale, supply or export of cream, butter, cheese (Paneer) or Ghee by dairies engaged in the pasteurisation or sterilization of liquid milk for public distribution, or(v)to the export of liquid milk to the Union Territory of Delhi for consumption in Delhi, or(vi)to the export of milk not exceeding 10 kilograms in weight at one time by a bona fide traveller for personal consumption:Provided further that the District Magistrate may, on being satisfied, issue permit to any dairy located within his jurisdiction for the manufacture, sale, supply or export of such milk products to such extent as are supplied to the Defence Force including the bye products and derivatives produced in the process of manufacture of such products:Provided also that the Milk Commissioner, Uttar Pradesh shall after due verification issue permit to any person to sell, supply or export milk products manufactured before this Order came into force.
