Section 125(1) in The M.P. Public Health Act, 1949
(1)If the Health Officer has reason to believe,-(a)that any person within the local area over which he has jurisdiction is suffering from an infectious disease attributable to milk or dairy produce supplied within such area, or(b)that the consumption of any milk or dairy produce supplied within such local area is likely to cause any person therein to suffer from an infectious disease,the Health Officer may require the person supplying the milk or dairy produce to furnish within such time as may be fixed by the Health Officer, a complete list of all dairies (whether situated within or outside the limits of the local area) from which that persons supply of milk or dairy produce is derived or has been derived during the six weeks immediately proceeding.
