Section 2 in The Milk and Milk Product Order, 1992
2. Definitions.
- In this Order, unless the context otherwise requires,-(a)"Act" means the Essential Commodities Act, 1955 (10 of 1955),(b)"Board" means the Milk and Milk Product Advisory Board constituted under Paragraph 3;(c)"business in milk and milk product" means sale or purchase of milk or milk product and includes manufacturing, processing, handling or controlling of milk or milk product;(d)"Chairman" means the Chairman of the Board;(e)"Controller" means an Officer of the Central Government appointed under Paragraph 12;(f)"milk" means milk of cow, buffalo, sheep, goat or a mixture thereof, either raw or processed in any manner and includes pasteurised, sterilized, recombined, flavoured, acidified, skimmed, toned, double toned, standardised or full cream milk;(g)"milk product" means cream, malai, curd, yogurt, skimmed milk curd, shrikhand, paneer or channa, skimmed milk paneer or skimmed milk channa, cheese, processed cheese and cheese spread, ice cream, milk ices, condensed milk (sweetened and unsweetened), condensed skimmed milk sweetened and unsweetend), whole milk powder, skimmed milk powder, partly skimmed milk powder, khoya, rubri, kulfi, kulfa, casein, sweets made from khoya, paneer and channa, infant milk food, table butter, deshi butter, ghee or butter oil, and includes any other substance containing; on a dry weight basis, not less than fifty per cent of milk solids (excluding added sugars), or any other substance declared by the Central Government, by notification as a milk product;(h)"milk shed" means an area geographically demarcated by the registering authority for the collection of milk or milk product by the holder of a registration certificate;(i)"milk producer" means a person owning or keeping or otherwise having control of cow, buffalo, sheep or goat for the production of milk intended for sale or for conversion thereof to any milk product;(j)"milk solid" means anhydrous constituents of milk and includes milk fat and non-fat milk constituents either singly or in combination in any proportion;(k)"registration certificate" means a registration certificate issued under this Order;(l)"Registering Authority" means an authority appointed or designated, subject to the provision of sub-paragraph (2) of Paragraph 31, by the Central Government to make registration and to issue registration certificates under this Order;(m)"Schedule" means a Schedule appended to this Order.
