321. Power to make rules for the improvement of milk supply.
(1)The municipality may, subject to the approval of the State Government, make regulations consistent with this Act, -(a)prohibit the use of any place within municipality for the purpose of the trade or business of a dairyman or as a dairy or for the sale of milk or milk products except under license from the Municipal Commissioner or the Executive Officer,(b)prescribe and regulate the construction, dimensions, ventilation, lighting, cleansing, drainage and water supply of the dairies and cattle-sheds in the occupation of persons following the trade of dairymen or sellers of milk or milk products, and providing for the inspection of milch cattle and for securing the cleanliness of milk stores, milk shops and vessels used by such seller or dairymen for milk and milk products,(c)prohibit the entry into the municipal limits of milk and milk products except under a license from Municipal Commissioner or the Executive Officer,(d)require notice to be given by the Municipal Commissioner or the Executive Officer whenever any milch cow or buffalo is affected with any contagious disease and prescribe precautions to be taken to protect milk against infection and contamination, and(e)make provision generally to prevent the adulteration of milk within the municipality.(2)Whoever contravenes any regulations made under this section, or any condition of any license granted under any such regulations, shall be liable for every such offence to a fine not exceeding two thousand rupees.
