Section 20 in The Milk and Milk Product Order, 1992
20. Temporary registration on production of milk product.
(1)The Controller may, if he is satisfied that it is necessary so to do to maintain or increase the supply of liquid milk in any region, direct, by Order published in the official Gazette, that for the period mentioned in the said Order, the distribution of liquid milk or the production of any milk product by any class or category of producers or manufacturers thereof shall be restricted in such manner as may be specified in the Order, provided that no such Order shall remain in force for a period of more than ninety days at a time.(2)In making the restriction referred to in sub-paragraph (1), the Controller shall have regard to the following factors, namely,-(a)the availability of liquid milk in the region.(b)the demand for liquid milk by the general public in the region,(c)the availability of skimmed milk powder and white butter for reconstitution into liquid milk by dairy plants,(d)the inter se importance of liquid milk and the concerned milk product proposed to be restricted, and(e)any other factor relevant for maintaining the liquid milk supply.
