Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Uttar Pradesh - Act

The U.P. Milk and Milk Products Regulation Order, 1986

UTTAR PRADESH
India

The U.P. Milk and Milk Products Regulation Order, 1986

Rule THE-U-P-MILK-AND-MILK-PRODUCTS-REGULATION-ORDER-1986 of 1986

  • Published on 9 May 1986
  • Commenced on 9 May 1986
  • [This is the version of this document from 9 May 1986.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Milk and Milk Products Regulation Order, 1986Published vide Notification No. 949/12-Du-6-13-86, dated 9th May, 1986 and published in U.P. Gazette, (Extraordinary), dated 10th May, 1986

1. Short title, extent and commencement.

(1)This Order may be called the Uttar Pradesh Milk and Milk Products Regulation Order, 1986.
(2)It extends to the following regions:
Region (1) Muzaffarnagar, Dehra Dun (excluding the Municipal limits of Dehra Dun/Mussoorie and Rishikesh) and Saharanpur [excluding the Municipal limits of Hardwar and area of Piran Kaliyar Mela as notified under Section 34 of the Police Act vide Government Notification No. 79210/VIII-9-13 (27-81, dated, December 30, 1981] districts.
Region (2) Lucknow, Bara Banki, Rae Bareli, Hardoi, Sitapur (excluding the Municipal limits of Mishrikh), Sultanpur, Kanpur Dehat, Kanpur Nagar, Etawah, Fatehpur, Unnao, Pratapgarh, Allahabad (excluding the limits of Nagar Mahapalika, Allahabad) Districts and Blocks Rampura, Kuthaund, Dakora, Mahewa of district Jalaun.
Region (3) Agra, Aligarh and Etah districts.
Region (4) Meerut, Ghaziabad, Bulandshahr, Moradabad, Rampur, Bareilly and Badaun districts.
Region (5) Ghazipur, Mirzapur (excluding Vindhyachal ward of Municipal Board of Mirzapur) Ballia and Jaunpur districts and Blocks Chakia, Sahabganj, Naugarh of tehsi' Chakia and blocks Sakaldiha, Chandoli, Chanapur, Chahnia, and Barhani of tehsil Chandoli of district Varanasi.
Region (6) District Basti (only tehsil Hariaya) and district Gonda (only tahsil Nawabganj).
(3)This order shall come into force with effect from May 10, 1986 and shall remain in force till July 31, 1986, unless withdrawn earlier.

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.