Section 28 in The Milk and Milk Product Order, 1992
28. Prosecution.
- Any person,-(a)handling or processing or controlling or manufacturing milk or any milk product without obtaining a registration certificate as required under this Order, or(b)continuing to manufacture or process or handle or pack milk or milk product after suspension or revocation or expiry of registration certificate issued, or(c)handling, processing, manufacturing, controlling or packing milk or milk product in contravention of the provisions of this Order or of the terms and conditions of the registration certificate, or(d)producing any item in excess of the quantity specified for that item in the registration certificate, or(e)making any manufacturing facility in contravention of the provisions of sub-paragraph (1) of Paragraph 5, shall, in addition to suspension, revocation, or cancellation of his registration certificate, be liable to prosecution for the contravention of the provisions of this Order.
