Section 2(h) in Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Act, 2001
(h)[ `milk plant' means a plant owned by any person or manufacturer registered under the Milk and Milk Product Order, 1992, or any other regulations formulated in this regard, from time to time, of the Central Government and operating within the limits of the State of Haryana but excluding milk chilling centres supplying milk to the milk plants within the State of Haryana and paying cess on the quantity of milk supplied by them to the said plants subject to the production of authentic proof of such payment: and a plant owned by the Government or Central Government engaged in imparting research and educational facilities to the students of any Research Institution/University.] [Substituted by Haryana Act No. 5 of 2012, dated 4.4.2012.]
