» Milk and Milk Product Order-1992 (MMPO-1992)


Milk & Milk Product Order - 1992 (MMPO-92) DIVISION

Consequent upon de-licensing of Dairy Sector in 1991 under Industrial Development & Regulation Act, the Department of AH, Dairying & Fisheries had promulgated the Milk and Milk Product Order (MMPO) 1992 on 9/6/92 under section 3 of the Essential Commodities Act 1955. The objective of the order is to maintain and increase the supply of liquid milk of desired quality in the interest of the general public and also for regulating the production, processing and distribution of milk and milk products. As per the provisions of this order, any person/dairy plant handling more than 10,000 liters per day of milk or 500 MT of milk solids per annum needs to be registered with the Registering Authority appointed by the Central Government.

There is no restriction on setting up of new dairy units and expansion in the milk processing capacity, while noting the requirement of registration is for enforcing the prescribed Sanitary and Hygienic Conditions, Quality and Food Safety Measures as specified in Vth Schedule of MMPO-1992. In order to comply the provisions of Para 5 (5) (B) of MMPO-92, two inspection agencies i.e. National Productivity Council (NPC) and Export Inspection Council (EIC) of India have been notified for annual inspection of registered dairy units, on rotation basis.

As per present provisions, the dairy unit handling up to 200.0 TLPD of milk or 10,000 MT of milk solids per annum. Where the entire activity of procurement, processing and marketing of the dairy units lies within the State or Union Territory, the Registering Authority shall be an officer of the concerned State Govt. or U.T. and the dairy unit handling more than 200.0 TLPD of milk or 10,000 MT of milk solids per annum shall be registered by the Central Registering Authority. Accordingly Registering Authority shall deal with applications of registration and issue Registration Certificate under this order and perform within its jurisdiction.

Since inception the Central and the State Registering Authorities have registered 803 dairy units with combined milk processing capacity 881.50 lakh litres per day in Cooperative, Private and Government Sector upto 31.03.2008.Further the Central Registering Authority (CRA) has granted 12 new registration with the milk processing capacity of 25.0 LLPD (nine dairy unit for milk processing and remaining three units for marketing / trading), enhanced the milk processing capacity of 14 dairy units and cancelled the registration of 10-dairy unit during 2008-09.Now it has been subsumed as milk and milk products regulations under Section-99 of the Food Safety& Standards Act-2006 .