Legal Document View

Unlock Advanced Research with PRISMAI

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

Union of India - Section

Section 11 in The General Grading and Marking Rules, 1988

11. Packing and marking.

(1)An article graded in accordance with the provisions of the Act, shall be packed in the manner and using the type of packaging material and the pack sizes, by weight or number as prescribed for the said article:Provided that relaxation/modification in the mode of packing of a graded article may be allowed, on receipt of written request from the authorised packer, by the Agricultural Marketing Adviser or any other officer authorised by him in this behalf, to meet the specific requirement of the buyer.
(2)Every package containing Agmark graded article will, in addition to the grade designation mark, carry such details like Certificate of Authorisation, number, lot/batch number, date of packing, place of packing, net weight etc. as prescribed for the said article.
(3)Private marks, if any, applied on the packages of Agmark graded article shall not represent quality or grade different from that indicated by the grade designation mark affixed thereon.
(4)In respect of such articles where expiry period has been prescribed, the 'date of expiry' shall be prominently marked on the packages.