Section 9 in Jammu and Kashmir Saffron Rules, 2018
9. Permission for import of saffron in the State.
(1)No person, trade or company shall import saffron into the State without seeking permission from the Registration Authority.(2)Any person, trader or Company intending to import dried saffron into the State, shall apply in Form-IIA to the Registration Authority along with a fee of rupees two thousand in the form of a Bank Draft or Treasury Receipt.(3)The application shall be accompanied by a no objection certificate from the Plant Quarantine Authority notified by the Government and a Phytosanitary Certificate from the source of origin or import. A pack of the imported dried saffron shall also be attached with the application.(4)The imported dried saffron shall be marked in accordance with Labeling Standards as prescribed in the Act and these rules and the label shall legibly be marked with words Imported Saffron with the name of the place wherefrom imported. The color of the label shall be Blue or Red.(5)On satisfying itself about the quality and standard of the saffron intended to be imported by the applicant, the Registration Authority shall permit the applicant the import of the saffron in the State.(6)The person importing saffron shall enter the details of imported dried saffron on arrival in the Stock Register and such saffron shall be packed, sealed and labeled a per the prescribed standards with an intimation to the Registration Authority.
