Section 8 in Jammu and Kashmir Saffron Rules, 2018
8. Permit for export of saffron.
(1)No dealer shall export saffron without obtained and export permit from the Registration Authority.(2)A dealer intending to export saffron outside the State shall apply to the Registration Authority for issuance of export permit in Form-III.(3)The application form shall be accompanied with a fee of rupees two thousand in the form of a Bank Draft or Treasury Receipt and a sample of the saffron consignment/pack to be exported by such dealer.(4)After the receipt of application along with saffron consignment/ pack, the Registration Authority, or such other authority or officer as the Registration Authority may authorize for the purpose, shall get prepared a representative composite sample as per the procedure. The quantity of the sample so prepared shall be sufficient to make four samples of the size as may be determined by the Registration Authority. The composite sample will be divided into four equal parts, out of which one part shall be referred to Quality Control Laboratory for analysis, second part to be Phytosanitary Certificate Issuing Laboratory, third part to the applicant/export and fourth part will be retained as guard sample with the Quality Control Laboratory.(5)The Quality Control Laboratory and Phytosanitary Certificate Issuing Laboratory shall analyze the sample for prescribed standards and report to the Registration Authority as soon as may be but shall not later than 20 days from the date of receipt of the samples, unless the sample is subjected to such tests which require more than 20 days for completion of test.(6)Once the Quality Control Laboratory and Phytosanitary Certificate Issuing Laboratory certify that the saffron samples are as per the prescribed standards, the applicant/exporter shall be directed to pack, seal and label the saffron quantity to be exported under the provision of the Registration Authority in accordance with the Act and these rules.(7)Upon completion of packing, sealing and labeling, the Registration Authority shall issue the export permit as per Form-IV.
