Section 7 in The Saffron Grading and Marking Rules, 2012
7. Method of Marking.
(1)The grade designation mark shall be securely affixed to or printed on each package in a manner approved by the Agricultural Marketing Adviser or an officer authorized by him in this behalf in accordance with the provisions of rule 11 of the General Grading and Marking Rules, 1988.(2)In addition to the grade designation mark, following particulars shall be clearly and indelibly marked on each package,namely :-(a)name of the commodity;(b)country of origin;(c)grade;(d)variety or trade name (optional);(e)lot or batch number;(f)date of packing;(g)crop year;(h)net weight;.(i)best before____month____year;(j)maximum retail price (inclusive of all taxes);(k)name and address of the authorized packer;(l)any other particulars as may be specified under the Legal Metrology (Packaged Commodities) Rules, 2011, the Food Safety and Standards Act, 2006, (34 of 2006) any other relevant Act or instructions issued by the Agricultural Marketing Adviser or any officer authorized by him.(3)The ink used for marking on packages shall not contaminate the Saffron and Saffron powder.(4)The authorised packer, may, after obtaining prior approval of the Agricultural Marketing Adviser or an officer authorised by him in this behalf, mark his private trade mark or trade brand on the graded packages provided that the same do not indicate quality other than that indicated by the grade designation mark affixed to the graded packages in accordance with these rules.
