Section 9 in The Amla Grading and Marking Rules, 2008
9. Special conditions for grant of certificate of authorization.
(1)In addition to the conditions specified sub-rule (8) of rule 3 of the General Grading and Marking Rules, 1988, every authorized packer shall follow all instructions prescribed by Agricultural Marketing Adviser from time to time.(2)The authorized packer shall either set up his own laboratory manned by qualified chemist approved by the Agricultural Marketing Adviser or an officer authorized by him in this behalf in accordance with rule 9 of the General Grading and Marking Rules, 1988 for testing the quality of Amla dried and its powder or has access to the State Grading Laboratory or Private Commercial Laboratory approved for the purpose;(3)The premises for processing, grading and packing shall be maintained in perfect hygienic and sanitary conditions. The personnel engaged in these operations shall be in sound health and free from any infectious, contagious or communicable diseases.(4)The premises shall have adequate storage facilities with pucca floor and ventilation for light and air and free from rodent and insect infestation.* The date of packing shall be the date of completion of the analysis of the sample.
