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Union of India - Section

Section 2 in The Saffron Grading and Marking Rules, 2012

2. Definitions.

(1)In these rules, unless the context otherwise requires,-
(a)"Agricultural Marketing Adviser" means the Agricultural Marketing Adviser to the Government of India;
(b)"authorised packer" means a person or a body of persons who has been granted certificate of authorisation to grade and mark saffron and saffron powder in accordance with the grade standards and procedure specified under these rules;
(c)"certificate of authorisation" means a certificate issued under the provisions of the General Grading and Marking Rules, 1988 authorising a person or a body of persons to grade and mark saffron and saffron powder with the grade designation mark;
(d)"General Grading and Marking Rules" means the General Grading and Marking Rules, 1988 made under section 3 of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937);
(e)"grade designation mark" means the "Agmark Insignia" referred to in rule 5;
(f)"Schedule" means a Schedule appended to these rules.
(2)Words and expressions used in these rules and not defined but defined in the Agricultural Produce (Grading and Marking) Act, 1937 shall have the same meaning as are assigned to them under that Act.