Section 11 in Jammu and Kashmir Saffron Rules, 2018
11. Packaging/labeling of saffron.
(1)Every package containing the saffron shall be packed and labeled in accordance with section 15 of the Act.(2)Before putting any saffron into the primary package every batch thereof shall be analyzed in accordance with section 12 of the Act.(3)Saffron, whether in filament or in powder form, shall be packed in a suitable material, ensuring that it is water proof and that it will not affect the quality of saffron.(4)The following particulars shall be marked or labeled on each container :-i. Name and address of the processor/packer ;ii. Registration No. ;iii. Name of the material ;iv. Trade name or Brand name, if any ;v. Type of Saffron (Filament/Powder) ;vi. Grade ;vii. Batch or Code No. ;viii. Net Mass ;ix. Year of harvest ;x. Packing date ;xi. Expiry date/best before ;xii. Place of cultivation/origin ;xiii. Maximum retail price.
