Section 7 in Vegetable Oils Grading and Marking Rules, 1955
7. Marking provisions.
(1)The grade designation mark shall be securely affixed to each container in a manner approved by the Agricultural Marketing Adviser. In addition to the grade designation mark, the following particulars shall also be clearly and indelibly marked on each container:-(a)Name of packer.(b)Place of packing (business address)(c)Tank filling No.(d)Date of packing in plain letters.*(e)Net weight /volume (wherever applicable)Note* : the date of packing shall be the date of completion of analysis of the sample.(2)An authorized packer may after obtaining the prior approval of the Agricultural Marketing Adviser or an officer authorized in this behalf, mark his private trade mark on a container in a prescribed manner;Provided that private trade mark does not represent quality or grade of the Vegetable Oil different from that indicated by the grade designation mark affixed on the container in accordance with these rules.
