Section 2 in The Guar Grading and Marking Rules, 2011
2. Definitions.
- In these rules, unless the context otherwise requires,(a)"Agricultural Marketing Adviser" means the Agricultural Marketing Adviser to the Government of India.(b)"authorized packer" means a person or a body of persons who has been granted a certificate of authorization to grade and mark Guar seeds, Guar Gum and Guar Gum Powder in accordance with the grade, standard and procedure specified under these rules;(c)"certificate of authorization" means a certificate issued under the provisions of the General Grading and Marking Rules, 1988 authorizing a person or a body of persons to grade and mark guar seeds, guar gum and guar gum 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.
