Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4)(d) in The General Grading and Marking Rules, 1988

(d)Where the consignment seized or detained has been declared or suspected to be "misgraded", attracting action under Section 5(A) of the Act, the officer may, after completing action as prescribed under (a) and (b) above, get the grade designation marks and seals removed from the remaining packages, and return the packages or contents thereof to the person from whom seized. The grade designation marks and seals or the empty containers with the grade designation marks and seals or the empty containers with the grade designation marks, printed thereon shall be retained by the officer for proceeding under the Act;