Section 8(1) in The General Grading and Marking Rules, 1988
(1)In respect of commodity which requires laboratory testing for quality assessment, the applicant/ authorised packer shall , with the approval of Agricultural Marketing Adviser or any other officer of the Directorate or State Government authorised by the Agricultural Marketing adviser in this behalf, either-(a)set up his own laboratory as per prescribed norms, or(b)have access to an approved State Grading Laboratory or Cooperative/Association Laboratory or a Private Commercial Laboratory.
