Section 3(8) in The General Grading and Marking Rules, 1988
(8)It shall be the condition of every certificate of authorisation-(a)that grade designation marks shall be applied only to the article(s) mentioned in the Certificate of Authorisation, during the validity period and at the premises therein mentioned:(b)that during the operation of the certificate, the authorised packer shall, at all reasonable times, give access to the premises named therein to any person duly authorised by the Agricultural Marketing Adviser and shall provide him facilities for ascertaining the marking is correctly performed;(c)that the authorised packer shall keep a record of the number of packages marked with each grade designation mark and will permit any person duly authorised by the Agricultural Marketing Adviser to examine the record;(d)that the authorised packer shall permit any person duly authorised by the Agricultural marketing Adviser to open and inspect any package bearing a grade designation mark or to take samples of any graded produce, provided that all samples shall be paid for;(e)that any person duly authorised by the Agricultural Marketing Adviser may cancel or remove a grade designation mark from any produce, should such produce be found to be not conforming to the definition of quality prescribed for the grade designation assigned;(f)that all the rules made under the Act and all instructions relating to grading and marking of an article under provisions of the Act which may be issued by the Agricultural Marketing Adviser or the officer authorised by him/her from time to time shall be observed;(g)that the authorised packer shall be responsible to prohibit the sale and arrange for withdrawing from market, after the date of expiry, wherever prescribed all the packages graded and marked by him;(h)that the authorised packer shall be responsible if any person representing the firm indulges in any malpractices or obstructs the authorised officer in discharge of his official duties; and(i)that the authorised packer shall hand over the Certificate of Authorisation to Agricultural Marketing Adviser or any officer authorised by him/her on demand in writing at any time and obtain a proper receipt therefor.
