[Cites 0, Cited by 0]

Union of India - Act

Bhagar Grading and Marking Rules, 2018

UNION OF INDIA
India

Bhagar Grading and Marking Rules, 2018

Rule BHAGAR-GRADING-AND-MARKING-RULES-2018 of 2018

Published on 27 November 2018
Commenced on 27 November 2018
[This is the version of this document from 27 November 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Bhagar Grading and Marking Rules, 2018Published vide Notification No. G.S.R. 1167(E), dated 27.11.2018G.S.R. 1167(E). - Whereas, the Bhagar Grading and Marking Rules, 2018, in exercise of the powers conferred by section 3 of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937) was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub section (i) vide notification number G.S.R. 599(E), dated the 29th June, 2018 inviting objections and suggestions from all person likely to be affected thereby within forty five days from the date on which copies of the said notification were made available to the public;And whereas copies of the said notifications were made available to the public on 29th June,2018;And whereas no objections and suggestions have been received from the public in respects of the said rules;Now, therefore, in exercise of the powers conferred by section 3 of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937) the Central Government, hereby makes the following rules, namely:-

1. Short title, application and commencement.

(1)These rules may be called the Bhagar Grading and Marking Rules, 2018.

(2)They shall apply to Bhagar, commonly known as samo seed obtained from seed of a grass Echinochloa colona L. intended for human consumption.

(3)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires,-

(a)"Agricultural Marketing Adviser" means the Agricultural Marketing Adviser to the Government of India;

(b)"authorised packer" means a person or a body of persons who has been granted certificate of authorisation to grade and mark Bhagar in accordance with the grade standards and procedure specified under these rules;

(c)"schedule" means a schedule appended to these rules.

(2)The words and expressions used in these rules and not defined but defined in the Agricultural Produce (Grading and Marking) Act, 1937 and the General Grading and Marking Rules, 1988 shall have the same meanings as are assigned to them in the said Act or the rules.

3. Grade designation mark.

- The grade designation mark shall be "AGMARK insignia" consisting of a design incorporating the certificate of authorisation number, the word "AGMARK", name of commodity and grade designation resembling the design as specified in Schedule-I.

4. Grade designations.

- The grade designations to indicate the quality of Bhagar shall be as specified in column I of the Table under paragraph 3 of Schedule-II.

5. Quality.

- For the purposes of these rules, the quality of Bhagar shall be as specified in Schedule II.

6. Method of packing.

(1)Bhagar shall be packed in new, clean and dried jute bags, cloth bags, poly woven bags with inner lining of food-grade material or poly pouches, high density poly ethylene bags of food grade material/packing material as approved by the Adviser in accordance with the General Grading and Marking Rules,1988.

(2)The packing material shall be clean, sound and free from insect, fungal infestation which shall safeguard the hygienic, nutritional and organoleptic qualities of the bhagar.

(3)The containers including packaging material shall be made of such substances which are safe and suitable for their intended use and they shall not impart any toxic substance or undesirable odour or flavour to bhagar.

(4)Bhagar shall be packed in pack sizes in accordance with the provisions of the Legal Metrology (Packaged Commodities) Rules, 2011 made under the Act, or in accordance with the instructions issued by the Adviser from time to time.

(5)Each package shall contain bhagar of the same type and of the same grade designation.

(6)Each package shall be properly and securely closed and sealed.

7. Method of Marking.

(1)The grade designation mark shall be securely affixed to or printed on each package in a manner approved by the Adviser or an officer authorised by him in this behalf in accordance with the provision of rule 11 of the General Grading and Marking Rules, 1988.

(2)In addition to the grade designation mark, following particulars shall be clearly and indelibly marked on each label or package, namely : -

(a)Name of the commodity;

(b)Place of packing;

(c)Lot or batch number;

(d)Date of packing;

(e)Grade;

(f)Net weight;

(g)Maximum Retail Price (inclusive of all taxes);

(h)Best before.....................date..............................month......................year;

(i)Name and address of the authorised packer;

(j)Any other information as may be specified under the Legal Metrology (Packaged Commodities) Rules, 2011made under the Act and the Food Safety and Standards Act, 2006 or instructions issued by the Adviser or any officer authorised by him from time to time;

(k)Crop year or season (optional);

(l)Country of origin or Origin of produce or Geographical region (optional);

(3)The ink used for marking on packages shall not contaminate the product.

(4)The authorised packer may, after obtaining prior approval of the Adviser or an officer authorised by him in this behalf, mark his private trade mark or trade brand on the graded packages provided that the same does not indicate quality other than that indicated by the grade designation mark affixed to the graded packages in accordance with the provisions of these rules.

8. Special conditions of certificate of authorisation.

- In addition to the conditions specified under the sub-rule (8) of rule 3 of the General Grading and Marking Rules,1988, the following shall be the special conditions for every certificate of authorization issued for the purpose of these rules, namely: -

(a)the authorised packer shall either set up his own laboratory as per the specified norms or have access to an approved state grading laboratory or co-operative or association laboratory or a private commercial laboratory manned by a qualified chemist approved by the Adviser or an officer authorised by him in this regard in accordance with rule 9 of the General Grading and Marking Rules, 1988 for testing the quality of Bhagar;

(b)the premises shall be maintained in perfect hygienic and sanitary conditions with proper ventilations and well lighted arrangement and the personnel engaged in these operations shall be in good health and free from any infectious, contagious or communicable diseases;

(c)The premises shall have adequate storage facilities with clean and proper pucca flooring and free from rodent and insect infestation;

(d)the authorised packer and the approved chemist shall observe all instructions regarding testing, grading, packing, marking, sealing and maintenance of records which may be issued by the Adviser or any other officer authorised by him in this regard from time to time.

I

(See rule 3)(Design of Agmark insignia)Name of Commodity.........................................Grade.....................................................

II

(See rules 4 and 5)(Grade Designation and Quality of Bhagar )

1. Bhagar shall be obtained from seed of a grass Echinochloa colona L. intended for human consumption.

2. Minimum Requirements:

(1)Bhagar shall be: -

(a)dry, clean and wholesome

(b)white to creamy white or grayish colour and translucent;

(c)in uniform size, shape, colour and be in merchantable condition;

(d)free from artificial colouring and polishing agent;

(e)free from obnoxious smell;

(f)free from rodent hair and excreta, filth, moulds, live insects, dead insects, insects fragments and fungus;

(g)free from abnormal taste, flavour and odour.

(2)It shall comply with the restrictions in regard to the limits for metallic contaminants, crop contaminants, naturally occurring toxic substances, insecticides and pesticides residues, microbial requirements and other food safety requirements as specified under the Food Safety and Standards (Contaminants, Toxins and Residues) Regulations, 2011 and the Food Safety and Standards (Food Products Standards and Food Additives) Regulations, 2011, made under the Food Safety and Standards Act, 2006 (34 of 2006) for domestic trade.

(3)It shall comply with the residual limits of heavy metals, pesticides and other food safety requirements as laid down by the Codex Alimentarius Commission, or importing countries requirement for exports.

3. Criteria for grade designation. - The grade designation of Bhagar and limits of tolerance are as under -

Grade designation	Maximum limit of tolerance (per cent byweight)	Weeviled grains (per cent by count) (Maximum)
Moisture	Foreign matter	Immatured Shrivelled grains	Other edible grains	Damaged grains
(1)	(2)	(3)	(4)	(5)	(6)	(7)
Special	12.0	Nil	2.0	Nil	Nil	Nil
Standard	12.0	0.5	5.0	1.0	0.5	0.5
General	12.0	0.5	7.0	1.0	4.0	2.0

4. Other requirements. - (i) The condition of the Bhagar shall be such so as to enable it-

(a)to withstand transport and handling; and

(b)to arrive in satisfactory condition at the place of destination.

(ii)Bhagar shall be stored in dry and hygienic place at normal room temperature.

5. Explanation. - For the purposes of this schedule -

"damaged grains": means kernels or pieces of kernels that are sprouted or internally damaged as a result of heat, moisture, weather or microbes."weeviled grains": means the grain kernels that are partially or wholly bored by insects injurious to grain but do not include germ-eaten grains and egg-spotted grains."other edible/food grains": means the edible/food grains other than the grain under consideration;"immature": shriveled grains means kernels or pieces of grain kernels that are not fully developed;"foreign matter": includes the inorganic matter such as sand, gravel, dirt, pebbles, stones, glass and metallic pieces, lumps of earth, clay and mud and organic matter such as husk, chaff, straw, weed seeds and other inedible grains;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Act