Section 10 in The General Grading and Marking Rules, 1988
10. Grade designation marks.
(1)Grade designation marks shall consist of Agmark labels of different types, namely, tie-on-labels, paste-on-labels, benderol labels, etc. Each Agmark label shall carry letters indicating series and serial number.(2)The State authorities and the approved laboratories shall obtain their requirements of Agmark labels from Directorate.(3)Use of "Agmark Replica" in lieu of Agmark labels will be allowed only by such authorised packers to whom specific permission to this effect has been granted by the Agriculture Marketing Adviser or an officer authorised by him in this behalf.(4)The permission to use "Agmark Replica" in lieu of Agmark labels may, on receipt of application in the prescribed form, be granted provided that the applicant has been holder of Certificate of Authorisation for at least two preceding years and during which the grading performance has been satisfactory and has used not less than 50 thousand Agmark labels per annum. However, depending on the merit of individual case, these conditions may be relaxed.(5)The "Agmark replica" bearing containers shall be printed and/or manufactured only by such printing press or manufacturing unit which has been permitted for the purpose by the Agricultural Marketing Adviser or an officer authorised by him in this behalf.(6)It shall be the condition for use of Agmark Replica that the detailed instructions issued for the purpose shall be strictly adhered to and any violation thereof shall lead to withdrawal of permission so granted without any notice.
