Section 3(2) in The General Grading and Marking Rules, 1988
(2)An application for authorisation shall be accompanied by:-(a)Proprietorship declaration or partnership deed or Memorandum and Articles of Association or Bye-laws of the Society, as the case may be;(b)Blue print of the premises proposed to be used to grade and mark the commodity;(c)Ownership declaration on non-judicial stamp paper about the premises or the consent of the owner of the premises;(d)Consent of approved laboratory, grinding mill etc., wherever applicable;(e)Specimen copies of trade brand label, if any, alongwith declaration about ownership of the trade brand label and an undertaking to use the same, on permission, for Agmark graded product only;(f)Prescribed fee, if any, for grant of Certificate of Authorisation; and(g)Any other particulars as may be specified from time to time.
