Section 3(7) in The General Grading and Marking Rules, 1988
(7)Each Certificate of Authorisation shall state-(a)the name, style and address of the authorised packer;(b)the article to which alone the grade designation marks may, under the Certificate, be applied;(c)the premises at which alone the grade designation marks may be applied;(d)the period for which the Certificate is valid; and(e)the name of approved laboratory, processing unit, trade brand label, etc., wherever applicable.
