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State of Jharkhand - Section

Section 123 in The Jharkhand Agricultural Produce Markets Rules, 2000

123. Prevention of adulteration in agricultural produce.

- (i) It shall be the duty of the Market Committee to take all possible steps to prevent the adulteration of agricultural produce in the market area and no trader in the market area shall cause or get caused adulteration of agricultural produce in such area.
(ii)The Board may introduce compulsory grading of agricultural produce by grade standards, in the market area; and
(iii)the Board may prescribe grade standards of agricultural produce.
Explanation. - For the purpose of this rule adulteration of agricultural produce shall include mixing of inferior stuff with superior produce, mixing of different varieties of different qualities, mixing of sieved remains of the agricultural produce with agricultural produce and mixing of earth, dirt and stones, or any other extraneous matter with any agricultural produce, affecting the quality or standard of agricultural produce.