Section 2 in The General Grading and Marking Rules, 1988
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937);(b)"Agmark grading" means grading of an article in accordance with the grade standards prescribed under the provisions of the Act;(c)"Agmark label" means the label specifying name of commodity, grade designation and bearing prescribed insignia;(d)"Agmark replica" means a grade designation mark in lieu of Agmark label consisting of prescribed design with the word "AGMARK" and the Certificate of Authorisation number;(e)"Agricultural Marketing Adviser" means the Agricultural Marketing Adviser to the Government of India;(f)"Authorised packer" means a person or a body of persons who has been granted Certificate of Authorisation to grade and mark an article under provisions of the Act;(g)"Authorised premises" means the premises specified in the Certificate of Authorisation where alone the grade designation marks may be applied;(h)"Approved Chemist" means Chemist approved by the competent authority to undertake Agmark grading;(i)"Approved laboratory" means laboratory approved by the competent authority for testing of an article for Agmark grading;(j)"Central Agmark Laboratory" means the apex laboratory of the Directorate of Marketing and Inspection;(k)"Certificate of Authorisation" means a certificate in prescribed proforma issued under these rules authorising a person or body of persons to grade and mark an article with grade designation mark;(l)"Certificate of Agmark Grading" means a certificate in prescribed proforma issued by an authorised Officer in respect of Agmark graded consignment meant for export;(m)"Consumer" means a person or a body of persons who has purchased the article for personal, domestic or household use or consumption;(n)"Directorate" means Directorate of Marketing and Inspection of the Government of India;(o)"Marking" includes stamping grade designation mark on an article or affixation of Agmark labels or printing/stencilling of Agmark replica on the covering or container;(p)"Prescribed" means prescribed under Rules of instructions issued under the provisions of the Act;(q)"Regional Agmark Laboratory" means a laboratory set up by the Directorate of Marketing and Inspection for testing scheduled articles;(r)"Trade Brand Label" includes private marks, brand, label, pictorial representation, used or proposed to be used by an authorised packer; and(s)"Date of expiry" means the date by which the product should be consumed.
