Section 3 in Agricultural Produce (Grading And Marking) Act, 1937
3. Prescription of grade designation:-
[(1)] [Section 3 renumbered as sub-section (1) and after sub-section (1) as so renumbered, sub-section (2) [now sub-section (3) - See F.N.[e] inserted by the Delegated Legislation,Provisions (Amendment) Act (20 of 1983), S.2, Sch.(15-3-1984).]] The Central Government may, after previous publication by notification in the Official Gazette, [make rules to carry out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-] [Substituted for the words " make rules -" by the Agricultural Produce (Grading and Marking) (Amendment) Act (76 of 1986), S.3 (15-4-1987).](a)fixing grade designations to indicate the quality of any scheduled article;(b)defining the quality indicated by every grade designation ;(c)specifying grade designation marks to represent particular grade designations ;(d)authorising the person or a body of persons, subject to any prescribed conditions, to mark with a grade designation mark any article in respect of which such mark has been prescribed or any covering containing or label attached to any such article ;(e)specifying the conditions referred to in clause (d) including in respect of any article conditions as to the manner of marking, the manner in which the article shall be packed, the type of covering to be used, and the quantity by weight, number or otherwise to be included in each covering:(f)providing for the payment of any expenses incurred in connection with the manufacture or use of any implement necessary for the reproduction of a grade designation mark or with the manufacture or use of any covering or label marked with a grade designation mark [or with measures for the control of the quality of articles marked with grade designation marks including testing of samples and inspection of such articles or with any publicity work carried out to promote the sale of any class of such articles;] [Inserted by the Agricultural Produce (Grading and Marking) (Amendment) Act (20 of 1943), S.2 (13-8-1943).] [* * *] [Word " and" occurring at the end of cl.(f) omitted, and cl.(h) inserted by the Agricultural Produce (Grading and Marking) (Amendment) Act (76 of 1986), S.3 (15-4-1987).](g)providing for the confiscation and disposal of produce marked otherwise than in accordance with the prescribed conditions with the grade designation mark;(h)[ any other matter which is required to be, or may be, prescribed.] [Word " and" occurring at the end of cl.(f) omitted, and cl.(h) inserted by the Agricultural Produce (Grading and Marking) (Amendment) Act (76 of 1986), S.3 (15-4-1987).][(3)] [Section 3 renumbered as sub-section (1) and after sub-section (1) as so renumbered, sub-section (2) [now sub-section (3) - See F.N.[e] inserted by the Delegated Legislation,Provisions (Amendment) Act (20 of 1983), S.2, Sch.(15-3-1984).] Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
