Section 8 in The Honey Grading and Marking Rules, 2008
8. Special conditions for grant of certificate of authorization.
- In addition to the general conditions specified in sub-rule (8) of rule 3 of the General Grading and Marking Rules, 1988, the following shall be the special conditions for grant of certificate of authorization for honey, namely:-(i)the authorized packer shall have either a fully equipped laboratory with all necessary chemicals and apparatus or he should have an access to such a laboratory for testing the raw materials and for grading and marking of the produce;(ii)the authorized packer shall ensure the compliance of the following requirements of hygiene and sanitary conditions in grading and marking of the Honey, namely.-(a)the premises for processing and packing shall be clean, adequately lighted, well ventilated and fly proof;(b)the surrounding area or environment shall be free from objectionable odour, smoke, dust or air borne pathological contamination.(c)the building shall be of a permanent structure with wall cemented or tiled walls and easily washable floors with proper drainage system;(d)all equipments and utensils shall be made, of stainless steel or corrosive resistant material suitable for food contact applications.(e)the premises and the equipments should be often disinfected so as to maintain high order of hygienic and sanitary conditions;(f)no toxic or objectionable material other than the permissible shall be stored in the authorized grading premises;(g)in the case of resinecated utensils, recoating will be done after every three years and the packer shall have to furnish a certificate to this effect;(h)the personnel engaged in processing and packing of the product should be got medically checked periodically by the authorized Medical Officer and a certificate to the effect shall have to be produced on demand;(i)the authorized packer and approved chemist shall maintain proper record of raw materials and finished material used in processing the product and their analysis,
