Section 7 in The Honey Grading and Marking Rules, 2008
7. Method of marking and labeling.
(1)The grade designation mark shall be securely affixed to or clearly and indelibly printed on each package or container as per instructions of the Agricultural Marketing Adviser or an officer authorized by him in this behalf in accordance with rule 11 of the General Grading and Marking Ru1es, 1988.(2)In addition to the, grade, designation mark, the fallowing particulars shall be clearly and indelibly marked on, each package or container, namely.-(a)name and address of the packer;(b)address of the packing place;(c)date of packing;*(d)Best Before........... Month ............. Year from the date of packing;(e)lot/batch number(f)net weight(g)maximum retail price (inclusive of all taxes);(h)name of geographical region/area(optional);(i)nutritional information;(j)any information required under provisions of Prevention of Food Adulteration Act or Rules or The Standards of Weight and Measures Act, 1976;(k)any other information required by the Agricultural Marketing Adviser.(l)Storage condition, if any.* The date of packing shall be the date of completion of the analysis of the sample.(3)An authorized packer may, after obtaining prior approval of the Agricultural Marketing Adviser, in accordance with the rule 11 of the General Grading and Marking Rules, 1988, affix his private trade mark or trade brand on the graded packages or container, provided that the private trade mark or trade brand does not indicate quality or grade of the produce other than indicated by the grade designation mark affixed to the graded package or container in accordance with these rules.(4)Honey may be designated according to floral or plant source if it comes wholly or mainly from any particular source and has the organoleptic, physicochemical and microscopic properties corresponding with that origin.
