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Union of India - Section

Section 8 in The Jaggery Grading and Marking Rules, 2008

8. Special conditions for grant of certificate of authorization.

(1)In addition to the conditions specified in sub-rule (8) of rule 3 of the General Grading and Marking Rules, 1988, every authorized packer shall follow all instructions prescribed by Agricultural marketing Adviser from time to time.
(2)The authorized packer either set up his own laboratory or have access to State Grading Laboratories or Private Commercial Laboratories manned by a qualified chemist approved by the Agricultural Marketing Adviser or an officer authorized by him in this behalf in accordance with rule 9 of the General Grading and Marking Rules, 1988 for testing the quality of Jaggery.
(3)The premises for processing, grading and packing shall be maintained in perfect hygienic and sanitary conditions and should be fly proof. The personnel engaged in these operations shall be in sound health and free from any infection contagious or communicable diseases.
(4)The premises shall have adequate storage facilities with pucca floor, ventilation and free from rodent and insect infestation.