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Union of India - Section

Section 2 in Mustard Seeds and Rape Seeds (oil seed) Grading and Marking Rules, 2012

2. Definitions.

- In these rule, unless the context otherwise requires,-
(a)"Agricultural Marketing Adviser" means the Agricultural Marketing Adviser to the Government of India,
(b)"authorized packer" means a person or a body of persons who has been granted a certificate of authorisation to grade and mark mustard seeds and rape seeds in accordance With the grade standards and procedure specified in these rules,
(c)"Certificate of Authorization" means a certificate issued under the provisions of the General Grading and Marking Rules, 1988 authorising a person or a body of persons to grade and mark mustard seeds and rape seeds With the grade designation mark,
(d)"General Grading and Marking Rules" means the General Grading and Marking Rules, 1988 made under section 3 of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937),
(e)"Grade designation mark" means the "Agmark insignia" referred to in rule 5,
(f)"Schedule" means a Schedule appended to these rules