Section 2053 in The Guar Grading and Marking Rules, 2011
2053.
MINISIRY OF AGRICULTURE(Department of Agriculture and Co-operation)NOTIFICATIONNew Delhi, the 3lst January, 2011G.S.R.55(E). - Whereas the draft of Guar Grading and Marking Rules, 2010, in exercise of the powers conferred by section 3 of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937) was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide notification number G.S.R. 658(E) dated the 4th August,2010 inviting objections and suggestions from all persons likely to be affected thereby within forty five days from the date on which copies of the said notification published in the Gazette of India were made available to the public.And whereas copies of the said notification were made available to the public on the 11th August, 2010 and whereas the objections and suggestions received from the public in respect of the said draft rules have been duly considered.Now, therefore, in exercise of the powers conferred by section 3 of the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937), the Central Government hereby makes the following rules, namely:
