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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Safed Musli Grading and Marking Rules, 2017

(2)In addition to the grade designation mark, following particulars shall be clearly and indelibly marked on each package, namely :-
(a)Name of the commodity;
(b)Grade;
(c)Variety or trade name (optional);
(d)Lot number;
(e)Date of packing;
(f)Address of the place of packing;
(g)Net weight;
(h)Name and address of the packer;
(i)Maximum retail price (inclusive of all taxes);
(j)Best before__________month______year;
(k)any other particulars as may be specified under the Legal Metrology (Packaged Commodities) Rules, 2011, the Food Safety and Standards Act, 2006 (34 of 2006) or any other law for the time being in force or instructions issued by the Agricultural Marketing Adviser or an officer authorised by him in this behalf in accordance with the General Grading and Marking Rules.