Section 2(1) in Safed Musli Grading and Marking Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Agricultural Marketing Adviser" means the Agricultural Marketing Adviser to the Government of India;(b)"Authorised packer" means a person or a body of persons who has been granted a Certificate of Authorisation to grade and mark Safed Musli in accordance with the grade standards and procedure provided under these rules;(c)"Certificate of Authorisation" 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 Safed Musli 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 Schedules appended to these rules.
