Section 6 in The Sheekakai Grading and Marking Rules, 2008
6. Method of Marking.
(1)The grade designation mark shall be securely affixed to or printed on each packages in manner approved by the Agricultural Marketing Adviser or an officer authorized by him in this behalf in accordance with rule 11 of the General Grading and Marking Rules, 1988.(2)In addition to the grade designation mark, the following particulars shall be clearly and indelibly marked on each package, namely;(a)Name of the commodity;(b)Variety (optional);(c)Grade designation;(d)Name and address of the packer;(e)Net weight/No. of unit;(f)Storage condition if any (optional);(g)Place of origin;(h)Date of packing;*(i)Best before date (wherever applicable);(j)Lot/Batch number;(k)Maximum retail price (inclusive of all taxes);(l)Place of packing/manufacturing;(m)Any other particulars as may be specified by the Agricultural Marketing Adviser.(3)The ink used for marking on packages shall be of such quality which may not contaminate the product.(4)The authorized packer, may, after obtaining prior approval of the Agricultural Marketing Adviser or an officer authorized by him in this behalf, mark his private trade mark or trade brand on the graded packages provided that the same do not indicate quality other than that indicating by the grade designation mark affixed to the graded packages in accordance with these rules.
