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Union of India - Section

Section 8 in The Sheekakai Grading and Marking Rules, 2008

8.

Special conditions for grant of certificate of authorization: In addition to the conditions specified under the sub-rule (8) of rule 3 of the General Grading and Marking Rules, 1988, the following shall be the special conditions of every certificate of authorization issued for the purpose of these rules:-
(1)The authorized packer shall either set up his own laboratory manned by a qualified chemist approved by the Agricultural Marketing Adviser or an officer authorized by him in this behalf in accordance with rule 9 of the General Grading and Marking Rules, 1988 for testing the quality of Sheekakai pods and powder or have access to the State Grading Laboratory or Private Commercial Laboratory approved for the purpose;
(2)The premises shall be maintained in hygienic and sanitary conditions with proper ventilations and well lighted arrangement. The personnel engaged in these operations shall be in sound health and free from any infectious contagious or communicable diseases;
(3)The premises shall have adequate storage facilities with pucca floor and free from rodent and insect infestation;
(4)The authorized packer and the approved chemist shall observe all instructions regarding testing, grading, packing, marking, sealing and maintenance of records which may be issued from time to time by the Agricultural Marketing Adviser or any other officer authorized by him in this behalf from time 10 time.* The date of packing shall be the date of completion of the analysis of the sample.