Section 15(2) in The General Grading and Marking Rules, 1988
(2)In the event of sale of Agmark graded consignment to an exporter who is not an authorised packer, the Certificate of Agmark Grading may, on written request of the authorised packer, be endorsed in favour of the exporter provided-(a)that the authorised packer furnish an undertaking about the responsibility of the graded packages even after sale; and(b)that the exporter furnishes a declaration that the graded consignment has been examined and found to be conforming to the quality requirements of the importer as specified in the contract.
