Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(4) in Jammu and Kashmir Saffron Rules, 2018

(4)After the receipt of application along with saffron consignment/ pack, the Registration Authority, or such other authority or officer as the Registration Authority may authorize for the purpose, shall get prepared a representative composite sample as per the procedure. The quantity of the sample so prepared shall be sufficient to make four samples of the size as may be determined by the Registration Authority. The composite sample will be divided into four equal parts, out of which one part shall be referred to Quality Control Laboratory for analysis, second part to be Phytosanitary Certificate Issuing Laboratory, third part to the applicant/export and fourth part will be retained as guard sample with the Quality Control Laboratory.