Section 2 in The Agar Agar Grading and Marking Rules, 2014
2. Definitions.
(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 Agar Agar 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 Agar Agar 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; and(f)"Schedule" means a Schedule appended to these rules.(2)Words and expression used in these rules and not defined but defined in the Agricultural Produce (Grading and Marking) Act, 1937 (1 of 1937) and the General Grading and Marking Rules, 1988 shall have the meanings respectively assigned to them in the said Act and the said rules.
