Section 10 in The Jammu and Kashmir Saffron Act, 2007
10. Prescription of grade designation.
- The Government may, by notification in the Government Gazette, provide for all or any of the following matters, namely:-(a)fixing grade designations to indicate the quality of saffron;(b)defining the quality indicated by every grade designation ;(c)specifying grade designation marks to represent particular grade designations;(d)authorizing a person or a body of persons, subject to any prescribed conditions, to mark with a grade designation, mark saffron in respect of which such mark has been prescribed or any covering containing or label attached to such saffron;(e)specifying the conditions referred to in clause (d) including in respect of conditions as to the manner of marking, the manner in which the saffron shall be packed, the type of covering to be used , and the quantity by weight, number or otherwise to be included in each covering ; and(f)providing for the confiscation and disposal of saffron marked otherwise than in accordance with the prescribed conditions with a grade designation mark.
