Section 7 in The Isabgol Husk Grading and Marking Rules, 2015
7. Method of marking.
(1)The grade designation mark shall be securely affixed to or printed on each package in a manner approved by the Agricultural Marketing Adviser or an officer authorised by him in this behalf in accordance with rule 11 of the General Grading and Marking Rules.(2)In addition to the grade designation mark, following particulars shall be clearly and indelibly marked on each package, namely :-(a)name of the commodity;(b)country of origin;(c)grade;(d)variety or trade name (optional);(e)lot or batch number;(f)date of packing;(g)net weight;(h)maximum retail price (inclusive of all taxes);(i)name and address of the authorised packer;(j)best before .............................. date .............................. month .............................. year;(k)any other particulars as may be specified under the Legal Metrology (Packaged Commodities) Rules, 2011 made under sub-section (1), read with clauses (j) and (q) of sub-section (2) of section 52 of the Legal Metrology Act 2009 (1 of 2010), the Food Safety and Standards Act, 2006 (34 of 2006), any other law for the time being in force or instructions issued by the Agricultural Marketing Adviser or an officer authorised by him in this behalf in accordance with the General Grading and Marking Rules.(3)The ink used for marking on packages shall not contaminate the Isabgol Husk.(4)The authorised packer, may, after obtaining prior approval of the Agricultural Marketing Adviser or an officer authorised by him in this behalf in accordance with rule 11 of the General Grading and Marking Rules, mark his private trade mark or trade brand on the graded packages which do not indicate quality other than that indicated by the grade designation mark affixed to the graded packages in accordance with these rules.
