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Union of India - Section

Section 7 in The Mango Seed Kernel Grading and Marking Rules, 2017

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 authorized 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)Grade;
(c)Variety or trade name (optional);
(d)Lot number;
(e)Date of packing;
(f)Address of the place of packing;
(g)Net weight;
(h)Name and address of the packer;
(i)Maximum retail price (inclusive of all taxes);
(j)Best before__________month______year;
(k)Any other particulars as may be specified under the Legal Metrology (Packaged Commodities) Rules, 2011, the Food Safety and Standards Act, 2006 (34 of 2006) or any other law for the time being in force or instructions issued by the Agricultural Marketing Adviser or an officer authorized by him in this behalf.
(3)The ink used for marking on packages shall not contaminate the Mango Seed Kernel.
(4)The authorized packer, may, after obtaining prior approval of the Agricultural Marketing Adviser or an officer authorized 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.