Section 7 in The Organic Agricultural Produce Grading and Marking Rules, 2009
7. Method of Marking and Labelling.
(1)The person or company legally responsible for the production or processing of the product shall be identifiable.(2)The method of marking and labelling to be followed for certified Agmark India Organic products shall be in accordance with the provisions of the National Programme for Organic Production as published in the said notification.(3)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 these rules.(4)In addition to the grade designation mark the following particulars shall be clearly and indelibly marked on each package:-(a)Name and address of the packer(b)Place of packing or manufacturing(c)Date of packing(d)Lot or batch No.(e)Grade(f)Season of harvest(g)Net weight(h)Maximum retail price(i)Best before ....................Month ...................Year(5)The ink used for marking on the packages shall be of such quality which may not contaminate the produce.(6)The licensed operator may, after obtaining prior approval of the Agricultural Marketing Adviser through the concerned Authorised Inspection and Certification Agency, mark his private trade mark or trade brand on graded packages provided that the same do not indicate quality other than that indicated on the grade designation mark affixed to the graded packages in accordance with these rules.
