Section 5 in The General Grading and Marking Rules, 1988
5. Changes in the Certificate of Authorisation.
(1)Any change in the name , style or address of the authorised packer shall be communicated, alongwith the Certificate of Authorisation, to the certificate issuing authority, within a period of 30 days, for incorporating the same in the certificate.(2)If the authorised packer desires any change in the premises, an application alongwith the requisite documents shall be submitted to the Agricultural Marketing Adviser or any other officer of the Central or State Government authorised in this behalf by the Agricultural Marketing Adviser, who after ascertaining suitability of proposed premises shall record the same in the certificate.
