Section 7(3) in The Honey Grading and Marking Rules, 2008
(3)An authorized packer may, after obtaining prior approval of the Agricultural Marketing Adviser, in accordance with the rule 11 of the General Grading and Marking Rules, 1988, affix his private trade mark or trade brand on the graded packages or container, provided that the private trade mark or trade brand does not indicate quality or grade of the produce other than indicated by the grade designation mark affixed to the graded package or container in accordance with these rules.
