Section 20 in The Jammu and Kashmir Saffron Act, 2007
20. Adulteration.
- Whoever adulterates saffron, or sells such saffron in the State , shall be punishable with imprisonment for a term not exceeding two years and fine not exceeding twenty thousand rupees.Explanation. - For purposes of this section, saffron shall be deemed to be adulterated :-(i)If it contains any substance which affects injuriously the nature, substance or quality thereof:(ii)If any inferior or cheaper substance has been mixed with it or wholly substituted for it;(iii)If any of its constituents has been wholly or in part abstracted so as to affect the nature, substance or quality thereof;(iv)If it has been packed or kept under insanitary conditions whereby it has become contaminated or injurious to health or whereby its quality has deteriorated;(v)If different grades or brands of saffron have been mixed and offered for sale under one grade or brands, as the case may be; or(vi)If the quality or purity of saffron is below the prescribed standards.
