Section 17(2) in The General Grading and Marking Rules, 1988
(2)In respect of complaint of an individual consumer where free of cost replacement may not be possible for any reason whatsoever, the authorised packer and/or the seller of graded product, as may be decided, shall, when so directed by the Agricultural Marketing Adviser, reimburse to the complainant the actual price paid as per cash memo or on the basis of current market price of comparable quality and corresponding quantity of the produce.
