Section 17 in The Jammu and Kashmir Saffron Act, 2007
17. Penalty for un-authorized marking with grade designation mark.
(1)Whoever marks saffron packing, not being authorized to do so under the Act or the rules made there under, shall be punishable with imprisonment for a term not exceeding one year and fine not exceeding twenty thousand rupees.(2)Whoever imports saffron and marks its packing with a grade designation mark or brand name to indicate that it is a local product or sells it as 'Kashmir Saffron' under any brand name or mark, shall be punishable with imprisonment for a term not exceeding one year and fine not exceeding fifty thousand rupees.
