Section 8(2) in The General Grading and Marking Rules, 1988
(2)Private commercial laboratory shall be accorded approval for grading and marking of an article under provisions of the Act:Provided there is no State Grading Laboratory at the centre and/or on specific recommendations of the concerned state authorities.Provided further that the owner of the private commercial laboratory executes a surety bond or gives security deposit for an amount as may be prescribed by the Central Government.
