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Union of India - Section

Section 8 in Mustard Seeds and Rape Seeds (oil seed) Grading and Marking Rules, 2012

8. Special conditions of certificate of authorisation.

- in addition to the conditions specified in sub-rule (8) of rule 3 of the General Grading and Marking Rules, every authorised packer shall comply with the following conditions, namely:-
(i)the authorised packer shall either set up his own laboratory or (have access to an approved State Grading Laboratory or cooperative/association laboratory or a Private Commercial laboratory manned by a qualified chemist approved by the Agricultural Marketing Adviser or an, officer authorised by him in this behalf in accordance with rule 9 of the General Grading and Marking Rules, 1988 few testing the quality of Mustard and Rape Seeds,
(ii)the premises shall be maintained in hygienic and sanitary conditions with proper ventilations and well lighted arrangement. The personnel engaged in these operations shall be in sound health and free from any infectious, contagious or communicable diseases,
(iii)the premises shall have adequate storage facilities with pucca floor and free from rodent and insect infestation,
(iv)the authorised packer and the approved chemist shall observe all instructions regarding testing, grading, packing, marking, sealing and maintenance of records which may be issued by the Agricultural Marketing Adviser or any other officer authorised by him in this behalf from time to time.