- [(1)] [Renumbered by GSR 1266, dated 7-9-1971.] Subject to the provisions of sub-clause (e) of Clause II, the person drawing the samples shall, follow the procedure as hereunder:(a)[ The samples shall be drawn in the presence of a producer or recognised dealer, as the case may be, or a representative of the producer or recognised dealer;] [Relettered by GSR 100, dated 27-12-1971.](b)[ A separate samples shall be drawn from each lot consisting of sugar bags declared by the producer or recognised dealer to have the same grade or sugar.] [Relettered by GSR 100, dated 27-12-1971.](c)[] [Relettered by GSR 100, dated 27-12-1971.] [The sample drawn shall be divided into three portions and each portion shall be put in a separate container which shall be sealed both by the person drawing the sample and the producer or recognised dealer, as the case may be, or his representative with their respective scales and shall also be signed by both;] [Substituted by GSR 1193, dated 1-8-1966.](d)[ Two such portions shall be forwarded to the Directorate of Sugar, and Vanaspati and the third shall be left with the producer or recognised dealer, as the case may be, or his representative.] [Relettered by GSR 100, dated 27-12-1971.](2)[ Out of the two sealed portions of the sugar sample received in the Directorate of Sugar and Vanaspati under sub-clause (1), one sealed portion shall be examined by the Grading Committee to determine its quality with reference to the Indian Sugar Standard grades in force for the year in which the sugar was manufactured. If the grade of the said portion of the sugar sample is found by the Grading Committee to be lower than the grade declared by the producer or recognised dealer, as the case may be, the Directorate of Sugar and Vanspati shall forward the other sealed portion of the sugar sample, as received to the National Sugar Institute, Kanpur for determining its grade and the grade determined by the said Institute shall not be called in question.] [Inserted by GSR 1266, dated 7-9-1971.](3)[ For the purposes of sub-clause (2), 'Grading Committee' means the Committee consisting of five Group 'A' Officers of the Directorate of Sugar, appointed by the Chief Director, to grade samples of sugar. A majority of the members of the Committee to be appointed shall be required to constitute a quorum for meetings of the Committee.] [Substituted by GSR 596 (E), dated 30-8-1977.]
