Castor Seeds (Grading And Marking) Rules, 1982

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CASTOR SEEDS (GRADING AND MARKING) RULES, 1982 CONTENTS 1. Short title, application and commencement 2. Definitions 3. Grade designations 4. Definition of quality 5. Grade designation mark 6. Method of packing 7. Method of marking SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- SCHEDULE II CASTOR SEEDS (GRADING AND MARKING) RULES, 1982 In exercise of the powers conferred by section 3 of the said Act, the Central Government hereby makes the following rules, namely: 1. Short title, application and commencement :- (1) These rules may be called the Castor Seeds (Grading and Marking) Rules, 1982. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires ; (1) "Agricultural Marketing Adviser" means the Agricultural Marketing Adviser to the Government of India ; (2) "Schedule" means a Schedule appended to these rules ; (3) "Authorised packer" means a person or a body of persons who has been granted a Certificate of Authorisation by the Agricultural Marketing Adviser, for getting the commodity graded and agmarked in accordance with grade standards and procedure prescribed under the rules ; (4) "Certificate" means Certificate of Authorisation. 3. Grade designations :- The grade designations to indicate the quality of the Castor seeds shall be as set out in column 1 of the Schedule 1. 4. Definition of quality :- The quality indicated by the grade designation shall be as set out against each grade designation in columns 2 to 9 of Schedule I. 5. Grade designation mark :- The grade designation mark shall consist of a label specifying the grade designation and bearing a design consisting of an outline map of India with the word "AGMARK" and figure of the rising sun with the words "Produce of India" resembling the mark as set out in Schedule II. 6. Method of packing :- (1) Castor Seeds shall be packed in a sound B-t will jute bag or any other type of container and in such capacity and manner as may be specified from time to time by the Agricultural Marketing Adviser. (2) Packing material shall be clean and dry, free from fungus contamination, insect infestation and obnoxious smell. (3) Each package shall contain Castor Seeds of the same variety and of the same grade designation. (4) Each container shall be securely closed and sealed in the manner prescribed by the Agricultural Marketing Adviser. obnoxious smell. Each package of Castor seeds so packed shall be of the same variety and of the same grade designation. 7. Method of marking :- (1) The grade designation mark shall be securely affixed to each package in a manner approved by the Agricultural Marketing Adviser. (2) In addition to the grade designation mark, the following particulars shall also be clearly marked on the label and/or container: (a) date of packing ; (b) lot number; (c) net weight ; and (d) any other particulars, as may be speciFied by the Agricultural Marketing Adviser from time to time. (3) The authorised packer may, after obtaining the prior approval of the Agricultural Marketing Adviser, mark his private trade mark on a container in a manner approved by the said officer, provided that the private trade mark does not represent a quality or grade of Castor Seeds different from that indicated by the grade designation mark afFixed to the container in accordance with these rules. SCHEDULE 1 SCHEDULE I (See rule 3 and rule 4) Grade designations and definitions of quality of Castor Seeds Grade \ \ \Definition of quality \ \ nation _______________________ General characteristics \ \Special characteristics \ \ _________________________ \ \ \Per cent byweight (maximum) \ \ \Foreign \Damaged Imma- Bro- Other Weev- Mois- \matter \disco- ture ken oil illed ture loured shrivel- seeds seeds seeds \ \seeds led and \ \ \ \ \dead seeds \ \ 1 2 \ 3 \ 4 5 6 7 \8 \ 9 I \2.0 \ 5.0 \ 2.0 0.5 0.5 1.0 7.0 \Castor seeds, shall II \4.0 \ 10.00 \ 4.0 2.0 1.0 2.0 7.0 \(1) be obtained from the \ \ \ \ \ plant botanically III \6.0 \ 15.0 \ 6.0 5.0 2.0 4.0 7.0 \known as Ricinus \ \ \ \ \communis Linn. Grade Definition of quality desig- ______________________________ General Characteristics \ \ \ \ \ nation \ \ Special characteristics \ \ \ ______________________________ Per cent by weight (maximum) \ \Foreign Damaged Imma- Bro- Other Weev- Mois- \ \matter disco- ture, ken oil illed ture \ \ \ loured shrivel- seeds seeds seeds seeds led and dead seeds 1 2 3 4 5 6 7 8 9 \ \ \ \ \ \ \ \ \ \ \(2) be well developed, \ \ \ \ \ \ \ \ \ \ \mature, clean, dry \ \ \ \ \ \ \ \ \ \ \and free from dirt, \ \ \ \ \ \ \ \ \ \ \obnoxious smell \ \ \ \ \ \ \ \ \ \ \deleterious subst- \ \ \ \ \ \ \ \ \ \ \ances, insect infes- \ \ \ \ \ \ \ \ \ \ \tation and rodent \ \ \ \ \ \ \ \ \ \ \contamination ex- \ \ \ \ \ \ \ \ \ \ \cept to the extent \ \ \ \ \ \ \ \ \ \ \indicated under \ \ \ \ \ \ \ \ \ \ \special characteris- \ \ \ \ \ \ \ \ \ \ \tics; \ \ \ \ \ \ \ \ \ \ \(3) not show any visi- \ \ \ \ \ \ \ \ \ \ \ble signs of mould \ \ \ \ \ \ \ \ \ \ \attack; and \ \ \ \ \ \ \ \ \ \ \ \ \(4) be reasonably \ \ \ \ \ \ \ \ \ \ \uniform in shape, \ \ \ \ \ \ \ \ \ \ \size and colour. DEFINITIONS : 1. Foreign matter : shall be leaves, stems, stones, straw, chaff, lumps of earth and any other extraneous matter. 2. Damaged and dircoloured : damaged shall be the seeds which are internally damaged or discoloured materially affecting the quality. 3. Immature, shrive : shall be the seeds which are imperfectly developed and shrunken. Dead seeds shall be those seeds which can be easily crushed between two fingers. 4. Broken seeds : shall be the seeds which are broken in two halves lengthwise. 5. Other oil seeds: shall be the oilseeds other than castor seeds. 6. Weevilled seeds : shall be the seeds which are wholly or partly bored or eaten by the weevills. SCHEDULE 2 SCHEDULE II [See rule 5] Grade designation mark

Act Metadata
  • Title: Castor Seeds (Grading And Marking) Rules, 1982
  • Type: C
  • Subtype: Central
  • Act ID: 9157
  • Digitised on: 13 Aug 2025