Section 9(1) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(1)Any accredited Inspection and Certification Agency under the National Programme for Organic Production as published in the said notification, shall be eligible to apply for seeking Certificate of Authorisation under these rules or a renewal thereof by filing an application in Form-1 to an officer of the Directorate of Marketing and Inspection authorised by the Agricultural Marketing Adviser along with the specified fee and the following documents:(a)Documentary evidence of the organisation, financial status (turnover), annual report and number of employees along with their bio-data.(b)Details of the certification committees, standards committees, inspectors etc,(c)A copy of the operating manual and the quality manual.(d)Tariff proposed.(e)Documentary evidence of authorisation by any other country or agency.(f)A davit in Form-2.(g)The applications shall be signed by the head of the organisation, partner, director, managing trustee, duly authorised for the purpose and the documentary evidence or power of attorney or copy of the resolution, as the case may be.
