Section 15(2) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(2)Organic Agricultural products certified under the exporting countries organic standards by the Inspection and Certification Agencies notified for this purpose under National Programme for Organic Production shall not be required to be re-certified on import into India, if the import is taking place under a bilateral equivalence agreement and the consignment of the organic produce is accompanied by a transaction certificate issued by an Authorised Inspection and Certification Agency under these rules.
