(1)On registration of Khadi Mark every person or certified khadi institution shall have the right to use Khadi Mark tag or label on all khadi and khadi products.(2)The person or certified khadi institution shall be supplied Khadi Mark tag or label from time to time by the Commission for the purpose of use of the tag or label at the price fixed by the Commission.(3)Every person or certified khadi institution shall request respective State or Divisional or Zonal offices of the Commission, as the case may be, at least ninety days prior to the procurement of Khadi Mark tag or label and the concerned office of the Commission on receipt of such request from any person or certified khadi institution shall arrange to supply within a period of sixty days.
