(1)Any person or certified khadi institution desirous of selling khadi shall produce khadi through hand spinning and hand weaving process by using natural fibre as defined under the Act or purchase khadi from a person or certified khadi institution having a valid Khadi Mark issued under these regulations.(2)Any person or certified khadi institution engaged in production and sale of khadi shall have the production and sales infrastructure and artisans for production of khadi, as may be determined by the Commission.(3)Any person or certified khadi institution engaged in trading of khadi or khadi products shall procure khadi and khadi products from a person or certified khadi institution having a valid Khadi Mark registration issued under these regulations and shall declare and display the source of procurement of such khadi or khadi products.(4)Any person or certified khadi institution desirous of obtaining Khadi Mark registration shall follow the procedure under Regulation 22.(5)Any person or certified khadi institution which applied for obtaining or renewal of Khadi Mark registration shall subject itself to tests as specified under these regulations.
