Section 9(4) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(4)Updation and renewal of authorisation - The Authorised Inspection and Certification Agency shall undergo an updating procedure on the lines similar to the initial authorisation procedure for renewal of certificate of authorisation:(a)The Agricultural Marketing Adviser shall renew the certificate for a block of three years on payment of a specified fee to be paid along with the application for renewal, which shall be filed by the Inspection and Certification Agency at least thirty days before the expiry of the validity period of the certificate of authorisation.(b)Application for renewal of authorisation along with the fees shall be submitted by the Inspection and Certification Agency to reach the Officer authorised by Agricultural Marketing Adviser for this purpose, thirty days before the expiry of authorisation period.(c)The Agricultural Marketing Adviser shall, however, have the power to condone any delay in submitting the said renewal application, in the event of a reasonable cause shown for the same.(d)The renewal of the Certificate for Authorisation shall be based on the past performance of the accredited Inspection and Certification Agency and the Agricultural Marketing Adviser shall have the right to reject such applications.(e)In the event of rejection of an application for renewal, the Agricultural Marketing Adviser shall furnish the reasons for such rejections, in writing.(f)The Appeal Committee constituted under sub-rule (1) of rule 14 shall be the appellate authority for deciding any appeal filed on account of any such rejection and the decision of Appeal Committee on an appeal shall be final and binding on all concerned.(g)The Agricultural Marketing Adviser shall be the Competent Authority for receiving and processing all appeals and submitting the same before the Appeal Committee for appropriate decisions.
