Section 16 in The General Grading and Marking Rules, 1988
16. Redressal of Consumers' grievances and complaints.
(1)Complaints and grievances of the consumers in respect of Agmark graded products shall be made to the Agricultural Marketing Adviser giving full particulars regarding Agmark label number, place of packing, trade brand etc., of the concerned product and the name and address of the seller.(2)Wherever the complaint is found to be genuine, the Agricultural Marketing Adviser or an officer duly authorised in this behalf shall, without prejudice to other action as may be taken for misgrading etc., direct the concerned authorised packer and or the seller of graded product, as may be decided for free-of-cost replacement of the product to the complainant within 30 days of the issue of such direction.(3)The complainant, if so desires, may also get the sample analysed from any other laboratory recognised by the Directorate.(4)In case he is not satisfied with the result of the investigation of the Directorate, the complainant may ask for analysis of the sample by the Central Agmark Laboratory, whose decision shall be final.
