Section 14 in The Organic Agricultural Produce Grading and Marking Rules, 2009
14. Appeals.
(1)The applicant or an Authorised Inspection and Certification Agency may appeal against the decisions regarding authorization or sanctions imposed upon including the termination order, as the case may be, before the Appeal Committee, constituted by the Central Government for this purpose, consisting of three representatives, not below the rank of Additional Secretary to the Government of India, one each from the Department of Agriculture and Cooperation, Department of Commerce and the Department of Consumer Affairs.(2)The representative of the Department of Agriculture and Co-operation shall be the Chairman of the Appeal Committee.(3)The appeals shall be filed within thirty days of the decision or order of the Agricultural Marketing Adviser.(4)The decision of the Appeal Committee on an appeal shall be final and binding on all concerned.(5)The delay in filing an appeal may be condoned by the respective appellate Authority in the event of a reasonable cause being shown by the applicant.
