Section 19(1) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(1)The charges shall be set by the Authorised Inspection and Certification Agencies to cover the operating cost of the Authorised Inspection and certification agency and the charges shall be fixed in the following categories annually, namely:-(i)Grower groups (small and marginal farmers);(ii)co-operatives and cottage industries;(iii)large farmers, estates and exporters;(iv)medium and large sized processors.
