Section 11 in The Organic Agricultural Produce Grading and Marking Rules, 2009
11. Complaints.
(1)Complaints regarding the functioning of an authorised inspection and certification agency shall, in the first instance, be directed to the Authorised Inspection and Certification Agency in question and in cases where the complainant feels that the complaint has not been handled satisfactorily by the Authorised Inspection and Certification Agency, the complaint be lodged with the Agricultural Marketing Adviser in such a manner that confidentiality regarding the source of such a complaint is maintained.(2)The Agricultural Marketing Adviser may refer such complaints for suitable action to the National Accreditation Body constituted under the National Programme for Organic Production as published in the said notification, if required.(3)The National Accreditation Body may take action or impose any sanctions against the Authorised Inspection and Certification Agency on the basis of any such complaint, and the Agricultural Marketing Adviser shall take appropriate action with regard to the certificate of authorisation of concerned agency.
