Section 12 in The Organic Agricultural Produce Grading and Marking Rules, 2009
12. Sanctions.
(1)In the event of non-compliance or failure to fulfill the conditions by the Authorised Inspection and Certification Agency, the Agricultural Marketing Adviser may apply one or more of the following sanctions, namely:-(a)Issue a warning letter or letter of reprimand;(b)impose additional conditions and insist for rectification within a specified time limit;(c)impose penalty, not only for non-compliance with conditions but also for being late or filing a deficient annual report;(d)suspend the authorisation;(e)refer the matter to the National Accreditation Body and based action taken by the National Accreditation Body, take further appropriate action against the concerned agency.(2)In the event of suspension of authorisation, the Agricultural Marketing Adviser shall have the powers to nominate any other Authorised Inspection and Certification Agency to continue the work of certification in order to protect the interest of the licensed operators.
