Section 7(6) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(6)The licensed operator may, after obtaining prior approval of the Agricultural Marketing Adviser through the concerned Authorised Inspection and Certification Agency, mark his private trade mark or trade brand on graded packages provided that the same do not indicate quality other than that indicated on the grade designation mark affixed to the graded packages in accordance with these rules.
