Section 10(3) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(3)Depending upon whether the Authorised Inspection and Certification Agency has complied with conditions imposed by the Agricultural Marketing Adviser, and the extent and nature of changes made in the authorised inspection and certification agency's process, the Agricultural Marketing Adviser may take any of the following courses of action, namely:-(a)Renew the Authorisation period if the period has expired;(b)impose new conditions requiring corrective action according to an greed timetable;(c)impose any of the sanctions listed in rule 12.
