(1)Any complaint relating to khadi and khadi products or misuse of Khadi Mark tag or label may, within fifteen days of its purchase, be reported to the person or certified khadi institution from where khadi and khadi products have been purchased.(2)The person or certified khadi institution shall record such complaint and provide an acknowledgement to the complainant in Form IV.(3)The person or certified khadi institution shall, within a period not exceeding ten working days from the date of receipt of the complaint, resolve the complaint.(4)If the complainant is not satisfied with the redressal of the complaint, he may lodge a formal complaint with the State or, the Divisional Director of the Commission, as the case may be.(5)The State or, the Divisional Director of the Commission, as the case may be, shall dispose off the complaint and take suitable action as early as possible but not more than thirty working days from the date of receipt of the complaint.
