Section 16 in The Organic Agricultural Produce Grading and Marking Rules, 2009
16. Functions of the Authorised Inspection and Certification Agencies.
(1)The Directorate of Marketing and Inspection shall be informed by the Authorised Inspection and Certification Agency about the action taken by them on the licensed operators.(2)In case the Directorate of Marketing and Inspection, finds irregularities or infringements relating to the application of the provisions of the National Programme for Organic Production as published in the said notification, by the inspection and certification agencies, it shall take further action under these rules.(3)After evaluation of the willing laboratories, the Agricultural Marketing Adviser shall authorise them for residue testing of the soil, organic products and organic inputs.(4)The Authorised Inspection and Certification Agencies shall utilise the services of only approved laboratories for the purposes of testing to comply with various criteria under the National Programme for Organic Production as published in the said notification.
