Section 19(3) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(3)The Authorised Inspection and Certification Agencies shall, besides the fee prescribed in sub-rule (1) above, collect and deposit with the Directorate of Marketing and Inspection such charges as may be specified by the Central Government from time to time towards the expenses incurred in connection with the-(a)grant and periodical renewal of Certificate of Authorisation;(b)issue of duplicate Certificate of Authorisation;(c)training of chemists employed by the Authorised Inspection and certification Agencies, if any required to be undertaken in the laboratories of the Directorate of Marketing and Inspection;(d)measures for enforcing the quality control of scheduled articles marked with grade designation mark including testing of samples and inspection of such articles; or(e)publicity work carried out to promote the sale of any class of articles.
