(1)Every person or certified khadi institution, having Khadi Mark registration, shall attach Khadi Mark tag or label or both as may be decided by the Committee from time to time on every piece of khadi and khadi product.(2)Every person or certified khadi institution producing khadi shall maintain a register of artisans which shall be made available for inspection by the Commission or the Committee or any other agency authorised by the Commission, as the case may be.(3)Every person or certified khadi institution producing khadi shall maintain raw materials procurement register indicating source and quantity of raw materials procured and issued to artisans, conversion register indicating raw materials consumed and finished goods produced and goods dispatch register.(4)Every person or certified khadi institution shall submit to the Commission location-wise quarterly returns indicating closing stock of raw material and finished goods in physical term through the officers of the concerned State or the Divisional offices of the Commission, as the case may be, who may record their observations on the same while countersigning such returns.(5)The person or certified khadi institution producing khadi which is found to be not properly maintaining the stock registers with the stock that is actually found in that person or certified khadi institution shall be responsible to provide explanation to the Commission for such discrepancy and be liable for suspension or cancellation of its right to use Khadi Mark.(6)The Commission may require the person or certified khadi institution producing khadi to maintain such other records as may be required for the purpose of implementation of these regulations and the person or certified khadi institution shall be liable to comply with such directions as may be given by the Commission from time to time.
