Section 12(1) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(1)In the event of non-compliance or failure to fulfill the conditions by the Authorised Inspection and Certification Agency, the Agricultural Marketing Adviser may apply one or more of the following sanctions, namely:-(a)Issue a warning letter or letter of reprimand;(b)impose additional conditions and insist for rectification within a specified time limit;(c)impose penalty, not only for non-compliance with conditions but also for being late or filing a deficient annual report;(d)suspend the authorisation;(e)refer the matter to the National Accreditation Body and based action taken by the National Accreditation Body, take further appropriate action against the concerned agency.
