Section 18 in The Organic Agricultural Produce Grading and Marking Rules, 2009
18. Sanctions by the Authorised Inspection and Certification Agencies.
(1)The Authorised Inspection and Certification Agency shall have a clear policy for sanctions in the event of non-compliance by the group or by individual licensed operators.(2)The Authorised Inspection and Certification Agency on detection of non-compliance by the group or its individual licensed operators and failure of the internal control system, shall invoke sanctions on the group or individual licensed operators.(3)The sanction includes withdrawal of certification of the whole group.
