Section 17 in The Organic Agricultural Produce Grading and Marking Rules, 2009
17. Certification.
(1)The Authorised Inspection and Certification Agencies shall comply with the procedure prescribed for certification under the National Programme for Organic Production as published in the said notification.(2)Where an infringement which affects the organic integrity is found, the Authorised Inspection and Certification Agencies shall ensure that the indication of certification is removed from the entire lot of the production run which is affected by the infringement concerned and where a violation is made by the licensed operator, the Authorised Inspection and Certification Agencies shall withdraw certification from the licensed operator for a specified period and inform about their decision to the Agricultural Marketing Adviser.
