Section 13 in The Organic Agricultural Produce Grading and Marking Rules, 2009
13. Termination of Authorisation.
(1)The Agricultural Marketing Adviser may terminate the authorisation status of an Inspection and Certification Agency if the performance and conduct of the said agency is not in accordance with the Authorisation criteria or the conditions laid down for the authorisation.(2)When a certificate of authorisation is withdrawn, the Agricultural Marketing Adviser shall publish the name of the Inspection and Certification Agency on the Directorate of Marketing and Inspection's website and may release a public statement.(3)Conditions where the authorisation status may be terminated include, but are not limited to:(a)Non-compliance with the authorisation criteria or the Organic Agricultural Produce Grading and Marking Rules by the Inspection and Certification Agency;(b)misuse of authorisation status;(c)failure to pay fees and charges on time;(d)failure to comply with any sanctions imposed.
