Section 10(4) in The General Grading and Marking Rules, 1988
(4)The permission to use "Agmark Replica" in lieu of Agmark labels may, on receipt of application in the prescribed form, be granted provided that the applicant has been holder of Certificate of Authorisation for at least two preceding years and during which the grading performance has been satisfactory and has used not less than 50 thousand Agmark labels per annum. However, depending on the merit of individual case, these conditions may be relaxed.
