Section 20 in The Organic Agricultural Produce Grading and Marking Rules, 2009
20. Responsibilities of Licensed Operators and Grower Groups.
(1)Any application for grant of a license to be made to the Authorised Inspection and Certification Agency shall be in Form-3, which shall be processed and license be granted as per provisions of the National Programme for Organic Production as published in the said notification.(2)The license to be granted by the Authorised Inspection and Certification Agency under sub-rule (1) above shall be in Form-4 and the declaration to be filed by the licensed operator shall be in Form-5.(3)The licensed operators and grower groups shall be entitled to use the certification or grade designation mark as provided under these rules and restrict its use thereof to goods or services, which will meet the norms and standard specification of the products.(4)The certification mark may be affixed to the products or used on packaging or promotional material or in the context of advertising activities.(5)In the event of a withdrawal of the right to use the aforesaid mark, the licence shall be returned to the Authorised Inspection and Certification Agency.(6)The right to use the grade designation mark expires at the same time without giving rise to any indemnification claim against the Agricultural Marketing Adviser or Authorised Inspection and Certification Agency.(7)The licensed operators and grower groups shall be entitled to use the aforesaid mark and they shall be answerable for the safety of their products themselves.(8)The licensed operators shall furnish proof of holding sufficient product liability insurance in respect thereof, if required by the Authorised Inspection and Certification Agency and no liability, whatsoever, will be accepted by the Authorised Inspection and Certification Agency or the Agricultural Marketing Adviser in this regard.(9)The product certificate shall be issued to the buyer in Form-6 by the certifier of the Authorised Inspection and Certification Agency on the request of the licensed operators.
