Section 11(1) in The Organic Agricultural Produce Grading and Marking Rules, 2009
(1)Complaints regarding the functioning of an authorised inspection and certification agency shall, in the first instance, be directed to the Authorised Inspection and Certification Agency in question and in cases where the complainant feels that the complaint has not been handled satisfactorily by the Authorised Inspection and Certification Agency, the complaint be lodged with the Agricultural Marketing Adviser in such a manner that confidentiality regarding the source of such a complaint is maintained.
