(1)Any person or certified khadi institution desirous of registering for Khadi Mark shall make an application in the form and manner as specified in sub-regulation (2).(2)The application for Khadi Mark shall be made -(a)in Form I, in case of registration of certified khadi institution for Khadi Mark;(b)in Form II, in case of registration of persons for Khadi Mark, along with the fee fixed by the Commission from time to time; and(c)in Form III, in case of renewal of Khadi Mark for persons or certified khadi institutions.(3)The application received under this regulation shall be scrutinised by the Committee and thereafter shall undergo a verification process to ascertain hand spinning, hand weaving and use of natural fibre.(4)Every applicant shall undergo the process of screening, verification and testing of khadi samples by accredited agencies.(5)The applicant who complies with all the conditions laid down under these regulations shall be issued or renewed, as the case may be, Khadi Mark registration.(6)The person or certified khadi institution on registration of Khadi Mark shall be authorised to use Khadi Mark tag or label.(7)Registration of Khadi Mark shall be renewed every five years and application for renewal shall be submitted within a period of six months prior to its date of expiry in the Form specified in paragraph (c) of sub-regulation (2).(8)In case of breach or non compliance of any provisions of these regulations, the Central Khadi Mark Committee may, after giving a reasonable opportunity to the person or certified khadi institution to be heard, suspend or cancel the registration of the institution and thereby the right to use the Khadi Mark tag or label.(9)Certified khadi institutions shall make an application for Khadi Mark in the form and manner as specified in sub-regulation (2). However, the certified khadi institutions are exempted from the certification process under Chapter V of these regulations.
