Section 19 in The Organic Agricultural Produce Grading and Marking Rules, 2009
19. Certification Fee.
(1)The charges shall be set by the Authorised Inspection and Certification Agencies to cover the operating cost of the Authorised Inspection and certification agency and the charges shall be fixed in the following categories annually, namely:-(i)Grower groups (small and marginal farmers);(ii)co-operatives and cottage industries;(iii)large farmers, estates and exporters;(iv)medium and large sized processors.(2)The components of the fee would cover the following -(i)Application fee(ii)Travel and inspection(iii)Assessment and report preparation (man-day cost)(iv)Issue of certificates (Scope Certificate, Product certificate and Transaction certificate)(3)The Authorised Inspection and Certification Agencies shall, besides the fee prescribed in sub-rule (1) above, collect and deposit with the Directorate of Marketing and Inspection such charges as may be specified by the Central Government from time to time towards the expenses incurred in connection with the-(a)grant and periodical renewal of Certificate of Authorisation;(b)issue of duplicate Certificate of Authorisation;(c)training of chemists employed by the Authorised Inspection and certification Agencies, if any required to be undertaken in the laboratories of the Directorate of Marketing and Inspection;(d)measures for enforcing the quality control of scheduled articles marked with grade designation mark including testing of samples and inspection of such articles; or(e)publicity work carried out to promote the sale of any class of articles.
