Section 3(6) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(6)On receipt of an application for a license and before granting a license, the Bureau may(a)require evidence to be produced that the article or process in respect of which a license has been applied for conforms to the related Indian Standard;(b)require evidence to be produced that the applicant has in operation a scheme of routine inspection and testing, which will adequately ensure that all marked products shall conform to the Indian Standard;(c)require all reasonable facilities to be provided to an Inspecting Officer of the Bureau to inspect the office, workshop, testing laboratories or godowns and any other premises of the applicant and to draw and test sample or samples for the purpose of verifying the evidence produced by the applicant under clause (a) or clause (b) or both;(d)for the purpose of clause (a), direct the applicant to submit samples to such testing authority as the Bureau may consider appropriate. The expenses for testing shall be borne by the applicant; and(e)on the basis of any report received under clause (c) or clause (d) or both, the Bureau may, as deemed fit, require the applicant to carry out such alterations in, or addition to, the scheme of testing and inspection or the process of manufacture or production in use by the applicant.
