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Union of India - Act

Bureau of Indian Standards (Conformity Assessment) Regulations, 2018

UNION OF INDIA
India

Bureau of Indian Standards (Conformity Assessment) Regulations, 2018

Rule BUREAU-OF-INDIAN-STANDARDS-CONFORMITY-ASSESSMENT-REGULATIONS-2018 of 2018

Published on 4 June 2018
Commenced on 4 June 2018
[This is the version of this document from 4 June 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Bureau of Indian Standards (Conformity Assessment) Regulations, 2018Published vide Notification No. F.No. BS/11/11/2018, dated 4.6.2018Last Updated 3rd March, 2020F.No. BS/11/11/2018. - In exercise of the powers conferred by section 39 read with section 12 and 13 of the Bureau of Indian Standards Act, 2016 (11 of 2016), and in supersession of the Bureau of Indian Standards (Certification) Regulations, 1988 except as respects things done or omitted to be done before such supersession, the Executive Committee of the Bureau of Indian Standards, with the previous approval of the Central Government, hereby makes the following regulations, namely:

1. Short title and commencement.

(1)These regulations shall be called the Bureau of Indian Standards (Conformity Assessment) Regulations, 2018.

(2)They shall come into force from the date of their publication in the Official Gazette.

2. Definitions.

(1)In these regulations, unless the context otherwise requires -

(a)"Act" means the Bureau of Indian Standards Act, 2016;

(b)"rules" means the Bureau of Indian Standards Rules, 2017;

(c)"first party" means a person or organisation that provides the goods, article, process, system or service for conformity assessment;

(d)"Schedule" means the Schedule annexed to these regulations;

(e)"Scheme" means the Scheme annexed to Schedule-II;

(f)"specified requirement" means the stated need or expectation that goods, article, process, system or service is required to fulfil and includes essential requirements;

(g)"third party" means a person or body that is independent of the person or organisation that provides goods, article, process, system or service for conformity assessment, and has no user interest.

(2)The words and expressions used in these regulations and are not defined but defined in the Act or the rules shall have the meanings respectively assigned to them in the Act and the rules.

3. Conformity assessment scheme.

(1)The conformity assessment scheme shall be as specified in Schedule - I, and may include the following, namely:-

(a)scope;

(b)selection, determination, review, decision, attestation and surveillance;

(c)design, use and control of the Standard Mark, if applicable;

(d)inspection and testing plan or quality manual, calibration schedule and records to be maintained by the first party;

(e)fees to be paid before or during the operation of licence or certificate of conformity.

(2)The different types of conformity assessment schemes shall be as specified in Schedule-II.

4. Application for grant of licence to use or apply a Standard Mark.

(1)An application for grant of licence to use or apply a Standard Mark under section 13 shall be made to the Bureau in the form specified in the applicable Scheme in Schedule-II.

(2)The processes involved in grant of licence and fee, shall be as specified in the Scheme in Schedule-II.

(3)On receipt of application under sub-regulation (1), the Bureau may make enquires for verification of the particulars set out in the application and also such other enquiries as it may deem necessary.

(4)The Bureau may ask the applicant or its authorised representative to appear before it for personal representation before the grant of licence.

(5)The authorised representative specified under sub-regulation (4) shall be based in India.

(6)An application which is not complete in all respects or does not conform to the requirements of sub-regulation (1) and (2) shall be rejected by the Bureau:Provided that before rejecting an application, the applicant shall be given an opportunity to remove, within thirty days of the date of receipt of relevant communication from the Bureau, such objections as may be indicated by the Bureau:Provided further that the Bureau may on sufficient reason being shown, extend the time not exceeding thirty days, as the Bureau may consider fit to enable the applicant to remove such objections:Provided also that the Bureau shall, give a reasonable opportunity to the applicant of being heard, either in person or through a representative authorised by him in this behalf, and may take into consideration any fact or explanation furnished by the applicant or his representative, as the case may be.

5. Grant of licence to use or apply a Standard Mark.

(1)The Bureau on being satisfied that the applicant is eligible for grant of licence, shall grant licence to use or apply a Standard Mark in form specified in the applicable Scheme in Schedule-II.

(2)The grant of licence under sub-regulation (1) shall be subject to the payment of fee specified in the applicable Scheme in Schedule-II.

6. Conditions of licence to use or apply a Standard Mark.

(1)The design of Standard Mark shall be identical to the facsimile given in the licence.

(2)The photographic enlargement or reduction of the Standard Mark may also be used, unless otherwise specified by the Bureau.

(3)The licensee shall be responsible for the conformity of the goods, article, process, system or service to the Indian Standard in relation to which Standard Mark is used or applied.

(4)The licensee shall not use the Standard Mark in relation to goods, articles, process, system or service which are non -conforming or outside the scope of the licence.

(5)If goods and articles in relation to which a Standard Mark has been used do not conform to the requirements of the relevant standard, the Bureau may direct the licensee or his representative to recall the non-conforming goods and articles.

(6)The Standard Mark shall not be used or applied in relation to any goods, article, process, system or service during deferment or suspension, as the case may be, and after expiry or cancellation of the licence.

(7)The licensee shall comply with the provisions of the conformity assessment scheme under which licence is granted, including labelling and marking requirements.

(8)The licensee shall maintain records as specified by the Bureau from time to time.

(9)The licensee shall provide the Bureau all assistance in connection with carrying out inspection or audit or evaluation, as applicable, at its premises.

(10)The licensee shall provide information relating to production and use or applying of Standard Mark as and when it is required by the Bureau.

(11)If the licence is granted to use or apply Standard Mark on goods or articles, the licensee shall provide the list of consignees, distributors, dealers or retailers to whom goods or articles with Standard Mark is supplied.

(12)The licence shall not be transferred to any person without the prior approval of the Bureau.

(13)If a complaint regarding quality of any goods, article, process, system or service bearing Standard Mark is established, the Bureau may direct the licensee or his representative, as the case may be, to repair or replace or reprocess the standard marked goods and articles.

(14)The Bureau shall have the right to amend any of the conditions of licence by giving a notice of thirty days to the licensee.

7. Validity of licence.

- A licence to use or apply a Standard Mark shall be valid for a period as specified in the applicable Scheme in Schedule-II.

8. Renewal of licence to use or apply a Standard Mark.

(1)An application for renewal of licence shall be made to the Bureau in the stipulated form along with the fee, as specified in the applicable Scheme in Schedule-II.

(2)The application under sub-regulation (1) shall be made to the Bureau before the expiry of the validity of licence as specified in the applicable Scheme given in Schedule-II.

(3)On receipt of an application under sub-regulation (1), the Bureau may renew or recertify the licence in accordance with the applicable Scheme specified in Schedule-II.

(4)If renewal application with requisite fee is not received before the expiration of the validity, the renewal of licence may be deferred for a period of up to ninety days from the date of its validity:Provided that if renewal application with requisite fee is not received within the period of deferment, the licence shall stand expired after the date of its validity.

(5)If the renewal application is made after the validity of the licence, the application shall be accompanied by late fee of rupees five thousand.

(6)If the renewal application and fee is received and the licence is under suspension, licence shall not be renewed till the suspension is revoked.

(7)If suspension is not revoked till the end of its validity, renewal may be deferred for a period of up to one hundred and eighty days from the date of its validity.

(8)If discrepancies which led to the suspension of the licence are removed during the period of deferment, the licence may be renewed from the date of its validity.

(9)[ If discrepancies, which led to the suspension of the licence are not removed during the period of deferment, the licence may be expired after the date of its validity.] [Substituted by Notification F. No. BS/11/11/2020, dated 21.02.2020 w.e.f. 4.6.2018.]

9. Change in scope of licence to use or apply a Standard Mark.

(1)An application for change in the scope of licence shall be made to the Bureau in the stipulated form along with fee as specified in the applicable Scheme in Schedule-II.

(2)On receipt of an application under sub-regulation (1), the Bureau after making such enquiry as it deems proper, may extend the scope of the licence in the form specified in the applicable Scheme in Schedule-II.

(3)If at any time, the Bureau has reasons to reduce the scope of a licence, it shall do so after serving a notice of one month to the licensee.

10. Suspension of licence to use or apply a Standard Mark.

(1)The Bureau shall by an order in writing suspend the licence whenever it has sufficient evidence that goods, article, process, system or service for which licence has been granted may not be conforming to the standard.

(2)The Bureau shall suspend the licence if the licensee has not paid the requisite fee.

(3)Before the suspension of licence under sub-regulation (2), a notice of twenty one days shall be given to the licensee.

(4)On receipt of communication regarding suspension of licence, the licensee shall forthwith stop using Standard Mark under intimation to the Bureau.

(5)The Bureau may revoke suspension after satisfying itself that the licensee has taken necessary corrective actions or the fee has been paid.

(6)The suspension and revocation of licence, as the case may be, shall be made as specified in the applicable Scheme in Schedule-II.

(7)If the complaint regarding quality of any goods, article, process, system or service bearing Standard Mark is established, licence may be suspended and licensee shall be required to take corrective actions.

(8)The revocation of suspension under sub-regulation (6) shall be permitted only after satisfactory verification of corrective actions.

11. Cancellation of licence to use or apply a Standard Mark.

(1)The Bureau may by order in writing cancel the licence after giving a notice of not less than twenty one days, if -

(a)the licensee fails to comply with any of the conditions of the licence;

(b)the licence has been issued in error.

(2)Any explanation submitted by the licensee on receipt of notice under sub-regulation (1) may be taken into consideration by the Bureau and a reasonable opportunity of being heard, either in person or through a representative authorised shall be given to the licensee.

(3)In the case of compounding of offence, the licence shall not be processed for cancellation.

(4)If no explanation is received, the Bureau may, on the expiry of the period of the notice, cancel the licence.

(5)The Bureau may cancel the licence without giving any further notice if the licence has been under suspension for more than one year or the licensee requests for cancellation of licence.

12. Application for grant of certificate of conformity.

(1)If demonstration of conformity is desired without the use of Standard Mark, an application may be made for grant of certificate of conformity under section 13 to the Bureau in the form specified in the applicable conformity assessment scheme in Schedule II.

(2)The processes involved in grant of certificate of conformity and fee shall be as specified in the applicable conformity assessment scheme in Schedule-II.

(4)The Bureau may ask the applicant or its authorised representative to appear before it for personal representation before the grant of certificate of conformity.

(5)An application which is not complete in all respects or does not conform to the requirements of sub-regulations (1) and (2) shall be rejected by the Bureau:Provided that, before rejecting an application, the applicant shall be given an opportunity to remove, within thirty days of the date of receipt of relevant communication from the Bureau, such objections as may be indicated by the Bureau:Provided further that the Bureau may, on sufficient reason being shown, extend the time for removal of objections by such further time, not exceeding thirty days, as the Bureau may consider fit to enable the applicant to remove such objections:Provided also that the Bureau shall, give a reasonable opportunity to the applicant of being heard, either in person or through a representative authorised by him in this behalf, and may take into consideration any fact or explanation furnished by the applicant or his representative, as the case may be.

13. Grant of certificate of conformity.

(1)The Bureau on being satisfied that the applicant is eligible for grant of certificate of conformity, shall grant the same in form specified in the applicable Scheme in Schedule-II.

(2)The certificate of conformity may be granted whenever conformity to standard(s) or part of a standard or essential requirements is to be demonstrated in relation to: -

(a)goods, article, process, system or service on continuous basis or goods and articles in a batch or lot;

(b)goods, article, process, system or service on the basis of suppliers declaration of conformity;

(c)goods and articles on the basis of initial testing in a laboratory for type approval with or without the right to use for subsequent production;

(d)any other situation in which the Executive Committee of the Bureau decides that a certificate of conformity could be granted.

(3)The grant of certificate of conformity under sub-regulation (1) shall be subject to payment of fee specified in the applicable Scheme in Schedule-II.

14. Conditions of certificate of conformity.

(1)The holder of certificate of conformity shall be responsible for the conformity of the goods, article, process, system or service to specified requirements in relation to which certificate of conformity is issued.

(2)The holder of certificate of conformity shall not use the certificate of conformity in relation to goods, articles, process, system or service that are non-conforming or outside the scope of the certificate of conformity.

(3)The certificate of conformity shall not be used in relation to any goods, article, process, system or service during deferment or suspension, as the case may be, and after expiry or cancellation of the certificate of conformity, as the case may be.

(4)The holder of certificate of conformity shall comply with the provisions of the conformity assessment scheme under which certificate of conformity is granted, including labelling and marking requirements.

(5)The holder of certificate of conformity shall maintain records as specified by the Bureau from time to time.

(6)The holder of certificate of conformity shall provide the Bureau all assistance in connection with carrying out inspection or audit or evaluation, as applicable, at its premises.

(7)The holder of certificate of conformity shall provide information relating to production covered under certificate of conformity as and when it is required by the Bureau.

(8)If the certificate of conformity is granted in relation to goods or articles, the holder of certificate of conformity shall provide the list of consignees, distributors, dealers or retailers, as the case may be, to whom goods or articles under certificate of conformity is supplied.

(9)The certificate of conformity shall not be transferred to any person without the prior approval of the Bureau.

(10)If a complaint regarding quality of any goods, article, process, system or service covered under certificate of conformity is established, the holder of certificate of conformity shall take suitable corrective actions so as to eliminate recurrence of complaints in future.

(11)The Bureau shall have the right to amend any of the conditions of certificate of conformity by giving a notice of thirty days to the holder of certificate of conformity.

15. Duration of certificate of conformity.

(1)The certificate of conformity shall be valid for a period as specified in the applicable Scheme in Schedule-II.

(2)If the certificate of conformity is granted in relation to goods or articles of a batch or lot, it shall be a one-time certificate and duration of certificate of conformity is not applicable in these cases.

16. Renewal of certificate of conformity.

(1)An application for renewal of certificate of conformity shall be made to the Bureau in the stipulated form along with the fee, as specified in the applicable conformity assessment scheme in Schedule-II.

(2)The application under sub-regulation (1) shall be made to the Bureau before the expiry of the validity of certificate of conformity as specified in the applicable Scheme in Schedule-II.

(3)On receipt of application under sub-regulation (1), the Bureau may renew or recertify the certificate of conformity in accordance with the applicable conformity assessment scheme in Schedule-II.

(4)If renewal application with requisite fee is not received before expiration of the validity, the renewal of certificate of conformity may be deferred for a period of up to ninety days from the date of its validity:Provided that if renewal application with requisite fee is not received within the period of deferment, the certificate of conformity shall stand expired after the date of its validity.

(5)If the renewal application is made after the validity of certificate of conformity, the application shall be accompanied by late fee of rupees five thousand.

(6)If the renewal application is received and the certificate of conformity is under suspension, certificate of conformity shall not be renewed till the suspension is revoked.

(7)If suspension is not revoked till the end of its validity, renewal may be deferred for a period of up to one hundred and eighty days from the date of its validity.

(8)If discrepancies which led to the suspension of the certificate of conformity are removed during the period of deferment, the certificate of conformity may be renewed from the date of its validity.

(9)If discrepancies which led to the suspension of the certificate of conformity are not removed during the period of deferment, the certificate of conformity shall stand expired after the date of its validity.

(10)If the certificate of conformity is granted in relation to goods or articles of a batch or lot, it shall be a one-time certificate and renewal of certificate of conformity is not applicable in these cases.

17. Change in scope of certificate of conformity.

(1)An application for change in the scope of certificate of conformity shall be made to the Bureau in the stipulated form along with fee as specified in the applicable Scheme in Schedule-II.

(2)On receipt of an application under sub-regulation (1), the Bureau after making such enquiry as it deems proper, may extend the scope of the certificate of conformity in form specified in the applicable Scheme in Schedule-II.

(3)If at any time, the Bureau has reasons to reduce the scope of a certificate of conformity, it shall do so after serving a notice of one month to the holder of certificate of conformity.

18. Suspension of certificate of conformity.

(1)The Bureau shall by order in writing suspend the certificate of conformity whenever it has sufficient evidence that goods, article, process, system or service for which certificate of conformity has been granted may not be conforming to the specified requirements.

(2)The Bureau shall suspend the certificate of conformity, if the holder of certificate of conformity has not paid the requisite fee.

(3)Before suspending the licence under sub-regulation (2), a notice of twenty one days shall be given to the holder of certificate of conformity.

(4)On receipt of communication regarding suspension of certificate of conformity, the holder of certificate of conformity shall forthwith stop using certificate of conformity under intimation to the Bureau.

(5)The Bureau may revoke the suspension after satisfying itself that the holder of certificate of conformity has taken necessary corrective actions or the fee has been paid.

(6)The suspension and revocation of certificate of conformity, as the case may be, shall be done in accordance with the applicable Scheme in Schedule-II.

(7)If complaint regarding quality of any goods, article, process, system or service covered under certificate of conformity is established, certificate of conformity may be suspended and its holder shall be required to take corrective actions.

(8)The revocation of suspension under sub-regulation (6) may be permitted only after satisfactory verification of corrective actions.

(9)If the certificate of conformity is granted in relation to goods or articles of a batch or lot, it shall be a one-time certificate and suspension or revocation of certificate of conformity is not applicable in such cases.

19. Cancellation of certificate of conformity.

(1)The Bureau may by order in writing cancel the certificate of conformity after giving a notice of not less than twenty one days, if, -

(a)the holder of certificate of conformity fails to comply with any of the conditions of the certificate of conformity;

(b)the certificate of conformity has been issued in error.

(2)Any explanation submitted by the holder of certificate of conformity on receipt of notice under sub-regulation (1) may be taken into consideration by the Bureau and a reasonable opportunity of being heard, either in person or through a representative authorised shall be given to the holder of certificate of conformity.

(3)In the case of compounding of offence, the certificate of conformity shall not be processed for cancellation.

(4)If no explanation is received, the Bureau may, on the expiry of the period of the notice, cancel the certificate of conformity.

(5)The Bureau may cancel the certificate of conformity without giving any further notice if the certificate of conformity has been under suspension for more than one year or the holder of certificate of conformity requests for cancellation of certificate of conformity.Type of Certificate Assessment Schemes(Annexure S)

Process	Activities (toapplicable)	Certificate ofgood and articles	Process EmployeesCertification	Management SystemCertification	Any OtherConformity Assessment Scheme
Type A	Type B	Type C	Type D	Type E	Type F	Type G
Selection	SpecifiedEquipments Sampling, Placing preparation Application	√	√	√	√	√	√	√	Asper requirement
Determination	Testing InspectionDesign Appeal Assignment Audit	Initial Testing	Lot Testing	(a)Initial Testing(b) Profilestesting	(a)Initial Testing and assignment of production process(b)Periodic testing on sample trust factory(c) Periodicassessment	(a)Initial testing and assessment of production process(b)periodic testing on sample trust factory and /or market(c) Periodicassessment	(a)Initial assessment of process deliver of service(b) Periodicassessment of process/delivery of service	(a) Initial andperiod audit of management system
Review	Examination ofreplaces of conformity via-a-via special Requirement	√	√	√	√	√	√	√
Decision	Great, Heavy, (sic)Reader Success Cased	√	(sic)	√	√	√	√	√
Attention	Issued ofLiterature or Certificate of Conformity	Certificate orConformity	Certificate orConformity	√	√	√	√	√
Surveillance	Market Surveillance			√		√
	FactorySurveillance				√	√
	Assessment						√
	Audit							√

II

Scheme - IConformity assessment scheme for Grant of licence to use or apply Standard Mark on goods and articles as per Indian Standard (based on scheme Type E as per Schedule-I)

1. Scope. - (1) Under this Scheme which is based on Type E, licence to use or apply a Standard Mark may be granted by the Bureau for goods or articles, herein after referred to as products, manufactured in a manufacturing premises and conforming to all the requirements of the relevant Indian Standard(s).

Explanation. - For the purposes of sub-paragraph (1), manufacturing premise(s) means the premises, either owned by the applicant or otherwise, where a part of the manufacturing activity takes place and includes the premises where the final manufacturing activity is carried out and where Standard Mark is to be used or applied.

(2)The grant of licence and its operation shall be done in accordance with the processes specified in paragraph 3.

2. Definitions. - (a) "Scheme of Inspection and Testing" means a plan specified by the Bureau and to be adopted by the licensee for establishing laboratory and exercising control at different stages in the production process;

(b)"third party laboratory" means a laboratory established, maintained or recognised by the Bureau or Government laboratories empaneled by the Bureau or any other laboratory decided by the Executive Committee of the Bureau.

3. Processes of the Scheme. - (1) Selection. - (a) The manufacturer shall identify that,-

(i)the applicable Indian Standard against which it intends to obtain a licence;(ii)the machinery available in manufacturing premise (s) and prepare a list in Form -I annexed to this Scheme and if any part of the manufacturing activity is outsourced, details of machinery used for that activity shall be indicated in a separate form;(iii)the test equipment required to carry out testing in accordance with the relevant Indian Standard, relevant Scheme of inspection and testing and prepare a list of the available equipment in Form -II annexed to this Scheme.(iv)For the tests which are permitted to be sub-contracted and not available with the manufacturer, he shall identify test facility outside the factory where such tests can be carried out and inform the same to the Bureau.(b)the minimum number of sample(s) required for testing shall be ascertained by the manufacturer keeping in view the nature of the product, intended scope of the licence or in accordance with the sampling guidelines:Provided that if the sampling guidelines are available on the website of Bureau, it shall be followed by the manufacturer.(c)the manufacturer may submit his levels of control in Form -III annexed to this Scheme which he proposes to implement in day to day production so as to ensure that the final product conforms to the relevant Indian Standard;(d)in case of certain products specified by the Bureau, levels of control as specified in the scheme of inspection and testing by the Bureau shall be obligatory for the manufacturer to comply with;(e)the manufacturer shall ensure that the product has been tested for conformity against all the requirements of the Indian Standard and shall prepare test report in Form -IV annexed to this Scheme;(f)in cases where duration of any test is more than a month and the applicant is a new manufacturing unit, the product may be tested for complete duration or for duration of a month, either in the factory or in a third party laboratory;(g)the manufacturer may apply for grant of licence in Form -V annexed to this Scheme and the Bureau shall follow any one of the following procedure or any combination thereof, for grant of licence, namely;-(i)(I)the applicant shall submit complete test report of the product which is issued from a third part laboratory along with the application;(II)the Bureau shall arrange a factory visit for verification of production process and drawal of verification sample for third party laboratory testing;(III)the licence shall be granted without waiting for the test report of the verification sample and review of the licence shall be made on receipt of the test report;(ii)(I)the Bureau shall arrange a visit to the factory for verification of production process and testing of the product in the factory when complete testing facilities are available with the applicant either in-house or outside the factory;(II)the licence shall be granted based on the testing of the samples in the factory;(iii)the Bureau shall arrange a visit to the factory for verification of production process and drawal of sample for testing in a third party laboratory and the licence shall be granted after demonstration of conformity through the test report of this sample;(h)in case of foreign manufacturers, an authorised Indian representative based in India shall be nominated in Form-VI annexed to this Scheme.

(2)Determination. - (a) The Bureau on receipt of an application shall examine that the applicant has submitted all required documents along with the application.

(b)If the application under clause (a) is complete, the Bureau shall finalise the date of the factory visit in consultation with the applicant;

(c)During factory visit, the following activities shall be carried out by the Bureau, namely;-

(i)verification of documents submitted by the manufacturer;

(ii)discussion on the adequacy of the levels of control submitted by the manufacturer, if applicable;

(iii)verification of the plant layout and manufacturing process with levels of control exercised at various stages;

(iv)verification of available infrastructure including manufacturing machinery and test equipment, competence of person(s) in-charge of quality control, storage facilities and hygienic conditions, if applicable;

(v)verification of test equipment calibration status;

(vi)factory testing and drawal of sample for third party laboratory testing, as applicable.

(d)Any inadequacy observed during the factory visit shall be communicated in writing to the manufacturer in Form -VII annexed to this Scheme.

(3)Review. - (a) The report of the factory visit shall be reviewed on the basis of the activities specified under clause (c) of sub-paragraph (2) of paragraph 3;

(b)the test results of the product shall be reviewed for their correctness and conformance to the Indian Standard and in case duration of a test is longer than a month, test report of the manufacturer for such tests may be considered for grant of licence and same may be reviewed on receipt of third party laboratory report.

(4)Decision. - The decision on grant of licence shall be taken when the Bureau is satisfied that the manufacturer has necessary infrastructure for manufacturing quality products on a continuous basis and the test results indicate conformity of the product to the relevant Indian Standard.

(5)Attestation. - (a) The Bureau shall grant licence in Form -VIII annexed to this Scheme indicating the scope of the licence, licence number, address of the manufacturer, validity of licence, marking fee, details of the Indian Standard and facsimile of the Standard Mark to the manufacturer;

(b)in case of foreign manufacturer, the Bureau shall issue the agreement for grant of licence in Form -IX annexed to this Scheme along with the indemnity bond in Form -X annexed to this Scheme, duly executed on a non-judicial stamp paper of rupees one hundred to be submitted by the foreign manufacturer or his authorised Indian representative, as the case may be;

(c)in case of foreign manufacturer, a performance bank guarantee for US Dollars ten thousand as per Form -XI annexed to this Scheme issued by any bank having Reserve Bank of India approved branch in India shall be submitted by that manufacturer;

(d)the Bureau may issue test certificate indicating conformity to the Indian Standard based on pre-despatch inspection of the product covered under the scope of the licence.

(6)Surveillance. - (a) The Bureau may carry out inspection at licensee`s premises either with or without prior intimation;

(b)the need for carrying out the inspection shall be decided keeping in view the risk associated with the product and any variation observed during such inspection shall be communicated to the licensee in Form -VII annexed to this Scheme;

(c)the Bureau may draw samples during inspection for testing;

(d)the Bureau may draw samples from market and send the samples for testing to a third party laboratory along with the test request and in case drawal of market sample is not possible due to any reason, samples may be drawn from the despatch point;

(e)the Bureau may obtain feedback preferably from organised buyers.

4. Complaint. - (1) The Bureau shall acknowledge and investigate any complaint received regarding quality of the product bearing Standard Mark.

(2)The action for closure of complaint shall be completed within ninety days, excluding the testing time, where testing of the product is involved.

5. Fee. - (1) The application fee, renewal application fee and annual licence fee shall be rupees one thousand each.

(2)The marking fee for the use of Standard Mark shall be as specified in the Annexure - I.

(3)The actual marking fee or minimum marking fee, whichever is higher shall be payable by the licensee every year.Note 1: - The actual marking fee for the first year shall be calculated by multiplying the unit rate with the quantity (units) marked during the first nine months.Note 2: - The actual marking fee for subsequent years shall be calculated on year-to-year basis after the first nine months.

(4)In case of cancellation of a licence, marking fee shall not be refunded by the Bureau:Provided that when an Indian Standard is withdrawn but not superseded by any other standard, proportionate marking fee shall be refunded.

(5)In case of extension of scope of licence, an amount of rupees five thousand shall be chargeable per variety or, where grouping guidelines are available, per group of varieties.

(6)For any inspection other than surveillance inspection or inspection carried out for complaint investigation, an inspection fee of rupees seven thousand per day shall be levied;

(7)When test certificate based on pre-despatch inspection is required to be issued, such inspection fee at the rate of rupees ten thousand per day shall be payable by the applicant.

(8)The testing fee of samples, other than those which may be drawn during surveillance or complaint investigation, shall be borne by the applicant or the licensee, as the case may be.

6. Labelling and Marking requirements. - (1) Each product or the package, as the case may be, shall be marked with the Standard Mark, as specified in Annexure-II.

(2)The Standard Mark shall carry the licence number and reference to the Indian Standard in a visible manner and shall be as specified in the licence.

(3)In case the licence number cannot be placed beneath the Standard Mark, it shall be suitably placed close to the Standard Mark in a linear manner.

(4)The product details as per the requirement of the Indian Standard, which may include variety, lot or batch number, date or week of manufacturing, complete address of manufacturer shall be marked on either the product or the packaging or contained in a label attached to the product.

(5)The marking details shall contain reference to the website of the Bureau so that a consumer may verify the authenticity of the standard marked product.

(6)If the Standard Mark cannot be applied on the product or the packaging physically, it shall be given on the test certificate.

(7)For any specific product, additional labelling and marking requirements may be specified by the Bureau in the relevant scheme of inspection and testing shall be complied.

7. Conditions of Licence. - The conditions of licence shall be as provided in regulation 6 of these regulations.

8. Validity of Licence. - (1) The licence to use Standard Mark shall be granted initially for not less than one year and upto two years.

(2)The licence may be renewed for a further period of not less than one year and up to five years.

(3)The minimum marking fee shall be paid in advance for the validity period of the licence.

9. Renewal of Licence. - (1) An application for renewal of licence to use Standard Mark shall be made before two months of its expiration to the Bureau in Form-XII annexed to this Scheme.

(2)The Bureau shall renew the licence in Form -XIII annexed to this Scheme.

(3)The renewal of licence shall be done in accordance with regulation 8 of these regulations.

(4)If actual marking fee is more than minimum marking fee, the difference of the fee shall be paid annually by the applicant.

(5)Where volume of production is high, the Bureau may direct such licensees to pay actual marking fee on quarterly basis.

10. Change in scope of licence. - (1) An application for change in scope of licence to use Standard Mark shall be made to the Bureau in Form-XIV annexed to this Scheme along with fee prescribed in sub-paragraph (5) of paragraph 5.

(2)For extension in scope of licence, application shall be made either along with a complete test report of the product issued by a third party laboratory or along with a request to Bureau to draw the sample for testing.

(3)If there is no change in scheme of inspection and testing or infrastructure including manufacturing machinery and test equipment and extension in scope of licence is in the same group of sampling guidelines, the test report(s) may not be required for extension in scope of licence.

(4)The Bureau shall change the scope of licence in Form -XV annexed to this Scheme.

11. Suspension. - (1) The licensee on its own shall suspend the use of the Standard Mark under intimation to the Bureau if, at any time, there is difficulty in maintaining the conformity of the product to the Indian Standard or any test equipment goes out of order or due to natural calamities such as flood, fire, earthquake, lock out declared by the management, closure of operations directed by a competent court or statutory authority.

(2)The revocation of suspension may be done as soon as the deficiencies are removed and information shall be sent to the Bureau immediately but not later than seven days from the date of revocation.

(3)The licensee on its own shall suspend the use of the Standard Mark under intimation to the Bureau on relocation of manufacturing unit to a new premises.

(4)The revocation of suspension may be done by the Bureau after verification of the old premises and verification of production process at new premises.

(5)

(a)The Bureau may suspend the licence and direct the licensee not to use Standard Mark on its product if, at any time, it has sufficient evidence that the product bearing the Standard Mark may not be conforming to the relevant Indian Standard and such evidence is not limited to, but may include one or more of the following, namely:-

(i)consecutive test reports indicating non-conformity of the product to the relevant Indian Standard;

(ii)non-availability of testing personnel even as Standard Mark is being used;

(iii)use of Standard Mark on the non-conforming products;

(iv)major deviation observed in the implementation of scheme of inspection and testing;

(v)major modification(s) in the manufacturing process without prior evaluation of the Bureau;

(vi)relocation of manufacturing unit to a new address without intimation;

(vii)closure of manufacturing unit for more than six months without intimation;

(viii)non-compliance of any instructions issued by the Bureau from time to time.

(b)The licensee, whose licence has been put under suspension, shall stop using or applying Standard Mark, dispatching of the product bearing the Standard Mark and shall send confirmation in this regard to the Bureau immediately followed by confirmation of having taken corrective actions.

(c)The Bureau may arrange a visit to the factory to verify the corrective actions and may allow revocation of suspension after satisfying itself that the licensee-

(i)has taken necessary corrective actions; and

(ii)has provided sufficient evidence of conformity of the product to the relevant Indian Standard.

(6)The Bureau may suspend the licence after issuing a notice of twenty one days and direct the licensee not to use Standard Mark on its product when requisite fee is not paid by the applicant.

(7)The Bureau may revoke the suspension issued under sub-paragraph (6) on receipt of dues.

12. Cancellation of licence. - The Bureau shall cancel the licence in accordance with regulation 11 of these regulations.

[Annexure - I] [Substituted by Notification F. No. BS/11/11/2020, dated 21.02.2020 w.e.f. 4.6.2018.](Refer sub-paragraph (2) of paragraph 5 of Scheme - I)

Sr No.	Indian Standard Number	Unit	Large Scale Enterprises	Micro Small Medium Enterprises	Unit Rate SLAB-1	SLAB-1 applicable to Quantity	Unit rate SLAB-2	SLAB-2 applicable to Quantity	Unit rate SLAB-3 for remaining Quantity	Effective Since Date
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)
1.	IS 1:1968	1 FLAG	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.36	All	Rs.0.00	0	Rs.0.00	24082016
2.	IS 21:1992	1 TONNE	Rs. 64,000.00	Rs. 52,000.00	Rs. 160.00	All	Rs.0.00	0	Rs.0.00	20122016
3.	IS 44:1991	1 Kg	Rs. 83,000.00	Rs. 67,000.00	Rs. 0.07	All	Rs.0.00	0	Rs. 0.00	From one month of notification
4.	IS 73:2013	One MT	Rs. 72,000.00	Rs. 58,000.00	Rs. 24.00	All	Rs.0.00	0	Rs.0.00	18052016
5.	IS 133:2013	1 LITRE	Rs. 72,000.00	Rs. 58,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	20122016
6.	IS 158:2015	1 LITRE/ 1KG	Rs. 60,000.00	Rs. 48,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	20122016
7.	IS 164:2015	1 LITRE/1 KG	Rs. 64,000.00	Rs. 52,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	20122016
8.	IS 168:1993	One Litre	Rs. 56,000.00	Rs. 45,000.00	Rs. 0.25	All	Rs.0.00	0	Rs.0.00	06092016
9.	IS 175:1989	100 METERS	Rs. 87,000.00	Rs. 70,000.00	Rs. 14.50	All	Rs.0.00	0	Rs.0.00	20122016
10.	IS 177:1989	100 LINEAR	Rs. 46,000.00	Rs. 37,000.00	Rs. 6.25	All	Rs.0.00	0	Rs.0.00	24082016
11.	IS 191:2007	1 TONNE	Rs. 86,000.00	Rs. 69,000.00	Rs. 36.60	All	Rs.0.00	0	Rs.0.00	26122016
12.	IS 2 04:Part 1:1991	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	30122016
13.	IS 2 04:Part 2:1992	100 piece	Rs. 47,000.00	Rs. 38,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	30122016
14.	IS 205:1992	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.60	All	Rs.0.00	0	Rs.0.00	30122016
15.	IS 208:1996	100 piece	Rs. 47,000.00	Rs. 38,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	30122016
16.	IS 210:2009	1 TONE	Rs. 49,000.00	Rs. 40,000.00	Rs. 72.00	All	Rs.0.00	0	Rs.0.00	20122016
17.	IS 245:1988	1 TONNE	Rs. 52,000.00	Rs. 42,000.00	Rs. 25.90	All	Rs.0.00	0	Rs.0.00	20122016
18.	IS 251:1998	1 TONNE	Rs. 47,000.00	Rs. 38,000.00	Rs. 1.50	All	Rs.0.00	0	Rs.0.00	20122016
19.	IS 252:2013	1 TONNE	Rs. 58,000.00	Rs. 47,000.00	Rs. 15.90	All	Rs.0.00	0	Rs.0.00	20122016
20.	IS 253:2014	1 TONNE	Rs. 64,000.00	Rs. 52,000.00	Rs. 2.15	All	Rs.0.00	0	Rs.0.00	06082017
21.	IS 261:1982	1 TONNE	Rs. 53,000.00	Rs. 43,000.00	Rs. 35.35	All	Rs.0.00	0	Rs.0.00	20122016
22.	IS 265:1993	1 KG	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	20122016
23.	IS 266:1993	1 KG	Rs. 73,000.00	Rs. 59,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	20122016
24.	IS 269:2015	1 ton	Rs. 72,000.00	Rs. 58,000.00	Rs. 3.00	All	Rs.0.00	0	Rs.0.00	30122016
25.	IS 274:Part 1&2 :1990	1 Piece	Rs. 49,000.00	Rs. 40,000.00	Rs. 0.40	All	Rs.0.00	0	Rs.0.00	03012019
26.	IS 276:2000	1 MT	Rs. 67,000.00	Rs. 54,000.00	Rs. 93.10	All	Rs.0.00	0	Rs.0.00	06062018
27.	IS 277:2003	1 TONNE	Rs. 47,000.00	Rs. 38,000.00	Rs. 4.50	All	Rs.0.00	0	Rs.0.00	20122016
28.	IS 278:2009	1 ton	Rs. 50,000.00	Rs. 40,000.00	Rs. 66.70	All	Rs.0.00	0	Rs.0.00	30122016
29.	IS 280:2006	1 Tonne	Rs. 65,000.00	Rs. 52,000.00	Rs. 3.00	All	Rs.0.00	0	Rs.0.00	06082017
30.	IS 281:2009	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.15	All	Rs.0.00	0	Rs.0.00	30122016
31.	IS 285:1992	1 TONNE	Rs. 59,000.00	Rs. 48,000.00	Rs. 50.00	All	Rs.0.00	0	Rs.0.00	20122016
32.	IS 299:20	12 1MT	Rs. 71,000.00	Rs. 57,000.00	Rs. 11.85	All	Rs.0.00	0	Rs.0.00	06082017
33.	IS 302:Part 2:Sec 59:1999	1 Piece	Rs. 59,000.00	Rs. 48,000.00	Rs. 0.20	All	Rs.0.00	0	Rs.0.00	26052016
34.	IS 302:Part 2:Sec 3:2007	31 piece	Rs. 73,000.00	Rs. 59,000.00	Rs. 1.30	All	Rs.0.00	0	Rs.0.00	17072017
35.	IS 302:Part 2:Sec 14: 2009	1 Piece	Rs. 1,47,000.00	Rs. 1,18,000.00	Rs. 2.00	All	Rs.0.00	0	Rs.0.00	10052019
36.	IS 302:Part 2:Sec 30:2007	1 piece	Rs. 85,000.00	Rs. 68,000.00	Rs. 1.30	All	Rs.0.00	0	Rs.0.00	28072017
37.	IS 302:Part 2:Sec 201:2008	1 piece	Rs. 66,000.00	Rs. 53,000.00	Rs. 1.30	All	Rs.0.00	0	Rs.0.00	17072017
38.	IS 303:1989	1 sq.m	Rs. 67,000.00	Rs. 54,000.00	Rs. 0.15	All	Rs.0.00	0	Rs.0.00	30122016
39.	IS 325:1996	1 kW	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs.0.00	0	Rs.0.00	24082016
40.	IS 335:1993	1 kL	Rs. 86,000.00	Rs. 71,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	24082016
41.	IS 341:1973	1 LITRE/1KG	Rs. 90,000.00	Rs. 72,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	20122016
42.	IS 362:1991	100 piece	Rs. 47,000.00	Rs. 38,000.00	Rs. 1.75	All	Rs.0.00	0	Rs.0.00	13112017
43.	IS 363:1993	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.75	All	Rs.0.00	0	Rs.0.00	24082016
44.	IS 366:1991	1 piece	Rs. 87,000.00	Rs. 70,000.00	Rs. 1.30	All	Rs.0.00	0	Rs.0.00	30122016
45.	IS 368:2014	1 piece	Rs. 89,000.00	Rs. 72,000.00	Rs. 1.30	All	Rs.0.00	0	Rs.0.00	17072017
46.	IS 369:1992	1 piece	Rs. 1,00,000.00	Rs. 80,000.00	Rs. 1.70	All	Rs.0.00	0	Rs.0.00	30122016
47.	IS 371:1999	100 piece	Rs. 61,000.00	Rs. 49,000.00	Rs. 2.30	All	Rs.0.00	0	Rs.0.00	30122016
48.	IS 374:1979	1 piece	Rs. 65,000.00	Rs. 52,000.00	Rs. 1.75	All	Rs.0.00	0	Rs.0.00	30122016
49.	IS 3 98:Part 5:1992	1 Ton	Rs. 60,000.00	Rs. 48,000.00	Rs. 34.60	All	Rs.0.00	0	Rs.0.00	26042018
50.	IS 3 98:Part 4:1994	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 46.00	All	Rs.0.00	0	Rs.0.00	30122016
51.	IS 3 98:Part 1:1996	1 ton	Rs. 53,000.00	Rs. 43,000.00	Rs. 34.60	All	Rs.0.00	0	Rs.0.00	30122016
52.	IS 3 98:Part 2:1996	1 ton	Rs. 53,000.00	Rs. 43,000.00	Rs. 90.00	All	Rs.0.00	0	Rs.0.00	30122016
53.	IS 411:1991	100 Kg	Rs. 53,000.00	Rs. 43,000.00	Rs. 1.40	All	Rs.0.00	0	Rs. 0.00	From one month of notification
54.	IS 418:2004	100 piece	Rs. 1,57,000.00	Rs. 1,26,000.00	Rs. 1.60	All	Rs.0.00	0	Rs.0.00	28072017
55.	IS 419:1967	1 Litre/Kg	Rs. 49,000.00	Rs. 40,000.00	Rs. 0.05	All	Rs.0.00	0	Rs.0.00	26122016
56.	IS 427:2013	1 LITRE/1 KG	Rs. 68,000.00	Rs. 55,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	20122016
57.	IS 428:2013	1 LITRE/1 KG	Rs. 68,000.00	Rs. 55,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	20122016
58.	IS 4 32:Part 1:1982	1 ton	Rs. 47,000.00	Rs. 38,000.00	Rs. 3.00	All	Rs.0.00	0	Rs.0.00	30122016
59.	IS 4 32:Part 2:1982	1 ton	Rs. 53,000.00	Rs. 43,000.00	Rs. 3.00	All	Rs.0.00	0	Rs.0.00	30122016
60.	IS 444:2017	100 METRE	Rs. 46,000.00	Rs. 37,000.00	Rs. 25.90	All	Rs.0.00	0	Rs.0.00	24082016
61.	IS 446:2017	100 METRE	Rs. 46,000.00	Rs. 37,000.00	Rs. 25.90	All	Rs.0.00	0	Rs.0.00	24082016
62.	IS 447:1988	100 METRES	Rs. 55,000.00	Rs. 44,000.00	Rs. 25.90	All	Rs.0.00	0	Rs. 0.00	From one month of notification
63.	IS 455:2015	1 ton	Rs. 73,000.00	Rs. 59,000.00	Rs. 3.00	All	Rs.0.00	0	Rs.0.00	30122016
64.	IS 458:2003	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	24082016
65.	IS 459:1992	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs.0.00	0	Rs.0.00	24082016
66.	IS 5 13:Part 1:2016	1 Tonne	Rs. 73,000.00	Rs. 59,000.00	Rs. 3.50	All	Rs.0.00	0	Rs.0.00	06082017
67.	IS 5 13:Part 2:2016	1 MT	Rs. 79,000.00	Rs. 64,000.00	Rs. 4.30	All	Rs.0.00	0	Rs.0.00	15112017
68.	IS 539:1974	1 Kg	Rs. 52,000.00	Rs. 42,000.00	Rs. 0.26	All	Rs.0.00	0	Rs.0.00	06062018
69.	IS 5 50:Part 1:2014	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 173.00	All	Rs.0.00	0	Rs.0.00	24082016
70.	IS 553:1984	1 TONNE	Rs. 70,000.00	Rs. 56,000.00	Rs. 50.00	All	Rs.0.00	0	Rs.0.00	From one month of notification
71.	IS 573:1992	1 M.T	Rs. 46,000.00	Rs. 37,000.00	Rs. 44.00	All	Rs.0.00	0	Rs.0.00	24082016
72.	IS 612:1992	1 Tonne	Rs. 51,000.00	Rs. 41,000.00	Rs. 20.80	All	Rs.0.00	0	Rs. 0.00	From one month of notification
73.	IS 617:1994	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 42.60	All	Rs.0.00	0	Rs.0.00	15112017
74.	IS 623:2008	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs.0.00	0	Rs.0.00	24082016
75.	IS 624:2003	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs.0.00	0	Rs.0.00	24082016
76.	IS 636:1988	100 Metre	Rs. 80,000.00	Rs. 64,000.00	Rs. 17.30	All	Rs.0.00	0	Rs. 0.00	From one month of notification
77.	IS 638:1979	1 TONNE	Rs. 64,000.00	Rs. 52,000.00	Rs. 200.00	All	Rs.0.00	0	Rs.0.00	20122016
78.	IS 646:1986	1 MT	Rs. 51,000.00	Rs. 41,000.00	Rs. 0.55	All	Rs.0.00	0	Rs.0.00	07032018
79.	IS 648:2006	1 Tonne	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.00	All	Rs.0.00	0	Rs.0.00	24082016
80.	IS 650:1991	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 15.10	All	Rs.0.00	0	Rs.0.00	30122016
81.	IS 651:2007	1 ton	Rs. 67,000.00	Rs. 64,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	28072017
82.	IS 694:2010	100 metres	Rs. 93,000.00	Rs. 75,000.00	Rs. 0.44	All	Rs.0.00	0	Rs. 0.00	From one month of notification
83.	IS 702:1988	1 TONNE	Rs. 63,000.00	Rs. 51,000.00	Rs. 17.50	All	Rs.0.00	0	Rs.0.00	20122016
84.	IS 704:1984	1 piece	Rs. 52,000.00	Rs. 42,000.00	Rs. 0.14	All	Rs.0.00	0	Rs.0.00	30122016
85.	IS 710:2010	1 sq m	Rs. 84,000.00	Rs. 68,000.00	Rs. 0.18	All	Rs.0.00	0	Rs.0.00	30122016
86.	IS 711:1970	1 Tonne	Rs. 55,000.00	Rs. 44,000.00	Rs. 8.00	All	Rs.0.00	0	Rs.0.00	20122016
87.	IS 712:1984	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs.0.00	0	Rs.0.00	24082016
88.	IS 717:1998	1 MT	Rs. 51,000.00	Rs. 41,000.00	Rs. 5.00	All	Rs.0.00	0	Rs.0.00	26122016
89.	IS 723:1972	1 tonne	Rs. 46,000.00	Rs. 37,000.00	Rs. 90.00	All	Rs.0.00	0	Rs.0.00	21122016
90.	IS 733:1983	1 MT	Rs. 72,000.00	Rs. 58,000.00	Rs. 34.30	All	Rs.0.00	0	Rs.0.00	30082018
91.	IS 738:1994	1 MT	Rs. 52,000.00	Rs. 42,000.00	Rs. 130.00	All	Rs.0.00	0	Rs.0.00	03012019
92.	IS 745:2003	1 SQ METER	Rs. 56,000.00	Rs. 45,000.00	Rs. 0.15	All	Rs.0.00	0	Rs.0.00	25082017
93.	IS 758:1988	100 SQ. METRE	Rs. 47,000.00	Rs. 38,000.00	Rs. 12.00	All	Rs.0.00	0	Rs.0.00	20122016
94.	IS 774:2004	1 piece	Rs. 74,000.00	Rs. 60,000.00	Rs. 3.50	All	Rs.0.00	0	Rs.0.00	28072017
95.	IS 778:1984	1 piece	Rs. 57,000.00	Rs. 46,000.00	Rs. 0.60	All	Rs.0.00	0	Rs.0.00	30122016
96.	IS 779:1994	1 piece	Rs. 1,30,000.00	Rs. 1,04,000.00	Rs. 1.75	All	Rs.0.00	0	Rs.0.00	30122016
97.	IS 781:1984	1 piece	Rs. 49,000.00	Rs. 40,000.00	Rs. 0.45	All	Rs.0.00	0	Rs.0.00	28072017
98.	IS 784:2001	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	24082016
99.	IS 797:1982	1 MT	Rs. 54,000.00	Rs. 44,000.00	Rs. 3.40	All	Rs.0.00	0	Rs. 0.00	From one month of notification
100.	IS 799:1985	100 Litres	Rs. 59,000.00	Rs. 48,000.00	Rs. 4.20	All	Rs.0.00	0	Rs.0.00	24012017
101.	IS 814:2004	1000 Pieces	Rs. 1,09,000.00	Rs. 88,000.00	Rs. 1.80	60000 units	Rs. 0.90	Remaining	Rs.0.00	06082017
102.	IS 848:2006	1 Ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 30.00	All	Rs.0.00	0	Rs.0.00	26042018
103.	IS 863:1988	100 SQ. METRE	Rs. 47,000.00	Rs. 38,000.00	Rs. 16.00	All	Rs.0.00	0	Rs.0.00	20122016
104.	IS 868:1990	100 KG	Rs. 58,000.00	Rs. 47,000.00	Rs. 20.20	All	Rs.0.00	0	Rs.0.00	20122016
105.	IS 878:2008	100 PIECES	Rs. 56,000.00	Rs. 45,000.00	Rs. 1.10	All	Rs.0.00	0	Rs.0.00	06082017
106.	IS 884:1985	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 120.00	All	Rs.0.00	0	Rs.0.00	30122016
107.	IS 899:1971	1 MT	Rs. 72,000.00	Rs. 58,000.00	Rs. 34.50	All	Rs.0.00	0	Rs.0.00	13112017
108.	IS 902:1992	1 piece	Rs. 65,000.00	Rs. 52,000.00	Rs. 11.00	All	Rs.0.00	0	Rs.0.00	24082016
109.	IS 903:1993	1 piece	Rs. 56,000.00	Rs. 45,000.00	Rs. 1.90	All	Rs.0.00	0	Rs.0.00	30122016
110.	IS 907:1984	1 piece	Rs. 61,000.00	Rs. 49,000.00	Rs. 6.40	All	Rs.0.00	0	Rs.0.00	24082016
111.	IS 915:2012	1 FLASK	Rs. 52,000.00	Rs. 42,000.00	Rs. 1.05	All	Rs.0.00	0	Rs.0.00	20122016
112.	IS 916:2000	100 TINS	Rs. 58,000.00	Rs. 47,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	20122016
113.	IS 928:1984	1 piece	Rs. 83,000.00	Rs. 67,000.00	Rs. 62.50	All	Rs.0.00	0	Rs.0.00	30122016
114.	IS 952:2012	1 piece	Rs. 56,000.00	Rs. 45,000.00	Rs. 8.80	All	Rs.0.00	0	Rs.0.00	24082016
115.	IS 996:2009	1 piece	Rs. 49,000.00	Rs. 40,000.00	Rs. 2.00	All	Rs.0.00	0	Rs.0.00	30122016
116.	IS 1007: 1984	1 KG	Rs. 50,000.00	Rs. 40,000.00	Rs. 0.18	All	Rs.0.00	0	Rs.0.00	20122016
117.	IS 1008: 2004	1 KG	Rs. 56,000.00	Rs. 45,000.00	Rs. 0.18	All	Rs.0.00	0	Rs.0.00	20122016
118.	IS 1011: 2002	1 TONNE	Rs. 51,000.00	Rs. 41,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	20122016
119.	IS 1015: 2000	100 BUCKETS	Rs. 1,10,000.00	Rs. 88,000.00	Rs. 3.70	All	Rs.0.00	0	Rs.0.00	06082017
120.	IS 1030: 1998	1 MT	Rs. 85,000.00	Rs. 68,000.00	Rs. 118.10	All	Rs.0.00	0	Rs.0.00	06062018
121.	IS 1038: 1983	1 ton	Rs. 53,000.00	Rs. 43,000.00	Rs. 17.30	All	Rs.0.00	0	Rs.0.00	30122016
122.	IS 1051: 1980	100 LITRE	Rs. 61,000.00	Rs. 49,000.00	Rs. 34.50	All	Rs.0.00	0	Rs.0.00	20122016
123.	IS 1061: 2017	1 KILO LITRE	Rs. 72,000.00	Rs. 58,000.00	Rs. 43.20	All	Rs.0.00	0	Rs.0.00	20122016
124.	IS 1065: 1989	ONE TONNE	Rs. 50,000.00	Rs. 40,000.00	Rs. 8.60	All	Rs.0.00	0	Rs.0.00	20122016
125.	IS 1069: 1993	ONE KILO LITRE	Rs. 53,000.00	Rs. 43,000.00	Rs. 6.00	All	Rs.0.00	0	Rs.0.00	20122016
126.	IS 1079: 2017	ONE TONNE	Rs. 86,000.00	Rs. 69,000.00	Rs. 3.75	All	Rs.0.00	0	Rs.0.00	06082017
127.	IS 1084: 2005	1 Tonne	Rs. 69,000.00	Rs. 56,000.00	Rs. 86.00	All	Rs.0.00	0	Rs. 0.00	From one month of notification
128.	IS 1109: 1980	One Tonne	Rs. 53,000.00	Rs. 43,000.00	Rs. 85.00	All	Rs.0.00	0	Rs.0.00	20122016
129.	IS 1117: 1975	100 PIECES	Rs. 53,000.00	Rs. 43,000.00	Rs. 13.80	All	Rs.0.00	0	Rs.0.00	20122016
130.	IS 1144: 1980	1 Tonne	Rs. 75,000.00	Rs. 60,000.00	Rs. 9.60	All	Rs.0.00	0	Rs.0.00	06082017
131.	IS 1155: 1968	1 Kg	Rs. 54,000.00	Rs. 44,000.00	Rs. 0.10	All	Rs.0.00	0	Rs.0.00	24012017
132.	IS 1159: 1981	1 KG	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.10	All	Rs.0.00	0	Rs.0.00	20122016
133.	IS 1161: 2014	1 MT	Rs. 68,000.00	Rs. 45,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	01032018
134.	IS 1165: 2002	1 TONNE	Rs. 80,000.00	Rs. 64,000.00	Rs. 40.00	All	Rs.0.00	0	Rs.0.00	20122016
135.	IS 1166: 1986	1 TONNE	Rs. 79,000.00	Rs. 64,000.00	Rs. 34.50	All	Rs.0.00	0	Rs.0.00	06082017
136.	IS 1170: 1992	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 91.30	All	Rs.0.00	0	Rs.0.00	24082016
137.	IS 1180:Part 1:2014	1 kVA	Rs. 1,42,000.00	Rs. 1,14,000.00	Rs. 3.00	All	Rs.0.00	0	Rs.0.00	24082016
138.	IS 1221: 1991	1 LITRE	Rs. 59,000.00	Rs. 48,000.00	Rs. 0.17	All	Rs.0.00	0	Rs.0.00	20122016
139.	IS 1223: 2001	100 Pieces	Rs. 54,000.00	Rs. 44,000.00	Rs. 12.10	All	Rs.0.00	0	Rs. 0.00	From one month of notification
140.	IS 1237: 2012	10 sq.m	Rs. 57,000.00	Rs. 46,000.00	Rs. 3.50	All	Rs.0.00	0	Rs.0.00	30122016
141.	IS 1239:Part 1:2004	1 TONNE	Rs. 75,000.00	Rs. 60,000.00	Rs. 8.70	All	Rs.0.00	0	Rs.0.00	06082017
142.	IS 1239:Part 2:2011	1 TONNE	Rs. 60,000.00	Rs. 48,000.00	Rs. 43.20	All	Rs.0.00	0	Rs.0.00	03042018
143.	IS 1251: 1988	1 TONNE	Rs. 47,000.00	Rs. 38,000.00	Rs. 97.95	All	Rs.0.00	0	Rs.0.00	20122016
144.	IS 1258: 2005	100 piece	Rs. 1,67,000.00	Rs. 1,34,000.00	Rs. 2.60	All	Rs.0.00	0	Rs.0.00	28072017
145.	IS 1269:Part 1:1997	100 m	Rs. 60,000.00	Rs. 49,000.00	Rs. 0.32	All	Rs. 0.00	0	Rs. 0.00	24082016
146.	IS 1269:Part 2:1997	100 m	Rs. 60,000.00	Rs. 49,000.00	Rs. 0.32	All	Rs. 0.00	0	Rs. 0.00	24082016
147.	IS 1293: 2005	100 piece	Rs. 78,000.00	Rs. 63,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	30122016
148.	IS 1319: 1983	One Tonne	Rs. 64,000.00	Rs. 52,000.00	Rs. 24.00	All	Rs. 0.00	0	Rs. 0.00	20122016
149.	IS 1321:Part 1:2003	1 MT	Rs. 58,000.00	Rs. 47,000.00	Rs. 86.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
150.	IS 1322: 1993	100 meter	Rs. 71,000.00	Rs. 57,000.00	Rs. 4.90	All	Rs. 0.00	0	Rs. 0.00	28072017
151.	IS 1328: 1996	1 sq.m	Rs. 66,000.00	Rs. 53,000.00	Rs. 0.55	All	Rs. 0.00	0	Rs. 0.00	13112017
152.	IS 1341: 1992	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	30122016
153.	IS 1363:Part 1:2002	1 ton	Rs. 59,000.00	Rs. 48,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	28072017
154.	IS 1363:Part 2:2002	1 TON	Rs. 59,000.00	Rs. 48,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	28072017
155.	IS 1363:Part 3:2002	1 ton	Rs. 59,000.00	Rs. 48,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	28072017
156.	IS 1364:Part 1:2002	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	28072017
157.	IS 1370: 1993	10 sq.m	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
158.	IS 1374: 2007	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.20	All	Rs. 0.00	0	Rs. 0.00	24082016
159.	IS 1381:Part 1:2003	1 PIECE	Rs. 50,000.00	Rs. 40,000.00	Rs. 0.25	All	Rs. 0.00	0	Rs. 0.00	20122016
160.	IS 1391:Part 2:2018	1 kW	Rs. 79,000.00	Rs. 64,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	10052019
161.	IS 1397: 1990	1 TONNE	Rs. 94,000.00	Rs. 76,000.00	Rs. 12.50	All	Rs. 0.00	0	Rs. 0.00	30082018
162.	IS 1422: 1983	100 SQ. METRE	Rs. 53,000.00	Rs. 43,000.00	Rs. 11.60	All	Rs. 0.00	0	Rs. 0.00	20122016
163.	IS 1470: 2013	1 MT	Rs. 63,000.00	Rs. 51,000.00	Rs. 6.80	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
164.	IS 1475:Part 1:2001	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
165.	I S 1488:1989	ONE TONNE	Rs. 57,000.00	Rs. 46,000.00	Rs. 285.00	All	Rs. 0.00	0	Rs. 0.00	20122016
166.	IS 1489:Part 1:2015	1 ton	Rs. 68,000.00	Rs. 55,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	30122016
167.	IS 1489:Part 2:2015	1 Ton	Rs. 72,000.00	Rs. 58,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	26042018
168.	IS 1507: 1977	1 TONNE	Rs. 49,000.00	Rs. 40,000.00	Rs. 196.00	All	Rs. 0.00	0	Rs. 0.00	20122016
169.	IS 1536: 2001	1 TONNE	Rs. 85,000.00	Rs. 68,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	06082017
170.	IS 1537: 1976	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	24082016
171.	IS 1538: 1993	1 TONNE	Rs. 62,000.00	Rs. 50,000.00	Rs. 41.35	All	Rs. 0.00	0	Rs. 0.00	20122016
172.	IS 1551: 1991	1 BOX OF 100 SHEETS	Rs. 51,000.00	Rs. 41,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	20122016
173.	IS 1534:Part 1:1977	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.18	All	Rs. 0.00	0	Rs. 0.00	29012018
174.	IS 1554:Part 1:1988	100 meter	Rs. 1,85,000.00	Rs. 1,48,000.00	Rs. 18.00	All	Rs. 0.00	0	Rs. 0.00	28072017
175.	IS 1554:Part 2:1988	100 meter	Rs. 2,71,000.00	Rs. 2,17,000.00	Rs. 184.00	All	Rs. 0.00	0	Rs. 0.00	13112017
176.	IS 1580: 1991	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.65	All	Rs. 0.00	0	Rs. 0.00	24082016
177.	IS 1592: 2003	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.65	All	Rs. 0.00	0	Rs. 0.00	24082016
178.	IS 1610: 2000	1 piece	Rs. 73,000.00	Rs. 51,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	14062018
179.	IS 1626:Part 2:1994	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 21.00	All	Rs. 0.00	0	Rs. 0.00	02062017
180.	IS 1656: 2007	ONE TONNE	Rs. 1,33,000.00	Rs. 1,07,000.00	Rs. 172.80	All	Rs. 0.00	0	Rs. 0.00	20122016
181.	IS 1658: 2006	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	24082016
182.	IS 1659: 2004	1 sq.m	Rs. 73,000.00	Rs. 59,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	30122016
183.	IS 1660: 2009	1 ton	Rs. 47,000.00	Rs. 38,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	30122016
184.	IS 1664: 2002	1 TONNE	Rs. 84,000.00	Rs. 68,000.00	Rs. 58.30	All	Rs. 0.00	0	Rs. 0.00	20122016
185.	IS 1694: 1994	1 KG	Rs. 63,000.00	Rs. 51,000.00	Rs. 1.60	All	Rs. 0.00	0	Rs. 0.00	20122016
186.	IS 1695: 2014	1 KG	Rs. 80,000.00	Rs. 64,000.00	Rs. 1.30	All	Rs. 0.00	0	Rs. 0.00	01032018
187.	IS 1697: 1994	1 Kg	Rs. 88,000.00	Rs. 71,000.00	Rs. 7.25	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
188.	IS 1698: 1994	1 KG	Rs. 62,000.00	Rs. 50,000.00	Rs. 1.30	All	Rs. 0.00	0	Rs. 0.00	20122016
189.	IS 1703: 2000	1 piece	Rs. 57,000.00	Rs. 46,000.00	Rs. 0.40	All	Rs. 0.00	0	Rs. 0.00	28072017
190.	IS 1709: 1984	1 piece	Rs. 88,000.00	Rs. 72,000.00	Rs. 0.07	All	Rs. 0.00	0	Rs. 0.00	24082016
191.	IS 1710: 1989	1 piece	Rs. 63,000.00	Rs. 51,000.00	Rs. 20.00	2750	Rs. 10.00	Remaining	Rs. 0.00	24082016
192.	IS 1726: 1991	1 ton	Rs. 58,000.00	Rs. 47,000.00	Rs. 19.35	All	Rs. 0.00	0	Rs. 0.00	30122016
193.	IS 1729: 2002	1 MT	Rs. 62,000.00	Rs. 50,000.00	Rs. 34.45	All	Rs. 0.00	0	Rs. 0.00	01032018
194.	IS 1741: 1960	ONE TONNE	Rs. 66,000.00	Rs. 51,000.00	Rs. 86.00	All	Rs. 0.00	0	Rs. 0.00	20122016
195.	IS 1746: 1992	1 KG	Rs. 76,000.00	Rs. 61,000.00	Rs. 0.26	All	Rs. 0.00	0	Rs. 0.00	20122016
196.	IS 1759: 1986 100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.25	All	Rs. 0.00	0	Rs. 0.00	28072017
197.	IS 1783:Part 1:2014	1 piece	Rs. 62,000.00	Rs. 50,000.00	Rs. 0.35	All	Rs. 0.00	0	Rs. 0.00	29012018
198.	IS 1783:Part 2:2014	ONE DRUM	Rs. 60,000.00	Rs. 48,000.00	Rs. 1.80	All	Rs. 0.00	0	Rs. 0.00	20122016
199.	IS 1784: 1998	100 PIECES	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	28072017
200.	IS 1785:Part 1:1983	1 ton	Rs. 76,000.00	Rs. 61,000.00	Rs. 21.00	All	Rs. 0.00	0	Rs. 0.00	30122016
201.	IS 1785:Part 2:1983	1 ton	Rs. 50,000.00	Rs. 40,000.00	Rs. 19.00	All	Rs. 0.00	0	Rs. 0.00	30122016
202.	IS 1786: 2008	1 Ton	Rs. 105,000.00	Rs. 84,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	26042018
203.	IS 1804: 2004	1 MT	Rs. 54,000.00	Rs. 44,000.00	Rs. 45.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
204.	IS 1806: 1975	1 TONNE	Rs. 56,000.00	Rs. 45,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
205.	IS 1824: 1978	100 LITRE	Rs. 90,000.00	Rs. 72,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
206.	IS 1825: 1983	1 CAN	Rs. 62,000.00	Rs. 50,000.00	Rs. 2.10	All	Rs. 0.00	0	Rs. 0.00	20122016
207.	IS 1827: 1989	1 KL	Rs. 51,000.00	Rs. 41,000.00	Rs. 346.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
208.	IS 1832: 1978	ONE TONNE	Rs. 55,000.00	Rs. 44,000.00	Rs. 86.40	All	Rs. 0.00	0	Rs. 0.00	20122016
209.	IS 1834: 1984	1 TONNE	Rs. 57,000.00	Rs. 46,000.00	Rs. 70.00	All	Rs. 0.00	0	Rs. 0.00	17072017
210.	IS 1835: 1976	1 Tonne	Rs. 56,000.00	Rs. 45,000.00	Rs. 15.60	All	Rs. 0.00	0	Rs. 0.00	27072018
211.	IS 1838:Part 1:1983	1 sq.m	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.55	All	Rs. 0.00	0	Rs. 0.00	24082016
212.	IS 1838:Part 3:2011	1 sq.	m	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.40	All	Rs. 0.00	0	Rs. 0.00
213.	IS 1848: 2007	1 TONNE	Rs. 60,000.00	Rs. 48,000.00	Rs. 8.60	All	Rs. 0.00	0	Rs. 0.00	06082017
214.	IS 1855: 2003	1 ton	Rs. 87,000.00	Rs. 70,000.00	Rs. 17.40	All	Rs. 0.00	0	Rs. 0.00	29012018
215.	IS 1856: 2005	1 ton	Rs. 56,000.00	Rs. 45,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	28072017
216.	IS 1875: 1992	1 TONNE	Rs. 60,000.00	Rs. 48,000.00	Rs. 3.60	All	Rs. 0.00	0	Rs. 0.00	20122016
217.	IS 1879: 2010	1 TONNE	Rs. 71,000.00	Rs. 57,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	06082017
218.	IS 1884: 1993	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	24082016
219.	IS 1891:Part 1:1994	1 MT	Rs. 1,56,000.00	Rs. 1,25,000.00	Rs. 300.00	All	Rs. 0.00	0	Rs. 0.00	16022015
220.	IS 1912: 1984	1 tonne	Rs. 56,000.00	Rs. 45,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
221.	IS 1919: 1982	1 M.T	Rs. 68,000.00	Rs. 56,000.00	Rs. 100.0	0 600	Rs. 50.00	600	Rs. 25.00	24082016
222.	IS 1929: 1982	1 Ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 24.00	All	Rs. 0.00	0	Rs. 0.00	26042018
223.	IS 1932: 1986	1 TONNE	Rs. 69,000.00	Rs. 56,000.00	Rs. 16.00	2000	? 8.00	2000	Rs. 4.00	20122016
224.	IS 1943: 1995	1 TONNE	Rs. 55,000.00	Rs. 44,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	26122016
225.	IS 1970: 1995	1 SPRAYER	Rs. 83,000.00	Rs. 67,000.00	Rs. 9.60	All	Rs. 0.00	0	Rs. 0.00	06082017
226.	IS 1971: 1996	1 PUMP	Rs. 67,000.00	Rs. 54,000.00	Rs. 5.00	All	Rs. 0.00	0	Rs. 0.00	06082017
227.	IS 1989:Part 1:1986	1 PAIR	Rs. 67,000.00	Rs. 54,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	20122016
228.	IS 1989:Part 2:1986	1 PAIR	Rs. 68,000.00	Rs. 55,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	20122016
229.	IS 1993: 2006	1 TONNE	Rs. 51,000.00	Rs. 41,000.00	Rs. 4.95	All	Rs. 0.00	0	Rs. 0.00	06082017
230.	IS 1997: 2008	1 PIECE	Rs. 56,000.00	Rs. 45,000.00	Rs. 1.40	All	Rs. 0.00	0	Rs. 0.00	20122016
231.	IS 2002: 2009	1 TONNE	Rs. 72,000.00	Rs. 58,000.00	Rs. 3.30	All	Rs. 0.00	0	Rs. 0.00	06082017
232.	IS 2004: 1991	1 Tonne	Rs. 99,000.00	Rs. 80,000.00	Rs. 3.75	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
233.	IS 2028: 2004	1 piece	Rs. 52,000.00	Rs. 42,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	30122016
234.	IS 2029: 1998	1 piece	Rs. 52,000.00	Rs. 42,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	30122016
235.	IS 2036: 1995	10 KG	Rs. 77,000.00	Rs. 64,000.00	Rs. 1.60	All	Rs. 0.00	0	Rs. 0.00	24082016
236.	IS 2039:Part 1 to 3:1991	1 TONNE	Rs. 74,000.00	Rs. 60,000.00	Rs. 12.35	All	Rs. 0.00	0	Rs. 0.00	04072016
237.	IS 2041: 2009	1 MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	24082016
238.	IS 2046: 1995	ONE SQ. METRE	Rs. 1,36,000.00	Rs. 1,20,000.00	Rs. 0.60	All	Rs. 0.00	0	Rs. 0.00	24082016
239.	IS 2052: 2009	1 Tonne	Rs. 75,000.00	Rs. 60,000.00	Rs. 3.45	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
240.	IS 2061: 1995	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
241.	IS 2062: 2011	1 MT	Rs. 72,000.00	Rs. 58,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	01032018
242.	I S 2074:2015	1 Litre/Kg	Rs. 84,000.00	Rs. 68,000.00	Rs. 0.26	All	Rs. 0.00	0	Rs. 0.00	13112017
243.	IS 2076: 1981	1Sq meter	Rs. 84,000.00	Rs. 68,000.00	Rs. 0.08	All	Rs. 0.00	0	Rs. 0.00	01042015
244.	IS 2082: 1993	1 piece	Rs. 1,30,000.00	Rs. 1,04,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	30122016
245.	IS 2089: 1977	100 SQ. METRE	Rs. 65,000.00	Rs. 52,000.00	Rs. 8.60	All	Rs. 0.00	0	Rs. 0.00	20122016
246.	IS 2095:Part 1:2011	1 tonne	Rs. 51,000.00	Rs. 41,000.00	Rs. 5.25	All	Rs. 0.00	0	Rs. 0.00	21122016
247.	IS 2096: 1992	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.00	All	Rs. 0.00	0	Rs. 0.00	24082016
248.	IS 2097: 2012	1 Piece	Rs. 91,000.00	Rs. 76,000.00	Rs. 5.40	All	Rs. 0.00	0	Rs. 0.00	02062017
249.	IS 2098: 1997	1 Ton	Rs. 49,000.00	Rs. 40,000.00	Rs. 5.25	All	Rs. 0.00	0	Rs. 0.00	26042018
250.	IS 2124: 2000	1 TONNE	Rs. 55,000.00	Rs. 44,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	06062018
251.	IS 2141: 2000	1 ton	Rs. 69,000.00	Rs. 56,000.00	Rs. 69.00	All	Rs. 0.00	0	Rs. 0.00	30122016
252.	IS 2142: 1992	1 TONNE	Rs. 51,000.00	Rs. 41,000.00	Rs. 51.00	All	Rs. 0.00	0	Rs. 0.00	20122016
253.	IS 2185:Part 3:1984	10 cubic meter	Rs. 59,000.00	Rs. 48,000.00	Rs. 17.30	1000	Rs. 8.70	Remaining	Rs. 0.00	30122016
254.	IS 2185:Part 1:2005	1 ton	Rs. 82,000.00	Rs. 75,000.00	Rs. 26.80	All	Rs. 0.00	0	Rs. 0.00	24082016
255.	IS 2202:Part 1:1999	1 sq.m	Rs. 88,000.00	Rs. 71,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	23112017
256.	IS 2215: 2006	1000 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	24082016
257.	IS 2257: 1989	1 LITRE	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.18	All	Rs. 0.00	0	Rs. 0.00	24082016
258.	IS 2266: 2002	1 ton	Rs. 75,000.00	Rs. 60,000.00	Rs. 34.10	All	Rs. 0.00	0	Rs. 0.00	13112017
259.	IS 2312: 1967	1 piece	Rs. 96,000.00	Rs. 77,000.00	Rs. 2.20	All	Rs. 0.00	0	Rs. 0.00	30122016
260.	IS 2339: 2013	1 LITRE/KG	Rs. 59,000.00	Rs. 48,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
261.	IS 2347: 2017	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.87	All	Rs. 0.00	0	Rs. 0.00	24082016
262.	IS 2358: 1984	ONE TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 255.60	All	Rs. 0.00	0	Rs. 0.00	20122016
263.	IS 2365: 1977	1 ton	Rs. 68,000.00	Rs. 55,000.00	Rs. 34.60	All	Rs. 0.00	0	Rs. 0.00	13112017
264.	IS 2373: 1981	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
265.	IS 2386:Part 3:1963	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
266.	IS 2396: 1988	100 METER	Rs. 64,000.00	Rs. 52,000.00	Rs. 25.90	All	Rs. 0.00	0	Rs. 0.00	20122016
267.	IS 2403: 2014	100 piece	Rs. 50,000.00	Rs. 40,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	30122016
268.	IS 2404: 1993	1 TONNE	Rs. 64,000.00	Rs. 52,000.00	Rs. 20.70	All	Rs. 0.00	0	Rs. 0.00	20122016
269.	IS 2414: 2005	100 piece	Rs. 73,000.00	Rs. 59,000.00	Rs. 14.60	All	Rs. 0.00	0	Rs. 0.00	17072017
270.	IS 2415: 2015	100 piece	Rs. 95,000.00	Rs. 76,000.00	Rs. 6.85	All	Rs. 0.00	0	Rs. 0.00	26042018
271.	IS 2418:Part 1:1977	1 piece	Rs. 80,000.00	Rs. 60,000.00	Rs. 0.06	All	Rs. 0.00	0	Rs. 0.00	24082016
272.	I S 2465:1984	100 meter	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.42	All	Rs. 0.00	0	Rs. 0.00	24082016
273.	IS 2494:Part 1:1994	100 piece	Rs. 51,000.00	Rs. 41,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	30122016
274.	IS 2507: 1975	1 MT	Rs. 64,000.00	Rs. 52,000.00	Rs. 5.50	All	Rs. 0.00	0	Rs. 0.00	03012019
275.	IS 2508: 2016	1 Kg	Rs. 83,000.00	Rs. 67,000.00	Rs. 0.80	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
276.	IS 2512: 1978	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.18	All	Rs. 0.00	0	Rs. 0.00	24082016
277.	IS 2546: 1974	1 piece	Rs. 56,000.00	Rs. 45,000.00	Rs. 1.70	All	Rs. 0.00	0	Rs. 0.00	28072017
278.	IS 2547:Part 1:1976	1 ton	Rs. 82,000.00	Rs. 66,000.00	Rs. 5.00	All	Rs. 0.00	0	Rs. 0.00	30122016
279.	IS 2548:Part 2:1996	1 piece	Rs. 61,000.00	Rs. 49,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	28072017
280.	IS 2552: 1989	ONE PIECE	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.18	All	Rs. 0.00	0	Rs. 0.00	24082016
281.	IS 2553:Part 1:1990	1 MT	Rs. 66,000.00	Rs. 53,000.00	Rs. 5.80	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
282.	IS 2553:Part 2:1992	1 sq.m	Rs. 108,000.00	Rs. 87,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	29012018
283.	I S 2556:1994	1 ton	Rs. 57,000.00	Rs. 46,000.00	Rs. 36.00	All	Rs. 0.00	0	Rs. 0.00	24082016
284.	IS 2556:Part 1:1994	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	24082016
285.	IS 2556:Part 5:1994	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
286.	IS 2556:Part 6:1995	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
287.	IS 2556:Part 7:1995	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
288.	IS 2556:Part 14:1995	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
289.	IS 2556:Part 16:2002	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
290.	IS 2556:Part 2:2004	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
291.	IS 2556:Part 3:2004	1 ton	Rs. 52,000.00	Rs. 42,000.00	Rs. 36.00	All	Rs. 0.00	0	Rs. 0.00	24082016
292.	IS 2556:Part 4:2004	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
293.	IS 2556:Part 8:2004	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
294.	IS 2556:Part 9:2004	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
295.	IS 2556:Part 15:2004	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30082017
296.	IS 2556:Part 17:2004	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	13112017
297.	IS 2557: 1994	ONE Kg	Rs. 56,000.00	Rs. 45,000.00	Rs. 0.80	All	Rs. 0.00	0	Rs. 0.00	06082017
298.	IS 2558: 1994	1 KG	Rs. 65,000.00	Rs. 50,000.00	Rs. 1.30	All	Rs. 0.00	0	Rs. 0.00	20122016
299.	IS 2566: 1993	1 TONNE	Rs. 63,000.00	Rs. 51,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	26122016
300.	IS 2567: 1978	100 LITRE	Rs. 52,000.00	Rs. 42,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
301.	IS 2568: 1978	1 TONNE	Rs. 51,000.00	Rs. 41,000.00	Rs. 60.00	All	Rs. 0.00	0	Rs. 0.00	20122016
302.	IS 2569: 1978	1 TONNE	Rs. 64,000.00	Rs. 52,000.00	Rs. 160.00	All	Rs. 0.00	0	Rs. 0.00	20122016
303.	IS 2573: 1986	1 Pair	Rs. 68,000.00	Rs. 55,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	13112017
304.	IS 2581: 2002	1 Ton	Rs. 54,000.00	Rs. 44,000.00	Rs. 34.60	All	Rs. 0.00	0	Rs. 0.00	26042018
305.	IS 2593: 1984	100 m	Rs. 79,000.00	Rs. 64,000.00	Rs. 18.80	All	Rs. 0.00	0	Rs. 0.00	30122016
306.	IS 2596: 2004	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
307.	IS 2619: 1993	1 PIECE	Rs. 55,000.00	Rs. 44,000.00	Rs. 0.16	All	Rs. 0.00	0	Rs. 0.00	20122016
308.	IS 2641: 1989	I piece	Rs. 55,000.00	Rs. 44,000.00	Rs. 1.00	All	Rs. 0.00	0	Rs. 0.00	30122016
309.	IS 2645: 2003	1 ton	Rs. 70,000.00	Rs. 56,000.00	Rs. 70.00	All	Rs. 0.00	0	Rs. 0.00	13112017
310.	IS 2653: 2004	10000 BOXES	Rs. 48,000.00	Rs. 39,000.00	Rs. 8.00	All	Rs. 0.00	0	Rs. 0.00	20122016
311.	IS 2681: 1993	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.27	All	Rs. 0.00	0	Rs. 0.00	28072017
312.	IS 2692: 1989	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 1.10	All	Rs. 0.00	0	Rs. 0.00	26042018
313.	IS 2705:Part 2:1992	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
314.	I S 2712:1998	1000 Kg	Rs. 65,000.00	Rs. 53,000.00	Rs. 4.40	All	Rs. 0.00	0	Rs. 0.00	24082016
315.	IS 2713:Part 1 to 3:1980	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
316.	IS 2721: 2003	10 sq.m	Rs. 67,000.00	Rs. 54,000.00	Rs. 1.80	All	Rs. 0.00	0	Rs. 0.00	28072017
317.	IS 2730: 1977	1 TONNE	Rs. 50,000.00	Rs. 40,000.00	Rs. 25.00	All	Rs. 0.00	0	Rs. 0.00	20122016
318.	IS 2745: 1983	1 piece	Rs. 55,000.00	Rs. 44,000.00	Rs. 1.20	All	Rs. 0.00	0	Rs. 0.00	13112017
319.	IS 2785: 1979	1 TONNE	Rs. 50,000.00	Rs. 40,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
320.	IS 2791: 1992	1 Kg	Rs. 59,000.00	Rs. 48,000.00	Rs. 0.60	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
321.	IS 2802: 1964	100 LITRES	Rs. 68,000.00	Rs. 55,000.00	Rs. 10.00	All	Rs. 0.00	0	Rs. 0.00	06062018
322.	IS 2830: 2012	1 MT	Rs. 59,000.00	Rs. 48,000.00	Rs. 3.60	All	Rs. 0.00	0	Rs. 0.00	01032018
323.	IS 2831: 2012	1 Tonne	Rs. 56,000.00	Rs. 45,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	06082017
324.	IS 2871: 2012	1 piece	Rs. 93,000.00	Rs. 73,000.00	Rs. 4.20	All	Rs. 0.00	0	Rs. 0.00	28072017
325.	IS 2878: 2004	1 piece	Rs. 71,000.00	Rs. 57,000.00	Rs. 18.00	All	Rs. 0.00	0	Rs. 0.00	28072017
326.	IS 2879: 1998	1 MT	Rs. 74,000.00	Rs. 60,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	01032018
327.	IS 2888: 2004	1 TONNE	Rs. 54,000.00	Rs. 44,000.00	Rs. 540.00	All	Rs. 0.00	0	Rs. 0.00	06082017
328.	IS 2923: 1995	1 KG	Rs. 65,000.00	Rs. 52,000.00	Rs. 1.45	All	Rs. 0.00	0	Rs. 0.00	20122016
329.	IS 2925: 1984	1 piece	Rs. 70,000.00	Rs. 56,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	30122016
330.	I S 2932:2013	1 LITRE	Rs. 81,000.00	Rs. 65,000.00	Rs. 0.26	All	Rs. 0.00	0	Rs. 0.00	20122016
331.	I S 2933:2013	1 LITRE	Rs. 68,000.00	Rs. 55,000.00	Rs. 0.27	All	Rs. 0.00	0	Rs. 0.00	20122016
332.	IS 2980: 1999	1 piece	Rs. 60,000.00	Rs. 48,000.00	Rs. 0.27	All	Rs. 0.00	0	Rs. 0.00	28072017
333.	IS 2993: 1998	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	24082016
334.	IS 2997: 1964	1 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 7.20	All	Rs. 0.00	0	Rs. 0.00	24082016
335.	IS 3017: 1985	1 piece	Rs. 90,000.00	Rs. 72,000.00	Rs. 0.55	All	Rs. 0.00	0	Rs. 0.00	30122016
336.	IS 3024: 2015	ONE MT	Rs. 59,000.00	Rs. 48,000.00	Rs. 17.50	All	Rs. 0.00	0	Rs. 0.00	24082016
337.	IS 3055:Part 1:1994	1 piece	Rs. 59,000.00	Rs. 48,000.00	Rs. 0.40	All	Rs. 0.00	0	Rs. 0.00	30122016
338.	IS 3055:Part 2:2004	1 piece	Rs. 59,000.00	Rs. 48,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	30122016
339.	IS 3062: 1995	1 SPRAYER	Rs. 63,000.00	Rs. 51,000.00	Rs. 4.60	All	Rs. 0.00	0	Rs. 0.00	06082017
340.	IS 3074: 2013	one tonne	Rs. 70,000.00	Rs. 56,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	04072016
341.	IS 3087: 2005	1 sq.m	Rs. 99,000.00	Rs. 80,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	13112017
342.	IS 3097: 2006	1 sq.m	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	24082016
343.	IS 3099:Part 1 to 2:1992	500 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	30122016
344.	IS 3104:Part 1:1994	1 Piece	Rs. 57,000.00	Rs. 46,000.00	Rs. 0.40	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
345.	IS 3118: 1978	1 piece	Rs. 1,07,000.00	Rs. 86,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	30122016
346.	IS 3119: 1978	1 piece	Rs. 1,08,000.00	Rs. 87,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	30122016
347.	IS 3181: 1992	1 Sq Mtr	Rs. 1,49,000.00	Rs. 1,20,000.00	Rs. 0.85	All	Rs. 0.00	0	Rs. 0.00	26052016
348.	IS/I SO 3183:2007	1 TONNE	Rs. 110,000.00	Rs. 88,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	06062018
349.	IS 3196:Part 4:2001	1 piece	Rs. 1,36,000.00	Rs. 98,000.00	Rs. 27.20	All	Rs. 0.00	0	Rs. 0.00	13112017
350.	IS 3196:Part 2:2006	1 piece	Rs. 1,36,000.00	Rs. 96,000.00	Rs. 3.50	50000	Rs. 2.65	Remaining	Rs. 0.00	28072017
351.	IS 3196:Part 1:2013	1 Piece	Rs. 1,36,000.00	Rs. 96,000.00	Rs. 3.50	50000	Rs. 2.65	Remaining	Rs. 0.00	28072017
352.	IS 3224: 2002	1 piece	Rs. 1,03,000.00	Rs. 83,000.00	Rs. 1.60	All	Rs. 0.00	0	Rs. 0.00	30122016
353.	IS 3309: 1992	1 KG	Rs. 50,000.00	Rs. 40,000.00	Rs. 0.26	All	Rs. 0.00	0	Rs. 0.00	03042018
354.	IS 3312: 1984	1 piece	Rs. 87,000.00	Rs. 70,000.00	Rs. 12.00	All	Rs. 0.00	0	Rs. 0.00	13032018
355.	IS 3319: 1995	1000 piece	Rs. 71,000.00	Rs. 57,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	28072017
356.	IS 3323: 1980	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
357.	IS 3327: 1982	1 paddy thresher	Rs. 75,000.00	Rs. 60,000.00	Rs. 6.80	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
358.	IS 3383: 1982	ONE TONNE	Rs. 54,000.00	Rs. 44,000.00	Rs. 45.00	All	Rs. 0.00	0	Rs. 0.00	20122016
359.	IS 3390: 1988	1 meter	Rs. 72,000.00	Rs. 58,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	30122016
360.	IS 3419: 1988	100 piece	Rs. 81,000.00	Rs. 65,000.00	Rs. 1.15	All	Rs. 0.00	0	Rs. 0.00	30122016
361.	IS 3443: 1980	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.75	All	Rs. 0.00	0	Rs. 0.00	02062017
362.	IS 3450: 1994	1 BOX OF 100 SHEETS	Rs. 53,000.00	Rs. 43,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
363.	IS 3459: 2004	1 ton	Rs. 71,000.00	Rs. 59,000.00	Rs. 28.75	All	Rs. 0.00	0	Rs. 0.00	27122016
364.	IS 3462: 1986	1 sq.m	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.22	All	Rs. 0.00	0	Rs. 0.00	24082016
365.	IS 3466: 1988	1 ton	Rs. 64,000.00	Rs. 45,000.00	Rs. 2.00	All	Rs. 0.00	0	Rs. 0.00	24082016
366.	IS 3470: 2017	1 KL	Rs. 156,000.00	Rs. 125,000.00	Rs. 3.95	All	Rs. 0.00	0	Rs. 0.00	01032018
367.	IS 3502: 2009	1 MT	Rs. 50,000.00	Rs. 40,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
368.	IS 3513:Part 3:1989	1 sq.m	Rs. 71,000.00	Rs. 59,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
369.	IS 3521: 1999	1 PIECE	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	24082016
370.	IS 3549: 1983	100 METRE	Rs. 89,000.00	Rs. 72,000.00	Rs. 161.80	All	Rs. 0.00	0	Rs. 0.00	20122016
371.	IS 3564: 1995	1 piece	Rs. 84,000.00	Rs. 68,000.00	Rs. 2.60	All	Rs. 0.00	0	Rs. 0.00	28072017
372.	IS 3575: 1993	ONE PIECE	Rs. 49,000.00	Rs. 40,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	28072017
373.	IS 3589: 2001	1 Tonne	Rs. 1,27,000.00	Rs. 1,02,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
374.	IS 3601: 2006	1 TONNE	Rs. 73,000.00	Rs. 59,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	06082017
375.	IS 3623: 1978	1 ton	Rs. 74,000.00	Rs. 60,000.00	Rs. 30.85	All	Rs. 0.00	0	Rs. 0.00	14062018
376.	IS 3626: 2001	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 87.00	All	Rs. 0.00	0	Rs. 0.00	20062017
377.	IS 3650: 1981	1 piece	Rs. 49,000.00	Rs. 40,000.00	Rs. 0.32	All	Rs. 0.00	0	Rs. 0.00	26042018
378.	IS 3652: 1995	1 Sprayer	Rs. 78,000.00	Rs. 63,000.00	Rs. 5.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
379.	IS 3686: 1966	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
380.	IS 3725: 1966	1 kg	Rs. 48,000.00	Rs. 39,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	30122016
381.	IS 3735: 1996	1 pair	Rs. 1,21,000.00	Rs. 97,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
382.	IS 3736: 1995	1 pair	Rs. 72,000.00	Rs. 58,000.00	Rs. 1.20	All	Rs. 0.00	0	Rs. 0.00	20122016
383.	IS 3745: 2006	1 piece	Rs. 55,000.00	Rs. 44,000.00	Rs. 0.42	All	Rs. 0.00	0	Rs. 0.00	30122016
384.	IS 3757: 1985	1 ton	Rs. 48,000.00	Rs. 39,000.00	Rs. 13.35	All	Rs. 0.00	0	Rs. 0.00	09092016
385.	IS 3768: 1996	1 meter	Rs. 79,000.00	Rs. 63,200.00	Rs. 3.17	All	Rs. 0.00	0	Rs. 0.00	19012016
386.	IS 3812:Part 1:2013	1 ton	Rs. 1,25,000.00	Rs. 1,00,000.00	Rs. 9.20	All	Rs. 0.00	0	Rs. 0.00	28072017
387.	IS 3818: 1992	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.65	All	Rs. 0.00	0	Rs. 0.00	30122016
388.	IS 3829:Part 1:1999	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 400.00	All	Rs. 0.00	0	Rs. 0.00	23112017
389.	IS 3829:Part 2:1978	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 530.00	All	Rs. 0.00	0	Rs. 0.00	23112017
390.	IS 3829:Part 3:1985	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 103.70	All	Rs. 0.00	0	Rs. 0.00	24082016
391.	IS 3830: 1979	1 piece	Rs. 51,000.00	Rs. 41,000.00	Rs. 140.00	All	Rs. 0.00	0	Rs. 0.00	28072017
392.	IS 3831: 1979	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
393.	IS 3832: 2005	1 piece	Rs. 80,000.00	Rs. 64,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	29012018
394.	IS 3854: 1997	100 piece	Rs. 69,000.00	Rs. 56,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	30122016
395.	IS 3899: 1981	1 TONNE	Rs. 58,000.00	Rs. 47,000.00	Rs. 193.35	All	Rs. 0.00	0	Rs. 0.00	20122016
396.	IS 3902: 1975	ONE TONNE	Rs. 58,000.00	Rs. 47,000.00	Rs. 172.80	All	Rs. 0.00	0	Rs. 0.00	20122016
397.	IS 3903: 1984	100 LITRE	Rs. 51,000.00	Rs. 41,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
398.	IS 3906: 1995	ONE SPRAYER	Rs. 53,000.00	Rs. 43,000.00	Rs. 3.45	All	Rs. 0.00	0	Rs. 0.00	20122016
399.	IS 3975: 1999	1 TONNE	Rs. 49,000.00	Rs. 40,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	20122016
400.	IS 3976: 2003	1 pair	Rs. 1,47,000.00	Rs. 1,18,000.00	Rs. 0.95	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
401.	IS 3989: 2009	1 TONNE	Rs. 61,000.00	Rs. 49,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	06082017
402.	IS 3992: 1982	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	13112017
403.	IS 3993: 1993	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.40	All	Rs. 0.00	0	Rs. 0.00	13112017
404.	IS 4003:Part 1:1978	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	28072017
405.	IS 4003:Part 2:1986	1 piece	Rs. 59,000.00	Rs. 48,000.00	Rs. 5.25	All	Rs. 0.00	0	Rs. 0.00	28072017
406.	IS 4035: 1967	1 Bed	Rs. 51,000.00	Rs. 41,000.00	Rs. 3.40	All	Rs. 0.00	0	Rs. 0.00	09062016
407.	IS 4038: 1986	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
408.	IS 4109: 1967	100 PIECES	Rs. 46,000.00	Rs. 37,000.00	Rs. 59.00	All	Rs. 0.00	0	Rs. 0.00	28072017
409.	IS 4123: 1982	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 5.25	All	Rs. 0.00	0	Rs. 0.00	17072017
410.	IS 4135: 1974	100 SQ. METER	Rs. 65,000.00	Rs. 53,000.00	Rs. 28.80	All	Rs. 0.00	0	Rs. 0.00	24082016
411.	IS 4148: 1989	100 PAIRS	Rs. 54,000.00	Rs. 44,000.00	Rs. 1.74	All	Rs. 0.00	0	Rs. 0.00	23112017
412.	IS 4151: 1993	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.45	All	Rs. 0.00	0	Rs. 0.00	24082016
413.	IS 4159: 2002	1 piece	Rs. 81,000.00	Rs. 65,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	30122016
414.	IS 4199: 2001	1 Kilolitre	Rs. 50,000.00	Rs. 40,000.00	Rs. 43.20	All	Rs. 0.00	0	Rs. 0.00	06062018
415.	IS 4246: 2002	1 piece	Rs. 1,13,000.00	Rs. 91,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	13112017
416.	IS 4250: 1980	1 piece	Rs. 79,000.00	Rs. 64,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	30122016
417.	IS 4266: 1967	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.50	All	Rs. 0.00	0	Rs. 0.00	24082016
418.	IS 4270: 2001	1 TONNE	Rs. 71,000.00	Rs. 57,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	20122016
419.	IS 4283: 1981	1 piece	Rs. 89,000.00	Rs. 72,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	30122016
420.	IS 4308: 2003	1 kg	Rs. 61,000.00	Rs. 49,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	30122016
421.	IS 4320: 1982	1 TONNE	Rs. 48,000.00	Rs. 39,000.00	Rs. 250.00	All	Rs. 0.00	0	Rs. 0.00	20122016
422.	IS 4328: 1967	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
423.	IS 4351: 2003	1 ton	Rs. 56,000.00	Rs. 45,000.00	Rs. 137.50	All	Rs. 0.00	0	Rs. 0.00	28072017
424.	IS 4355: 1977	1 SQ. METRE	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.07	All	Rs. 0.00	0	Rs. 0.00	24082016
425.	IS 4368: 1967	1 Ton	Rs. 87,000.00	Rs. 70,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	10052019
426.	IS 4375: 1975	100 NUMBERS	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.75	All	Rs. 0.00	0	Rs. 0.00	24082016
427.	IS 4381: 1967	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	24082016
428.	IS 4398: 1994	One Tonne	Rs. 70,000.00	Rs. 56,000.00	Rs. 5.85	All	Rs. 0.00	0	Rs. 0.00	06092016
429.	IS 4432: 1988	1 Tonne	Rs. 86,000.00	Rs. 69,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
430.	IS 4447: 1994	1 KG	Rs. 59,000.00	Rs. 48,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	13112017
431.	IS 4448: 1994	1 Tonne	Rs. 46,000.00	Rs. 37,000.00	Rs. 260.00	All	Rs. 0.00	0	Rs. 0.00	26122016
432.	IS 4454:Part 1:2001	1 TONNE	Rs. 75,000.00	Rs. 60,000.00	Rs. 7.50	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
433.	IS 4454:Part 2:2001	1 MT	Rs. 97,000.00	Rs. 78,000.00	Rs. 10.10	All	Rs. 0.00	0	Rs. 0.00	03012019
434.	IS 4457 : 2007	10 Sq.m.	Rs. 2,00,000.00	Rs. 1,60,000.00	Rs. 3.80	60,000	? 1.90	60,000	Rs. 0.95	10052019
435.	IS 4467: 1996	ONE Kg.	Rs. 75,000.00	Rs. 60,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	20122016
436.	IS 4505: 2015	1 MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 300.00	1000	Rs. 200.00	5000	Rs. 100.00	24082016
437.	IS 4508: 1992	1 piece	Rs. 48,000.00	Rs. 39,000.00	Rs. 0.60	All	Rs. 0.00	0	Rs. 0.00	30122016
438.	IS 4509: 1992	1 piece	Rs. 47,000.00	Rs. 38,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	26042018
439.	IS 4521: 2001	1 ton	Rs. 1,07,000.00	Rs. 86,000.00	Rs. 103.70	All	Rs. 0.00	0	Rs. 0.00	13112017
440.	IS 4533: 1995	1 piece	Rs. 77,000.00	Rs. 62,000.00	Rs. 14.00	All	Rs. 0.00	0	Rs. 0.00	30122016
441.	IS 4572: 2014	1 MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 290.00	150	Rs. 145.00	Remaining	Rs. 0.00	24082016
442.	IS 4588: 1986 1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 25.90		All	Rs. 0.00	0	Rs. 0.00	24082016
443.	IS 4605: 1981	100 SQ. METRE	Rs. 47,000.00	Rs. 38,000.00	Rs. 9.40	All	Rs. 0.00	0	Rs. 0.00	17072017
444.	IS 4654: 1993	1 TONNE	Rs. 56,000.00	Rs. 45,000.00	Rs. 13.80	All	Rs. 0.00	0	Rs. 0.00	20122016
445.	IS 4658 : 1988	1 MT	Rs. 98,000.00	Rs. 79,000.00	Rs. 4.85	All	Rs. 0.00	0	Rs. 0.00	26032019
446.	IS 4684: 1975	1 TONNE	Rs. 95,000.00	Rs. 76,000.00	Rs. 24.00 2000	units	Rs. 12.00	Remaining	Rs. 0.00	From one month of notification
447.	IS 4751: 1994	1 Tonne	Rs. 57,000.00	Rs. 46,000.00	Rs. 0.08	All	Rs. 0.00	0	Rs. 0.00	06082017
448.	IS 4752: 1994	1 Tonne	Rs. 61,000.00	Rs. 49,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	06082017
449.	IS 4761: 1968	1 Piece	Rs. 56,000.00	Rs. 44,800.00	Rs. 0.23	All	Rs. 0.00	0	Rs. 0.00	21012016
450.	IS 4766: 1982	1 TONNE	Rs. 54,000.00	Rs. 44,000.00	Rs. 270.00	All	Rs. 0.00	0	Rs. 0.00	20122016
451.	IS 4783: 1982	ONE TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 69.10	All	Rs. 0.00	0	Rs. 0.00	24082016
452.	IS 4808: 1982	100 LITRES	Rs. 66,000.00	Rs. 53,000.00	Rs. 66.00	All	Rs. 0.00	0	Rs. 0.00	06062018
453.	IS 4824: 2006	1 MT	Rs. 79,000.00	Rs. 64,000.00	Rs. 6.50	All	Rs. 0.00	0	Rs. 0.00	07032018
454.	IS 4835: 1979	1 ton	Rs. 1,02,000.00	Rs. 85,000.00	Rs. 86.00	All	Rs. 0.00	0	Rs. 0.00	24082016
455.	IS 4860: 1968	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	24082016
456.	IS 4923: 2017	1 TONNE	Rs. 74,000.00	Rs. 60,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	20122016
457.	IS 4947: 2006	1 piece	Rs. 79,000.00	Rs. 64,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	13112017
458.	IS 4948: 2002	1 ton	Rs. 53,000.00	Rs. 43,000.00	Rs. 30.00	All	Rs. 0.00	0	Rs. 0.00	30122016
459.	IS 4964: 2013	100 VESTS	Rs. 64,000.00	Rs. 52,000.00	Rs. 9.00	All	Rs. 0.00	0	Rs. 0.00	06062018
460.	IS 4984: 1995	1 ton	Rs. 50,000.00	Rs. 40,000.00	Rs. 86.40	All	Rs. 0.00	0	Rs. 0.00	28072017
461.	IS 4985: 2000	1 ton	Rs. 58,000.00	Rs. 47,000.00	Rs. 86.40	All	Rs. 0.00	0	Rs. 0.00	28072017
462.	IS 4989:Part 4:2003	1 kL	Rs. 86,000.00	Rs. 74,000.00	Rs. 220.00	All	Rs. 0.00	0	Rs. 0.00	24082016
463.	IS 4989: 2006	1 litre	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	24082016
464.	IS 4990: 2011	1 sq.m	Rs. 90,000.00	Rs. 72,000.00	Rs. 0.25	All	Rs. 0.00	0	Rs. 0.00	30122016
465.	IS 5022: 1989	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
466.	IS 5029: 1979	1 piece	Rs. 121,000.00	Rs. 97,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	23112017
467.	IS 5035: 1969	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 140.00	All	Rs. 0.00	0	Rs. 0.00	24082016
468.	IS 5135:Part 1:1994	1 Duster	Rs. 55,000.00	Rs. 44,000.00	Rs. 3.30	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
469.	IS 5143: 1988	1 piece	Rs. 48,000.00	Rs. 39,000.00	Rs. 0.40	All	Rs. 0.00	0	Rs. 0.00	30122016
470.	IS 5158: 1987	1 MT	Rs. 66,000.00	Rs. 53,000.00	Rs. 7.10	All	Rs. 0.00	0	Rs. 0.00	10052019
471.	IS 5168: 2018	100 BOTTLES	Rs. 105,000.00	Rs. 84,000.00	Rs. 9.00	All	Rs. 0.00	0	Rs. 0.00	25042018
472.	IS 5175: 2014	1 MT	Rs. 47,000.00	Rs. 38,000.00	Rs. 43.20	All	Rs. 0.00	0	Rs. 0.00	01032018
473.	IS 5191: 1993	1 KG	Rs. 88,000.00	Rs. 71,000.00	Rs. 0.42	All	Rs. 0.00	0	Rs. 0.00	20122016
474.	IS 5204: 1969	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 36.00	All	Rs. 0.00	0	Rs. 0.00	24082016
475.	IS 5206: 1983	ONE TONNE	Rs. 1,17,000.00	Rs. 97,000.00	Rs. 60.00	All	Rs. 0.00	0	Rs. 0.00	24082016
476.	IS 5244: 2014	1 piece	Rs. 2,03,000.00	Rs. 1,63,000.00	Rs. 79.80	All	Rs. 0.00	0	Rs. 0.00	30122016
477.	IS 5277: 1978	100 LITRE	Rs. 54,000.00	Rs. 44,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
478.	IS 5278: 1969	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 306.70	All	Rs. 0.00	0	Rs. 0.00	20122016
479.	IS 5279: 1969	100 LITRE	Rs. 49,000.00	Rs. 40,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
480.	IS 5290: 1993	1 piece	Rs. 62,000.00	Rs. 50,000.00	Rs. 5.60	All	Rs. 0.00	0	Rs. 0.00	30122016
481.	IS 5291: 1969	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 103.70	All	Rs. 0.00	0	Rs. 0.00	24082016
482.	IS 5312:Part 1:2004	1 piece	Rs. 66,000.00	Rs. 53,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	30122016
483.	IS 5342: 1996	ONE KG	Rs. 65,000.00	Rs. 52,000.00	Rs. 1.40	All	Rs. 0.00	0	Rs. 0.00	20122016
484.	IS 5346: 1994	1 KG	Rs. 54,000.00	Rs. 44,000.00	Rs. 0.45	All	Rs. 0.00	0	Rs. 0.00	20122016
485.	IS 5382: 1985	1 PIECE	Rs. 76,000.00	Rs. 61,000.00	Rs. 0.26	All	Rs. 0.00	0	Rs. 0.00	20122016
486.	IS 5405: 1980	1000 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.00	All	Rs. 0.00	0	Rs. 0.00	24082016
487.	IS 5410: 2013	100 KG	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.60	All	Rs. 0.00	0	Rs. 0.00	24082016
488.	IS 5430: 2017	1 TONNE (DRC BAS)	Rs. 57,000.00	Rs. 46,000.00	Rs. 51.80	All	Rs. 0.00	0	Rs. 0.00	20122016
489.	IS 5456: 2006	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	24082016
490.	IS 5470: 2002	1 MT	Rs. 67,000.00	Rs. 54,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	01032018
491.	IS 5487: 1992	ONE KILO LITRE	Rs. 57,000.00	Rs. 46,000.00	Rs. 51.80	All	Rs. 0.00	0	Rs. 0.00	20122016
492.	IS 5504: 1997	1 Tonne	Rs. 55,000.00	Rs. 44,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
493.	IS 5509: 2000	1 sq.m	Rs. 70,000.00	Rs. 56,000.00	Rs. 0.70	All	Rs. 0.00	0	Rs. 0.00	13112017
494.	IS 5513: 1996	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	30122016
495.	IS 5514: 1996	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.82	All	Rs. 0.00	0	Rs. 0.00	30122016
496.	IS 5516: 1996	1 piece	Rs. 51,000.00	Rs. 41,000.00	Rs. 5.60	All	Rs. 0.00	0	Rs. 0.00	30122016
497.	IS 5517: 1993	1 Tonne	Rs. 94,000.00	Rs. 76,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
498.	IS 5522: 2014	One MT	Rs. 55,300.00	Rs. 44,300.00	Rs. 17.00	All	Rs. 0.00	0	Rs. 0.00	23092016
499.	IS 5531: 2014	1 TONNE	Rs. 77,000.00	Rs. 62,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	20122016
500.	IS 5557: 2004		1 pair	Rs. 95,000.00	Rs. 76,000.00	Rs. 0.80	All	Rs. 0.00	0	Rs. 0.00
501.	IS 5604: 1984	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
502.	IS 5631: 1970	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.30	All	Rs. 0.00	0	Rs. 0.00	29062016
503.	IS 5672: 1992	1 TONNE	Rs. 77,000.00	Rs. 62,000.00	Rs. 38.50	All	Rs. 0.00	0	Rs. 0.00	06082017
504.	IS 5676: 1995	100 Pairs	Rs. 58,000.00	Rs. 47,000.00	Rs. 9.40	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
505.	IS 5679: 1986	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.55	All	Rs. 0.00	0	Rs. 0.00	24082016
506.	IS 5719: 2005	1 KG.	Rs. 68,000.00	Rs. 55,000.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	20122016
507.	IS 5820: 1970	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 40.00	All	Rs. 0.00	0	Rs. 0.00	30122016
508.	IS 5852: 2004	100 PAIRS	Rs. 47,000.00	Rs. 38,000.00	Rs. 4.30	All	Rs. 0.00	0	Rs. 0.00	06062018
509.	IS 5872: 1990	One Tonne	Rs. 62,000.00	Rs. 50,000.00	Rs. 6.05	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
510.	IS 5884: 1993	1 SQ METER	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	24082016
511.	IS 5915: 1970	1 Sq meter	Rs. 77,000.00	Rs. 62,000.00	Rs. 0.38	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
512.	IS 5950: 1984	100 m	Rs. 82,000.00	Rs. 66,000.00	Rs. 1.80	All	Rs. 0.00	0	Rs. 0.00	30122016
513.	IS 5982: 2003	ONE TONNE	Rs. 63,000.00	Rs. 51,000.00	Rs. 48.00	5000	Rs. 24.00	Remaining	Rs. 0.00	06082017
514.	IS 5983: 1980	1 pair	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.50	All	Rs. 0.00	0	Rs. 0.00	24082016
515.	IS 5986: 2017	1 TONNE	Rs. 70,000.00	Rs. 56,000.00	Rs. 3.75	All	Rs. 0.00	0	Rs. 0.00	06082017
516.	IS 6003: 2010	1 ton	Rs. 55,000.00	Rs. 44,000.00	Rs. 10.49	All	Rs. 0.00	0	Rs. 0.00	13112017
517.	IS 6006: 2014	1 Ton	Rs. 54,000.00	Rs. 44,000.00	Rs. 20.80	All	Rs. 0.00	0	Rs. 0.00	26042018
518.	IS 6014: 1978	100 Litres	Rs. 65,000.00	Rs. 52,000.00	Rs. 39.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
519.	IS 6022: 1994	1 KG	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.30	All	Rs. 0.00	0	Rs. 0.00	24082016
520.	IS 6031: 1997	1 KG	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.18	All	Rs. 0.00	0	Rs. 0.00	24082016
521.	IS 6046: 1982	ONE M.T	Rs. 53,000.00	Rs. 43,000.00	Rs. 2.00	All	Rs. 0.00	0	Rs. 0.00	20122016
522.	IS 6047: 2009	ONE TONNE	Rs. 59,000.00	Rs. 48,000.00	Rs. 25.90	All	Rs. 0.00	0	Rs. 0.00	06082017
523.	IS 6073: 2006	10 sq.m	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
524.	IS 6149: 1984	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.42	All	Rs. 0.00	0	Rs. 0.00	28072017
525.	IS 6218: 2008	100 pairs	Rs. 59,000.00	Rs. 48,000.00	Rs. 5.60	All	Rs. 0.00	0	Rs. 0.00	13112017
526.	IS 6240: 2008	1 TONNE	Rs. 77,000.00	Rs. 62,000.00	Rs. 3.90	All	Rs. 0.00	0	Rs. 0.00	06082017
527.	IS 6312: 1994	1 No.	Rs. 85,640.00	Rs. 68,512.00	Rs. 0.14	All	Rs. 0.00	0	Rs. 0.00	27112015
528.	IS 6315: 1992	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.25	All	Rs. 0.00	0	Rs. 0.00	24082016
529.	IS 6385: 1997	1 KG	Rs. 71,000.00	Rs. 57,000.00	Rs. 3.20	All	Rs. 0.00	0	Rs. 0.00	20122016
530.	IS 6392: 1971	1 Piece	Rs. 51,000.00	Rs. 41,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
531.	IS 6406: 1994	1 Kg	Rs. 84,000.00	Rs. 68,000.00	Rs. 1.50	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
532.	IS 6419: 1996	1 Kg	Rs. 1,79,000.00	Rs. 1,43,200.00	Rs. 0.12	All	Rs. 0.00	0	Rs. 0.00	22062015
533.	IS 6438: 1980	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 69.10	All	Rs. 0.00	0	Rs. 0.00	20122016
534.	IS 6444: 1979	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 19.00	All	Rs. 0.00	0	Rs. 0.00	20122016
535.	IS 6452: 1989	1 ton	Rs. 56,000.00	Rs. 46,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	29012018
536.	IS 6527 : 1995	1 MT	Rs. 64,000.00	Rs. 52,000.00	Rs. 15.40	All	Rs. 0.00	0	Rs. 0.00	26032019
537.	IS 6528 : 1995	1 MT	Rs. 60,000.00	Rs. 48,000.00	Rs. 20.50	All	Rs. 0.00	0	Rs. 0.00	26032019
538.	IS 6590 : 1972	100 Metres	Rs. 65,000.00	Rs. 52,000.00	Rs. 4.80	All	Rs. 0.00	0	Rs. 0.00	26032019
539.	IS 6593: 1972	1 piece	Rs. 97,000.00	Rs. 78,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	30122016
540.	IS 6595:Part 2:1993	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
541.	IS 6595:Part 1:2002	1 piece	Rs. 65,000.00	Rs. 52,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	30122016
542.	IS 6623: 2004	1 ton	Rs. 48,000.00	Rs. 39,000.00	Rs. 13.35	All	Rs. 0.00	0	Rs. 0.00	07092016
543.	IS 6649: 1985	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 13.35	All	Rs. 0.00	0	Rs. 0.00	07092016
544.	IS 6685: 2009	1 piece	Rs. 1,86,000.00	Rs. 1,49,000.00	Rs. 1.00	All	Rs. 0.00	0	Rs. 0.00	30082017
545.	IS 6701: 1985	100 piece	Rs. 1,25,000.00	Rs. 1,00,000.00	Rs. 1.10	All	Rs. 0.00	0	Rs. 0.00	26042018
546.	IS 6760: 1972	1000 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.20	All	Rs. 0.00	0	Rs. 0.00	17072017
547.	IS 6803: 1972	100 SQUARE METRES	Rs. 84,000.00	Rs. 68,000.00	Rs. 36.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
548.	IS 6901: 2009	1 PIECE	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
549.	IS 6908: 1991	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 16.00	All	Rs. 0.00	0	Rs. 0.00	24082016
550.	IS 6909: 1990	1 tonne	Rs. 79,000.00	Rs. 64,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	21122016
551.	IS 6911: 2017	One Tonne	Rs. 96,000.00	Rs. 77,000.00	Rs. 12.00	All	Rs. 0.00	0	Rs. 0.00	20122016
552.	IS 6956: 2001	1 TONNE	Rs. 63,000.00	Rs. 51,000.00	Rs. 55.00	All	Rs. 0.00	0	Rs. 0.00	20122016
553.	IS 7021: 1973	ONE TONNE	Rs. 80,000.00	Rs. 64,000.00	Rs. 20.00	All	Rs. 0.00	0	Rs. 0.00	20122016
554.	IS 7058: 2005	100 LITRES	Rs. 46,000.00	Rs. 37,000.00	Rs. 40.00	All	Rs. 0.00	0	Rs. 0.00	01032018
555.	IS 7079: 2008	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	24082016
556.	IS 7083: 1973	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.40	All	Rs. 0.00	0	Rs. 0.00	29062016
557.	IS 7092:Part 2:1987	1 TONNE	Rs. 83,000.00	Rs. 67,000.00	Rs. 87.00	All	Rs. 0.00	0	Rs. 0.00	06062018
558.	IS 7098:Part 1:1988	100 m	Rs. 1,28,000.00	Rs. 1,03,000.00	Rs. 12.00	All	Rs. 0.00	0	Rs. 0.00	27072017
559.	IS 7098:Part 3:1993	1 m	Rs. 81,000.00	Rs. 78,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
560.	IS 7098:Part 2:2011	100 m	Rs. 1,52,000.00	Rs. 1,22,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	28072017
561.	IS 7123: 1993	100 litre	Rs. 46,530.00	Rs. 37,224.00	Rs. 60.00	All	Rs. 0.00	0	Rs. 0.00	01122015
562.	IS 7142: 1995	1 piece	Rs. 1,36,0	00.00	Rs. 96,000.00	Rs. 2.65 50000	Rs. 1.75	Remaining	Rs. 0.00	24082016
563.	IS 7181: 1986	1 TONNE	Rs. 72,000.00	Rs. 58,000.00	Rs. 40.00	All	Rs. 0.00	0	Rs. 0.00	26122016
564.	IS 7224: 2006	1 TONNE	Rs. 67,000.00	Rs. 54,000.00	Rs. 1.73	All	Rs. 0.00	0	Rs. 0.00	06082017
565.	IS 7231: 1994	1 piece	Rs. 72,000.00	Rs. 58,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	30122016
566.	IS 7283: 1992	1 Tonne	Rs. 71,000.00	Rs. 57,000.00	Rs. 4.20	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
567.	IS 7285:Part 1:2004	1 piece	Rs. 1,36,000.00	Rs. 1,09,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	26042018
568.	IS 7285:Part 2:2004	1 piece	Rs. 1,36,000.00	Rs. 1,09,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	26042018
569.	IS 7312: 1993	1 piece	Rs. 1,36,000.00	Rs. 96,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	28072017
570.	IS 7347: 1974	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.20	All	Rs. 0.00	0	Rs. 0.00	24082016
571.	IS 7372: 1995	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	24082016
572.	IS 7378: 1974	1 piece	Rs. 51,000.00	Rs. 41,000.00	Rs. 2.35	All	Rs. 0.00	0	Rs. 0.00	20092016
573.	IS 7402: 2011	1 Filter Candle	Rs. 71,000.00	Rs. 57,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	01032018
574.	IS 7452: 1990	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 13.90	All	Rs. 0.00	0	Rs. 0.00	30122016
575.	IS 7454: 1991	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 4.35	All	Rs. 0.00	0	Rs. 0.00	24082016
576.	IS 7466: 1994	100 GASKETS	Rs. 74,000.00	Rs. 61,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	20122016
577.	IS 7532: 1974	1 TONNE	Rs. 70,000.00	Rs. 56,000.00	Rs. 34.60	All	Rs. 0.00	0	Rs. 0.00	20122016
578.	IS 7538: 1996	1 KW	Rs. 77,000.00	Rs. 62,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	30122016
579.	IS 7577: 1986	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.90	All	Rs. 0.00	0	Rs. 0.00	24082016
580.	IS 7593:Part 1:1986	ONE SPRAYER	Rs. 1,00,000.00	Rs. 80,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	06082017
581.	IS 7620:Part 1:1986	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 260.00	All	Rs. 0.00	0	Rs. 0.00	24082016
582.	IS 7652: 1988	1 piece	Rs. 56,000.00	Rs. 45,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	26042018
583.	IS 7653: 1975	1 PIECE	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
584.	IS 7809:Part 3:Sec 1:1986	100 roll	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.90	5000	Rs. 0.55	Remaining	Rs. 0.00	24082016
585.	IS 7834:Part 1:1987	100 piece	Rs. 55,000.00	Rs. 44,000.00	Rs. 11.00	All	Rs. 0.00	0	Rs. 0.00	30122016
586.	IS 7834:Part 2:1987	100 Pieces	Rs. 67,000.00	Rs. 54,000.00	Rs. 8.65	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
587.	IS 7834:Part 3:1987	100 piece	Rs. 57,000.00	Rs. 46,000.00	Rs. 8.65	All	Rs. 0.00	0	Rs. 0.00	30122016
588.	IS 7834:Part 4:1987	100 piece	Rs. 67,000.00	Rs. 54,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	30122016
589.	IS 7834:Part 5:1987	100 Pieces	Rs. 58,000.00	Rs. 47,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
590.	IS 7834:Part 6:1987	100 Pieces	Rs. 59,000.00	Rs. 48,000.00	Rs. 2.95	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
591.	IS 7834:Part 7:1987	100 Pieces	Rs. 57,000.00	Rs. 46,000.00	Rs. 10.30	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
592.	IS 7834:Part 8:1987	100 piece	Rs. 60,000.00	Rs. 48,000.00	Rs. 8.65	All	Rs. 0.00	0	Rs. 0.00	30122016
593.	IS 7887: 1992	1 TONNE	Rs. 66,000.00	Rs. 53,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	20122016
594.	IS 7898: 2001	1 Machine	Rs. 47,000.00	Rs. 38,000.00	Rs. 12.00	All	Rs. 0.00	0	Rs. 0.00	13112017
595.	IS 7903: 2011	100 SQ.METRE	Rs. 99,000.00	Rs. 80,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	20122016
596.	IS 7904: 2018	1 Tonne	Rs. 70,000.00	Rs. 56,000.00	Rs. 8.10	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
597.	IS 7933: 1975	1 KG	Rs. 93,000.00	Rs. 75,000.00	Rs. 0.54	All	Rs. 0.00	0	Rs. 0.00	20122016
598.	IS 7948: 1987	100 LITRE	Rs. 47,000.00	Rs. 38,000.00	Rs. 200.00	All	Rs. 0.00	0	Rs. 0.00	20122016
599.	IS 8025: 1990	1 Tonne	Rs. 48,000.00	Rs. 39,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
600.	IS 8028: 1987	100 LITRE	Rs. 48,000.00	Rs. 39,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
601.	IS 8034: 2002	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
602.	IS 8035: 1999	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
603.	IS 8041: 1990	1 ton	Rs. 75,000.00	Rs. 60,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	30122016
604.	IS 8042: 2015	1 Ton	Rs. 87,000.00	Rs. 70,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	26042018
605.	IS 8074: 1990	100 LITRE	Rs. 49,000.00	Rs. 40,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
606.	IS 8086: 1991	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 4.35	All	Rs. 0.00	0	Rs. 0.00	24082016
607.	IS 8088: 1976	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 6.80	All	Rs. 0.00	0	Rs. 0.00	24082016
608.	IS 8110: 2000	1 m	Rs. 76,000.00	Rs. 62,000.00	Rs. 1.20	All	Rs. 0.00	0	Rs. 0.00	24082016
609.	IS 8144: 1997	1000 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
610.	IS 8229: 1986	1 ton	Rs. 48,000.00	Rs. 39,000.00	Rs. 3.40	All	Rs. 0.00	0	Rs. 0.00	30122016
611.	IS 8249: 1994	1 TONNE	Rs. 54,000.00	Rs. 44,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	20122016
612.	IS 8275: 1976	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
613.	IS 8291: 1976	100 LITRE	Rs. 47,000.00	Rs. 38,000.00	Rs. 34.50	All	Rs. 25.90 Remaining	Rs. 0.00	20122016
614.	IS 8309: 1993	1 ton	Rs. 58,000.00	Rs. 47,000.00	Rs. 560.00	All	Rs. 0.00	0	Rs. 0.00	13112017
615.	IS 8329: 2000	1 MT	Rs. 136,000.00	Rs. 109,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	01032018
616.	IS 8391: 1987	1 TONNE	Rs. 82,000.00	Rs. 66,000.00	Rs. 43.20	All	Rs. 0.00	0	Rs. 0.00	20122016
617.	IS 8418: 1999	1 piece	Rs. 64,000.00	Rs. 52,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	24082016
618.	IS 8421: 1977	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	24082016
619.	IS 8423: 1994	100 meter	Rs. 58,000.00	Rs. 47,000.00	Rs. 13.90	All	Rs. 0.00	0	Rs. 0.00	28072017
620.	IS 8442: 2008	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	24082016
621.	IS 8446: 1991	ONE TONNE	Rs. 57,000.00	Rs. 46,000.00	Rs. 285.00	All	Rs. 0.00	0	Rs. 0.00	20122016
622.	IS 8448: 1989	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
623.	IS 8462: 1977	1 piece	Rs. 88,000.00	Rs. 71,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	13112017
624.	IS 8471:Part 4:1977	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2,520.00	All	Rs. 0.00	0	Rs. 0.00	24082016
625.	IS 8471: 2003	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2,520.00	All	Rs. 0.00	0	Rs. 0.00	24082016
626.	IS 8472: 1998	1 piece	Rs. 64,000.00	Rs. 52,000.00	Rs. 4.20	All	Rs. 0.00	0	Rs. 0.00	30122016
627.	IS 8481: 2005	1 LITRE	Rs. 51,000.00	Rs. 41,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	06072017
628.	IS 8498: 2013	100 LITRE	Rs. 48,000.00	Rs. 39,000.00	Rs. 38.40	All	Rs. 0.00	0	Rs. 0.00	20122016
629.	IS 8598: 1987	1 ton	Rs. 50,000.00	Rs. 40,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	30122016
630.	IS 8654: 2001	1 KILO LITRE	Rs. 95,000.00	Rs. 76,000.00	Rs. 86.00 1000	Rs. 51.80 Remaining	Rs. 0.00	20122016
631.	IS 8707: 2013	ONE TONNE	Rs. 48,000.00	Rs. 39,000.00	Rs. 156.00	All	Rs. 0.00	0	Rs. 0.00	20122016
632.	IS 8708: 2006	ONE TONNE	Rs. 53,000.00	Rs. 43,000.00	Rs. 265.00	All	Rs. 0.00	0	Rs. 0.00	20122016
633.	IS 8737: 1995	1 piece	Rs. 69,000.00	Rs. 56,000.00	Rs. 0.42	All	Rs. 0.00	0	Rs. 0.00	30122016
634.	IS 8749: 2002	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
635.	IS 8783:Part 4:Sec 1:1995	100 m	Rs. 75,000.00	Rs. 60,000.00	Rs. 1.50	100000	Rs. 0.75	Remaining	Rs. 0.00	26042018
636.	IS 8783:Part 4:Sec 3:1995	100 m	Rs. 74,000.00	Rs. 60,000.00	Rs. 1.00	10000	Rs. 0.50	All	Rs. 0.00	30122016
637.	IS 8794: 1988	1 TONNE	Rs. 56,000.00	Rs. 45,000.00	Rs. 56.00	All	Rs. 0.00	0	Rs. 0.00	26122016
638.	IS 8808: 1999	100 piece	Rs. 64,000.00	Rs. 52,000.00	Rs. 12.00	All	Rs. 0.00	0	Rs. 0.00	28072017
639.	IS 8887: 2017	1 Tonne	Rs. 94,000.00	Rs. 76,000.00	Rs. 8.60	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
640.	IS 8931: 1993	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	30122016
641.	IS 8944: 2005	100 LITRE	Rs. 52,000.00	Rs. 42,000.00	Rs. 40.00	All	Rs. 0.00	0	Rs. 0.00	20122016
642.	IS 8951: 2001	1 MT	Rs. 61,000.00	Rs. 49,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	26122016
643.	IS 8952: 1995	1 TONNE	Rs. 57,000.00	Rs. 46,000.00	Rs. 56.00	All	Rs. 0.00	0	Rs. 0.00	06062018
644.	IS 8960: 1978	1 TONNE	Rs. 50,000.00	Rs. 40,000.00	Rs. 50.00	All	Rs. 0.00	0	Rs. 0.00	20122016
645.	IS 8978: 1992	1 piece	Rs. 1,04,000.00	Rs. 84,000.00	Rs. 2.60	All	Rs. 0.00	0	Rs. 0.00	30122016
646.	IS 9020: 2002	1 THRESHER	Rs. 46,000.00	Rs. 37,000.00	Rs. 25.90	All	Rs. 0.00	0	Rs. 0.00	24082016
647.	IS 9079: 2002	1 piece	Rs. 87,000.00	Rs. 70,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	30122016
648.	IS 9103: 1999	1 kL/1 ton	Rs. 65,000.00	Rs. 50,000.00	Rs. 52.00	All	Rs. 0.00	0	Rs. 0.00	24082016
649.	IS 9128: 1999	1000 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	02062017
650.	IS 9165:Part 2:1992	1000 piece	Rs. 73,000.00	Rs. 60,000.00	Rs. 43.20	All	Rs. 0.00	0	Rs. 0.00	24082016
651.	IS 9167: 1979	100 piece	Rs. 68,000.00	Rs. 56,000.00	Rs. 3.40	All	Rs. 0.00	0	Rs. 0.00	24082016
652.	IS 9271: 2004	1 ton	Rs. 81,000.00	Rs. 69,000.00	Rs. 80.00	All	Rs. 0.00	0	Rs. 0.00	24082016
653.	IS 9281:Part 1:1979	1 piece	Rs. 61,000.00	Rs. 49,000.00	Rs. 40.00	All	Rs. 0.00	0	Rs. 0.00	24082016
654.	IS 9281:Part 3:1981	1 piece	Rs. 61,000.00	Rs. 49,000.00	Rs. 40.00	All	Rs. 0.00	0	Rs. 0.00	24082016
655.	IS 9282: 2002	1 ton	Rs. 54,000.00	Rs. 44,000.00	Rs. 87.00	All	Rs. 0.00	0	Rs. 0.00	28072017
656.	IS 9283: 2013	1 kW	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	5000	Rs. 1.35	10000	Rs. 0.90	24082016
657.	IS 9295: 1983	ONE TONNE	Rs. 61,000.00	Rs. 49,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	20122016
658.	IS 9354: 1980	100 LITRES	Rs. 52,000.00	Rs. 42,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
659.	IS 9356: 1980	100 LITRE	Rs. 52,000.00	Rs. 42,000.00	Rs. 38.00	All	Rs. 0.00	0	Rs. 0.00	20122016
660.	IS 9359: 1995	ONE TONNE	Rs. 53,000.00	Rs. 43,000.00	Rs. 90.00	All	Rs. 0.00	0	Rs. 0.00	20122016
661.	IS 9360: 1980	1 TONNE	Rs. 66,000.00	Rs. 53,000.00	Rs. 86.40	All	Rs. 0.00	0	Rs. 0.00	20122016
662.	IS 9395: 1979	1 Bed	Rs. 51,000.00	Rs. 41,000.00	Rs. 50.00	For All units	Rs. 0.00	0	Rs. 0.00	24082016
663.	IS 9396:Part 1:1987	1 MT	Rs. 66,000.00	Rs. 53,000.00	Rs. 8.25	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
664.	IS 9471:Part 2:1980	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.03	All	Rs. 0.00	0	Rs. 0.00	24082016
665.	IS 9471:Part 3:1980	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.00	All	Rs. 0.00	0	Rs. 0.00	24082016
666.	IS 9471:Part 4:1980	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	24082016
667.	IS 9471:Part 5:1980	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	24082016
668.	IS 9471:Part 6:2000	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.50	All	Rs. 0.00	0	Rs. 0.00	24082016
669.	IS 9471:Part 7:2000	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.15	All	Rs. 0.00	0	Rs. 0.00	26042018
670.	IS 9473: 2002	100 PIECE	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.20	All	Rs. 0.00	0	Rs. 0.00	24082016
671.	IS 9523: 2000	1 MT	Rs. 79,000.00	Rs. 64,000.00	Rs. 43.90	All	Rs. 0.00	0	Rs. 0.00	20122016
672.	IS 9532: 1980	ONE TONNE	Rs. 51,000.00	Rs. 41,000.00	Rs. 17.20	All	Rs. 0.00	0	Rs. 0.00	20122016
673.	IS 9537:Part 2:1981	100m	Rs. 47,000.00	Rs. 38,000.00	Rs. 2.00	All	Rs. 0.00	0	Rs. 0.00	30122016
674.	IS 9537:Part 3:1983	100 m	Rs. 51,000.00	Rs. 41,000.00	Rs. 2.20	All	Rs. 0.00	0	Rs. 0.00	30122016
675.	IS 9537:Part 4:1983	100 meters	Rs. 65,000.00	Rs. 53,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	29012018
676.	IS 9550: 2001	1 MT	Rs. 83,000.00	Rs. 67,000.00	Rs. 4.70	All	Rs. 0.00	0	Rs. 0.00	26122016
677.	IS 9562: 1980	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 1.45	All	Rs. 0.00	0	Rs. 0.00	13112017
678.	IS 9573: 2012	100m	Rs. 80,000.00	Rs. 64,000.00	Rs. 13.50	All	Rs. 0.00	0	Rs. 0.00	06082017
679.	IS 9585: 1980	1 PIECE	Rs. 47,000.00	Rs. 38,000.00	Rs. 0.16	All	Rs. 0.00	0	Rs. 0.00	20122016
680.	IS 9665: 1981	100 LITRE	Rs. 59,000.00	Rs. 48,000.00	Rs. 118.00	All	Rs. 0.00	0	Rs. 0.00	20122016
681.	IS 9738: 2003	1 MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 280.00	All	Rs. 0.00	0	Rs. 0.00	24082016
682.	IS 9758: 1981	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
683.	IS 9762: 1994	100 piece	Rs. 56,000.00	Rs. 45,000.00	Rs. 5.40	All	Rs. 0.00	0	Rs. 0.00	13112017
684.	IS 9763: 2000	100 piece	Rs. 71,000.00	Rs. 57,000.00	Rs. 12.60	All	Rs. 0.00	0	Rs. 0.00	13112017
685.	IS 9798: 2013	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.44	All	Rs. 0.00	0	Rs. 0.00	24082016
686.	IS 9825: 2003	1000 tablets	Rs. 55,000.00	Rs. 44,000.00	Rs. 0.72	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
687.	IS 9836: 1981	1 piece	Rs. 88,000.00	Rs. 72,000.00	Rs. 7.80	All	Rs. 0.00	0	Rs. 0.00	24082016
688.	IS 9857: 1990	100 m	Rs. 60,000.00	Rs. 48,000.00	Rs. 10.80	All	Rs. 0.00	0	Rs. 0.00	26042018
689.	IS 9890: 1981	1 piece	Rs. 56,000.00	Rs. 45,000.00	Rs. 0.70	All	Rs. 0.00	0	Rs. 0.00	26042018
690.	IS 9968:Part 1:1988	100 meter	Rs. 1,11,000.00	Rs. 89,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	13112017
691.	IS 9968:Part 2:2002	100 meter	Rs. 1,69,000.00	Rs. 1,36,000.00	Rs. 93.90	All	Rs. 0.00	0	Rs. 0.00	13112017
692.	IS 9972: 2002	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.20	All	Rs. 0.00	0	Rs. 0.00	24082016
693.	IS 9974:Part 1:1981	1 piece	Rs. 88,000.00	Rs. 72,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
694.	IS/ISO 9994 : 2005	100 Pieces	Rs. 1,18,000.00	Rs. 95,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	26032019
695.	IS 10001: 1981	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	1500	Rs. 10.40	Remaining	Rs. 0.00	24082016
696.	IS 10025: 1981	100 lts	Rs. 46,000.00	Rs. 37,000.00	Rs. 33.00	All	Rs. 0.00	0	Rs. 0.00	24082016
697.	IS 10065: 1981	One Kg	Rs. 54,000.00	Rs. 44,000.00	Rs. 0.15	All	Rs. 0.00	0	Rs. 0.00	18052016
698.	IS 10080: 1982	1 piece	Rs. 53,000.00	Rs. 43,000.00	Rs. 1.50	All	Rs. 0.00	0	Rs. 0.00	30122016
699.	IS 10086: 1982	1 piece	Rs. 1,01,000.00	Rs. 81,000.00	Rs. 3.80	All	Rs. 0.00	0	Rs. 0.00	28072017
700.	IS 10124: Part 1:2009	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 69.20	All	Rs. 0.00	0	Rs. 0.00	30122016
701.	IS 10124: Part 2:2009	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 73.75	All	Rs. 0.00	0	Rs. 0.00	28072017
702.	IS 10212: Part 1:1986	100 BOXES	Rs. 81,000.00	Rs. 65,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
703.	IS 10228: 1982	100 Bags	Rs. 50,000.00	Rs. 40,000.00	Rs. 12.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
704.	IS 10238: 2001	1 ton	Rs. 67,000.00	Rs. 54,000.00	Rs. 134.00	All	Rs. 0.00	0	Rs. 0.00	28072017
705.	IS 10243: 1993	100 LITRES	Rs. 49,000.00	Rs. 40,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
706.	IS 10245: Part 2:1994	ONE BREATHING APPARATUS	Rs. 46,000.00	Rs. 37,000.00	Rs. 75.00	All	Rs. 0.00	0	Rs. 0.00	24082016
707.	IS 10245: Part 3:1999	1 Breathing Apparatus	Rs. 83,000.00	Rs. 69,000.00	Rs. 200.00	All	Rs. 0.00	0	Rs. 0.00	24082016
708.	IS 10264: 1982	1 Piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 120.00	All	Rs. 0.00	0	Rs. 0.00	26052016
709.	IS 10322: Part 5:Sec 1:1985	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
710.	IS 10322: Part 5:Sec 2:2012	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
711.	IS 10322: Part 5:Sec 3:2012	1 piece	Rs. 1,92,000.00	Rs. 1,54,000.00	Rs. 1.50	All	Rs. 0.00	0	Rs. 0.00	23122016
712.	IS 10325: 2000	1000 pieces	Rs. 53,000.00	Rs. 43,000.00	Rs. 84.95	All	Rs. 0.00	0	Rs. 0.00	28072017
713.	IS 10350: 1999	1 KG	Rs. 48,000.00	Rs. 39,000.00	Rs. 1.30	All	Rs. 0.00	0	Rs. 0.00	13112017
714.	IS 10508: 2007	1 Tonne	Rs. 57,000.00	Rs. 46,000.00	Rs. 50.00	All	Rs. 0.00	0	Rs. 0.00	06082017
715.	IS 10532: Part 2:1983	1 Kilo Litre	Rs. 3,28,000.00	Rs. 2,63,000.00	Rs. 182.00	All	Rs. 0.00	0	Rs. 0.00	26122016
716.	IS 10577: 1982	1 TONNE	Rs. 53,000.00	Rs. 43,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	06082017
717.	IS 10592: 1982	1 PIECE	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.20	All	Rs. 0.00	0	Rs. 0.00	24082016
718.	IS 10617: 2013	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
719.	IS 10647: 1983	ONE TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 51.80	All	Rs. 0.00	0	Rs. 0.00	24082016
720.	IS 10658: 1999	1 piece	Rs. 86,000.00	Rs. 69,000.00	Rs. 34.60	All	Rs. 0.00	0	Rs. 0.00	30122016
721.	IS 10701: 2012	1 sq.m	Rs. 91,000.00	Rs. 73,000.00	Rs. 0.15	All	Rs. 0.00	0	Rs. 0.00	28072017
722.	IS 10702: 1992	1 Pair	Rs. 71,000.00	Rs. 57,000.00	Rs. 0.10	All	Rs. 0.00	0	Rs. 0.00	24012017
723.	IS 10748: 2004	1 TONNE	Rs. 78,000.00	Rs. 63,000.00	Rs. 3.75	All	Rs. 0.00	0	Rs. 0.00	06082017
724.	IS 10758: 1983	100 LITRES	Rs. 62,000.00	Rs. 50,000.00	Rs. 8.60	All	Rs. 0.00	0	Rs. 0.00	20122016
725.	IS 10775: 1984	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.45	All	Rs. 0.00	0	Rs. 0.00	24082016
726.	IS 10805: 1986	1 piece	Rs. 56,000.00	Rs. 45,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	30122016
727.	IS 10889: 2004	1 MT	Rs. 63,000.00	Rs. 51,000.00	Rs. 160.00	All	Rs. 0.00	0	Rs. 0.00	24082016
728.	IS 10908: 1991	100 METRES	Rs. 69,000.00	Rs. 56,000.00	Rs. 5.20	All	Rs. 0.00	0	Rs. 0.00	20122016
729.	IS 11006: 2011	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 250.00	All	Rs. 0.00	0	Rs. 0.00	24082016
730.	IS 11010: 1984	100 LITRES	Rs. 52,000.00	Rs. 42,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	20122016
731.	IS 11037: 1984	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
732.	IS 11066 : 2014	1 MT	Rs. 62,000.00	Rs. 50,000.00	Rs. 360.00	All	Rs. 0.00	0	Rs. 0.00	26032019
733.	IS 11087: 1986	1 TONNE	Rs. 59,000.00	Rs. 48,000.00	Rs. 43.20	All	Rs. 0.00	0	Rs. 0.00	20122016
734.	IS 11169: Part 1:1984	One MT	Rs. 79,000.00	Rs. 64,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	13072016
735.	IS 11170: 1985	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	1500	Rs. 10.40	Remaining	Rs. 0.00	24082016
736.	IS 11188: Part 1:2014	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 288.00	All	Rs. 0.00	0	Rs. 0.00	24082016
737.	IS 11226: 1993	ONE PAIR	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.54	All	Rs. 0.00	0	Rs. 0.00	24082016
738.	IS 11241: 1985	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.00	All	Rs. 0.00	0	Rs. 0.00	24082016
739.	IS 11279: 1985	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.00	All	Rs. 0.00	0	Rs. 0.00	24082016
740.	IS 11313: 2007	ONE SPRAYER	Rs. 1,08,000.00	Rs. 92,000.00	Rs. 12.50	All	Rs. 0.00	0	Rs. 0.00	24082016
741.	IS 11378: 2002	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 260.00	All	Rs. 0.00	0	Rs. 0.00	24082016
742.	IS 11459: 1985	1 Machine	Rs. 71,000.00	Rs. 57,000.00	Rs. 17.75	All	Rs. 0.00	0	Rs. 0.00	26122016
743.	IS 11501: 1986	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	1500	Rs. 10.40	Remaining	Rs. 0.00	24082016
744.	IS 11513: 2017	ONE TONNE	Rs. 59,000.00	Rs. 48,000.00	Rs. 3.75	All	Rs. 0.00	0	Rs. 0.00	06082017
745.	IS 11536: 2007	ONE TONNE	Rs. 1,55,000.00	Rs. 1,24,000.00	Rs. 172.80	All	Rs. 0.00	0	Rs. 0.00	20122016
746.	IS 11552: 2008	1 piece	Rs. 99,000.00	Rs. 82,000.00	Rs. 20.00	All	Rs. 0.00	0	Rs. 0.00	24082016
747.	IS 11569: 1986	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	26042018
748.	IS 11584: 1986	1 Crate	Rs. 74,000.00	Rs. 60,000.00	Rs. 0.25	All	Rs. 0.00	0	Rs. 0.00	06072017
749.	IS 11646: Part 2:1986	1 piece	Rs. 57,000.00	Rs. 46,000.00	Rs. 0.75	All	Rs. 0.00	0	Rs. 0.00	26042018
750.	IS 11646: Part 1:2003	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	24082016
751.	IS 11652: 2000	1 TONNE	Rs. 55,000.00	Rs. 44,000.00	Rs. 52.00	All	Rs. 0.00	0	Rs. 0.00	26122016
752.	IS 11673: 1992	1 K.L.	Rs. 63,000.00	Rs. 51,000.00	Rs. 15.00	All	Rs. 0.00	0	Rs. 0.00	20122016
753.	IS 11708: 1986	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.00	All	Rs. 0.00	0	Rs. 0.00	24082016
754.	IS 11722: 1986	1 MT	Rs. 59,000.00	Rs. 48,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	01032018
755.	IS 11785: 1986	ONE TONNE	Rs. 52,000.00	Rs. 42,000.00	Rs. 300.00	All	Rs. 0.00	0	Rs. 0.00	20122016
756.	IS 11833: 1986	1 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 66.00	800	Rs. 33.00	Remaining	Rs. 0.00	24082016
757.	IS 11879: 1986	1 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 2.70	All	Rs. 0.00	0	Rs. 0.00	24082016
758.	IS 11928: Part 1 and 2:1987	1 metre	Rs. 51,000.00	Rs. 40,800.00	Rs. 0.25	All	Rs. 0.00	0	Rs. 0.00	19022016
759.	IS 11995: 1987	ONE TONNE	Rs. 53,000.00	Rs. 43,000.00	Rs. 345.00	All	Rs. 0.00	0	Rs. 0.00	20122016
760.	IS 11996: 1987	100 LITRES	Rs. 49,000.00	Rs. 40,000.00	Rs. 33.00	All	Rs. 0.00	0	Rs. 0.00	07032018
761.	IS 11997: 1987	100 LITRE	Rs. 58,000.00	Rs. 47,000.00	Rs. 56.00	All	Rs. 0.00	0	Rs. 0.00	20122016
762.	IS 12016: 1987	100 LITRE	Rs. 48,000.00	Rs. 39,000.00	Rs. 69.10	All	Rs. 0.00	0	Rs. 0.00	20122016
763.	IS 12109: 1987	1 piece	Rs. 66,000.00	Rs. 53,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	14062018
764.	IS 12118: Part 1:1987	1 Ton	Rs. 2,91,000.00	Rs. 2,33,000.00	Rs. 291.00	All	Rs. 0.00	0	Rs. 0.00	10052019
765.	IS 12225: 1997	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	28072017
766.	IS 12227: 2002	1000 piece	Rs. 59,000.00	Rs. 48,000.00	Rs. 1.00	All	Rs. 0.00	0	Rs. 0.00	17072017
767.	IS 12232: Part 1:1996	One sprinkler	Rs. 79,000.00	Rs. 64,000.00	Rs. 0.95	All	Rs. 0.00	0	Rs. 0.00	26122016
768.	IS 12234: 1988	1 kg	Rs. 64,000.00	Rs. 52,000.00	Rs. 0.55	All	Rs. 0.00	0	Rs. 0.00	30122016
769.	IS 12254: 1993	ONE PAIR	Rs. 69,000.00	Rs. 56,000.00	Rs. 0.44	All	Rs. 0.00	0	Rs. 0.00	20122016
770.	IS 12299: 1998	1 MT	Rs. 111,000.00	Rs. 89,000.00	Rs. 69.10	All	Rs. 0.00	0	Rs. 0.00	01032018
771.	IS 12330: 1988	1 ton	Rs. 90,000.00	Rs. 72,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	30122016
772.	IS 12337: 1988	ONE BROADCAS TER	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.38	All	Rs. 0.00	0	Rs. 0.00	20122016
773.	IS 12406: 2003	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	2500	Rs. 8.70	Rest	Rs. 0.00	24082016
774.	IS 12427: 2001	1 ton	Rs. 85,000.00	Rs. 68,000.00	Rs. 86.00	All	Rs. 0.00	0	Rs. 0.00	28072017
775.	IS 12444: 1988	1 TONNE	Rs. 86,000.00	Rs. 69,000.00	Rs. 35.60	All	Rs. 0.00	0	Rs. 0.00	26122016
776.	IS 12463: 1988	1 kL	Rs. 73,000.00	Rs. 60,000.00	Rs. 144.00	All	Rs. 0.00	0	Rs. 0.00	24082016
777.	IS 12492: 1988	100 Metres	Rs. 72,000.00	Rs. 61,000.00	Rs. 5.60	All	Rs. 0.00	0	Rs. 0.00	26122016
778.	IS 12585: 1988	100 METERS	Rs. 85,000.00	Rs. 68,000.00	Rs. 7.60	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
779.	IS 12586: 1988	1 piece	Rs. 1,36,000.00	Rs. 96,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
780.	IS 12591: 2006	One MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.40	All	Rs. 0.00	0	Rs. 0.00	18052016
781.	IS 12592: 2002	1 Ton	Rs. 51,000.00	Rs. 41,000.00	Rs. 16.00	All	Rs. 0.00	0	Rs. 0.00	26042018
782.	IS 12594: 1988	1 Tonne	Rs. 48,000.00	Rs. 39,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
783.	IS 12615: 2011	1 kw	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
784.	IS 12640: Part 1:2008	1 piece	Rs. 1,12,000.00	Rs. 96,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
785.	IS 12640: Part 2:2008	1 piece	Rs. 1,12,000.00	Rs. 96,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
786.	IS 12650: 2003	1 MT	Rs. 59,000.00	Rs. 48,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	20122016
787.	IS 12664: Part 1:2003	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.80	All	Rs. 0.00	0	Rs. 0.00	13112017
788.	IS 12701: 1996	100 L	Rs. 80,000.00	Rs. 60,000.00	Rs. 1.10	All	Rs. 0.00	0	Rs. 0.00	24082016
789.	IS 12709: 1994	1 kg	Rs. 56,000.00	Rs. 45,000.00	Rs. 0.09	All	Rs. 0.00	0	Rs. 0.00	13112017
790.	IS 12751: 1989	100 LITRES	Rs. 59,000.00	Rs. 48,000.00	Rs. 70.00	All	Rs. 0.00	0	Rs. 0.00	20122016
791.	IS 12766: 1997	1000 SHEETS	Rs. 68,000.00	Rs. 55,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	20122016
792.	IS 12776: 2002	1 ton	Rs. 52,000.00	Rs. 42,000.00	Rs. 17.25	All	Rs. 0.00	0	Rs. 0.00	30122016
793.	IS 12785: 1994	ONE FILTER	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.22	All	Rs. 0.00	0	Rs. 0.00	24082016
794.	IS 12786: 1989	ONE KG.	Rs. 89,000.00	Rs. 72,000.00	Rs. 0.10	All	Rs. 0.00	0	Rs. 0.00	20122016
795.	IS 12817: 2013	100 piece	Rs. 48,000.00	Rs. 39,000.00	Rs. 8.00	All	Rs. 0.00	0	Rs. 0.00	28072017
796.	IS 12818: 2010	1 ton	Rs. 76,000.00	Rs. 61,000.00	Rs. 170.00	All	Rs. 0.00	0	Rs. 0.00	13112017
797.	IS 12823: 2015	1 sq. m	Rs. 98,000.00	Rs. 79,000.00	Rs. 0.27	All	Rs. 0.00	0	Rs. 0.00	30122016
798.	IS 12866: 1989	1 sq.m	Rs. 84,000.00	Rs. 66,000.00	Rs. 0.70	All	Rs. 0.00	0	Rs. 0.00	24082016
799.	IS 12894: 2002	1000 bricks	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.00	All	Rs. 0.00	0	Rs. 0.00	24082016
800.	IS 12912: 1990	ONE TONNE	Rs. 49,000.00	Rs. 40,000.00	Rs. 449.28	All	Rs. 0.00	0	Rs. 0.00	20122016
801.	IS 12913: 1990	ONE TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 449.28	All	Rs. 0.00	0	Rs. 0.00	24082016
802.	IS 12916: 1990	ONE TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 728.20	All	Rs. 0.00	0	Rs. 0.00	20122016
803.	IS 12923 : 1990	1 Tonne	Rs. 58,000.00	Rs. 47,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	26032019
804.	IS 12931: 1990	100 Kg	Rs. 53,000.00	Rs. 43,000.00	Rs. 43.20	All	Rs. 0.00	0	Rs. 0.00	20122016
805.	IS 12933: Part 1:2003	1 sq.m	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	24082016
806.	IS 12950: 1990	100 pcs	Rs. 46,000.00	Rs. 37,000.00	Rs. 16.00	All	Rs. 0.00	0	Rs. 0.00	24082016
807.	IS 12981: 1991	1 Tonne .	Rs. 64,000.00	Rs. 52,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	06082017
808.	IS 13000: 1990	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 14.40	All	Rs. 0.00	0	Rs. 0.00	24082016
809.	IS 13010: 2002	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.42	100000	? 0.30	200000	Rs. 0.18	24082016
810.	IS 13021: Part 1:1991	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 2.70	All	Rs. 0.00	0	Rs. 0.00	24082016
811.	IS 13021: Part 2:1991	1 piece	Rs. 73,000.00	Rs. 60,000.00	Rs. 2.70	All	Rs. 0.00	0	Rs. 0.00	24082016
812.	IS 13049: 1991	1 piece	Rs. 62,000.00	Rs. 50,000.00	Rs. 1.35	All	Rs. 0.00	0	Rs. 0.00	30122016
813.	IS 13095: 1991	1 piece	Rs. 52,000.00	Rs. 42,000.00	Rs. 3.50	upto 300	Rs. 17.30	300 to 1200	Rs. 28.80	30122016
814.	IS 13098: 2012 1 piece	Rs. 91,000.00	Rs. 77,00	0.00	? 0.50	100000	Rs. 0.35	100000	Rs. 0.15	13112017
815.	IS 13114: 1991	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.60	All	Rs. 0.00	0	Rs. 0.00	24082016
816.	IS 13152: Part 1:2013	1 piece	Rs. 50,000.00	Rs. 40,000.00	Rs. 0.52	All	Rs. 0.00	0	Rs. 0.00	28072017
817.	IS 13209: 1991	One Litre	Rs. 47,000.00	Rs. 38,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	20122016
818.	IS 13213: 1991	100 lts	Rs. 80,000.00	Rs. 64,000.00	Rs. 48.00	All	Rs. 0.00	0	Rs. 0.00	20122016
819.	IS 13258: 2014	1 piece	Rs. 72,000.00	Rs. 59,000.00	Rs. 2.65	All	Rs. 0.00	0	Rs. 0.00	24082016
820.	IS 13334: Part 1:2014	ONE TONNE	Rs. 80,000.00	Rs. 64,000.00	Rs. 25.90	1000	? 17.40	1000	Rs. 8.60	06082017
821.	IS 13334: Part 2:2014	ONE TONNE	Rs. 80,000.00	Rs. 64,000.00	Rs. 34.50	All	Rs. 0.00	0	Rs. 0.00	06082017
822.	IS 13340: Part 1:2012	1kVAR	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	24082016
823.	IS 13382: 2004	1 MT	Rs. 67,000.00	Rs. 54,000.00	Rs. 62.50	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
824.	IS 13385: 1992	1 piece	Rs. 1,04,000.00	Rs. 84,000.00	Rs. 58.00	All	Rs. 0.00	0	Rs. 0.00	30122016
825.	IS 13386: 1992	1 piece	Rs. 1,06,000.00	Rs. 85,000.00	Rs. 58.00	All	Rs. 0.00	0	Rs. 0.00	30122016
826.	IS 13422: 1992	100 pair	Rs. 70,000.00	Rs. 56,000.00	Rs. 1.74	All	Rs. 0.00	0	Rs. 0.00	17072017
827.	IS 13428: 2005	1000 LITRE	Rs. 1,25,000.00	Rs. 1,00,000.00	Rs. 20.00	6000	? 15.00	4000	Rs. 10.00	20122016
828.	IS 13429: Part 1:2000	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	24082016
829.	IS 13457: 1992	ONE M.T.	Rs. 58,000.00	Rs. 47,000.00	Rs. 1,124.00	All	Rs. 0.00	0	Rs. 0.00	20122016
830.	IS 13466: 1992	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 4.40	All	Rs. 0.00	0	Rs. 0.00	24082016
831.	IS 13487: 1992	1000 Emitters	Rs. 55,000.00	Rs. 44,000.00	Rs. 8.60	All	Rs. 0.00	0	Rs. 0.00	20122016
832.	IS 13488:2008	1 K.G	Rs. 74,000.00	Rs. 61,000.00	Rs. 0.35	All	Rs. 0.00	0	Rs. 0.00	24082016
833.	IS 13489 : 2000	1 Number	Rs. 66,000.00	Rs. 53,000.00	Rs. 1.00	All	Rs. 0.00	0	Rs. 0.00	26032019
834.	IS 13502: 1992	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	24082016
835.	IS 13584: 1993	1 kg	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	24082016
836.	IS 13585: Part 1:2012	1 kVAR	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	24082016
837.	IS 13592: 2013	100 KG	Rs. 71,000.00	Rs. 57,000.00	Rs. 20.40	All	Rs. 0.00	0	Rs. 0.00	17072017
838.	IS 13620: 1993	1 MT	Rs. 68,000.00	Rs. 55,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	06092016
839.	IS 13688: 1999	1000 LITRES	Rs. 1,15,000.00	Rs. 92,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	30082018
840.	IS 13692: 1993	ONE TONNE	Rs. 58,000.00	Rs. 47,000.00	Rs. 312.00	All	Rs. 0.00	0	Rs. 0.00	24082016
841.	IS 13703: Part 2:Sec 1:1993	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
842.	IS 13714: 1993	1 piece	Rs. 59,000.00	Rs. 48,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	20062016
843.	IS 13730: Part 8:1996	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 57.60	All	Rs. 0.00	0	Rs. 0.00	24082016
844.	IS 13730: Part 15:1994	1 Ton	Rs. 69,000.00	Rs. 56,000.00	Rs. 304.00	All	Rs. 0.00	0	Rs. 0.00	10052019
845.	IS 13730: Part 45:1999	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 57.60	All	Rs. 0.00	0	Rs. 0.00	24082016
846.	IS 13730: Part 3:2012	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 57.60	All	Rs. 0.00	0	Rs. 0.00	24082016
847.	IS 13730: Part 13:2014	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 57.60	All	Rs. 0.00	0	Rs. 0.00	20062017
848.	IS 13779: 1999	1 piece	Rs. 1,81,000.00	Rs. 1,57,000.00	Rs. 1.32	All	Rs. 0.00	0	Rs. 0.00	24082016
849.	IS 13785: 1993	01 KG.	Rs. 55,000.00	Rs. 44,000.00	Rs. 2.60	All	Rs. 0.00	0	Rs. 0.00	20122016
850.	IS 13787: 1993	ONE TONNE	Rs. 55,000.00	Rs. 44,000.00	Rs. 2.60	All	Rs. 0.00	0	Rs. 0.00	24082016
851.	IS 13801: 2013	10 sq.m	Rs. 79,000.00	Rs. 64,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	30122016
852.	IS 13947: Part 3:1993	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	24082016
853.	IS 13947: Part 4:Sec 1:1993	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.27	All	Rs. 0.00	0	Rs. 0.00	24082016
854.	IS 13958: 1994	1 sq.m	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	24082016
855.	IS 13983: 1994	1 piece	Rs. 1,02,000.00	Rs. 82,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	30122016
856.	IS 13997: 2014	1 DRUM	Rs. 53,000.00	Rs. 43,000.00	Rs. 1.80	All	Rs. 0.00	0	Rs. 0.00	20122016
857.	IS 14106: 1996	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	24082016
858.	IS 14151: Part 1:1999	ONE KG.	Rs. 1,08,000.00	Rs. 87,000.00	Rs. 0.18	All	Rs. 0.00	0	Rs. 0.00	20122016
859.	IS 14151: Part 2:2008	ONE SET	Rs. 65,000.00	Rs. 53,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	24082016
860.	IS 14158: 1994	100 KG.	Rs. 63,000.00	Rs. 51,000.00	Rs. 414.70	All	Rs. 0.00	0	Rs. 0.00	20122016
861.	IS 14166: 1994	100 Nos	Rs. 1,21,000.00	Rs. 1,01,000.00	Rs. 45.00	All	Rs. 0.00	0	Rs. 0.00	24082016
862.	IS 14182: 1994	ONE LITRE	Rs. 68,000.00	Rs. 56,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	24082016
863.	IS 14183: 1994	ONE TONNE	Rs. 53,000.00	Rs. 43,000.00	Rs. 792.00	All	Rs. 0.00	0	Rs. 0.00	20122016
864.	IS 14184: 1994	ONE TONNE	Rs. 53,000.00	Rs. 45,000.00	Rs. 57.60	All	Rs. 0.00	0	Rs. 0.00	26122016
865.	IS 14186: 1994	ONE TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 312.00	All	Rs. 0.00	0	Rs. 0.00	24082016
866.	IS 14203: 1999	1 piece	Rs. 91,000.00	Rs. 75,000.00	Rs. 56.00	All	Rs. 0.00	0	Rs. 0.00	24082016
867.	IS 14220: 1994	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	200	Rs. 10.00	Remaining	Rs. 0.00	24082016
868.	IS 14246: 2013	1 TONNE	Rs. 46,000.00	Rs. 37,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	24082016
869.	IS 14252: 2015	1 MT	Rs. 85,000.00	Rs. 68,000.00	Rs. 340.00	All	Rs. 0.00	0	Rs. 0.00	26122016
870.	IS 14255: 1995	100 m	Rs. 1,80,000.00	Rs. 1,44,000.00	Rs. 20.00	All	Rs. 0.00	0	Rs. 0.00	30122016
871.	IS 14261: 1995	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 60.00	All	Rs. 0.00	0	Rs. 0.00	24082016
872.	IS 14268: 1995	1 ton	Rs. 1,00,000.00	Rs. 84,000.00	Rs. 34.60	All	Rs. 0.00	0	Rs. 0.00	24082016
873.	IS 14276: 1995	1 sq.m	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.18	All	Rs. 0.00	0	Rs. 0.00	24082016
874.	IS 14300: 1995	100 LITRES	Rs. 57,000.00	Rs. 46,000.00	Rs. 36.00	1000 units	Rs. 18.00	Remaining	Rs. 0.00	From one month of notification
875.	IS 14333: 1996	1 kg	Rs. 1,00,000.00	Rs. 84,000.00	Rs. 0.22	All	Rs. 0.00	0	Rs. 0.00	24082016
876.	IS 14394: 1996	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 27.00	All	Rs. 0.00	0	Rs. 0.00	20062017
877.	IS 14399: Part 1 and 2:1996	1 kg	Rs. 65,000.00	Rs. 53,000.00	Rs. 0.36	All	Rs. 0.00	0	Rs. 0.00	24082016
878.	IS 14402: 1996	1 kg	Rs. 65,000.00	Rs. 53,000.00	Rs. 0.15	All	Rs. 0.00	0	Rs. 0.00	24082016
879.	IS 14411: 1996	100 LITRES	Rs. 48,000.00	Rs. 39,000.00	Rs. 62.40	All	Rs. 0.00	0	Rs. 0.00	20122016
880.	IS 14429: 1997	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.00	All	Rs. 0.00	0	Rs. 0.00	24082016
881.	IS 14433: 2007	1 MT	Rs. 1,56,000.00	Rs. 1,25,000.00	Rs. 51.80	All	Rs. 0.00	0	Rs. 0.00	01032018
882.	IS 14443: 1997	100 KG	Rs. 1,31,000.00	Rs. 1,09,000.00	Rs. 29.00	All	Rs. 0.00	0	Rs. 0.00	24082016
883.	IS 14483: Part 1:1997	1 Piece	Rs. 61,000.00	Rs. 50,000.00	Rs. 1.60	All	Rs. 0.00	0	Rs. 0.00	24082016
884.	IS 14490: 1997	1 Tonne	Rs. 79,000.00	Rs. 64,000.00	Rs. 12.50	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
885.	IS 14494: 1998	100 meter	Rs. 1,39,000.00	Rs. 1,12,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	30122016
886.	IS 14506: 1998	1 litre	Rs. 64,000.00	Rs. 51,200.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	23122015
887.	IS 14510: 1997	1 Kg.	Rs. 52,000.00	Rs. 42,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	20122016
888.	IS 14543: 2004	1000 LITRE	Rs. 1,28,000.00	Rs. 1,02,400.00	Rs. 20.00	6000	Rs. 15.00	4000	Rs. 10.00	20122016
889.	IS 14544: 1998	1 PAIR	Rs. 65,000.00	Rs. 53,000.00	Rs. 0.65	All	Rs. 0.00	0	Rs. 0.00	24082016
890.	IS 14550: 1998	100 LITERS	Rs. 47,000.00	Rs. 38,000.00	Rs. 40.00	All	Rs. 0.00	0	Rs. 0.00	15112017
891.	IS 14552: 1998	1 KG.	Rs. 53,000.00	Rs. 43,000.00	Rs. 1.35	All	Rs. 0.00	0	Rs. 0.00	20122016
892.	IS 14561: 2014	1 piece	Rs. 91,000.00	Rs. 75,000.00	Rs. 38.00	All	Rs. 0.00	0	Rs. 0.00	24082016
893.	IS 14587: 1998	1 ton	Rs. 1,18,000.00	Rs. 95,000.00	Rs. 20.00	All	Rs. 0.00	0	Rs. 0.00	30122016
894.	IS 14605: 1998	100 PIECES	Rs. 88,000.00	Rs. 73,000.00	Rs. 0.60	All	Rs. 0.00	0	Rs. 0.00	24082016
895.	IS 14606: 1998	ONE MEDIA FILTER	Rs. 1,14,000.00	Rs. 93,000.00	Rs. 16.00	All	Rs. 0.00	0	Rs. 0.00	24082016
896.	IS 14609: 1999	1 kg	Rs. 64,000.00	Rs. 51,000.00	Rs. 0.16	All	Rs. 0.00	0	Rs. 0.00	24082016
897.	IS 14611: 2016	1 MT	Rs. 1,12,000.00	Rs. 96,000.00	Rs. 62.50	All	Rs. 0.00	0	Rs. 0.00	24082016
898.	IS 14612 : 1999	1 Piece	Rs. 51,000.00	Rs. 41,000.00	Rs. 0.40	All	Rs. 0.00	0	Rs. 0.00	26032019
899.	IS 14613: 1998	One Kg	Rs. 49,700.00	Rs. 39,800.00	Rs. 0.12	8,00,000	Rs. 0.04	Remaining	Rs. 0.00	07032016
900.	IS 14616: 1999	1 cub.m	Rs. 81,000.00	Rs. 69,000.00	Rs. 29.00	All	Rs. 0.00	0	Rs. 0.00	24082016
901.	IS 14625: 2015	100 BOTTLES	Rs. 1,10,000.00	Rs. 88,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	13112017
902.	IS 14650: 1999	1 Tonne	Rs. 61,000.00	Rs. 49,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
903.	IS 14697: 1999	1 piece	Rs. 1,51,000.00	Rs. 1,33,000.00	Rs. 3.60	All	Rs. 0.00	0	Rs. 0.00	29012018
904.	IS 14724: 1999	1 piece	Rs. 87,000.00	Rs. 70,000.00	Rs. 9.60	All	Rs. 0.00	0	Rs. 0.00	20122016
905.	IS 14735: 1999	100 piece	Rs. 79,000.00	Rs. 64,000.00	Rs. 12.50	All	Rs. 0.00	0	Rs. 0.00	13112017
906.	IS 14743: 1999	1 FILTER	Rs. 68,000.00	Rs. 55,000.00	Rs. 8.00	All	Rs. 0.00	0	Rs. 0.00	20122016
907.	IS 14746: 1999	100 Nos	Rs. 91,000.00	Rs. 75,000.00	Rs. 8.00	All	Rs. 0.00	0	Rs. 0.00	24082016
908.	IS 14756: 2000	1 Kg	Rs. 51,000.00	Rs. 42,000.00	Rs. 0.25	All	Rs. 0.00	0	Rs. 0.00	30122016
909.	IS 14768: Part 2:2003	100 piece	Rs. 69,000.00	Rs. 56,000.00	Rs. 4.70	All	Rs. 0.00	0	Rs. 0.00	30122016
910.	IS 14769: 2000	1 piece	Rs. 68,000.00	Rs. 55,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	14062018
911.	IS 14772: 2000	100 Pieces	Rs. 65,000.00	Rs. 53,000.00	Rs. 9.20	All	Rs. 0.00	0	Rs. 0.00	29012018
912.	IS 14806: 2000	1 MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 140.00	All	Rs. 0.00	0	Rs. 0.00	24082016
913.	IS 14807: 2000	1 MT	Rs. 73,000.00	Rs. 59,000.00	Rs. 152.60	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
914.	IS 14845: 2000	1 piece	Rs. 66,000.00	Rs. 53,000.00	Rs. 12.20	All	Rs. 0.00	0	Rs. 0.00	26042018
915.	IS 14846: 2000	1 piece	Rs. 74,000.00	Rs. 60,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	30122016
916.	IS 14855: Part 1:2000	1 Machine	Rs. 3,15,000.00	Rs. 2,52,000.00	Rs. 40.00	All	Rs. 0.00	0	Rs. 0.00	06092016
917.	IS 14862: 2000	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
918.	IS 14871: 2000	1 ton	Rs. 46,000.00	Rs. 37,000.00	Rs. 12.00	All	Rs. 0.00	0	Rs. 0.00	24082016
919.	IS 14885: 2001	1 ton	Rs. 1,12,000.00	Rs. 96,000.00	Rs. 96.00	All	Rs. 0.00	0	Rs. 0.00	24082016
920.	IS 14887: 2014	1 MT	Rs. 82,000.00	Rs. 66,000.00	Rs. 150.00	All	Rs. 0.00	0	Rs. 0.00	06082017
921.	IS 14898: 2001	1 SQM	Rs. 71,000.00	Rs. 59,000.00	Rs. 2.10	All	Rs. 0.00	0	Rs. 0.00	24082016
922.	IS 14899: 2014	1 piece	Rs. 1,36,000.00	Rs. 96,000.00	Rs. 5.00	All	Rs. 0.00	0	Rs. 0.00	24082016
923.	IS 14900: 2000	1 MT	Rs. 51,000.00	Rs. 41,000.00	Rs. 10.00	All	Rs. 0.00	0	Rs. 0.00	06072017
924.	IS 14927: Part 2:2001	100 m	Rs. 58,000.00	Rs. 47,000.00	Rs. 2.10	All	Rs. 0.00	0	Rs. 0.00	24082016
925.	IS 14928: 2001	1 M.T.	Rs. 47,000.00	Rs. 38,000.00	Rs. 300.00	All	Rs. 0.00	0	Rs. 0.00	20122016
926.	IS 14929: 2001	1 M.T.	Rs. 49,000.00	Rs. 40,000.00	Rs. 260.00	All	Rs. 0.00	0	Rs. 0.00	20122016
927.	IS 14930: Part 2:2001	100 m	Rs. 89,000.00	Rs. 72,000.00	Rs. 8.10	All	Rs. 0.00	0	Rs. 0.00	17072017
928.	IS 14933: 2001	1 m	Rs. 71,000.00	Rs. 59,000.00	Rs. 1.80	All	Rs. 0.00	0	Rs. 0.00	24082016
929.	IS 14951: 2001	1 piece	Rs. 79,000.00	Rs. 64,000.00	Rs. 288.00	All	Rs. 0.00	0	Rs. 0.00	29012018
930.	IS 14968: 2015	1 MT	Rs. 58,000.00	Rs. 47,000.00	Rs. 150.00	All	Rs. 0.00	0	Rs. 0.00	24082016
931.	IS 15041: 2001	100 PIECES	Rs. 62,000.00	Rs. 51,000.00	Rs. 8.00	All	Rs. 0.00	0	Rs. 0.00	24082016
932.	IS 15058: 2002	1 ton	Rs. 90,000.00	Rs. 72,000.00	Rs. 160.00	All	Rs. 0.00	0	Rs. 0.00	30122016
933.	IS 15073: Part 2:2008	100 Boxes	Rs. 83,000.00	Rs. 68,000.00	Rs. 10.00	All	Rs. 0.00	0	Rs. 0.00	24082016
934.	IS 15100: 2001	1 piece	Rs. 71,000.00	Rs. 59,000.00	Rs. 2.30	All	Rs. 0.00	0	Rs. 0.00	24082016
935.	IS 15111: Part 1:2002	100 piece	Rs. 2,23,000.00	Rs. 1,79,000.00	Rs. 33.00	5000	Rs. 16.50	Remaining	Rs. 0.00	17072017
936.	IS 15111: Part 2:2002	100 piece	Rs. 2,23,000.00	Rs. 1,79,000.00	Rs. 33.00	5000	Rs. 16.50	Remaining	Rs. 0.00	17072017
937.	IS 15138: 2010	1 TONNE	Rs. 59,000.00	Rs. 48,000.00	Rs. 18.00	All	Rs. 0.00	0	Rs. 0.00	06082017
938.	IS 15155: 2002	1 Ton	Rs. 85,000.00	Rs. 68,000.00	Rs. 9.45	All	Rs. 0.00	0	Rs. 0.00	26042018
939.	IS 15160: 2002	100 lts	Rs. 47,000.00	Rs. 38,000.00	Rs. 22.00	2000	Rs. 11.00	Remaining	Rs. 0.00	20122016
940.	IS 15182: 2002	100 lts	Rs. 49,000.00	Rs. 40,000.00	Rs. 130.00	All	Rs. 0.00	0	Rs. 0.00	20122016
941.	IS 15219: 2002	1 KG.	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.10	All	Rs. 0.00	0	Rs. 0.00	20122016
942.	IS 15227: 2002	100 LITRES	Rs. 47,000.00	Rs. 38,000.00	Rs. 115.00	All	Rs. 0.00	0	Rs. 0.00	20122016
943.	IS 15228: 2002	100 LITRES	Rs. 46,000.00	Rs. 37,000.00	Rs. 230.00	All	Rs. 0.00	0	Rs. 0.00	13112017
944.	IS 15236: 2002	100 lts	Rs. 57,000.00	Rs. 46,000.00	Rs. 124.20	All	Rs. 0.00	0	Rs. 0.00	20122016
945.	IS 15240: 2002	100 LITRES	Rs. 54,000.00	Rs. 44,000.00	Rs. 50.00	All	Rs. 0.00	0	Rs. 0.00	06062018
946.	IS 15265: 2003	1 ton	Rs. 1,15,000.00	Rs. 96,000.00	Rs. 180.00	All	Rs. 0.00	0	Rs. 0.00	24082016
947.	IS 15298: Part 4:2010	One Pair	Rs. 84,000.00	Rs. 69,000.00	Rs. 1.40	All	Rs. 0.00	0	Rs. 0.00	24082016
948.	IS 15298: Part 2:2011	1 PAIR	Rs. 1,26,000.00	Rs. 1,11,000.00	Rs. 1.76	All	Rs. 0.00	0	Rs. 0.00	24082016
949.	IS 15298: Part 3:2011	1 PAIR	Rs. 1,46,000.00	Rs. 1,29,000.00	Rs. 0.74	All	Rs. 0.00	0	Rs. 0.00	24082016
950.	IS 15322: 2003	100 filters	Rs. 79,000.00	Rs. 64,000.00	Rs. 1.20	All	Rs. 0.00	0	Rs. 0.00	24012017
951.	IS 15323: 2003	1 PIECE	Rs. 46,000.00	Rs. 37,000.00	Rs. 0.80	All	Rs. 0.00	0	Rs. 0.00	24082016
952.	IS 15328: 2003	1 ton	Rs. 88,000.00	Rs. 72,000.00	Rs. 79.00	All	Rs. 0.00	0	Rs. 0.00	24082016
953.	IS 15335: 2003	100 LITRES	Rs. 52,000.00	Rs. 42,000.00	Rs. 55.00	All	Rs. 0.00	0	Rs. 0.00	20122016
954.	IS 15351: 2015	100 SQMTS	Rs. 68,000.00	Rs. 56,000.00	Rs. 5.00	All	Rs. 0.00	0	Rs. 0.00	24082016
955.	IS 15354: 2003	100 pairs	Rs. 88,000.00	Rs. 71,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	26042018
956.	IS 15380: 2003	1 sq.m	Rs. 71,000.00	Rs. 59,000.00	Rs. 2.20	All	Rs. 0.00	0	Rs. 0.00	24082016
957.	IS 15391: 2003	1 MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.00	All	Rs. 0.00	0	Rs. 0.00	24082016
958.	IS 15392: 2003	1 Kg	Rs. 99,000.00	Rs. 80,000.00	Rs. 0.40	All	Rs. 0.00	0	Rs. 0.00	27072018
959.	IS 15410: 2003	100 pieces	Rs. 73,000.00	Rs. 59,000.00	Rs. 52.00	All	Rs. 0.00	0	Rs. 0.00	20122016
960.	IS 15449: Part 1:2004	1 piece	Rs. 75,000.00	Rs. 62,000.00	Rs. 5.00	All	Rs. 0.00	0	Rs. 0.00	24082016
961.	IS 15450: 2004	100 m	Rs. 92,000.00	Rs. 79,000.00	Rs. 11.00	All	Rs. 0.00	0	Rs. 0.00	24082016
962.	IS 15462: 2004	1 MT.	Rs. 58,000.00	Rs. 47,000.00	Rs. 28.00	All	Rs. 0.00	0	Rs. 0.00	24082016
963.	IS 15466: 2004	1 m	Rs. 1,21,000.00	Rs. 97,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	27072018
964.	IS 15476: 2004	1 sq.m	Rs. 90,000.00	Rs. 74,000.00	Rs. 1.50	All	Rs. 0.00	0	Rs. 0.00	24082016
965.	IS 15477: 2004	1 M.T	Rs. 82,000.00	Rs. 68,000.00	Rs. 30.00	2300	Rs. 7.50	Remaining	Rs. 0.00	24082016
966.	IS 15489: 2013	100 lts	Rs. 1,05,000.00	Rs. 84,000.00	Rs. 21.00	All	Rs. 0.00	0	Rs. 0.00	20122016
967.	IS 15490: 2017	1 piece	Rs. 1,36,000.00	Rs. 96,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	24082016
968.	IS 15500: Part 2:2004	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
969.	IS 15500 : Part 3 : 2004
970.	He ad Assembly	1 Assembly	Rs. 67,000.00	Rs. 55,000.00	Rs. 4.40	All	Rs. 0.00	0	Rs. 0.00	24082016
971.	Ha ndle Assembly	1 Assembly	Rs. 67,000.00	Rs. 55,000.00	Rs. 2.20	All	Rs. 0.00	0	Rs. 0.00	24082016
972.	Cylinder Assembly	1 Assembly	Rs. 67,000.00	Rs. 55,000.00	Rs. 2.80	All	Rs. 0.00	0	Rs. 0.00	24082016
973.	Va lve Assembly	1 Assembly	Rs. 67,000.00	Rs. 55,000.00	Rs. 1.00	All	Rs. 0.00	0	Rs. 0.00	24082016
974.	IS 15500 : Part 4 :2004
975.	Fig No.4.1	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 112.40	All	Rs. 0.00	0	Rs. 0.00	19012017
976.	Fig No.4.2	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 112.40	All	Rs. 0.00	0	Rs. 0.00	19012017
977.	Fig No.4.4	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	19012017
978.	Fig No.4.5	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	19012017
979.	Fig No.4.6	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 34.60	All	Rs. 0.00	0	Rs. 0.00	19012017
980.	Fig No.4.7	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 41.60	All	Rs. 0.00	0	Rs. 0.00	19012017
981.	Fig No.4.9	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 13.90	All	Rs. 0.00	0	Rs. 0.00	19012017
982.	Fig No.4.10	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 26.00	All	Rs. 0.00	0	Rs. 0.00	19012017
983.	Fig No.4.11	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 12.20	All	Rs. 0.00	0	Rs. 0.00	19012017
984.	Fig No.4.12	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 121.00	All	Rs. 0.00	0	Rs. 0.00	19012017
985.	Fig No.4.13	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 121.00	All	Rs. 0.00	0	Rs. 0.00	19012017
986.	Fig No.4.15	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 69.20	All	Rs. 0.00	0	Rs. 0.00	19012017
987.	Fig No.4.16	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 69.20	All	Rs. 0.00	0	Rs. 0.00	19012017
988.	Fig No.4.17	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 69.20	All	Rs. 0.00	0	Rs. 0.00	19012017
989.	Fig No.4.21	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 13.90	All	Rs. 0.00	0	Rs. 0.00	19012017
990.	Fig No.4.22	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 19.00	All	Rs. 0.00	0	Rs. 0.00	19012017
991.	Fig No.4.23	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 20.80	All	Rs. 0.00	0	Rs. 0.00	19012017
992.	Fig No.4.24	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 15.60	All	Rs. 0.00	0	Rs. 0.00	19012017
993.	Fig No.4.25	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	19012017
994.	Fig No.4.26	1000 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 4.26	All	Rs. 0.00	0	Rs. 0.00	19012017
995.	Fig No.4.27	1000 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 4.27	All	Rs. 0.00	0	Rs. 0.00	19012017
996.	Fig No.4.28	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 4.40	All	Rs. 0.00	0	Rs. 0.00	19012017
997.	Fig No.4.29	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 7.80	All	Rs. 0.00	0	Rs. 0.00	19012017
998.	Fig No.4.30	100 piece	Rs. 65,000.00	Rs. 53,000.00	Rs. 7.80	All	Rs. 0.00	0	Rs. 0.00	19012017
999.	IS 15500 : Part 5 :2004
1000.	Fig No.5.1	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1001.	Fig No.5.2	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1002.	Fig No.5.3	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1003.	Fig No.5.4	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	24082016
1004.	Fig No.5.5	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 13.90	All	Rs. 0.00	0	Rs. 0.00	24082016
1005.	Fig No.5.6	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 13.90	All	Rs. 0.00	0	Rs. 0.00	24082016
1006.	IS 15500 : Part 6 : 2004
1007.	Fig No.6.1	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.60	All	Rs. 0.00	0	Rs. 0.00	24082016
1008.	Fig No.6.2	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	24082016
1009.	Fig No.6.3	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
1010.	Fig No.6.4	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1011.	Fig No.6.5	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1012.	Fig No.6.6	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	24082016
1013.	Fig No.6.7	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 13.90	All	Rs. 0.00	0	Rs. 0.00	24082016
1014.	Fig No.6.8	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 15.60	All	Rs. 0.00	0	Rs. 0.00	24082016
1015.	Fig No.6.9	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
1016.	Fig No.6.10	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1017.	Fig No.6.11	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.70	All	Rs. 0.00	0	Rs. 0.00	24082016
1018.	Fig No.6.12	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1019.	Fig No.6.13	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 20.80	All	Rs. 0.00	0	Rs. 0.00	24082016
1020.	Fig No.6.14	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1021.	Fig No.6.15	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	24082016
1022.	Fig No.6.16	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 8.70	All	Rs. 0.00	0	Rs. 0.00	24082016
1023.	IS 15500 : Part 7 :2004
1024.	Fig No.7.1	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
1025.	Fig No.7.2	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
1026.	Fig No.7.3	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	24082016
1027.	Fig No.7.4	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1028.	Fig No.7.5	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1029.	Fig No.7.6	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
1030.	Fig No.7.7	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
1031.	Fig No.7.8	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1032.	Fig No.7.9	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	24082016
1033.	Fig No.7.10	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1034.	Fig No.7.11	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 5.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1035.	Fig No.7.12	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1036.	Fig No.7.13	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1037.	Fig No.7.14	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1038.	Fig No.7.15	100 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 7.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1039.	IS 15511: 2004	100 piece	Rs. 72,000.00	Rs. 58,000.00	Rs. 5.60	All	Rs. 0.00	0	Rs. 0.00	25052016
1040.	IS 15532: 2004	100 pieces	Rs. 72,500.00	Rs. 58,000.00	Rs. 45.00	All	Rs. 0.00	0	Rs. 0.00	15032015
1041.	IS 15542 : 2005	1 Machine	Rs. 51,000.00	Rs. 41,000.00	Rs. 150.00	All	Rs. 0.00	0	Rs. 0.00	26032019
1042.	IS 15558: 2005	1 piece	Rs. 95,000.00	Rs. 76,000.00	Rs. 2.00	All	Rs. 0.00	0	Rs. 0.00	30122016
1043.	IS 15559: 2004	100 Kg	Rs. 49,000.00	Rs. 40,000.00	Rs. 25.00	All	Rs. 0.00	0	Rs. 0.00	20122016
1044.	IS 15573: 2005	1 MT	Rs. 57,000.00	Rs. 46,000.00	Rs. 10.00	All	Rs. 0.00	0	Rs. 0.00	20122016
1045.	IS 15601: 2005	1 MT	Rs. 72,000.00	Rs. 58,000.00	Rs. 45.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
1046.	IS 15603: 2005	1 M.T	Rs. 68,000.00	Rs. 55,000.00	Rs. 170.00	All	Rs. 0.00	0	Rs. 0.00	20122016
1047.	IS 15622: 2006	10 Sq mt	Rs. 1,13,000.00	Rs. 94,000.00	Rs. 3.80	27000	? 1.90	27000	Rs. 0.95	24082016
1048.	IS 15623: 2005	1 MT	Rs. 57,000.00	Rs. 46,000.00	Rs. 9.25	All	Rs. 0.00	0	Rs. 0.00	30082018
1049.	IS 15627: 2005	1 piece	Rs. 2,43,000.00	Rs. 2,04,000.00	Rs. 0.50	100000	Rs. 0.35	100000	Rs. 0.15	24082016
1050.	IS 15633: 2005	1 piece	Rs. 2,58,000.00	Rs. 2,17,000.00	Rs. 2.00	100000	Rs. 1.50	100000	Rs. 1.35	24082016
1051.	IS 15636: 2012	1 piece	Rs. 2,42,000.00	? 2,03,000.00	Rs. 2.00	100000	Rs. 1.50	100000	Rs. 1.35	24082016
1052.	IS 15647: 2006	1 MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1053.	IS 15652: 2006	1 sq.m	Rs. 75,000.00	Rs. 62,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1054.	IS 15658: 2006	100 piece	Rs. 94,000.00	Rs. 76,000.00	Rs. 2.00	All	Rs. 0.00	0	Rs. 0.00	13112017
1055.	IS 15660: 2017	One Cylinder	Rs. 1,36,000.00	Rs. 1,09,000.00	Rs. 10.40	All	Rs. 0.00	0	Rs. 0.00	27072018
1056.	IS 15683: 2006	1 piece	Rs. 1,08,000.00	Rs. 90,000.00	Rs. 9.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1057.	IS 15692: 2006	1000 Litre	Rs. 52,000.00	Rs. 42,000.00	Rs. 180.00	All	Rs. 0.00	0	Rs. 0.00	26122016
1058.	IS 15694: 2006	One MT	Rs. 58,000.00	Rs. 47,000.00	Rs. 805.60	All	Rs. 0.00	0	Rs. 0.00	06092016
1059.	IS 15757: 2007	1M.T.	Rs. 1,54,000.00	Rs. 1,24,000.00	Rs. 245.0	0 250	Rs. 123.0	0 250	Rs. 62.00	20122016
1060.	IS 15778: 2007	1 ton	Rs. 1,89,000.00	Rs. 1,58,000.00	Rs. 30.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1061.	IS 15786: 2008	1 sq.m	Rs. 1,01,000.00	Rs. 84,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1062.	IS 15787: 2008	100 piece	Rs. 56,000.00	Rs. 46,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	19012017
1063.	IS 15801: 2008	1 ton	Rs. 1,60,000.00	Rs. 1,34,000.00	Rs. 20.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1064.	IS 15809: 2017	1 Piece	Rs. 1,80,000.00	Rs. 1,44,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	03012019
1065.	IS 15833: 2009	1 Piece	Rs. 71,000.00	Rs. 57,000.00	Rs. 0.30	All	Rs. 0.00	0	Rs. 0.00	17032017
1066.	IS 15834: 2008	1 Piece	Rs. 55,000.00	Rs. 44,000.00	Rs. 0.40	All	Rs. 0.00	0	Rs. 0.00	17032017
1067.	IS 15848: 2009	1 TONNE	Rs. 63,000.00	Rs. 51,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	15112017
1068.	IS 15852: 2009	One Metre	Rs. 65,000.00	Rs. 52,000.00	Rs. 0.15	All	Rs. 0.00	0	Rs. 0.00	06092016
1069.	IS 15853: 2009	100 SQ MTRS	Rs. 66,000.00	Rs. 53,000.00	Rs. 10.10	All	Rs. 0.00	0	Rs. 0.00	20122016
1070.	IS 15884: 2010	1 piece	Rs. 3,32,000.00	Rs. 2,80,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1071.	IS 15905: 2011	1 TONNE	Rs. 71,000.00	Rs. 57,000.00	Rs. 9.00	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
1072.	IS 15907: 2010	1 BED	Rs. 1,06,000.00	Rs. 88,000.00	Rs. 1.50	60000	Rs. 0.75	Remaining	Rs. 0.00	24082016
1073.	IS 15909: 2015	100 SQMTS	Rs. 1,11,000.00	Rs. 92,000.00	Rs. 16.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1074.	IS 15911: 2010	1 MT	Rs. 65,000.00	Rs. 52,000.00	Rs. 3.80	All	Rs. 0.00	0	Rs. 0.00	06062018
1075.	IS 15914: 2011	1 Tonne	Rs. 71,000.00	Rs. 57,000.00	Rs. 6.40	All	Rs. 0.00	0	Rs. 0.00	From one month of notification
1076.	IS 15939: 2011	1 K.G	Rs. 63,000.00	Rs. 51,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	20122016
1077.	IS 15961: 2012	One MT	Rs. 61,000.00	Rs. 49,000.00	Rs. 6.00	All	Rs. 0.00	0	Rs. 0.00	23092016
1078.	IS 15962: 2012	1 MT	Rs. 46,000.00	Rs. 37,000.00	Rs. 62.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1079.	IS 15965: 2012	1 MT	Rs. 65,000.00	Rs. 52,000.00	Rs. 6.25	All	Rs. 0.00	0	Rs. 0.00	23092016
1080.	IS 15997: 2012	One MT	Rs. 90,000.00	Rs. 72,000.00	Rs. 12.00	All	Rs. 0.00	0	Rs. 0.00	23092016
1081.	IS 16008: Part 1:2016	100 SQ MTRS	Rs. 93,000.00	Rs. 77,000.00	Rs. 0.80	All	Rs. 0.00	0	Rs. 0.00	24082016
1082.	IS 16008: Part 2:2016	100 Sq.mtrs	Rs. 1,16,000.00	Rs. 93,000.00	Rs. 0.80	All	Rs. 0.00	0	Rs. 0.00	06072017
1083.	IS 16014: 2012	100 Kg	Rs. 94,000.00	Rs. 78,000.00	Rs. 15.28	All	Rs. 0.00	0	Rs. 0.00	24082016
1084.	IS 16088: 2012	1 ton	Rs. 1,40,000.00	Rs. 1,17,000.00	Rs. 400.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1085.	IS 16098: Part 1:2013	1 ton	Rs. 1,89,000.00	Rs. 1,59,000.00	Rs. 174.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1086.	IS 16098: Part 2:2013	100 m	Rs. 2,09,000.00	Rs. 1,76,000.00	Rs. 23.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1087.	IS 16102: Part 2:2012	100 Piece	Rs. 2,11,000.00	Rs. 1,69,000.00	Rs. 3.50	All	Rs. 0.00	0	Rs. 0.00	06092016
1088.	IS 16103: Part 2:2012	1 piece	Rs. 4,60,000.00	Rs. 3,89,000.00	Rs. 4.60	All	Rs. 0.00	0	Rs. 0.00	24082016
1089.	IS 16111: 2013	100 m	Rs. 54,000.00	Rs. 43,000.00	Rs. 1.00	All	Rs. 0.00		Rs. 0.00	24082016
1090.	IS 16127: 2013	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 4.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1091.	IS 16131: 2015	1000 Litre	Rs. 57,000.00	Rs. 46,000.00	Rs. 160.00	All	Rs. 0.00	0	Rs. 0.00	26122016
1092.	IS 16145: 2013	1000 Litre	Rs. 54,000.00	Rs. 44,000.00	Rs. 180.00	All	Rs. 0.00	0	Rs. 0.00	26122016
1093.	IS 16176: 2014	1 set	Rs. 46,000.00	Rs. 37,000.00	Rs. 2.00	All	Rs. 0.00	0	Rs. 0.00	24082016
1094.	IS 16186: 2014	One MT	Rs. 73,000.00	Rs. 59,000.00	Rs. 7.10	All	Rs. 0.00	0	Rs. 0.00	06082017
1095.	IS 16190: 2014	One MT	Rs. 1,85,000.00	Rs. 1,48,000.00	Rs. 280.00	All	Rs. 0.00	0	Rs. 0.00	26122014
1096.	IS 16208: 2015	1 MT	Rs. 1,18,000.00	Rs. 95,000.00	Rs. 310.00	All	Rs. 0.00	0	Rs. 0.00	06082017
1097.	IS 16232: 2014	One MT	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.80	All	Rs. 0.00	0	Rs. 0.00	06092016
1098.	IS 16240: 2015	1 PIECE	Rs. 2,34,000.00	Rs. 1,88,000.00	Rs. 13.00	All	Rs. 0.00	0	Rs. 0.00	30082018
1099.	IS 16289: 2014	100 Pieces	Rs. 79,000.00	Rs. 63,200.00	Rs. 0.20	All	Rs. 0.00	0	Rs. 0.00	04032015
1100.	IS 16352: 2015	1 TONNE	Rs. 1,86,000.00	Rs. 1,49,000.00	Rs. 26.60	All	Rs. 0.00	0	Rs. 0.00	26122016
1101.	IS 16353 : 2015	1 Ton	Rs. 98,000.00	Rs. 79,000.00	Rs. 1.50	All	Rs. 0.00	0	Rs. 0.00	26032019
1102.	IS 16415: 2015	1 MT	Rs. 72,000.00	Rs. 58,000.00	Rs. 3.00	All	Rs. 0.00	0	Rs. 0.00	06092016
1103.	IS 16444: Part 2:2017	1 pc	Rs. 4,07,000.00	Rs. 3,26,000.00	Rs. 6.38	All	Rs. 0.00	0	Rs. 0.00	27072018
1104.	IS 16513: 2016	100 SQ MTRS	Rs. 1,19,000.00	Rs. 96,000.00	Rs. 2.20	All	Rs. 0.00	0	Rs. 0.00	06072017
1105.	IS 16585: 2016	1 TONNE	Rs. 51,000.00	Rs. 41,000.00	Rs. 17.50	All	Rs. 0.00	0	Rs. 0.00	15112017
1106.	IS 16627: 2017	1 MT	Rs. 1,64,000.00	Rs. 1,32,000.00	Rs. 235.00	All	Rs. 0.00	0	Rs. 0.00	27072018
1107.	IS 16651: 2017	1 Ton	Rs. 78,000.00	Rs. 63,000.00	Rs. 6.20	All	Rs. 0.00	0	Rs. 0.00	13032018
1108.	IS 16703: 2017	1 MT	Rs. 1,33,000.00	Rs. 1,07,000.00	Rs. 38.00	All	Rs. 0.00	0	Rs. 0.00	03012019
1109.	IS 16714 : 2018	1 Ton	Rs. 1,50,000.00	Rs. 1,20,000.00	Rs. 0.50	All	Rs. 0.00	0	Rs. 0.00	26032019
1110.	IS 17018: Part 1:2018	1 Piece	Rs. 2,32,000.00	Rs. 1,86,000.00	Rs. 21.25	All	Rs. 0.00	0	Rs. 0.00	10052019
1111.	IS/ISO 22702 : 2003	100 Pieces	Rs. 1,21,000.00	Rs. 97,000.00	Rs. 1.50	All	Rs. 0.00	0	Rs. 0.00	26032019
1112.	IS/IEC 60079: Part 11:2006	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 17.30	All	Rs. 0.00	0	Rs. 0.00	24082016
1113.	IS/IEC 60079: Part 1:2007	1 piece	Rs. 46,000.00	Rs. 37,000.00	Rs. 1.75	All	Rs. 0.00	0	Rs. 0.00	24082016
1114.	IS/IEC 60898: Part 1:2002	1 Piece	Rs. 73,000.00	Rs. 60,000.00	Rs. 0.27	All	Rs. 0.00	0	Rs. 0.00	24082016
1115.	IS/IEC 60947: Part 3:1999	1 Piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.90	All	Rs. 0.00	0	Rs. 0.00	24082016
1116.	IS/IEC 60947:Part 4:Sec 1:2000	1 piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.27	All	Rs. 0.00	0	Rs. 0.00	24082016
1117.	IS/IEC 60947:Part 5:Sec 1:2003	1 Piece	Rs. 58,000.00	Rs. 47,000.00	Rs. 0.42	All	Rs. 0.00	0	Rs. 0.00	24082016

[Explanation. - The expression "Micro Small Medium Enterprises" shall have the same meaning as assigned to it in the Micro Small Medium Enterprises Development Act, 2006 (27 of 2006).Note. - For "north-eastern area" as defined in the North-Eastern Council Act, 1971 (84 of 1971), an additional concession of 10% on minimum marking fee, subject to a minimum fee of L 46,000 for large scale units and L 37,000 for Micro Small Medium Enterprises units, shall be applicable.;]*Explanation: The expression micro small and medium enterprises shall have the meaning assigned to it in the Micro Small Medium Enterprises Development Act, 2006(27 of 2006).Annexure-II(Refer sub-paragraph (1) of paragraph 6 of Scheme - I)Standard MarkDesign of Monogram For Standard MarkFigure 1 Monogram For Standard MarkThe monogram of the Standard Mark consists of the pictorial representation, drawn in the exact style as indicated in Figure 1 and in relative proportions as given in Table 1.Table 1 Preferred Dimensions of MonogramAll dimensions in millimeters

A	B	a	R	r	SIZE OF LETTERS
2.5	1.9	0.2	0.4	-	1.0 mm
5	3.8	0.4	0.8	0.1	1.0 mm
10	7.5	0.7	1.7	0.2	2.0 mm
20	15	1.5	3.3	0.5	3.0 mm
40	30	2.9	6.7	1.0	4.0 mm
80	60	5.9	13.4	1.9	6.0 mm
160	120	11.7	26.7	3.8	10.0 mm
320	240	23.4	53.4	7.6	16.0 mm

Form - I(Refer sub-clause (ii) of clause (a) of sub-paragraph (1) of paragraph 3 of Scheme - I)Declaration Regarding Manufacturing MachineryNo entry to be crossed

1. Application/Licence No.

2. Name/Address

Sr. No.	Machinery	Make/Identification No.	Production capacity per day, if applicable	Number	Remarks

Note: - Attach extra sheet, if required

I hereby declare that the machinerydetails of which given above are available with usI also declare that I will sendprior intimation to Bureau of Indian Standards whenever anymachinery is not available due to any reason.Signature of Firm's Representative....................................NameDesignationDate*If any part of the manufacturing activity is outsourced,details of machinery used for outsourced activity shall beindicated in a separate form along with complete address of theoutsourced premises.

I have verified the availability ofthe above mentioned machinery during my inspection.Sig. of Bureau of Indian Standardscertificationofficer .......................................................NameDesignationDate of verification

Form - II(Refer sub-clause (iii) of clause (a) of sub-paragraph (1) of paragraph 3 of Scheme - I)Declaration Regarding Test EquipmentNo entry to be crossed

1.

Application/Licence No.

2.

Name/Address

Sr.No.	Test Equipment/Chemicals and IdentificationNumbers (Where applicable)	Least Count and Range (Where applicable)	Valid Calibration (Where required) Yes/No	Tests Used in with Clause Reference	Remarks (Indicate number of Equipment)

Note: - Attach extra sheet, if required

I hereby declare thatthe testing equipment details of which given above are availablewith usI also declare that Iwill send prior intimation to Bureau of Indian Standards wheneverany testing equipment is not available due to any reason.Signature of firm'srepresentative....................................NameDesignationDate

I have verified theavailability of the above mentioned testing equipment during myinspection.Sig. of Bureau ofIndian Standards certificationofficer.......................................................NameDesignationDate of verification

Form - III(Refer clause (c) of sub-paragraph (1) of paragraph 3 of Scheme - I)Proposed Levels of Controls For Inspection and Testing

Name of Applicant/Licensee: M/s
Address of Applicant/Licensee
IS
Product	Scheme of inspection and testing (SIT) No:

(1)	(2)	(3)
Test Details	Levels of Control as per Scheme of inspectionand testing specified by the Bureau	Proposed Levels of Control by the manufacturer
Cl.	Requirement	Test Methods Clause Reference	No. of Sample	Frequency	Remarks	No. of Sample	Frequency	Justification for change, if any

Seal of Firm

SignatureNameDesignationDate

Form - IV(Refer clause (e) of sub-paragraph (1) of paragraph 3 of Scheme - I)Test Report

Name of Applicant/Licensee: M/s	CM/A - or CM/L -Valid upto
Address of Applicant/Licensee
IS	Product
Grade/Type/Variety/ClassDeclared values, if any
Batch/Lot No.	Sr. No.
Date of Manufacturing	Any otherinformation
Date of start of testing	Date ofcompletion of testing

Sr. No.	Tests	Clause	IS Reference	Specified Requirement	Observed Value(s)	Remarks

Note: - Attach extra sheet, if requiredThe above mentioned sample manufactured and tested at our premises is conforming/non-conforming to the requirement(s) of IS ..............................

Seal of Firm

SignatureNameDesignationDate

	Form - V
	(Refer clause (g) of sub-paragraph (1) ofparagraph 3 of Scheme I)
	Bureau of Indian Standards
	Product Certification Scheme
	Application for Licence to use the StandardMark

Full Name of Firm

office	{\|
Address

| {||-| Tel|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Factory	{\|
Address

| {||-| Tel.|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Management	{\|
Office Designation1234

| {||-| State Designation1234|}|-|| Name| Tel| From||}

Scale		Correspondences Address	Sector
Leses	Office	Public
MSME	Factory	Private

This application is being made to use the BIS Standard Mark ()on:

Product
Indian Standard	ISPart**	Grade type Cash etc.


Units of Production	Present Installed Capacity	Quality	Value (Rs.)


Fee Details	Amount (Rs.)	Invoice No. With date


PAN as of Firm
SignatureNameDesignation

Important: Application should signed by CEO of the firm or in its absence by authorized representative.indicate availability of the following documents.These documents are required to be submitted along with the application.

SI No.	Documents	Yes/No./N.A.
1
2
3
4
5
6
7
8
9
10
11
12
13

Form - VI(Refer clause (h) of sub-paragraph (3) of paragraph 3 of Scheme - I)Form for Nomination by ManufacturerToThe Director General,Bureau of Indian Standard,

9.

, Bahadur Shah Zafar Marg,New Delhi-110 002.Subject: Nomination of Authorised Indian Representative (as per clause 3.1 of the Agreement)Dear Sir,In terms of the requirement of clause 3 of the agreement, we, M/s...................................., the manufacturer and signatory of the Agreement with Bureau of Indian Standards, do hereby nominate and appoint Mr./Ms............................................., son / daughter of Mr........................................................., resident of ................................................................................................................, INDIA, as our Authorised Indian representative in terms of clause 3 of the Agreement.Mr./Ms. ...................................................., would be the person responsible for and on our behalf under the agreement for compliance of terms and conditions of the Agreement and also provisions of the Bureau of Indian Standards Act 2016, and rules and regulations framed there under. The form also contains his / her signatures in token of his / her acceptance, consent and confirmation of the terms and conditions of the Agreement. Please be advised that the nomination in favour of the authorised India representative shall continue for the purpose of this agreement till such time that some other person is appointed in his / her place in accordance with the terms of the Agreement.

	Yours faithfully,
Signature of AuthorisedIndian Representative:	Signature:
Name:	Name:
Designation:	Designation:
Contact details: -	Contact details: -
Mob. No.:	Mob. No.:
Email:	Email:
Complete postal Address:	Date:
	Seal:

Form - VII(Refer clause (d) of sub-paragraph (2) of paragraph 3 of Scheme - I)Bureau of Indian Standards.......................... Branch Office(Discrepancy-cum-Advisory Report)

Name of Applicant/Licensee: M/s
CM/A - or CM/L -	Nature ofinspection
CM/L valid upto	(verification/surveillance/others)
IS
Product	Date(s) of visit

Sr. No.	Discrepancies/Advices rendered	Clause with IS or any other reference

Comments/ agreed action (by Applicant/Licensee)

I have fully explained the contents of thisreport)	(i) I have fully understood the contents of thisreport
	(ii) Confirmation of the actions ondiscrepancy-cum - advisory shall be made to Bureau of IndianStandards within ........ days.
Signature........................................	Signature....................................
Name	Name
Designation	Designation
(Bureau of Indian Standards Representative)	(Firm's representative)

Note: - It is advised that a copy of this report be enclosed by the firm in the licence file for necessary follow up actions and future reference.Form - VIII(Refer clause (a) of sub-paragraph (5) of paragraph 3 of Scheme - I)Bureau of Indian StandardsLicence for the use of Standard MarkLicence No. CM/L -By virtue of the power conferred on it by the Bureau of Indian Standards Act, 2016 (11 of 2016) the Bureau hereby grants toM/s(hereinafter called the Licensee) this licence to use the Standard Mark set out in the first column of the Schedule hereto, upon or in respect of the varieties set out in the third column of the said Schedule which is manufactured in accordance with/conforms to the related Indian Standard(s) referred to in the second column of the said Schedule as from time to time amended or revised.

2. This Licence carries obligations on part of the licensee as conditions of licence which are given in Annexure attached herewith. This licence shall be valid for the name, factory address and period as mentioned in the schedule and may be renewed as specified in the scheme-I.

Schedule 2

(Licence No.CM/L-..........................)Name:Factory Address:Validity from .......................... to .............................

Standard Mark	Indian Standard	Scope of Licence	Marking Fee
(1)	(2)	(3)	(4)
IS			L........ per unit forthe first ............ unitsL........ per unit for the rest of the unitswith a minimum marking fee ofL............ /...... during an operativeperiod of one year Unit ................Minimum marking fee for one operative yearpayable in advance which will be carried over to next renewal(s)

Signed, Sealed and Dated this ..................... day of ................... month of Year............................for Bureau of Indian Standards Name and Signature of Designated authorityAnnexure(Licence No.CM/L-.......................................)Conditions of the licence

(1)The design of Standard Mark shall be identical to the facsimile given in the licence.

(2)The photographic enlargement or reduction of the Standard Mark may also be used, unless otherwise specified by the Bureau.

(3)The licensee shall be responsible for the conformity of the goods, article, process, system or service to the Indian Standard in relation to which Standard Mark is used or applied.

(4)The licensee shall not use the Standard Mark in relation to goods, articles, process, system or service which are non -conforming or outside the scope of the licence.

(6)The Standard Mark shall not be used or applied in relation to any goods, article, process, system or service during deferment or suspension, or, after expiry or cancellation of the licence.

(7)The licensee shall comply with the provisions of the conformity assessment scheme under which licence is granted, including labelling and marking requirements.

(8)The licensee shall maintain records as specified by the Bureau from time to time.

(9)The licensee shall provide the Bureau all assistance in connection with carrying out inspection or audit at its premises.

(10)The licensee shall provide information relating to production and use or applying of Standard Mark as and when it is required by the Bureau.

(12)The licence shall not be transferred to any person without approval of the Bureau.

(13)If a complaint regarding quality of any goods, article, process, system or service bearing Standard Mark is established, the Bureau may direct the licensee or his representative to repair or replace or reprocess the standard marked goods and articles.

(14)The Bureau shall have the right to amend any of the conditions of licence by giving a notice of not less than one month to the licensee.Form - IX(Refer clause (b) of sub-paragraph (5) of paragraph 3 of Scheme - I)Agreement for the grant of Bureau of Indian Standards Licence (for use by the Foreign Manufacturer)(On Rs. 100=00 non judicial stamp paper, to be attested by Notary Public)The Agreement made at New Delhi on this ......... day of ........................ month ........... year, between Bureau of Indian Standards, a body corporate established under the Bureau of Indian Standards Act, 2016 having its Head Office at Manak Bhavan, 9, Bahadur Shah Zafar Marg, New Delhi-110 002 (hereinafter referred to as "BIS", which expression shall include its administrators, assigns, agents and or representatives) of the one part,ANDM/s. .................................., a foreign manufacturer having its office at ............................. and a Liaison/Branch Office/Office of its legally appointed Agent, namely, Mr/Mrs..................................... located in India at ........................(hereinafter referred to as the 'manufacturer' which expression shall include its heirs, and or assigns) through Mr./Mrs........................................ (its Managing Director/proprietor/partner or authorised signatory, as the case may be):Whereas BIS has been established by the BIS Act, 2016 for harmonious development of activities of Standardisation, Quality Certification and Marking of goods and for matters connected therewith or incidental thereto;And whereas in furtherance of its functions as provided in the BIS Act, 2016 and in particular to provide service to foreign manufacturers, BIS is empowered to grant certification mark licence for foreign manufacturers of articles and processes;And whereas under BIS Act, 2016 BIS is authorised to grant BIS licence for use of the BIS Standard Mark by the foreign manufacturer on its such products, which conform to the relevant Indian Standards, and the grant of such licence is subject to the manufacturer complying with the norms laid down by BIS from time to time;And whereas the foreign manufacturer has applied to Bureau of Indian Standards for grant of Bureau of Indian Standards licence under BIS Act, 2016 and BIS after satisfying itself about the capability of the manufacturer and that it satisfies the requirement as laid down in BIS Act, rules and regulations framed thereunder, and the terms and conditions of the licence, has decided to grant to the manufacturer BIS licence on the terms and condition hereinafter mentioned.Now the parties hereto agree as under:

1. Definitions. - In this Agreement, unless the context otherwise requires,

1.1"BIS licence" means a licence granted under section 13 of the BIS Act, 2016 to use the Standard Mark in relation to any article or process, which conforms to the Indian Standard.

1.2"manufacturer" means a business enterprise engaged in the manufacture of any article or process, situated at a stated location or locations, that carries out and controls such stages in the manufacture, assessment, handling or storage of a product, that enables it to accept responsibility for continued compliance of the product with the relevant Indian Standard and undertakes all obligations in that connection, with regard to grant of BIS licence to foreign manufacturer, under the Scheme.

1.3"recognised laboratory" means any laboratory in India or abroad recognised by BIS for the purpose of testing conformance of product to the relevant Indian Standards.

1.4"product" means the products to be marked with BIS Standard Mark.

1.5"authorised representative" means the person, located in India, nominated and legally appointed by the manufacturer for the purpose of compliance with terms and conditions of this agreement and provisions of BIS Act, 2016, rules and regulations framed thereunder and shall be deemed to be a person having ultimate control over the affairs of the manufacturer for the purposes of this agreement.

2. Fee. - 2.1 In consideration of BIS granting licence to the manufacturer and the manufacturer agreeing to abide by the provisions of this agreement and the various obligations and responsibilities and BIS performing its part under the BIS Act, 2016, the manufacturer shall pay to BIS the necessary fee, as applicable from time to time, under the scheme such as advance minimum marking fee, renewal application fee, annual licence fee and marking fee calculated on actual production marked and any other fee as determined under the BIS (Conformity Assessment) Regulations, 2018.

2.2The manufacturer also agrees to bear all expenses, including cost to BIS of the man-days spent by BIS certification officer(s) in connection with the inspection at the manufacturing premises and/or at the testing laboratory (from the time of departure from the place of posting till return thereto), and testing fee as the case may be, as decided by BIS in its absolute discretion.

3. Nomination. - 3.1 The manufacturer shall nominate and appoint a person as his authorised representative located in India after obtaining all necessary permission or sanctions, if required, under the Indian laws, setting out the terms and conditions of such appointment in writing, whose nomination shall be duly communicated to BIS in writing.

3.2The authorised representative may either be in-charge or a senior officer of the Indian office or a legally appointed agent of the manufacturer in India. The nomination by the manufacturer shall be given on letterhead in the format prescribed.

3.3The form containing nomination of the authorised representative by the manufacturer either at the time of execution of this agreement or at the time of fresh appointment during the continuation of this agreement, shall also contain the signature of such authorised representative who has been so appointed, in token of his consent and confirmation of the terms and conditions of this agreement and to signify his willingness for compliance of various provision of agreement/ BIS Act, 2016, and rules and regulations there under.

3.4The authorised representative appointed shall be deemed to be a person having ultimate control over the affairs of manufacturer in India for the purposes of this agreement and as such shall be responsible for all due compliance of terms and conditions of this agreement as also provisions of BIS Act, 2016 and the rules and made thereunder and shall continue to be so till another authorised representative is appointed in his place in accordance with the terms of the agreement.

3.5The authorised representative shall remain bound to comply or adhere to the terms and conditions of this agreement, the provisions of BIS Act, 2016, and rules and regulations there under for and on behalf of manufacturer and thus shall be responsible and liable for all the acts and omissions and violations of the terms of the agreement or provisions of BIS Act, 2016, and rules and regulations thereunder framed thereunder in his personal capacity.

3.6The manufacturer shall ensure that his authorised representative does not remain un-represented at any time during the continuation of this agreement, on account of any reasons whatsoever and shall further ensure that the authorised representative already nominated is substituted or another authorised representative is freshly nominated in the records of BIS well before the incumbent authorised representative is relieved of his obligations or liabilities under this agreement.

3.7It is understood and agreed between the parties that this clause is an essence of this agreement and any violation of this clause shall authorise BIS to terminate or determine this agreement forthwith, whether formally determined or terminated or not, and take steps for cancellation of his licence.

3.8It is agreed that such determination will be without prejudice to the other rights of BIS available to it under the BIS Act, 2016, and rules and regulations framed thereunder or under this agreement.

3.9The BIS shall be entitled to terminate this agreement forthwith in the event it is revealed to or comes to the knowledge of BIS that the manufacturer has failed to comply with the terms of this clause except that in the event of death of authorised representative during the continuation of this agreement, the manufacturer shall be entitled to nominate a new authorised representative within twenty one days of the date of death of such authorised representative failing which provisions of clause 3.6 shall apply mutatis-mutandis.

3.10It is agreed that in the event the authorised representative nominated by manufacturer severs his relationship or connection with the manufacturer and no new authorised representative is appointed in his place in terms of clause 3.6 hereinabove by manufacturer before earlier authorised representative being discharged or relieved well within the time, then notwithstanding determination or termination of this agreement, the earlier authorised representative shall remain liable and responsible for all the acts or omissions or violations of the terms and conditions of this agreement or provisions of BIS Act, 2016, and rules and regulations framed thereunder, committed till the time of his resignation or discharge.

3.11The word "manufacturer" and "licensee" mentioned in the agreement shall mean and include "authorised representative" unless it is repugnant to the context.

4. Acceptance of terms and conditions. - 4.1 The licensee and his authorised agent agree to abide by all the terms and conditions of grant of licence as per the BIS Act, 2016, rules and regulations framed thereunder.

5. Rights and responsibilities of licensee. - 5.1 The BIS licence granted to the manufacturer shall only be with respect to .................... (mention product) as per IS ................... (mention IS Number).

5.2Rights and responsibilities of the licensee shall be as conveyed to him by BIS from time to time, and the licensee shall abide by the same.

6. Period of validity of BIS licence / renewal thereof. - 6.1 BIS licence shall be valid for the period as expressly stated therein, and shall automatically expire thereafter, unless specifically renewed in writing by BIS for any further period.

6.2In case an application for renewal of the licence is submitted by the licensee to BIS (during the period of validity of the licence, or within such period from the date of expiry thereof as may be stipulated by BIS, BIS may consider renewal thereof for a further period as deemed proper by it.

6.3During the pendency of consideration of such application for renewal, the licensee shall not make any claim regarding holding of such licence, and nor shall be entitled to mark the article or process upon expiry of the licence, till such time that the licence is renewed by BIS in writing for any further period.

7. Cancellation of licence. - 7.1 Licence may be cancelled by BIS in accordance with regulation 11 of Bureau of Indian Standards (Conformity Assessment) Regulations, 2018.

8. Suspension of licence. - 8.1 A licence may be suspended by BIS in accordance with paragraph 11 of Scheme - I appended to Schedule. - II of Bureau of Indian Standards (Conformity Assessment) Regulations, 2018.

9. Termination of agreement. - 9.1 The licensee violates or commits breach of any term or condition of this Agreement, whether by way of an act of commission or omission.

9.2The licensee can also terminate the agreement by giving 30 days' notice in writing addressed to Head, Central Marks Department - I, BIS, 9 Bahadur Shah Zafar Marg, New Delhi-110 002, by registered AD post or by a notice delivered by hand.

9.3On determination or termination of the agreement, the manufacturer shall forthwith cease to apply Standard Mark on any of the product manufactured or marketed by manufacturer and shall immediately furnish a statement to BIS indicating the details of the product so manufactured or marked prior to termination of Agreement or BIS licence and shall comply with all directions that may be conveyed by BIS to it.

9.4The manufacturer shall also clear all liabilities, financial or otherwise, towards BIS and shall return the original licence document along with all endorsement to BIS.

10. Indemnity. - 10.1 The manufacturer agrees and fully understands that under the product certification scheme of BIS under which the licence is granted, the responsibility of conformance to the relevant Indian Standard with respect to products is solely on the manufacturer.

10.2The manufacturer, therefore, agrees to indemnify BIS for all claims or damages arising out of its manufacturing of products and / or non-conformance to the relevant Indian Standards that may be made against BIS by any person or firm or company or association or consumer.

10.3The manufacturer agrees and undertakes to execute an Indemnity Bond, in a language acceptable to BIS, as per the prescribed format, indemnifying and holding BIS harmless in respect of any third party claims with regard to conformance of products manufactured by the manufacturer on which the Indian Standard Mark is marked, to the relevant Indian Standard.

10.4The manufacturer further undertakes to furnish a Bank Guarantee, as per the prescribed format, for USD 10000 (US Dollars Ten Thousand only) in favour of BIS, for due compliance of the provisions of the BIS Act, 2016 and the rules and regulations framed thereunder, and the terms and conditions of the licence.

10.5In case of any breach thereof, BIS shall be entitled to invoke the Bank Guarantee at its sole discretion, whose decision in that regard shall be final and binding on the manufacturer.

11. Agreement period. - 11.1 This agreement comes into force from the date of grant of licence and till the period for which it is granted or renewed and until withdrawn or terminated or cancelled by either party in accordance with the terms of this agreement.

12. Jurisdiction. - 12.1 If any dispute arises between the parties to the agreement including touching, interpretation or meaning of any of clauses the agreement or respective rights or obligations or liabilities of the parties to this agreement, courts at Delhi alone shall have the jurisdiction to entertain, try and resolve such claims or rights or disputes.

12.2For the purposes of this agreement, the address of the manufacturer shall be its address given in India hereinabove, while that of BIS shall be as mentioned hereinabove.

12.3All notices or letters addressed to and or delivered at the said address shall be deemed to have been issued or delivered to the respective parties.In witness where of the parties hereto affix their signatures:Bureau of Indian Standards ManufacturerIn the presence of:Witnesses:

1.

2.

Form - X(Refer clause (b) of sub-paragraph (5) of paragraph 3 of Scheme - I)Indemnity Bond(To be typed on non-judicial Stamp Paper of Rs. 100=00 and attested by Notary Public)This Indemnity Bond is executed on this ........... day of ........................, 20........ at New Delhi by M/s ...................................................................., a company / firm having its registered / corporate office at ....................................................................................... and a Liaison / Branch Office at ............................................................................................................................ (India) / or legally appointed Agent in India, namely Mr./Ms. ..........................................., having his/her/its office at ........................................................................................................, represented through Mr./Ms. ..........................................................., son/wife/daughter of Mr. ......................................., its duly authorised representative (hereinafter referred to as 'the Licensee'), in favour of Bureau of Indian Standards, having its headquarters at Manak Bhavan, 9 Bahadur Shah Zafar Marg, New Delhi - 110 002 (hereinafter referred to as 'BIS' or 'the Bureau') :Whereas the licensee who is engaged in the business of manufacture of ................................................................ (name the product for which licence is being obtained) outside India, has approached the Bureau for grant of BIS Certification Mark licence for use of the Indian Standard Mark on the aforesaid product, as conforming to Indian Standard ...............................:................;And whereas as per the product certification scheme of BIS under which the licence is granted to the Licensee, the Bureau on being satisfied that the product manufactured by the licensee conforms to the particular Indian Standard, merely gives a licence to the licensee to use the Indian Standard Mark on such product as conforming to the Indian Standard;And whereas the responsibility of conformance to the relevant Indian Standard with respect to the product in respect of which the licence is granted is the sole responsibility of the Licensee, and in case of non-conformance, the licence is liable to be deferred or cancelled by the Bureau;And whereas the Licensee has entered into an Agreement with the Bureau in connection with the grant of the licence, wherein it is stipulated that the Licensee shall execute the present Indemnity Bond to hold the Bureau indemnified and harmless against any third party claims in respect of non-conformity of the product manufactured by the Licensee on which the Indian Standard Mark is used by the Licensee;Now therefore this Deed witnesses and it is agreed to and undertaken by the Licensee to safeguard the interests of the Bureau and to keep them harmless against any claim or demand made or proceedings initiated by any one against the Bureau in respect of non-conformity of the product manufactured by the Licensee on which the Indian Standard Mark is used by the Licensee, and indemnify the Bureau in that regard including damages, interest or cost thereof.In witness whereof this Deed has been executed at New Delhi by the aforesaid Licensee through its Authorised Representative, in the presence of witnesses.Licensee:Witnesses:

1.

2.

Form - XI(Refer clause (c) of sub-paragraph (5) of paragraph 3 of Scheme - I)Performance Bank Guarantee (PBG)The Director GeneralBureau of Indian StandardsManak Bhavan

9. Bahadur Shah Zafar Marg

New Delhi - 110 002

1. In consideration of Bureau of Indian Standards (hereinafter called 'BIS' or 'the Bureau') having agreed to exempt ................................................................................................ (hereinafter called 'the Licensee') from the demand under the terms and conditions of an agreement bearing No......................................... dated ........................................ entered into between the Bureau and the Licensee in respect of grant of BIS Certification Mark Licence (CM/ -............................) as per IS ........ :........... by the Bureau to the Licensee (hereinafter called "the agreement"), of security deposit for the due fulfillment by the Licensee of the terms and conditions contained in the said Agreement, on production of the bank guarantee for ...................................................................., we, ........................................................... (hereinafter referred to as "the bank") at the request of M/s............................................................ (Licensee), do, hereby, undertake to pay to the Director General of the Bureau by Cheque/ Demand Draft, on behalf of the Bureau, an amount not exceeding USD 10,000 (US Dollars ten thousand only) against any loss or damage caused to or suffered or would be caused to or suffered by the Bureau by reason of any breach by the said Licensee of any of the terms or conditions contained in the said Agreement.

2. We, ............................................................, do hereby undertake to pay the amounts due and payable under this guarantee without any demur, merely on a demand from the Bureau by reason of breach by the said Licensee of any of the terms or conditions contained in the said Agreement or by reason of the Licensee's failure to perform the said Agreement. Any such demand made on the bank shall be conclusive as regards the amount due and payable by the Bank under this guarantee where the decision of the Bureau in these counts shall be final and binding on the bank. However, our liability under this guarantee shall be restricted to an amount not exceeding USD 10,000 (US Dollars ten thousand only).

3. We undertake to pay to the BIS any money so demanded notwithstanding any dispute or disputes raised by the Licensee in any suit or proceeding pending before any court or tribunal relating thereto, our liability under this present being absolute and unequivocal. The payment so made by us under this bond shall be valid discharge of our liability for payment thereunder, and the Licensee shall have no claim against us for making such payment.

4. We ........................................................................further agree that the guarantee herein contained shall remain in full force and effect during the period that would be taken for the performance of the said agreement and that it shall continue to be enforceable till all the dues of the Bureau under or by virtue of the said Agreement have been fully paid and its claims satisfied or discharged or till the Bureau certifies that the terms and conditions of the said Agreement have been fully or properly carried out by the said Licensee and accordingly discharges this guarantee. Unless a demand or claim under this guarantee is made on us in writing on or before ..................................., we shall be discharged from all liabilities under this guarantee thereafter.

5. We ...............................................................further agree with the Bureau that the Bureau shall have the fullest liberty without our consent and without affecting in any manner our obligations hereunder to vary any of the terms and conditions of the said Agreement or to extend time of performances by the said Licensee from time to time or to postpone for any time or from time to time any of the powers exercisable by the Bureau against the said Licensee and to forbear or enforce any of the terms and conditions relating to the said agreement and we shall not be relieved from our liability by reason of any such variation, or extension being granted to the said Licensee or for any forbearance, act or omission on the part of the Bureau or any indulgence by the Bureau to the said Licensee or by any such matter or thing whatsoever which under law relating to sureties would, but for this provision, have effect of so relieving us.

6. This guarantee will not be discharged due to the change in the constitution of the Bank or the Licensee.

7. We .................................... lastly undertake not to revoke this guarantee during and even after its currency except with the previous consent of the Bureau in writing. Dated: the ........... day of ........................ of ................ for ....................................................Bank.

Place:	Signature:Name:For and on behalf of:
Seal:

Note: - PBG shall be issued by any Bank having Reserve Bank of India approved branch in India. Original PBG shall be endorsed and routed / forwarded through the Indian branch only. (Give the details of such RBI approved branch in India below)Form - XII(Refer sub-paragraph (1) of paragraph 9 of Scheme - I)Application for Renewal of LicenceHead................... Branch OfficeBureau of Indian StandardsDear Sir/Madam,I/we, carrying on business at .......................................... (Full factory and office address) apply for renewal of Licence No. CM/L. - .............................granted by the Bureau under Bureau of Indian Standards Act, 2016, and the rules and regulations framed thereunder, as amended from time to time, for a further period from............................. to ................................, the conditions being the same as stipulated in the aforesaid licence and amended from time to time.

2. Details of production of goods bearing BIS Standard Mark effected under the licence are given in the report of performance placed overleaf duly authenticated by CEO/authorised signatory of our company.

3. I/We are enclosing herewith Receipt No........................dated ................................ for L ....................... towards the following dues:

(i)	Renewal application fee	L
(ii)	Annual licence fee	Lper year rate
(iii)	Marking fee calculated on unit-ratebasis(item 3 of the Report overleaf) or Minimum Marking Fee,whichever is higher
(iv)	Previous dues/other fee (as per BIS notice) if any.
(v)	Total amountL
Seal of firm		SignatureDateNameDesignationFor and onbehalf of

Report of Performance(Paragraph 2 of Application for Renewal of Licence)

(Period to be covered by the Report being...................................... to.............................................)
Name of Product.....................	Indian Standard No. ....................
Licence No. -
1. Total production of the article(s)
2. Production covered with BIS Standard Mark and itsapproximate value
2.1 Quantity................
2.2 Value(L) ................
3. Calculation of marking fee:
3.1 Unit	....................................................
3.2Marking-Fee per unit	....................................................
3.3 Markingfee obtained by multiplying unit rates as at 3.2 with quantity asat 2.1...................................................
3.4 MinimumMarking Fee	....................................................
4. Quantity not covered with BIS Standard Mark, if any, andthe reasons for such non-coverage
5. Names and addresses of all purchasers of BIS certifiedgoods including Central Government/State GovernmentMinistry/Department/Undertaking etc. (if applicable)
6. Month -wise production statement for the period mentioned

Note: - Attach separate sheet, if requiredForm - XIII(Refer sub-paragraph (2) of paragraph 9 of Scheme - I)Attachment to Licence No. CM/L-.............................

CM/ -	Name of the Licensee with the Factory Address	Name of the Product	Indian Standard No.

Endorsement No. ...... Dated ....Whereas, the licence was valid upto .......................... ,*And, whereas the renewal was deferred till ............... and licensee was not allowed to use or apply the Standard Mark from ................... to ...................... (*Strike out, if not applicable),Now, consequent upon renewal, the validity of the licence given in schedule of the original licence/endorsement No. ..... has been extended from ...................... to .....................Other conditions of the licence remain the same.Signature of designated authority(Name of designated authority)Form - XIV(Refer sub-paragraph (1) of paragraph 10 of Scheme - I)Application for change in scope of licenceHead................... Branch OfficeBureau of Indian StandardsDear Sir/Madam,I/we, carrying on business at ............................................................................................. ......................................................................................................................... (Full factory and office address) apply for inclusion of new varieties mentioned as detailed below in Licence No. ...................... granted by the Bureau of Indian Standards.

2. Indian Standard No.

Product TitleExisting Scope of LicenceExtension/Reduction in scope desired

3. Test report(s), enclosed Yes/ No/ Not Applicable

4. List of additional manufacturing machinery and/or test equipment's required, if any

5. I/We have made the payment of L ....................... vide Receipt No........................dated ................................ towards the above application.

	SignatureDateNameDesignationFor and on behalf of
Seal of Firm

Note : - Attach separate sheet, if requiredForm - XV(Refer sub-paragraph (4) of paragraph 10 of Scheme - I)Attachment to Licence No. CM/L-....................

CM/ -	Name of the Licensee with the Factory Address	Name of the Product	Indian Standard No.

Endorsement No. ...... Dated ....The following addition/deletion in the scope of licence has (have) been approved by the Bureau with effect from...............................Consequent upon the above changes, the revised scope of licence in Column (3) of the table in schedule of the Licence along with the Standard Mark in Column (1) of schedule is amended as follows :Other conditions of the licence remain the same.Signature of designated authority(Name of designated authority)Scheme - IIConformity assessment scheme for Grant of licence to use or apply Standard Mark through registration based on self-declaration of conformity for goods and articles as per Indian Standard (based on scheme Type C as per Schedule-I)

1. Scope. - (1) Under this Scheme which is based on Type C, licence to use or apply a Standard Mark, through registration based on self-declaration of conformity, may be granted by the Bureau for goods or articles, hereinafter referred to as products, manufactured in a manufacturing premises and conforming to all the requirements of the relevant Indian Standard(s).

Explanation. - For the purposes of sub-paragraph (1), manufacturing premise(s) may include such other premises, either owned by the applicant or otherwise, where a part of the manufacturing activity takes place and includes the premises where the final manufacturing activity is carried out and where Standard Mark is to be used or applied.

(2)The grant of licence and its operation shall be done in accordance with the processes described under paragraph 3.

2. Definitions. - (1) "third party laboratory" means a laboratory established, maintained or recognised by the Bureau or Government laboratories, as the case may be, empaneled by the Bureau or any other laboratory decided by the Executive Committee of the Bureau.

3. Processes of the Scheme. - (1) Selection. - (a) The manufacturer shall identify that, -

(i)the Indian Standard applicable for the product against which it intends to obtain a licence;(ii)the manufacturing and testing capabilities and confirm availability;(iii)the model numbers and brand-name to be used.(b)the manufacturer shall ascertain from the intended scope of the licence and sampling guidelines, the minimum number of sample(s) required for testing of the product;(c)a manufacturer may apply for grant of licence through registration based on self-declaration of conformity separately for each product in Form-I annexed to this Scheme;(d)separate application shall be made for each brand-name unless the brand-name owner is the same;(e)the manufacturer shall ensure that the product has been tested for conformity against all the requirements of the Indian Standard and submit undertaking as per Form-II annexed to this Scheme and shall submit test report which is issued by third party laboratory as per the sampling guidelines available for that product;(f)the manufacturer shall submit affidavit as per Form-III A, B or C, as applicable, annexed to this Scheme to ensure conformity to sub-section (6) and (7) of section 18 and section 31 of the Act;(g)in case of foreign manufacturers an Indian representative to be nominated as per Form-IV annexed to this Scheme and the nominated Indian representative shall submit an affidavit as per Form- III A, B or C, as applicable, annexed to this Scheme to ensure conformity to sub-section (6) and (7) of section 18 and section 31 of the Act;(h)acceptance of terms and conditions of the licence.

(2)Determination. - The Bureau on receipt of an application shall examine the completeness of the information given in the application and the test results of the product from the third party laboratory shall be examined for their correctness and conformance to the Indian Standard.

(3)Review. - The application shall be reviewed for its completeness and the test results of the product from the third party laboratory shall be reviewed for their correctness and conformance to the Indian Standard.

(4)Decision. - The decision on grant of licence through registration based on self-declaration of conformity shall be taken by the Bureau when the application submitted by the applicant indicate that the manufacturer has necessary infrastructure for manufacturing quality products on a continuous basis, the test results indicate conformity of the product to the relevant Indian Standard and the satisfactory outcome of review.

(5)Attestation. - The Bureau on taking decision to grant a licence through registration based on self-declaration of conformity, a document indicating the scope of the licence, licence number, address of the manufacturer, brand-name, model numbers, validity of licence, details of the Indian Standard, facsimile of the Standard Mark shall be issued to the manufacturer in Form -V annexed to this Scheme.

(6)Surveillance. - (a) The Bureau may draw samples from market or in-transit and send such samples for testing to a third party laboratory along with the test request.

(b)In case drawal of market sample is not possible due to any reason, samples may be drawn from the despatch point and the Bureau may obtain feedback preferably from organised buyers.

4. Complaints. - (1) The Bureau shall acknowledge and investigate any complaint received regarding quality of the product bearing Standard Mark.

(2)The actions for closure of complaint shall be completed within ninety days, excluding the testing time, where testing of the product is involved.

5. Fee. - (1) The application fee, annual licence fee and renewal application fee shall be rupees one thousand each.

(2)The processing fee shall be rupees fifty thousand per application for grant of licence.

(3)Applications with more than one test report shall be additionally charged at the rate of rupees twenty thousand for each additional test report and the fee shall be paid in advance.

(4)The applicant shall pay processing fee of rupees fifty thousand at the time of renewal.

(5)When renewal is applied for a period of more than two years, a fee of rupees twenty five thousand shall be charged for each additional year and fee shall be paid in advance for the validity period of the licence.

(6)Concession in processing fee of twenty per cent shall be applicable to micro small and medium enterprises.Explanation. - For the purpose of this sub-paragraph, the expression micro small and medium enterprises shall have the meaning assigned to it in the Micro Small Medium Enterprises Development Act, 2006 (27 of 2006).

(7)In case of application for inclusion of new varieties or models or extension of scope of licence, an amount of rupees thirty thousand shall be charged per application.

(8)The cost of the samples and the testing fee of the samples drawn for surveillance or complaint investigation shall be paid by the applicant or licensee, as the case may be.

(9)After grant of licence, any service requests like change in name/address/management/Indian representative or e-mail or contact details or model withdrawal in the scope of the licence, updation of critical component of the models in the scope of the licence shall be made on payment of fee of rupees five thousand for each request.

6. Labelling and marking requirements. - (1) Each product or the package or both shall be marked with the Standard Mark as specified in the guideline to use the Standard Mark annexed with this Scheme as Annexur -I.

(2)The measurements of the Standard Mark shall be as specified in Annexure-II, annexed to this Scheme.

(3)The colour scheme of the Standard Mark shall be in accordance with the Annexure-III, annexed to this Scheme.

(4)The Standard Mark shall carry the licence number and reference to the Indian Standard in a visible manner and shall be as specified in the licence.

(5)In case the licence number cannot be placed beneath the Standard Mark, it shall be suitably placed close to the Standard Mark in a linear manner.

(6)The product detail, as per the requirement of the Indian Standard, which may include variety, model number, lot or batch number, date or week of manufacturing, complete address of manufacturer, shall be marked on either the product or the packaging or contained in a label attached to the product.

(7)The marking details shall contain reference to the website of the Bureau so that consumer may verify the authenticity of the standard marked product.

(8)If required by the Bureau, in addition to the Standard Mark, licensee shall mark either on the product or the package the words "self-declaration of conformity to" followed by relevant Indian Standard number.

(9)For any specific product, additional labelling and marking requirements may be specified by the Bureau to which the licensee shall comply with.

7. Conditions of licence. - The conditions of licence shall be as provided in regulation 6 of these regulations.

8. Validity of licence. - (1) The licence to use Standard Mark shall be granted initially for two years.

(2)The licence may be renewed for a further period not less than two years and up to five years.

9. Renewal of licence. - (1) An application for renewal of licence to use Standard Mark shall be made before three months of its expiration to the Bureau in Form-VI annexed to this Scheme.

(2)The Bureau shall renew the licence in Form -VII annexed to this Scheme.

(3)The renewal of licence shall be done in accordance with regulation 8 of these regulations.

10. Change in scope of licence. - (1) An application for change in scope of licence to use Standard Mark shall be made to the Bureau in Form -VIII A, B, as applicable, annexed to this Scheme.

(2)For extension in scope of licence, application may be considered based on complete test report of the product submitted by the licensee, which is issued by third party laboratory.

(3)The Bureau shall change the scope of licence in Form -IX A, B, as applicable, annexed to this Scheme.

11. Suspension. - (1) The licensee on its own shall suspend the use of the Standard Mark under intimation to the Bureau if, at any time, there is difficulty in maintaining the conformity of the product to the Indian Standard.

(2)The marking may be resumed as soon as the deficiencies are removed and information of such resumption of the marking shall be sent to the Bureau immediately but not later than seven days from the date of resumption.

(3)The licensee on its own shall suspend the use of the Standard Mark under intimation to the Bureau due to relocation of manufacturing unit to a new address.

(4)After completion of all actions the Bureau shall be informed along with the requisite fee.

(5)The revocation of suspension may be done by the Bureau after verification of the documents submitted and on deposit of requisite fee.

(6)The Bureau may suspend the licence after issuing a notice of twenty one days and direct the licensee not to use Standard Mark on its product when requisite fee is not paid by the applicant.

(7)The Bureau may revoke suspension issued under sub-paragraph (6) on receipt of dues.

12. Cancellation of licence. - (1) The Bureau shall cancel the licence in accordance with regulation 11 of these regulations.

(2)If, at any time, the Bureau has sufficient evidence that the product bearing the Standard Mark may not be conforming to the relevant Indian Standard, the Bureau may cancel the licence after serving notice to the licensee.

(3)The licensee or his representative shall stop the supply, import and sale of the product with the Standard Mark after the date of cancellation.Annexure-I(Refer sub-paragraph (1) of paragraph 6 of Scheme II)Guidelines for use of Standard MarkThe monogram of the 'Standard Mark' consists of the pictorial representation, drawn in the exact style as indicated in the figure in Annexure II and III and its photographic reduction and enlargement is permitted.

(i)The 'Standard Mark' can be displayed in single colour or multi-colour as per the details given below. The colour scheme for the Standard Mark to be used in multi-colour shall be used as indicated below.

(ii)The licensee shall display the 'Standard Mark' on the article or the packaging, as the case may be, in a manner so as to be easily visible.

(iii)The Standard Mark shall be legible, indelible and non-removable and the durability of marking shall be as per the provisions of the relevant Indian Standard, wherever applicable.

(iv)The display of IS number, registration number and words shall not be less than arial font size 6.

(v)Any device with an integrated display screen may present the Standard Mark electronically (e-labelling) in lieu of a physical presentation on the product.

Annexure-II(Refer sub-paragraph (2) of paragraph 6 of Scheme II)Measurement for the Self Declaration of Conformity (SDoc)markFor multicolour Standard Mark the colour scheme shall be- Red, Blue and Black

(a)For printing purposes, colours shall be "Oriental Blue" and "Monopol Red"as per IS 1222:1992 link, duplication for twin cyilnder rotary machines (third revision)

(b)For sign board purposes, colours shall be "French Blue" (No. 166) Red (No. 537) as per IS 5:1994 Colours for ready mixed paints and enamels (fourth revision)",

For single colour Standard Mark, there is no restriction in the choice of the colour,The font style and size used is Arial-85 pt.The IS number and licence number given above are examples only. Please also refer Gazette Notification S. O. 3240(E) dated 01 December 2015, for display of IS numbers for each product.Annexure-III(Refer sub-paragraph (3) of paragraph 6 of Scheme II)Colour Scheme for the 'Standard Mark'Form - I(Refer clause (c) of sub-paragraph (1) of paragraph 3 of Scheme II)Application for grant of licence through registration based on Self - Declaration of ConformityMonth DD, YYYY

1. Name of Applicant (product manufactured by):

2. Address of the manufacturing unit (product manufactured by) (attach the documents for authentication of the name and address of the manufacturing premises)

Address:State / Country:Pin:Email:Tel. :[ STD Code (s) (country and area code) to be given with Telephone numbers ]Fax :[ STD Code (s) (country and area code) to be given with Fax numbers ]

3. Address of office:

Address:State / Country:Pin:Email:Tel. :[ STD Code (s) (country and area code) to be given with Telephone numbers ]Fax :[ STD Code (s) (country and area code) to be given with Fax numbers ]

4. Top Management of the manufacturing unit (attach separate sheet, duly authenticated, if required):

Sl. No.	Name	Designation

5. Technical Management of the manufacturing unit (attach separate sheet, duly authenticated, if required) :

Sl. No.	Name	Designation

6. Contact Person of the manufacturing unit:

Name	Designation	Mobile Number	Landline Number	e-mail ID

7. Details of Indian Representative nominated by the manufacturer:

(We have a liaison office / subsidiary firm/ branch office located in India. The details are given below:ORWe do not have a liaison office / subsidiary firm/branch office located in India, but Proprietor/Registered user/subsidiary firm/branch office/ liaison office of the Brand/Trademark appearing on the article is located in India. The details are given below:ORWe do not have a liaison office / subsidiary firm/ branch office located in India and there is no Proprietor / Registered User/subsidiary firm/branch office/ liaison office of the Brand/Trademark appearing on the article, located in India. Therefore, we nominate the major importer/distributor/ entity having marketing tie-up with the brand owner and /or the manufacturer, as our authorised Indian representative as per details given below:)Firm's Name:Address of Firm:Name of signatory:Designation:E-mail ID:Mobile Number:Office telephone:

8. This application is being made for grant of licence of:

(a)Indian Standard:

(b)Product Category:

(c)Product Name:

Model Number (s)	Brand Name

9. Details of previous Licence(s):

Licence Number(s)	Status (Expired/Cancelled/Operative/Deferred)	Remarks

10. Components/ Raw Materials. - List of the components / raw materials tested and accepted as per the requirements specified in the Indian Standard with the arrangement for testing and acceptance of components / raw material is placed below (attach separate sheet, duly authenticated, if required) :

Object/Part Name	Manufacturer/Brand	Model No.	Technical Data/Rating	Standard for testing	Mark(s) of Conformity

11. Manufacture. - Does the manufacturing unit have complete manufacturing facility for the product and its models and series for which the licence is applied for? : Yes / No (In case 'No', provide details of manufacturing processes outsourced)

12. Testing. - Does the manufacturing unit have complete testing facility installed in-house for ascertaining the conformity of product as per Indian Standard? : Yes / No (In case 'No', provide details of the tests for which there is no in-house test facility and how these tests are arranged)

13. Details of test report(s) of the product for which the licence is applied for:

Sl. No.	Name of Laboratory	Test Report No.	Date of Issue of Test Report	Model Number	Brand

14. Payment Details:

Amount in Rs.	Payment Gateway receipt number	Date of payment receipt	Remarks

15. Declaration and Acceptance

(a)Brand Name(s)

Brand Names/Trademark(s) which would be markedon the product bearing the licence (Give actual design depictionof the Brand Name/Trade Mark(s)	Owned by self or others*	Is the BrandName/Trade Mark Registered?i. Registered inIndiaii. Registeredoutside Indiaiii. Applied forRegistrationiv. Unregistered	Date of Registration/ Introduction

Copy of Brand registration certificate shall also be provided.*In case Brand Names/Trademark(s) being used for above purpose is owned by any other organisation (other than the manufacturer/applicant), also give the copy of the agreement/ authorisation from the brand owner allowing manufacturer to use its brand.

(b)Terms and Conditions

I/We, on grant of Licence,:

(i)shall ensure that the design of Standard Mark shall be identical to the facsimile given in the licence.

(ii)shall comply that photographic enlargement or reduction of the Standard Mark may also be used, unless otherwise specified by the Bureau.

(iii)shall at all times comply with the provisions of Act, rules and regulations framed there under and as amended from time to time.

(iv)shall provide the list of distributors, dealers or retailers to whom goods or articles with Standard Mark is supplied.

(v)shall be responsible for the conformity of the goods, article, process, system or service to the Indian Standard in relation to which Standard Mark is used or applied.

(vi)shall bear the cost of sample(s) drawn and their testing fee as directed by the Bureau/Central Government.

(vii)shall not use the Standard Mark in relation to goods, articles, process, system or service which are non -conforming or outside the scope of the licence.

(viii)shall comply with the provisions of the conformity assessment scheme under which licence is granted, including labelling and marking requirements.

(ix)shall ensure that the Standard Mark is not used or applied in relation to any goods, article, process, system or service and supply, import and sell with the Standard Mark during suspension or after expiry/ cancellation of the licence.

(x)shall ensure to stop the supply and sale of non-conforming goods or articles and recall the nonconforming goods or articles that have already been supplied or offered for sale and bear such mark from the market or any such place from where they are likely to be offered for sale or prohibit to provide the service.

(xi)shall ensure that where we or our representative has sold goods, articles, processes, system or services, which bear a Standard Mark or any colourable imitation thereof, which do not conform to the relevant standard, the Bureau shall direct us or our representative to -

(a)repair or replace or reprocess the standard marked goods, article, process, system or service in a manner as may be specified; or

(b)pay compensation to the consumer as may be prescribed by the Bureau; or

(c)compensate the consumer for the injury caused by such non-conforming goods, article, process, system or service in such manner as may be prescribed.

(xii)shall provide the Bureau all assistance in connection with carrying out inspection or audit at its premises.

(xiii)shall provide information relating to production and use or applying of Standard Mark as and when it is required by the Bureau.

(xiv)shall pay all financial dues to the Bureau and/or the Central Government, in the manner specified by it.

(xv)shall ensure that, if a complaint regarding quality of a product bearing Standard Mark is established, we will take suitable corrective actions so as to eliminate recurrence of such complaints in future.

(xvi)acknowledge that the Bureau shall have the right to amend any of the conditions of licence by giving a notice of not less than one month to the licensee.

(xvii)undertake to inform BIS regarding any change in the name/management, location, contact details, authorised representative, critical component of any model in scope of licence within twenty one days of such change.

(xviii)undertake to inform Bureau of Indian Standard In advance as and when we propose to use any other Brand Names/Trademark (s) in conjunction with the operation of the registration scheme.

(xix)understand that the information on brand name as at 15(a) has been given only as information to Bureau of Indian Standards, that Bureau of Indian Standard has no role in permitting/approving of any Brand Name of Trade Mark, that this shall not in any way be interpreted to mean that Bureau of Indian Standards has permitted/approved the use of the Brand Names and Trade Marks listed above, and that the responsibility is entirely mine/ours.

(xx)shall implement the revision and amendments to the relevant Indian Standards, as and when directed by BIS.

(xxi)shall ensure to abide by Act, rules and regulations update and follow the guidelines and circulars issued by BIS from time to time.

(xxii)undertake to ensure that the representative nominated by us will not engage with any other activity of BIS or related to BIS, for example, testing of samples, involving himself in the activities of laboratories recognised by BIS, undertaking market surveillance etc. or any other activity which may involve conflict of interest under this Scheme of BIS.

(xxiii)In case, it is detected at any stage that the Indian representative is engaged in any of the above mentioned activities or any other activity related to BIS functions that involve conflict of interest, the registration awarded is liable to be cancelled. Such Indian representative would be blacklisted/debarred to undertake any activity related to BIS.

(c)Declaration. - I/We further declare

(i)That the information given in this declaration are true to the best of my knowledge and belief.

(ii)That the sample(s) for which the test report(s) are enclosed have been manufactured in my factory premises at the address mentioned at S. No. 2 in this application form.

(iii)If any misleading information has been found in this declaration, the application for grant of licence shall be liable for rejection.

(iv)If the licence is granted on the basis of information given above, which is found to be incorrect later, the licence shall be liable for cancellation.

Date:Place:Seal of the ManufacturerSignature ............................................Name....................................................Designation...........................................Date of application...............................Important: Application should be signed by Chief Executive Officer of the manufacturer producing goods (product manufactured by) or his authorised representative in the manufacturing unit (enclose letter of authorisation).Counter signature of authorised Indian representative (in case of Application from Foreign Manufacturer):(I have read the terms and conditions and declaration mentioned above and I accept and agree to abide by the same.)Name of the organisation, if Branch / Liaison Office is established /Brand Owner/ Any third party nominated as authorised Indian representative: ....................................................................................Name and Designation of authorised signatory:Signature and Date...................................Address: ................................................Telephone No.:........................................Mobile No.: ............................................Email: ....................................................Form - II(Refer clause (e) of sub-paragraph (1) of paragraph 3 of Scheme II)Undertaking(To be issued on company letter head)Name and Address of Manufacturer:Product Name:Trade/Brand Name:For conformity to Indian Standard:Application ID/Inclusion ID/CCL ID/Switchover ID: ...............................................................We, ................(Name of Manufacturer), have applied to BIS for grant of licence for self-declaration of conformity on above product(s). We, as the responsible party for regulatory compliance, declare under sole responsibility that the described product is in conformity with IS................Further, the Test Report No. ....................dated ....................issued by ........................(Name of BIS recognised lab) submitted by us along with the application for grant of licence/inclusion for Model No.(s)........................ product .......................has been perused by us thoroughly clause by clause against IS ...........................or each requirement.We certify that;

(i)The test report covers the test results/conformity assessment for all applicable requirement of the above Indian Standards

(ii)The test results for each requirement of the standard covered in each clause/sub-clause of the standard has been verified by us independently and found to be within the limits/meeting the requirements prescribed in the standard.

We agree that if any anomaly is found in the test report submitted by us to BIS for licence at any time after grant of licence, then the licence so granted to us on the basis of the test report and this undertaking would be liable to be cancelled by BIS.Signature and Seal:Name (Applicant/authorised representative of Indian entity filling application)Date:Place:Form - III A(Refer clause (f) of sub-paragraph (1) of paragraph 3 of Scheme II)Model Affidavit Cum Undertaking (To be furnished by Manufacturer's Branch Office/Liaison Office located in India, before Grant of Licence)(On Rs 100/- non-judicial stamp paper, duly notarised)I, ............................, aged about ......... years, by occupation CEO/MD/Proprietor/authorised employee (designation..............) of M/s ................................. (the liaison office / subsidiary firm/ branch office, in India), having its Registered Office/Head Office at ........................ (address in India), do hereby solemnly affirm and declare as under:

1. That M/s..................(the liaison office /subsidiary firm/ branch office, in India) has been set up in India by M/s ........................(foreign applicant) having its factory/manufacturing address at .................................... (address of foreign applicant) for the purpose of grant of licence applied under Application ID/ licence No.:.................. and compliance to sub-section (6) and (7) of section 18 and section 31 of the Act.

2. That I have been duly authorised to give this affidavit cum undertaking (authorisation appended herewith).

3. That M/s .................................... (the liaison office / subsidiary firm/ branch office, in India) does hereby undertake to meet all liabilities and obligations with respect to the BIS Act, 2016, and the rules and regulations framed there under, on behalf of M/s ................................. (foreign applicant) for the purpose of all licence granted / to be granted by BIS. M/s .................................... (the liaison office / subsidiary firm/branch office, in India) further undertakes that this undertaking shall not be revoked during the operation of any of the licence without prior consent of the Bureau.

4. That without prejudice to the generality of the foregoing declaration, M/s .................................... (the liaison office / subsidiary firm/ branch office, in India) accepts and undertakes to be responsible for compliance of all terms and conditions of the licence and to be liable to meet all outstanding financial dues to BIS that may arise at any stage in connection with any of the licence.

5. That M/s .................................... (the liaison office / subsidiary firm/branch office, in India) accepts and undertakes full liability in case of violation of any provision of the Act, rules and regulations framed thereunder, arising out of any act or omission on the part of the foreign applicant.

6. That I declare that M/s .................................... (the liaison office / subsidiary firm/ branch office, in India) has no commercial or business relationship with any laboratory affecting the interest of BIS and that it will not engage in any activity that is in conflict with the interest of BIS in general and i fully understand that any violation of this may lead to cancellation of the licences, apart from other actions as per law.

7. That M/s .................................... (the liaison office/subsidiary firm/ branch office, in India) as well as the undersigned i.e. deponent, undertake to fully indemnify BIS from any loss arising out of any of the licences granted / to be granted, jointly and severally, on behalf of the foreign applicant.

In witness whereof, I do hereby sign and execute this affidavit cum undertaking on this the ........day of .........., 20.....Signed, sealed and delivered by the above named.

(Deponent)(Signature with seal and stamp)

(Signature, stamp and seal of Notary Public)Form - III B(Refer clause (f) of sub-paragraph (1) of paragraph 3 of Scheme II)Model affidavit cum undertaking (to be furnished by the brand owner; or proprietor/registered user/ subsidiary firm/ liason office of brand/trademark; or any other entity located in India, before grant of licence)(On rupees one hundred only non-judicial stamp paper, duly notarised)I, ............................, aged about ......... years, by occupation CEO/MD/Proprietor/authorised employee (designation..............) of M/s ................................. (the nominated Company/Firm/Proprietorship in India), having its Registered Office/Head Office at ........................ (address in India), do hereby solemnly affirm and declare as under:

1. That M/s................................. (foreign applicant) having its factory/manufacturing address at ........................ (address of foreign applicant) has nominated M/s ................................. (the nominated Company/Firm/Proprietorship in India) as its authorised representative located in India for the purpose of grant of licence of its article..................................(details of article along with brand and Indian Standard concerned) as applied under Application ID/ licence No.:........................... and compliance to subsection (6) and (7) of section 18 and section 31 of the Act.

2. That I have been duly authorised to give this affidavit cum undertaking (authorisation appended herewith).

3. **That I hereby declare that M/s .................................... (the nominated Company/Firm/Proprietorship in India) is the Brand Owner/Proprietor/Registered User/subsidiary office/ liaison office of the Brand/Trademark appearing on said article.

OR**That I hereby declare that M/s .................................... (the nominated Company/Firm/Proprietorship in India) is the major importer/distributor/ entity having marketing tie-up with the brand owner and /or the manufacturer of the said article.

4. That M/s .................................... (the nominated Company/Firm/Proprietorship in India) does hereby unconditionally accept the nomination and give consent to be responsible for compliance to the provisions of the Act, rules and regulations framed thereunder, on behalf of M/s ................................. (foreign applicant) for the purpose of Registration of the said article(s). M/s .................................... (the nominated Company/Firm/Proprietorship in India) further undertakes that this consent shall not be revoked during the operation of the licence without prior consent of the Bureau.

5. That without prejudice to the generality of the foregoing declaration, M/s .................................... (the nominated Company/Firm/Proprietorship in India) accepts and undertakes to be responsible for compliance of all terms and conditions of the Registration and to be liable to meet all outstanding financial dues to BIS that may arise at any stage in connection with the licence.

6. That M/s .................................... (the nominated Company/Firm/Proprietorship in India) accepts and undertakes full liability in case of violation of any provision of the Act, rules and regulations framed thereunder, arising out of any act or omission on the part of the foreign applicant.

7. That I declare that M/s .................................... (the nominated Company/Firm/ Proprietorship in India) has no commercial or business relationship with any laboratory affecting the interest of BIS and that it will not engage in any activity that is in conflict with the interest of BIS in. I fully understand that any violation of this may lead to cancellation of the licence, apart from other actions as per law.

8. That M/s .................................... (the nominated Company/Firm/Proprietorship in India) as well as the undersigned i.e. deponent, undertake to fully indemnify the BIS from any loss arising out of the licence to be granted, jointly and severally, on behalf of the foreign applicant.

In witness whereof, I do hereby sign and execute this affidavit cum undertaking on this the ........day of .........., 20.....Signed, sealed and delivered by the above named

(Deponent)(Signature with seal and stamp)

(Signature, stamp and seal of Notary Public)** Strike off whichever is not applicable.Form - III C(Refer clause (f) of sub-paragraph (1) of paragraph 3 of Scheme II)Model affidavit cum undertaking(To be furnished by Manufacturer located in India, before Grant of Licence)(On Rs 100/- non-judicial stamp paper, duly notarised)I, ............................, aged about ......... years, by occupation CEO/MD/Proprietor/authorised employee (designation..............) of M/s ................................., having its Registered Office/Head Office at ..................... (complete address) and manufacturing unit located at ................................................(complete address), do hereby solemnly affirm and declare as under:

1. That I have been duly authorised to give this affidavit cum undertaking (authorisation appended herewith) for Application ID/licence No.: .......................

2. That M/s .................................... does hereby undertake to meet all liabilities and obligations with respect to the sub-section (6) and (7) of section 18 and section 31 of Act, for the purpose of all licence granted / to be granted by BIS. M/s .................................... further undertakes that this undertaking shall not be revoked during the operation of any of the registrations without prior consent of the Bureau.

3. That without prejudice to the generality of the foregoing declaration, M/s.................................... accepts and undertakes to be responsible for compliance of all terms and conditions of the registrations and to be liable to meet all outstanding financial dues to BIS that may arise at any stage in connection with any of the licence.

4. That M/s .................................... accepts and undertakes full liability in case of violation of any provision of the Act, rules and regulations framed thereunder, arising out of any act or omission.

5. That I declare that M/s .................................... has no commercial or business relationship with any laboratory affecting the interest of BIS and that it will not engage in any activity that is in conflict with the interest of BIS in general and the Compulsory Registration Scheme in particular. I fully understand that any violation of this may lead to cancellation of the licences, apart from other actions as per law.

6. That M/s .................................... as well as the undersigned i.e. deponent, undertake to fully indemnify BIS from any loss arising out of any of the licences granted / to be granted, jointly and severally.

In witness whereof, I do hereby sign and execute this affidavit cum undertaking on this the ........day of .........., 20.....Signed, sealed and delivered by the above named.

(Deponent)(Signature with seal and stamp)

(Signature, stamp and seal of Notary Public)Form - IV(Refer clause (g) of sub-paragraph (1) of paragraph 3 of Scheme-II)Nomination of Authorised Indian Representative(To be issued on company letter head, in original)

1. I,............................,CEO/MD/Proprietor/authorized employee (designation..................) of M/s ................................. (foreign applicant) having its manufacturing unit at ........................ (complete address), hereby declare that

* (a) M/s....................................... (foreign applicant) have a liaison office / subsidiary firm/ branch office M/s .....................located at .................(complete address in India).OR* (b) M/s................................. (foreign applicant) do not have a liaison office/ subsidiary firm/ branch office located in India, but Proprietor/Registered user/subsidiary firm/liaison office of the Brand/Trademark appearing on the article is located in India by the name and Title M/s ........................ at .....................(complete address of brand owner).OR* (c) M/s................................. (foreign applicant) do not have a liaison office / subsidiary firm/ branch office located in India and there is no Proprietor / Registered User/subsidiary firm/branch office/ liaison office of the Brand/Trademark appearing on the article, located in India. Therefore, we nominate the major importer/distributor/ entity having marketing tie-up with the brand owner and /or the manufacturer, as our authorised Indian representative.

2. Accordingly, M/s ............. , referred above, will act as our authorised representative, and will sign Affidavit cum undertaking (Form-III A / Form-III B) and other documents relating to registration.

* Strike off whichever is not applicable.

	Yours faithfully,
Details of Authorised Indian Representative:	Signature of applicant
M/s ......................	Name:
Address:	Designation:
Phone:	Address:
E-mail:	Phone:
Date:	E mail:
Application ID/licence No.: .......................	Date:
Enclosures: As given overleaf

Documents to be submitted in caseI. 1 (a) is applicable

(i)Certificate issued by the Registrar of Companies or any other relevant document from Government/Statutory Authorities which establish proof of its liaison office or branch office in India

(ii)Affidavit cum undertaking (on rupees one hundred only non-judicial stamp paper, duly notarised) from the CEO/MD/authorised employee of said liaison office/branch office as per Form-III A along with the authorisation letter mentioned at 2 of Form-III A.

ORII. 1 (b) is applicable

(i)Document establishing the nominee as the Brand Owner or Proprietor/Registered User/ subsidiary firm/liaison office of the Brand/Trademark in question;

(ii)Document authenticating the identity of the nominee (such as Certificate issued by Registrar of Companies, etc); and

(iii)An affidavit cum undertaking (on rupees one hundred only non-judicial stamp paper, duly notarised) from the said Brand Owner or Proprietor/ Registered User/ subsidiary firm/liaison office of the Brand/Trademark located in India or its CEO/MD/authorised employee, as per Form-III B along with the authorisation letter mentioned at 2 of Form-III B.

ORIII. 1 (c) is applicable

(i)Document establishing legal status of the entity (Company, Firm, or Proprietorship) as the such as Certificate issued by Registrar of Companies, Registered Partnership Deed, etc;

(ii)Document establishing the entity as the major importer/distributor/ entity having marketing tieup with the brand owner and /or the manufacturer.

(iii)Declaration from Brand owner that they do not have Proprietor/ Registered User/ subsidiary firm/liaison office of the Brand/Trademark located in India and that the nominated representative is the major importer/distributor/ entity having marketing tie-up with the brand owner.

(iv)An affidavit cum undertaking (on rupees one hundred only non-judicial stamp paper, duly notarised) by the CEO/MD/authorised employee of the said entity located in India, as per Form- III B along with the authorisation letter mentioned at 2 of Form-III B.

Form - V[Refer sub-paragraph (5) of paragraph 3 of Scheme-II]Date:Our Ref:Subject : Licence document

Manufacturing Unit :

Dear Sir,

1. With reference to your Application, we are pleased to inform you that it has been decided to grant you licence through registration based on self-declaration of conformity as per details given below:

Product :
Is No :
Brand :
Model(S) :
Manufacturing Address :

2. The licence is being granted to the unit located at the address and for the brand and models mentioned at serial no 1 above.

3. The number assigned to this licence is R- < R-Number> which has been made operative from and is valid upto and licence number should invariably be referred to in your future correspondence.

4. The rights and privileges under the licence shall not be exercised by any other factory / organisation at any other location and in the event of shifting of the manufacturing machinery from the registered premises to some other place use of the licence number shall be stopped and BIS shall be informed.

5. The licensee shall comply with the provisions of the Act, rules and regulations framed thereunder and as amended from time to time.

6. The licensee shall follow the guidelines for the use of Standard Mark and labeling requirements as per Annexure.

7. The licensee shall not use the licence in any manner which contravenes the provisions of Act, rules and regulations framed thereunder and as amended from time to time.

8. Upon expiry of validity, stoppage or suspension or cancellation of licence, the licensee shall discontinue forthwith the self-declaration of conformity to the relevant Indian Standard(s) and withdraw all promotional and advertising matter which contains any reference thereto.

9. *As per the declaration, < Name of person and designation/Name of entity and address>, is authorised representative and any intended change in the name of the Indian representative ought to be brought to our notice immediately along with requisite fee and document.

10. For renewal of licence, the licensee shall have to apply to BIS three months in advance before expiration of the licence and application form for renewal is available on BIS website.

11. The licence is not transferable.

Thanking you,Yours faithfully,(< Name of the Officer>)< Designation>* Applicable to foreign manufacturers.Form - VI[Refer sub-paragraph (1) of paragraph 9 of Scheme II]Application for Renewal of Licence(To be issued on company letter head)The Director GeneralBureau of Indian StandardsNew DelhiDear Sir,I/We ...........................................................................................;(Name of manufacturing unit) having office at ................................................... and factory at.......................................................................

1. We are applying for renewal for a period of five years of the licence number R-XXXXXXXX granted to us under clause (b) of sub-section (2) of section 13 of the Act for use of Standard Mark on articles being manufactured by us conforming to this Indian Standard.

2. We shall abide by the provisions of the Act, rules and regulations framed thereunder as amended from time to time and all the terms and conditions for continuing with the licence.

3. The details and quantity of article covered under the licence are given overleaf, duly self-attested by the Chief Executive Officer/ Authorised person of the manufacturing unit.

4. Payment Details:

Amount in Rs.	Payment Gateway receipt number	Date of payment receipt	Remarks

5. Application date ...........day of ...........................two thousand ...........................

(ii)for the period three months before the last validity date to three months before the current validity date(for subsequent renewals)]

1. Name of Licensee:

2. Licence No.

3. Name of Article (Product):

4. IS No. :

5. Model Number and Brand Name of the article under scope of the licence:

6. Quantity marked (in numbers) with Standard Mark:

7. Names and addresses of major distributors/ dealers/purchasers of the article:

DeclarationI/We further declare

(i)That the information given in this declaration are true to the best of my knowledge and belief.

(ii)If any misleading information has been found in this declaration, the application for renewal of licence shall be liable for rejection which may lead to expiry/cancellation of licence.

(iii)If the renewal of licence is granted on the basis of information given above, which is found to be incorrect later, the licence shall be liable for cancellation.

Seal of office:Signature (CEO/Authorised person of manufacturing unit) ....................................Name...................................Designation........................Counter signed by the Indian Representative:Name of Signatory................................................... Designation........................Firm's Name............................................................ Address...........................Email: .......................................................................Mobile No.: ............................................................ Telephone/landline No.: ........................Form - VII[Refer sub-paragraph (2) of paragraph 9 of Scheme II]Dated:Our Ref:ID:Subject : Renewal of licence R- as per IS < IS number>M/s < Name of the manufacturing unit>< Address of manufacturing unit>Sir/ Madam,With reference to your application dated < hard copy receipt date> for renewal of the above mentioned licence; this is to inform you that the same has been renewed from < One day after Previous valid upto date> to < Valid upto date>.It may be noted that the said licence granted under clause (b) of sub-section (2) of section 13 of the Act shall lapse at the end of the period for which it is granted unless renewed or its renewal is deferred. You are, therefore, requested to apply for next renewal to BIS at least three months before the expiration of the licence.Yours faithfully,(Name of officer)< Designation>Form - VIII A[Refer sub-paragraph (1) of paragraph 10 of Scheme II]Application for Inclusion/Withdrawal of Model(s) from scope of licence(To be issued on company letter head)

1. Licence No. :

2. Name of Licensee:

3. Address of Licensee:

4. IS No.:

5. Product:

6. Brand:

7. Valid upto:

8. Models covered in scope of licence:

9. Inclusion/Withdrawal ID:

10. Models to be included in scope/ withdrawn from scope/ updation of critical component list:

11. Details of test report(s) of the product for inclusion/updation of critical component list applied for:

Sl. No.	Name of Laboratory	Test Report No.	Date of Issue of Test Report	Model Number	Brand

12. Payment Details:

Amount in Rs.	Payment Gateway receipt number	Date of payment receipt	Remarks

13. Manufacture - Does the manufacturing unit have complete manufacturing facility for the product and its models and series for which the licence is applied for? : Yes / No

(In case 'No', provide details of manufacturing processes outsourced)

14. Testing - Does the manufacturing unit have complete testing facility installed in-house for ascertaining the conformity of product as per Indian Standard? : Yes / No

(In case 'No', provide details of the tests for which there is no in-house test facility and how these tests are arranged)Date:Place:Seal of the ManufacturerSignature............................................Name....................................................Designation........................................Date of application...............................Important: Application should be signed by Chief Executive Officer of the manufacturer producing goods (product manufactured by) or his authorised representative in the manufacturing unit (enclose letter of authorisation).Counter signature of Authorised Indian Representative (in case of Application from Foreign Manufacturer):Name of the Organisation, if Branch / Liaison Office is established /Brand Owner/ Any third party nominated as Authorised Indian representative: ...................................................Name and Designation of authorised signatory: .......................................................................................Signature and Date.......................................Address: ...................................................Telephone No.:........................................Mobile No.: ............................................Email: ................................................Form - VIII B(Refer sub-paragraph (1) of paragraph 10 of Scheme II)Application for change of other details in the licence(To be issued on company letter head)

Application form for intimating
A. Request for the changes as per details below(Please tick the appropriate)
1. Change in name ofunit(pl see col B below)	Yes	No	proof of change of name to be mandatorilysubmitted
2. Change in address(pl see col C1 and C2 below)	Yes	No	proof of change of address to be mandatorilysubmitted
3. Change inmanagement composition(pl see col D below)	Yes	No	proof of change of management to be mandatorilysubmitted along with the affidavit and nomination, if applicable
4. Division of thefirm(pl see col E below)	Yes	No	proof of change of division to be mandatorilysubmitted
5. Merger orextension of facilities(pl see col F below)	Yes	No	proof of change of merger to be mandatorilysubmitted
6. Whether submitted for all the registrationsin the premises	Yes	No	Should be submitted for all the registrationstogether
7. Change in authorised Indian representative	Yes	No	Should be submitted for all the registrationstogether
8. Any other service	Yes	No	Should be submitted for all the registrationstogether

All Existing Registration Numbers:
A. Old unit name and address
B. New manufacturing unit details:

Manufacturing unit name: (please enclose copy ofproof of change)
C1. New officedetails:(please enclose copy of proof of change)
Address 1:
Address 2:
Address 3:
City		State:
Pin Code:		Country:
e-mail Id:		Ph. No.:
C2. New factorydetails:(please enclose copy of proof of change)
Address 1:
Address 2:
Address 3:
City		State:
Pin Code:		Country:
e-mail Id:		Ph. No.:
D. Change inmanagement composition:(Name of new CEO/MD/Partners)
Name 1:
Name 2:
Name 3:

E. Division of the firm (please specify thenature of change and submit applicable supporting documents)

F. Merger or extension of facilities (pleasespecify the nature of change and submit applicable supportingdocuments)

G. Payment details:{\|
Amount in Rs.	Payment Gateway receipt number	Date of payment receipt	Remarks

|-| H. Declaration:I hereby declare andagree:

1. That all the

information given in this form are true, correct, updated and noinformation has been withhold/concealed in this respect.

2. In case of

information is found to be false/incomplete/misleading Bureau ofIndian Standards (BIS) shall reserve the rights to reject myrequest for change of status in case of deficiencies are notcleared by me.

3. There has been no

other change than the changes indicated above.

4. I understand that

licence numbers are not transferable and shifting of factory isonly allowed.

5. I understand it is

my responsibility to inform BIS in case of subsequent change ofstatus of the company as may be required by BIS.

6. I undertake that

there is no change in the manufacturingprocess/components/manufacturing machinery, test equipments.*

7. I hereby certify

that I am authorised to verify and sign this declaration.Name ofCEO/MD/PartnersAuthorised Signatory....................................................Signature

*(in case there is change kindly provideadditional information to BIS separately)|-| Please note:Use this form tonotify BIS of any updates to information.This form isavailable at http://crsbis.in/BIS/.All changes must beinformed to BIS immediately.Please note that BIS will not be able to processchanges to legal entity addresses or that are not accompanied bysupporting documents and application form with an originalsignature.|}Form - IX A(Refer sub-paragraph (3) of paragraph 10 of Scheme-II)Our Ref:Date:Inclusion Id: < Inclusion. ID>Subject :Inclusion of Additional Model(s)

Manufacturing unit :

< Name of Manufacturing unit>< Address of manufacturing unit>< e-mail ID> < Telephone No.>

Dear Sir,

1. This has reference to your request for inclusion of models of '< Product Name>' as per IS < IS Number> in licence No. R-< R-Number> already granted to you which is valid upto < Valid upto date>.

2. It is intimated that the additional Models as per details given below have been agreed to be included in your scope of licence. R -< R-Number> w.e.f. < Endorsement Date>:

Product	< Product Name>
IS No. IS	IS < IS Number>
Brand	< Brand Name>
Inclusion of AdditionalModels (w.e.f. < Endorsement Date>)	< Models granted for Inclusion>
Factory Address	< Address of manufacturing unit>

3. Other terms and conditions of the licence shall remain same.

4. This letter is being issued with the approval of competent authority. Kindly acknowledge the receipt of this letter.

Thanking you,Yours faithfully,(< Name of Officer) < Designation>Form - IX B(Refer sub-paragraph (3) of paragraph 10 of Scheme II)Dated:Our Ref:Subject: Change in ....................................

Manufacturing Unit:< Name of Manufacturing unit>< Address of manufacturing unit>< e-mail ID>< Telephone No.>

Dear Sir,This has reference to BIS licence(s) held by your company as given in the table below and further reference to your request regarding change in ........................................:.On the basis of documents submitted by the firm, the following changes have been made in the scope of licence:

Licence No.
Service Request
Old details
New details
Date of decision

Other terms and conditions of the licence remain the same.Thanking you,Yours faithfully,(< Name of Officer >)< Designation>Scheme - IIIConformity assessment scheme for Grant of licence to use Standard Mark or certificate of conformity for management system as per Indian Standard(based on scheme Type 'G' as per Schedule-I)

1. Scope. - (1) Under this Scheme which is based on Type 'G', a person may be granted -

(a)licence to use Standard Mark for demonstration of conformity of system (s) to all requirements of the relevant Indian Standard(s);(b)certificate of conformity for demonstration of conformity to specified requirement given in standard(s) or part of standard or essential requirement, as applicable.

(2)The grant of licence or certificate of conformity and their operation shall be done in accordance with the processes provided under paragraph 3 of this Scheme.

2. Definitions. - (1) "audit" means systematic, independent and documented process for obtaining audit evidence and evaluating it objectively to determine the extent to which the audit criteria are fulfilled;

(2)"audit criteria" means set of policies, procedures or requirements used as a reference against which audit evidence is compared;

(3)"audit evidence" means records, statements of fact or other information which are relevant to the audit criteria and verifiable;

(4)"certification audit" means audit carried out independently for the purpose of certifying the client' management system.

3. Processes of the Scheme. - (1) Selection. -(a) For grant of licence or certificate of conformity, an applicant may apply in the Form-I annexed to this Scheme, to the Bureau;

(b)every applicant shall make separate application for different Management Systems in the Form-I along with necessary documents and fee as specified in paragraph 5;(c)the applicant shall be responsible for the conformity of the Management System to the relevant Indian Standard for which the licence or certificate of conformity is applied for;(d)the Bureau may require evidence to be produced by the applicant that the Management System in respect of which a licence or certificate of conformity has been applied for conform to the relevant Indian Standard;

(2)Determination. - (a) The Bureau may call for required documents or any supplementary information or any documentary evidence from the applicant in support of or to substantiate any statement made in the application, within such time as may be directed by the Bureau and noncompliance with such direction may result in the application being summarily rejected by the Bureau;

(b)if the document or information or evidence furnished by the applicant is found to be satisfactory, the application may be processed for grant of licence or certificate of conformity;

(c)the applicant shall, within reasonable time, arrange for certification audit of the premises as prescribed by Bureau from time to time to ascertain whether the Management System conform to the relevant Indian Standard and the applicant shall provide all reasonable facilities to the auditor;

(d)audit report shall be prepared and any inadequacy observed during the audit shall be communicated in writing to the applicant;

(e)the Bureau may require the applicant to carry out such alteration or addition on the basis of scrutiny of documents or on the basis of audit carried out;

(f)

(i)an application which is not complete in all respect or does not conform to the requirements of sub-paragraphs (1) and (2) of paragraph 3 shall be rejected by the Bureau;

(ii)before rejecting an application under clause (a), the applicant shall be given an opportunity to remove, within thirty days of the date of receipt of relevant communication from the Bureau, such objections as may be indicated by the Bureau;

(iii)the Bureau may, on sufficient reason being shown, extend the time for removal of objections by such further time, not exceeding thirty days, as the Bureau may consider fit to enable the applicant to remove such objections.

(3)Review. - The audit report shall be reviewed for its correctness and conformity to the relevant Indian Standard and other requirements, if any.

(4)Decision. - The decision on grant of licence or certificate of conformity shall be taken by the Bureau, -

(a)on payment of fee as specified in sub-paragraphs (1) of paragraph 5 of this Scheme; and

(b)if the Bureau is satisfied that the applicant has implemented the Management System requirements as per the relevant Indian Standard and having established the evidence of conformity through certification audit as per the relevant Indian Standard.

(5)Attestation. - The Bureau on taking decision to grant a licence or certificate of conformity to the applicant in Form-III or IV annexed to this Scheme, as the case may be, indicating the details of information provided in the licence or certificate of conformity as prescribed by the Bureau and it shall indicate the licence or certificate of conformity number, address of the applicant, validity, details of the Indian Standard and the designated Standard Mark given in paragraph 6.

(6)Surveillance. - Upon grant of licence or certificate of conformity, Bureau may carry out surveillance audits.

4. Complaints. - (1) The Bureau shall acknowledge and investigate any complaint received regarding conformance of the system to the Indian Standard or specified requirements.

(2)The actions for closure of complaint shall be completed within ninety days.

(3)If complaint is established and holder of licence or certificate of conformity has indulged in any of the activity leading to establishment of any of the conditions specified in sub-paragraph (1) of paragraph 12 of this Scheme, licence or certificate of conformity may be cancelled.

5. Fee. - (1) Every application for grant of licence or certificate of conformity shall be accompanied by application fee specified in Annexure-1 annexed to this Scheme.

(2)The fee specified in Annexure-1 shall be payable before grant of licence or certificate of conformity or re-certification, as the case may be.

(3)In case of cancellation or suspension of licence or certificate of conformity, fee shall not be refunded.

6. Labelling and Marking requirements. - (1) The Standard Mark in relation to this Conformity Assessment Scheme shall be of such design and contain such particulars as may be specified by the Bureau for each Management System and shall be used in a manner specified by the Bureau.

(2)The design of Standard Mark, whenever used in relation to the Management System covered under this conformity assessment scheme, shall be as specified in Annexure - II, annexed to this Scheme.;

(3)The dimensions of the standard mark shall be as specified in Annexure III or IV annexed to this Scheme, as applicable,

(4)The photographic reduction and enlargement of the Standard Mark as specified in Annexure- II, is also permitted.

7. Conditions of Licence or certificate of conformity. - (1) The holder of licence or certificate of conformity shall -

(a)at all times, remain responsible for conformance of the system in respect of which licence has been granted;(b)not use the licence in any manner which in the opinion of the Bureau may be misleading or use or apply the Standard Mark in any manner not permitted by the Bureau;(c)upon expiry of its period of validity, suspension or cancellation of the licence, discontinue its use forthwith and withdraw all promotional and advertising material which contains any reference thereto;(d)return the licence document to the Bureau in the event of licence being surrendered, suspended or cancelled;(e)inform the Bureau of any changes in management or address of the firm or conditions which were declared earlier;(f)implement the provisions of amendment to Indian Standard or revised Indian Standard, as the case may be, upon issue of amendment or revision within the stipulated time as specified by the Bureau;(g)inform the Bureau in writing of discontinuance of operations exceeding three months;(h)comply with any directions issued by the Bureau from time to time;

(2)maintain records as specified by the Bureau from time to time.

(3)The liability of the holder of licence or certificate of conformity, incase complaints about non-conforming system are established, shall be as provided in the Act and rules made thereunder.

(4)The Bureau shall have the right to amend the conformity assessment scheme or any of the conditions by giving a notice of at least one month to the holder of licence or certificate of conformity, as the case may be.

(5)The conformity assessment activities relating to grant and operation of licence or certificate of conformity may be carried out or witnessed by the auditors authorised by the Bureau in this regard during an audit as per the requirements of conformity assessment schemes.

(6)The Bureau may suspend the licence or certificate of conformity based on evidence of non-conformance to the specified requirements or conditions or non-payment of dues.

(7)Any violation of conditions of the licence or certificate of conformity may lead to cancellation of licence or certificate of conformity.

8. Validity of licence or certificate of conformity. - (1) The licence or certificate of conformity to use Standard Mark shall normally be granted for a period of three years.

(2)The period may be extended or reduced in case of revision or superseding of applicable Management System standard.

(3)The licence or certificate of conformity to use Standard Mark is normally re-certified for a period of three years and shall be effective from the date specified in the order.

(4)The re-certification period may be extended or reduced depending on the re-certification decision or revision of the applicable management system standard.

(5)The validity period of the licence or certificate of conformity may be reduced based on the request of applicant or holder of licence or certificate of conformity, as the case may be.

9. Re-certification of licence or certificate of conformity. - (1) The holder of licence or certificate of conformity shall submit an application for re-certification in Form-II annexed to this Scheme to facilitate completion of re-certification within five month of the validity.

(2)The re-certification of the licence or certificate of conformity to use the Standard Mark shall be granted, -

(a)if the re-certification application is found to be complete;

(b)on payment of fee as specified in Annexure-I to this Scheme; and

(c)if the Bureau is satisfied that the applicant has implemented the Management System requirements as per the relevant Indian Standard and having established the evidence of conformity through re-certification audit as per the relevant Indian Standard.

(3)The provisions of paragraph 3 of this Scheme shall also be applicable for re-certification of licence or certificate of conformity, as the case may be.

(4)Upon re-certification of licence or certificate of conformity, surveillance audits shall be planned in accordance with the guidelines of this Scheme and shall be carried out by the Bureau from time to time.

(5)The re-certification of licence shall be done in accordance with the provisions given in [sub-regulation 3 of] [Inserted by Notification F. No. BS/11/11/2020, dated 21.02.2020 w.e.f. 4.6.2018.] regulation 8 of these regulations.

(6)The re-certification of certificate of conformity shall be done in accordance with the provisions given in regulation 16 of these regulations.

10. Change in scope of licence or certificate of conformity. - The scope of the licence or certificate of conformity may be extended or reduced upon a request by the licensee after certification audit.

11. Suspension. - (1) If, at any time, the Bureau has sufficient evidence that the Management System for which the licence or certificate of conformity has been granted may not be conforming to the relevant Indian Standard, the Bureau may suspend the licence or certificate of conformity and direct the holder of licence or certificate of conformity, as the case may be, to stop using the Standard Mark and evidence is not limited to, but may include one or more of the following, namely: -

(a)using Standard Mark in a manner not permitted by the Bureau;(b)discontinuance of operation for more than three months;(c)corrective actions are not taken within the time frame specified by the Bureau;(d)relocation of premises, without prior intimation to the Bureau;(e)false declaration in relation to the licence or certificate of conformity or indulged in falsification of records or unfair trade practices;(f)failure to cooperate with the Bureau or its authorised representative for any such audit(s) as may be required during the operation of the licence or certificate of conformity;

(2)The decision taken by the Bureau under sub-paragraph (1) shall be communicated to the holder of licence or certificate of conformity, as the case may be, through e-mail or any other suitable means of written communication along with reasons thereof.

(3)The holder of licence or certificate of conformity whose licence or certificate of conformity has been placed under suspension shall take corrective actions and inform the Bureau.

(4)On receipt of information on action taken, a special audit, if required, may be carried out by the Bureau to verify such action.

(5)The Bureau may revoke the suspension after satisfying itself that the holder of licence or certificate of conformity has taken corrective actions with sufficient evidence to the Bureau to establish conformity of the Management System to the relevant Indian Standard.

(6)The Bureau may suspend the licence or certificate of conformity and direct the holder of licence or certificate of conformity not to use Standard Mark after issuing a notice of twenty-one days when requisite fee is not paid.

(7)The Bureau may revoke suspension under sub-paragraph 6 on receipt of dues.

(8)The suspension issued under sub-paragraph (6) shall not exceed one year.

12. Cancellation or refusal of re-certification of licence or certificate of conformity. - (1) The Bureau may cancel or refuse re-certification of a licence or certificate of conformity, if,-

(a)the holder of licence or certificate of conformity has indulged in misuse of Standard Mark;(b)has made false declaration in relation to the licence or certificate of conformity or indulged in falsification of records or unfair trade practices;(c)suspension of licence or certificate of conformity exceeds more than one year;(d)the holder of licence or certificate of conformity has relocated the premises and has resumed operation of the licence or certificate of conformity at the new premises without approval of the Bureau;(e)the holder of licence or certificate of conformity has violated any conditions of licence or certificate of conformity.

(2)Before cancellation or refusal of re-certification of licence or certificate of conformity, the Bureau shall give the holder of licence or certificate of conformity a written notice of not less than twenty one days through e-mail or any other suitable means of communication, informing its intention of cancellation or refusal of re-certification of licence or certificate of conformity, along with the grounds, with provision for submitting his written explanation and for personal hearing to the holder of licence or certificate of conformity, if sought.

(3)If the licence or certificate of conformity is not under suspension, the notice shall contain instructions to the holder of licence or certificate of conformity directing him to stop operation of the licence or certificate of conformity and stop using the Standard Mark.

(4)In case of non-receipt of a written explanation within a period of twenty-one days from the date of issue of the notice, the Bureau may cancel or refuse to re-certify the licence or certificate of conformity. (5) If an explanation is submitted, the Bureau may take into consideration the explanation and give a personal hearing, if sought, to the holder of licence or certificate of conformity or his authorised representative, as the case may be, before taking a decision in this regard.

(6)The decision taken by the Bureau for cancellation or refusal of re-certification under sub-paragraph (4) and (5) above shall be communicated to the holder of licence or certificate of conformity through e-mail or any other suitable means of written communication along with the grounds.

(7)When an Indian Standard is withdrawn and not superseded by any other Indian Standard, any licence or certificate of conformity granted in respect thereof shall be deemed to have been cancelled from the date of withdrawal of such Indian Standard and any licence or certificate of conformity shall be surrendered to the Bureau by the holder of licence or certificate of conformity forthwith.

(8)For licence or certificate of conformity cancelled under sub-paragraph (7), the Bureau shall refund the part of the licence fee or the certificate of conformity fee if paid in advance, proportionate to the unexpired period of the licence or certificate of conformity, as the case may be.Annexure - I(Refer sub-paragraph (1) and (2) of paragraph 5 of Scheme-III)Fee Structure

1. Application Fee*
(a) Large Industrial Enterprise -	Rs.15, 000/-
(b) Medium, Micro and small IndustrialEnterprise	- Rs. 7,000/-
(c) Central/State Govt. Organisations:
(i) upto 100 employees:	Rs. 7,000/-
(ii) above 100 employees:	Rs. 15,000/-

All 'Libraries, Laboratories, Schools, Colleges, Polytechnics, Training Institutes and health Care Establishments' of the Central/State/Local government irrespective of their size shall be considered as small enterprises.

2. Audit fee:*

(a)For units located within India:

(i)Rs. 12,000. - per manday shall be chargeable.

(ii)Travel limited to a distance of 250 km from the location of the unit and stay of auditors on actual basis shall be borne by the applicant or licence holder or certificate of conformity holder.

(b)For units located outside India:

(i)Rs. 12,000. - per manday shall be chargeable.

(ii)The holder of licence or certificate of conformity shall bear all expenses, including cost to BIS of the man-days spent by BIS certification officer(s) in connection with the audit (from the time of departure from the place of posting till return thereto), as decided by BIS in its absolute discretion.

3. Licence or certificate of conformity fee*/re-certification fee for three years

(a) Large Enterprises	-	Rs. 60,000/-
(b) Medium, Micro and Small Enterprises	-	Rs. 30,000/-

4. Flexibility in Fee - Discount of up to 50% in Licence or certificate of conformity Fee can be given by the Bureau

Note: - (i) For each subsequent systems certification licence to first licence, the application fee shall be Rs. 7000/-

(ii)20% discount in licence fee for subsequent Licences and licence holders of other Conformity Assessment schemes of Bureau.

(iii)For organisations with multiple service outlets - For each additional site (with similar activities) to be covered under the scope, additional licence fee to be paid for each site shall be as follows:

Up to 10-	@ Rs.12,000/- per site
11 and above-	Rs. 1,20,000 + Rs.8,000 for each additional site above 10

* - Taxes Extra- Classification of enterprises will be based on 'The Micro, Small and Medium enterprises Development (MSMED) Act, 2006(27 of 2006).[Annexure - II] [Substituted by Notification F. No. BS/11/11/2020, dated 21.02.2020 w.e.f. 4.6.2018.](Refer sub-paragraph (2) of paragraph 6 of Scheme-III)Standard Mark for different Management SystemsAnnexure - III(Refer sub-paragraph (3) of paragraph 6 of Scheme-III)Dimensions for Standard Mark for different Management Systems

L	L1=-94L	L2= -18L	A= -50L	B= -50L	H= -50L	D= -10L
100mm	94mm	18mm	50mm	50mm	50mm	10mm

A	A1= -76A	B	B1= -52B	H	H1= -88H	H2= -70H
50mm	38mm	50mm	26mm	50mm	44mm	35mm

Annexur - IV(Refer sub-paragraph (3) of paragraph 6 of Scheme-III)Preferred sizes of the standard mark for Quality systems certification

Size H	H1-0.0H	H2-0.03H	H3-0.1H	H4-0.3H	H4-0.03H	H5-0.03H	L-H	L1-0.75H	L2-0.5H	T-0.11H
100	80	3	10	30	3	3	100	75	50	11
80	64	2.4	8	24	2.4	2.4	80	60	40	8.8
63	50.4	1.9	6.3	18.9	1.9	1.9	63	47.25	31.5	6.93
50	40	1.5	5	15	1.5	1.5	50	37.5	25	5.5
40	32	1.2	4	12	1.2	1.2	40	30	20	4.4
25	20	0.75	2.5	7.5	0.75	0.75	25	18.75	12.5	2.75
20	16	0.6	2	6	0.6	0.6	20	15	10	2.2
16	12.8	0.5	1.6	4.8	0.5	0.5	16	12	8	1.76

For multicolour Standard Mark colour scheme shall be as follows:

(a)For printing purposes, colours for letter "Q" shall be "Oriental Blue" and letter "S" in "Monopol Red" as per IS 1222:1992 link, duplicating for twin cylinder rolary machines (third revision)'.

(b)For sign board purposes, colours for letter "Q" shall be "French Blue" (No. 166) and letter "S" in Signal Fled" (No. 537) as per IS 5:1994 "Colours for ready mixed paints and enamels (fourth revision)".

For single colour Standard Mark, there is no restriction in the choice of the colour.Form - I(Refer clause (a) of sub-paragraph (1) of paragraph 3 of Scheme-III)The Deputy Director GeneralBureau of Indian Standards........................................ Regional Office (Address)................................................

1. I/We carrying on business at ............................................................................................... ........................................................................................................ (full business address) under the style of ............................................................ (full name of individual or firm) hereby apply for grant of licence for Management Systems Certification under the Bureau of Indian Standards Act, 2016, in respect of .................................................................................... System(s) in accordance with IS ......................................................................................... The description of products/range of products/services/range of services/processes/activities are detailed below:

2. The above products/range of products/services/range of services/processes /activities are rendered by our factory/unit/office ................................................................................................... (Name of factory/unit/ office) in the premises situated at ................................................................ ....................................................... (address).

3. (a) The Composition of the top Management of my/our factory/unit/office is as follows:

Sr. No.	Name	Designation

(b)I/We undertake to intimate to the Bureau any change in the above composition as soon as it takes place.

4. I/We hereby enclose photo copy of the Certificate of incorporation issued by the Registrar of Firms or Societies/Directorate General of Technical Development/ Director of Industries or similar other documents authenticated the name of firm and its premises.

5. I/We have necessary consents/clearances as per the provisions of Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981 respectively under the Environment (Protection) Act, 1986. (If applicable)

6. Details of Technical Personnel/experts employed:

Sr. No.	Name	Qualification	Job

7. I/We have designed and developed necessary documentation required (copy enclosed).

8. I/We further undertake to modify, amend or alter my/our documented information to bring it in line with the requirements of the relevant standard and/or as required by BIS from time to time.

9. I/We agree to pay fee prescribed by the Bureau as applicable and as given in the scheme and/or as per the agreement/quotation letter No. .................................... dated ................................

10. I/We have read the conditions of licence and hereby undertake to abide by them as mentioned in the guidelines for applicants and the regulations framed under the BIS Act, 2016.

11. Should any initial enquiry be made by the Bureau, I/We agree to extend to the Bureau all reasonable facilities at my/our command and I/We also agree to pay all expenses of the said enquiry, as and when required by the Bureau.

12. I/ We request that the visit for audit of my/our factory /unit/office may be carried out by ................................... (indicate date).

ORI/We shall intimate the time, date, suitable for carrying out the visit for audit as soon as I/We are ready for the same.

13. Certified that I/We had earlier applied for a licence to BIS for ...................................................on ........................................ which could not mature.

14. I/We undertake that should any of the information supplied above in the application form is found to be wrong, the application may be rejected forthwith.

15. I/We have not been convicted under the Bureau of Indian Standards Act in any court of law and neither any prosecution is pending.

ORThe details of convictions/prosecutions pending under the BIS Act are as under:........................................................................................................................................ ........................................................................................................................................

16. I/We have never been warned/advised by BIS for any of our actions violative of the Bureau of Indian Standards Act/

ORThe details of warning/advice received by me/us for violating the BIS Act are as under:........................................................................................................................................... ...............................................................................................................................................

17. Should the licence be granted and as long as it will remain operative I/We hereby undertake to abide by all the conditions of licence and the regulations specified under the aforesaid

Dated this ........................ day of ........................... Two thousand ....................

(Signature): ...............................................(Name): ....................................................(Designation):............................................(For and on behalf of) ...............................

(Seal of the firm)Documents attached:

1. .......................................................

2. .......................................................

3. .......................................................

4. .......................................................

5. .......................................................

Form - II(Refer sub-paragraph (1) of paragraph 9 of Scheme-III)Application for Re-certification of Licence to use the Standard Mark for Management Systems Certification under the Bureau of Indian Standards Act, 2016The Deputy Director GeneralBureau of Indian Standards............................ Regional Office

(Address)1. I/We carrying on business at ....................................................................... (full business address) under the style of............................................................................................ (full name of individual or firm) hereby apply for re-certification of ................................................ ........................................................................ system(s) Certification licence ................................... dated ................................ granted by Bureau of Indian Standards in respect of ............................................................ system(s) in accordance with IS ........................ for a further period of three years, subject to the conditions of licence as stipulated in my/our aforesaid licence, and/or such other conditions as may be stipulated by the Bureau.

2. Name of Contact Person and Designation: ...................................

2.1Contact Person's Phone No., Fax No. and Email:...................................................................................

3. Number of Shifts (with timings of each shift):

4. Number of Personnel

4.1Number of part-time personnel covered in the scope of certification converted to full time personnel (based on 8 hours/day working):...........................

4.2Number of personnel partially involved in the scope of certification converted to full time personnel (based on 8 hours/day working) :............................

4.3Number of personnel in simple functions (Finance, Admin, Security, Transport, Drivers, Canteen, Gardening, etc):................

4.4Total number of personnel in general shift/shift 1:...................

4.4Total number of personnel in other shifts: ....................

4.5Total Number of personnel in other shifts for mutually exclusive operations/functions other than that in general shift/shift 1:...........................

5. Status of the Unit Large/Small Scale Industry/Ancillary/Tiny units/Small Scale Service and Business (Industry Related) Enterprises/ small enterprise (see Note)

Note: - Please enclose Registration letter from the concerned authority and also see BIS 'Guidelines for Applicants'.

6. *The scope of certification would be same as given in the existing licence document.

OR*The scope of certification may be modified as follows: ...................................................................*Strike out whichever is not applicable

7. Change(s) in the firm's structure and Management Systems/System from those mentioned in the existing licence.

................................................................................................................................................ ............................................................................................................................................................

8. Changes affecting the context of the organisation (e.g. changes in legislation, etc.)

................................................................................................................................................... ...............................................................................................................................................

9. I/We propose to continue to use the documentation prepared by us or the revised documentation prepared by us is enclosed. If changes in documentation, please give the details:

10. (a) The composition of the top Management of my/our factory is the same or has changed from as given in the earlier application for the aforesaid licence and is as follows:

Sr. No.	Name	Designation

(b)I/We undertake to intimate to the Bureau any change in the above composition as soon as it takes place.

11. I/We enclose a photo copy of the Certificate of incorporation issued by the Registrar of Organisations or Societies/Directorate General of Technical Development/Director of Industries or similar other documents authenticating the name of organisation and its manufacturing premises (only in case of changes in the name and/or address of the organisation from the earlier submitted to BIS).

12. I/We have read the conditions of licence and hereby undertake to abide by them as mentioned in the 'Guidelines for Applicants' as relevant to the Management System/System and the current regulations specified under the Act.

13. Should any initial enquiry be made by the Bureau, I/we agree to extend to the Bureau all reasonable facilities at my/our command and I/We also agree to pay all expenses of the said enquiry, as and when required by the Bureau.

14. I/We request that the re-certification audit of my/our factory/unit may be carried out by ........................................ (indicate date).

15. Certified that I/We had earlier applied for a licence to BIS for ....................................... which could not mature

16. I/We undertake that should any of the information supplied above in the application form is found to be wrong, the application may be rejected forthwith.

17. I/We have not been convicted under the Act in any court of law and neither any prosecution is pending.

ORThe details of convictions/prosecutions pending under the Act are as under:...........................................................................................................................................

18. I/We have never been warned/advised by BIS for any of our actions violative of the Act.

ORThe details of warning/advice received by me/us for violating the Act are as under:............................................................................................................................................

19. Should the licence be renewed and as long as it will remain operative I/We hereby undertake to abide by all the conditions of licence and the regulations specified under the aforesaid Act. In the event of the licence being suspended or cancelled, I/We also undertake to cease with immediate effect to use all the facilities to us in respect of the licence and return the licence and related documents to the Bureau.

Dated this ........................ day of ........................... Two thousand ....................

(Signature): ...............................................

(Name): ....................................................

(Designation):............................................

(For and on behalf of) ...............................(Seal of the firm)For Office Use Only ................................................Licence No. ................................

20. Planning For Recertification Audit - (a) Details of Significant changes informed in the Re-certification Application Form, if any

(b)Evaluation for the need for conducting a Stage 1 audit (give justification)

Result of evaluation: Stage 1 required / Stage 1 not required

(c)Date (s) indicated by licensee for re-certification audit

(d)Time available for completing re-certification activities before expiration of validity

(e)Recommended Plan [If 20 b) indicates requirement of Stage 1, both Stage 1 and Stage 2 to be planned otherwise plan for Stage 2 Audit only] - Attach system generated Time Scale Estimation

(f)Decision of Approving Authority :

Approved / Not approvedForm-III[Refer Sub-para (5) of para 3 of Scheme-III]Bureau of Indian StandardsLicence for the.......................Management Systems Certification[Accredited by (Name of the Accreditation Body, if accredited)]Licence No.By virtue of the power conferred on it by, the Bureau of Indian Standards Act, 2016 (11 of 2016), the Bureau hereby grants/re-certifies to(hereinafter called the Licensee) the right and licence to be listed in the Bureau's list(s) of Licensees of .......................................Management Systems Certification in respect of the products and/or services or processes particularly described in the schedule hereto, bearing the same number as this licence. Such products and/or services or processes shall be manufactured/provided/carried out by the Licensee at only the address(es) given above, and under the ............................................... Management Systems in accordance with IS ................................The licence is granted/recertified subject to the relevant provisions of the above Act and the rules and regulations made thereunder governing the licences referred to above, and the Licensee hereby covenants with the Bureau duly to observe with the said Rules and Regulations.This licence shall be valid from ................................ to ............................................ and may be recertified as prescribed in the Regulations.Signed, Sealed and Dated this ................................ day of .......................................For Bureau of Indian StandardsName and Signature of Designated authority

to Licence No. ................................................................

Issued to:Products/services/processes with respect to which the firm has been granted/recertified the licence :for ........................... Management Systems Certification:For Bureau of Indian StandardsName and Signature of Designated authorityForm-IV(Refer Sub-para (5) of para 3 of Scheme III)Bureau of Indian StandardsCertificate of conformity for the.......................Management Systems Certification(Accredited by (Name of the Accreditation Body, if accredited))Certificate No.By virtue of the power conferred on it by, the Bureau of Indian Standards Act, 2016 (11 of 2016), the Bureau hereby grants/recertifies to(hereinafter called the certificate holder) the right and certificate of conformity to be listed in the Bureau's list(s) of certificate holders of .......................................Management Systems Certification in respect of the products and/or services or processes particularly described in the schedule hereto, bearing the same number as this certificate. Such products and/or services or processes shall be manufactured/provided/carried out by the certificate holder at only the address given above, and under the ............................................... Management Systems in accordance with IS ................................The certificate holder is granted/recertified subject to the relevant provisions of the above Act and the rules and regulations made thereunder governing the certificates referred to above, and the certificate hereby covenants with the Bureau duly to observe with the said rules and regulations.This certificate shall be valid from ................................ to ............................................ and may be recertified as prescribed in regulations.Signed, sealed and dated this ................................ day of .......................................For Bureau of Indian StandardsName and signature of designated authority

to certificate No. ................................................................

Issued to:Products/services/processes with respect to which the firm has been granted/recertified the certificate :for ........................... Management Systems Certification:For Bureau of Indian StandardsName and Signature of Designated authorityScheme - IVConformity assessment scheme for Grant of certificate of conformity for goods and articles as per any standard (based on scheme Type 'E' as per Schedule-I)

1. Scope. - (1) Under this Scheme which is based on Type 'E', certificate of conformity may be granted by the Bureau for goods or articles, hereinafter referred to as products, manufactured in a manufacturing premises and conforming to specified requirements given in standard or part of standard or essential requirements, as applicable.

Explanation. - For the purpose of sub-paragraph (1), manufacturing premise means the premises, either owned by the applicant or otherwise, where a part of the manufacturing activity takes place and include the premises where the final manufacturing activity is carried out and where certificate of conformity is to be used.

(2)The grant of certificate of conformity shall be done in accordance with the processes specified in paragraph 3.

2. Definitions. - (1) "Inspection and Testing Plan" means a plan to be adopted by the manufacturer for exercising control at different stages in the production process. The plan specifies the level of control and the frequency of inspection and testing so as to ensure that the final product conforms to the specified requirements given in standard(s) or part of standard or essential requirements, as the case may be.

(2)"third party laboratory'' means a laboratory established, maintained or recognised by the Bureau or Government laboratories empaneled by the Bureau or any other laboratory decided by the Executive Committee of the Bureau.

3. Processes of the Scheme. - (1) Selection. - (a) The manufacturer shall identify that,-

(i)specified requirements given in the standard or part of standard or essential requirements, as applicable, and relating to the product against which it intends to obtain a certificate of conformity;(ii)the machinery available in manufacturing premise and prepare a list in Form -I annexed to this Scheme and if any part of the manufacturing activity is outsourced, details of machinery used for that activity shall be indicated in a separate form;(iii)the test equipment required to carry out testing in accordance with the Indian Standard and prepare a list of the available equipment in Form -II annexed to this Scheme.(iv)test facility outside the factory where tests, which the manufacturer cannot perform in-house, can be carried out and inform the same to the Bureau.(b)final decision for relaxation of in-house test facility in case of clause (iv) of sub-paragraph (1) shall be taken by the Bureau;(c)the minimum number of sample(s) required for testing shall be ascertained by the manufacturer keeping in view the nature of the product, intended scope of the certificate of conformity or in accordance with the sampling guidelines:Provided that if the sampling guidelines are available on the website of Bureau, it shall be followed by the manufacturer.(d)the manufacturer shall prepare an inspection and testing plan in Form -III annexed to this Scheme which it proposes to implement in its day to day production so as to ensure that the final product conform to the specified requirement;(e)the manufacturer shall ensure that the product has been tested for conformity against the specified requirements, and shall prepare test report in Form -IV annexed to this Scheme;(f)the manufacturer may apply for grant of certificate of conformity in Form -V annexed to this Scheme and the Bureau shall follow any one of the following procedure or any combination thereof, for grant of certificate of conformity, namely:-(i)(I)the applicant shall submit complete test report of the product which is issued from third party laboratory against specified requirement given in standard or part of standard or essential requirement along with the application;(II)in case of non-availability of test facilities in any third party laboratory for some of the specified requirement, test report of such requirement tested in the factory may be considered;(III)the Bureau shall arrange a factory visit for verification of production process and drawal of verification sample for third party laboratory testing;(IV)the certificate of conformity shall be granted without waiting for the test report of the verification sample;(V)review of the certificate of conformity shall be made on receipt of the test report;(ii)(I)the Bureau shall arrange a visit to factory for verification of production process and testing of the product in the factory;(II)the certificate of conformity shall be granted based on the testing of the samples in the factory;(g)in case of foreign manufacturers, an authorised Indian representative based in India shall be nominated in Form-VI annexed to this Scheme.

(2)Determination. - (a) The Bureau on receipt of an application shall examine that all the required documents have been submitted with the application.

(b)if the application under clause (a) is complete, the Bureau shall finalise the date of the factory visit in consultation with the applicant;

(c)during factory visit the following activities shall be carried out by the Bureau, namely:-

(i)verification of documents submitted by the manufacturer;

(ii)discussion on the adequacy of the Inspection and testing plan;

(iii)verification of the plant layout and manufacturing process with levels of control exercised at various stages as proposed in the inspection and testing plan;

(v)verification of test equipment calibration status;

(vi)testing for specified requirements given in standard(s) or part of standard or essential requirements.

(vii)drawal of sample for third party laboratory testing, in case of sub-clause (i) of clause (e) of sub-paragraph (1) or otherwise, if required.

(d)when certificate of conformity is to be granted as per sub-clause (i) of clause (e) of sub-paragraph (1), such requirements shall be tested for which test facilities are not available in any third party laboratory;

(e)if certificate of conformity is to be granted as per sub-clause (ii) of clause (e) of sub-paragraph (1), complete factory testing shall be carried out;

(f)any inadequacy observed during the preliminary inspection shall be communicated in writing to the manufacturer in Form -VII annexed to this Scheme.

(3)Review. - (a) The report of the factory visit shall be reviewed on the basis of the activities specified under clause (c) of sub-paragraph (2) of paragraph 3;

(b)the test results of the product shall be reviewed for their correctness and conformance to the specified requirement given in standard or part of standard or essential requirement.

(4)Decision. - The decision on grant of certificate of conformity shall be taken when the Bureau is satisfied that the manufacturer has necessary infrastructure for manufacturing quality products on a continuous basis and the test results indicate conformity of the product to the specified requirements.

(5)Attestation. - (a) The Bureau shall grant a certificate of conformity in Form - VIII annexed to this Scheme, indicating the scope of the certificate of conformity, certificate of conformity number, address of the manufacturer and validity of certificate of conformity;

(b)in case of foreign manufacturers, the Bureau shall issue the agreement for grant of certificate of conformity, and indemnity bond, duly executed on a non-judicial stamp paper of rupees one hundred submitted by the foreign manufacturer or his authorised Indian representative, as the case may be;

(c)a performance bank guarantee (PBG) for US Dollars ten thousand issued by any bank having Reserve Bank of India approved branch in India shall be submitted by the foreign manufacturer.

(6)Surveillance. - (a) The Bureau may carry out inspection at the premises of holder of certificate of conformity either with or without prior intimation;

(c)the Bureau may draw samples during inspection for testing;

(e)when sampling is not possible even from despatch point, feedback preferably from organised buyers shall be taken.

4. Complaint - (1) The Bureau shall acknowledge and investigate any complaint received regarding quality of the product covered under a certificate of conformity.

(2)The actions for closure of complaint shall be completed within ninety days, excluding the testing time, where testing of the product is involved.

5. Fee. - (1) The application fee and renewal application fee shall be rupees one thousand each.

(2)The annual certificate of conformity fee for the use of certificate of conformity shall be paid in advance which shall be rupees fifty thousand for large scale industries per year:Provided that a concession of twenty percent shall be given to micro small and medium enterprises.Explanation. - For the purpose of this proviso, the expression micro small and medium enterprises shall have the meaning assigned to it in the Micro Small Medium Enterprises Development Act, 2006 (27 of 2006).

(3)The annual certificate of conformity fee shall not be refunded if certificate of conformity is cancelled.

(4)In case of extension of scope, an amount of rupees five thousand shall be chargeable per endorsement.

(5)For any inspection other than surveillance inspection or inspection carried out for complaint investigation, an inspection fee rupees seven thousand per day shall be levied from the applicant;

(6)The cost of the samples and the testing fee of samples drawn for surveillance or complaint investigation, shall be borne by the applicant or the holder of certificate of conformity.

6. Labelling and marking requirements. - (1) Each product or the package, as the case may be, shall be marked with certificate of conformity number.

(2)The product details, as per the requirement of the standard, which may include variety, lot or batch number, date or week of manufacturing, complete address of manufacturer and shall be marked on either the product or the packaging or contained in a label attached to the product.

(3)The marking details shall contain reference to the website of the Bureau so that consumer may verify the authenticity of the product.

(4)If the certificate of conformity number cannot be applied on the product or the packaging physically, it shall be given on the test certificate.

(5)For any specific product, additional labelling and marking requirements may be specified by the Bureau to which the holder of certificate of conformity shall comply with.

7. Conditions of certificate of conformity. - The conditions of certificate of conformity shall be as provided in regulation 14 of these regulations.

8. Validity of certificate of conformity. - (1) The certificate of conformity shall be granted initially for not less than one year and up to two years.

(2)The certificate of conformity may be renewed for a further period of not less than one year and up to five years.

9. Renewal of certificate of conformity. - (1) An application for renewal of certificate of conformity shall be made before three months of expiration of certificate of conformity to the Bureau in Form -IX annexed to this Scheme.

(2)The Bureau shall renew the certificate of conformity in Form -X annexed to this Scheme.

(3)The renewal of certificate of conformity shall be done in accordance with the regulation 16 of these regulations.

10. Change in scope of certificate of conformity. - (1) An application for change in scope of certificate of conformity shall be made to the Bureau in Form -XI along with fee prescribed in sub-paragraph (4) of paragraph 5.

(2)For extension in scope of certificate of conformity, application shall be made either along with a complete test report of the product issued by a third party laboratory or along with a request to Bureau to draw the samples for testing.

(3)The Bureau shall change the scope of certificate of conformity in Form -XII.

11. Suspension. - (1) The holder of certificate of conformity on its own shall suspend its use under intimation to the Bureau if, at any time, there is difficulty in maintaining the conformity of the product to the specified requirements covered under certificate of conformity or any test equipment goes out of order or due to natural calamities such as flood, fire, earthquake, lock out declared by the management, closure of operations directed by a competent court or statutory authority.

(2)The revocation of suspension may be done as soon as the deficiencies are removed and information shall be sent to the Bureau immediately but not later than seven days from the date of revocation.

(3)The holder of certificate of conformity on its own shall suspend its use under intimation to the Bureau on relocation of manufacturing unit to a new premises.

(4)The revocation of suspension may be done by the Bureau after verification of the old premises and verification of production process at new premises.

(5)

(a)The Bureau may suspend the certificate of conformity and direct the holder of certificate of conformity to stop its use if, at any time, there is sufficient evidence that the product may not be conforming to the specified requirements covered under the certificate of conformity and such evidence is not limited to, but may include one or more of the following, namely:-

(i)consecutive test reports indicating non-conformity of the product;

(ii)major deviation observed in the implementation of manufacturer`s inspection and testing plan;

(iii)major modification(s) in the manufacturing process without prior evaluation of the Bureau;

(iv)relocation of manufacturing unit to a new address without intimation;

(v)closure of manufacturing unit for more than six months without intimation;

(vi)non-compliance of any instruction issued by the Bureau from time to time.

(b)The holder of certificate of conformity, whose certificate of conformity has been put under suspension, shall stop using the same, dispatching the product covered under the certificate of conformity and shall send confirmation in this regard to the Bureau immediately.

(c)The Bureau may arrange a visit to the factory to verify the corrective actions and may allow revocation of suspension after satisfying itself that the holder of certificate -

(i)has taken necessary corrective actions; and

(ii)has provided sufficient evidence of conformity of the product to the specified requirements.

(6)The Bureau may suspend the certificate of conformity after issuing a notice of twenty one days and direct its holder to stop use of the certificate of conformity when requisite fee is not paid by the applicant.

(7)The Bureau may revoke the suspension issued under sub-paragraph (6) on receipt of the dues.

12. Cancellation of certificate of conformity. - The Bureau shall cancel the certificate of conformity in accordance with regulation 19 of these regulations.

Form - I[Refer sub-clause (ii) of clause (a) of sub-paragraph (1) of paragraph 3 of Scheme IV]Declaration Regarding Manufacturing MachineryNo entry to be crossed

1. Application/Certificate of Conformity No.

2. Name/Address

Sr. No.	Machinery	Make/ Identification No.	Production capacity per day, if applicable	Number	Remarks

Note: - Attach extra sheet, if required

I hereby declare thatthe machinery details of whichgiven above areavailable with usI also declare that Iwill send prior intimation to Bureau of Indian Standards wheneverany machinery is not available due to any reason.Signature of Firm'sRepresentative....................................NameDesignationDate*If any part of themanufacturing activity is outsourced, details of machinery usedfor outsourcedactivity shall be indicated in a separate formalong with complete address of the outsourced premises.

I have verified theavailability of the above mentioned machinery during myinspection.Sig. of Bureau ofIndian Standards Certification Officer.......................................................NameDesignationDate of verification

Form - II[Refer sub-clause (iii) of clause (a) of sub-paragraph (1) of paragraph 3 of Scheme IV]Declaration Regarding Test EquipmentNo entry to be crossed

1.

Application/Certificate of Conformity No.

2. Name/Address

Sr. No.	Test Equipment/Chemicals and IdentificationNumbers (Where applicable)	Least Count and Range (Where applicable)	Valid Calibration (Where required) Yes/No	Tests Used in with Clause Reference	Remarks (Indicate number of Equipment)

Note: - Attach extra sheet, if required

I hereby declare thatthe testing equipment details of which given above are availablewith usI also declare that Iwill send prior intimation to Bureau of Indian Standards wheneverany testing equipment is not available due to any reason.Signature of Firm'sRepresentative....................................NameDesignationDate

I have verified theavailability of the above mentioned testing equipment during myinspection.Sig. of Bureau ofIndian Standards CertificationOfficer…...................................NameDesignationDate of verification

Form - III[Refer clause (d) of sub-paragraph (1) of paragraph 3 of Scheme IV]Scheme of Inspection and Testing (SIT)Name of Applicant/Holder of certificate: M/s.Application/Certificate of Conformity No.Address of Applicant/Holder of certificateEssential Requirement(s) SIT No.Product ..............................................................................

Test details	Levels of control*	Remarks
Sr. No.	Requirement	Test method	No. of samples	Lot size	Frequency
		Clause	Reference

Note: - Attach extra sheet, if required* Levels of control means inspection and tests mentioned in above table shall be carried out on all quantities of product intended to be covered under Bureau of Indian Standards product certification Scheme - IV andappropriate records shall be maintainedSeal of FirmSignature Name Designation DateForm - IV[Refer clause (e) of sub-paragraph (1) of paragraph 3 of Scheme IV]Test Report

Name of Applicant/Holder of certificate: M/s.
Application/Certificate of Conformity No.	Certificate of Conformity valid up to
Address of Applicant/Holder of certificate
Product
Grade/Type/Variety/Class etc.
Declared values, if any
Batch/Lot No.	Sr. No.
Date of Manufacturing	Any other information
Date of start of testing	Date of completion of testing

Sr. No.	Tests	Clause/ Essential requirement, as applicable	Reference	Specified Requirement	Observation(s)	Remarks

Note: - Attach extra sheet, if requiredThe above mentioned sample manufactured and tested at our premises is conforming/non-conforming to standard(s)/ requirements of Standard(s)Seal of FirmSignatureNameDesignationDate

	Form - V
	(Refer clause (g) of sub-paragraph (1) ofparagraph 3 of Scheme IV)
	Bureau of Indian Standards
	Product Certification Scheme
	Application for Licence to use the StandardMark

Full Name of Firm

office	{\|
Address

| {||-| Tel|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Factory	{\|
Address

| {||-| Tel.|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Management	{\|
Office Designation1234

| {||-| State Designation1234|}|-|| Name| Tel| From||}

Scale		Correspondences Address	Sector
Leses	Office	Public
MSME	Factory	Private

This application is being made to use the BIS Standard Mark ()on:

Product
Indian Standard	ISPart**	Grade type Cash etc.


Units of Production	Present Installed Capacity	Quality	Value (Rs.)


Fee Details	Amount (Rs.)	Invoice No. With date


PAN as of Firm
SignatureNameDesignation

SI No.	Documents
1
2
3
4
5
6
7
8
9
10
11
12
13

Form - VI[Refer clause (g) of sub-paragraph (1) of paragraph 3 of Scheme IV]Form for nomination by manufacturerToThe Director General,Bureau of Indian Standard,

9.

, Bahadur Shah Zafar Marg,New Delhi-110 002.Subject: Nomination of Authorized Indian RepresentativeDear Sir/Madam,In terms of the clause (g) of sub-paragraph (1) of paragraph 3 of Scheme IV of BIS (Conformity Assessment) Regulations, 2018, we, M/s...................................., the manufacturer, do hereby nominate and appoint Mr./Ms................................................, son / daughter of Mr........................................................., resident of ................................................................................................................, INDIA, as our Authorized Indian representative.Mr./Ms. ......................, would be the person responsible for and on our behalf under the clause (g) of sub-paragraph (1) of paragraph 3 of Scheme IV of BIS (Conformity Assessment) Regulations, 2018 for compliance of terms and conditions of certificate of conformity and also provisions of the BIS Act 2016, Rules and Regulations. The form also contains his / her signatures in token of his / her acceptance, consent and confirmation of the terms and conditions of the certificate of conformity. Please be advised that the nomination in favour of the authorized India representative shall continue for the purpose of this certificate of conformity till such time that some other person is appointed in his / her place in accordance with the terms of clause (g) of sub-paragraph (1) of paragraph 3 of Scheme IV of BIS (Conformity Assessment) Regulations, 2018.Yours faithfully,

Signature of AuthorizedIndian Representative:Name:Designation:Contact details: -Mob. No.:Email:Complete postal Address:

Signature:Name:Designation:Contact details: -Mob. No.:Email:DateSeal:

Form - VII[Refer clause (d) of sub-paragraph (2) of paragraph 3 of Scheme IV]Bureau of Indian Standards........................... Branch Office(Discrepancy-cum-Advisory Report)

Name of Applicant/Holder of Certificate: M/s
Application/Certificate ofConformity No.Certificate of Conformity valid upto	Nature of visit(verification/surveillance/others)
Product	Date(s) of visit

Sr. No.	Discrepancies/Advices rendered	Essential requirement(s) or any otherreference

Comments/ agreed action (by Applicant/Holder of certificate)

I have fullyexplained the contents of this report)Signature......................................NameDesignation(Bureau of Indian Standards Representive)

(i) I have fullyunderstood the contents of this report(ii) Confirmation ofthe actions on discrepancy-cum -advisory shall be made to Bureauof Indian Standards within …...............days.Signature..................................NameDesignation(Firm's representative)

Note: - It is advised that a copy of this report be enclosed by the firm in the certificate of conformity file for necessary follow up actions and future reference.Form - VIII[Refer clause (a) of sub-paragraph (5) of paragraph 3 of Scheme IV]Bureau of Indian StandardsCertificate of ConformityCertificate of Conformity No.....................................By virtue of the power conferred on it by the Bureau of Indian Standards Act, 2016 (11 of 2016) the Bureau hereby grants toM/s(hereinafter called 'the Holder of Certificate) this Certificate of Conformity for the product set out in the first column of the Schedule hereto, upon or in respect of the scope set out in the second column of the said Schedule which is manufactured in accordance with/conforms to the specified requirement(s) referred to in the second column of the said Schedule as from time to time amended or revised.

2. This Certificate of Conformity carries obligations on part of the holder of certificate as conditions of Certificate of Conformity which are given in Annexure attached herewith. This certificate shall be valid for the Name, Factory Address and period as mentioned in the Schedule and may be renewed as prescribed in the scheme.

Schedule 5

(Certificate of conformity No................)NameFactory AddressValidity from ................................................ to ....................................................

Product	Scope of certificate of conformity
(1)	(2)

Signed, Sealed and Dated this ..................... day of ................... month of year ............................for Bureau of Indian StandardsName and signature of designated authorityAnnexure(Certificate of Conformity No..................)Conditions of the certificate of Conformity

(2)The holder of certificate of conformity shall not use the certificate of conformity in relation to goods, articles, process, system or service which are non-conforming or outside the scope of the certificate of conformity.

(3)Certificate of conformity shall not be used in relation to any goods, article, process, system or service during deferment or suspension, or, after expiry or cancellation of the certificate of conformity.

(5)The holder of certificate of conformity shall maintain records as specified by the Bureau from time to time.

(6)The holder of certificate of conformity shall provide the Bureau all assistance in connection with carrying out inspection or audit at its premises.

(7)The holder of certificate of conformity shall provide information relating to production covered under certificate of conformity as and when it is required by the Bureau.

(8)If the certificate of conformity is granted in relation to goods or articles, the holder of certificate of conformity shall provide the list of consignees, distributors, dealers or retailers to whom goods or articles under certificate of conformity is supplied.

(9)The certificate of conformity shall not be transferred to any person without prior approval of the Bureau.

(11)The Bureau shall have the right to amend any of the conditions of certificate of conformity by giving a notice of at least one month to the holder of certificate of conformity.Form - IX(Refer sub-paragraph (1) of paragraph 9 of Scheme IV)Application for renewal of certificate of conformityHead ................... Branch OfficeBureau of Indian StandardsDear Sir/Madam,I/we, carrying on business at ............................................................................................. ......................................................................................................................... (Full factory and office address) apply for renewal of Certificate of Conformity No. .............................granted by the Bureau under Bureau of Indian Standards Act, 2016, rules and regulations framed thereunder, as amended from time to time, for a further period from ............................. to ................................, the conditions being the same as stipulated in the aforesaid certificate and amended from time to time.

2. Details of production of goods effected under the certificate are given in the report of performance placed overleaf duly authenticated by CEO/authorised signatory of our company.

3. I/We are enclosing herewith Receipt No ................... dated .................... for L ............ towards the following dues:

(i) Renewal application fee	L
(ii) Annual certificate of conformity fee	L	per year rate
(iii) Previous dues/Other fee (as per Bureau ofIndian Standards notice) if any.
(iv) Total amountL
Seal of Firm		SignatureDateNameDesignationFor and on behalf of

Report of Performance(Period to be covered by the Report being ...................................... to .............................................)Name of Product ...................................Certificate of Conformity No. -

1. Total production of the article(s)

2. Production covered under the certificate of conformity and its approximate value

2.1Quantity ...............

2.2Value( L ) ...............

3. Quantity not covered under certificate of conformity, if any, and the reasons for such non-coverage

4. Names and addresses of all purchasers of goods covered under certificate of conformity including Central Government/State Government Ministry/Department/ undertaking etc. (if applicable)

5. Month-wise production statement for the period mentioned

Note : - Attach separate sheet, if requiredForm - X(Refer sub-paragraph (2) of paragraph 9 of Scheme IV)Attachment to Certificate of Conformity (CoC) No. ....................

CoC No. -	Name of the holder of certificate with theFactory Address	Name of the Product

Endorsement No. ...... Dated ....Whereas, the certificate was valid upto .......................... ,*And, whereas the renewal was deferred till ............... and holder of certificate was not allowed to use the certificate from ................... to ...................... (*Strike out, if not applicable),Now, consequent upon renewal, the validity of the certificate given in schedule of the original certificate/ endorsement No. ..... has been extended from ...................... to .....................Other conditions of the certificate remain the same.Signature of designated authority(Name of designated authority)Form - XI(Refer sub-paragraph (1) of paragraph 10 of Scheme IV)Application for change in scope of certificate of conformityHead ................... Branch Office Bureau of Indian StandardsDear Sir/Madam,I/we, carrying on business at ............................................................................................. ......................................................................................................................... (Full factory and office address) apply for inclusion of new varieties/requirements (as applicable) mentioned as detailed below in Certificate of Conformity No. ...................... granted by the Bureau of Indian Standards.

2. Product Title

Existing scope of certificate of conformityExtension/Reduction desired in scope of certificate of conformity

3. Test report(s), enclosed Yes/ No/ Not Applicable

4. List of additional manufacturing machinery and/or test equipment's required, if any

5. I/We have made the payment of L ....................... vide Receipt No........................dated ................................ towards the above application.

Seal of Firm

SignatureDateNameDesignationFor and on behalf of

Note : - Attach separate sheet, if requiredForm - XII(Refer sub-paragraph (3) of paragraph 10 of Scheme IV)Attachment to Certificate of Conformity (CoC) No. .............................

CoC No. -	Name of the holder of certificate with thefactory address	Name of the Product

Endorsement No. ...... Dated ....The following addition/deletion in the scope of certificate of conformity has (have) been approved by the Bureau with effect from ...............................Consequent upon the above changes, the revised scope of the certificate of conformity in column (2) of the table in schedule of the certificate of conformity is amended as follows:Other conditions of the certificate remain the same.Signature of designated authority(Name of designated authority)Scheme - VConformity assessment scheme for Grant of certificate of conformity for a batch or lot of goods and articles as per any standard (based on scheme Type 'B' as per Schedule-I)

1. Scope. - (1) Under this Scheme which is based on Type 'B', certificate of conformity may be granted by the Bureau to a person for batch or lot of goods or articles, hereinafter referred to as products, conforming to specified requirements given in standard or part of standard or essential requirements, as applicable.

(2)The grant of certificate of conformity shall be done in accordance with the processes provided under paragraph 3 of this scheme.

2. Definitions. - (1) "third party laboratory" means a laboratory established, maintained or recognised by the Bureau or Government laboratories empaneled by the Bureau or any other laboratory decided by the Executive Committee of the Bureau.

3. Processes of the scheme. - (1) Selection. - (a) The person shall identify that, -

(i)the quantity of the product or size of the batch or lot and specified requirement (s) applicable to such product against which it intends to obtain a certificate of conformity;(ii)the site where the batch or lot is to be offered for inspection and availability of required resources for carrying out inspection at such site;(iii)the test certificate or reports issued by the manufacturer's quality assurance department;(iv)whether a complete test report issued from a third party laboratory indicating conformity of the product to the specified requirement is available;(v)the laboratory where the product may be tested for specified requirements;(b)the application for grant of certificate of conformity shall be submitted in Form -I annexed to this Scheme either with the test report under sub-clause (iv) of clause (a) of sub-paragraph (1) or with a request to Bureau to draw the sample, during the visit to the site, from the lot or batch for its testing in a third party laboratory.

(2)Determination. - (a) The Bureau on receipt of an application shall examine that all the required documents have been submitted with the application.

(b)If a test report indicating conformity is enclosed with the application, the Bureau shall finalise the date of verification of the lot or batch of product in consultation with the applicant.

(c)During verification visit, the Bureau shall verify the following on the product, namely: -

(i)variety/grades/type/size;

(ii)quantity/lot size;

(iii)lot/batch number;

(iv)manufacturer's complete address; and

(v)date or week of manufacturing.

(d)If the application has been submitted without the test report of third party laboratory, the Bureau shall determine the name of the laboratory where specified requirements can be tested and the sample size required by the laboratory for complete testing.

(3)Review. - (a) The verification report shall be reviewed for its completeness with respect to the parameters provided under sub-paragraph (2).

(b)In case of drawal of sample by the Bureau, the test report received from third party laboratory shall be reviewed for its correctness and conformance to the specified requirements.

(4)Decision. - The decision on grant of certificate of conformity shall be taken by the Bureau on the basis of findings of verification report and conformity of the product to the specified requirement.

(5)Attestation. - (a) The Bureau shall grant a certificate of conformity in Form -II annexed to this Scheme indicating the scope of the certificate of conformity including the specified requirements and certificate of conformity number.

(b)The certificate of conformity shall be a onetime certificate and renewal of certificate of conformity is not possible.

4. Complaints. - (1) The Bureau shall acknowledge and investigate any complaint received regarding quality of the product covered under a certificate of conformity.

(2)The action for closure of complaint shall be completed within ninety days, excluding the testing time, where testing of the product is involved.

5. Fee. - (1) The application shall be accompanied by fee of rupees one thousand.

(2)The inspection fee shall be chargeable in advance at the rate of rupees seven thousand per man-day.

(3)The fee shall be one per cent of value of lot or batch subject to a minimum of rupees ten thousand for each lot or batch shall be payable to the Bureau.

(4)If the certificate of conformity is cancelled, no fee shall be refunded.

6. Labelling and marking requirements. - (1) Each product or the package or both shall be marked with certificate of conformity number.

(2)The product details, as per the requirement of the standard, which may include variety, lot or batch number, date or week of manufacturing and complete address of manufacturer shall be marked on either the product or the packaging or contained in a label attached to the product.

(3)The marking details shall contain reference to the website of the Bureau so that consumer may verify the authenticity of the product.

(4)If the certificate of conformity number cannot be applied on the product or the packaging physically, it can be given on the test certificate.

(5)For any specific product, additional labelling and marking requirements may be specified by the Bureau to which the holder of certificate of conformity shall comply with.

7. Conditions of certificate of conformity. - The conditions of certificate of conformity shall be as provided in regulation 14 of these regulations.

8. Cancellation of Certificate of conformity. - The Bureau shall cancel the certificate of conformity in accordance with regulation 19 of these regulations.

	Form - 1
	(Refer clause (b) of sub-paragraph (1) ofparagraph 3 of Scheme V)
	Bureau of Indian Standards
	Product Certification Scheme
	Application for obtaining Certificate ofconformity

Full Name of individual or Firm

office	{\|
Address

| {||-| Tel|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Factory	{\|
Address

| {||-| Tel.|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Management	{\|
Office Designation1234

| {||-| State Designation1234|}|-|| Name| Tel| From||}

Scale		Correspondences Address	Sector
Leses	Office	Public
MSME	Factory	Private

This application is being made to use the BIS Standard Mark ()on:

Product
Indian Standard	ISPart**	Grade type Cash etc.


Units of Production	Present Installed Capacity	Quality	Value (Rs.)


Fee Details	Amount (Rs.)	Invoice No. With date


PAN as of Firm
SignatureNameDesignation

SI No.	Documents	Yes/No/N.A
1
2
3
4

Form - II(Refer sub-paragraph (5) of paragraph 3 of Scheme V)Bureau of Indian StandardsCertificate of ConformityCertificate of Conformity No. -By virtue of the power conferred on it by the Bureau of Indian Standards Act, 2016 (11 of 2016) the Bureau hereby grants toMr./Ms./M/s(hereinafter called 'the Holder of Certificate) this Certificate of Conformity for the product set out in the first column of the Schedule hereto, upon or in respect of the scope set out in the second column of the said Schedule which is manufactured in accordance with/conforms to the specified requirement(s) referred to in the second column of the said Schedule as from time to time amended or revised.

2. This Certificate of Conformity carries obligations on part of the holder of certificate as conditions of Certificate of Conformity which are given in Annexure attached herewith. This certificate shall be valid only for the Name and Address as mentioned in the Schedule.

Schedule 6

(Certificate of Conformity No...............................)NameAddress

(1)	(2)
Product	Scope of certificate of conformity

Signed, Sealed and Dated this ..................... day of ................... month of year............................for Bureau of Indian StandardsName and Signature of Designated authorityAnnexure(Certificate of Conformity No...............)Conditions of the certificate of conformity

(5)The holder of certificate of conformity shall maintain records as specified by the Bureau from time to time.

(6)The holder of certificate of conformity shall provide the Bureau all assistance in connection with carrying out inspection or audit at its premises.

(7)The holder of certificate of conformity shall provide information relating to production covered under certificate of conformity as and when it is required by the Bureau.

(8)If the certificate of conformity is granted in relation to goods or articles, the holder of certificate of conformity shall provide the list of consignees, distributors, dealers or retailers to whom goods or articles under certificate of conformity is supplied.

(9)The certificate of conformity shall not be transferred to any person without prior approval of the Bureau.

(11)The Bureau shall have the right to amend any of the conditions of certificate of conformity by giving a notice of at least one month to the holder of certificate of conformity.Scheme - IVConformity assessment scheme for Grant of certificate of conformity for services as per any standard (based on scheme Type 'F' as per Schedule-I)

1. Scope. - (1) Under this Scheme which is based on Type 'F', certificate of conformity may be granted by the Bureau to an organisation providing service to a person or an organisation on demonstration of conformity of service and provision of services to the specified requirements.

(2)The grant of certificate of conformity and their operation shall be done in accordance with the processes provided under paragraph 3 of this scheme.

2. Definition. - "service" means the result generated by activity at the interface between an organisation and a customer and by organisation's internal activities, to meet customer requirements.

3. Processes of the Scheme. - (1) Selection -(a) The service provider shall identify that, -

(i)the service and the applicable specified requirements against which it intends to obtain a certificate of conformity;(ii)the resources to be used in the delivery of services and provide the details to the Bureau; and(iii)the elements of the service delivery to be contracted or outsourced, if allowed in the specified requirements.(b)the service provider shall offer sufficient sample to the Bureau for successful evaluation of services and provision of services keeping in view intended scope of the certificate of conformity;(c)the service provider shall prepare a service manual which it proposes to implement for demonstration of conformity of service and provision of services to the specified requirements;(d)the service provider may apply for grant of certificate of conformity in Form-I annexed to this scheme along with necessary documents and fee;(e)the applicant shall be responsible for the conformity of service and provision of service to the specified requirement, for which the application is being made;(f)the Bureau may require evidence to be produced by the applicant that the service and provision of service in respect of which certificate of conformity has been applied for conform to the specified requirement.(g)the applicant, before making an application to the Bureau, shall have been in operation for at least three months, providing the same service for which the application is being made.

(2)Evaluation. - (a) The Bureau may call for required documents or any supplementary information or any documentary evidence from the applicant in support of or to substantiate any statement made in the application, within such time as may be directed by the Bureau;

(b)if the applicant is not providing the documents or supplementary information or any documentary evidence under clause (a), application shall be summarily rejected by the Bureau;

(c)if the documents or information or evidence furnished by the applicant are found to be satisfactory, the application may be processed for grant of certificate of conformity;

(d)for evaluation of the service and service provider, the Bureau shall arrange visit to the service provider to carry out necessary evaluation that can include the following activities, namely:-

(i)verification of documents submitted by the service provider;

(ii)discussion on the adequacy and appropriateness of the service manual;

(iii)validation of the design of the service delivery process, if applicable;

(iv)testing and evaluation of service delivery processes and service outputs;

(v)assessment of the resources used in the delivery of services;

(vi)interview and communication with the service personal and assessment of their competence;

(vii)assessment of contractors, subcontractors, franchisees, where the service delivery is contracted or outsourced;

(viii)assessing the management and control of documentation, including any necessary aspects to address the confidentiality and privacy requirements;

(ix)on-site or remote visits, at the physical location at which the service is being provided, or at any virtual locations where the services are provided;

(x)anonymous observation or witnessing of the service being delivered; and

(xi)obtaining and assessing feedback on the service being delivered and customer experience.

(e)any inadequacy or non-conformity observed during the evaluation process shall be communicated in writing to the service provider in Form -II annexed to this Scheme.

(3)Review. - The evaluation report shall be reviewed with respect to clause (d) of sub-paragraph (2) of paragraph 3 for their correctness and conformance to the specified requirement.

(4)Decision. - (a) Before taking the decision on grant of certificate of conformity, the Bureau shall invite public comments for a period of one month after successful review of evaluation activities and this may include collection of information from customers, including complaints;

(b)the Bureau shall grant certificate of conformity after completing the public announcement period with no major customer complaints and resolving the feedback form the customers satisfactorily;

(5)Attestation. - The Bureau shall grant a certificate of conformity in Form III annexed to this Scheme indicating the scope of the certificate of conformity, certificate number, address of the service provider, validity of certificate, details of the specified requirements to the manufacturer.

(6)Surveillance. - (a) The Bureau may carry out surveillance evaluation of the certificate holder either with or without prior intimation;

(b)the need for carrying out the surveillance evaluation shall be decided keeping in view the risk associated with the service provided and any variation observed during such evaluation shall be communicated to the licensee in Form -II annexed to this Scheme.

4. Complaints. - (1) Whenever any complaint regarding nonconformity of the service and provision of service to the specified requirement, the same shall be investigated and investigation at complainant end shall precede the investigation at the certificate holder.

(2)In case the complaint is established, -

(a)steps shall be taken to advise the certificate holder to arrange redressal;

(b)certificate of conformity may be suspended and certificate holder may be advised to take corrective actions and resumption may be permitted after satisfactory verification of corrective action;

(c)in case it is established that certificate holder has indulged in any of the activity leading to establishment of any of the conditions given in sub paragraph (1) of paragraph 12 of this Scheme, certificate of conformity may be cancelled.

5. Fee. - (1) The application for grant of certificate of conformity shall be accompanied by fee of rupees fifteen thousand.

(2)The following fee shall be payable before grant of certificate of conformity or re-certification as prescribed by the Bureau from time to time, namely: -

(a)evaluation visit fee of rupees twelve thousand per man-day; and

(b)annual certificate of conformity fee of rupees fifty thousand per year.

(3)If the certificate of conformity is cancelled, no fee shall be refunded.

6. Labelling and marking requirements. - (1) A service provider shall use certificate of conformity number only in conjunction with the certified service.

(2)The certificate of conformity number may be used on sales literature or promotional material.

7. Conditions of certificate of conformity. - The conditions of certificate of conformity shall be as provided in regulation 14 of these regulations.

8. Validity of certificate of conformity. - (1) The certificate of conformity shall be granted for a period of three years and the period may be extended or reduced in case of revision of applicable specified requirements.

(2)The certificate holder is normally re-certified for a period of three years and re-certification period may be extended or reduced depending on the re-certification decision or revision of applicable specified requirements.

(3)The validity period of the certificate may be reduced based on the request of applicant or certificate holder.

9. Re-certification of certificate of conformity. - (1) The certificate holder shall submit an application for r -certification in the prescribed Form-II annexed to this Scheme to facilitate completion of re-certification within five month of its validity.

(2)The re-certification of the certificate shall be done, -

(a)if the re-certification application is found to be complete;

(b)on payment of fee as specified in sub-paragraph (2) of paragraph 5; and

(c)if the Bureau is satisfied that the certificate holder has successfully demonstrated conformity of service and provision of services to the specified requirement.

(3)The provisions under sub-paragraphs (1) to (6) of paragraph 3 of this Scheme shall also be applicable for re-certification.

(4)Upon re-certification, surveillance evaluation shall be planned in accordance with the guidelines of this Scheme and shall be carried out.

(5)The re-certification shall be done in accordance with the regulation 8 of these regulations.

10. Change in scope of certificate of conformity. - The scope of the certificate of conformity may be extended or reduced upon a request made by the certificate holder in this regard.

11. Suspension. - (1) If, at any time, the Bureau has sufficient evidence that the services and provision of services for which certificate of conformity has been granted, are not conforming to the specified requirement, the Bureau may suspend the certificate of conformity and direct the holder to stop its use and evidence is not limited to, but may include one or more of the following, namely -

(a)using certificate of conformity in a manner not permitted by the Bureau;(b)discontinuance of operation for more than three months;(c)corrective actions are not taken within the time frame specified by the Bureau;(d)relocation of premises, without prior intimation to the Bureau;(e)false declaration in relation to the certificate of conformity or indulged in falsification of records or unfair trade practices;(f)failure to cooperate with the Bureau or its authorised representative for any such evaluation as may be required during the operation of the certificate of conformity.

(2)The decision taken by the Bureau under sub-paragraph (1) shall be communicated to the certificate holder through e-mail or any other suitable means of written communication along with reasons thereof.

(3)The certificate of conformity has been placed under suspension, its holder shall take corrective actions and inform the same to the Bureau.

(4)On receipt of information on action taken, a special evaluation visit, if required, may be carried out by the Bureau to verify such action.

(5)The Bureau may revoke the suspension after satisfying itself that the certificate holder has taken corrective actions with sufficient evidence to the Bureau to establish conformity of the relevant specified requirements.

(6)If the suspension of the certificate is due to non-payment of necessary fee, the Bureau may direct the holder against its use by issuing a notice of twenty-one days and suspension may be revoked on receipt of the dues.

(7)The period of suspension under sub-paragraph (1) shall not exceed one year.

12. Cancellation or refusal of re-certification of certificate of conformity. - (1) The Bureau may cancel or refuse re-certification, if -

(a)the certificate holder has indulged in misuse of the certificate of conformity;(b)has made false declaration in relation to the certificate or indulged in falsification of records or unfair trade practices;(c)suspension of certificate exceeds more than one year;(d)the certificate holder has re-located the premises and has resumed the use of certificate at the new premises without approval of the Bureau;(e)the certificate holder has violated any conditions of the certificate.

(2)Before cancellation or refusal of re-certification, the Bureau shall give the certificate holder a written notice of not less than twenty one days through e-mail or any other suitable means of communication, informing its intention of cancellation or refusal of re-certification, along with the grounds, with provision for submitting his written explanation and for personal hearing to the certificate, if sought.

(3)If the certificate is not under suspension, the notice shall contain instructions to certificate holder directing him to stop use of certificate.

(4)In case of non-receipt of a written explanation within a period of twenty-one days from the date of issue of the notice, the Bureau may cancel or refuse to re-certify the certificate of conformity.

(5)If an explanation is submitted, the Bureau may take into consideration the explanation so submitted and give a personal hearing, if sought, to the certificate holder or his authorised representative, as the case may be, before taking a decision in this regard.

(6)The decision taken by the Bureau for cancellation or refusal of re-certification under sub-paragraphs (4) and (5) of this Scheme shall be communicated to the certificate holder through email or any other suitable means of written communication along with the grounds.

(7)When a specified requirement is withdrawn and not superseded by any other requirements, any certificate granted in respect thereof shall be deemed to have been cancelled from the date of withdrawal of such specified requirement and any certificate of conformity shall be surrendered to the Bureau by the certificate holder forthwith.

(8)For certificate of conformity cancelled under sub-paragraph (7), the Bureau shall refund the part of the certificate fee if paid in advance, proportionate to the unexpired period of the certificate.

	Form - I
	(Refer clause (d) of sub-paragraph (1) ofparagraph 3 of Scheme VI)
	Bureau of Indian Standards
	Service(s) Certification Scheme
	Application for obtaining Certificate of Conformity

Full Name of Firm

office	{\|
Address

| {||-| Tel|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Factory	{\|
Address

| {||-| Tel.|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Management	{\|
Office Designation1234

| {||-| State Designation1234|}|-|| Name| Tel| From||}

Scale		Correspondences Address	Sector
Leses	Office	Public
MSME	Factory	Private

This application is being made to use the BIS Standard Mark ()on:

Product
Indian Standard	ISPart**	Grade type Cash etc.


Units of Production	Present Installed Capacity	Quality	Value (Rs.)


Fee Details	Amount (Rs.)	Invoice No. With date


PAN as of Firm
SignatureNameDesignation

SI No.	Documents	Yes/No./N.A
1
2
3
4
5
6
7
8

Note : for more details you may please visit our website https://www.Bis.gov.in.Form - II[Refer clause (e) of sub-paragraph (2) of paragraph 3 of Scheme VI]Bureau of Indian Standards.............. Branch Office(Discrepancy-cum-Advisory Report)

Name of Applicant/Holder of Certificate: M/s
Application/Certificate ofConformity No.Certificate of Conformity valid upto	Nature of visit(initial/surveillance evaluation/others)
Service(s)/Provision of service(s)	Date(s) ofvisit

Sr. No.	Discrepancies/Advices rendered	Specified requirement(s) or any otherreference

Comments/ agreed action (by Applicant/Holder of certificate)

I have fullyexplained the contents of this reportSignature................................NameDesignation(Bureau of Indian Standards Represtative)

(i) I have fullyunderstood the contents of this report(ii) Confirmation ofthe actions on discrepancy-cum -advisory shall be made to Bureauof Indian Standards within...............days.Signature.....................................NameDesignation(Firm' s representative)

Note: - It is advised that a copy of this report be enclosed by the firm in the certificate of conformity file for necessary follow up actions and future reference.Form - III[Refer sub-paragraph (5) of paragraph 3 of Scheme VI ]Bureau of Indian StandardsCertificate of ConformityCertificate of Conformity No.By virtue of the power conferred on it by the Bureau of Indian Standards Act, 2016 (11 of 2016) the Bureau hereby grants toM/s(hereinafter called 'the holder of Certificate) this Certificate of Conformity for the service(s)/provision of service(s) set out in the first column of the Schedule hereto, upon or in respect of the scope set out in the second column of the said schedule which is provided in accordance with/conforms to the specified requirement(s) referred to in the second column of the said Schedule as from time to time amended or revised.

2. This Certificate of Conformity carries obligations on part of the holder of certificate as conditions of Certificate of Conformity which are given in Annexure attached herewith. This certificate shall be valid for the Name, Address and period as mentioned in the Schedule and may be recertified as prescribed in the scheme.

Schedule 7

(Certificate of Conformity No.................)NameAddressValidity from ................................................ to ....................................................

Service(s)/Provision of service(s)	Scope of certificate of conformity
(1)	(2)

(3)The certificate of conformity shall not be used in relation to any goods, article, process, system or service during deferment or suspension, or, after expiry or cancellation of the certificate of conformity.

(5)The holder of certificate of conformity shall maintain records as specified by the Bureau from time to time.

(6)The holder of certificate of conformity shall provide the Bureau all assistance in connection with carrying out inspection or audit or evaluation at its premises.

(7)The holder of certificate of conformity shall provide information relating to services covered under certificate of conformity as and when it is required by the Bureau.

(8)If the certificate of conformity is granted in relation to goods or articles, the holder of certificate of conformity shall provide the list of consignees, distributors, dealers or retailers to whom goods or articles under certificate of conformity is supplied.

(9)The certificate of conformity shall not be transferred to any person without prior approval of the Bureau.

(11)The Bureau shall have the right to amend any of the conditions of certificate of conformity by giving a notice of at least one month to the holder of certificate of conformity.Scheme - VIIConformity assessment scheme for grant of certificate of conformity for type approval of goods and articles (based on scheme Type A as per Schedule-I)

1. Scope. - (1) Under this Scheme which is based on Type A, certificate of conformity may be granted by the Bureau to a person for type approval of goods or articles, hereinafter called products, based on design review or type testing.

(2)The right to use certificate may indicate that products manufactured on an individual basis or under continuous production with similar material, design and process under manufacturer's own quality assurance system meet the specified requirements indicated in the certificate.

2. Definitions. - (1) 'third party laboratory' means a laboratory established, maintained or recognised by the Bureau or government laboratories empanelled by the Bureau or any laboratory decided by the Executive Committee of the Bureau.

3. Processes of the scheme. - (1) Selection. - (a) The person shall identify the sample and the specified requirement applicable to the product against which it intends to obtain a certificate of conformity and the following details pertaining to the sample shall be submitted in Form - I annexed to this Scheme, namely: -

(i)variety/grades/type/size;(ii)photograph (s) for identification of the sample(s) tested;(iii)manufacturer's complete address;(iv)date (s) of manufacturing;(v)design;(vi)description of manufacturing process; and(vii)raw material.(b)the person shall submit test report for the specified requirement as provided in clause (a) of sub-paragraph (1) of the product which is issued from a third party laboratory along with an application.

(2)Determination. - (a) The Bureau on receipt of the application shall examine the completeness of the information given in the application;

(b)when the application is complete, the Bureau shall examine the conformity of the product to the specified requirement.

(3)Review. - The test report and the details of the sample shall be reviewed for the correctness and conformance to the specified requirement.

(4)Decision. - The decision on grant of certificate of conformity shall be taken by the Bureau based on the findings of the review and conformity of the product to the specified requirement.

(5)Attestation. - (a) The Bureau shall grant the certificate of conformity to a person in Form -II annexed to this Scheme;

(b)in case of foreign manufacturers, an agreement for grant of certificate of conformity, and indemnity bond duly executed on a non-judicial stamp paper of rupees one hundred submitted by the foreign manufacturer or his authorised Indian representative, as the case may be.

(c)the foreign manufacturer shall submit a performance bank guarantee for US Dollars ten thousand issued by any Bank having its branch in India approved by the Reserve Bank of India.

4. Complaint. - (1) The Bureau shall acknowledge and investigate any complaint received regarding quality of the product covered under a certificate of conformity.

(2)The action for closure of complaint shall be completed within ninety days, excluding the testing time, where testing of the product is involved.

5. Fee. - (1) The application fee and renewal application fee shall be rupees one thousand each.

(2)The annual certificate of conformity fee for the use of certificate of conformity shall be rupees fifty thousand for large scale industries per year and twenty percent concession for micro small and medium enterprises, which shall be paid in advance.Explanation. - For the purposes of sub-paragraph (2), the expression micro, small and medium enterprises shall have the same meaning assigned to it in the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006).

(3)The annual certificate of conformity fee shall not be refunded if certificate of conformity is cancelled.

6. Labelling and marking requirements. - (1) Each product or the package or both shall be marked with certificate of conformity number.

(2)The product details, as per the requirement of the standard, which may include variety, lot or batch number, date or week of manufacturing, complete address of manufacturer shall be marked on either the product or the packaging or contained in a label attached to the product.

(3)The marking details shall contain reference to the website of the Bureau so that consumer may, verify the authenticity of the product.

(4)If the certificate of conformity number cannot be applied on the product or the packaging physically, it shall be given on the test certificate.

(5)For any specific product, additional labelling and marking requirements may be specified by the Bureau to which the holder of certificate of conformity shall comply with.

7. Conditions of certificate of conformity. - (1) The conditions of certificate of conformity shall be as provided in regulation 14 of these regulations.

8. Validity of certificate of conformity. - (1) The certificate of conformity shall be granted initially for not less than one year and upto two years.

(2)The certificate of conformity may be renewed for a further period of not less than one year and upto five years.

(3)Notwithstanding the fact that the certificate of conformity has been renewed, it shall be deemed cancelled as soon as the specified requirement are amended or revised.

9. Renewal of certificate of conformity - (1) An application for renewal of certificate of conformity shall be made before three months of expiration of certificate of conformity to the Bureau in Form - III annexed to this Scheme.

(2)The Bureau shall renew the certificate of conformity in Form -IV annexed to this Scheme.

(3)The renewal of certificate of conformity shall be done in accordance with regulation 16 of these regulations.

10. Suspension. - (1) (a) The holder of certificate of conformity on its own shall suspend its use under intimation to the Bureau if, at any time, there is difficulty in maintaining the conformity of the product to the specified requirements covered under certificate of conformity or any test equipment goes out of order or due to natural calamities such as flood, fire, earthquake, a lock out declared by the management, or, closure of operations directed by a competent court or statutory authority;

(b)the revocation of suspension may be done as soon as the deficiencies are removed and information shall be sent to the Bureau immediately but not later than seven days of such revocation;(c)the holder of certificate of conformity on its own shall suspend its use under intimation to the Bureau on relocation of manufacturing unit to a new premises.

(2)

(a)The Bureau may suspend the certificate of conformity and direct the holder of certificate of conformity to stop its use if, at any time, there is sufficient evidence that the product may not be conforming to the specified requirements covered under the certificate of conformity and evidence is not limited to, but may include one or more of the following, namely:-

(i)modification in the manufacturing process, design and raw material; and

(ii)non-compliance of any instruction issued by the Bureau from time to time.

(b)the holder of certificate of conformity, whose certificate of conformity has been put under suspension, shall stop using the same and he shall also stop dispatch of the product covered under the certificate of conformity;

(c)a confirmation with regard to the action taken under clause (a) shall be sent to the Bureau immediately followed by confirmation of having taken corrective actions;

(d)the Bureau may allow revocation of suspension after satisfying itself that the holder of certificate has taken necessary corrective actions.

(3)The Bureau may suspend the certificate of conformity after issuing a notice of twenty one days and direct its holder to stop use of the certificate of conformity when requisite fee is not paid and the suspension may be revoked on payment of dues by the certificate holder.

11. Cancellation of certificate of conformity. - The Bureau shall cancel the certificate of conformity in accordance with regulation 19 of these regulations.

	Form - I
	(Refer clause (a) of sub-paragraph (1) ofparagraph 3 of Scheme VII)
	Bureau of Indian Standards
	Product Certification Scheme
	Application for obtaining Certificate ofconformity

Full Name of Firm

office	{\|
Address

| {||-| Tel|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Factory	{\|
Address

| {||-| Tel.|}

Fax

|-| Village/City| District| City| Gender| Pincode||}

Management	{\|
Office Designation1234

| {||-| State Designation1234|}|-|| Name| Tel| From||}

Scale		Correspondences Address	Sector
Leses	Office	Public
MSME	Factory	Private

This application is being made to use the BIS Standard Mark ()on:

Product
Indian Standard	ISPart**	Grade type Cash etc.


Units of Production	Present Installed Capacity	Quality	Value (Rs.)


Fee Details	Amount (Rs.)	Invoice No. With date


PAN as of Firm
SignatureNameDesignation

SI No.	Documents	Yes/No./N.A.
1
2
3
4
5
6
7
8
9
10
11
12
13

Note : for more details you may please visit our website https://www.Bis.gov.in.Form - II[Refer sub-paragraph (5) of paragraph 3 of Scheme VII]Bureau of Indian StandardsCertificate of ConformityCertificate of Conformity No.....................By virtue of the power conferred on it by the Bureau of Indian Standards Act, 2016 (11 of 2016) the Bureau hereby grants toM/s(hereinafter called 'the Holder of Certificate) this Certificate of Conformity for the product set out in the first column of the Schedule hereto, upon or in respect of the scope set out in the second column of the said Schedule which is manufactured in accordance with/conforms to the specified requirement(s) referred to in the second column of the said Schedule as from time to time amended or revised.

2. This Certificate of Conformity carries obligations on part of the holder of certificate as conditions of Certificate of Conformity which are given in Annexure attached herewith. This certificate shall be valid for the Name, Factory Address and period as mentioned in the Schedule and may be renewed as specified in the scheme.

Schedule 8

(Certificate of conformity No.................)NameFactory AddressValidity from ................................................ to ....................................................This certificate of conformity is granted on account of examination of specimen sample (s) of the product submitted by the manufacturer to M/s .................................................................., the attested results of which are enclosed. The attested design, manufacturing process, raw materials and photograph (s) of the said sample (s) are also enclosed.

Product	Scope of certificate of conformity
(1)	(2)

(5)The holder of certificate of conformity shall maintain records as specified by the Bureau from time to time.

(6)The holder of certificate of conformity shall provide the Bureau all assistance in connection with carrying out inspection or audit at its premises.

(7)The holder of certificate of conformity shall provide information relating to production covered under certificate of conformity as and when it is required by the Bureau.

(8)If the certificate of conformity is granted in relation to goods or articles, the holder of certificate of conformity shall provide the list of consignees, distributors, dealers or retailers to whom goods or articles under certificate of conformity is supplied.

(9)The certificate of conformity shall not be transferred to any person without prior approval of the Bureau.

(11)The Bureau shall have the right to amend any of the conditions of certificate of conformity by giving a notice of at least one month to the holder of certificate of conformity.Form - III[Refer sub-paragraph (1) of paragraph 9 of Scheme VII]Application for renewal of certificate of conformityHead ................... Branch OfficeBureau of Indian StandardsDear Sir/Madam,I/we, carrying on business at ............................................................................................. ......................................................................................................................... (Full factory and office address) apply for renewal of Certificate of Conformity No. .............................granted by the Bureau under Bureau of Indian Standards Act, 2016, and the rules and regulations framed thereunder, as amended from time to time, for a further period from ............................. to ................................, the conditions being the same as stipulated in the aforesaid certificate and amended from time to time.

2. Details of production of goods effected under the certificate are given in the report of performance placed overleaf duly authenticated by CEO/authorised signatory of our company.

3. I/We are enclosing herewith Receipt No........................dated ................................ for L ....................... towards the following dues:

(i)	Renewal application fee	L
(ii)	Annual licence fee	Lper year rate
(iii)	Marking fee calculated on unit-ratebasis(item 3 of the Report overleaf) or Minimum Marking Fee,whichever is higher
(iv)	Previous dues/other fee (as per BIS notice) if any.
(v)	Total amountL
Seal of firm		SignatureDateNameDesignationFor and onbehalf of

Report of Performance(Period to be covered by the Report being ...................................... to .............................................)aName of Product ...................................Certificate of Conformity No. -

1. Total production of the article(s)

2. Production covered under certificate of conformity and its approximate value

2.1Quantity ................

2.2Value( L ) ................

3. Quantity not covered under certificate of conformity, if any, and the reasons for such non-coverage

4. Names and addresses of all purchasers of goods covered under certificate of conformity including Union/State Government Ministry/Department/ Undertaking etc. (if applicable)

5. Month-wise Production statement for the period mentioned

Note: - Attach separate sheet, if requiredForm - IV(Refer sub-paragraph (2) of paragraph 9 of Scheme VII)Attachment to Certificate of Conformity (CoC) No. .............................

CoC No. -	Name of the holder of certificate with theFactory Address	Name of the Product

1.

(1)Under this Scheme which is based on Type 'F', an organisation may be granted -

(a)licence for demonstration of conformity of process or provision of process to all requirements of the relevant standard(s); or

(b)certificate of conformity for demonstration of conformity to specified requirement(s) given in standard(s) or part of standard(s) or essential requirement, as applicable.

(c)In addition, the organisation may opt for demonstration of conformity of management system to the specified requirements given in standard(s) as per the provisions laid down in Scheme - III of these regulations.

(2)

(a)The grant of licence or certificate of conformity and its operation shall be done in accordance with the provisions provided under paragraph 3 of this scheme.

(b)In addition, if the organisation also opts for demonstration of conformity of management system, the provisions laid down in Scheme - III of these regulations shall also apply except the provisions of forms and fee specified in Scheme - III.

Definition.

2.

(1)"Process" means set of interrelated or interacting activities which transforms inputs into outputs.

(2)"Third party laboratory" means a laboratory established, maintained or recognised by the Bureau or Government laboratories empaneled by the Bureau or any other laboratory decided by the Executive Committee of the Bureau.Processes of the Scheme.

3.

(1)Selection.- (a) The applicant shall identify,-

(i)the process and the applicable standard(s) or specified requirements against which it intends to obtain the licence or certificate of conformity;

(ii)the resources to be used in the operations of the process and provide the details to the Bureau; and

(iii)the operations of the process to be outsourced, if allowed in the applicable standard(s)/part of standard(s)/specified requirements, as applicable.

(b)the applicant shall offer sufficient sample during the different stages of the process, if applicable, to the Bureau for successful assessment of the process keeping in view intended scope of the licence or certificate of conformity;

(c)the applicant shall prepare a process manual which is to be implemented for ensuring conformity of process to the standard(s)/part of standard(s)/specified requirements, as applicable;

(d)the applicant may apply for grant of licence or certificate of conformity in Form - I annexed to this scheme along with necessary documents and fee;

(e)the Bureau may require evidence to be produced by the applicant that the process in respect of which licence or certificate of conformity has been applied for conform to the standard(s)/part of standard(s)/specified requirements, as applicable;

(f)the applicant, before making an application to the Bureau, shall have been in operation for at least one complete cycle time of the process, for which the application is made;

(g)the Bureau may arrange assessment for verification of process and/or testing on the site and/or third party laboratory, as applicable.

(2)Determination. - (a) The Bureau may call for required documents or sample or any supplementary information or any documentary evidence from the applicant in support of or to substantiate any statement made in the application, within such time as may be directed by the Bureau;

(b)if the applicant is not furnishing any evidence under clause (a), application shall be summarily rejected by the Bureau;

(c)if the documents or information or evidence furnished by the applicant and test results, if applicable, are found to be satisfactory, the application may be processed further for grant of licence or certificate of conformity.

(d)for evaluation of the process, the Bureau shall prepare an assessment plan and may arrange on-site assessment visit(s) to the applicant premises and/or outsourced premises, if required, in consultation with the applicant to carry out necessary evaluation that may include the following activities, namely:-

(i)verification of documents submitted by the applicant;

(ii)discussion on the adequacy and appropriateness of the process manual;

(iii)validation of the operations of the process, if applicable;

(iv)testing and evaluation of process and process outputs including evidence of conformity;

(v)assessment of the resources used in the process;

(vi)interview and communication with the process personnel and assessment of their competence;

(vii)assessment of contractors, subcontractors, franchisees etc., where the operations of process are outsourced;

(viii)assessing the management and control of documentation, including any necessary aspects to address the confidentiality and privacy requirements;

(ix)on-site visits, at the physical locations or at any virtual locations, where the operations of the process are carried out;

(x)witnessing of the process;

(xi)on-site testing and drawal of sample for third party laboratory testing, as applicable;

(xii)if the whole process is a combination of multiple processes and/or is of long duration, continuous evaluation may be planned.

(e)any inadequacy or non-conformity observed during the assessment shall be communicated in writing to the applicant.

(3)Review.- (a) The assessment report shall be reviewed on the basis of the activities specified under clause (d) of sub-paragraph (2) of paragraph 3 for their correctness and conformance to the standard(s)/part of standard(s)/specified requirements, as applicable.

(b)The test results, if applicable, shall be reviewed for their correctness and conformance t standard(s)/part of standard(s)/specified requirements, as applicable, and in case duration of a test is longer than a month, in-house or third party laboratory report may be submitted by the applicant for grant of licence or certificate of conformity and same shall be reviewed on receipt of third party laboratory report.

(4)Decision. - The decision on grant of licence or certificate of conformity shall be taken by the Bureau,-

(a)on payment of applicable fee as specified in paragraph 5 of this scheme; and

(b)if the Bureau is satisfied that the applicant has necessary infrastructure and established the evidence of conformity of the process performed to the standard(s)/part of standard(s)/specified requirements, as applicable.

(5)Attestation. - The Bureau shall grant the licence or certificate of conformity in Form - II annexed to this scheme indicating the scope of licence or certificate of conformity, licence or certificate number, address of the applicant, validity of licence or certificate, details of the standard(s)/part of standard(s)/specified requirements, as applicable.

(6)Surveillance. - (a) The Bureau may carry out surveillance assessment of the certified organisation either with or without prior intimation;

(b)the need for carrying out the surveillance assessment shall be decided keeping in view the risk associated and any variation observed during such assessment shall be communicated to the certified organisation.

Complaints.

4.

(1)Whenever any complaint regarding non-conformity of the process to the standard(s)/part of standard(s)/specified requirement, as applicable, is received by the Bureau, the same shall be investigated and investigation at complainant end shall precede the investigation at the certified organisation.

(2)In case the complaint is established, -

(a)steps shall be taken to advise the certified organisation to arrange redressal;

(b)licence or certificate of conformity may be suspended and certified organisation may be advised to take corrective actions and suspension may be revoked after satisfactory verification of corrective action;

(c)in case it is established that certified organisation has indulged in any of the activity leading to establishment of any of the conditions given in sub-paragraph (1) of paragraph 12 of this Scheme, licence or certificate of conformity may be cancelled.

Fee.

5.

(1)The application for grant of licence or certificate of conformity shall be accompanied by application fee specified in Annexure - I to this Scheme.

(2)The fee specified in Annexure - I shall be payable before grant of licence or certificate of conformity or re-certification or change in scope, as the case may be.

(3)In case of cancellation or suspension of licence or certificate of conformity, fee shall not be refunded.Labelling and marking requirements.

6.

(1)The organisation shall use the licence or certificate of conformity number only in conjunction with certified process.

(2)The licence or certificate of conformity may be used on sales literature or promotional material.

(3)For any specific process, additional labelling and marking requirements may be specified by the Bureau in the relevant process specific guidelines which shall be complied.Conditions of licence and certificate of conformity.

7. The conditions of licence and certificate of conformity shall be as provided in regulation 6 and regulation 14 respectively of these regulations.

Validity of licence and certificate of conformity.

8.

(1)The licence or certificate of conformity shall normally be granted initially for a period of three years.

(2)The licence or certificate of conformity may be re-certified for a further period of up to three years.

(3)The period may be extended or reduced depending on the certification decision or revision or superseding of the standard(s)/part of standard(s)/specified requirements, as applicable.Re-certification of licence and certificate of conformity.

9.

(1)The certified organisation shall submit an application for re-certification in the prescribed Form - III annexed to this scheme to facilitate completion of re-certification within five months of its validity.

(2)The re-certification shall be done in Form - II annexed to this Scheme, -

(a)if the re-certification application is found to be complete;

(b)on payment of fee as specified in sub-paragraph (2) of paragraph 5; and

(c)if the Bureau is satisfied that the organisation has successfully demonstrated conformity of process to the standard(s)/part of standard(s)/specified requirements, as applicable.

(3)The provisions under paragraph 3 of this scheme shall also be applicable for re-certification.

(4)Upon re-certification, surveillance assessment shall be planned in accordance with the process specific guidelines and standard(s)/part of standard(s)/specified requirements, as applicable.

(5)The re-certification shall be done in accordance with regulation 8 or regulation 16, as applicable, of these regulations.Change in scope of licence and certificate of conformity.

10.

(1)The scope of licence or certificate of conformity may be extended or reduced upon a request made by the certified organisation in this regard along with fee as specified in sub-paragraph (2) of paragraph 5.

(2)The provisions under paragraph 3 of this scheme shall also be applicable for change in scope of licence or certificate of conformity.Provided that if there is no major change in the process as per the process specific guidelines, the test report(s) and assessment may not be required for change in scope of certificate of conformity.

(3)The Bureau shall change the scope of licence or certificate of conformity and certify it in Form - IISuspension.

11.

(1)If, at any time, the Bureau has sufficient evidence that the process or its operations for which licence or certificate of conformity has been granted, are not conforming to the standard(s)/part of standard(s)/specified requirements, as applicable, the Bureau may suspend the licence or certificate of conformity and direct the organisation to stop its use and evidence is not limited to, but may include one or more of the following, namely:-

(a)using licence or certificate of conformity in a manner not permitted by the Bureau;

(b)discontinuance of operation for more than six months;

(c)consecutive test reports indicating non-conformity of the process to the standard(s)/ part of standard(s)/specified requirements, as applicable;

(d)corrective actions are not taken within the time frame specified by the Bureau;

(e)relocation of the premises without prior information and evaluation of the Bureau;

(f)major deviation observed in the implementation of process specific guidelines;

(g)major modification(s) in the operations of the process without prior evaluation of the Bureau;

(h)outsourcing of operations or part of process, without prior intimation and evaluation of the Bureau;

(i)false declaration in relation to the certification or indulged in falsification of records or unfair trade practices;

(j)failure to cooperate with the Bureau or its authorised representative for any such evaluation as may be required during the operation of licence or certificate of conformity;

(k)suspension under provisions of Scheme - III of these regulations for management system certification, if applicable.

(2)The decision taken by the Bureau under sub-paragraph (1) shall be communicated to the certified organisation through e-mail or any other suitable means of written communication along with reasons thereof.

(3)The certified organisation on its own shall suspend the use of licence or certificate of conformity under intimation to the Bureau if, at any time, there is difficulty in maintaining the conformity of the process to the standard(s)/part of standard(s)/specified requirements, as applicable, due to any reasons like further outsourcing of informed outsourced operations, natural or human-made calamity, lock out declared by the management, closure of operations directed by a competent court or statutory authority.

(4)The organisation has been placed under suspension, its holder shall take corrective actions and inform the same to the Bureau.

(5)On receipt of information on action taken, a special assessment, if required, may be carried out by the Bureau to verify such action.

(6)The Bureau may revoke the suspension after satisfying itself that the organisation has taken corrective actions with sufficient evidence to the Bureau to establish conformity of the relevant standard(s)/part of standard(s)/specified requirements, as applicable.

(7)If the suspension of the certification is due to non-payment of necessary fee, the Bureau may direct the organisation against its use by issuing a notice of twenty-one days and suspension may be revoked on receipt of the dues.

(8)The period of suspension under sub-paragraph (1) shall not exceed one year.Cancellation or refusal of re-certification of licence or certificate of conformity.

12.

(1)The Bureau may cancel or refuse re-certification, if -

(a)the organisation has indulged in misuse of the licence or certificate of conformity;

(b)has made false declaration in relation to the certification or indulged in falsification of records or unfair trade practices;

(c)suspension of licence or certificate of conformity exceed more than one year;

(d)the organisation has outsourced process operations or relocated the premises and has resumed the use of certification without approval of the Bureau;

(e)the outsourced operation informed by organisation have been further outsourced or premises where outsourced operations are performed have been relocated and certification is used without approval of the Bureau;

(f)the organisation has violated any conditions of the certification;

(g)cancellation or refusal of re-certification under provisions of Scheme - III of these regulations for management system certification, if applicable.

(2)Before cancellation of refusal of re-certification, the Bureau shall give the organisation a written notice of not less than twenty one days through e-mail or any other suitable means of communication, informing its intention of cancellation or refusal of re-certification, along with the grounds, with provisions for submitting his written explanation and for personal hearing, if sought.

(3)If the licence or certificate of conformity is not under suspension, the notice shall contain instructions to organisation directing him to stop use of certification.

(5)If an explanation is submitted, the Bureau may take into consideration the explanation so submitted and give a personal hearing, if sought, to the organisation or his authorised representative, as the case may be, before taking a decision in this regard.

(6)The decision taken by the Bureau for cancellation or refusal of re-certification under subparagraphs (4) and (5) of this scheme shall be communicated to the organisation through e-mail or any other suitable means of written communication along with the grounds.

(7)When standard(s)/part of standard(s)/specified requirements, as applicable is/are withdrawn and not superseded by any other requirements, any licence or certificate of conformity granted in respect thereof shall be deemed to have been cancelled from the date of withdrawal of such standard(s)/part of standard(s)/specified requirements and any licence or certificate of conformity shall be surrendered to the Bureau by the organisation forthwith.

(8)For licence or certificate of conformity cancelled under sub-paragraph (7), the Bureau shall refund the part of the certification fee, if paid in advance, proportionate to the unexpired period of the certification.Annexure - I(Refer sub-paragraph (1) and (2) of paragraph 5 of Scheme - VIII)Fee Structure

1. Application fee,-

(a)Large enterprise and Central OR State government organisation (above 100 employees) L 15,000 /-.

(b)Micro, small and medium enterprise and Central OR State government organisation (upto 100 employees) L 7,000 /-.

2. On-site visit fee for assessment/audit,-

(a)For unit/site(s) located within India,-

(i)L 12,000 /- per manday;

(ii)Travel limited to a distance of 250 km from the location of the unit/site(s) and stay of certification officer(s)/agent(s) on actual basis shall be borne by the applicant or certified organisation.

(b)For unit/site(s) located outside India,-

(i)L 12,000 /- per manday;

(ii)The applicant/certified organisation shall bear all expenses, including cost to BIS of the man-days spent by BIS certification officer(s)/agent(s) in connection with the visit(s) (from the time of departure from the place of posting till return thereto), as decided by BIS in its absolute discretion.

3. Licence or Certificate of conformity OR Re-certification fee for three years.

(a)Large enterprise L 60,000 /-

(b)Micro, small and medium enterprise L 30,000 /-

4. Fee for including management system certification, the additional fee for each management system for three years shall be

(a)Large enterprise L 48,000 /-

(b)Micro, small and medium enterprise L 24,000 /-

5. For each additional licence OR certificate of conformity by the same group of organisation, 20% discount on certification fee shall be applicable.

Note. (i) The expression micro small and medium enterprises shall have the meaning assigned to it in the Micro Small Medium Enterprises Development Act, 2006 (27 of 2006).

(ii)Taxes in addition, as per applicable rate, shall be charged.

Form - I(Refer clause (d) of sub-paragraph (1) of paragraph 3 of Scheme-VIII)Application form for obtaining licence/certificate of conformity for Process/Management system certification under the Bureau of Indian Standards Act, 2016Bureau of Indian Standards.............. Regional Office (Address)....................................

1. I/We carrying on activities at ..................................................................... (full address) under the style of ................................................. (full name of organisation) hereby apply for grant of licence or certificate of conformity for Process certification under the Bureau of Indian Standards Act, 2016, in respect of .................................................. process(es) in accordance with ................................................................................... with process timeline detailed below:

Sr. No.	Process stage	Duration	Process input	Process output	Outcome

2. The above processes/activities are rendered by our organisation ..................... (Name of organisation) at the premises situated at ............................................... (address).

3. In addition, I/We hereby apply for grant of licence or certificate of conformity for Management system(s) certification under the Bureau of Indian Standards Act, 2016, in respect of .................................................. management system(s) in accordance with .............. ..................................................... The description or product/range of products/services/range of services/processes/activities are detailed below:

..................................................................................................................................................................................................................................................

4. (a) The composition of the top management of the organisation is as follows:

Sr. No.	Name	Designation

(b)I/We undertake to intimate to the Bureau any change in the above composition as soon as it takes place.

5. I/We hereby enclose copy of the certificate of incorporation issued by the Registrar of Firms or Societies/Directorate General of Technical Development/Director of Industries or similar other documents authenticated the name of organisation and its premises.

6. I/We have necessary consents/clearances as per the provisions of Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981 respectively under the Environment (Protection) Act, 1986. (as applicable)

7. Details of technical personnel/experts employed:

Sr. No.	Name	Qualification	Role in organisation

8. I/We have designed and developed necessary documentation required (copy enclosed).

9. I/We further undertake to modify, amend or alter my/our documented information to bring it in line with the standard(s)/part of standard(s)/specified requirements as required by the Bureau from time to time.

10. I/We agree to pay fee prescribed by the Bureau as applicable and as given in the scheme and/or as per the agreement/quotation letter No. ..................... dated .....................

11. I/We have read the conditions of licence/certificate of conformity and hereby undertake to abide by them as mentioned in the guidelines for applicants and the regulations framed under the BIS Act, 2016.

12. If any enquiry is made by the Bureau, I/We agree to extend to the Bureau all reasonable facilities at my/our command and I/We also agree to pay all expenses of the said enquiry, as and when required by the Bureau.

13. I/ We request that the visit for assessment of site(s) owned/sub-contracted/outsourced may be carried out by ...................... (indicate date).

ORI/We shall intimate the time, date, suitable for carrying out the visit for audit as soon as I/We are ready for the same.

14. It is certified that I/We had earlier applied for certification to BIS for .......................... on ......................................... which could not mature.

15. I/We undertake that should any of the information supplied above in the application form is found to be wrong, the application may be rejected forthwith.

16. I/We have not been convicted under the Bureau of Indian Standards Act in any court of law and neither any prosecution is pending.

ORThe details of convictions/prosecutions pending under the BIS Act are as under:.....................................................................................................................................................................................................................................................................................................................................................................................................................

17. I/We have never been warned/advised by BIS for any of our actions violative of the Bureau of Indian Standards Act/

ORThe details of warning/advice received by me/us for violating the BIS Act are as under:.....................................................................................................................................................................................................................................................................................................................................................................................................................

18. If, the licence/certificate of conformity be granted and as long as it will remain operative I/We hereby undertake to abide by all the conditions of licence/certificate of conformity and the regulations specified under the aforesaid

Dated this .................. day of ......................... Two thousand .............................

(Signature): ...........................................

(Name): ...........................................

(Designation): ...........................................

(Seal of the firm)

(For and on behalf of):............................................

Documents attached:

(i).....................................................

(ii)....................................................

(iii)...................................................

(iv)...................................................

(v)....................................................

Form - II(Refer sub-paragraph (5) of paragraph 3, sub-paragraph (2) of paragraph 9 and sub-paragraph (3) of paragraph 10 of Scheme-VIII)Bureau of Indian StandardsLicence/Certificate of conformity for the ................ Process and ............ Management systemLicence/Certificate of conformity no.By virtue of the power conferred on it by, the Bureau of Indian Standards Act, 2016 (11 of 2016), the Bureau hereby grants/recertifies to(hereinafter called the licensee/holder of certificate of conformity) the right and licence/certificate of conformity to be listed in the Bureau's list(s) of licensee/holder of certificate of conformity for ........................................................... Process certification in respect of the products and/or services or processes particularly described in the schedule hereto, bearing the same number as this licence/certificate of conformity.the right and licence/certificate of conformity to be listed in the Bureau's list(s) of licensee/holder of certificate of conformity for ........................... Management system certification in respect of the products and/or services or processes particularly described in the schedule hereto, bearing the same number as this licence/certificate of conformity.Such products and/or services or processes shall be manufactured/provided/carried out by the licensee/holder of certificate of conformity at only the address(es) given above, and under the ...................................... Process and Management systems in accordance with the standard(s)/part of standard(s)/specified requirements given in the schedule of this certificate.The licence/certificate of conformity is granted/recertified subject to the relevant provisions of the above Act and the rules and regulations made thereunder governing the licence/certificate of conformity referred to above, and the licensee/holder of certificate of conformity hereby covenants with the Bureau duly to observe with the said Rules and Regulations.This licence/certificate of conformity shall be valid from ............................. to .......................... and may be recertified as prescribed in the regulations.Signed, Sealed and Dated this .................. day of ............................For Bureau of Indian StandardsName and Signature of Designated authority

to licence/certificate of conformity no. ...............................

Issued to:Products/services/processes/management system with respect to which the firm has been granted/recertified the licence/certificate of conformity in accordance with standard(s)/part of standard(s)/specified requirements as follows:for ........................... Process certification;and for ........................... Management systems certification:Signed, Sealed and Dated this ..................... day of ................... month of year ........................For Bureau of Indian StandardsName and Signature of Designated authorityForm - III(Refer sub-paragraph (1) of paragraph 9 of Scheme - VIII)Application for Re-certification of licence/certificate of conformity for Process/Management systems certification under the Bureau of Indian Standards Act, 2016Bureau of Indian Standards....................... Regional Office

(Address)1. I/We carrying on business at .................................................. (full business address) under the style of .................................................. (full name of organisation) hereby apply for recertification of process certification licence/certificate of conformity no. .............................. granted by Bureau of Indian Standards dated .................................. in respect of ............................................... process(es) in accordance with the standard(s)/part of standard(s)/specified requirements given in the schedule to the certificate for a further period of three years, subject to the conditions as stipulated in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018, and/or such other conditions as may be stipulated by the Bureau.

2. In addition, I/We hereby also apply for recertification of management system certification licence/certificate of conformity no. .............................. granted by Bureau of Indian Standards dated .................................. in respect of ............................................. management system(s) in accordance with the standard(s)/part of standard(s)/specified requirements given in the schedule to the certificate for a further period of three years, subject to the conditions as stipulated in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018, and/or such other conditions as may be stipulated by the Bureau.

3. Name of contact person and designation: ..............................

3.1Contact person's phone no., fax No. and email: ................................................

4. Number of shifts (with timings of each shift):

5. Number of personnel

5.1Number of part-time personnel covered in the scope of certification converted to full time personnel (based on 8 hours/day working): ......................

5.2Number of personnel partially involved in the scope of certification converted to full time personnel (based on 8 hours/day working): .......................

5.3Number of personnel in simple functions (Finance, Administration, Security, Transport, Drivers, Canteen, Gardening, etc.): ................

5.4Total number of personnel in general shift/shift 1: .................

5.5Total number of personnel in other shifts: ...................

5.6Total Number of personnel in other shifts for mutually exclusive operations/functions other than that in general shift/shift 1: ......................

6. Status of the Organisation

Large enterprise/Micro, small and medium enterprise (MSME)Note. - Please enclose registration letter from the concerned authority and also see BIS 'Guidelines for Applicants'

7. *The scope of certification would be same as given in the existing licence/certificate of conformity document.

OR*The scope of certification may be modified as follows:.....................................................................................................................................................*Strike out whichever is not applicable

8. Change(s) in the organisation structure and process/management system(s) from those mentioned in the existing licence/certificate of conformity.

...................................................................................................................................................................................

9. Changes affecting the context of the organisation (e.g. changes in legislation, etc.)

..................................................................................................................................................................................

10. I/We propose to continue to use the documentation prepared by us or the revised documentation prepared by us is enclosed. If changes in documentation, please give the details:

.........................................................................................

11. (a) The composition of the top management of my/our organisation is the same or has changed from as given in the earlier application for the aforesaid licence/certificate of conformity and is as follows:

Sr. No.	Name	Designation

(b)I/We undertake to intimate to the Bureau any change in the above composition as soon as it takes place.

12. I/We enclose a photocopy of the certificate of incorporation issued by the Registrar of Organisations or Societies/Directorate General of Technical Development/Director of Industries or similar other documents authenticating the name of organisation and its processing premises (only in case of changes in the name and/or address of the organisation from the earlier submitted to BIS).

13. I/We have read the conditions of licence/certificate of conformity and hereby undertake to abide by them as mentioned in the 'Guidelines for Applicants' as relevant to the process and management system(s) and the current regulations specified under the Act.

14. Should any initial enquiry be made by the Bureau, I/we agree to extend to the Bureau all reasonable facilities at my/our command and I/We also agree to pay all expenses of the said enquiry, as and when required by the Bureau.

15. I/We request that the recertification audit of my/our organisation may be carried out by......................................... (indicate date).

16. Certified that I/We had earlier applied for BIS certification for ..................................... which could not mature

17. I/We undertake that should any of the information supplied above in the application form is found to be wrong, the application may be rejected forthwith.

18. I/We have not been convicted under the Act in any court of law and neither any prosecution is pending.

ORThe details of convictions/prosecutions pending under the Act are as under:....................................................................................................................

19. I/We have never been warned/advised by BIS for any of our actions violative of the Act.

20. Should the licence/certificate of conformity be renewed and as long as it will remain operative I/We hereby undertake to abide by all the conditions of BIS (Conformity Assessment) Regulations, 2018 and stipulated by the Bureau under the aforesaid Act. In the event of the licence/certificate of conformity being suspended or cancelled, I/We also undertake to cease with immediate effect to use all the facilities to us in respect of the certification and return the licence/certificate of conformity and related documents to the Bureau.

Dated this ............................. day of ............................... two thousand ........................

(Signature): ................................

(Name): ......................................

(Designation): .............................

(Seal of the firm)

(For and on behalf of):............................................

[Substituted by Notification F. No. BS/11/11/2020, dated 21.02.2020 w.e.f. 4.6.2018.]

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