Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7)(c) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(c)
(i)The Bureau may, after serving a notice of not less than fourteen days, direct the licensee to Stop Marking the product if at any time, the licensee has not paid the fees, inspection or test charges payable by him. The resumption of marking shall be permitted after the dues have been paid in full or in part as agreed by the Bureau.
(ii)Where a decision has been taken to defer the renewal of a license, the licensee shall be directed to Stop Marking his product till such time as decision is taken to renew the license.]