Section 5(11) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(11)The following procedure shall apply in the case of inspection in respect of any article or process where a license for the use of Standard Mark in respect of that article or process has been issued, or an application has been made for a license(a)when an inspecting officer proposes to inspect the premises of an applicant, he shall, preferably, give reasonable notice of his visit to the applicant but for inspection of premises of a licensee, such notice is not necessary;(b)if during an inspection, an inspecting officer wishes to take one or more samples of any article, material or substance, he shall do so in the presence of the licensee or the applicant or a responsible person belonging to the establishment of the licensee or the applicant, as the case may be;(c)the inspecting officer may at his discretion, and shall if the licensee or applicant or the responsible person belonging to the establishment demands it, take duplicate samples and give one sample to the licensee or the applicant or such responsible person;(d)the inspecting officer may at his discretion, and shall if the licensee or applicant or the responsible person belonging to the establishment demands it, place each such sample in a covering and jointly seal each sample. In the case of samples drawn by the inspecting officer which cannot be so sealed, such samples shall be marked with certain identification to establish their identity;(e)impression of the seals and details of identification shall be given in the inspecting officer's report. The samples shall be labelled giving complete details; and(f)the inspecting officer shall give a receipt for sample or samples taken and retain a duplicate copy of the receipt duly signed by the person in whose presence the sample was taken.
