Section 3 in The Cement (Quality Control) Order, 1995
3. Prohibition to manufacture, sale and store of cement which is not of the prescribed standard.
(1)No person shall himself or by any person on his behalf, manufacture or store for sale, sell or distribute cement which does not conform to the prescribed standard and which do not bear the Standard Mark:Provided that the Central Government may, on an application made, permit any person to manufacture or store for sale, or sell or distribute cement without Standard Mark for a period of not exceeding one hundred and twenty days, if it is satisfied that the grant of regular Standard Mark is pending with the authorities under the Bureau of Indian Standards Act, 1986:Provided further that the Central Government may, on an application made, grant exemption from Standard Mark, if it is satisfied that the cement manufactured and dispatched is for export purpose and is as per the Overseas Standards or as per Buyer's Specifications and do not coincide with the corresponding requirements of the Indian Standards.(2)The cement which do not confirm to the prescribed standard shall be destroyed immediately with a report to the Appropriate Authority.
