Section 19(1) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(1)The Bureau may cancel or not renew a licence for any of the following reason, namely:-(a)any declaration made by the licensee is found to be false or incorrect;(b)the licensee has violated any of the terms and conditions of the licence;(c)the refined precious metal marked with hallmark does not comply with the standard;(d)the licensee has failed to cooperate with the authorised representative of the Bureau during his visit for inspection or for investigating a complaint;(e)the licensee is found to be using hallmark during period of suspension;(f)the licensee is found marking hallmark on refined precious metal of variety not covered in the licence;(g)the licence is under suspension for a period of one year;(h)the licensee has not taken required corrective actions within stipulated time or in spite of taking corrective actions there is recurrence of similar discrepancies.
