Section 6 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
6. Renewal of certificate of registration.
(1)The registered jeweller shall submit renewal application in Form-III annexed to these regulations to the Bureau along with fee as specified in Schedule-I before thirty days of the expiry of the validity of certificate of registration.(2)In case renewal application is received before the expiry of validity,-(a)the certificate of registration may be renewed for a period of five years; or(b)the decision on renewal of the certificate of registration may be kept under deferment up to three months, if certificate of registration is being considered for cancellation or non-renewal and the decision of deferment shall be informed to the registered jeweller with instructions to stop the sale of hallmarked precious metal articles and stop getting precious metal articles hallmarked.
