Section 9 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
9. Grant of recognition.
(1)The Bureau shall grant recognition,-(a)on satisfaction that the Centre has the necessary infrastructure and competence as per the relevant standard for carrying out assaying and hallmarking of the precious metal articles; and(b)on payment of recognition fee and assessment fee as specified in Schedule-II.(2)The certificate of recognition shall be issued in Form-VI annexed to these regulation, giving scope of recognition.(3)The assaying and hallmarking centre may request for change in scope of recognition.(4)On receipt of an application under sub-regulation (3), the Bureau may examine the request, carry out assessment, as required for considering the change of scope.(5)The recognition granted under this regulation shall be valid for a period of three years.(6)The details of assaying and hallmarking centres recognised by the Bureau shall be hosted on its website.(7)The recognition of assaying and hallmarking centre shall be subject to the terms and conditions as provided in regulation 10.
