Section 18(3) in The Bureau Of Indian Standards Act, 2016
(3)It shall be the responsibility of the seller before the goods or article is sold or offered to be sold or exhibited or offered for sale to ensure that--(a)goods, articles, processes, systems or services carrying the Standard Mark bear the requisite labels and marking details, as specified by the Bureau from time to time;(b)the marking and labelling requirements on the product or covering is displayed in a manner that has been specified by the Bureau.
