Section 0(g) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(g)Where a license has been suspended or cancelled or has not been renewed on the expiry of the period of its validity, the licensee shall discontinue forthwith the use of the license notwithstanding the pendency of any appeal before the Central Government under section 16 of the Act and shall return the license and related documents to the Bureau.
