Section 5(10) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(10)When an Indian Standard is withdrawn and not superseded by any other Indian Standard, any license issued in respect thereof shall be deemed to have been cancelled from the date of withdrawal of such Indian Standard and any such license shall be surrendered to the Bureau by the licensee forthwith. In the case of such cancelled license, a part of the marking fee, if paid in advance, proportionate to the unexpired period of the license, may be refunded to the licensee.
