Section 4 in The Cement (Quality Control) Order, 1995
4. Certification of Manufacturers.
(1)The manufacturer of cement shall make an application to the Bureau for obtaining licence for use of the Standard Mark and shall not produce the cement till he obtains the Standard Mark.(2)The grant of licence by the Bureau for use of the Standard Mark shall be as per provisions of the Bureau of Indian Standards Act, 1986 and the rules and regulations made thereunder.(3)When any person by himself or through any person on his behalf proposes tor manufacture cement, he shall make an application to the Bureau before the commencement of production.(4)Information relating to lapse or cancellation of any licence or closure of application by the Bureau for manufacture of one or more of the cement shall be sent to the Appropriate Authority immediately.
