Section 48 in The Bureau of Indian Standards Rules, 2018
48. Powers of certification officer.
- Without prejudice to the powers conferred under section 27 and section 28 of the Act, a certification officer may -(a)at any time during the usual business hour enter upon any premises in which any goods, article, process, system or service, in respect of which a licence or certificate of conformity has been granted, with a view to ascertain that the Standard Mark is being used in accordance with the terms and conditions imposed by the Bureau and that the Scheme of inspection and testing specified by the Bureau is being correctly followed;(b)inspect and take samples at such premises of any such goods or article or any material used or intended to be used in the manufacture of such goods or article which is marked with a Standard Mark;(c)inspect any process, system or service at such premises in respect of which the certified body or licence holder has been granted a certificate of conformity or given the authority to use the Standard Mark;(d)examine the records kept by the certified body or licence holder relating to the certificate of conformity or use of the Standard Mark;(e)seize any such goods or articles or material or document which in his opinion will be useful, or relevant to any proceeding under the Act or under these rules.
