Section 5(2) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(2)When a Standard Mark has been specified in respect of an article or process, no person other than the licensee in possession of a valid [licence or registration] shall make any public claim, through any advertisement, sales promotion leaflets, price-lists or the like, that his product conforms to the relevant Indian Standard or carries the Standard Mark.Explanation.-For the purpose of this sub-regulation, a claim as to conformity of one's product to an Indian Standard in reply to a specific query or in a tender addressed to any individual customer shall not be deemed to be a public claim.
