Section 18 in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
18. Suspension of certificate of conformity.
(1)The Bureau shall by order in writing suspend the certificate of conformity whenever it has sufficient evidence that goods, article, process, system or service for which certificate of conformity has been granted may not be conforming to the specified requirements.(2)The Bureau shall suspend the certificate of conformity, if the holder of certificate of conformity has not paid the requisite fee.(3)Before suspending the licence under sub-regulation (2), a notice of twenty one days shall be given to the holder of certificate of conformity.(4)On receipt of communication regarding suspension of certificate of conformity, the holder of certificate of conformity shall forthwith stop using certificate of conformity under intimation to the Bureau.(5)The Bureau may revoke the suspension after satisfying itself that the holder of certificate of conformity has taken necessary corrective actions or the fee has been paid.(6)The suspension and revocation of certificate of conformity, as the case may be, shall be done in accordance with the applicable Scheme in Schedule-II.(7)If complaint regarding quality of any goods, article, process, system or service covered under certificate of conformity is established, certificate of conformity may be suspended and its holder shall be required to take corrective actions.(8)The revocation of suspension under sub-regulation (6) may be permitted only after satisfactory verification of corrective actions.(9)If the certificate of conformity is granted in relation to goods or articles of a batch or lot, it shall be a one-time certificate and suspension or revocation of certificate of conformity is not applicable in such cases.
