Section 14 in The Bureau Of Indian Standards Act, 1986
14. Compulsory use of Standard Mark for articles and processes to certain scheduled industries
.-If the Central Government, after consulting the Bureau, is of the opinion that it is necessary or expedient so to do, in the public interest, it may, by order published in the Official Gazette,-(a)notify any article or process of any scheduled industry which shall conform to the Indian Standard; and(b)direct the use of the Standard Mark under a license as compulsory on such article or process.Explanation .-For the purposes of this section, the expression "scheduled industry "shall have the meaning assigned to it in the Industries (Development and Regulation) Act, 1951 (65 of 1951).
