Section 4 in The Electrical Wires, Cables, Appliances and Accessories (Quality Control) Order, 1993
4. Certification of manufacturers.
(1)The manufacturer of electrical wires, cables, appliances and accessories shall make an application to the Bureau for obtaining licence for use of the standard mark, within 45 days of the issue of this Order, if not already obtained.(2)The grant of licence by the Bureau for use of the standard mark shall be as per the provisions of the Bureau of Indian Standards Act, 1986 (63 of 1986) and the rules and regulations made thereunder(3)When any person by himself or through any person on his behalf proposes to manufacture electrical wires, cables, appliances and accessories, he shall make an application to the Bureau within 45 days of commencement of production.(4)Consequent to the lapsing or cancellation of any licence or closure of application by the Bureau for one or more of the electrical wires, cables, appliances and accessories mentioned in column (2) of the Schedule, other appropriate authority shall also be informed.
