Section 11 in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
11. Cancellation of licence to use or apply a Standard Mark.
(1)The Bureau may by order in writing cancel the licence after giving a notice of not less than twenty one days, if -(a)the licensee fails to comply with any of the conditions of the licence;(b)the licence has been issued in error.(2)Any explanation submitted by the licensee on receipt of notice under sub-regulation (1) may be taken into consideration by the Bureau and a reasonable opportunity of being heard, either in person or through a representative authorised shall be given to the licensee.(3)In the case of compounding of offence, the licence shall not be processed for cancellation.(4)If no explanation is received, the Bureau may, on the expiry of the period of the notice, cancel the licence.(5)The Bureau may cancel the licence without giving any further notice if the licence has been under suspension for more than one year or the licensee requests for cancellation of licence.
