Section 11(1) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(1)The assaying and hallmarking centre shall submit application for renewal of recognition in Form-VII annexed to these regulations, along with fee as specified in Schedule-II, and self-certified copy of the following documents, namely:-(a)proof of the establishment of the firm or company;(b)proof of the address of the premises;(c)proof of identity of the signatory;(d)map indicating location of the premises from some nearest prominent landmark;(e)quality manual; and(f)affidavit cum undertaking in Form-V annexed to these regulations.
