Section 14(8) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(8)The Bureau may reject an application, if,-(a)the application is found to be incomplete or without specified documents or does not fulfill the specified requirements.(b)at any time during processing of application it is found that the applicant is indulging in any malpractice amounting to misuse of hallmark for which it is liable to be prosecuted under the Act;(c)the applicant does not have the necessary infrastructure and competence as per the relevant Standard and for compliance to the provisions of scheme of testing and inspection;(d)the refined precious metal does not conform to relevant Standard;(e)the application is submitted before expiry of cooling period in case of cancellation or non-renewal of licence as specified in sub-regulation (9) of regulation 19 or conviction under provisions of the Act as specified in sub-regulation (12).
