Section 18(7) in The Bureau Of Indian Standards Act, 2016
(7)Where a certified body or licence holder or his representative has sold goods, articles, processes, system or services, which bear a Standard Mark or any colourable imitation thereof, which do not conform to the relevant standard, the Bureau shall direct the certified body or licence holder or his representative to--(a)repair or replace or reprocess the standard marked goods, article, process, system or service in a manner as may be specified; or(b)pay compensation to the consumer as may be prescribed by the Bureau; or(c)be liable for the injury caused by non-conforming goods or article, which bears a Standard Mark, as per the provisions of section 31.
