Section 4 in The Scheme on Labelling of Environment Friendly Products (Eco-Mark)
4. Certification and Licencing.
- 4.1 Under the Scheme the manufactures shall apply for testing and certification of products which fall under the notified categories in terms of their compliance with published environmental criteria in the prescribed form. The terms and conditions governing operations of licences including fees shall be as per the Bureau of Indian Standards Act and the regulations framed thereunder.4.2Testing and certification shall be carried out by the Bureau of Indian Standards. For product categories which have the Indian Standards mark, the Bureau of Indian Standards will ordinarily complete the task of certification within a period of three months. Products certified as eligible for the ECOMARK shall be licenced to carry the Ecomark for a prescribed time period.4.3The product shall be reassessed after the prescribed period and the licence fee shall have to be paid again for the mark.
