Section 16 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
16. Terms and conditions of licence
(1)The licensee shall be responsible for fineness of the hallmarked refined precious metal manufactured by it.(2)The licensee shall inform the Bureau whenever there is any change in the management, premises or name and address of the firm.(3)The licensee shall inform the Bureau of any changes in machinery, equipment, assaying personnel, nonavailability of certified reference materials or breakdown of any major equipment affecting sampling, assaying and hallmarking activities.(4)The licensee shall test the refined precious metal as per the scheme of testing and inspection as specified by the Bureau and accepted by the licensee.(5)The licensee shall hallmark refined precious metal that conforms to the relevant Standard.(6)The design of hallmark and particulars to be marked with it shall be as specified in the Schedule-III.(7)In case of any amendment or revision of the standard or the scheme of testing and inspection, the Bureau shall give notice of one month to the licensee before its implementation.(8)The licensee shall maintain records as specified by the Bureau from time to time.(9)The licensee shall furnish information regarding quantity manufactured, marked, sold, available in stock along with details of the consignees to the Bureau.(10)The licensee shall co-operate with the authorised representative of the Bureau for inspection and testing, in production of relevant records and drawl of samples.(11)The licensee shall be liable to pay compensation for any shortage in fineness as per rules.(12)The Bureau may alter any terms and conditions of the licence during the period of the validity of the licence by giving thirty days' notice to the licensee.(13)The violation of the above terms and conditions may lead to the cancellation of the licence.
