Section 14(3) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(3)The application shall be accompanied by 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)micro or small scale industry certificate, if applicable;(f)process flow chart of refining or minting, as applicable(g)design and weight of the bullion or coin, as applicable(h)list of manufacturing machinery in Form-IX annexed to these regulations;(i)list of test equipment with valid calibration in Form-X annexed to these regulations;(j)accreditation of the laboratory of refinery or mint by National Accreditation Board for Testing and Calibration Laboratories (NABL) or London Bullion Market Association (LBMA);(k)plant layout;(l)list of technical personnel;(m)list of certified reference material; and(n)test report of in-house testing.
