Section 11(5) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(5)If, during the period of deferment of recognition, an application is made along with late fee of rupees five thousand, the requisite fee, specified in Schedule-II and required documents, the recognition may be renewed by the Bureau:Provided that the assaying and hallmarking centre shall not have the right to use hallmark till recognition is renewed by the Bureau.
