Section 12(3) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(3)If, at any time, the Bureau has sufficient evidence that the assaying and hallmarking may not be conforming to the Indian Standard, the assaying and hallmarking centre shall be directed to suspend its operation and such evidence may not be limited to, but may include one or more of the following, namely:-(i)non-conformity of hallmarked precious metal articles established after in-house or independent testing;(ii)non-implementation of the provision of the relevant Standard;(iii)non-availability of testing personnel and absence of alternate arrangements;(iv)relocation of assaying and hallmarking centre;(v)prolonged closure of assaying and hallmarking centre for more than three months;(vi)assaying and hallmarking on precious metal articles not included in the scope of the recognition;(vii)non-submission of monthly or yearly statement regarding hallmarking charges collected from certified jewellers;(viii)non-payment of marking fee to the Bureau within stipulated period.
