Section 18(3) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(3)If, at any time, there is sufficient evidence that the refined precious metal carrying the hallmark may not be conforming to the relevant Standard, the Bureau may suspend the licence and shall direct to stop marking refined precious metal with hallmark and stop sale of hallmarked refined precious metal and such evidence may not be limited to, but may include one or more of the following, namely:-(i)non-conformity of the refined precious metal established after in-house or independent testing;(ii)non-implementation of the provision(s) of the scheme of testing and inspection;(iii)non-availability of testing personnel and absence of alternate arrangements;(iv)significant modification(s) in the process without prior evaluation and approval of the Bureau;(v)relocation of manufacturing unit;(vi)prolonged closure of manufacturing unit for more than three months;(vii)marking non-conforming refined precious metal;(viii)marking on refined precious metal of variety not included in the licence;(ix)non-compliance of any instruction issued by the Bureau.
