Section 6 in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
6. Conditions of licence to use or apply a Standard Mark.
(1)The design of Standard Mark shall be identical to the facsimile given in the licence.(2)The photographic enlargement or reduction of the Standard Mark may also be used, unless otherwise specified by the Bureau.(3)The licensee shall be responsible for the conformity of the goods, article, process, system or service to the Indian Standard in relation to which Standard Mark is used or applied.(4)The licensee shall not use the Standard Mark in relation to goods, articles, process, system or service which are non -conforming or outside the scope of the licence.(5)If goods and articles in relation to which a Standard Mark has been used do not conform to the requirements of the relevant standard, the Bureau may direct the licensee or his representative to recall the non-conforming goods and articles.(6)The Standard Mark shall not be used or applied in relation to any goods, article, process, system or service during deferment or suspension, as the case may be, and after expiry or cancellation of the licence.(7)The licensee shall comply with the provisions of the conformity assessment scheme under which licence is granted, including labelling and marking requirements.(8)The licensee shall maintain records as specified by the Bureau from time to time.(9)The licensee shall provide the Bureau all assistance in connection with carrying out inspection or audit or evaluation, as applicable, at its premises.(10)The licensee shall provide information relating to production and use or applying of Standard Mark as and when it is required by the Bureau.(11)If the licence is granted to use or apply Standard Mark on goods or articles, the licensee shall provide the list of consignees, distributors, dealers or retailers to whom goods or articles with Standard Mark is supplied.(12)The licence shall not be transferred to any person without the prior approval of the Bureau.(13)If a complaint regarding quality of any goods, article, process, system or service bearing Standard Mark is established, the Bureau may direct the licensee or his representative, as the case may be, to repair or replace or reprocess the standard marked goods and articles.(14)The Bureau shall have the right to amend any of the conditions of licence by giving a notice of thirty days to the licensee.
