Section 8(7) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(7)On examination, the Bureau may reject an application, if, -(a)the application is found to be incomplete or without relevant documents;(b)at any time during processing of application it is found that the assaying and hallmarking centre is indulging in any malpractice amounting to misuse of hallmark for which it is liable to be prosecuted under the Act;(c)the centre does not have the necessary infrastructure and competence as per the relevant Indian Standard for carrying out assaying and hallmarking of the precious metal articles;(d)the application is submitted before expiry of cooling period in case of cancellation or non-renewal of recognition as specified in sub-regulation (9) of regulation 13 or conviction under provisions of the Act as specified in sub-regulation (11).
