Section 16 in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
16. Renewal of certificate of conformity.
(1)An application for renewal of certificate of conformity shall be made to the Bureau in the stipulated form along with the fee, as specified in the applicable conformity assessment scheme in Schedule-II.(2)The application under sub-regulation (1) shall be made to the Bureau before the expiry of the validity of certificate of conformity as specified in the applicable Scheme in Schedule-II.(3)On receipt of application under sub-regulation (1), the Bureau may renew or recertify the certificate of conformity in accordance with the applicable conformity assessment scheme in Schedule-II.(4)If renewal application with requisite fee is not received before expiration of the validity, the renewal of certificate of conformity may be deferred for a period of up to ninety days from the date of its validity:Provided that if renewal application with requisite fee is not received within the period of deferment, the certificate of conformity shall stand expired after the date of its validity.(5)If the renewal application is made after the validity of certificate of conformity, the application shall be accompanied by late fee of rupees five thousand.(6)If the renewal application is received and the certificate of conformity is under suspension, certificate of conformity shall not be renewed till the suspension is revoked.(7)If suspension is not revoked till the end of its validity, renewal may be deferred for a period of up to one hundred and eighty days from the date of its validity.(8)If discrepancies which led to the suspension of the certificate of conformity are removed during the period of deferment, the certificate of conformity may be renewed from the date of its validity.(9)If discrepancies which led to the suspension of the certificate of conformity are not removed during the period of deferment, the certificate of conformity shall stand expired after the date of its validity.(10)If the certificate of conformity is granted in relation to goods or articles of a batch or lot, it shall be a one-time certificate and renewal of certificate of conformity is not applicable in these cases.
