Section 17 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
17. Renewal of licence.
(1)The licensee shall submit application for renewal of licence in Form-XIII annexed to these regulations accompanied by fee as specified in Schedule-V.(2)The application for renewal shall be made before sixty days from the date of expiry of the licence.(3)The Bureau may, on receipt of application from a licensee, renew the licence for a maximum period of two years in Form-XIV annexed to these regulations.(4)The licence shall be renewed only after satisfaction of the Bureau that the licensee continues to have the necessary infrastructure and competence for manufacturing and testing of the refined precious metal as per the relevant standard and the scheme of testing and inspection and also considering the past records.(5)In the case the licensee does not apply for renewal before the expiry of validity of licence or deposit requisite fee or provide required details, it shall cease to have right to use hallmark after the validity of licence is over and in such case, the renewal of licence may be deferred for a period of ninety days from the date of validity by the Bureau.(6)If, during the period of deferment of licence, an application is made along with late fee of rupees five thousand, requisite fee specified in Schedule-V and required documents, the licence may be renewed by the Bureau: Provided that the licensee shall not have the right to use hallmark till licence is renewed by the Bureau.(7)In case renewal application along with requisite fee and documents is not received within the period of deferment, the licence shall stand expired.(8)The decision on renewal of the licence may be kept under deferment up to six months, if licence is under suspension, or being considered for suspension, cancellation or non-renewal.(9)The decision of deferment shall be informed to the licensee in writing with instructions to stop marking and sale of the refined precious metal with hallmark.(10)The licensee shall confirm to the Bureau about compliance of its order.
