Section 12(6) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(6)The Bureau shall revoke the suspension after satisfying itself that the assaying and hallmarking centre -(a)has taken necessary actions;(b)deposited assessment fee as specified in Schedule -II; and(c)has provided sufficient evidence to establish competence of the centre as per the relevant standard for assaying and hallmarking of precious metal articles.
