Section 4(2) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(2)A license shall be granted in Form II for a period of one year in the first instance. The Bureau may, on an application made by a licensee at least one month before the expiry of the period for which the license has been granted, renew the same for a like period. Renewal of license for subsequent period may also be done by the Bureau in a similar manner:Provided that if the Bureau so decides, depending, among other things, on the licensee's performance, it may renew the license for a period longer than one year but not exceeding two years at a time.
