Section 8(2) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(2)The application shall be made in the Form-IV annexed to these regulations to the Bureau along with the fee specified in Schedule-II accompanied by self-certified copy of the following documents, namely:-(a)proof of the establishment of the firm or company;(b)proof of the address of the premises;(c)proof of identity of the signatory;(d)map indicating location of the premises from the nearest landmark;(e)quality manual; and(f)affidavit cum undertaking in Form-V
