Section 5 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
5. Terms and conditions of certificate of registration.
(1)The registered jeweller shall be responsible for purity and fineness of the hallmarked precious metal articles sold by it.(2)The registered jeweller may sell hallmarked precious metal articles, which are marked with the identification mark of any other jeweller, provided evidence of purchase or authorisation in any other form is available with him.(3)The registered jeweller getting the article hallmarked shall be responsible for purity and fineness of such article.(4)The registered jeweler, who makes the sale shall be liable to pay compensation for any shortage in purity or fineness as per rules.(5)The registered jeweller shall inform the Bureau of any change in premises and management of the firm.(6)The registered jeweller shall get the precious metal articles hallmarked as per the relevant Indian Standard from an assaying and hallmarking centre recognised by the Bureau.(7)The registered jeweller shall submit the precious metal articles to the assaying and hallmarking centre with a request for hallmarking, in writing for each consignment and a copy of the each of the request shall be maintained by him.(8)While submitting the precious metal articles for assaying and hallmarking, the registered jeweller shall mention his name and address, certificate of registration number, identification mark, type of article, number of article, declared purity of each article or group of articles and overall weight of consignment in each request, which shall be signed by an authorised representative of the jeweller with date.(9)The registered jeweller shall declare the name and signature of his representative who shall be authorised to submit request for hallmarking, to the assaying and hallmarking centre.(10)The registered jeweller shall pay hallmarking fee to the assaying and hallmarking centre as specified in Schedule III.(11)The bill or invoice of sale of hallmarked precious metal articles shall indicate separately description of each article, net weight of precious metal, purity in carat and fineness, and hallmarking charges.(12)In case of any amendment or revision of the standard, the Bureau shall give notice of thirty days to the registered jeweller before its implementation.(13)The registered jeweller shall maintain record of copies of request for hallmarking, invoice or bill issued by assaying and hallmarking centre, invoice or bill of sale of hallmarked articles and invoice or bill of purchase of hallmarked articles from jewellers, if any, for a period of five years or till the hallmarked articles are sold, whichever is longer.(14)The registered jeweller shall co-operate with the authorised representative of the Bureau in inspection of its outlet, in production of relevant records and drawal of sample during surveillance or for investigation of a complaint.(15)The registered jeweller shall display prominently in the sales outlet the original certificate of registration issued by the Bureau for sale of hallmarked articles and other display requirements as stipulated by the Bureau.(16)The Bureau may alter, during the validity of the certificate of registration, any terms and conditions of the certificate of registration by giving thirty days' notice to the registered jeweller.(17)The violation of terms and conditions, may lead to the cancellation of the certificate of registration.
