Section 6 in The Bureau Of Indian Standards (Certification) Regulations, 1988
6. Fees.-(1) Every application for the grant of a license shall be accompanied by a fee of [rupees one thousand] [Substituted by Notification No. G.S.R. 531(E), dated 30.7.2002 (w.e.f. 6.1.1988)] and every application for renewal of a license shall be accompanied by a fee of [rupees five hundred] [ Substituted by Notification No. BIS/EC/REG/6, dated 27.9.1994, for " three hundred rupees" .]. No such fee or part thereof shall, in any circumstance, be refunded.
(2)In addition to the application fee paid by the applicant with his application under sub-regulation (1), there shall be paid by every licensee(i)an annual license fee of [rupees one thousand] [Substituted by Notification No. BIS/EC/REG/6, dated 27.9.1994, for " rupees five hundred" . ];(ii)a marking fee at the rate as may be determined by the Bureau and Corresponding to total annual production of the article or process covered by the Standard Mark or a minimum fee, whichever is higher.(3)The marking fee shall from time to time be determined by the Bureauand shall be published in the Official Gazette in the form of a schedule showing the marking fees per unit for each class of product or process.(4)The annual license fee and the minimum marking fee for the first year shall be paid by the applicant at the time of grant of the license. Thereafter, at the time of application for renewal of the license the licensee shall pay the annual license fee, alongwith marking fee due for the period immediately preceding the renewal, so long as the license remains effective.(5)The licensee shall pay the marking fee in the manner stipulated in the Second Schedule to Form II.[MANNER, CONDITION AND FEES FOR GRANT AND RENEWAL OF LICENSE FOR MANAGEMENT SYSTEMS] [Substituted by G.S.R. 531(E), dated 30.7.2002 (w.e.f. 30.7.2002). ]
