Section 4 in The Pneumatic Tyres And Tubes For Automotive Vehicles (Quality Control) Order, 2009
4. Obligation for Certification.
(1)All manufacturers of Pneumatic Tyres and Tubes shall make an application to the Bureau for obtaining licence within 45 days of the issue of this Order, for use of the standard Mark if not already obtained.(2)The grant of licence by the Bureau for use of the Standard Mark shall be as per provisions of the Act and the rules and regulations made there under.(3)When any person by himself or through any other person on his behalf propose, to manufacture Pneumatic Tyres, he shall commence production only after obtaining a valid licence from the Bureau for the use of Standard Mark(4)Information relating to expiry or cancellation of any licence by the Bureau for Pneumatic Tyre, shall be intimated to the appropriate authority and displayed on BIS website.
