Section 4 in The Steel And Steel Products (Quality Control) Second Order, 2008
4. Obligation for certification
.-(1) All manufacturers of steel and steel products shall make an application to the Bureau for obtaining license for use of the standard mark, within forty-five days of the issue of this Order, if not already obtained.(2)The grant of license by the Bureau, for use of the standard mark shall be as per the provisions of the Act and rules and regulations made thereunder.(3)When any person by himself or through any person on his behalf proposes to manufacture steel and steel products he shall commence regular production only after obtaining a valid license from the Bureau for the use of standard mark.(4)Consequent to the expiry of any license or cancellation thereof by the Bureau for one or more of the steel and steel products, the Bureau shall inform the same to the Appropriate Authority .
