Section 5(7) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(7)(a)If, at any time, there is some difficulty in maintaining the conformity of the product to the specification or the testing equipment goes out of order, the marking of the product shall be stopped by the licensee, under intimation to the Bureau. The marking may be resumed as soon as the defects are removed and information regarding such resumption of marking be sent to the Bureau, immediately thereafter.(b)[ If, at any time, the Bureau has sufficient evidence that the product carrying the Standard Mark may not be conforming to the Indian Standard, the licensee shall be directed to Stop Marking of such product. Such evidence is not limited to, but may include one or more of the following situations:(i)non-conformance of products established after factory or independent testing;(ii)non-implementation of the provision(s) of the Scheme of Testing and Inspection;(iii)non-availability of testing personnel and no alternate arrangements made;(iv)significant modification(s) in the manufacturing process, plant, machinery, etc., without prior evaluation and approval of the Bureau;(v)relocation of plant and machinery;(vi)prolonged closure of factory;(vii)marking non-conforming products;(viii)marking on products other than those included in the license.The resumption of marking shall be permitted by the Bureau after satisfying itself that the licensee has taken necessary actions and sufficient evidence is available about the conformity of the product to the relevant standard.(c)(i)The Bureau may, after serving a notice of not less than fourteen days, direct the licensee to Stop Marking the product if at any time, the licensee has not paid the fees, inspection or test charges payable by him. The resumption of marking shall be permitted after the dues have been paid in full or in part as agreed by the Bureau.(ii)Where a decision has been taken to defer the renewal of a license, the licensee shall be directed to Stop Marking his product till such time as decision is taken to renew the license.]
