Section 4 in The Bureau Of Indian Standards (Certification) Regulations, 1988
4. Grant of license.-(1) If the Bureau, after a preliminary inquiry, is satisfied that the applicant '[having regard to requisite skill, equipment, systems, resources, previous performance and antecedents relevant to the issuance of the license] is fit to use the Standard Mark, the Bureau shall grant a license in Form II authorising the use of the Standard Mark in respect of the article or class of articles manufactured by the applicant or in respect of the process employed in any manufacture or work, subject to such terms and conditions as specified in these regulations. The Bureau shall intimate the applicant about grant of license.3
[(1-A) Where the application for a license is made by a person, who has been convicted under section 33 of the Act, he shall not be eligible to apply for a period of six months from the date of such conviction. The period of disqualification shall be determined by the Bureau having regard to the facts and circumstances of each case and it shall not exceed a period of one year.](2)A license shall be granted in Form II for a period of one year in the first instance. The Bureau may, on an application made by a licensee at least one month before the expiry of the period for which the license has been granted, renew the same for a like period. Renewal of license for subsequent period may also be done by the Bureau in a similar manner:Provided that if the Bureau so decides, depending, among other things, on the licensee's performance, it may renew the license for a period longer than one year but not exceeding two years at a time.(3)The Bureau may, during the period of the validity of the license, alter by giving one month's notice to a licensee any terms and conditions subject to which the license has been granted.(4)Where the Bureau, after a preliminary inquiry, is of the opinion that alicense should not be granted, the Bureau shall give a reasonable opportunity to the applicant of being heard, either in person or through a representative authorised by him in this behalf, and may take into consideration any fact or explanation urged on behalf of the applicant before rejecting the application.(5)Where a license to use Standard Mark has been granted, it shall be notified in the Official Gazette specifying the particulars of the license.(6)A license, unless renewed or its renewal is deferred by the Bureau shall expire at the end of the period for which it is granted.(7)Particulars of all licenses issued by the Bureau under these regulations in connection with the use of Standard Mark shall be entered in a register which the Bureau shall maintain.
