Section 7(1) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(1)The Bureau may cancel or not renew a certificate of registration, if,-(a)any declaration made by the jeweller is found to be false or incorrect;(b)registered jeweller has violated any of the terms and conditions of the certificate of registration;(c)registered jeweller has sold or offered for sale of hallmarked precious metal article of purity or fineness less than that claimed or marked on the article;(d)registered jeweller has failed to co-operate with the authorised representative of the Bureau to enable him to discharge his duties during the visit for surveillance or investigation of a complaint;(e)registered jeweller is found indulging in any unfair practices amounting to misuse of hallmark.
