Section 11 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
11. Renewal of recognition.
(1)The assaying and hallmarking centre shall submit application for renewal of recognition in Form-VII annexed to these regulations, along with fee as specified in Schedule-II, and self-certified copy of the following documents, namely:-(a)proof of the establishment of the firm or company;(b)proof of the address of the premises;(c)proof of identity of the signatory;(d)map indicating location of the premises from some nearest prominent landmark;(e)quality manual; and(f)affidavit cum undertaking in Form-V annexed to these regulations.(2)The application for renewal shall be submitted ninety days before the date of expiry of the validity of recognition(3)The Bureau, on receipt of an application for renewal under sub-regulation (1), may renew the recognition for a period of three years after satisfying that the centre continues to have the necessary infrastructure and competence as per the relevant Standard for carrying out assaying and hallmarking of the precious metal articles and also considering the past records of the applicant.(4)In case the assaying and hallmarking centre does not apply for renewal before the expiry of validity along with requisite fee, it shall cease to have right to use hallmark after the validity of recognition is over and in such case, the renewal of recognition may be deferred for a period of ninety days from the date of validity by the Bureau.(5)If, during the period of deferment of recognition, an application is made along with late fee of rupees five thousand, the requisite fee, specified in Schedule-II and required documents, the recognition may be renewed by the Bureau:Provided that the assaying and hallmarking centre shall not have the right to use hallmark till recognition is renewed by the Bureau.(6)In case renewal application along with requisite fee and documents is not received within such period of deferment, the recognition shall stand expired.(7)The decision on renewal of the recognition may be kept under deferment up to six months from the date of its validity, if recognition is under suspension, or being considered for suspension, cancellation or non-renewal.(8)The decision of deferment shall be informed to the centre in writing with instructions to stop hallmarking of precious metal articles.
