Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(j) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(j)be required to produce evidence of continuing operations for theproducts, processes or systems covered by the license. Licensee shall notify the Bureau in writing of discontinuance in such operations exceeding three months. Discontinuance of a license in excess of six months or more may lead to cancellation of license. In such cases, a fresh application shall be submitted to the Bureau and an assessment visit will be necessary prior to grant of a new license;