Section 5(15) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(15)[ The licensee shall, if so required by the Bureau, use the Bureau's prescribed holograms on the specified products in addition to the Standard Mark. The holograms shall be supplied at the prescribed rates by the Bureau or its authorised representatives in this regard. The copyright of the hologram shall vest in the Bureau and the licensee shall not imitate the same nor use the spurious hologram on the products covered by the license.] [Inserted by G.S.R. 199(E), dated 11.3.1999 (w.e.f. 11.3.1999). ]
