Section 12 in The Bureau Of Indian Standards Act, 1986
12. Prohibition of use of certain names, etc
.-No person shall, except in such cases and under such conditions as may be prescribed, use without the previous permission of the Bureau,-(a)any name which so nearly resembles the name of the Bureau as to deceive or likely to deceive the public or which contains the expression "Indian Standard "or any abbreviation thereof; or(b)any mark or trade mark in relation to any article or process containing the expressions "Indian Standard "or "Indian Standard Specification "or any abbreviation of such expressions.
