Section 14 in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
14. Conditions of certificate of conformity.
(1)The holder of certificate of conformity shall be responsible for the conformity of the goods, article, process, system or service to specified requirements in relation to which certificate of conformity is issued.(2)The holder of certificate of conformity shall not use the certificate of conformity in relation to goods, articles, process, system or service that are non-conforming or outside the scope of the certificate of conformity.(3)The certificate of conformity shall not be used in relation to any goods, article, process, system or service during deferment or suspension, as the case may be, and after expiry or cancellation of the certificate of conformity, as the case may be.(4)The holder of certificate of conformity shall comply with the provisions of the conformity assessment scheme under which certificate of conformity is granted, including labelling and marking requirements.(5)The holder of certificate of conformity shall maintain records as specified by the Bureau from time to time.(6)The holder of certificate of conformity shall provide the Bureau all assistance in connection with carrying out inspection or audit or evaluation, as applicable, at its premises.(7)The holder of certificate of conformity shall provide information relating to production covered under certificate of conformity as and when it is required by the Bureau.(8)If the certificate of conformity is granted in relation to goods or articles, the holder of certificate of conformity shall provide the list of consignees, distributors, dealers or retailers, as the case may be, to whom goods or articles under certificate of conformity is supplied.(9)The certificate of conformity shall not be transferred to any person without the prior approval of the Bureau.(10)If a complaint regarding quality of any goods, article, process, system or service covered under certificate of conformity is established, the holder of certificate of conformity shall take suitable corrective actions so as to eliminate recurrence of complaints in future.(11)The Bureau shall have the right to amend any of the conditions of certificate of conformity by giving a notice of thirty days to the holder of certificate of conformity.
