Section 3 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
3. Application for certificate of registration.
(1)A jeweller shall apply for grant of certificate of registration to sell precious metal articles notified under sub-section (1) of section 14 of the Act.(2)The application under sub-regulation (1) shall be made to the Bureau in Form-I, annexed to these regulations, along with the fee specified in the Schedule-I.(3)The application form shall be signed by the applicant or by any other person authorised in this regard.(4)The application shall be accompanied by self-certified copy of the following documents, namely:-(a)proof of 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 the nearest landmark; and(e)proof in regard to annual turnover.(5)The application shall be rejected if it is not accompanied by requisite fee.(6)The application shall be acknowledged on its receipt.(7)If the documents submitted under sub regulation (4) are not in order, the Bureau may call for required document or any supplementary information, as the case may be, if required for the purpose of clarification.(8)If the document or clarification furnished by the applicant is found in order, the application shall be further processed for grant of a certificate of registration.(9)The application under sub-regulation (2) may be rejected by the Bureau if the documents are not found in order.(10)The applicant may furnish his reply with necessary documents and may request for hearing either in person or through a representative authorised by him within fourteen days from the date of receipt of the notice.(11)The decision of the Bureau with the grounds of rejection shall be communicated in writing to the applicant.(12)The application fee shall not be refundable in case of rejection of the application under sub-regulation (9).
