Section 13(2) in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
(2)The certificate of conformity may be granted whenever conformity to standard(s) or part of a standard or essential requirements is to be demonstrated in relation to: -(a)goods, article, process, system or service on continuous basis or goods and articles in a batch or lot;(b)goods, article, process, system or service on the basis of suppliers declaration of conformity;(c)goods and articles on the basis of initial testing in a laboratory for type approval with or without the right to use for subsequent production;(d)any other situation in which the Executive Committee of the Bureau decides that a certificate of conformity could be granted.
