Section 4(6) in Bureau of Indian Standards (Conformity Assessment) Regulations, 2018
(6)An application which is not complete in all respects or does not conform to the requirements of sub-regulation (1) and (2) shall be rejected by the Bureau:Provided that before rejecting an application, the applicant shall be given an opportunity to remove, within thirty days of the date of receipt of relevant communication from the Bureau, such objections as may be indicated by the Bureau:Provided further that the Bureau may on sufficient reason being shown, extend the time not exceeding thirty days, as the Bureau may consider fit to enable the applicant to remove such objections:Provided also that the Bureau shall, give a reasonable opportunity to the applicant of being heard, either in person or through a representative authorised by him in this behalf, and may take into consideration any fact or explanation furnished by the applicant or his representative, as the case may be.
