Section 18(6) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(6)The Bureau shall allow revocation of suspension after satisfying itself that the licensee-(a)has taken necessary actions;(b)deposited inspection fee as specified in Schedule-V;(c)has provided sufficient evidence to establish competence for manufacturing and testing of refined precious metal as per relevant standard;(d)has provided sufficient evidence to establish conformity of the refined precious metal to the relevant standard;
