Section 4 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
4. Grant of certificate of registration.
(1)The Bureau may grant certificate of registration,-(a)if the application is found in order; and(b)on payment of registration fee specified in Schedule-I.(2)The certificate of registration shall be granted in Form-II annexed to these regulations and shall be valid for a period of five years.(3)The details of the certificate of registration shall be hosted on the website of the Bureau.(4)The certificate of registration shall be valid for the premises mentioned in the certificate of registration.(5)The certificate of registration shall be subject to terms and conditions specified in regulation 5.
