Section 10 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
10. Terms and conditions of recognized of assaying and hallmarking centre.
(1)The assaying and hallmarking centre shall be responsible for determination of purity and fineness of the precious metal articles hallmarked by it.(2)The assaying and hallmarking centre shall inform the Bureau whenever there is any change in the management, premises or name and address of the Centre.(3)The assaying and hallmarking centre shall inform the Bureau of any changes in machinery, equipment, assaying personnel, non-availability of certified reference materials or breakdown of any major equipment affecting sampling, assaying and hallmarking activities.(4)The assaying and hallmarking centre shall accept the jewellery for hallmarking as per the relevant Standard only from a certified jeweller with request for hallmarking in writing giving details as specified in sub-regulation (7) of regulation 5.(5)In case of any amendment or revision of the standard, the Bureau shall give notice of one month to the assaying and hallmarking centre before its implementation.(6)The testing and marking shall be carried out as per relevant Indian Standard using calibrated equipment and certified reference material.(7)The design of hallmark and particulars to be marked with it shall be as specified in the Schedule-III.(8)The assaying and hallmarking centre shall maintain records as specified by the Bureau including the records of request for hallmarking received from jewellers.(9)The assaying and hallmarking centre shall take hallmarking fee from jewellers as specified in Schedule-IV and issue bill or invoice for each consignment as per request for hallmarking received, to the jeweller.(10)The assaying and hallmarking centre shall deposit the hallmarking fee to the Bureau as specified in Schedule- IV.(11)The assaying and hallmarking centre shall furnish the details regarding the precious metal articles hallmarked as well as rejected, in number and weight on monthly and annual basis.(12)The assaying and hallmarking centre shall co-operate with the authorised representative of the Bureau for the purpose of conducting assessment, in production of relevant records and for inspection and testing of the precious metal articles available with the the centre.(13)The Bureau may alter any terms and conditions of the recognition during the period of the validity of the recognition by giving thirty day's notice to the assaying and hallmarking centre.(14)The violation of terms and conditions may lead to the cancellation of the recognition.
