Section 17(1) in The Bureau Of Indian Standards Act, 2016
(1)No person shall manufacture, import, distribute, sell, hire, lease, store or exhibit for sale any such goods, article, process, system or service under sub-section (1) of section 16--(a)without a Standard Mark, except under a valid licence; or(b)notwithstanding that he has been granted a license, apply a Standard Mark, unless such goods, article, process, system or service conforms to the relevant standard or prescribed essential requirements.
