Section 15 in Bureau of Indian Standards (Hallmarking) Regulations, 2018
15. Grant of licence
(1)The Bureau shall grant licence,-(a)on satisfaction of the Bureau that the applicant has the necessary infrastructure and competence for manufacturing and testing of refined precious metal as per the relevant Indian Standard;(b)if the refined precious metal conform to the relevant Indian standard;(c)on payment of marking fee as specified in Schedule-V.(2)The applicant shall co-operate with the authorised representative of the Bureau to inspect the premises relating to office, manufacturing, testing, storage and to draw and test sample(s) for the purpose of verification under sub-regulation (1).(3)The licence shall be granted in Form-XI annexed to these regulations.(4)The licensee may request for change in scope of licence with fee as per Schedule -V.(5)The Bureau may examine the request, carry out inspection, as required for considering the change of scope and the revised scope shall be issued in Form XII annexed to these regulations.(6)The licence granted under this regulation shall be valid for a period of one year.(7)The details of all licences issued by the Bureau shall be hosted on its website.(8)The licence shall be subject to terms and conditions as provided in regulation 16.
