Section 0(b) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(b)Any authorised officer of the Bureau shall be entitled to suspend a license if there are sufficient grounds of non-compliance of the following:-(i)if surveillance proves non-conformity to the relevant requirements but immediate termination is not considered necessary;(ii)if improper use of the license is made;(iii)if related documents are not corrected to the Bureau's satisfaction;(iv)if there has been any contravention of procedures set out by the Bureau;and(v)if the licensee fails to meet financial obligations to the Bureau;(vi)on any other grounds specifically provided for under the procedures, rules or formally agreed between the licensee and the Bureau.
