Section 5(7)(b) in The Bureau Of Indian Standards (Certification) Regulations, 1988

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Union of India - Subsection

Section 5(7)(b) in The Bureau Of Indian Standards (Certification) Regulations, 1988

(b)[ If, at any time, the Bureau has sufficient evidence that the product carrying the Standard Mark may not be conforming to the Indian Standard, the licensee shall be directed to Stop Marking of such product. Such evidence is not limited to, but may include one or more of the following situations:

(i)non-conformance of products established after factory or independent testing;

(ii)non-implementation of the provision(s) of the Scheme of Testing and Inspection;

(iii)non-availability of testing personnel and no alternate arrangements made;

(iv)significant modification(s) in the manufacturing process, plant, machinery, etc., without prior evaluation and approval of the Bureau;

(v)relocation of plant and machinery;

(vi)prolonged closure of factory;

(vii)marking non-conforming products;

(viii)marking on products other than those included in the license.

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Union of India - Subsection

Section 5(7)(b) in The Bureau Of Indian Standards (Certification) Regulations, 1988