Section 13(1) in Bureau of Indian Standards (Hallmarking) Regulations, 2018
(1)The Bureau may cancel or not renew the recognition of an assaying and hallmarking centre for any of the following reason, namely:-(a)any declaration made by the assaying and hallmarking centre is found to be false or incorrect;(b)assaying and hallmarking centre has violated any of the terms and conditions of the recognition;(c)articles marked with hallmark do not comply with the relevant Indian Standard;(d)assaying and hallmarking centre has failed to co-operate with the authorised representative of the Bureau during his visit for assessment or for investigating a complaint;(e)assaying and hallmarking centre is found indulging in any unfair practice such as hallmarking precious metal articles for non-certified jewellers, marking of articles with incomplete hallmark or hallmarking articles without carrying out testing or hallmarked precious metal article is found to have shortage of purity of more than forty parts per thousand;(f)assaying and hallmarking centre is found to be marking precious metal articles with hallmark during period of suspension;(g)assaying and hallmarking centre is under suspension for a period of one year;(h)assaying and hallmarking centre has not taken required corrective actions within stipulated time or in spite of taking corrective actions there is recurrence of similar discrepancies.
