Section 5(5) in The Bureau Of Indian Standards (Certification) Regulations, 1988
(5)[(a) Any license granted by the Bureau may be cancelled by it, if it is satisfied that the(i)articles marked with the Standard Mark under a license do not comply with the related Indian Standard or Standards; or(ii)licensee had used the mark in respect of a process which does not come up to the related Indian Standard or Standards; or(iii)licensee failed to provide reasonable facilities to any Inspecting Officer to enable him to discharge the duties imposed on him; or(iv)licensee has failed to comply with any of the terms and conditions of the license.(b)A license may be suspended by the Bureau on request from the licensee, if the operatio) in his premises can no longer be carried due to:authority.(i)natural calamities such as flood, fire, earthquake, etc;(ii)a lock out declared by the licensees, management;(iii)closure of operations directed by a competent Court or statutory(c)Before the Bureau cancels any license, it shall give the licensee not less than fourteen days' notice of its intention to cancel the license.(d)On the receipt of such notice, the licensee may submit an explanation on his behalf to the Bureau within seven days from the receipt of the notice. If an explanation is submitted, the Bureau may consider the explanation and give a hearing to the licensee within fourteen days from the date of receipt of such explanation or before the expiry of the notice whichever is longer.(e)If no explanation is submitted, the Bureau may, on the expiry of period of the notice, cancel the license.(f)Where a license has been suspended or cancelled, or the term thereof has not been renewed on the expiry of the period of its validity, the licensee shall discontinue forthwith the use of the Standard Mark notwithstanding the pendency of any appeal before the Central Government under section 16 of the Act and if there be, with the licensee or his agents, any articles in stock which have been improperly marked, the licensee or his agents, as the case may be, shall take necessary steps to get the Standard Mark on such articles either removed, cancelled, defaced or erased.] [Substituted by G.S.R. 531(E), dated 30.7.2002 (w.e.f. 30.7.2002). ]
