Bureau of Indian Standards Rules, 1987

Published Vide G.S.R. 361 (E), dated 31-3-1987, published in the Gazette of India, Ext.,Pt.II, Section 3(i), dated 1-4-1987

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In exercise of the powers conferred by section 37 of the Bureau of Indian Standards Act, 1986 (63 of 1986), the Central Government hereby makes the following rules, namely :—

CHAPTER I

Preliminary

Short title and commencement .—(1) These rules may be called The Bureau of Indian Standards Rules, 1987.

(2) They shall come into force on the date of their publication in the Official Gazette.

Definitions .—(1) In these rules, unless the context otherwise requires,—

(a) “Act ”means the Bureau of Indian Standards Act, 1986 (63 of 1986);

(b) “Advisory Committee ”means an Advisory Committee constituted by the Bureau under sub-section (1) of section 5;

[(cc) “Consultant ”means an expert or an organisation of experts engaged for a specific task relating to standards formulation to whom a fee is payable by the Bureau;]

(d) “committee ”means a technical committee constituted by the Bureau under sub-section (3) of section 5 and includes a division Council, sectional committee, sub-committee, panel or any other committee;

(e) “Director-General ”means Director-General of the Bureau;

(f)“form ”means a form set out in the Appendix hereto;

(g) “licensee ”means a person to whom a license has been granted under the Act;

(h) “President ”means the President of the Bureau;

[(ha) 'registration' means permission granted under rule 16C to use the words "Self declaration - Conforming to IS.........." on any article notified under clause (fa) of rule 13;

(hb) 'Registered User' means a person who is granted registration under rule 16C.]

(i) “section ”means a section of the Act;

[(ia) 'Self declaration' for the purpose of Chapter IV A means the declaration made by the Registered User that the article for which registration has been granted conforms to the relevant Indian Standard.]

(j) “Vice-President ”means the Vice-President of the Bureau;

(k) “year ”means the financial year commencing on the first day of April;

(l) words and expressions used in the rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

CHAPTER II

The Bureau And Its Activities

Constitution of the Bureau .— [(1) The Bureau shall consist of the following Members, namely:—

(a) the Minister in charge of the Ministry or Department of the Central Government having administrative control of the Bureau who shall be ex officio President of the Bureau;

(b) the Minister of State or a Deputy Minister, if any, in the Ministry or Department of the Central Government having administrative control of the Bureau who shall be ex officio Vice-President of the Bureau, and where there is no such Minister of State or Deputy Minister, such person as may be nominated by the Central Government to be the Vice-President of the Bureau;

(c) the Secretary to the Government of India in charge of the Ministry or Department of the Central Government having administrative control of the Bureau ex officio;

(d) the Director-General of the Bureau, ex officio ;

(e) two Members of Parliament of whom one shall be from the House of the People and one from the Council of States;

(f)three persons representing the Ministries and Departments of the Central Government dealing with important subjects of interest to the Bureau;

(g) five representatives—one each from five zones of State Governments and the Union Territories on rotation basis who shall be,—

(i) the Minister in charge of the Department having administrative control over quality and standards in the case of States and Union Territories having a Council of Ministers; and

(ii) the Administrator or the Chief Executive Councillor, as the case may be, in the case of Union Territories, not having a Council of Ministers;

(h) two persons either representing recognised consumer organisations which in the opinion of the Central Government are active and effective in their operations, or are in the opinion of that Government are capable of representing consumer interests;

(i) one person, who, in the opinion of the Central Government, is capable of representing farmers ’interests, to be nominated from amongst farmers or farmers associations;

(j) five persons representing the industry and trade and their associations and public sector enterprises to be chosen as follows:—

(i) Presidents of three industry associations or federations of all-India level;

(ii) Chief Executive of one Central or State Public Sector Enterprise related to subjects of importance to the Bureau;

(iii) Chairman or Managing Director of one industrial organisation other than the Public Sector who is awardee for the Rajiv Gandhi National Quality Award;

(k) three persons representing the scientific and research institutions, technical, educational and professional organisations related to subjects of importance to the Bureau].

[(1-A) The term of office of a Member shall continue so long as he holds the office by virtue of which he is such a Member. ]

(2) The Bureau may, on the recommendation of the Director-General [associate persons not exceeding fifteen to assist] or advise in the fields of science and technology including environmental control, energy conservation, import substitution, transfer of technology and other areas of emerging technology.

Term of office of Members .—(1) Members appointed under clause (e) to clause(m) of sub-rule (1) of rule 3 shall hold office for a period of two years and shall be eligible for re-appointment.

(2) When a Member appointed under sub-rule (1) of rule 3 desires to resign from membership of the Bureau, he shall forward his letter of resignation under his own hand to the Central Government and such resignation shall take effect from the date of its acceptance by the Central Government or on the expiry of a period of one month from the date of its receipt by the Central Government, whichever is earlier.

(3) When a vacancy occurs by resignation of a Member under sub-rule (2) or otherwise, the Central Government shall take steps to fill the vacancy within a period of six months from the date of its occurrence by making an appointment from amongst the category of persons to which the person who vacated the office belonged and the person so appointed shall hold office for the remainder of the term of office of the Member in whose place he is appointed.

(4) A person shall be disqualified for being appointed as a Member or shall be removed from membership by the Central Government if he,—

(a) has been convicted and sentenced to imprisonment for an offence, which, in the opinion of the Central Government, involves moral turpitude; or

(b) is an undischarged insolvent; or

(d) has been removed or dismissed from the service of the Government or a body corporate owned or controlled by the Government; or

(e) has in the opinion of the Central Government such financial or other interest in the Bureau as is likely to affect prejudicially the discharge by him of his functions as a Member:

Provided that no Member shall be removed on the ground that he has become subject of the disqualification mentioned under clause (e) of sub-rule (4) unless he has been given a reasonable opportunity of being heard in the matter.

Proceedings of the Bureau .—(1) The President, or in his absence the Vice-President, shall preside at the meetings of the Bureau. In the absence of both the President and the Vice-President, the Members present at the meeting shall elect one from amongst themselves to preside over the meeting.

[(2) At least one meeting of the Bureau shall be held every year. The President may at his discretion convene more than one meeting in a year if he considers it necessary.]

(3) A notice of not less than twenty-one days from the date of issue shall ordinarily be given to every Member for each meeting of the Bureau. If it is necessary to convene an emergency meeting, a notice of not less than seven days shall be given to every Member.

(4) Every notice of meeting of the Bureau shall specify the place and the day and hour of the meeting.

(5) The President shall cause to be prepared and circulated to the Members, at least seven days before the meeting, an agenda for the meeting:

Provided that where an emergency meeting is convened, an agenda for such meeting may be circulated to the Members at the meeting.

[(6) Five Members shall form the quorum, provided that if any meeting is adjourned for want of quorum, the adjourned meeting may be called on a date not later than seven days from the date of the original meeting to transact the business regardless of the quorum.]

(7) Each Member including the President shall have one vote. In the case of an equality of votes on any question to be decided by the Bureau, the President, or the Vice-President or the Member presiding over such meeting shall in addition have a casting vote.

(8) The proceedings of each meeting shall be circulated to each Member of the Bureau and these shall be confirmed at the next meeting with or without modifications.

Executive Committee .—(1) The Executive Committee shall perform, exercise, and discharge such of the functions, powers and duties as may be delegated to it by the Bureau.

[(2) The Executive Committee shall consist of the Director-General as ex officio Chairman and nine other Members, representing the following categories, to be appointed by the Bureau of Indian Standards, with the prior approval of the Central Government, namely:—

[(i) Additional Secretary and Financial Adviser and Special Secretary or Additional Secretary or Joint Secretary of the Ministry/Department having administrative control of the Bureau;]

(ii) one person representing a Ministry or Department of Central Government other than at (i) above;

(iii) one person representing recognised consumer organisation;

(iv) one person representing industry, trade and their associations;

(v) two persons representing scientific and research institutions; and

(vi) two persons representing public sector enterprises and technical, educational or professional organisations.]

(3) The Members of the Executive Committee appointed under sub-rule (2) shall hold office for a period of two years and shall be eligible for re-appointment. The term of office of the ex officio Chairman shall be on a tenure basis for a period of three years who shall be eligible for re-appointment.

(4) When a Member appointed under sub-rule (2) desires to resign from membership of the Executive Committee, he shall forward his letter of resignation under his own hand to the Director-General and such resignation shall take effect from the date of its acceptance by the Director-General or on the expiry of a period of one month from the date of its receipt by the Director-General, whichever is earlier.

(5) The vacancy caused on resignation and termination of a Member of the Executive Committee shall be filled within a period of three months from the date of occurrence by the Bureau of Indian Standards with the prior approval of the Central Government.

(6) A meeting of the Executive Committee shall be held at least once in every three months.

(7) Each meeting of the Executive Committee shall be called by giving not less than fourteen days from the date of issue, notice in writing to every Member:

Provided that an emergency meeting may be called by giving not less than three days ’notice to every Member.

(8) Every notice of a meeting of the Executive Committee shall specify the place and the day and hour of the meeting.

(9) The ex officio Chairman of the Executive Committee shall cause to be prepared and circulated to the Members, at least seven days before the meeting, an agenda for the meeting:

Provided that where an emergency meeting is called, an agenda for such meeting may be circulated to the Members at the meeting.

[(10) The quorum for a meeting of the Executive Committee shall be three.]

(11) The proceedings of each meeting shall be circulated to each Member of the Executive Committee and these shall be confirmed at the next meeting with or without modification.

[6-A. Travelling and daily allowances to Bureau and Executive Committee Members .—(1) The Members and persons associated with the Bureau and the Members of the Executive Committee representing the Central Government, State Governments, Union Territories, Statutory and autonomous bodies (other than those specially approved by the Executive Committee), public sector undertakings, trade, industry and their associations, [* * *] shall not be eligible to draw any travelling or daily allowance from the funds of the Bureau.

(2) Travelling and daily allowances to Members and persons associated with the Bureau and Members of the Executive Committee other than those specified in sub-rule (1), while travelling within the country with prior concurrence of the Director-General, may be admissible from the Bureau for attending meetings of the Bureau and the Executive Committee and discharging any duty as assigned by the Bureau or the Executive Committee.

(3) The rates of travelling and daily allowances admissible to the Members and persons covered by sub-rule (2) shall be the same as applicable to non-officials attending the meetings of Committees set up by the Central Government.]

[(4) If any Member is a Member of Parliament, he shall not be entitled to any allowance other than compensatory allowance, as defined in clause (a) of section 2 of the Parliament (Prevention of Disqualification) Act, 1959 (10 of 1959):

Provided that such Member shall not be entitled to any allowance except for meetings held during the intersession period.

Explanation .—Intersession period means the interval between the adjournment of a House of Parliament of which he is a Member and the re-assembly of that House.]

CHAPTER III

Powers And Functions Of The Bureau

[7. Establishment, publication and promotion of Indian Standards .—(1) Establishment—

(a) The Bureau shall establish Indian Standards in relation to any article or process and shall amend, revise or cancel the standards so established as may be necessary, by a process of consultation with consumers, manufacturers, technologists, scientists and officials through duly constituted committees as provided hereafter. The procedure employed in establishing the standard shall also be designed such that concerned interests, in addition of the Members of the Committees of the Bureau, have the opportunity to communicate their views.

Provided that any Indian Standard established by the Indian Standards Institution at any time before the date on which the Act, the rules and regulations come into force shall be deemed to have been established under the provisions of the Act, the rules and the regulations.

(b) All standards, their revisions, amendments and cancellations shall be established by notification in the Official Gazette.

(2) Technical Committees—

(a) For the purpose of formulation of Indian Standards in respect of articles or processes, technical Committees of experts may be constituted. Such Committees may include Division Councils, Sectional Committees, sub-Committees and Panels.

(b) Division Councils, Sectional Committees and sub-Committees shall be reconstituted once every three years. The tenure of Panels shall be as decided by the concerned Sectional Committee.

(3) Division Councils—

(a) Division Councils shall be set up by the Bureau in defined areas of industries and technologies for formulation of standards. These shall include concerned officers of the Bureau and representatives of various interests such as consumers, regulatory and other Government bodies, industry, scientists, technologists and testing organisations. These may also include consultants. An officer of the Bureau shall be the Member-Secretary.

(b) Major functions of a Division Council would be as follows:—

(i) To advise on the subject areas to be taken up for formulation of standards in their respective areas keeping in view the national needs and priorities;

(ii) To set up Sectional Committees within their areas, define their scopes, appoint their Chairman and Members and co-ordinate their activities;

(iii) To approve proposals for work, decide which proposals should be taken up and direct the Sectional Committee(s) concerned to undertake the approved work and to determine the priority to be assigned to the work;

(iv) To advise on matters relating to research and development needed for the establishment of standards or their revisions;

(v) To study the work of international organisations and their committees in standards formulation as related to the area of work of the Division Council and recommend on the extent and manner of participation in standardisation activities at the international level;

(vi) To advise on implementation of established standards;

(vii) To receive and deal with activity reports and to make recommendations thereon to the Bureau concerning matters in which the decision of the Bureau is necessary;

(viii) To carry out such tasks as may be specifically referred to it by the Bureau/Standards Advisory Committee.

(4) Sectional Committees, sub-Committees and Panels—

(a) Sectional Committees shall be appointed by Divisional Councils or if necessary by the Bureau for the preparation of a particular standard or group of standards. These shall include concerned officers of the Bureau and representatives of various interests such as consumers, regulatory and other Government bodies, industry, scientists, technologists and testing organisations and may also include consultants, but consumer interests shall, as far as possible, predominate. An officer of the Bureau shall be the Member-Secretary.

(b) A Sectional Committee may appoint sub-Committees and/or panels.

(5) Terms and conditions for engaging consultants—

The terms and conditions for engaging consultants in the work of the Division Councils and other technical Committees and in the work relating to establishment of standards shall be as decided by the Executive Committee.

(6) Procedure for Establishment of Indian Standards—

(a) Any Ministry of the Central Government, State Governments, Union Territory Administrations, consumer organisations, industrial units, industry-associations, professional bodies, Members of the Bureau and Members of its technical Committees may submit proposals to the Bureau for establishing a standard or for revising, amending, or cancelling an established standard by making such request in writing.

(b) The work of formulation of standards on any specific subject shall be undertaken when the Division Council concerned is satisfied as a result of its own deliberations or on investigation and consultation with concerned interests that the necessity for standardisation has been established.

(c) When the subject has been so investigated as in sub-rule (b) and the need established, the Division Council concerned shall assign the task of formulating the standard to an appropriate Technical Committee or shall appoint a new Technical Committee for the purpose.

(d) When request for establishing a standard for any specific subject has not been accepted after its due consideration, the proposer shall be informed of the decision.

(e) A draft standard prepared and duly approved by a Committee shall be issued in draft form and widely circulated for a period of not less than one month amongst the various interests concerned for critical review and suggestions for improvement. The wide circulation may be waived if so decided by the Sectional Committee where the matter is urgent or non-controversial.

(f)The appropriate Technical Committee shall thereafter finalise the draft standard giving due consideration to the comments that may be received. The draft standard after it has been approved by the Sectional Committee or its Chairman shall be submitted to the Chairman of the Division Council concerned for adoption on its behalf.

(g) All established standards shall be reviewed periodically, at least once in five years, to determine the need for revision or withdrawal. Standards which in the opinion of the Sectional Committee need no revision or amendment shall be re-affirmed by the Sectional Committee.

(h) Proposals for revising or amending published standards shall be considered by the Technical Committee concerned. The revision or amendment shall then be dealt with in accordance with clauses (e) and (f)of sub-rule (6) dealing with the establishment of Indian Standards.

(i) The Director-General, however, shall have the power to issue amendments of the corrigenda type meant to correct errors and omissions in established Indian Standards, without reference to the concerned Technical Committee or the Division Council and report to the concerned Technical Committee.

(j) The Director-General shall also have the power to tentatively modify such of the provisions of an Indian Standard as in his view are necessary for expeditious fulfilment of any of the objectives of the Act:

Provided that within six months of such actions, concurrence of the concerned Sectional Committee is duly obtained.

(k) Withdrawal of an established Indian Standard shall be decided upon by the Chairman of the respective Division Council on the recommendation of the Sectional Committee concerned

(7) Status of Indian Standards—

(a) The procedure employed in establishing Indian Standards is designed to ensure that all interested parties have an opportunity to put forward their views, that a consensus has been obtained on the contents of the standards and that there is substantial support for the standards.

(b) Indian Standards are voluntary and available to the public. Their implementation depends on adoption by concerned parties. However, an Indian Standard becomes binding if it is stipulated in a contract or referred to in a legislation or made mandatory by specific orders of the Government.

(8) Publication—

The Indian Standards established by the Bureau, their revisions and amendments shall be published and copies thereof, in any form as may be determined by the Bureau, shall be made available for sale.

(9) Pricing of Indian Standards and other publications.—

The prices of Indian Standards and other publications shall be fixed by the Director-General according to the policy directives of the Executive Committee and may be reviewed periodically.

(10) Standards promotion—

The Bureau may promote standardisation and adoption of Indian Standards by consumers, commerce, industry, Government and other interests, in such manner as may be considered necessary.

(11) Procedure for establishment of Tentative (Provisional) Indian Standards—

(a) A tentative Indian Standard may be prepared when urgently needed but its technical accuracy cannot be established on account of technology being new or not having been proven commercially.

(b) The proposal for preparation of a Tentative Indian Standard shall be as per clause (a) of sub-rule (6) of rule 7. The proposal shall be accompanied by a draft of the Tentative Indian Standard.

(c) The draft of the Tentative Indian Standard shall be examined by the Sectional Committee concerned for approval and issued as a Tentative Indian Standard without wide circulation, after its adoption by Chairman of Division Council concerned on its behalf.

(d) The Foreword of the Tentative Indian Standard shall clearly bring out the following:—

(i) Need for preparing the Tentative Indian Standard;

(ii) Scope of its application; and

(iii) Period of its validity—

The Sectional Committee, may decide the period of validity but this shall not exceed two years. Period of validity may be extended by not more than two years on a review by the Sectional Committee.

(e) The Tentative Indian Standard shall not be used for Standard Mark.

(f)Before the expiry of the validity period, the Tentative Indian Standard shall be considered by the Sectional Committee for establishing it as a regular standard. If the Sectional Committee is not in favour of its establishment as a regular standard, the Tentative Indian Standard shall lapse after its validity period.

(g) Tentative Indian Standard shall be gazetted in accordance with clause (b) of sub-rule (1) of rule 7.]

[(12) Concurrent Running of Indian Standards,-

(a) The Director-General may allow concurrent running of two versions of an Indian Standard and may also decide the period of such concurrent running.

(b) The Director-General may allow concurrent running of an Indian Standard and any of its amendments and may also decide the period of such concurrent running.]

Recognition of other Standards as Indian Standards .—(1) The Bureau may, in relation to an article or process, recognise any standard established by any other institution in India or outside as an Indian Standard with necessary editorial modifications, in accordance with the procedure as provided hereafter:

Provided that any standard recognised by the Indian Standards Institution at any time before the date on which the Act, the rules and the regulations come into force shall be deemed to have been recognised under provisions of the Act, the rules and the regulations.

(2) The proposal for such recognition of the appropriate standard shall be made as laid down in clause (a) of sub-rule (6) of rule 7.

(3) If the Director-General is satisfied that the proposal should be further processed, he shall—

(a) refer it to the Chairman of the concerned Sectional Committee for his recommendation regarding the recognition of the other standard as Indian Standard;

(b) if the subject-matter of the proposed standard does not fall within the scope of work of any of the existing Sectional Committees, refer it to the Chairman of the Division Council scope of which is close to the subject under consideration for his recommendation regarding its recognition;

(c) if the subject-matter of the proposed standard does not fall within the scope of work of any of the existing Sectional Committees and if there is no Division Council scope of which is close to the subject under consideration, consult an ad hoc experts committee specially constituted by him for this purpose, for recommendations regarding its recognition.

(4) Standards so recognised as Indian Standards shall be notified in the Official Gazette in accordance with clause (b) of sub-rule (1) of rule 7.

(5) Recognised Indian Standards shall also be made available for sale.

Standard Mark .—(1) The Standard Mark in relation to each Indian Standard shall be published by the Bureau in the Official Gazette:

Provided that the Bureau may amend or rescind any Standard Mark so published.

(2) The Standard Mark already established and notified by the Indian Standards Institution shall be deemed to be valid unless amended or rescinded by the Bureau.

Establishment, maintenance and recognition of laboratories .—(1) Laboratories established and maintained by the Bureau shall—

(a) carry out testing of samples in relation to the use of the Standard Mark;

(b) carry out Research and Development investigations or testing for collecting data for evolving and revising Indian Standards and for quality assessment studies;

(c) provide support services to industries for quality improvement on such terms and conditions to be laid down by the Bureau from time to time;

(d) carry out such other functions as may be necessary to fulfil the objectives of the Bureau.

(2)(a) The Bureau may recognise any laboratory in India or in any other country for carrying out testing of samples in relation to use of the Standard Mark and such other functions as may be necessary. In case any laboratory after recognition ceases to fulfil any conditions laid down at the time of recognition, it shall be liable to be de-recognised by the Bureau. The guidelines for recognition and de-recognition of laboratories shall be laid down by the Bureau.

(b) Register of recognised laboratories—The Bureau shall cause to maintain a register of such laboratories as are recognised by it for testing samples of articles or processes in relation to the relevant Indian Standards.

Appointment of agents .—(1) Bureau may appoint any person or laboratory or organisation in India or outside India as their agents to act on their behalf for discharging any one or more of the following functions—

(a) to carry out inspections of manufacturer ’s premises in India or outside for allowing use of the Standard Mark;

(b) to test samples of products for their conformity to Indian Standards;

(2) The terms and conditions of the appointment as agents shall be set out in an agreement between the Bureau and the agent so appointed:

[Provided that the appointment of agents outside India shall be made with the previous approval of the Central Government.]

Inspection of article or process when Standard Mark or Conformity to Indian Standard is required by the Act or under any other Law .—(1) The Bureau may, in terms of provisions of section 25, carry out inspections, through its inspecting officers or agents, of articles or processes where Standard Mark or Conformity to Indian Standard is required or claimed under this Act or under any other law if authorised under that law.

(2) Such inspections may be carried out in India or outside India at place of manufacture before despatch, or at the place of its entry into India, or at place of its sale or use in India.

(3) Such inspections may include inspection of quality control system, or verification of records of testing or testing of a sample or any other related matter.

[(4) The Bureau of Indian Standards shall be paid fees in advance for such inspection and expenses of travelling allowances, daily allowances and the like as may be mutually agreed.]

Other functions of the Bureau .—The Bureau under clause (p) of sub-section (1) of section 10 may, also—

(a) formulate, implement and co-ordinate activities relating to quality maintenance and improvement in products and processes;

(b) promote harmonious development in standardisation, quality systems and certification, and matters connected therewith both within the country and at international level;

(c) provide information, documentation and other services to consumers and recognised consumer organisations on such terms and conditions as may be mutually agreed upon;

(d) give recognition to quality assurance systems in manufacturing or processing units on such terms and conditions as may be mutually agreed upon;

(e) bring out handbooks, guides and other special publications;

(f)carry out inspections and testing or testing of an article or process for conformity to any other standard if so authorised on such terms and conditions as may be mutually agreed upon;

[(fa) formulate, implement and coordinate activities relating to registration for self declaration of conformity to the relevant Indian Standard on voluntary or compulsory basis, of articles as may be considered expedient in public interest and so notified through an order by the Central Government after consulting the Bureau.]

(g) perform such other functions as may be conducive to the interests of the Bureau.

Exemption from prohibition to use certain names, etc .—(1) The Bureau may exempt any name, mark or trade mark, referred to in section 12 from the operation thereof, is such name, mark or trade mark has been established by or under any law for the time being in force and application has been made to it by any person under sub-rule (2) within a period of six months from the date of commencement of these rules.

(2) Any person claiming an exemption in respect of any name, mark or trade mark under sub-rule (1) may make an application to the Bureau in Form I.

(3) The Bureau shall cause to maintain a register in which shall be entered all names, marks and trade marks exempted by the Bureau under sub-rule (1).

CHAPTER IV

License

License .—The manner of grant, renewal, suspension and cancellation of license shall be as determined by regulations.
Appeals against decisions of the Bureau .—(1) An appeal under section 16 may be preferred by the aggrieved party to the Central Government within ninety days from the date of decision of the Bureau:

Provided that an appeal may be admitted after the expiry of the period of ninety days if the appellant satisfies the Central Government that he had sufficient cause for not preferring the appeal within the ninety days period.

(2) Every appeal made under sub-rule (1) shall be lodged in duplicate and shall be accompanied by a copy of the order appealed against.

(3) Every appeal made under sub-rule (1) shall be accompanied by a fee of rupees five hundred in the form of a Demand Draft drawn in favour of the Bureau.

(4) The Central Government may call for relevant papers from the Bureau and may after such inquiry in the matter as it considers necessary and after giving an opportunity to parties to be heard pass such orders as it thinks fit and any such order by the Central Government shall be final.

[

CHAPTER IV A

REGISTRATION

16-A. Registration - (1) Every manufacturer of the articles notified by the Central Government for compulsory registration under clause (fa) of rule 13 shall apply to the Bureau for grant of registration for self declaration.

(2) Any manufacturer of the articles notified by the Central Government for voluntary registration under clause (fa) of rule 13 may apply to the Bureau for registration for self declaration.

16-B. Application for registration - (1) Every application for registration shall be made in Form VI and shall be accompanied by -

(a) self evaluation cum declaration as specified in Form VII; and

(b) test report of sample of article as specified in sub-rule (3)

(2) For every manufacturing unit of the articles notified under clause (fa) of rule 13, separate registration shall be required.

(3) The applicant shall get the sample of the article tested from any laboratory in India recognised by the Bureau or any laboratory abroad covered under a mutual recognition agreement with the Bureau:

[Provided that the test report so furnished shall not be beyond the period of nonety days as on the date of submission of application with Bureau.]

(4) Every foreign applicant shall set up a liaison office or branch office located in India which shall meet all liabilities and obligations with respect to the Act and the rules and regulations framed thereunder for the purpose of registration:

Provided that the requirement to set up an office in India shall not apply if the Bureau enters into a Memorandum of Understanding with the concerned country for implementation of the Act and the rules and regulations framed thereunder, or if the foreign applicant nominates an authorised representative located in India who declares his consent to be responsible for compliance to the provisions of the Act and the rules and regulations framed thereunder on behalf of the foreign applicant.

16-C. Grant of registration - The bureau shall scrutinise the application and if the same is in accordance with provisions of rule 16B, registration shall be granted:

Provided that the Bureau may reject the application for registration if it is not in accordance with the provisions of rule 16B:

Provided further that no application shall be rejected before giving the applicant an opportunity of being heard and before consideration of the explanation, if any, submitted by him in this regard.

16-D. Validity of registration - The registration granted under rule 16C, unless renewed or its renewal is deferred, shall lapse at the end of the period for which it is granted.

16-E. Certificate of registration - Every Registered User shall be given a certificate of registration in Form VIII.

(2) Where registration is granted, it shall be notified by the Bureau on its website, specifying particulars of the registration and the said particulars shall be entered in a register to be maintained by the Bureau.

16-F. Conditions of registration - (1) Every Registered User shall display the words 'Self declaration - Conforming to IS....' on the article or packaging as the case may be, in a manner so as to be easily visible and where the article cannot be packaged, written on the test certificate relating thereto:

Provided that no Registered User shall display or make such self declaration unless the article conforms to the relevant Indian Standard.

(2) No person other than the Registered User who is in possession of a valid registration shall make a public claim, through advertisements, sales promotion leaflets, price-lists or the like, that his article conforms to the Indian Standard or make such a declaration on the article.

16-G. Collection and testing of samples - (1) Any person authorised by the Central Government or the Bureau may collect samples of articles of a particular registered user from the market or from the manufacturing unit to check their conformity with sub-rules (1) and (2) of rule 16F:

(2) The cost of the samples, whether drawn from the registered user or from the market, and their testing charges shall be borne by the registered user.

(3) The person authorised by the Central Government or the Bureau shall send the sample so collected to a laboratory recognised by the Bureau or to a laboratory abroad covered under mutual recognition agreement with the Bureau as the case may be, for testing of their conformity to the relevant Indian Standard.

(4) The laboratory which the samples are sent for testing shall send the test reports in respect of articles under compulsory registration to the Central Government and those in respect of articles under voluntary registration to the Bureau.

(5) If the samples do not conform to the relevant Indian Standard, the Bureau may take action as specified under rule 161.

16-H. Suspension of registration - A registration may be suspended by the Bureau on request from the registered user, if the operation in his premises can no longer be carried due to:

(a) natural calamities such as flood, fire, earthquake etc;

(b) a lock out;

16-I. Stoppage of Self declaration - (1) The Bureau may, on receipt of information from the Central Government about non conformity of the articles under compulsory registration to the relevant Indian Standard as per the test reports received directly by it under the said rule in relation to articles under voluntary registration, direct the Registered User to stop the use of the words 'Self declaration' - Conforming to IS.......', if it is satisfied that such article is not conforming to the relevant Indian Standard.

(2) The Bureau may permit resumption of 'self declaration' by the Registered User, if it is satisfied that the Registered User has taken necessary corrective action and sufficient evidence is produced about conformity of the article to the relevant Indian Standard.

16-J. Renewal of registration - (1) The Bureau may renew the registration if an application if Form IX is made by the registered user at least one month before the expiry of the period for which registration has been granted, in case no action is pending against him under rule 161.

(2) The registration shall be renewed for a further period of two years on every occasion if the registered user is eligible for the same.

(3) If any action under rule 161 is pending against the Registered User, renewal of his registration may be deferred for a maximum period of twelve months and after the expiry of the said period, the registration shall be deemed to have been renewed and the Bureau shall grant the registration to the Registered User, duly renewed, unless non renewal of the registration has been due to reasons attributable to the Registered User.

(4) Before the Bureau decides not to renew any registration, it shall give the Registered User not less than fourteen days notice of its intention to do so.

(5) The Registered User may submit his explanation, if any, within seven days from the date of receipt of the notice and the same shall be considered by the Bureau and a hearing shall be given to him within fourteen days from the date of receipt of such explanation or before the expiry of the notice period, whichever is later.

(6) in case of failure of the Registered User to submit his explanation within the prescribed tine limit or the explanation submitted by the Registered User is not found satisfactory, the Bureau may, on expiry of the notice period, allow the registration to lapse and an intimation thereof in writing, together with the reasons therefor, shall be sent to the Registered User through registered post.

(7) The Registered User shall not use the words 'Self declaration--Conforming to Is........' in case his registration lapses or its renewal is deferred under sub-rule(3).

16-K. Cancellation of registration - (1) Any registration granted by the Bureau may be cancelled by it if on the basis of the test report under sub-rule (4) of rule 16G it is satisfied that -

(a) the articles on which conformity has been self declared under a registration do not conform to the relevant Indian Standard; or

(b) the Registered User has failed to comply with any of the terms and conditions of the registration.

(2) Before the Bureau cancels any registration, it shall give the registered user not less than fourteen days notice of its intention to do so.

(3) The Registered User may submit his explanation, if any, within seven days from the date of receipt of the notice and the same shall be considered by the Bureau and a hearing shall be given to him within fourteen days from the date of receipt of such explanation or before expiry of the notice period, whichever is later.

(4) In case of failure of the Registered User to submit his explanation within the specified time limit or the explanation or before expiry of the notice period, whichever is later.

16-L. Withdrawal of Indian Standards - When an Indian Standard is withdrawn, any registration granted in respect thereof shall be deemed to have been cancelled from the date of withdrawal of such Indian Standard.

16-M. Effect of suspension or cancellation - Where a registration has been suspended or cancelled, or the term thereof has not been renewed on the expiry of the period of its validity, the Registered User shall discontinue forthwith the use of the words 'Self declaration - Conforming to IS......' on the article, notwithstanding the pendency of any appeal before the Central Government.

16-N. Appeal - An appeal against any order of the Bureau may be made to the Central Government within ninety days from the date of the order of the Bureau.]

CHAPTER V

Finance, Accounts And Audit

Budget .—(1) The Bureau shall prepare budget estimates for the next year and the revised estimates for the current year and shall forward it to the Central Government each year by 15th October or on such date as may be decided by the Central Government.

(2) These estimates shall be prepared separately on revenue and capital accounts.

(3) Budget estimates shall contain the following details—

(a) budget estimates for the current year;

(b) revised estimates for the current year;

[17-A. Expenditure not budgeted for .—The expenditure which is of an emergent and essential in character but provision for the same has not been made in the budget shall be incurred only after the Executive Committee has approved of it.

17-B. Appropriation .—The funds provided in the sanctioned budget shall be deemed to be at the disposal of the Director-General who shall have full powers to appropriate sums therefrom to meet expenditure under different heads of accounts for activities and purposes authorised and provided for in the budget:

Provided that funds shall not be appropriated or re-appropriated to meet expenditure which has not been sanctioned by an authority competent to sanction it.

17-C. Re-appropriation .—The Director-General shall have powers within the scope of the budgetted activities and purposes to re-appropriate sums from one head of account to another: Provided that funds shall not be re-appropriated—

(i) to meet the expenditure on any new item of work not contemplated in the budget;

(ii) to meet the expenditure on any Project involving construction which has not received administrative approval and technical sanction from the competent authorities;

(iii) to meet the expenditure on any Project involving construction, in excess of 10 per cent. of the approved estimates;

(iv) from the provision made for any specified new item of expenditure in the budget for any other purpose;

(v) from funds provided under Plan heads to the Non-Plan heads of expenditure and from Capital to Revenue and vice versa; and

(vi) from or to head of account “Overseas travel ”expenditure.

17-D. Bank accounts .—(1) Bank accounts shall be opened in State Bank of India or any of its subsidiaries or any of the nationalised banks and operated in such a manner as may be authorised by the Director-General.

(2) All moneys belonging to the Fund shall be deposited promptly into the Bank.

17-E. Investment .—Moneys belonging to the Fund may, with the approval of the Director-General or any other officer authorised in this behalf, be invested in the form and modes as specified under sub-section (5) of section 11 of the Income-tax Act, 1961 (11 of 1961) for Investment of Income derived from Property held under trust wholly for Charitable or religious purposes.

17-F. Contract . — (1) The Bureau may enter into all such contracts as it may consider necessary for giving effect to any of the provisions of the Act.

(2) Every contract made under or for any purpose of the Act shall be made on behalf of the Bureau by the Director-General or such other officers as may be authorised by him in this behalf.

17-G. Administration of Provident Fund .—(1) Contributory Provident Fund and General Provident Fund applicable to the officers and employees of the Bureau shall be administered by a Committee of administrators, to be nominated by the Director-General, comprising a Chairman and four other persons out of which at least two of them shall be the representatives of officers and employees.

(2) The functions of the Committee of administrators shall include management of the Provident Funds and investment of the same in Government Securities and other deposits, in the manner laid down by the Central Government in this regard. It shall also have the power to delegate such of the functions as it may consider necessary to one or more of its Members.]

Annual Report .—(1) The Bureau shall prepare its annual report and forward it to the Central Government within 9 months of the end of the year for being laid before each House of Parliament.

(2) The annual report shall give a full account of the activities of the Bureau during the previous year and shall include the audited accounts of the year and the report of the Comptroller and Auditor-General of India thereon. The Bureau shall forward copies of the annual report to the Central Government and that Government shall cause the same to be laid before each House of Parliament.

(3) The annual report shall be prepared in the format given in Form II or as nearer thereto as the circumstances admit.

Accounts .—(1) The Bureau shall maintain accounts of its income and expenditure relating to each year and maintain records in such a manner as to prepare annual statement of accounts consisting of income and expenditure account and the balance sheet.

(2) Annual statement of accounts shall be submitted for audit not later than 30th June each year in the following forms or as nearer thereto as the circumstances admit—

(a) Income and expenditure account in Form III;

(b) Schedules A to M attached to and forming part of the income and expenditure account;

(d) Schedules N to T attached to and forming part of the balance sheet;

(e) Annual statement of accounts shall be signed on behalf of the Bureau by the officer incharge of accounts and the Director-General.

CHAPTER VI

Miscellaneous

Inspecting officers .—(1) The Bureau shall designate such of the officers of the Bureau as inspecting officers under sub-section (1) of section 25, as it may consider necessary.

(2) Every inspecting officer shall be furnished by the Bureau with a certificate of appointment as an inspecting officer in Form V. The certificate shall be carried by the inspecting officer at all times while he is on duty and shall, on demand, be produced by him.

(3) Every applicant for a license or every licensee shall afford to the inspecting officer such reasonable facilities as the inspecting officer may require for carrying out the duties imposed on him by or under the Act.

Powers of inspecting officer .—For the purpose of performing the duties imposed on him by or under section 25 and section 26 of the Act, an inspecting officer may—

(a) at any time during the usual business hours enter upon any premises in which any article or process in respect of which a license has been granted under rule 16 is manufactured or employed by a licensee with a view to ascertaining that the Standard Mark is being used in accordance with the terms and conditions imposed by the Bureau and that the Scheme of routine inspection and testing specified by the Bureau is being correctly followed;

(b) inspect and take samples at such premises of any such article or any material used or intended to be used in the manufacture of such article which is marked with a Standard Mark;

(c) inspect any process at such premises in respect of which the licensee has been given the authority to use the Standard Mark;

(d) examine the records kept by the licensee relating to the use of the Standard Mark;

(e) enter into, and [search any place], premises or conveyance for such article or process contravening provisions of section 11 or section 12 of the Act as provided in section 26 [* * *];

(f)where, as a result of search made under(e), any article or process has been found in relation to which contravention of section 11 or section 12 of the Act has taken place, seize such articles and any other things as provided in section 26 [* * *].

APPENDIX

FORM I

(See rule 14)

APPLICATION FOR EXEMPTION FROM PROHIBITION UNDER SECTION 12 OF BUREAU OF INDIAN STANDARDS ACT, 1986

The Director-General,

Bureau of Indian Standards

………………………………..

*I/ We carrying on business at ..........................................................(full business address) under the style of .............................................................(full name) hereby apply for exemption from prohibition under section 12 of Bureau of Indian Standards Act, 1986, in respect of the name/mark/trade mark detailed below of which I/We am/are the proprietor(s). Complete information in regard to its use is furnished as required.

(1) Name/mark/ trade mark* in respect of which exemption is sought.

(2) Whether registered.

(3) Date of registration and registration number.

(4) Authority with whom registered.

(5) Since when the name/mark/trade mark* has been in actual use by the applicant.

(6) The article(s) in relation to which the name/mark/trade mark* is used.

(7) Ciaim for distinctiveness of the name/mark/trade mark*.

(8) Full particulars about the nature of business of the applicant.

(9) Any other remarks.

*I/We declare that the information given above is to the best of my/our knowledge true, and in support of it *I/ We attach the followingdocumentary evidence:

List of documents enclosed.

Dated this ................................................day of.............................20........

Signature ................................................

Name ......................................................

Designation ...........................................

For and on behalf of……………………

Note.-Separate applications shall be made for each name/mark/trade mark.

_______________________

*Strike out one not applicable.

FORM II

(See rule 18)

FORMAT OF THE ANNUAL REPORT

DIRECTOR-GENERAL'S REPORT

FORMULATION OF STANDARDS

CERTIFICATION AND QUALITY ASSURANCE

LABORATORIES

PROMOTIONAL ACTIVITIES

REGIONAL AND BRANCH OFFICES

INTERNATIONAL COOPERATION

PLAN PROJECTS

PERSONAL MANAGEMENT

OTHER RELATED ACTIVITIES

FINANCES

ANNUAL ACCOUNTS AND AUDITED REPORT

FORM III

(See rule 19)

INCOME AND EXPENDITURE ACCOUNT FOR THE YEAR ENDING

Income	Schedule	Current Year	Previous Year
1. Certification fees	-	-	-
2. Sale of standards	A	-	-
3. Other income B	B	-	-
4. Government grant	……………………………………………………… - -
Total	…………………………………………………………

Income	Schedule	Current year	Previous Year
Expenditure
1. Pay and allowance	C
2. Retirement benefits	D
3. Other Staff benefits	E
4. Travelling expenses	F
5. Subscription to international organisations	G
6. Production	H
7.Testing
8.Publicity	J
9.Office expenses	K
10. Repairs and maintenance	L
11. Others	M
12. Depreciation	……………………………………………………………….
Total	………………………………………………………………..
13. Excess of Income over expenditure (Expenditure over income)	………………………………………………………………..

Schedule A- Sale of Standards

Indian standards
Calculation aids and binders
Overseas publications (Commission)

Total ………………….........

………………………..

Schedule B-Other income

CGHS contribution
Training fees
Interest from house building loan
Miscellaneous

(a) Other sources [refer section 18(i)(c)]

(b) Others

Schedule C-Pay and allowances

Members of the Bureau

(other than Director-General)

Director-General

Officers

Staff

Allowances

Members of the Bureau

(other than Director-General)

Director-General

Officers

Staff

Total ……………………………………

…………………………………….

Income

Schedule

Current Year

Previous Year

Schedule D-Retirement benefits contributions to:

Provident fund
Pension fund
Gratuity fund

Total ……………………………………….

……………………………………….

Schedule E-Other staff benefits

CGHS and other medical benefits
Staff welfare
Leave travel concession

Total ………………………………......

…………………………………..

Schedule F-Travelling expenses

Overseas
Officers and staff
Committee Members

Total …………………………………….

……………………………………..

Schedule G-Subscription to international

Organisations

International organisation for standardisation

International electrotechnical commission

Total ………………………………………

……………………………………….

Schedule H-Production

Standards

Bulletin

Calculation aids and binders

Other publications

Total ……………………………………….

……………………………………….

Schedule I-Testing

Testing fees paid to outside laboratories, laboratory apparatus and stores

Market samples

Total ………………………………………

………………………………………

Schedule J-Publicity

Exhibition

Advertising

Miscellaneous

Conferences

Total ………………………………………

………………………………………

Income

Schedule

Current Year

Previous Year

Schedule K-Office expenses

Stationery

Postage

Telephone and telex

Recruitment

Refreshment and entertainment

Liveries

Freight and cartage

Insurance and bank charges

Miscellaneous

Rent and taxes

Electricity and water

Total ……………………………………

……………………………………..

Schedule L-Repairs and maintenance

Furniture and equipment

Building

Vehicles

Total ……………………………………

……………………………………

Schedule M-Other expenses

Research and consultation

Training programme

Electronic data processing

Library subscription and other expenses

Audit fees and legal charges

Staff training

Interest on house building loan

Interest on other loans from

(a) Central Government

(b) Other sources

FORM IV

(See rule 19)

BALANCE SHEET AS AT 31 MARCH,. ....................

Income	Schedule	Current Year	Previous Year
1. Sources of funds 1.1 Capital fund 1.2 Reserves and funds 1.3 Loans	N O P
2. Application of funds 2.1 Fixed assets 2.2 Investments	Q R
3. Working capital 3.1 Current assets, loans and advances 3.2 Less:Current liabilities	S T
Total

Schedule N-Capital fund

As per last balance sheet

Additional cost of assets capitalised

(see Schedule B)

Add /Less

(i) Excess of income over expenditure or vice versa

(ii) Adjustment of unutilised Government grant

(iii) Capital investments written off

Total ……………………………………………

…………………………………………….

Schedule O-Reserves and funds

	As on 31	Receipts during the year	Utilisation during the year	As on 31 March
1. Funds in the process of capitalisation (a) (Names of projects) (b) (c) (d) (e) (f)	Capital Revenue Total
Total
2. Employees Funds Total	…………….	…………….	…………….	…………….
	…………….	…………….	…………….	…………….
	…………….	…………….	…………….	…………….
3. Other funds Total Grand Total	…………….	…………….	…………….	…………….
	…………….	…………….	…………….	…………….
	…………….	…………….	…………….	…………….

Schedule P – (i) Loans from Government of India

Nature of loan

As on 31 March

During the year

Receipts Repayments

Balance as on 31 March

10.

(ii) Loans from other sources

10.

Schedule Q- Fixed assets

Sl No.	Description		Gross block (At cost)		Depreciation		Net block

As on 31 March	Additions	Deductions (Sales/Write-off)	As on March	Upto 31 March	Additions (Sales/Write off)	Deductions 31 March	Upto 31 March

1. 2. 3. 4. 5. 6. 7. 8. 9. 10

Schedule R-Investments (At Cost)

Sl. No.

Particulars

As on 31 March

Additions

Deductions (Sale/Maturity)

As on 31 March

10.

Schedule S-Current assets, loans and advances

Sl. No

Particulars

Current Year

Previous Year

1. Stock of printing paper (At cost)

2. Sundry debtors

(a) Sale of publications

(b) Certification

(i) License fee

(ii) Inspection charges

(iii) Marking fees

3. Loans, advances and deposits

(a) Loans to employees for:

(i) Purchase of conveyance

(ii) House construction

(b) Advances to employees for:

(i) Festival

(ii) Natural calamities

(iii) Travelling expenses

(iv) Leave travel

(v) Store purchase

(vi) Adjustable advances

(vii) Accounts recoverable (others)

(i) Private parties

(ii) Foreign parties

4. Security deposits

5. Prepaid expenses

6. Cash and bank balances

(a) With banks

(b) In hand (including imprest)

Total

Schedule T-Current liabilities

Sl. No.

Particulars

Current Year

Previous Year

1. Sundry creditors

(a) Inland

(b) Abroad

(d) Customer balances (sales)

(e) Customer balances (certification)

(f) Customer balances (advertisement)

2. Accounts payable (employees)

3. Unpaid salaries and wages

4. Govt. of Bihar (A/c Laboratory equipment)

5. Govt. of Gujarat (ABO Building A/c)

6. Inter plant standardisation in steel industry

Total

FORM V

(See rule 20)

BUREAU OF INDIAN STANDARDS CERTIFICATE OF APPOINTMENT OF INSPECTING OFFICER

It is hereby declared that Shri ....................................................................................(name and designation) whose photograph is attached and whose signature appears below has for the assignment hereinafter stated been appointed by the Bureau as an inspecting officer for the purposes of the Bureau of Indian Standards Act, 1986 as amended from time to time to hold office from this ..............................day of..........................20........

Assignment ..........................

…………………………………

……………………………

Seal of the Bureau

Photograph

BALANCE SHEET AS AT 31 MARCH,. ....................

..................

Signature of inspecting officer for Bureau of Indian Standards

[FORM VI]

APPLICATION FOR GRANT OF REGISTRATION

(See rule 16B)

Full name of Applicant

	Office Address
			Tel
			Fax
	State:	Country:
	PIN:
			Email
STD Code(s) to be given with Telephone and Fax numbers

	Address of the manufacturing unit
			Tel
			Fax
	State:	Country:
	PIN:
			Email
STD Code(s) to be given with Telephone and Fax numbers

Top Management

Technical Management

Name Designation

1.
2.
3.
4.

Name Designation

1.
2.
3.
4.

Contact Person & Tel. No./FAX No. with STD Code & email

Correspondence Address

Office Manufacturing unit
(Please tick (√) appropriate box)

This application is being made for Registration on:
PRODUCT
INDIAN STANDARD	IS: Part: Sec:	GRADE/TYPE/CLASS

	Units of Production	Quantity	Value (Rs.)
PRESENT INSTALLED CAPACITY (Production per annum)


SEAL OF FIRM

Signature ________________________

Name ___________________________

Designation ______________________

Date of application _________________

Important:

Application should be signed by Chief Executive Officer of the firm, or in his absence by authorised representative.
Applications from Foreign Manufacturers should be countersigned by Authorised Indian Representative.

[FORM VII]

SELF EVALUATION-CUM-DECLARATION FOR REGISTRATION

(see rule 16B)

Every page is to be signed and any cutting/correction shall be countersigned by the Applicant

GENERAL INFORMATION

(a) Name of applicant for Registration:

(b) Address:	Office:
	Manufacturing Unit:

(c) Telephone Nos. with STD Code:	Office:
	Factory:

(d) FAX Nos. with STD Code :

(e) E-mail:

(f) Management Composition:

(g) Name and Designation of person(s) to be contacted:

RAW MATERIALS/ COMPONENTS

(a) Raw Materials/Components Used (Separate sheet, duly authenticated, may also be used, if required):

Sl.No.

Raw Material/ Component

Name of Supplier

Test Certificate of the Supplier

How Received-Batches Nature of Package

(b) Arrangement for testing as received

(d) Any record of tests maintained for above?

MANUFACTURE

(a) Machinery as available in the factory (Separate sheet, duly authenticated, may also be used, if required)

Sl.No.

Machinery

Make

Capacity

Number

I hereby declare that the machinery of which details given above is/are owned by me and are actually installed in the factory premises I also declare that in case of grant of registration, I will send prior intimation to Bureau of Indian Standards whenever any machinery is/are taken out of the premises of the firm due to any reason.

(b) Enclose layout plan of the factory.

(c) Production Process

(i) Description of the process from raw material to finished product stage ready for dispatch [enclose process flow chart].

(ii) Details of process steps being outsourced with relevant details about the suppliers regarding their names, address particulars.

(iii) Intermediate manufacturing steps where control is exercised and records maintained

(iv) Method(s) of disposal of sub-standard products (intermediate of finished)

(v) Units of production

(vi) Production per day or per shift

PACKING, MARKING AND STORAGE

(a) Nature of packing

(b) Quantity per package

(d) Form of label(s), if any (enclose one set)

(e) In what manner marking differs from the provisions in the Indian Standard Specification

(f) Storage facility

LABORATORY AND INSPECTION

(Separate sheet, duly authenticated, may also be used, if required)

(a) Equipment, chemicals and other

Sl.No.

Details of Test Equipment/Chemical

Least Count and Range

Valid Calibration
Yes/No

Calibration frequency

Tests Used with clause Reference of IS........

Quantity

I hereby declare that the test equipments of which details are given above are owned by me and are actually installed in the factory premises. I also declare that in case of grant of registration. I will send intimation to Bureau of Indian Standards whenever any equipment is taken out of the premises of the firm due to any reason.

(b) Details of Quality Control Staff:

Sl.No

Name of Person

Designation

Qualification

Experience

(c) Records maintained in laboratory for routine tests:

Sl.No.

Requirement/Characteristics*

Specified Value

Observed Value

DECLARATION AND ACCEPTANCE

(a) Brand Name(s)

Brand Names/Trademark(s) which would be marked on the product bearing the registration (Give actual design depiction of the Brand Name/ Trade Mark(S)	Owned by self or others	Registered/ Unregistered Brand Name/ Trade Mark	Date of Registration/ Introduction
(i)
(ii)
(iii)

In case Brand Names/ Trademark(s) of any other party/ manufacturer is being used for purpose of the above, give the depiction of the Brand Names/ Trademark(s) and copy of the agreement authorizing the use of the same.

I/We undertake to inform Bureau of Indian Standards in advance as and when we propose to use any other Brand Names/ Trademark(s) in conjunction with the operation of the Registration Scheme.

I/We understand that the above has been given only as information to Bureau of Indian Standards, that Bureau of Indian Standards has no role in permitting/ approving of any Brand Name or Trade Mark, that this is not in anyway be interpreted to mean that Bureau of Indian Standards has permitted/approved the use of the Brand Names and Trade Marks listed above, and that the responsibility is entirely mine/ours.

(b) Terms and Conditions

I/We as registered user on grant of a registration shall

(i) at all times comply with the provisions of Bureau of Indian Standards Act, 1986 and rules and regulations framed thereunder and as amended from time to time.

(ii) apply self declaration on articles only when they meet requirements of the relevant Indian standard.

(iii) apply self declaration only on those articles for which registration has been granted

(iv) not use the registration in any manner which contravenes the provisions of Bureau of Indian Standards Act, 1986 and rules and regulations framed thereunder and as amended from time to time

(v) upon expiry of validity, stoppage or suspension or cancellation of registration, discontinue forthwith the self declaration of conformity to the relevant Indian Standard(s) and withdraw all promotional and advertising matter which contains any reference thereto.

(vi) permit access to a team appointed by Bureau of Indian Standards for the purpose of collection of factory samples.

(vii) pay all financial dues to the Bureau, in the manner specified by it, even for the period of discontinuation of the registration.

(viii) report any product related complaint to Bureau of Indian Standards and cooperate with and assist Bureau of Indian Standards for resolution of such complaint.

(c) Declaration

We/I further declare

(i) that the information given in this declaration are true to the best of my knowledge and belief.

(ii) that the sample(s) for which the test report(s) are enclosed have been manufactured in my factory premises at the address mentioned in the application form.

(iii) if any misleading information has been found in this declaration, the application for vent of registration shall be liable for rejection

(iv) if the registration is granted on the basis of information given above, which is found to be incorrect later, the registration shall be liable for cancellation.

Date:

Place:

Office Deal

(Signature)

Name and Designation

[FORM VIII]

(see rule 16E)

BUREAU OF INDIAN STANDARDS

Registration

By virtue of the power conferred on it by rule 16E of the BUREAU OF INDIAN STANDARDS RULES, 1987 framed under the BUREAU OF INDIAN STANDARDS ACT, 1986, the BUREAU hereby grants registration for use of the words 'self declaration - conforming to IS..... to

(hereinafter called 'the registered user')

with Registration Number.

for Article:

manufactured by the registered user at the above address, which he self declares as conforming to the requirements of

IS:

This registration carries the rights and obligations stipulated in the above mentioned Act and rules.
This registration shall be valid from ------- to ------- and may be renewed as prescribed in the rules.

Signed, Sealed and Dated this ------- day of -------

For BUREAU OF INDIAN STANDARDS

[FORM IX]

(see rule 16J)

APPLICATION FOR RENEWAL OF REGISTRATION

The Director General

Bureau of Indian Standards

New Delhi

Dear Sir,

I/We....................................................... (name individual or Firm) having office at .................................. and factory at .......................................

I/We are applying for renewal for a period of two years of the registration number .............................. granted us under the powers of rule 16J of Bureau of Indian Standards Rules, 1987 framed under Bureau of Indian Standards Act, 1986 for use of the words 'self declaration — conforming to IS----' on articles being manufactured by us as per this Indian Standard.

We shall abide the provisions of the Bureau of Indian Standards Rules, 1987 and all the terms and conditions for continuing with the registration.
The details and quantity of article covered under the registration are given overleaf, duly authenticated by a Chartered Accountant.
Application date ............ day of ........................... two thousand .....................

Seal of office

Signature ......................

Name ...........................

Designation ....................

For and on behalf on ...........

Renewal application shall be submitted before one month of the last date of validity of existing registration.

PRODUCTION REPORT

(Reported for the period .................. to ...................)

Name of Article: