The Bureau of Indian Standards Act, 2016
[Act No. 11 of 2016]
[21st March, 2016.]
| Contents |
| Title |
Bureau of Indian Standards Act, 2016 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Chapter II |
Bureau of Indian Standards |
| 3. |
Establishment of Bureau and Constitution of Governing Council |
| 4. |
Executive Committee of Bureau |
| 5. |
Advisory Committees of Bureau |
| 6. |
Vacancies, etc., not to invalidate act or proceedings |
| 7. |
Director General |
| 8. |
Officers and employees of Bureau |
| 9. |
Powers and functions of Bureau |
| Chapter III |
Indian Standards, Certification and Licence |
| 10. |
Indian Standards |
| 11. |
Prohibition to publish, reproduce or record without authorisation by Bureau |
| 12. |
Conformity Assessment scheme |
| 13. |
Grant of licence or certificate of conformity |
| 14. |
Certification of Standard Mark of jewellers and sellers of certain specified goods or articles |
| 15. |
Prohibition to import, sell, exhibit, etc. |
| 16. |
Central Government to direct compulsory use of Standard Mark |
| 17. |
Prohibition to manufacture, sell, etc., certain goods without Standard Mark |
| 18. |
Obligations of licence holder, seller, etc. |
| Chapter IV |
Finance, Accounts and Audit |
| 19. |
Financial Management of Bureau of Indian Standards |
| 20. |
Fund of Bureau |
| 21. |
Borrowing powers of Bureau |
| 22. |
Budget |
| 23. |
Annual report |
| 24. |
Accounts and audit |
| Chapter V |
Miscellaneous |
| 25. |
Power of Central Government to issue directions |
| 26. |
Restriction on use of name of Bureau and Indian Standard |
| 27. |
Appointment and powers of certification officers |
| 28. |
Power to search and seizure |
| 29. |
Penalty for contravention |
| 30. |
Offences by companies |
| 31. |
Compensation for non-conforming goods |
| 32. |
Cognizance of offence by courts |
| 33. |
Compounding of offence |
| 34. |
Appeal |
| 35. |
Members, officers and employees of Bureau to be public servants |
| 36. |
Protection of action taken in good faith |
| 37. |
Authentication of orders and other instruments of Bureau |
| 38. |
Power to make rules |
| 39. |
Power to make regulations |
| 40. |
Rules and regulations to be laid before Parliament |
| 41. |
Act not to affect operation of certain Acts |
| 42. |
Power to remove difficulties |
| 43. |
Repeal and savings |
