The Bureau of Indian Standards Act, 2016.

43 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Establishment of Bureau and Constitution of Governing Council.
Section 4 — Executive Committee of Bureau.
Section 5 — Advisory Committees of Bureau.
Section 6 — Vacancies, etc., not to invalidate act or proceedings.
Section 7 — Director General.
Section 8 — Officers and employees of Bureau.
Section 9 — Powers and functions of Bureau.
Section 10 — Indian Standards.
Section 11 — Prohibition to publish, reproduce or record without authorisation by Bureau.
Section 12 — Conformity Assessment scheme.
Section 13 — Grant of licence or certificate of conformity.
Section 14 — Certification of Standard Mark of jewellers and sellers of certain specified goods or articles.
Section 15 — Prohibition to import, sell, exhibit, etc.
Section 16 — Central Government to direct compulsory use of Standard Mark.
Section 17 — Prohibition to manufacture, sell, etc., certain goods without Standard Mark.
Section 18 — Obligations of licence holder, seller, etc.
Section 19 — Financial Management of Bureau of Indian Standards.
Section 20 — Fund of Bureau.
Section 21 — Borrowing powers of Bureau.
Section 22 — Budget.
Section 23 — Annual report.
Section 24 — Accounts and audit.
Section 25 — Power of Central Government to issue directions.
Section 26 — Restriction on use of name of Bureau and Indian Standard.
Section 27 — Appointment and powers of certification officers.
Section 28 — Power to search and seizure.
Section 29 — Penalty for contravention.
Section 30 — Offences by companies.
Section 31 — Compensation for non-conforming goods.
Section 32 — Cognizance of offence by courts.
Section 33 — Compounding of offence.
Section 34 — Appeal.
Section 35 — Members, officers and employees of Bureau to be public servants.
Section 36 — Protection of action taken in good faith.
Section 37 — Authentication of orders and other instruments of Bureau.
Section 38 — Power to make rules.
Section 39 — Power to make regulations.
Section 40 — Rules and regulations to be laid before Parliament.
Section 41 — Act not to affect operation of certain Acts.
Section 42 — Power to remove difficulties.
Section 43 — Repeal and savings.

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