In exercise of the powers conferred by
section 16 read with section 17 and sub-section (3) of section 25 of the
Bureau of Indian Standards Act, 2016 (11 of 2016), the Central Government is
the opinion that it is necessary so to do in the public interest and after
consulting the Bureau of Indian Standards hereby makes the following Order,
namely:- (1) This order may be
called the Diesel Engines-NOx Reduction Agent AUS 32 (Quality Control) Order,
2024. (2) It shall come into
force on the expiry of one hundred and eighty days from the date of its
publication in the Official Gazette. It
shall apply to goods or article specified in column (1) of the Schedule annexed
to this Order and shall not apply to goods or article meant for export. Goods
or article specified in column (1) of the said Schedule shall conform to the
corresponding Indian Standard mention in column (2) therein and shall bear the
Standard Mark under a licence from the Bureau of Indian Standards in accordance
with Scheme-I of Schedule-II to the Bureau of Indian Standards (Conformity
Assessment) Regulations, 2018. The
Bureau of Indian Standards shall be the certifying and enforcing authority in
respect of the goods or article specified in column (1) of the said
Schedule. Goods
or article Indian
Standard Title
of Indian Standard (1) (2) (3) Diesel
Engines-NOx Reduction Agent AUS 32 IS
17042 (Part-1): 2018 Diesel
Engines-NOx Reduction Agent AUS 32-Specification Note: For the purposes of
the Schedule, it is clarified that the latest version of Indian Standards
established and published by the Bureau of Indian Standards from time to time
in accordance with the provisions of clause (17) of section 2 of the Bureau of Indian Standards
Act, 2016 (11 of 2016), shall apply from the date of such publication.DIESEL
ENGINES-NOX REDUCTION AGENT AUS 32 (QUALITY CONTROL) ORDER, 2024
PREAMBLE