On 14 September 2026, the Ministry of Consumer Affairs, Food and Public Distribution notified the Bureau of Indian Standards (Hallmarking) Amendment Regulations, 2026, revising hallmarking fees for gold and silver articles.
Key Points:
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The amendment substitutes Schedule IV of the Bureau of Indian Standards (Hallmarking) Regulations, 2018, revising the hallmarking fee structure for gold and silver articles.
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For gold articles, the hallmarking fee payable by jewellers to recognised Assaying and Hallmarking Centres is prescribed as:
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₹75 per article; and
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Minimum ₹200 per consignment.
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For gold articles, the hallmarking fee payable by Assaying and Hallmarking Centres to BIS is prescribed as:
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₹7.50 per article; and
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Minimum ₹20 per consignment.
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For silver articles, the hallmarking fee payable by jewellers to recognised Assaying and Hallmarking Centres is prescribed as:
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₹35 per article; and
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Minimum ₹150 per consignment.
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For silver articles, the hallmarking fee payable by Assaying and Hallmarking Centres to BIS is prescribed as:
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₹3.50 per article; and
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Minimum ₹15 per consignment.
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Applicable taxes will continue to be levied separately at prevailing rates in addition to the prescribed hallmarking fees.
Also Read: BIS Launches Hallmarking Unique Identification (HUID) to identify Purity & Protection
[Bureau of Indian Standards (Hallmarking) Amendment Regulations, 2026, dated 14-9-2026]
