Section 15(2) in The Legal Metrology (Government Approved Test Centre) Rules, 2013
(2)Where the certificate of Government Approved Test Centre has been revoked, the verification work shall be stopped by that Government Approved Test Centre immediately:Provided that where, on such inspection, it is found that the verification of any such weight or measure is conducted, the Director may by order, prohibit the use of such weight or measure and initiate other appropriate penal action.
