Section 14(1) in The Standard of Weights and Measures (Approval of Models) Rules, 1987
(1)A certificate of approval may be revoked if the Central Government is satisfied that:-(a)the model which had been previously approved no longer complies with the units specified in the Rules made under the Act, or(b)the model has ceased to conform to the standards for the time being in force in relation to such model, or(c)defects in regards to reliability, accuracy or performance have generally been noticed in the course of use of the products (weights or measures) manufactured in accordance with such model, or(d)where the manufacturer does not follow, either wholly or partly, the conditions specified in the certificate of approval;(e)[ where the manufacturer or any other person has significantly altered the approved design of the model or the circuit diagram:] [ Inserted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000).]Provided that no such certificate shall be revoked unless the holder of such certificate has been given a reasonable opportunity of showing cause against the proposed action.
