Section 15 in The Legal Metrology (Government Approved Test Centre) Rules, 2013
15. Revocation of certificate of Government Approved Test Centre.
- A certificate of Government Approved Test Centre may be revoked if the Central Government is satisfied on the recommendation of the Director, Legal Metrology that the Government Approved Test Centre approved, no longer complies with the provisions specified in the rules made under the Act, or specifically violates the directions given by Director Legal Metrology from time to time:Provided that no such certificate shall be revoked unless the holder of such certificate has been given an opportunity of showing cause against the proposed action.(2)Where the certificate of Government Approved Test Centre has been revoked, the verification work shall be stopped by that Government Approved Test Centre immediately:Provided that where, on such inspection, it is found that the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.(3)Every order of revocation or suspension of certificate of approval shall be duly notified.
