Section 25(3) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(3)The Superintendent may by order, refuse to grant or renew the licence or suspend or cancel the licence of a manufacturer or repairer of, or dealer in, weights, measures, weighing and measuring instruments on the ground of want of proper and adequate workshop facilities or staff or incompetency or failure to observe any provisions of the Act or these rules:Provided that no such order shall be made without giving the aggrieved person an opportunity of stating his case.
