Section 4(11) in The Standard of Weights and Measures (Approval of Models) Rules, 1987
(11)The certificate of recognition granted to a laboratory may be cancelled by the Director if the circumstances of the laboratory are such that it cannot be reasonably expected to function properly as a recognised laboratory or if there are sufficient reasons to suspect that the laboratory has been guilty of corrupt practices:Provided that no certificate of recognition shall be cancelled except after giving to the concerned laboratory a reasonable opportunity of showing cause against the proposed action.] [ Substituted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-200).]
