Section 17(8) in The Standards of Weights and Measures (General) Rules, 1987
(8)The registration or renewal of the registration of a person as an exporter or importer or both may be suspended or revoked before the expiry of the period of validity thereof, if the Director is satisfied after an inquiry, and after giving to the person concerned a reasonable opportunity of being heard, that any statement made by such person in the application for registration or renewal of registration was false or incorrect in material particulars or that such person has contravened any provision of the Act or rules made thereunder or any term or conditions of such registration.
