Section 16 in The Legal Metrology (Government Approved Test Centre) Rules, 2013
16. Suspension of certificate of Government Approved Test Centre.
(1)A certificate of Government Approved Test Centre for verification of specified weights and measures may be suspended by the Director in the event of the omission or failure on the part of the holder of such certificate;(i)to verify the weights or measures in accordance to which the certificate relates, or(ii)verification not conforming to the rules or standards specified in the Act and rules made their under, or(iii)not complying with the conditions specified in the certificate:Provided that no such suspension shall be made except after giving to the holder of the certificate an opportunity of showing cause against the proposed action.(2)Where any certificate has been suspended under sub-rule (1), the order of suspension shall not be vacated unless the omission or failure for which such suspension was made, has been complied and the sum for compounding the offence has been deposited to the Government in the same form as prescribed for applying the Government Approved Test Centre.
