Section 18(4) in The Standards of Weights and Measures (General) Rules, 1987
(4)The Central Government shall, if it is satisfied from the documentary or other evidence produced by the applicant or otherwise that the applicant intends bona fide to manufacture non-standard weight or measure for export, grant the permission authorising him to manufacture such weight or measure:Provided that the Central Government may, if it is satisfied that the applicant has contravened any of terms and conditions of the permission or that weights or measures manufactured by the applicant have found their way into the Indian market or that the applicant had made any statement in his application for the permission which is false in material particulars or he had concealed some material particulars, cancel the permission:Provided further that no permission shall be cancelled except after giving to the applicant a reasonable opportunity of showing cause against the proposed action.
