Section 14(2) in The Standard of Weights and Measures (Approval of Models) Rules, 1987
(2)Where the certificate of approval of any model has been revoked, the production of any weight or measure in accordance with such model shall be stopped on and from such date as may be specified in such order of revocation and every weight or measure made or manufactured at any time between the date of revocation and the specified date shall, notwithstanding such revocation be subject to verification in accordance with the provisions of the Act and the Rules in force on the date of such revocation:Provided that where, on such verification, it is found that the use of any such weight or measure is likely to cause errors, beyond those permitted for such weight or measure, in any weighment or measurement carried out with it, the Director may by order, prohibit the use of such weight or measure.
