Section 17(4) in The Standards of Weights and Measures (General) Rules, 1987
(4)Nothing in this rule shall take away or abridge the right or any person referred to in sub-rule (2) to carry on the business of exporting or importing of any weight or measure until he has been informed by the Director in writing that he cannot be registered as an exporter or importer or both, and on receipt of such letter he shall stop forthwith the export or import of any weight or measure:Provided that registration of a person carrying on, at the commencement of these rules, the business of exporting or importing weights or measures shall not be refused except after giving him a reasonable opportunity of showing cause against the proposed action.
