Section 16(2) in The Legal Metrology (Government Approved Test Centre) Rules, 2013
(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.
