Section 5(9) in The Legal Metrology (Government Approved Test Centre) Rules, 2013
(9)Certificate of approval granted to any Government Approved Test Centre may be suspended by Director of Legal Metrology in case of Government Approved Test Centre fails to comply with any terms and conditions specified in these rules:Provided that no such suspension shall be made except after giving to the Government Approved Test Centre an opportunity of showing cause against the proposed action:Provided further that the suspension shall be revoked on compliance of such terms and conditions.
