Section 13 in The Legal Metrology (Approval of Models) Rules, 2011
13. Revocation of certificate of approval.
(1)A certificate of approval may be revoked if the Central Government is satisfied that; -(a)the model which had been previously approved no longer complies with the units specified in the rules made under the Act, or(b)the model has ceased to conform to the standards for the time being in force in relation to such model, or(c)defects in regards to reliability, accuracy or performance have generally been noticed in the course of use of the products (weights or measures ) manufactured in accordance with such model, or(d)where the manufacturer does not following either wholly or partly, the conditions specified in the certificate of approval:Provided that no such certificate shall be revoked unless the holder of such certificate has been given a reasonable opportunity of showing cause against the proposed action.(e)where the manufacture or any other person has significantly altered the approved design of the model or the circuit diagram.(2)Where the certificate of approval of any model has been revoked, the production of any weight or measure in accordance with such model shall be stopped on and from such date as may be specified in such order of revocation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 measures, in any weight or measurement carried out with it, the Director may by order, prohibit the sue of such weight or measure.
