Section 14 in The Legal Metrology (Approval of Models) Rules, 2011
14. Suspension of certificate of approval.
(1)A certificate of approval of a model may be suspended by the Director in the event of the omission or failure on the part of the holder of such certificate;(i)to make or manufacture weights or measures in accordance with the model to which the certificate relates, or(ii)to conform to the rules or standards in relation to any weight or measure manufactured in accordance with the model, or(iii)to comply with the conditions specified in the certificate of approval:Provided that no such suspensions shall be made except after giving to the holder of the certificate. a, reasonable opportunity of showing cause against the proposed action.(2)Where any certificate of approval has been suspended under sub-rule (1), the order of suspension shall not be vacated unless the omission of failure for which such suspension was made has been made good.(3)Where the certificate of approval has been suspended under sub-rule (1), an inventory of the existing stock shall be made by the Controller of Legal Metrology of the Concerned State who will also ensure that no further sale will be made unless the suspension-of the certificate of approval is revoked by the Director.
