Section 12 in The Standards Of Weights And Measures Act, 1976
12. Supplementary, derived, special and other units of weight or measuretheir symbols, definitions, etc
(1)The Central Government may, by rules made in this behalf, specify, in relation to the base units of weight or measure, such supplementary, derived, or other units or standard symbols or definitions as the General Conference on Weights and Measures or the International Organisation of Legal Metrology may recommend.Explanation. Derived unit means a unit which is derived from the base, or supplementary, units, or both.(2)The Central Government may, by rules made in this behalf, specify, such multiples and sub-multiples of, and physical constants, and ratios or co-efficients in relation to, units of weight or measure as the General Conference on Weights and Measures or the International Organisation of Legal Metrology may recommend.(3)The Central Government may, by notification, declare, for such period as it may consider necessary such special units of weight or measure as the General Conference on Weights and Measures or the International Organisation of Legal Metrology may recommend.
