Section 9 in The Bombay Weights and Measures Act, 1932
9. Working standards.
(1)For the purpose of verifying weights and measures in use in any area, Government may provide such standard weights and measures as it thinks fit, to be working standards. They shall be made of such material, weight, length, form and according to such specifications and shall be prepared by such agency and shall be stamped by such person and in such manner as may be prescribed. When they are not prepared at the Mint, they shall be verified with the secondary standards before being stamped.(2)The working standards shall be kept by such officers [* * *] [The words 'and such municipalities and local boards' were deleted by Bombay 15 of 1955, Section 4.] as Government may direct at such places, in such custody and in such manner as may be prescribed.(3)A working standard shall be verified or re-verified and marked by such person, at such place and in such manner, as may be prescribed.(4)A working standard shall not be deemed legal, or be used for the purposes of this Act, unless it has been verified or re-verified and marked in the prescribed manner within such period as may be prescribed before the time at which it is used.A working standard which has become defective shall not be legal, or be used for the purposes of this Act, until it has been re verified and marked in the prescribed manner.
