Section 7 in The Bombay Weights and Measures Act, 1932
7. Secondary standards.
- For the purpose of verifying the working standards and weights and measures in use in any area, such standard weights and measures as Government may direct, shall be prepared [* * *] [The words 'at the Mint' were omitted by Bombay 9 of 1935, Section 3(1).] by the Mint Master [or by such other person as may be approved by Government] [These words were inserted by Bombay 9 of 1935.]. They shall be made of such material, weight, length, form and specifications and in such manner as may be prescribed, and shall be stamped with the stamp of the Mint [or in such other manner as Government may approve] [These words were inserted by Bombay 9 of 1935, Section 3(2).]. The standard weights and measures so prepared and stamped shall be called secondary standards.
