Section 6 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
6. Secondary Standards Balances.
(1)A set of secondary standard balances shall be maintained at every place where the Secondary Standard Weights are kept.(2)The number, types and specifications of such balances shall be such as may be prescribed under the Standards Act.(3)[ Every Secondary' Standard balance shall be verified at least once within a period of twenty four months and shall be adjusted if necessary to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, by the laboratory-in-charge or the Reference Standards Laboratory' or by the Controller or such other officer not below the rank of Inspector, Legal Metrology as may be authorised by the Controller in this behalf.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-(3)I very secondary standard balance shall be verified at least once a year and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, by the Laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf.']]
