Section 3(1) in The Rajasthan Weights and Measures (Enforcement) Act, 1958
(1)For the purpose of verifying the correctness of commercial weights and measuring instrument used in transaction for trade or commerce, the State Government may cause to the prepared as many sets of authenticated standard weights and measures as it may deem necessary to be called the working standards, and special sets of working standards in relation to bullion and precious stones may also be prepared.
