Section 6 in Assam Adoption of Standard Weights Act, 1955
6. Working standards.
(1)For the purpose of verifying weights in use in the State, the State Government may provide such working standards as it thinks fit. They shall be made of such materials and according to such specifications and by such agency and shall be verified with the secondary standards and stamped by such persons and in such manner as the State Government may prescribe.(2)The working standards shall be kept in the custody of such officers and shall be verified in such manner as the State Government may direct.(3)A working standard shall not be legal or be used unless it has been properly verified and marked under this Act.
