Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

(b)'calibration' means all the operations which are necessary for the purpose of determining the value of the errors of weight or measure and if necessary to determine the other metrological properties of such weight or measure and includes the actual fixing of the positions of the gauge marks or scale marks of a weight or measure or in some cases of certain principal marks only in relation to the corresponding values of the quantity to be measured.