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State of Punjab - Section

Section 6 in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993

6. Secondary Standard Balances.

(1)A set of secondary standard balances shall be maintained at every place where the secondary standard weights are kept for the purpose of verification of secondary standard.
(2)The number, types and specifications of the secondary standard balances shall be such as prescribed under the Standards Act.
(3)Ever 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 Standard Act, as the case may be, 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.