Section 3 in The Bombay Weights and Measures (Enforcement) Act, 1958
3. Working standard.
(1)For the purpose of verifying the correctness of commercial weights and measures and weighing and measuring instruments used in transactions for trade or commerce, the State Government may cause to be prepared as many sets of authenticated standard weights and measures as it may deem necessary to be called the working standard [* * *] [The portion beginning with the words 'and special' and ending with the words 'be prepared' was deleted by Maharashtra 14 of 1965,Section 3(a).].(2)The working standard shall be made of such material, and according to such designs and specifications, and shall be prepared by such agency and shall be stamped and authenticated by such person or authority, and in such manner, as may be prescribed.(3)The working standards shall be kept as such places, in such custody, and in such manner, as may be prescribed.(4)A working standard shall be verified with the secondary standard and marked by such persons at such places, such intervals, and in such manner, as may be prescribed:[* * * * * * * ] [This proviso was deleted by Maharashtra 14 of 1965, Section 3(b).](5)A working standard which is not so verified and marked within the prescribed period, shall not be deemed legal, or be used for the purposes of this Act.(6)A working standard which has become defective shall not be deemed legal, or be used for the purposes of this Act, until it has been verified and marked in the prescribed manner.
