Section 42(1) in The Standards Of Weights And Measures Act, 1976
(1)Every weight or measure of the first category which is stamped with the special seal referred to in sub-section (3) of section 41 shall be presumed to be correct throughout the territory of India and shall not be required, until its re-verification in the transferee State becomes due by efflux of time, to be verified or stamped in the transferee State:Provided that where the local Inspector in the transferee State has any reason to believe that any weight or measure of the first category has lost its accuracy in transit or has, for any other reason, ceased to conform to the standards of weight or measure established by or under this Act, he may, for reasons to be recorded by him in writing, and communicated to the Controller of the transferor State, through the Controller of the transferee State,(a)verify such weight or measure; and(b)if, on verification, such weight or measure is found to be inaccurate,(i)cause such adjustment as is necessary to be made so as to make it conform to the standards established by or under this Act, or(ii)where he is of opinion that such adjustment is not possible, reject it and obliterate the stamp thereon:Provided further that where any verification, adjustment or obliteration is made in exercise of the powers conferred by the foregoing proviso, no fee shall be charged for such verification, adjustment or obliteration.
