Section 4 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
4. Verification models.
(1)The State Government may, with the permission of the central Government, cause to be prepared at a mint as many sets of standard weights and standard measures as it may deem necessary to be called the verification models.(2)The verification models shall be made of such material and according to such designs and specifications, and shall be stamped in such manner and by such person or authority, as may be prescribed.(3)The verification models shall be kept at such places, in such custody and in such manner as may be prescribed.(4)A verification model shall be verified and shall be re-verified at least once in every five years with reference to the corresponding reference standard and shall be stamped with the date of verification or re-verification, as the case may be, by such person or authority as may be prescribed.(5)A verification model which is not verified or re-verified in accordance with the provisions of sub-section (4) shall not be used for the purposes of this Act.
