Section 18 in The Standards of Weights and Measures (National Standards) Rules, 1988
18. Places where reference, secondary and working standards be kept
(1);There shall be established by the Central Government, at such places as it may think fit, Reference Standard Laboratories for maintaining such reference, secondary and working standards as may be needed by the Central Government for the purpose of the Act.(2);The Indian Institute of Legal Metrology or any other laboratory specified by the Central Government for this purpose may also maintain such reference, secondary and working standards, as may be necessary, for their functioning as a metrological laboratory of the level of a Reference Standard Laboratory.(3);The Government of India Mint at Bombay may also maintain such reference, secondary and working standards as may be necessary for carrying out the work referred to in rule 17.
