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State of Rajasthan - Section

Section 5 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959

5. Working standards.

(1)The working standards shall conform as regards denominations, material used in construction and design, to the specifications laid down in Schedule II.
(2)The working standards shall be prepared by such agent or as may be authorised by the Superintendent and shall be stamped and authenticated by the Superintendent.
(3)The working standards shall be kept in the custody of the Inspectors.
(4)A working standard shall be verified with the secondary standard at least, once in every twelve months, adjusted, if necessary, and stamped with the date of verification by the Superintendent or such other person as may be authorised by him in this behalf:Provided that in the case of bullion and precious stones a working standard shall be so verified with the reference standard.
(5)Subject to any rules that may be made under the Standards of Weights and Measures Act, 1956, the limits of error which may be tolerated in the working standards on verification or re-verification after adjustment shall be as specified in Schedule II.