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State of Rajasthan - Section

Section 4 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959

4. Secondary standards.

(1)The secondary standards shall conform as regards denominations, material used in constructions and design, to the specifications laid down in Schedule-I.
(2)The secondary standards shall be kept at such places, in such manner and in such custody as the Superintendent may direct.
(3)A secondary standards shall be verified with the reference standard at least once in every period of five years, adjusted, if necessary, and marked with the date of verification, by the Superintendent.
(4)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 Secondary standards on verification or re-verification after adjustment shall be as specified in Schedule I.