Section 5 in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
5. Working Standards.
(1)Every working standard shall be verified either at any of the Reference Standard Laboratories or at any of the places where Secondary Standards are maintained by the State Government, in such manner and at such periodical intervals as prescribed under the Standards Act and shall, if found on such verification to conform to the standards established by or under that Act, be stamped, as the case may be, by the Laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf. [Sections 14 and 72(2)(b) (iii)](2)The working standards verified under sub-rule (1) shall be kept in the custody of the Inspector.
