Section 3 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
3. Working models.
(1)For the purpose of verifying the correctness of weights and measures and weighing instruments and measuring instruments used in any transaction, the State Government may cause to be prepared as many standard weights and standard measures to be called working models as it may deem necessary.[* * * * * * * * * *] [Words 'and special working models in relation to bullion and precious stones may also be prepared' omitted by W.B. Act 22 of 1961.](2)The working models shall be made of such material and according to such designs and specifications and shall be prepared by such agency and shall be verified and stamped by such person or authority and in such manner as may be prescribed.(3)The working models shall be kept at such places, in such custody and in such manner as may be prescribed.(4)A working model shall be verified with reference to the corresponding verification model referred to in sub-section (1) of section 4.[* * * * * * * * * *] [Proviso omitted by W.B. Act 22 of 1961.](5)A working model which is not duly verified and stamped shall not be used for the purposes of this Act.(6)A working model which has become defective or worn out by use or which has not been re-verified and stamped in such manner and at such intervals as may be prescribed shall not be used for the purposes of this Act.
