Section 6(3) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(3)[ Every Secondary' Standard balance shall be verified at least once within a period of twenty four months and shall be adjusted if necessary to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, by the laboratory-in-charge or the Reference Standards Laboratory' or by the Controller or such other officer not below the rank of Inspector, Legal Metrology as may be authorised by the Controller in this behalf.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-
