Section 14(1)(b) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(b)in the case of a working standard at any one of the places where secondary standards are maintained, against appropriate secondary standards, in such manner and at such periodical intervals as may be specified by or under the Central Act and shall, if found on such verification, to conform to the standards established by or under that Act, be stamped.