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State of Madhya Pradesh - Section

Section 4 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

4. Secondary Standards.

(1)Every Secondary Standard shall be verified at any of the Reference Standard Laboratories, in such manner and at such periodical intervals as may be prescribed under the Standards Act shall, if found on such verification to conform to the standards established by or under that Act, be stamped by the Laboratory-in-charge of the Reference Standard Laboratory.
(2)The verified Secondary Standards shall be kept at such place, and in such custody as the Controller may direct.