Section 4 in Telangana Weights and Measures (Enforcement) Act, 1958
4. Secondary standards.
(1)For the purpose of verifying the correctness of the working standards, the Government may cause to be prepared at the Mint as many sets of authenticated standard weights and measures as they may deem necessary to be called the secondary standards.(2)The secondary standards shall be made of such material and according to such design and specifications as may be prescribed and shall be stamped and authenticated by such person or authority as the Government may direct.(3)The secondary standards shall be kept at such places, in such custody and in such manner as may be prescribed.(4)A secondary standard shall be verified with the reference standard at least once in every five years and shall be stamped with the date of verification in the prescribed manner by such person or authority as the Government may direct.(5)A secondary standard which is not verified and stamped as aforesaid shall not be deemed legal and shall not be used for the purposes of this Act.
