Section 14(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)Every secondary standard or working standard referred to in section 13, shall conform to the standards established by or under Central Act and shall be verified -(a)in the case of a secondary standard, at any one of the places where reference standards are maintained, against the appropriate reference standard;(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.
