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State of Odisha - Section

Section 6 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

6. Secondary Standard Balances.

(1)A set of secondary standard balances shall be maintained at every place where the secondary standard weights are kept.
(2)The number types and specifications of such balances shall be such as may be prescribed under the Standards Act.
(3)Every secondary standard balance shall be verified at least once a year 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 of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf.