Section 2 in Bihar Legal Metrology (Enforcement), Rules, 2014
2. Definitions.
- In these rules, unless the context otherwise requires-(a)" Act" means the Legal Metrology Act 2009(b)"Reference Standards Laboratory" means a laboratory set up by the Central Government under the Act, where Reference Standards, Secondary Standards and Working Standards are maintained:(c)"Schedule" means a schedule appended to these rules:(d)Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
