Section 5 in Assam Adoption of Standard Weights Act, 1955
5. Secondary Standards of Weights.
(1)For the purpose of verifying the working standards of weight, such standard weights as the State Government may consider expedient shall be prepared, marked and stamped in such manner as the State Government may prescribe. The standard weights so prepared, marked and stamped shall be the Secondary Standards and the State Government may provide and keep such Secondary Standards in the custody of the Administrative Head of each district or subdivision.(2)(a)Once at least in every five years such secondary standards shall be verified with the primary standards and shall be adjusted or replaced, if necessary, and shall be marked with the date .of verification by such officer as Government may authorise.(b)A secondary standard which is not so verified or adjusted or replaced and marked within the aforesaid period shall not be deemed legal and shall not be used for the purposes of this Act.
