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State of Odisha - Section

Section 4 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

4. Secondary Standards.

(1)Every secondary standard shall be verified at any of the Reference Standards Laboratories in such manner and at such periodical intervals as may be prescribed under the Standards Act and shall if found on such verification to conform to the Standards established by or under that Act, be stamped by the Laboratory-in-charge of the Reference Standard Laboratory.
(2)The verified secondary standards shall be kept at such place, and in such custody as the Controller may direct.