Section 5(1) in Assam Adoption of Standard Weights Act, 1955
(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.
