Section 8 in The Bombay Weights and Measures Act, 1932
8. Custody and verification of secondary standards.
(1)The secondary standards shall be kept-(i)in the City of Bombay by such officer and at such place as Government may direct;(ii)elsewhere by the Collectors in the Government treasuries at the headquarter towns of their respective districts and at such other town or place within their respective districts as Government may direct.(2)[ * * * * * ] [Sub-section (2) was deleted by Bombay 15 of 1955, Section 3](3)Once at least in every period of five years such secondary standards shall be verified with the primary standards and shall be adjusted or renewed, if necessary, and shall be marked with the date of verification, in the proscribed manner by such officer as Government may direct.(4)A secondary standard which is not so verified, adjusted or renewed and marked within the aforesaid period shall not be deemed legal and shall not be used for the purposes of this Act.
