Section 6 in Bihar Legal Metrology (Enforcement), Rules, 2014
6. Secondary Standard balances.
(1)A set of Secondary standard balances shall be maintained at every place where Secondary Standards Weights are kept.(2)The number, types and specifications of such balances shall be such as may be prescribed under the Legal Metrology (General) Rules, 2011.(3)Every Secondary Standard balance shall be verified at least once within a period of twelve months and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metro-logical qualities prescribed under the Act, by the Reference Standards Laboratory or by the Controller or such other officer as may be authorized by the Controller in this behalf.
