Section 41(1) in The Standards Of Weights And Measures Act, 1976
(1)Where any weight or measure, sent from a transferor State for delivery, sale or use in a transferee State, is such that(a)it is not required to be dismantled before its despatch to the transferee State and is not likely to loss its accuracy by reason of such despatch, it shall be known, for the purposes of this Chapter, as a weight or measure of the first category;(b)it is required to be dismantled before its despatch to the transferee State and re-assembled and installed for use in the transferee State, it shall be known, for the purposes of this Chapter, as a weight or measure of the second category.
