Section 4 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
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 Legal Metrology (National Standards) Rules 2011 and shall, if found on such verification to conform to the Standards established by or under the Act, be stamped by the Reference Standards Laboratory or a certificate of verification will be issued by the laboratory as the case may be.(2)The Secondary Standards shall be kept at such place, and in such custody as the Controller may direct.
