Section 5(1) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(1)Every working standard shall be verified either at any of the Reference Standard Laboratories or at any of the places where Secondary Standards are maintained by the State Government, in such manner and at such periodical intervals as may be prescribed under the Standards Act and shall, if found on such verification to confirm to the Standards established by or under that Act, by stamped, as the case may be, by the Laboratory-in-charge of the Reference Standard Laboratory' or by the Controller or such other officer as may be authorised by the Controller in this behalf.
