Standards of Weights and Measures Act, 1976
15. National prototypes.
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(1) For the
purpose of deriving the value of the kilogram, the Central Government shall
cause to be prepared a national prototype of the kilogram and shall cause its
accuracy to be certified by the International Bureau of Weights and Measures in
terms of the international prototype of the kilogram and shall deposit the same
in such custody and at such place as that Government may think fit.
(2) For the purpose of
deriving the value of the meter, the Central Government may cause to be prepared
a national prototype of the meter and, where such prototype is caused to be
made, shall also cause its accuracy to be certified by the International Bureau
of Weights and Measures and deposit the same in such custody and at such place
as that Government may think fit.