Standards of Weights and Measures Act, 1976
24. Supply, etc. of
reference standards . –
(1) The Central
Government shall cause to be prepared, for -the purposes of this Act, as many
sets of reference standards as it may think necessary and shall supply to each
State Government as many sets of reference standards as it may think fit.
(2) The Central
Government shall keep in its custody, for the purposes of this Act, such number
of reference standards as may be necessary.
(3) Every reference
standard referred to in sub-section (2) shall be kept at such place and in such
custody as may be prescribed and no such reference standard shall be deemed to
be a reference standard and shall be used as such unless it has been verified
and authenticated in accordance with the rules made under this Act.