Standards of Weights and Measures Act, 1976

16. National standards. –

(l) For the purpose of deriving the value of the base units, other than the base unit of mass, the Central Government shall cause to be prepared such objects or equipments, or both, as may be necessary for the purpose and shall cause the accuracy of such objects or equipments, or both, to be certified by the International Bureau of Weights and Measures at such periodical intervals as may be prescribed, and, shall, after such certification deposit such objects or equipments, or both, in such custody and at such place as that Government may think fit.

(2) For the purpose of deriving the value of the supplementary and other units specified under Sec. 12, the Central Government shall cause to be prepared such objects or equipments, or both as may be necessary for the purposes and shall cause the accuracy of such objects or equipments, or both, to be certified at such periodical intervals and by such authority as may be prescribed, and, shall, after certification, deposit such objects or equipments, or both, in such custody and at such place as that Government may think fit.