Section 18 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
18. Fees for verification, adjustment and stamping.
(1)Fees payable for verification and stamping of weights, measures, and weighing and measuring instruments at the office of the Inspector shall be as specified in Schedule X.(2)If verification is done at any premises other than the office of the Inspector, an additional fee shall be charged at half the rates specified in Schedule X and the owner or user, as the case may be, of the weight, measure or weighing or measuring instrument, shall also pay travelling and daily allowance admissible under relevant Government rules to the Inspector for visiting the premises, including the cost of transporting and handling the working standards, balances and other equipment :(i)[] [Renumbered by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.] Provided that no additional fee shall be charged for verification and stamping in situ of-(a)petrol or fuel vehicles, weighbridges, doremant platform machines and such other instruments as may be specified in this behalf by the Superintendent, and(b)weights, measures and weighing and measuring instruments in the premises of a manufacturer, or stockist, of such weights, measures and instruments.(c)[] [Inserted by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.] weights, measures, weighing and measuring instruments used and owned by the Railways](ii)[ Provided that the Railways shall not be required to pay, travelling and daily allowance admissible under relevant Government rules to the Inspector Weights and Measures for visiting the premises or the cost of transportation and handling the working standards, balances and other equipments required for verification and stamping of Weights and measures, weighing the measuring instruments.] [Inserted by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.](3)[ The Railways shall arrange for the travelling of the Inspectorial staff to visit the premises for inspections, verifications and stamping and shall also arrange the transportation and handling of working standards, balances and other equipments from the laboratory to the site of verification and stamping at their cost.] [Inserted by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.](4)[] [Renumbered by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.] An Inspector may carry out minor adjustments on payment of each additional fees as may be fixed by the Superintendent in each case.(5)[] [Renumbered by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.] A weight, measure, weighing or measuring instrument, which on verification is found to be incorrect, shall be returned to the person concerned for adjustment, informing him in writing of the defects found in the same. When the necessary adjustment has been carried out, such weight, measure, weighing or measuring instrument shall be re-verified on payment of half the rate specified in Schedule X and if found correct shall be stamped.
