Section 17 in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
17. Fee for verification and stamping.
(1)Fees payable for verification and stamping of weight or measure at the office or camp office of the Inspector shall be as specified in Schedule XIV. [Section 24(i)](2)If, at the request of the user of weight or measure, verification is done at any premises other than office or camp office of the Inspector, an additional fee shall be charged at half the rates specified in Schedule XIV and the user of the weight or measure shall also pay the reasonable expenses incurred by the Inspector for visiting the premises including the cost of transporting and handling the working standard and other equipment subject to a minimum of rupees ten :Provided that no additional fee shall be charged for verification and stamping in situ of, -(a)vehicle tanks, dispensing pumps, weigh-bridges dormant platform machines and such other weight or measure which cannot, and should not be moved from its location; and(b)weights or measures in the premises of a manufacturer or stockist of such weights or measures.(3)If a weight or measure is presented to the Inspector for re-verification after the expiry of the period of validity of the stamp, an additional fee at half the rates specified in Schedule XIV shall be payable for every quarter of the year or part thereof.(4)No fee shall be payable for re-stamping any weight or measure held in stock with manufacturer or dealer within the period specified in rule 14 from the date on which it was last stamped :Provided that the original stamp was not obliterated under sub- section (3) of section 28 of the Act.(5)A weight or measure which on verification is found to be incorrect, shall be returned to the person concerned for adjustment informing him, in a proforma specified by the Controller, of the defects found in the weight or measure and calling upon him to remove the defents within a period not exceeding seven days and when the necessary adjustment has been carried out, such weight or measure shall be verified on payment of fifty per cent of the fees specified in Schedule XIV and if found correct, shall be stamped.
