Section 17 in The Orissa Standard 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 XII.(2)If, at the request of the user of weight or measure, verification done at any premises other than the office or camp office of the Inspector, an additional fee shall be charged at hale the rates specified in Schedule XII and the user of the weight or measure shall also pay the 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 suit of -(a)Vehicle tanks, dispensing pump, weight-bridges, dremant, platform machine; and such other weight or measure which cannot, and should not be moved from its location;(b)Weights and Measures in the premises of a manufacturer of such weights and measures;(3)If a weight or measure is presented to the Inspector for reverification after expiry of the validity of the stamp, an additional fee at half the rates specified in Schedule XII shall be payable for every quarter of the year or part thereof :Provided that an additional fee shall be charged for a part of the quarter in which the validity of the stamp is due to expire.(4)In computing the time when the reverification of any weight or measures sold by manufacturer or dealer shall become due, the period during which such weight or measures remains unsold shall be excluded.(5)A weight or measure which on verification is found to be improper 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 defects within a period not exceeding seven days. 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 XII and if found correct shall be stamped.
