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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(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 no additional fee shall be charged for a part of the quarter in which the validity of the stamp is due to expire.] [Inserted Notification No. F-13-46-93-XXIX-2, dated 1-5-1996.]