Section 19 in The Legal Metrology (Approval of Models) Rules, 2011
19. [ Fees for testing of model of weight or measure to be deposited. [Substituted by Notification No. G.S.R. 823(E), dated 6.11.2019 (w.e.f. 1.3.2011).]
(1)The applicant shall, while making an application under rule 5, deposit fees in the form of a demand draft drawn in favour of the laboratory or through online payment towards testing charges of the laboratory in the following manner, namely: -(i)rupees ten thousand for the testing of mechanical type model of weights or measures or weighing and measuring instruments;(ii)rupees twenty-five thousand for the testing of digital or electronic type model of weights or measures or weighing and measuring instruments, that are intended to be manufactured or imported for transaction or protection.(2)The applicant shall deposit half of the testing fees as specified in sub-rule (1) for testing of the substitute material.]
