Section 15(6) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(6)[ Where a weight or measure is brought to the Inspector for verification or re-verification, he may verify the same after receipt of the prescribed fee.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(6) Where a weight or measure is brought to the Inspector for verification or re-verification, he may verify the same after realization of the prescribed fee.']]
