Section 17(2) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(2)If verification is done at any premises other than, the office of the Legal Metrology Officer including his camp office, an additional fee shall be charged at half the rate specified in the Schedule IX and the user of the weight or measure shall pay the expenses incurred by the Legal Metrology Officer for visiting the premises including the cost of transporting and handling the Working Standards and other equipment subject to a minimum of rupees one hundred.Provided that no additional fee shall be charged for verification and stamping of weights and measures insist of:-(i)vehicle tanks for petroleum products and other liquids, Meter for Liquids Other than Water (Fuel Dispenser, Liquid Petroleum Gas, Milk Dispensers), Compressed Natural Gas Dispensers, Non-automatic Weighing Instruments like weighbridges, dormant platform machines, crane scale, Automatic Gravimetric Filling Instruments, Automatic Rail-weighbridge, Discontinuous Totalizing Automatic Weighing Instruments, and such other weight or measure which cannot, and should not be moved from its location;(ii)Weight or measure in the premises of manufacturer or dealer of such weight or measure.
