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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959

(2)The Inspector shall maintain a register which shall be written up from day to day and shall show the amount of fees and carriage charges collected during the day :[Provided that in the case of railways, the Inspector shall maintain a register of bills tendered by him, in such form, as may be prescribed by the Controller.] [Inserted by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.]