Section 18(2) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(2)If verification is done at any premises other than the office of the Inspector, an additional fee shall be charged at half the rates specified in Schedule X and the owner or user, as the case may be, of the weight, measure or weighing or measuring instrument, shall also pay travelling and daily allowance admissible under relevant Government rules to the Inspector for visiting the premises, including the cost of transporting and handling the working standards, balances and other equipment :(i)[] [Renumbered by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part 4-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.] Provided that no additional fee shall be charged for verification and stamping in situ of-(a)petrol or fuel vehicles, weighbridges, doremant platform machines and such other instruments as may be specified in this behalf by the Superintendent, and(b)weights, measures and weighing and measuring instruments in the premises of a manufacturer, or stockist, of such weights, measures and instruments.(c)[] [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.] weights, measures, weighing and measuring instruments used and owned by the Railways](ii)[ Provided that the Railways shall not be required to pay, travelling and daily allowance admissible under relevant Government rules to the Inspector Weights and Measures for visiting the premises or the cost of transportation and handling the working standards, balances and other equipments required for verification and stamping of Weights and measures, weighing the measuring instruments.] [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.]
