Section 17(2) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
(2)If, at the request of the user of weight or measure, verification done at any premises other than the office or camp office of the Inspector, an additional fee shall be charged at hale the rates specified in Schedule XII and the user of the weight or measure shall also pay the expenses incurred by the Inspector for visiting the premises including the cost of transporting and handling the working standard and other equipment subject to a minimum of rupees ten :Provided that no additional fee shall be charged for verification and stamping in suit of -(a)Vehicle tanks, dispensing pump, weight-bridges, dremant, platform machine; and such other weight or measure which cannot, and should not be moved from its location;(b)Weights and Measures in the premises of a manufacturer of such weights and measures;
