Section 21 in Assam Weights and Measures (Enforcement) Act, 1958
21. [ Levy of fees. [Substituted by Assam Act 27 of 1964, Dated 21.12.1964.]
- The State Government may charge such fees for the grant of licences under section 13, for manufacture, repair or sale of weights and measures and weighing and measuring instruments and also for the verification, marking, stamping and adjustment of weights and measures and weighing and measuring instruments as may be prescribed.] [Substituted by Assam Act 27 of 1964, Dated 21.12.1964.]
