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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(3) in Bihar Legal Metrology (Enforcement), Rules, 2014

(3)If a weight or measure is presented to the Legal Metrology Officer for re-verification after expiry of the validity of the stamp, and additional fee at half the rates specified in Schedule IX shall be payable for every quarter of the year or part thereof.