Section 18 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
18. Collection of fees and deposit into the Treasury.
(1)Before commencing the work of verification or re-verification, the Legal Metrology Officer shall inform the person concerned of the fees payable by him and shall receive the same in the manner as specified by the Controller and issue a receipt on the form approved by the Controller, one copy of such receipt being kept on record.Provided that fees payable by a department of the Central or State Government under these rules may be realized in such manner as may be directed by the Controller.(2)The Legal Metrology Officer shall submit a daily report showing the details of collections made during the day and reasons for nil collection and number of establishments inspected and cases registered to the Officer specified by the Controller in the form setout in Schedule XIII.(3)The Legal Metrology Officer shall maintain a register, in form approved by the Controller, which shall be written up from day-to-day and shall show the amount of fees and other charges collected during the day.(4)All payment received by the Legal Metrology Officer during the week shall be paid into the Government Treasury under the appropriate "Head of Account" on such dates or days as may be specified by the Controller from time to time, and a receipt thereof be obtained and an intimation to that effect be sent to the Controller or other officer authorized by him in this behalf.
