Section 18(1) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
(1)Before commencing the work of verification or re-verification the Inspector shall inform the person, concerned of the fees payable by him under these rules and shall receive the amount and issue a receipt in 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 realised in such manner as may be directed by the Controller.
