Section 17A in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
17A. [ Fee for grant of copies of any document. [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-
'17-A. Fee for grant of copies of any document. - Fee payable for the grant of certified copies of any document by an Assistant Controller, not being a document of confidential nature, shall be one rupee for every 100 words or less.']]- Fee payable tor the grant of certified copies of any document by an Assistant/Deputy Controller, not being a document of confidential nature shall be one rupee for every 10 words or less ] [[Substituted by M P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:'(2) If, at the request of the user of weight or measure, verification is done at any premises other than the office of camp office of the Inspector, an additional fee shall be charged at half the rates specified in Schedule XI t 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 situ of,-(a)vehicle tanks, dispensing pumps, weigh-bridges, dorman platform machines and such other weight or measure which cannot, and should not be moved from its location;(b)weights or measures in the premises of a manufacturer or stockist of such weights or measures.']]
