Section 19 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
19. No fees to be charged for re-stamping within a certain period.
- Notwithstanding anything in Rule 18, no fee shall be payable for re-stamping any weight, measure or weighing or measuring instrument, within the period specified in Rule 11 from the date on which it was last stamped, provided the original stamp was not obliterated under Rule 17.
