Section 18 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
18. Collection of fees and deposit into the Treasury.
- [(1) Before commencing the work of verification or re-verification, the Inspector shall inform the pet son concerned of the fees payable by him under these rule s and shall receive the same in the manner as specified by the Controller and issue a receipt o the form approved by the Controller, one copy of such receipt being kept n re cord :Provided that Ices 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.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under'(1) Before commencing the work of verification of re-verification, the Inspector shall inform the person concerned of the fees payable by him under these rules and shall receive the same 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 realized in such manner as may be directed by the Controller.']](2)The Inspector shall maintain a register, in the 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.(3)All payments received by the Inspector during the week shall be paid into the Government Treasury under the appropriate "Head of Account" on such dates or days as may he 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 authorised by him in this behalf.
