Section 17(2) in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
(2)If, at the request of the user of weight or measure, verification is done at any premises other than office or camp office of the Inspector, an additional fee shall be charged at half the rates specified in Schedule XIV and the user of the weight or measure shall also pay the reasonable 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 dormant platform machines and such other weight or measure which cannot, and should not be moved from its location; and(b)weights or measures in the premises of a manufacturer or stockist of such weights or measures.
