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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1) in Telangana Weights and Measures (Enforcement) Act, 1958

(1)The Government may charge such fees as may be prescribed-
(a)for the grant of a licence under section 13, for manufacture, repair or sale of commercial weights and measures or weighing and measuring instruments, and
(b)for the verification, stamping and adjustment of commercial weights and measures or weighing and measuring instruments.