Section 18(1) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(1)Before commencing the work of verification or re-verification, the Legal Metrology Officer shall inform the person concerned of the fees payable by him and shall receive the same in the manner as specified by the Controller and issue a receipt on 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.
