Section 21 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
21. Collection of fees and deposit into the Treasury.
(1)Before commencing the work of verification or 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 Superintendent, two copies of such receipts being kept on record :[Provided that in case of railways, the Inspector shall on completion of verification and stamping, get the verification certificate signed by the concerned agency and tender the bills for the fees on monthly basis for payment in the form prescribed by the Controller] [Inserted by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.].(2)The Inspector shall maintain a register which shall be written up from day to day and shall show the amount of fees and carriage charges collected during the day :[Provided that in the case of railways, the Inspector shall maintain a register of bills tendered by him, in such form, as may be prescribed by the Controller.] [Inserted by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.](3)All payments, received by the Inspector during the preceding week shall be paid into the Government Treasury every Monday for Credit to the Head 32 Industries and Supplies-C other Miscellaneous receipts (Weights and Measures), receipt obtained and intimation to that effect sent to the Superintendent.
