Section 18(1) in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
(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 Controller, one copy of such receipt being kept on record :Provided that fees payable by a department of the Central Government or the State Government under these rules may be realised in such manner as may be directed by the Controller.
