Section 18 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
18. 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 amount 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 or State Government under these rules may be realised in such manner as may be directed by the Controller.(2)The Inspector shall maintain a register, in the form approved by the Controller, which shall be written up from day to day and shall show the amount of fees and other charges collected during the day.(3)All payments received by the Inspector during the week shall be paid into the Government Treasury under the appropriate-Head of Account" on such dates or days as may be specified by the Controller from time to time and a receipt thereof be obtained and an intimation to that effect be sent to the Controller or other officer authorised by him in this behalf.
