Section 21 in Telangana Weights and Measures (Enforcement) Act, 1958
21. Levy and collection of fees.
(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.(2)All amounts payable to Government under this Act or the rules made thereunder shall be recoverable as arrears of land revenue.
