Section 18 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
18. Levy of fees.
- The State Government may charge such fees -(a)for the grant of licences under section 11, for manufacture, repair or sale of weights and measures and weighing instruments and measuring instruments, and(b)for the verification, marking, and stamping of weights and measures and weighing instruments and measuring instruments,as may be prescribed :Provided that the amount of fees chargeable under this section shall in no case exceed [five thousand rupees.] [Words substituted for the words 'two hundred and fifty rupees.' by W.B. Act 5 of 1984.]
