Section 21(1) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(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.].
