Section 21 in The Punjab Weights and Measures (Enforcement) Act, 1958
21. Levy of fees.
- The State Government may charge such fees :-(a)for the grant of licence under Section 13, for manufacture, repair or sale of commercial weights and measures and weighing and measuring instruments; and(b)for the verification, marking, stamping and adjustment of commercial weights and measures and weighing and measuring instruments;as may be prescribed.
