Section 17(2) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(2)[ If, at the request of the user of weight or measure, verification is done at any premises other than the office or camp office of the Inspector, an additional fee shall be charged at full rates specified in Schedule XII and the user of the weight or measure shall also pay the expenses incurred by the Inspector for visiting the premises including the cost of transporting and handling the working standard and other equipment subject to a minimum of rupees one hundred :Provided that no additional fee shall be charged for verification and stamping in situ of :-(a)Vehicle tanks, dispensing pumps, weighbridges, dormant platform machines and such other weight or measure which cannot and should not be moved from its location;(b)Weights and measures in the premises of a manufacturer or stockist of such weights and measures.]
