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State of Madhya Pradesh - Section

Section 15 in The M.P. Economiser Rules, 1959

15.

When an application is made requiring an inspection of an economiser necessitating a special journey by an inspector, the owner shall in addition to the registration or inspection fee, pay into the Government Treasury such sum to cover the travelling allowances of the Inspectors as the Chief Inspector may determine with,reference to the Travelling Allowance Rules in force.