Section 24 in Tripura Weights and Measures (Enforcement) Act, 1967
24. Levy of fees.
- The Administrator may charge such fees -(a)for the grant of licences under section 14, for manufacture, repair or sale of weights and measures and weighing and measuring instruments; and(b)for the verification, marking, stamping and adjustment of weights and measures and weighing and measuring instruments;as may be prescribed:Provided that no such fee shall exceed rupees five hundred only.
