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Standards of Weights and Measures Act, 1976 82. Levy of fees. - (l) The Central Government may, by rules made under Sec. 83, specify such fees, not exceeding (a) Five thousand rupees, for the approval of the model of any weight or measure intended to be made or manufactured for sale, p6rchase, distribution or delivery in the course of any inter-State trade or commerce; (b) One thousand rupees, for the verification and stamping of a weight or measure of the first category within the meaning of Sec. 41; (c) Five thousand rupees, for the verification and stamping of a weight or measure of the second category, within the meaning of Sec. 41; (d) One rupee for every 100 words or less, for the grant of copies of any document, not being a document of a confidential nature, (e) Ten rupees for the registration of exporters or importers of weights and measures; (f) Twenty-five rupees for any appeal preferred under this Act. (2) No approval, verification or stamping shall be made, copy granted, registration made or appeal entertained unless the fee prescribed therefor under subsection (1) has been paid.    |
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