Section 29 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
29. Declaration to be made on every wholesale package
.-Every wholesale package shall bear thereon a legible, definite, plain and conspicuous declaration as to-(a)the name and address of the manufacturer or where the manufacturer is not the packer, of the packer;(b)the identity of the commodity contained in the package; and(c)[ the total number of retail packages contained in such wholesale package or the net quantity in terms of standard units of weight, measure or number of the commodity contained in wholesale package:] [Substituted by G.S.R. 59(E), dated 23-2-1980 (w.e.f. 23-2-1980).][Provided that nothing in this rule shall apply in relation to a wholesale package if a declaration, similar to the declarations specified in this rule, is required to be made on such wholesale packages by or under any other law for the time being in force. ] [Inserted by G.S.R. 59(E), dated 23-2-1980 (w.e.f. 23-2-1980).]
