Section 39(1) in The Standards Of Weights And Measures Act, 1976
(1)No person shall(a)make, manufacture, pack, sell, or cause to be packed or sold; or(b)distribute, deliver, or cause to be distributed or delivered; or(c)offer, expose or possess for sale, any commodity in packaged form to which this Part applies unless such package bears thereon or on a label securely attached thereto a definite, plain and conspicuous declaration, made in the prescribed manner, of(i)the identity of the commodity in the package;(ii)the net quantity, in terms of the standard unit of weight or measure, of the commodity in the package;(iii)where the commodity is packaged or sold by number, the accurate number of the commodity contained in the package;(iv)the unit sale price of the commodity in the package; and(v)the sale price of the package.Explanation. In this sub-section, the expression unit sale price means the price according to such unit of weight, measure or number as may be prescribed.
