Section 74(2) in The Trade And Merchandise Marks Act, 1958
(2)Cotton yarn such as is ordinarily sold in bundles, and cotton thread, namely, sewing, darning, crochet or handicraft thread, which have been manufactured, bleached, dyed, or finished in any premise not exempted by the rules made under section 75 shall not be removed for sale from those premises unless, in accordance with the said rules in the case of yarn-(a)the bundles are conspicuously marked with an inaction of the weight of yarn in the English or the metric system in each bundle; and(b)the count of the yarn contained in the bundle and in the case of thread each unit is conspicuously marked with the lengthy or weight of thread in the unit and in such other manner as may be required by the said rules; and(c)except where the goods are sold from the premises for export from India, unless each bundle or unit is conspicuously marked with the name of the manufacturer or of the wholesale purchaser in India offer the goods:Provided that the rues made under section 75 shall exempt all premises where the world, is done by members of one family with or without the assistance of not more than ten other employees, and allot premises controlled by a co-operative society where not more than twenty workers are employed in the premises.
