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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Jute Packaging Materials (Compulsory Use In Packing Commodities) Rules, 1987

(1)Every producer, who is required under Section 3 to use jute packaging material for packing of commodities, shall furnish to the Competent Authority when so required by an order or orders issued to him, such information in his possession with respect to any commodity or class of commodities or percentage thereof which requires such packing in such form and within such period as may be specified in such order or orders. Every such producer shall also furnish samples of jute packaging material for inspection at such place or places and within such period as may be specified in the said order or orders. The Competent Authority may call for the submission of the return from time to time by every such producer within the date specified by him.