Section 3 in The Marking Of Heavy Packages Act, 1951
3. Obligation to mark weight on heavy packages.
Every person consigning a heavy package for transport by sea or inland water-way from any place in India shall have marked thereon plainly, durably and conspicuously the gross weight of the packages:Provided that in cases or circumstances specified by rules made under this Act where it is difficult to determine the correct weight, only the approximate weight may be so marked.
