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Union of India - Section

Section 12 in The Packaged Commodities (Regulation) Order, 1975

12. Power to exempt.

- Central Government may, if it is of opinion that it is necessary or expedient so to do, exempt any manufacturer, packer or class of manufacturers or packers from all or any of the provisions of this Order.First Schedule[See Paragraph 2(k) and sub-paragraphs (4) and (5) of Paragraph 8]Maximum permissible error in relation to the quantity contained in an individual package
Serial No Description of Commodity Declared quantity Maximum permissible error in excess or indeficiency
1 2 3 4
1. Biscuits (i) Not more than 500 gm. 7.0 percent.
    (ii) More than 500 gm. but not more than 1 kg. 6.0 percent.
2. Bread (i) Not more than 500 gm. 6.0 "
    (ii) More than 500 gm. but not more than 1 kg. 4.0 "
3. Cement (i) 50 kg. bag at the factory 2.0 "
4. Detergents (ii) 50 kg. bag in retail trade 1 kg. or less 3.0 "
5. Ghee Vanaspati and Edible oils (i) Not more than 2 kg. 1.5 "
    (ii) More than 2 kg. but not more than 4 kg. 1.25 "
    (iii) More than 4 kg. 0.6 "
6. Infant Foods (i) Not more than 100 gm. 5.0 percent.
    (ii) More than 100 gm. but not more than 1 kg. 4.0 "
    (iii) More than 1 kg. 3.0 "
7. Milk (i) Not more than 100 ml. 5 ml.
    (ii) More than 100 ml. but not more than 250 ml. 8 ml.
    (iii) More than 250 ml. 10 ml.
8. Provisions sold in Polythene Bags or Plastic Bags.        
  Foodgrains, pulses, edible seeds, spices (whole or broken butnot powdered). Powdered commodities (such as, chili powder,pepper powder, coffee powder, washing soda, atta, table salt andthe like), dry fruits, seeds and the commodities (such as,sugar, gur, khandsari and the like). (i) Not more than 100 gm. 3.0 percent.
(ii) More than 100 gm. but not more than 500 gm. 2.0 "
(iii) More than 500 gm. but not more than 1 kg. 1.5 "
(iv) More than 1 kg. 0.75 "
9. Safety Match Boxes   Containing not more than 50 sticks 8.0 percent.
10. Tea     2.0 percent at the place of packing.
Second Schedule[See Paragraph 2(k) and sub-paragraphs (4) and (5) of Paragraph 8]Maximum permissible errors in relation to packaged commodities as specified in the First Schedule