Section 12 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
12. Manner in which declaration of quantity shall be expressed
.-(1) The declaration of quantity shall be expressed in terms of such unit of weight, measure or number of a combination of weight, measure or number as would give an accurate and adequate information to the consumer with regard to the quantity of the commodity contained in the package.(2)Except in the cases of commodities specified in the Fifth Schedule, the declaration of quantity shall be in terms of the unit of-(a)mass, if the commodity is solid, semi-solid, viscous or a mixture of solid and liquid;(b)length, if the commodity is sold by linear measure;(c)area, if the commodity is sold by area measure;(d)volume, if the commodity is liquid or is sold by cubic measure; or(e)number, if the commodity is sold by number:Provided that in the case of solid commodity contained in a free flowing liquid which is sold as such the declaration of quantity shall be in terms of the drained weight of such solid commodity.(3)Where the declaration of quantity has been made in terms of mass, the manufacturer or, as the case may be, the packer may, at his option, make an additional declaration on the package as to the number of commodities contained in the package.[Illustration [Substituted by G.S.R. 59(E), dated 23.2.1980 (w.e.f. 23.2.1980).].-A package containing screws may not only indicate the total weight of the screws contained in the package but also the number and sizes of the screws contained in the package.](4)Where the declaration of quantity by weight, measure or number alone is not sufficient to give to the consumer full information with regard to the dimensions or number of commodity contained in the package, such declaration shall be accompanied by a declaration of the dimensions or number, or both, where necessary, of the commodity contained in the package.[* * *] [Illustrations omitted by G.S.R. 425(E), dated 17.7.2006 (w.e.f. 13.1.2007). ](5)Where it is necessary to communicate to the consumer any additional information about the commodity contained in a package, such information shall also appear on the same panel in which the other information, as required by these rules, have been indicated.[* * *] [Illustrations and Clauses (d), (e), (f) and (g) omitted by G.S.R. 425(E), dated 17.7.2006 (w.e.f. 17.1.2007).][* * *] [Illustrations (a), (b) and (c) omitted by G.S.R. 105(E), dated 2.3.1995 (w.e.f. 2.3.1995).][* * *] [Illustrations (a), (b) and (c) omitted by G.S.R. 105(E), dated 2.3.1995 (w.e.f. 2.3.1995).][* * *] [Illustrations (a), (b) and (c) omitted by G.S.R. 105(E), dated 2.3.1995 (w.e.f. 2.3.1995).][* * *] [Illustrations and Clauses (d), (e), (f) and (g) omitted by G.S.R. 425(E), dated 17.7.2006 (w.e.f. 17.1.2007).][* * *] [Illustrations and Clauses (d), (e), (f) and (g) omitted by G.S.R. 425(E), dated 17.7.2006 (w.e.f. 17.1.2007).][* * *] [Illustrations and Clauses (d), (e), (f) and (g) omitted by G.S.R. 425(E), dated 17.7.2006 (w.e.f. 17.1.2007).][* * *] [Illustrations and Clauses (d), (e), (f) and (g) omitted by G.S.R. 425(E), dated 17.7.2006 (w.e.f. 17.1.2007).](6)The declaration of quantity shall not contain any word or expression which tends to create an exaggerated, misleading or inadequate impression as to the quantity of the commodity contained in the package, for example, words or expressions like-(i)"minimum ", "not less than ", "average ", "about ", "approximately "or any other word of a similar nature, or[* * *] [Clause (ii) omitted by G.S.R. 425(E), dated 17.7.2006 (w.e.f. 13.1.2007). ](7)[ For packages having capacity 5 cubic cm or less, the declaration or quantity shall be made on a tag, card, tape, or any other similar device affixed to the container in such manner that it cannot be removed without opening the container and every such tag, card, tape or other device shall contain a mark or inscription which would enable the consumer to identify the manufacturer or packer, as the case may be. ] [Substituted by G.S.R. 246(E), dated 5.4.1999 (w.e.f. 6.7.1999). ]
