Section 12 in Textiles (Consumer Protection) Regulation, 1988
12. Markings on Cloth.
- The following markings shall be made on the face plait of each piece of non controlled variety of cloth :-(a)Name and address of manufacturer and the person who causes such manufacturer, if any.(b)Description of the cloth, for example "dhoti", "saree", "Shirting", "suiting".(c)Sort number of the cloth;(d)Length in metres and width in "cm".(e)"Fast to normal Washing" or "Not fast to normal washing" as the case may be; words "preshrunk" or "mercerised", or any other process actually carried out, as the case may be.(f)The words, "Seconds" or "Damaged Piece Defective Piece" when the piece of cloth is classified as "Seconds" or "Damaged Piece/Defective Piece", as the case may be;(g)In case of cloth made from man-made fibre or filament yarn, the words "Made From" followed by the words "Spun X Spun", or Filament X Filament" or "Spun X Filament", as the case may be.(h)Month and year of packing.(i)The exact composition of the cloth expressed in percentage by weight of each of the individual constituents to the total yam content of both warp and weft but together, as illustrated below :-(1)Polyester-100 per cent.orCotton-100 per cent.orViscose 100 per cent.(2)In the case of Blended cloth, the words "Blended Fabric" followed by the generic name of each constituent and its exact percentage by weight in the descending order shall be stamped, as illustrated below :-Polyester-40 per cent.Cotton-38 per cent.Viscose-22 per cent.orCotton-60 per centPolyester-40 per centorWool-40 per centPolyester-38 per cent.Viscose-22 per cent.Note :- (1) In case of shoddy woollen blankets, minimum content of wool shall be stamped.(2)When the percentage of any fibre is less than 2 per cent of the total fibre content in the blended fabric, the percentage of such fibre need not be stamped.(3)The markings as in items (f) and (i) above shall also be made on every alternative metre of the cloth at a height not exceeding 2.5 cm. from the selvedge.
