Karnataka High Court
Manoj Gupta vs State Of Karnataka on 28 July, 2010
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
2 Thfi writ; petitien is filed undm' Artaiek: 225 araii 227 of tm Constimtion of India prayixg to call f<>1:$1;he.u ream.-dn ofthe Trial Court, and afier pmnsal of 3 be pleased to quash the caomplaint maze Vida Anwure-IF. titled "Stan: through tho: imgpectxfivof ' Ixagal Met:-clogr, Y m Vs.T_hn.mas "
otlw". Prmesntly pending in thzg C<_:i1:t"«_af' « Additional Chief Metropolitan Maginfiifkw, akmg with proceed?@ ttxeremxdax anti _et::=., Thia petitinn is £:::mJm' ' _ i WWW \, .
in file sf 7%:
Additiona1.*.:2».i¢£f Bmalore.
2. the Inapector at man Sub~diviainn (Impectnr) f» as <:e'f;""ii¢IIa. Sarlcaar Sewing' Spares and H Vv and distributed by GBA on the ground " 1:.'~gg did not carry declaration as mqun-ed' Rulm: 5 and sun) as!' tiw smmm-as of weighm T %Mmm-as ( Comm:::ditiea)Ru1aa, 1977 (an- Ebert 'thee Hula'). It is not in dhputg that the we \./3 3 pacbgw seimd do not bear the declaratien as txmm-Ruiaaéandéilfijafthellulea.
3. Im.rmd c:m.1rm1 fizr u that the paclmges ware ultimately the irniustrial camuzners; ax"
inapplicable if the for definitixm of to contend am if the 129 be sold :9 the esvner, Rule 5 may not .
shop. Aemrdm to the petidcm, . the mmainfl in tha rem paclcaw ' " may " far iadusmal' comumaara and wt for retail . I-lance, the pmvm' item of Rule 5, mm in 2 of the Rum are totafiy hnapplicable to the rag aim mm.
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5. The above said suhm5asian V. aooeptuw. In 1:163 oonwrt, it £3 relevant _ aefinitm of retail package as 2t;;;«;)kp£ Rula whiohraads thus; V' .' " Vv winch' are iz1tend:;a&~.__£or wan ul1:1ma' he '$63' _ of o\cvna11n1ptixrI1'--<§f It in also rexevant ta am 3 ofthe Rulafig whlBh' 'fig '- 24§.App1"|s?§B§3ityV Chapttm The qf sii"a}1"x:sot apgly to a} T. eontairfirg <)f i:1or e lg 01' 25 mm __ w meant far "_ ccnmnnaar at M 6 oomumars or Emsfitufional mmuxnars. Exgianafion mm may fiaxther clarifies that the irzdusniai 11168133 thosa constxfi wlzo buy 'V for using the product in 'V
6. czaxefui am: Vgsf ptovfisixzm would it industrial aomumm packaged If an eonmoditim 2 .. S Edam the maraufacturers. Rufie 6, such as declaration addreaa of the manufacturer, the . _ T d.iiy__A 316 manufactured etc. new mt be declared directly fimn the: manufactumr. He: will be " as in who in t& , what in tin rate V 7 andwbat is the quality and what 'm the wmht of mamzfacmrczr watt)' W ta mg m cfixzazfitag, de<:1ara.&m as exempted in rwpeot of the pr¢d}1¢w;'*--t;§hich fir irniuatrial comumers. *7. Rule app of package, as the paclmgfi sale 130 the umna' be mnsummi consumPtin:u af _ the P;-mac tn Ruk: 2(9) i'urthm- mrmumer shall mt consumers, which V as means the packages which an:
wk and which are not mmnt far Vi:V1d1zs1;'i'T:a.l'i:&titx1ti«'n1a1 cemumms. me paclmgw in seized from a fiil gimp which prime 113$ _' __ packages were mass}: for retail sake to 8. retail % If the defim'tkm af "reta:1' package" as ma mm' the prov1az3' * m ¢fRu}se 2(5) and 3 oftbe Rum, it is M