Section 4 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
4. Regulation for pre-packing and sale, etc., of commodities in packaged form
.-On and from the commencement of these rules, no person shall pre-pack, or cause or permit to be pre-packed any commodity for sale, distribution or delivery unless the package in which the commodity is pre-packed bears thereon, or on a label securely affixed thereto, such declarations as are required to be made under these rules.[Explanation .-The existance of packages without the declaration of retail sale price within the manufacturer 's premises would not be construed as a violation of these rules. It should, however, be ensured that all packages leaving the premises of manufacturer for their destination shall have declaration of retail sale price on them as required in this rule.] [Inserted by G.S.R. 865(E), dated 19-12-2008 (w.e.f. 19-12-2008).]
