Section 6(4A) in The Legal Metrology (Packaged Commodities) Rules, 2011
(4A)[ Nothing in this rule shall preclude a manufacturer or packer or importer to declare the following on the package, in addition to the mandatory declarations-(a)Barcode or GTIN or QR Code;(b)'e-code' for net quantity assurance of the commodity and other required declarations, after obtaining the same in the manner as specified by the Central Government;(c)logos of Government schemes, such as Swatch Bharat Mission, where such use is authorised by the Central Government.]
