Section 34 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
34. Exemption in respect of certain packages
.-Nothing contained in these rules shall apply to any package containing a commodity if-(a)[* * *] [Clause (a) omitted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 13-1-2007).](b)[ the net weight or measure of the commodity is ten gram or ten millilitre or less, if sold by weight or measure.] [Substituted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 13-1-2007).](c)[* * *] [Clause (c) omitted by G.S.R. 140(E), dated 7-3-1997 (w.e.f. 7-12-1997).](d)[ [Inserted by G.S.R. 105(E), dated 2-3-1995 (w.e.f. 2-3-1995).]any package containing fast food items packed by restaurant/hotel and the like;](e)[ it contains scheduled formulations and non-scheduled formulations covered under the Drugs (Price Control) Order, 1995 made under section 3 of the Essential Commodities Act, 1955 (10 of 1955);] [Substituted by G.S.R. 760(E), dated 24-9-2003 (w.e.f. 1-12-2003).](f)[ agricultural farm produces in packages of above 50 kg. ] [Inserted by G.S.R. 246(E), dated 5-4-1999 (w.e.f. 5-7-1999).]
