Section 8(7) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
(7)[ Notwithstanding anything contained in sub-rule (6), any manufacturer or packer may continue up to 31st December, 1995 to pack or make any declaration on soft drinks, ready to serve fruit beverages or the like in the manner permissible immediately prior to the commencement of the Standards of Weights and Measures (Packaged Commodities) (Fourth Amendment) Rules, 1995. ] [Added by G.S.R. 693(E), dated 21-10-1995 (w.e.f. 21-10-1995).]
