Section 10 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
10. [ Declaration of name and address of the manufacturer, etc [Substituted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 13-1-2007).]
.-(1) Subject to the provisions of rule 7, every package kept, offered or exposed for sale or sold shall bear conspicuously on it, the name and complete address of the manufacturer, or where the manufacturer is not the packer, the name and address of the manufacturer and the packer and in case of imported packages, the name and address of the importer:Provided that for packages of capacity 5 cubic cm. or less, it shall be a sufficient compliance of this sub-rule, if a mark or inscription which would enable the consumer to identify the manufacturer or packer or the importer, as the case may be, is made on the package:Provided further that where any commodity manufactured outside India is packed in India, the package shall also contain on the principal display panel the name and complete address of the packer or the importer in India.Explanation .-In this sub-rule, "complete address "means, the postal address at which ] [Substituted by G.S.R. 246(E), dated 5-4-1999 (w.e.f. 6-7-1999).] [* * *] [Certain words omitted by G.S.R. 632(E), dated 2-9-2009 (w.e.f. 1-7-2010).][the factory is situated, and, in any other case, the name of the street, number (if any) assigned to the premises of the manufacturer or packer, and either the name of the city and State where the business is carried on by the manufacturer or packer or the Postal Index Number PIN Code so that a consumer can identify and locate the manufacturer or packer, as the case may be.(2)The name of the manufacturer or packer or importer shall be the actual corporate name, or if not incorporated, the name under which the business is conducted by such manufacturer or packer or importer in India.] [Substituted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 13-1-2007).]
