Section 24(5)(c) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977

[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(c) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977

(c)Where, as a result of such cent per cent check by the manufacturer or packer, any package is found to be not conforming to all or any of the provisions of the Act or of these rules, such package shall not be sold, distributed or delivered until it has been re-packed, re-processed or re-labelled, as the case may be, in accordance with the provisions of the Act and of these rules.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 24(5)(c) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977