Section 23(7) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
(7)[ The manufacturer or packer shall not alter the price on the wrapper once printed and used for packing.] [Inserted by G.S.R. 578(E), dated 26-8-1993 (w.e.f. 26-8-1993).][23-A. Weighing facility [Inserted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 13-1-2007).].-(1) All retailers who are covered under the Value Added Tax VAT or Turn Over Tax (TOT) and dealing in packaged commodities whose net content declaration is by weight or volume or a combination thereof shall maintain a electronic weighing machine of at least accuracy class III, with smallest division of atleast 1 g, with facility to issue a printed receipt indicating among other things, the gross quantity, price and the like at a prominent place in their retail premises, free of cost, for the benefit of consumers.
