Section 3(3) in The Packaged Commodities (Regulation) Order, 1975
(3)Notwithstanding anything contained in sub-paragraph (1), the manufacture or, where the manufacturer is not the packer, the packer, may pre-pack or cause to be pre-packed, any commodity without indicating on the package the price of the package if such package is intended to be delivered to a wholesaler, and in the case of such a package, the wholesaler shall, before any such package is issued for retail sale, securely affix on each such package or the label thereon the retail sale price of this package and such price shall be affixed in accordance with the price communicated to him by the manufacturer, or where the manufacturer is not to the packer, the packer.[(3-A) It shall be the duty of the manufacturer, or, where the manufacturer is not the packer, of the packer, to ensure that the provisions of sub-paragraph (3) are complied with by the wholesaler.] [Added by Notification No. SO. 520 (E), dated 2.8.1976.]
