Section 26 in The Legal Metrology (Packaged Commodities) Rules, 2011
26. Exemption in respect of certain packages.
- Nothing contained in these rules shall apply to any package containing a commodity if-(a)the net weight or measure of the commodity is ten gram or ten millilitre or less, if sold by weight or measure;Provided that the declaration in respect of maximum retail price and net quantity shall be declared on packages containing 109 to 20g or 10ml to 20ml;(b)any package containing fast food items packed by restaurant or hotel and the like;(c)[ it contains scheduled formulations and non-scheduled formulations covered under the Drugs (Price Control) Order, 2013 made under section 3 of the Essential Commodities Act, 1955 (10 of 1955): [Substituted by Notification No. G.S.R. 629(E), dated 23.6.2017 (w.e.f. 7.3.2011).]Provided that no exemption shall be applicable to medical devices declared as drugs.][* * *] [Omitted '(d) agricultural form produces in packages of above 50 kg.' by Notification No. G.S.R. 629(E), dated 23.6.2017 (w.e.f. 7.3.2011).]
