Section 24(4)(c) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977

[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4)(c) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977

(c)any such package shows an error in deficiency greater than [* * *] [The word " twice" omitted by G.S.R. 113(E), dated 12-2-2004 (w.e.f. 1-9-2004).] the maximum permissible error, the Director or the authorised person shall, if for good and sufficient reason, requested by the manufacturer or packer or his authorised agent, so to do, take out as soon as may be practicable, fresh samples and carry out fresh tests in accordance with the provisions of these rules and where fresh tests are made, the Director or the authorised person, as the case may be, shall collect by way of reimbursement, from the manufacturer or packer, such sum, not exceeding [rupees five thousand] [Substituted by G.S.R. 246(E), dated 5-4-1999 (w.e.f 6-7-1999).] as is, in his opinion, commensurate with the services so rendered:

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Union of India - Subsection

Section 24(4)(c) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977