Section 35 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
35. [ Registration of manufacturers, packers and importers [Substituted by G.S.R. 631(E), dated 21-7-2000 (w.e.f. 21-7-2000). ]
.-(1) Every individual, firm, Hindu undivided family, society, company or corporation who or which pre-packs or imports any commodity for sale, distribution or delivery shall make an application, accompanied by a fee of ][rupees five hundred] [Substituted by G.S.R. 16(E), dated 12-1-2005, for " twenty" (w.e.f. 12-1-2005).][, to the Director for the registration of his or its name and complete address; and every such application shall be made,-(i)in the case of any applicant pre-packing or importing any commodity at the commencement of these rules, within ninety days from such commencement; or(ii)in the case of any applicant who or which commences pre-packing or importing of any commodity after the commencement of these rules, within ninety days from the date on which he or it commences such pre-packing.(2)Every application referred to in sub-rule (1) shall contain the following particulars, namely:-(a)the name of the applicant;(b)the complete address of the premises at which the pre-packing or import of one or more commodities is made by the applicant; and(c)the name of the commodity or commodities pre-packed or imported by the applicant.Explanation .-In this sub-rule, "complete address "has the meaning assigned to it in the Explanation to sub-rule (1) of rule 10.] [Substituted by G.S.R. 631(E), dated 21-7-2000 (w.e.f. 21-7-2000). ](3)[ For making any alteration in the registration certificate issued under sub-rule (1), a fee of rupees one hundred shall be paid by the concerned manufacturer or packer or importer to the Director.(3-A) On receipt of the application made under sub-rule (1), the Director, who shall be the Registering Authority, shall- ] [Inserted by G.S.R. 16(E), dated 12-1-2005 (w.e.f. 12-1-2005).](a)[ if the application is not complete in all respects, return the same to the applicant within a period of seven working days from the date of receipt of the applications; ] [Substituted by G.S.R. 572(E), dated 8-9-2005 (w.e.f. 8-9-2005).](b)[ if the application is complete in all respects, register the applicant and grant a registration certificate to the applicant to that effect. ] [Inserted by G.S.R. 16(E), dated 12-1-2005 (w.e.f. 12-1-2005).]
