Section 12(2) in Textiles (Consumer Protection) Regulation, 1988
(2)In the case of Blended cloth, the words "Blended Fabric" followed by the generic name of each constituent and its exact percentage by weight in the descending order shall be stamped, as illustrated below :-Polyester-40 per cent.Cotton-38 per cent.Viscose-22 per cent.orCotton-60 per centPolyester-40 per centorWool-40 per centPolyester-38 per cent.Viscose-22 per cent.Note :- (1) In case of shoddy woollen blankets, minimum content of wool shall be stamped.
