Section 14 in The Bombay Weights and Measures (Enforcement) Act, 1958
14. Marking of weights or measure in sealed containers.
- No person shall sell, offer for sale, expose for sale, or have in his possession for sale, any article contained in a sealed package or container unless such package or container bears thereon, or on a label securely attached thereto, a description of the net weight or measure of the article contained therein:[Provided that, the provisions of this section shall not apply to-(a)any sealed package or container,-(i)of net weight of less than one hundred and twenty grammes, if the sealed package or container contains biscuits, confectionery or sweets; and(ii)of net weight of less than sixty grammes, if the sealed package or container contains any other foodstuff;(b)any other article sold, offered for sale, exposed for sale or in possession for sale which is not ordinarily sold in transactions for trade or commerce by weight or measure:Provided further that, the State Government may, if it is satisfied that the size of any class of such packages or containers renders it impracticable to comply with the provisions of this section, by notification in the Official Gazette, exempt such class of packages or containers from the operation of this section.] [This proviso was substituted by Maharashtra 14 of 1965,Section 5.]
