Section 3(1) in The Packaged Commodities (Regulation) Order, 1975
(1)On and from the appointed day, on person shall pre-pack for retail sale, or cause to prepacked for retail sale, any commodity unless each retail package in which such commodity is pre-packed bears thereon or on a label securely affixed thereto, a declaration as to-(i)the identity of the commodity in the package:Provided that where the commodity is easily and correctly identifiable through a transparent container, no declaration as to the identity of such commodity shall be necessary;(ii)the quantity, in terms of standard units of weight or measure of the commodity in the package or, where the commodity is packaged or sold by number, the accurate number of the commodity contained in the package.Explanation. - In the case o£ a solid commodity contained in a free flowing liquid, the quantity to be stated on the package or on the label thereon, shall be drained weight of such solid commodity;(iii)the month and the year in which the commodity is [manufactured or pre-packed] [Inserted by Notification No. SO 520 (E), dated 2.8.1976.]:Provided that no declaration as to the month and the year in which the commodity is [manufactured on pre-packed] [Substituted by Notification No. SO 520 (E), dated 2.8.1976.] shall be required to be made on-(a)a bottle containing liquid milk or aerated water;(b)[ any package containing bread and any uncanned package of vegetables, fruits, ice-cream, butter, cheese, fish, meat or the like.] [Substituted by Notification No. SO 520 (E), dated 2.8.1976.](c)any package containing steel products;(d)any cylinder containing liquid petroleum gas or any other gas:Provided further that where any packaging material, bearing thereon the month in which any commodity was expected to have been pre-packed, is not exhausted during the month, such packaging material may be used for pre-packing the concerned commodity produced or manufactured during the next succeeding month but not thereafter, and, where any such packaging material is exhausted before the expiry of the month, packaging material intended to be used during the next succeeding month may be used for pre-packaging the concerned commodity.Explanation. - The month and year in which a commodity packed may be expressed in words, or numerals, indicating the month and the year; and(iv)the price of the package:Provided that no declaration as to the price shall be required to be made on-(a)[ any uncanned package of vegetables, fruits, ice-cream, butter, cheese, fish, meat or the like;] [Substituted by Notification No. SO. 520 (E), dated 2.8.1976.](b)any bottle containing liquid milk, aerated water, alcoholic beverages, spirituous liquor or the like;Explanation. - "Liquid milk" does not include condensed milk;(c)any package containing a commodity for which any controlled price has been fixed by or under any law for the time being in force.
