Section 14 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
14. Marking of weight or measure on 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 contained labels curely attached thereto, a description of the net weight or measure of the article contained therein:[Provided that provisions of this section shall not apply to an 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.] [Added by section 2 of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960.]
