Section 16 in Tripura Weights and Measures (Enforcement) Act, 1967
16. Marking of weights or measures on sealed containers.
- No person shall sell, offer for sale, expose for sale, or have in 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- (i) any sealed package or container the net weight of which is-(a)less than one hundred and twenty grams, if such sealed package or container contains biscuits, confectionery or sweets; and(b)less than sixty grams, if the sealed package or container contains any other foodstuff;(ii)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 Administrator 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 hi the Tripura Gazette, exempt such class of packages or containers from the operation of this section.
