Section 8 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
8. Declaration where to appear
.- [(1) Every declaration required to be made under these rules shall appear on the principal display panel:Provided that the area surrounding the quantity declaration shall be free of printed information,-(a)above and below by a space equal to at least the height of the numeral in the declaration, and(b)to the left and right by a space at least twice the height of numerals in declarations.](c)[* * *] [Sub-Rules (2), (3), (4) and (5) omitted by G.S.R. 246(E), dated 5-4-1999 (w.e.f. 6-7-1999).](6)[ For soft drinks, ready to serve fruit beverages or the like, the bottle which is returnable by the consumer for being refilled, the retail sale price may be indicated either on the crown cap, or on the bottle or on both. If the retail sale price is indicated on ] [Added by G.S.R. 547(E), dated 13-7-1995 (w.e.f. 13-10-1995). ][the crown cap or the bottle, it is sufficient] [Inserted by G.S.R. 6000(E), dated 20-10-1997 (w.e.f. 21-10-1997).][to indicate the retail sale price in the form "MRP Rs. ....... ". ] [Added by G.S.R. 547(E), dated 13-7-1995 (w.e.f. 13-10-1995). ](7)[ Notwithstanding anything contained in sub-rule (6), any manufacturer or packer may continue up to 31st December, 1995 to pack or make any declaration on soft drinks, ready to serve fruit beverages or the like in the manner permissible immediately prior to the commencement of the Standards of Weights and Measures (Packaged Commodities) (Fourth Amendment) Rules, 1995. ] [Added by G.S.R. 693(E), dated 21-10-1995 (w.e.f. 21-10-1995).]
