Section 32(1) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(1)No person shall manufacture, pack, sell, import, distribute, deliver, offer, expose or possess for sale any prepackaged commodity unless such package is in such standard quantities or number and bears thereon such declarations and particulars in such manner as may be prescribed under Legal Metrology (Packaged Commodities) Rules, 2011.
