Section 24(4) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
(4)If it appears from the report referred to in sub-rule (3) that,-(a)the statistical average of the net quantity contained in the packages drawn as samples is lesser than the quantity declared on the packages or on the labels affixed thereto; or(b)[* * *] [Clause (B) omitted by G.S.R. 113(E), dated 12-2-2004 (w.e.f. 1-9-2004).](c)any such package shows an error in deficiency greater than [* * *] [The word " twice" omitted by G.S.R. 113(E), dated 12-2-2004 (w.e.f. 1-9-2004).] the maximum permissible error, the Director or the authorised person shall, if for good and sufficient reason, requested by the manufacturer or packer or his authorised agent, so to do, take out as soon as may be practicable, fresh samples and carry out fresh tests in accordance with the provisions of these rules and where fresh tests are made, the Director or the authorised person, as the case may be, shall collect by way of reimbursement, from the manufacturer or packer, such sum, not exceeding [rupees five thousand] [Substituted by G.S.R. 246(E), dated 5-4-1999 (w.e.f 6-7-1999).] as is, in his opinion, commensurate with the services so rendered:Provided that where fresh tests are carried out, no package contained in the [lot] [Substituted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 13-1-2007).], which was previously tested under this rule, shall be sold or distributed by the manufacturer or packer, as the case may be, unless the provisions of sub-rule (5) or, as the case may be, sub-rule (6), are complied with.
