Section 35(2) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
(2)Every application referred to in sub-rule (1) shall contain the following particulars, namely:-(a)the name of the applicant;(b)the complete address of the premises at which the pre-packing or import of one or more commodities is made by the applicant; and(c)the name of the commodity or commodities pre-packed or imported by the applicant.Explanation .-In this sub-rule, "complete address "has the meaning assigned to it in the Explanation to sub-rule (1) of rule 10.] [Substituted by G.S.R. 631(E), dated 21-7-2000 (w.e.f. 21-7-2000). ]
