Section 9 in The Legal Metrology (Packaged Commodities) Rules, 2011
9. Manner in which declaration shall be made.
(1)Every declaration which is required to be made on a package under these rules shall be -(a)legible and prominent;(b)numerals of the retail sale price and net quantity declaration shall be printed, painted or inscribed on the package in a colour that contrasts conspicuously with the background of the label;Provided that,-(a)where any label information is blown, formed or moulded on a glass or plastic surface such information need not be required to be presented in a contrasting colour;(b)where any declaration on a package is printed either in the form of handwriting or hand-script, such declaration shall be clear, unambiguous and legible.(2)No declaration shall be made so as to require it to be read through any liquid commodity contained in the package.(3)Where a package is provided with an outside container or wrapper such container or wrapper shall also contain all the declarations which are required to appear on the package except where such container or wrapper itself is transparent and the declarations on the package itself are easily readable through such outside container or wrapper.[Provided that no such declarations on the inner package is required, if the outer package contains all declarations required under these rules.] [Inserted by Notification No. G.S.R. 629(E), dated 23.6.2017 (w.e.f. 7.3.2011).][* * *] [Omitted proviso by Notification No. G.S.R. 385(E), dated 14.5.2015 (w.e.f. 1.1.2016).](4)The particulars of the declarations required to be specified under this rule on a package shall either be in Hindi in Devnagri script or in English:Provided that nothing contained in this sub-rule shall prevent the use of any other language in addition to Hindi or English language.
