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Union of India - Section
Section 8 in The Jute Packaging Materials (Compulsory Use In Packing Commodities) Rules, 1987
8. Use of new and unused jute packaging materials.
- In any order to be issued under Section 3, it shall be competent for the Central Government to indicate that only new and unused jute packaging materials shall be used by the producer.Form I[See Rule 4]Register showing use of Jute packaging materials in packing commodities| Month............19 | Nameof the producer and location | |||||
| PARTA | Quantityin metric tonne | |||||
| Month | Stockon the opening date of the month | Quantityof commodity produced or manufactured during the month | Quantitydespatched for sale/distribution | Quantity(out of 4) packed in jute packaging materials | Percentageof despatches packed in jute (5 as percentage of 4) | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| PARTB | ||||||
| Month | Stockof jute packaging material at the beginning of the month | Quantityof jute packaging material received during the month | Quantityof jute packaging material consumed during the month with typesof bags and their packing capacity separately | Stocksof packaging material at the end of the month | ||
| 1 | 2 | 3 | 4 | 5 | ||