Section 23(2) in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
(2)[ No retail dealer or other person including manufacturer, packer and wholesale dealer shall make any sale of any commodity in packaged form at a price exceeding the retail sale price thereof. ] [Substituted by G.S.R 50(e) dated 17-1-1992 (w.e.f. 17-1-1992).][Explanation .-For the removal of doubts, it is hereby declared that a sale, distribution or delivery by a wholesale dealer to a retail dealer or other person is a "retail sale "within the meaning of this sub-rule.] [Inserted by G.S.R. 303 (E) dated 31-3-1983 (w.e.f 31-3-1983).][* * *] [Sub-Rule (3) omitted by G.S.R. 105(E), dated 2-3-1995 (w.e.f 2-3-1995).]
