Section 2(m) in The Packaged Commodities (Regulation) Order, 1975
(m)"pre-packed commodity" means a commodity which without the purchaser being present, is placed in a package, of whether nature, [so that the product or the quantity of the product] [Substituted by Notification No. SO 520 (E), dated 2.8.1976.] contained therein has a pre-determined value and such value cannot be altered without the package or its lid or its cap, as the case may be, being opened or undergoing a perceptible modification;
