Section 8(1) in The Packaged Commodities (Regulation) Order, 1975
(1)Any person authorised by the Central Government in this behalf [hereinafter referred to as the authorised person] [Every officer of the above the rank of Assistant Controller of Weights and Measures in a State vide Notification No. SO. 462 (E), dated 4.9 1975.] may carry out checks of packages at the premises of the manufacturer, or, where the manufacturer is not the packer, of the packer for the purpose of determining whether the quantity of the commodity contained in a package corresponds to the quantity declared thereon or on the label affixed thereto and to check their conformity to this order, and for this purpose the authorised person shall have power to enter into the premises of the manufacturer or packer, as the case may be, and to draw [samples at random from each batch of packages in accordance with the provisions of the Third Schedule.] [Substituted by Notification S.O. (E), dated 2.8.1976.]
