Section 40 in The Standards of Weights and Measures (Packaged Commodities) Rules, 1977
40. [ Power to relax in certain cases [Substituted by G.S.R. 594(E), dated 17-8-1999 (w.e.f. 16-11-1999). Original rule 40 was inserted by G.S.R. 105 (E), dated 2-3-1995.]
.-The Central Government may, if satisfied, on the genuineness of the reasons stated in the application, permit a manufacturer/packer to pack for sale the packages on which corrective action are to be taken after a compounding or a Court decision, for a reasonable period, relaxing any or all the provisions of these rules.][***] [Sch.I omitted by G.S.R. 425(E), dated 17-7-2006 (w.e.f. 1-5-2008).][THE SECOND SCHEDULE ] [Substituted by G.S.R. 50(E), dated 17-1-1992 (w.e.f. 17-1-1192) and corrected by G.S.R. 544(E), dated 21-5-1992.][See rule 2(i), (ii)]MAXIMUM PERMISSIBLE ERROR IN RELATION TO PACKAGED COMMODITIES NOT SPECIFIED IN THE FIRST SCHEDULE
