Section 12 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
12. Marking of weights or measures on sealed containers.
- No person shall sell, offer for sale, expose for sale or have in his possession for sale, any article contained in a sealed package or container unless such package or container bears thereon, or on a label securely attached thereto, a description of the correct net weight or measure of the article contained therein:[Provided that -(a)the State Government may, by notification in the Official Gazette, exempt from the operation of this section any class of such packages, or containers if, in the opinion of the State Government the size of the packages of containers renders it impracticable to comply with the provisions of this section in respect thereof,(b)the provisions of this section shall not apply to any article which is not ordinarily sold by weight or measure.]
