Ministry of Consumer Affairs, Food and Public Distribution has notified the Legal Metrology (Packaged Commodities) Amendment Rules, 2021 vide notification dated November 2, 2021.

In the Legal Metrology (Packaged Commodities) Rules, 2011, a new sub rule under Rule 4 has been inserted which states that when one or more packages intended for retail sale are grouped together for being sold as a retail package on promotional offer, every package of the group shall comply with the procedure prescribed in the amendment for declaring unit sale price in the package.

The amendment shall come into force on the 1st day of April, 2022.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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One comment

  • We are the manufacturer of reagents required for Pathology lab testing. We sell the unit pack consist of multiple reagents required to perform 1 particular test. Is this law applicable to us?
    If yes then what will be the structure? Could anyone, please guide?

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