Legal Metrology (Packaged Commodities) (Second Amendment) Rules, 2022

The Department of Consumer Affairs has issued the Legal Metrology (Packaged Commodities) (Second Amendment) Rules, 2022 in order to allow the electronic products to declare certain mandatory declarations through the QR Code for a period of one year, if not declared in the package itself.

Key points:

The following proviso’s has been inserted in the Rule 6 of Legal Metrology (Packaged Commodities) Rules, 2011 dealing with Declarations to be made on every package:

1. In the case of an electronic product which is manufactured or packed or imported after 15-07-2022,  the package of such product shall, for a period of one year from such date, declare the name of the manufacturer or packer or importer, as the case may be, on the package itself and such declaration shall also inform the consumers to scan the QR code for the address and other related information, in case such information is declared through the QR Code and not declared on the package itself;
2. In the case of an electronic product which is manufactured or packed or imported after 15-07-2022, the package of such product shall, for a period of one year from such date, inform the consumers to scan the QR code for the common or generic name of the commodity and where such package contains more than one product, then for the name and number or quantity of each product, in case such information is declared through the QR Code and not declared on the package itself;
3. In the case of an electronic product which is manufactured or packed or imported after 15-07-2022, the package of such product shall, for a period of one year from such date, inform the consumers to scan the QR code for the size and dimension of the commodity, in case such information is declared through the QR Code and not declared on the package itself;
4. In the case of electronic product, which are manufactured or packed or imported after 15-07-2022, the package of such product shall, for a period of one year from such date, declare the telephone number and e-mail address, on the package itself and such declaration shall also inform the consumers to scan the QR code for other related information in case such information is declared through the QR Code and not declared on the package itself.