On 13-2-2026, the Ministry of Consumer Affairs, Food and Public Distribution notified the Legal Metrology (Packaged Commodities) Amendment Rules, 2026, with the aim of enhancing transparency for consumers purchasing goods on e-commerce platforms.
This amended provision will come into force on 1-7-2026.
Key Points:
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This Amendment updates the Legal Metrology (Packaged Commodities) Rules, 2011, that sets out the declarations and labelling requirements for packaged commodities sold in India.
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It introduces Rule 6(10A), requiring every e-commerce entity selling imported products to:
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Display such products through a searchable filter, and
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Provide a sortable filter based on the country of origin.
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The amendment ensures that country-of-origin filters for imported products become a standard feature across e-commerce listings, strengthening consumer transparency.
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‘Country-of-origin’ details often influence consumer choices related to quality, brand preference, and geopolitical considerations.
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According to Rule 2(bd), Rule 2(be), and Rule 2(bf) of the 2011 Rules, the amendment applies to all major categories of e-commerce platforms, including:
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Marketplace-based platforms
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Inventory-based e-commerce entities
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Foreign e-commerce companies operating in India
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Direct-to-consumer brands selling imported goods online
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Following the amendment, the e-commerce entities will now need to:
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Identify imported products separately to apply Rule 6(10A).
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Add a clear ‘country-of-origin’ field for imported items.
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Enable search and sort filters based on country of origin.
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Align backend product data with front end filters to ensure discoverability.
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Update existing listings before 1-7-2026.
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This requirement strengthens consumer transparency by making the country of origin of imported goods sold through e-commerce platforms easier to locate and assess through country-of-origin filters for imported products.