Department of Consumer Affairs proposes amendment in Legal Metrology (Packaged Commodities) Rules, 2011 - (14 Jul 2024)

Consumer

Keeping in view of the growing ambit of the market including both offline and online platforms, the Department of Consumer Affairs, Government of India is considering for an amendment in the Legal Metrology (Packaged Commodities) Rules, 2011 to establish uniformity for packaged commodities. The revised provision will provide that these Rules shall apply to all packaged commodities sold in bags in retail, except to the packaged commodities meant for the industrial consumers or institutional consumers.

This revised provision will help in establishing uniform standards/ requirements for packaged commodities, promoting consistency and fairness across different brands and products and will help consumers in making informed choices based on complete information.The rules are not applicable to the packaged commodities meant for industrial consumers or institutional consumers. Department of Consumer Affairs seeks Feedback on Proposed Legal Metrology Amendment by 29th July, 2024.

The Legal Metrology (Packaged Commodities) Rules, 2011 requires for declaration of mandatory information like name and address of the manufacturer/ packer/ importer, country of origin, common or generic name of the commodity, net quantity, month and year of manufacture, MRP, Unit Sale Price, best before/ use by date in case of commodity become unfit for human consumption, consumer care details etc. on all pre-packaged commodities in the interest of consumers.

Tags : PACKAGED COMMODITY AMENDMENT PROPOSAL