Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Celebrity Endorsements- (Press Information Bureau) (01 Aug 2017)

MANU/PIBU/0947/2017

Consumer

The Parliamentary Standing Committee on Food, Consumer Affairs and Public Distribution, which examined the Consumer Protection Bill, 2015, has recommended for a fine of Rs. 10 lakhs and imprisonment up to two years or both for first time offence and fine of Rs. 50 lakhs and imprisonment for five years for second time offence against endorsers of misleading advertisements. The recommendations are under consideration of the Government.

Under the Legal Metrology (Packaged Commodities) Rules, 2011, the Central Government has issued instructions permitting manufacturers or packers or importers of pre-packaged commodities to declare the changed retail sale price (MRP) on the unsold stock manufactured/packed/imported prior to 1st July, 2017 after inclusion of the increased amount of tax due to GST, if any, in addition to the existing MRP , for three months with effect from 1st July, 2017 to 30th September, 2017, by way of stamping or putting sticker or online printing. Further, for reducing the MRP, a sticker with the revised lower MRP (inclusive of all taxes) may be affixed and the same shall not cover the MRP declaration made by the manufacturer or the packer or importer, as the case may be, on the label of the package.

The Legal Metrology Act, 2009 and the Legal Metrology (Packaged Commodities) Rules, 2011 provide for penalty for violation of the provisions. The Department of Revenue has set up a helpline to address the queries/complaints related to GST. In the Department of Consumer Affairs, the grievances/complaints related to GST are handled by the National Consumer Helpline.

Tags : CELEBRITY   ENDORSEMENTS   OFFENCE   FINE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved