SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

Centre invites consultations for declaring prime constituents of packaged commodities alongside Brand Name/Logo of the product- (Press Information Bureau) (17 Aug 2022)

MANU/PIBU/3651/2022

Consumer

Move to strengthen consumers' rights

The Centre has proposed a provision in the Legal Metrology (Packaged Commodities) Rules, 2011 that a commodity which contains more than one constituent shall have a declaration of composition of two or more prime constituents of the commodity with the Brand Name/ Logo at the front side of the package. The declaration of two or more prime constituents shall contain the percentage/ quantity of unique selling point / unique selling proposition (USP) of the product and in the same font size in which the declaration of unique selling point / unique selling proposition (USP) is made. The said provision shall not be applicable for a mechanical or electrical commodity.

The initiative came after it is observed that manufacturers/ packers/ importers are not making important declarations such as the composition of main ingredients prominently on the front side of the package. The declaration of unique selling point / unique selling proposition (USP) of the product on the front side of the package without it's percentage of composition is against the consumers' right to be informed.

Under the Legal Metrology (Packaged Commodities) Rules, 2011 it is mandatory to declare few declarations 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, consumer care details etc. on all pre-packaged commodities in the interest of consumers.

For example, let us suppose if a product is sold with its unique selling point / unique selling proposition as being constituents 'X' and 'Y'. As per the proposed provision, the manufacturer / packer / importer will be required to declare the name and composition of X and Y on the front side of the package as well. Such composition shall be declared in percentage such as "50%" or "50 percent" or "fifty percent" in the same font size in which the name of 'X' and 'Y' are declared on the package.

The public comments/ views are invited from all concerned/ stakeholders including industries, associations, consumers, Voluntary Consumer Organisation and other stakeholders in the matter of declaring two or more prime constituents of the commodity on the front side of the package with the brand name/ logo of the company.

Tags : CONSULTATIONS   PRIME CONSTITUENTS   PACKAGED COMMODITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved