All HC: Municipal Corp. to Ensure Availability of Clean Drinking Water to Residents of Lucknow  ||  Bom. HC: Bail Granted to Accused Who Wasn’t Produced Before Court on Seventy Previous Dates  ||  Delhi HC Seeks Explan. from Legal Services Committee on Failure to Assist Litigant Despite Requests  ||  Hemant Soren, Former CM of Jharkhand Moves SC After HC Dismissed Challenge to His Arrest by ED  ||  CESTAT: No Provision in Cenvat Credit Rules to Allow Cash Refund of Cess in Cenvat Credit Balance  ||  Delhi High Court: Parents to Bear Cost of Air Conditioning Services in Schools  ||  Ker. HC: Declining a Rape Victim to Terminate Pregnancy Violates Right to Live With Dignity  ||  SC: Can’t Apply Section 498A IPC Mechanically in All Cases of Ill-Treatment by Husband  ||  SC: To Summon Person u/s 319 CrPC as Additional Accused, Stronger Evidence is Needed  ||  SC: Trial Judges Should Take Participatory Role in Trial & Not Act as Mere Tape Recorders    

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 2024 - All Rights Reserved