[14th
July 2022] In exercise of the
powers conferred by sub-section (1), read with clauses (j) and (q) of
sub-section (2), of section 52 of the Legal Metrology Act, 2009 (1 of 2010),
the Central Government hereby makes the following rules further to amend the
Legal Metrology (Packaged Commodities) Rules, 2011, namely:- (1)
These rules may be called
the Legal Metrology (Packaged Commodities) (Second Amendment) Rules, 2022. (2)
They shall come into force
on the date of their publication in the Official Gazette. (a)
in sub-rule (1),- (i)
in clause (a), before
Explanation I, the following proviso shall be inserted, namely:- "Provided that
in the case of an electronic product which is manufactured or packed or
imported after the 15th July, 2022, the package of such product shall, for a
period of one year from such date, declare the name of the manufacturer or
packer or importer, as the case may be, on the package itself and such
declaration shall also inform the consumers to scan the QR code for the address
and other related information, in case such information is declared through the
QR Code and not declared on the package itself; (ii)
in clause (b), the following
proviso shall be inserted , namely:- "Provided that
in the case of an electronic product which is manufactured or packed or
imported after the 15th July, 2022, the package of such product shall, for a
period of one year from such date, inform the consumers to scan the QR code for
the common or generic name of the commodity and where such package contains
more than one product, then for the name and number or quantity of each
product, in case such information is declared through the QR Code and not
declared on the package itself"; (iii)
in clause (f), the following
proviso shall be inserted , namely:- "Provided that
in the case of an electronic product which is manufactured or packed or
imported after the 15th July, 2022, the package of such product shall, for a
period of one year from such date, inform the consumers to scan the QR code for
the size and dimension of the commodity, in case such information is declared
through the QR Code and not declared on the package itself"; (b)
in sub-rule (2), the
following proviso shall be inserted, namely:- "Provided that
in the case of electronic product, which are manufactured or packed or imported
after the 15th July, 2022, the package of such product shall, for a period of
one year from such date, declare the telephone number and e-mail address, on the
package itself and such declaration shall also inform the consumers to scan the
QR code for other related information in case such information is declared
through the QR Code and not declared on the package itself.".Legal
Metrology (Packaged Commodities) (Second Amendment) Rules, 2022
In the Legal Metrology (Packaged Commodities) Rules, 2011, in rule 6,-