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The Consumer Goods (Mandatory Printing of Cost of Production and Maximum Retail Price) Act, 2006.

The Consumer Goods (Mandatory Printing of Cost of Production and Maximum Retail Price) Act, 2006.

The Consumer Goods (Mandatory Printing of Cost of Production and Maximum Retail Price) Act, 2006.

 

to provide for printing of cost of production and maximum retail price of consumer goods being cold in the market and for matters connected therewith.

Section 1. Short title, extent and application.

 

(1)     This Act may be called the Consumer Goods (Mandatory Printing of Cost of Production and Maximum Retail Price) Act, 2006.

 

(2)     it extends to the whole of India.

 

(3)     It shall apply to all persons involved in marketing or manufacturing of goods based on either indigenous or imported materials with the intention of offering it for sale in the market:

Section 2. Definitions.

 

In this Act, unless the context otherwise requires,?

(a)      ?appropriate Government? means the Central Government or a State Government as the case may be;

?

(b)      ?consumer goods? mean all goods and items brought in the market for sale and are meant for the use and consumption of the consumers;

 

(c)      ?cost of production? means cost incurred directly or indirectly by the manufacturer in the production of goods;

 

(d)      ?prescribed? means prescribed by rules made under this Act;

 

(e)      ?printing? means printing of the cost of production and retail price at a visible place on the product in Hindi and English and the local language of the place it is sold; and

 

(f)       ?maximum retail price? means such price at which the product shall be sold in retail and such price shall include all taxes levied on the product.

Section 3. Mandatory printing of cost of production and maximum retail price on packaging of consumer goods

 

No person shall sell or cause to be sold any consumer goods without the cost of production and maximum retail price of the product printed on such product after the expiry of six months from the date of coming into force of this Act.

Section 4. Provision of complaint against selling of consumer goods for a price more than maximum retail price, etc.

 

(1)     any person may file a complaint with the appropriate Government in case a consumer goods is sold at more than the maximum retail price printed on the product or is sold without the cost of production of the product printed on it.

 

(2)     The appropriate Government, on receipt of the complaint from any individual or on its own, shall cause an enquiry made into the complaint.

 

(3)     If, after the enquiry made under sub-section (2), it is found that the provisions of the Act have been violated, the license of the organization responsible for manufacturing the consumer goods as also of the organization selling the consumer goods shall be cancelled forthwith and the person-in-charge of the organization shall be punished with simple imprisonment for a term which shall not be less than one year and with a fine which shall not be less than rupees one lakh.

Section 5. Act to. be given wide publicity.

 

The provision of this Act shall be given wide publicity by the appropriate Government through such media as it may deem fit.

Section 6. Act not in derogation of any other law.

 

The provisions of this Act shall be in addition to, and not in derogation of any other law, for the time being in force, relating to matters provided in this Act.

Section 7. Power to make rules

 

The Central Government may, by notification in the official Gazette, make rules for carrying out the provisions of this Act.