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. (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: 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. 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. (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. The provision of this Act shall be given wide publicity
by the appropriate Government through such media as it may deem fit. 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. The Central Government may, by notification in the
official Gazette, make rules for carrying out the provisions of this Act.The Consumer Goods (Mandatory
Printing of Cost of Production and Maximum Retail Price) Act, 2006.