The Ministry of Consumer Affairs amended the Legal Metrology (Packaged Commodities) Rules 2011. Under the 2011 Rules, packed commodities had to fulfil certain compliances such as declaring the generic name of the commodity, unit sale price, and month and year of manufacture.
The amendment specifies that garments or hosiery items that are sold loose are exempt from such compliance burdens. Loose garments refer to those which a consumer can inspect before purchasing. Information such as name and address of the manufacturer, consumer care email address and phone number, sizes, and the maximum retail price must be provided for loose garments or hosiery items. The amendment seeks to improve the ease of doing business by reducing compliance burden.
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