HINDUSTAN UNILEVER LTD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the complaint in STC No.23 of 2022 on the file of Judicial First Class Magistrate, Suryapet against petitioner/A2.

(2.) The case of the 2nd respondent/the District Legal Metrology Officer, is that he visited M/s.Sri Laxmi Super Market at Suryapet and on inspection, found 'Lifebuoy Total Sanitizer' with quantity 500 ml and stored for the purpose of distribution/sale to consumers. On examination, the declaration as required under Legal Metrology (Packaged Commodities) Rules-2011 are not mentioned which are;

(3.) For the said reasons, the package of the product was packed and taken. The said non mentioning of the net quantity as required under law amounts to contravention of Sec. 18, 31(1), 30 of Legal Metrology Act, 2009 read with Rules 32 of Legal Metrology (Enforcement) Rules 2011 and Rules 4, 2(f), 6(1) (c ), 6(2) and 18 of the Legal Metrology (Packaged Commodities) Rules, 2011.