About Legal Metrology in India
In India, legal metrology is the New name of Standards of Weights and Measures. The Standard of Weights and Measures Act,1976 was enacted primarily to establish standards of weights and measures, to regulate trade or commerce in weights, measures and other goods that are sold or distributed by weight, measure or number. It is based on the metric system and international system of units recognized by OIML–International Organization of legal metrology. India is one of the members of OIML. This Act was subsequently replaced by the Legal Metrology Act, 2009 with the aim of protecting consumer interests and other stakeholders including industry.
Regulatory Requirements relating to Food Businesses
The Legal Metrology (Packaged Commodities)Rules ,2011were prescribed in order to regulate pre-packaged commodities. Under the said rules, pre-packaged commodities are required to comply with certain mandatory labeling requirements w.r.t net quantity, MRP and Customer care information.
With view to encourage ease of business operations, amendments in packaged commodity rules have been notified in 2017, harmonizing the labeling provisions w.r.t Food products with the Regulations as laid down under the Food Safety & Standard Regulations (FSSR) 2017.
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