Marking Of Heavy Packages Rules 1951

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MARKING OF HEAVY PACKAGES RULES 1951 CONTENTS 1. Short title and commencement 2. Manner of Marking of Heavy Packages 3 . Gross of weight to be marked in metric tow, kilogrammes, maunds or pounds 4. Place of marking 5. Size of letters or figures 6. Manner of packing 7. Marking of approximate weight in certain circumstances MARKING OF HEAVY PACKAGES RULES 1951 S.R.O 1670.- New Delhi, the 29th October. 1961-In exercise ol the power conferred by section 5 of the Marking of Heavy Packages Act, 1951 (39 of 1951), the Centra] Government hereby makes the follow- ing Rules, namely:- 1. Short title and commencement :- (1) These Rules may be called the Marking of Heavy Packages Rules l951. (2) They ahall come into force on the 1st day of November, 1951. 2. Manner of Marking of Heavy Packages :- (1) The gross weight on a heavy package shall be marked thereon in the English and the regional language with a kind of paint which is not easily i-ffaceable. (2) Where a heavy package is of a liglit colour, black paint shall be used and where the package is of a dark colcur, white or yellow paint shall be used. 3. Gross of weight to be marked in metric tow, kilogrammes, maunds or pounds :- Subject to the provisions of Rule 7, the gross weight of a heavy package shall be marked thereon in metric tons. kilogrammes, standard pounds or standard maunds. 4. Place of marking :- The gross weight shall be marked on two sides of a hea.vy package so that in whatever position the package is placed, the marking is easily visible. 5. Size of letters or figures :- Every leticr or figure used to mark the gross weight of a heavy package shall be at lea.-t There inches in length and one quarter of an inch in breadth. 6. Manner of packing :- (1) The goi Is in a heavy package shall be securely packed in a strong covering in such manner that there ia no movement of the goods inside the package or any danger of the disintegra- tion of the goods or the covering. (2) The covering shall be of such material and nature as can stand the strain of the package being bandied during the course of loading or unloading so that the risk of any injury to persons who handle the parkage is miniiniBed. 7. Marking of approximate weight in certain circumstances :- Where at the place from where a heavy package ia consigned there are no means available for determining the correct weight of the package, the anticipated minimum and maximum weight of the package in metric tons, kilogram- mes, standard pounds or standard maulids shall be marked thereon in the manner herein before specified : Provided that such aiiiicipatcd maximum weight shall be so assessed that it does not fall below the actual weight of the package.

Act Metadata
  • Title: Marking Of Heavy Packages Rules 1951
  • Type: C
  • Subtype: Central
  • Act ID: 11153
  • Digitised on: 13 Aug 2025