Consumer Protection Act, 1986

30. Power to Make Rules

(1) The Central Government may, by notification, make rules for carrying out the provisions contained in [ 56 clause (a) of sub-section (1) of section 2 56 ] clause (b) of sub-section (2) of section 4, sub-section (2) of section 5, clause (vi) of sub-section (4) of section 13, section 19, sub-section (2) of section 20 and section 22 of this Act.

(2) The State Government may, by notification make rules for carrying out the provisions contained in clause (b) of sub-section (2) and sub-section (4) of section 7 sub-section (3) of section 10, clause (c) of sub-section (1) of section 13, sub-section (3) of section 14, section 15 and sub-section (2) of section 16.