Consumer Protection Act, 1986

(Act no.68 of 1986)

Contents
Sections	Particulars
	Preamble
1	Short title, extent, commencement and application
2	Definitions
3	Act not in derogation of any other law
4	The central consumer protection council
5	Procedure for meetings of the central council
6	Objects of the central council
7	The state consumer protection councils
8	Objects of the state council
9	Establishment of consumer disputes redressal agencies
10	Composition of the district forum
11	Jurisdiction of the district forum
12	Manner in which complaint shall be made
13	Procedure on receipt of complaint
14	Finding of the district forum
15	Appeal
16	Composition of the state commission
17	Jurisdiction of the state commission
18	Procedure applicable to state commissions
18A	Vacancy in the office of the president
19	Appeals
20	Composition of the national commission
21	Jurisdiction of the National commission.
22	Power of and procedure applicable to the national commission
23	Appeal
24	Finality of orders
24A	Limitation Period
24B	Administrative Control
25	Enforcement of orders by the forum, the state commission or the National
26	Dismissal of frivolous or vexatious complaints
27	Penalties
28	Protection of Action taken in good faith
29	Power to remove difficulties
29A	Vacancies or defects in appointment not to invalidate orders
30	Power to make rules
31	Laying of rules