| Contents |
| Title |
Consumer Protection Act, 2019 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, extent, commencement and application |
| 2. |
Definitions |
| Chapter II |
Consumer Protection Councils |
| 3. |
Central Consumer Protection Council |
| 4. |
Procedure for meetings of Central Council |
| 5. |
Objects of Central Council |
| 6. |
State Consumer Protection Councils |
| 7. |
Objects of State Council |
| 8. |
District Consumer Protection Council |
| 9. |
Objects of District Council |
| Chapter III |
Central Consumer Protection Authority |
| 10. |
Establishment of Central Consumer Protection Authority |
| 11. |
Qualifications, method of recruitment, etc., of Chief Commissioner and Commissioners |
| 12. |
Vacancy, etc., not to invalidate proceedings of Central Authority |
| 13. |
Appointment of officers, experts, professionals and other employees of Central Authority |
| 14. |
Procedure of Central Authority |
| 15. |
Investigation Wing |
| 16. |
Power of District Collector |
| 17. |
Complaints to authorities |
| 18. |
Powers and functions of Central Authority |
| 19. |
Power of Central Authority to refer matter for investigation or to other Regulator |
| 20. |
Power of Central Authority to recall goods, etc. |
| 21. |
Power of Central Authority to issue directions and penalties against false or misleading advertisements |
| 22. |
Search and seizure |
| 23. |
Designation of any statutory authority or body to function as Central Authority |
| 24. |
Appeal |
| 25. |
Grants by Central Government |
| 26. |
Accounts and audit |
| 27. |
Furnishing of annual reports, etc. |
| Chapter IV |
Consumer Disputes Redressal Commissio |
| 28. |
Establishment of District Consumer Disputes Redressal Commission |
| 29. |
Qualifications, etc., of President and members of District Commission |
| 30. |
Salaries, allowances and other terms and conditions of service of President and members of District Commission |
| 31. |
Transitional provision |
| 32. |
Vacancy in office of member of District Commission |
| 33. |
Officers and other employees of District Commission |
| 34. |
Jurisdiction of District Commission |
| 35. |
Manner in which complaint shall be made |
| 36. |
Proceedings before District Commission |
| 37. |
Reference to mediation |
| 38. |
Procedure on admission of complaint |
| 39. |
Findings of District Commission |
| 40. |
Review by District Commission in certain cases |
| 41. |
Appeal against order of District Commission |
| 42. |
Establishment of State Consumer Disputes Redressal Commission |
| 43. |
Qualifications, etc., of President and members of State Commission |
| 44. |
Salaries, allowances and other terms and conditions of service of President and members of State Commission |
| 45. |
Transitional provision |
| 46. |
Officers and employees of State Commission |
| 47. |
Jurisdiction of State Commission |
| 48. |
Transfer of cases |
| 49. |
Procedure applicable to State Commission |
| 50. |
Review by State Commission in certain cases |
| 51. |
Appeal to National Commission |
| 52. |
Hearing of appeal |
| 53. |
Establishment of National Consumer Disputes Redressal Commission |
| 54. |
Composition of National Commission |
| 55. |
Qualifications, etc., of President and members of National Commission |
| 56. |
Transitional provision |
| 57. |
Other officers and employees of National Commission |
| 58. |
Jurisdiction of National Commission |
| 59. |
Procedure applicable to National Commission |
| 60. |
Review by National Commission in certain cases |
| 61. |
Power to set aside ex parte orders |
| 62. |
Transfer of cases |
| 63. |
Vacancy in office of President of National Commission |
| 64. |
Vacancies or defects in appointment not to invalidate orders |
| 65. |
Service of notice, etc. |
| 66. |
Experts to assist National Commission or State Commission |
| 67. |
Appeal against order of National Commission |
| 68. |
Finality of orders |
| 69. |
Limitation period |
| 70. |
Administrative control |
| 71. |
Enforcement of orders of District Commission, State Commission and National Commission |
| 72. |
Penalty for non-compliance of order |
| 73. |
Appeal against order passed under section 72 |
| Chapter V |
Mediation |
| 74. |
Establishment of consumer mediation cell |
| 75. |
Empanelment of mediators |
| 76. |
Nomination of mediators from panel |
| 77. |
Duty of mediator to disclose certain facts |
| 78. |
Replacement of mediator in certain cases |
| 79. |
Procedure for mediation |
| 80. |
Settlement through mediation |
| 81. |
Recording settlement and passing of order |
| Chapter VI |
Product Liabillity |
| 82. |
Application of Chapter |
| 83. |
Product liability action |
| 84. |
Liability of product manufacturer |
| 85. |
Liability of product service provider |
| 86. |
Liability of product sellers |
| 87. |
Exceptions to product liability action |
| Chapter VII |
Offences and Penalties |
| 88. |
Penalty for non-compliance of direction of Central Authority |
| 89. |
Punishment for false or misleading advertisement |
| 90. |
Punishment for manufacturing for sale or storing, selling or distributing or importing products containing adulterant |
| 91. |
Punishment for manufacturing for sale or for storing or selling or distributing or importing spurious goods |
| 92. |
Cognizance of offence by court |
| 93. |
Vexatious search |
| Chapter VIII |
Miscellaneous |
| 94. |
Measures to prevent unfair trade practices in e-commerce, direct selling, etc. |
| 95. |
Presidents, members, Chief Commissioner, Commissioner and certain officers to be public servants |
| 96. |
Compounding of offences |
| 97. |
Manner of crediting penalty |
| 98. |
Protection of action taken in good faith |
| 99. |
Power to give directions by Central Government |
| 100. |
Act not in derogation of any other |
| 101. |
Power of Central Government to make rules |
| 102. |
Power of State Government to make rules |
| 103. |
Power of National Commission to make regulations |
| 104. |
Power of Central Authority to make regulations |
| 105. |
Rules and regulations to be laid before each House of Parliament |
| 106. |
Power to Remove Difficulties |
| 107. |
Repeal and savings |
