Monopolies and Restrictive Trade Practices Act, 1969

13. Orders of the Commission may be subject to conditions, etc.

(1) In making any order this Act, the Commission may make such provisions not in consistent with this Act, as it may think necessary or desirable for the proper execution of the order and any person who commits a breach of or fails to comply with any obligation imposed on him by any such provision shall be deemed to be guilty of an offence under this Act.

(2) Any order made by the Commission may be amended or revoked at any time in the manner in which it was made.

(3)An order made by the Commission may be general in its application or may be limited to any particular class of traders or a particular class of trade practice or a particular trade practice or a particular locality.