Monopolies and Restrictive Trade Practices Act, 1969
36B. Inquiry into unfair trade practices by Commission
The Commission may inquire into any unfair trade practice-
(a) upon receiving a complaint of facts which constitutes such practice 46[from any trade association or from any consumer or a registered consumers’ association, whether such consumer is a member of that consumers’ association or not]; or
(b) upon a reference made to it by the Central Government or a State Government; or
(c) upon an application made to it by the Director General; or
(d) upon its own knowledge or information.
