Trade Monopolies and Restrictive Trade Practices Act, 1969

10. Inquiry into Monopolistic or Restrictive Trade Practices by Commission The Commission may inquiry into

(a) any restrictive trade practice

(i) upon receiving a complaint of facts which constitute such practice 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, o

(ii) upon a reference made to it by the Central Government or a State Government, o

(iii) upon an application made to it by the Director General, o

(iv) upon its own knowledge or information

(b) any monopolistic trade practice, upon a reference made to it by the Central Government or upon an application made to it by the Director General or upon its own knowledge or information.