Trade Monopolies and Restrictive Trade Practices Act, 1969

61. Power of the Central Government to Require the Commission to Submit A Report.

The Central Government may at any time require the Commission to submit to it a report on the general effect on the public interest of such trade practices as, in the
opinion of that Government, either constitute or contribute to monopolistic or restrictive or unfair trade practices or concentration of economic power to the common detriment.