Consumer Protection Regulations, 2005

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Arrangements in Consumer Forum
4	Dress code
5	Hearing hours
6	Cause List
7	Institution of complaints, appeals and revision petitions
8	Nomenclature to be given to the complaints, appeals and revisions petitions
9	Scrutiny of complaint, appeal, petition and revision petition
10	Issue of notice
11	Adjournment
12	Hearing by Benches
13	Arguments
14	Limitation
15	Review
16	Appearance of Voluntary Consumer Organisations
17	Ex-Parte interim order
18	Final order
19	Return on institution and disposal of cases
20	Preservation of records
21	Certified copy
22	Inspection of records
23	Filing of criminal complaint
24	Practice Directions
25	Parcsha Yad-dast
26	Miscellaneous