Monopolies and Restrictive Trade Practices Rules, 1970
[GSR 1037 dated 9th. July, 1970]
| Contents | |
| Sections | Particulars |
| 1 | Short title and commencement |
| 2 | Definitions |
| 3 | Notice or application to the Central Government [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 4 | [Omitted by the MRTP (Second Amendment) Rules, 1971.] |
| 4A | Publication of general notice relating to notice under section 21 or application under section 22 or 23 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 5 | Notice under sub-section (1) of section 21[Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 5A | Application under clause (d) of sub-section (3) of section 21 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 6 | Application under sub-section (2) of section 22 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f . 26th. December, 1991.] |
| 6A | Application under clause (d) of sub-section (3) of section 22 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 6B | Exemption under clause (aa) of sub-section (1) of section 22A [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 7 | Application under section 23 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 8 | Application under section 25 [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 9 | Application for registration [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 9A | Application for cancellation of registration [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f 26th. December, 1991.] |
| 9B | Application for approval under section 30B [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f 26th. December, 1991.] |
| 9C | Intimation under section 30C and application for approval under section 30D [Omitted by the MRTP (Amendment) Rules, 1991, w.e.f. 26th. December, 1991.] |
| 10 | Payment of fees |
| 11 | Application under section 36(3) of the Act |
| 11A | Particulars to be entered in the register and its maintenance |
| 12 | The procedure to be followed in furnishing particulars of agreement |
| 13 | Examination and recording of agreements |
| 13A | Duties and functions of the Director General |
| 14 | Address to which the documents are to be delivered or sent |
| 15 | Place where register is to be maintained and inspected |
| 16 | Inspection of, and extracts from, the register |
| Schedule | Schedule Form I to Form IX [Omitted w.e.f. 26th. December, 1991] |
| Form X | |
| Form XI | |
| Form XIA | |
| Form XIB | |
| Form XII | |
| Foot Notes | |
In exercise of the powers conferred by section 67 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969), the Central Government hereby makes the following Rules, namely:-
