[21st
June 2023] In exercise of the powers
conferred by clause (zg) of sub-section (2) of section 101 read with section 94
of the Consumer Protection Act, 2019 (35 of 2019), the Central Government
hereby makes the following rules to amend the Consumer Protection (Direct
Selling) Rules, 2021, namely:- (1)
These rules may be called the Consumer
Protection (Direct Selling) (Amendment) Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. (i)
in clause (d), for the words "through
direct sellers", the words "directly through a network of
sellers" shall be substituted; (ii)
after clause(g), the following clause shall
be inserted, namely :- (ga)
"network of sellers" means a
network of direct sellers formed by a direct selling entity to sell goods or
services for the purpose of receiving consideration solely from such sale;.Consumer
Protection (Direct Selling) (Amendment) Rules, 2023
In the Consumer Protection (Direct Selling) Rules, 2021, in rule 3, in sub-rule(1),-