Preamble - CONSUMER PROTECTION (E-COMMERCE) (AMENDMENT) RULES, 2021

CONSUMER PROTECTION (E-COMMERCE) (AMENDMENT) RULES, 2021

PREAMBLE

In exercise of the powers conferred by sub-clause (zg) of sub-section (2) of section 101 of the Consumer Protection Act, 2019 (35 of 2019), the Central Government hereby makes the following rules to amend the Consumer Protection (E-Commerce) Rules, 2020, namely: -

Rule 1 - Rule 1

(1) These rules may be called the Consumer Protection (E-Commerce) (Amendment) Rules, 2021.

(2) They shall come into force on the date of their publication in the Official Gazette.

Rule 2 - Rule 2

In the Consumer Protection (E-Commerce) Rules, 2020, in rule 4, for sub-rule (1), the following sub-rule shall be substituted, namely:--

"(1) where an e-commerce entity is a company incorporated under the Companies Act, 1956 (1 of 1956) or under the Companies Act, 2013 (18 of 2013) or a foreign company covered under clause (42) of section 2 of the Companies Act, 2013 (18 of 2013) or an office, branch or agency outside India owned or controlled by a person resident in India as provided in sub-clause (iv) of clause (v) of section 2 of the Foreign Exchange Management Act, 1999 (42 of 1999), it shall appoint a nodal officer or an alternate senior designated functionary who is resident in India, to ensure compliance with the provisions of the Act or the rules made there under."