Consumer Protection (Jurisdiction Of The District Commission, The State Commission And The National Commission) Rules, 2021

[30 December 2021]

G.S.R. 912(E).-In exercise of the powers conferred by provisos to sub-section (1) of section 34, sub-clause (i) of clause (a) of sub-section (1) of section 47 and sub-clause (i) of clause (a) of sub-section (1) of section 58 read with sub-clauses (o), (x) and (zc) of sub-section (2) of section 101 of the Consumer Protection Act, 2019 (35 of 2019), the Central Government hereby makes the following rules, namely:--

Rule - 1. Short title and commencement.

(1)     These rules may be called the Consumer Protection (Jurisdiction of the District Commission, the State Commission and the National Commission) Rules, 2021.

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

Rule - 2. Definitions.

(1)     In these rules, unless the context otherwise requires.-

(a)      "Act" means the Consumer Protection Act, 2019 (35 of 2019);

(b)      "District Commission, State Commission and National Commission" shall have the meaning assigned to them in the Act;

(2)     The words and expressions used herein, but not defined, and defined in the Act, shall have the same meaning assigned to them in the Act.

Rule - 3. Jurisdiction of District Commission.

Subject to the other provisions of the Act and in pursuance of proviso to sub-section (1) of section 34 of the Act, the District Commission shall have jurisdiction to entertain complaints where the value of the goods or services paid as consideration does not exceed fifty lakh rupees.

Rule - 4. Jurisdiction of State Commission.

Subject to the other provisions of the Act and in pursuance of proviso to sub-clause (i) of clause (a) of sub-section (1) of section 47, the State Commission shall have jurisdiction to entertain complaints where the value of the goods or services paid as consideration exceeds fifty lakh but does not exceed two crore rupees.

Rule - 5. Jurisdiction of National Commission.

Subject to the other provisions of the Act and in pursuance of proviso to sub-clause (i) of clause (a) of sub-section (1) of section 58, the National Commission shall have jurisdiction to entertain complaints where the value of the goods or services paid as consideration, exceeds two crore rupees.