Acts › Consumer Protection Act, 2019Consumer Protection Act, 2019 107 sections.
Official Hindi (PDF) ↗
Open in Lexace · Ask the AI Section 1 — Short title, extent, commencement and application. Section 2 — Definitions. Section 3 — Central Consumer Protection Council. Section 4 — Procedure for meetings of Central Council. Section 5 — Objects of Central Council. Section 6 — State Consumer Protection Councils. Section 7 — Objects of State Council. Section 8 — District Consumer Protection Council. Section 9 — Objects of District Council. Section 10 — Establishment of Central Consumer Protection Authority. Section 11 — Qualifications, method of recruitment, etc., of Chief Commissioner and Commissioners. Section 12 — Vacancy, etc., not to invalidate proceedings of Central Authority. Section 13 — Appointment of officers, experts, professionals and other employees of Central Authority. Section 14 — Procedure of Central Authority Section 15 — Investigation Wing. Section 16 — Power of District Collector. Section 17 — Complaints to authorities. Section 18 — Powers and functions of Central Authority. Section 19 — Power of Central Authority to refer matter for investigation or to other Regulator. Section 20 — Power of Central Authority to recall goods, etc. Section 21 — Power of Central Authority to issue directions and penalties against false or misleading advertisements. Section 22 — Search and seizure. Section 23 — Designation of any statutory authority or body to function as Central Authority. Section 24 — Appeal. Section 25 — Grants by Central Government. Section 26 — Accounts and audit. Section 27 — Furnishing of annual reports, etc. Section 28 — Establishment of District Consumer Disputes Redressal Commission. Section 29 — Qualifications, etc., of President and members of District Commission. Section 30 — Salaries, allowances and other terms and conditions of service of President and members of District Commission. Section 31 — Transitional provision. Section 32 — Vacancy in office of member of District Commission. Section 33 — Officers and other employees of District Commission. Section 34 — Jurisdiction of District Commission. Section 35 — Manner in which complaint shall be made. Section 36 — Proceedings before District Commission. Section 37 — Reference to mediation. Section 38 — Procedure on admission of complaint. Section 39 — Findings of District Commission. Section 40 — Review by District Commission in certain cases. Section 41 — Appeal against order of District Commission. Section 42 — Establishment of State Consumer Disputes Redressal Commission. Section 43 — Qualifications, etc., of President and members of State Commission. Section 44 — Salaries, allowances and other terms and conditions of service of President and members of State Commission. Section 45 — Transitional provision. Section 46 — Officers and employees of State Commission. Section 47 — Jurisdiction of State Commission. Section 48 — Transfer of cases. Section 49 — Procedure applicable to State Commission. Section 50 — Review by State Commission in certain cases. Section 51 — Appeal to National Commission. Section 52 — Hearing of appeal. Section 53 — Establishment of National Consumer Disputes Redressal Commission. Section 54 — Composition of National Commission. Section 55 — Qualifications, etc., of President and members of National Commission. Section 56 — Transitional provision. Section 57 — Other officers and employees of National Commission. Section 58 — Jurisdiction of National Commission. Section 59 — Procedure applicable to National Commission. Section 60 — Review by National Commission in certain cases. Section 61 — Power to set aside ex parte orders. Section 62 — Transfer of cases. Section 63 — Vacancy in office of President of National Commission. Section 64 — Vacancies or defects in appointment not to invalidate orders. Section 65 — Service of notice, etc. Section 66 — Experts to assist National Commission or State Commission. Section 67 — Appeal against order of National Commission. Section 68 — Finality of orders. Section 69 — Limitation period. Section 70 — Administrative control. Section 71 — Enforcement of orders of District Commission, State Commission and National Commission. Section 72 — Penalty for non-compliance of order. Section 73 — Appeal against order passed under section 72. Section 74 — Establishment of consumer mediation cell. Section 75 — Empanelment of mediators. Section 76 — Nomination of mediators from panel. Section 77 — Duty of mediator to disclose certain facts. Section 78 — Replacement of mediator in certain cases. Section 79 — Procedure for mediation. Section 80 — Settlement through mediation. Section 81 — Recording settlement and passing of order. Section 82 — Application of Chapter. Section 83 — Product liability action. Section 84 — Liability of product manufacturer. Section 85 — Liability of product service provider. Section 86 — Liability of product sellers. Section 87 — Exceptions to product liability action. Section 88 — Penalty for non-compliance of direction of Central Authority. Section 89 — Punishment for false or misleading advertisement. Section 90 — Punishment for manufacturing for sale or storing, selling or distributing or importing products containing adulterant. Section 91 — Punishment for manufacturing for sale or for storing or selling or distributing or importing spurious goods. Section 92 — Cognizance of offence by court. Section 93 — Vexatious search. Section 94 — Measures to prevent unfair trade practices in e-commerce, direct selling, etc. Section 95 — Presidents, members, Chief Commissioner, Commissioner and certain officers to be public servants. Section 96 — Compounding of offences. Section 97 — Manner of crediting penalty. Section 98 — Protection of action taken in good faith. Section 99 — Power to give directions by Central Government. Section 100 — Act not in derogation of any other law. Section 101 — Power of Central Government to make rules. Section 102 — Power of State Government to make rules. Section 103 — Power of National Commission to make regulations. Section 104 — Power of Central Authority to make regulations. Section 105 — Rules and regulations to be laid before each House of Parliament. Section 106 — Power to Remove Difficulties. Section 107 — Repeal and savings. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.