Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MONOPOLIES AND RESTRICTIVE TRADE PRACTICES (RECOGNITION OF CONSUMERS' ASSOCIATION) RULES, 1987 CONTENTS 1. Short title and commencement 2. Definitions 3. Application for recognition of consumers association 4. Payment of fees 5 . Refusal to grant of certificate of recognition to consumers association. 6 . Copies of certificate of recognition to be sent to certain authorities. 7. Verification of application SCHEDULE 1 :- SCHEDULE MONOPOLIES AND RESTRICTIVE TRADE PRACTICES (RECOGNITION OF CONSUMERS' ASSOCIATION) RULES, 1987 In exercise of the powers conferred by Section 67 read with clause (n) of section 2 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969), the Central Govern- ment hereby makes the following rules, namely :- 1. Short title and commencement :- (1) These rules may be called the Monopolies and Restrictive Trade Practices (Recognition of Consumers' Association) Rules, 1987. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969); (b) "Form" means a Form specified in the Schedule to these rules; (c) "principal officer" in relation to a consumer association means any individual who is specifically authorised in writing or by means of a resolution adopted by such consumer association in that behalf. 3. Application for recognition of consumers association :- (1) Every consumers' association which is desirous of being recognised as a registered consumers' association- (a) shall have not less than ten consumers as its members; and (b) shall make an application for such recognition in triplicate to the Central Govern- ment in the Department of Company Affairs in Form 1. (2)Every application made under sub-rule (1) shall be accompanied by a challan or a bank draft evidencing the payment of a fee of rupees five hundred. (3) On receipt of an application made under sub-rule (1), the Department of Company Affairs shall note thereon the date of its receipt and shall forthwith communicate such date to the applicant. 1 [(4)The Department of Company Affairs may, before issuing a certificate of recognition, require the applicant to furnish such additional information as it may consider necessary within a period of thirty days of the date of receipt of the letter seeking such additional information. (4A) Every application made under sub-rule (1) shall be disposed of by the Department of Company Affairs within ninety days from the date of receipt of the application or, as the case may be, of the receipt of the additional information furnished under sub-rule (4).] (5) The certificate of recognition to be issued under sub-rule (4) shall be in Form II. (6) Where a certificate of recognition issued under these rules is lost, destroyed or multilated, a duplicate may be issued on an application made in this regard and on payment of a fee of rupees fifty. 1. Substituted for sub-rule (4) by the MRTP (Recognition of Consumers' Association) Amend- ment Rules, 1987, w.e.f. 2-1- 1988. 4. Payment of fees :- Fees payable under these rules shall be paid in accordance with the procedure laid down in rule 10 of the Monopolies and Restrictive Trade Practices Rules, 1970. 5. Refusal to grant of certificate of recognition to consumers association. :- Where a certificate of recognition of consumers' association has been refused, the applicant shall be informed of the reasons for such refusal. 6. Copies of certificate of recognition to be sent to certain authorities. :- Every consumers' association which has been recognised as a "registered consumers' association" shall furnish a copy of the certificate of recognition issued to it to the concerned Consumer Disputes Redressal Commission established under clause (b) of Section 9 of the Consumer Protection Act, 1986 . 7. Verification of application :- Every application made under these rules shall be duly verified by the principal officer- SCHEDULE 1 SCHEDULE