Monopolies and Restrictive Trade Practices Act, 1969

[Act No. 54 of Year 1969]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
2A	Power of Central Government to decide certain matters
3	Act not to apply in certain cases
4	Application of other laws not barred
Chapter II	Monopolies And Restrictive Trade Practices Commission
5	Establishment and constitution of the Commission
6	Terms of office, conditions of service, etc. of members
7	Removal of members from office in certain circumstances
8	Appointment of Director General, etc. and staff of the Commission
9	Salaries, etc. to be defrayed out of the Consolidated Fund of India
10	Inquiry into monopolistic or restrictive trade practices by Commission
11	Investigation by Director General before issue of process in certain cases
12	Powers of the Commission
12A	Power of the Commission to grant temporary injunctions
12B	Power of the Commission to award compensation
12C	Enforcement of the order made by the Commission under section 12A or 12B
13	Orders of the Commission may be subject to conditions, etc.
13A	Power of the Commission to cause investigation to find out whether or not orders made by it have been complied with
13B	Power to punish for contempt
14	Orders where party concerned does not carry on business in India
15	Restriction of application of orders in certain cases
16	Sittings of the Commission
17	Hearing to be in public except in special circumstances
18	Procedure of the Commission
19	Orders of the Commission to be noted in the register
Chapter III	Concentration Of Economic Power
	[Part A consisting sections 20 to 26 and words "Part B", omitted by Act No. 58 of 1991 s.8(a) and s. 8(b) respectively, w.e.f. 27th. September, 1991]
27	Division of undertakings
27A	Power of the Central Government to direct severance of inter-connection between undertakings
27B	Manner in which order made under section 27 or section 27 As shall be carried out
Chapter IV	Monopolistic Trade Practices
31	Investigation by Commission of monopolistic trade practices
32	Monopolistic trade practice to be deemed to be prejudicial to the public interest except in certain cases
Chapter V	Restrictive Trade Practices And Unfair Trade Practices
33	Registrable agreements relating to restrictive trade practices
34	Registrar of restrictive trade agreements
35	Registration of agreements
36	Keeping the register
36A	Definition of unfair trade practice
36B	Inquiry into unfair trade practices by Commission
36C	Investigation by Director General before an issue of process in certain cases
36D	Powers which may be exercised by the Commission inquiring into an unfair trade practice
36E	Power relating to restrictive trade practices may be exercised or performed in relation to unfair trade practices
Chapter VI	Control Of Certain Restrictive Trade Practices
37	Investigation into restrictive trade practices by Commission
38	Presumption as to the public interest
39	Special conditions for avoidance of conditions for maintaining resale prices
40	Prohibition of other measures for maintaining resale prices
41	Power of Commission to exempt particular classes of goods from sections 39 and 40
Chapter VII	Power To Obtain Information And Appoint Inspectors
42	Power of 32[Director General] to obtain information
43	Power to call for information
44	Power to appoint Inspectors
Chapter VIII	Offences And Penalties
45	[Omitted by Act No. 58 of 1991, s. 17, w.e.f. 27th. September, 1991]
46	Penalty for contravention of 54[* * *] section 27
47	[Omitted by Act No. 58 of 1991] s. 17, w.e.f. 27th. September, 1991]
48	Penalty for failure to register agreements
48A	Penalty for contravention of order made under section 27B or for possession of property sold to any person under section 27B
48B	Penalty for contravention of section 27B
48C	Penalty for contravention of order made by Commission relating to unfair trade practices
49	Penalty for offences in relation to furnishing of information
50	Penalty for offences in relation to orders under the Act
51	Penalty for offences in relation to resale price maintenance
52	Penalty for wrongful disclosure of information
52A	Penalty for contravention of any condition or restriction, etc.
52B	Penalty for making false statement in application, returns, etc.
53	Offences by companies
Chapter IX	Miscellaneous
54	Power of Central Government to impose conditions, limitations and restrictions on approvals, etc. given under the Act
55	Appeals
56	jurisdiction of courts to try offences
57	Cognizance of offences
58	Magistrate's power to impose enhanced penalties
59	Protection regarding statements made to the Commission
60	Restriction on disclosure of information
61	Power of the Central Government to require the Commission to submit a report
62	Reports of the Commission to be placed before Parliament
63	Members, etc. to be public servants
64	Protection of action taken in good faith
65	Inspection of, and extracts from, the register
66	Power to make regulations
67	Power to make rules
	Foot Notes

An Act to provide that operation of the economic system does not result in the concentration of economic power to the common detriment, for the control of monopolies, for the prohibition of monopolistic and restrictive trade practices and for matters connected therewith or incidental thereto.

Be it enacted by Parliament in the Twentieth Year of the Republic of India as follows: