| Contents |
| Sections |
Particulars |
| |
Preamble |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| 2A |
Power of Central Government to decided certain matters. |
| 3 |
Act not to apply in certain cases |
| 4 |
Application of other laws not barred |
| 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 to India |
| 10 |
Inquiry Into Monopolistic or Restrictive trade practices by commission |
| 11 |
Investigation by Director General before issue of process in certain |
| 12 |
Power 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 1 |
| 13 |
Orders of 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 order 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 |
| 20 |
Undertakings to which this part applies - Omitted by the MRTP (Amendment) |
| 21 |
Expansion of undertakings - Omitted by the MRTP (Amendment) Act, 1991 |
| 22 |
Establishment of new undertakings - Omitted by the MRTP (Amendment) |
| 22A |
Power to exempt - Omitted by the MRTP (Amendment) Act, 1991 |
| 23 |
Merger, Amalgamation and take over - Omitted by the MRTP (Amendment) |
| 24 |
Merger, Amalgamation and take over in contravention to Section 23 |
| 25 |
Directors undertakings not to be appointed Directors of other under |
| 26 |
Registration of undertakings to which part a applies - Omitted |
| 27 |
Division of undertakings |
| 27A |
Power of the Central Government to Direct Severance of Inter-Connection |
| 27B |
Manner in which order made under Section 27 or Section 27A |
| 28 |
Matters to be considered by the Central Government before according |
| 29 |
Opportunity of being heard - Omitted by the MRTP (Amendment) Act, 1991 |
| 30 |
Time within which action should be taken - Omitted by the MRTP (Amendment) |
| 30A |
Application of Chapter - Omitted by the MRTP (Amendment) Act, 1991 |
| 30B |
Restrictions on the Acquisition of Certain shares. - Omitted by the MRTP (Amendment) Act, 1991 |
| 30C |
Restriction on transfer of shares - Omitted by the MRTP (Amendment) Act, 1991 |
| 30D |
Restriction on the transfer of shares of foreign companies - Omitted by the MRTP (Amendment) Act, 1991 |
| 30E |
Power of the Central Government to Direct companies not to give effect |
| 30F |
Time within which refusal to be communicated - Omitted by the MRTP (Amendment) Act, 1991 |
| 30G |
Nothing in sections 30B to 30E to apply to Government Companies Etc |
| 31 |
Investigation by Commission of monopolistic trade practices |
| 32 |
Monopolistic trade practice to be deemed to be prejudicial to the published |
| 33 |
Registrable Agreements relating to restrictive trade practices |
| 34 |
Registrar of restrictive trade agreements - Repealed by the MRTP (Amendment) Act, 1991 |
| 35 |
Registration of Agreements |
| 36 |
Keeping the Register |
| 36A |
Definition of unfair trade practice |
| 36B |
Inquiry into unfair trade practice by commission |
| 36C |
Investigation by Director General before an issue of process in certain |
| 36D |
Powers which may be exercised by the commission inquiring into an unfair |
| 36E |
Power relating to restrictive trade practices by commission |
| 37 |
Investigation into Restrictive trade practices by commission |
| 38 |
Presumption as to the public interest |
| 39 |
Special Conditions for Avoidance of conditions for maintaining |
| 40 |
Prohibition of other measures of maintaining resale prices |
| 41 |
Power of commission to exempt particular classes of goods from section |
| 42 |
Power of [Director General] to obtain information |
| 43 |
Power to call for information |
| 44 |
Power to appoint inspectors |
| 45 |
Penalty for contravention of Section 21 - Omitted by the MRTP (Amendment) Act, 1991 |
| 46 |
Penalty for Contravention of Section 27 |
| 47 |
Penalty for Contravention of Section 25 - Omitted by the MRTP (Amendment) Act, 1991 |
| 48 |
Penalty for failure to register agreements |
| 48A |
Penalty for contravention of order made under Section 27B or for possession |
| 48B |
Penalty for contravention of Section 27B |
| 48C |
Penalty for contravention of order made by commission relating |
| 49 |
Penalty for offences in relation to furnishing of information |
| 50 |
Penalty or 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, return, etc. |
| 53 |
Offences by companies |
| 54 |
Power of Central Government to impose Conditions, Limitation |
| 55 |
Appeals |
| 56 |
Jurisdiction of Courts to try offences |
| 57 |
Cognizance of offences |
| 58 |
Magistrates Power to impose enhanced penalties - Repealed by the MRTP |
| 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 |
| 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 |
| Schedule |
Schedule I |
| |
Schedule II |
