The Competition Act, 2002

19. Inquiry into certain agreements and dominant position of enterprise.-

1.   The Commission may inquire into any alleged contravention of the provisions contained in sub-section (1) of section 3 or sub-section (1) of section 4 either on its own motion or on-

a.   receipt of a complaint, accompanied by such fee as may be determined by regulations, from any person, consumer or their association or trade association; or

b.   a reference made to it by the Central Government or a State Government or a statutory authority.

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2.   Without prejudice to the provisions contained in sub-section (1), the powers and functions of the Commission shall include the powers and functions specified in sub-sections (3) to (7).

3.   The Commission shall, while determining whether an agreement has an appreciable adverse effect on competition under section 3, have due regard to all or any of the following factors, namely:-

a.   creation of barriers to new entrants in the market;

b.   driving existing competitors out of the market;

c.   foreclosure of competition by hindering entry into the market;

d.   accrual of benefits to consumers;

e.   improvements in production or distribution of goods or provision of services;

f.   promotion of technical, scientific and economic development by means of production or distribution of goods or provision of services.

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4.   The Commission shall, while inquiring whether an enterprise enjoys a dominant position or not under section 4, have due regard to all or any of the following factors, namely:-

a.   market share of the enterprise;

b.   size and resources of the enterprise;

c.   size and importance of the competitors;

d.   economic power of the enterprise including commercial advantages over competitors;

e.   vertical integration of the enterprises or sale or service network of such enterprises;

f.   dependence of consumers on the enterprise;

g.   monopoly or dominant position whether acquired as a result of any statute or by virtue of being a Government company or a public sector undertaking or otherwise;

h.   entry barriers including barriers such as regulatory barriers, financial risk, high capital cost of entry, marketing entry barriers, technical entry barriers, economies of scale, high cost of substitutable goods or service for consumers;

i.   countervailing buying power;

j.   market structure and size of market;

k.   social obligations and social costs;

l.   relative advantage, by way of the contribution to the economic development, by the enterprise enjoying a dominant position having or likely to have an appreciable adverse effect on competition;

m.   any other factor which the Commission may consider relevant for the inquiry.

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5.   For determining whether a market constitutes a "relevant market" for the purposes of this Act, the Commission shall have due regard to the "relevant geographic market" and "relevant product market".

6.   The Commission shall, while determining the "relevant geographic market", have due regard to all or any of the following factors, namely:-

a.   regulatory trade barriers;

b.   local specification requirements;

c.   national procurement policies;

d.   adequate distribution facilities;

e.   transport costs;

f.   language;

g.   consumer preferences;

h.   need for secure or regular supplies or rapid after-sales services.

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7.   The Commission shall, while determining the "relevant product market", have due regard to all or any of the following factors, namely:-

a.   physical characteristics or end-use of goods;

b.   price of goods or service;

c.   consumer preferences;

d.   exclusion of in-house production;

e.   existence of specialised producers;

f.   classification of industrial products.

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