Site icon SCC Times

Consumer Protection (Search and Seizure and Compounding of offences by the Central Authority and Crediting of Penalty) Rules, 2021

The Ministry of Consumer Affairs, Food and Public Distribution has notified the Consumer Protection (Search and Seizure and Compounding of offences by the Central Authority and Crediting of Penalty) Rules, 2021 vide notification dated December 6, 2021.

 

Key provisions notified under the Rules are as follows:

First time offence shall be punishable either before or after the institution of any prosecution and shall be compounded by an officer so authorised by the Chief Commissioner.

    1. Any person may either before or after the institution of prosecution, make an application in the form as specified by the Central Authority with the approval of the Central Government from time to time to the compounding officer, to compound the offences specified under section 96 of the Act.
    2. On receipt of an application, the compounding officer shall call for any other information from the applicant and such information shall be furnished by the applicant within a period of thirty days or within such extended period as may be allowed by the compounding officer, from the date of receipt of communication from the compounding officer.
    3. The compounding officer, after giving personal hearing to the applicant and after taking into account the contents of the said application, may, by order, giving reasons of arriving at the decision, either allow the application indicating the compounding amount or reject such application. AN opportunity of personal hearing is mandatory before arriving at a decision and no compounding shall be allowed by the compounding officer where there are apparent contradictions, inconsistencies or incompleteness in the case of the applicant.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

Exit mobile version