On December 30, 2021, the Central Government notified Consumer Protection (Jurisdiction of the District Commission, the State Commission and the National Commission) Rules, 2021 in order to revise the pecuniary jurisdiction of District Commission, the State Commission and the National Commission.
Key feature:
- Jurisdiction of District Commission: The District Commission shall have jurisdiction to entertain complaints
where the value of the goods or services paid as consideration does not exceed fifty lakh rupees. - Jurisdiction of State Commission: The State Commission shall have jurisdiction to entertain complaints where the value of the goods or services paid as consideration exceeds fifty lakh but does not exceed two crore rupees.
- Jurisdiction of National Commission: The National Commission shall have jurisdiction to entertain complaints where the value of the goods or services paid as consideration, exceeds two crore rupees.