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CCPA issues advisory to e-commerce entities against illegal sale and facilitation of wireless jammers

On April 30, 2022, the Central Consumer Protection Authority (CCPA) has issued an Advisory to e-commerce entities concerning selling or facilitating sale of wireless jammers to consumers through their e-commerce platforms.

 

Recently, CCPA issued Safety Notices under Section 18(2)(j) of the Act to alert and caution consumers against buying goods which do not hold valid ISI Mark and violate compulsory BIS standards. The first Safety Notice was issued with regard to Helmets, Pressure Cookers and Cooking gas cylinders and the second Safety Notice was issued with regard to household goods including electric immersion water heaters, sewing machines, microwave ovens, domestic gas stoves with LPG etc.

 

To safeguard consumer rights while shopping online, CCPA has also issued an Advisory to all marketplace e-commerce entities to ensure that details of sellers as mandated under sub-rule (5) of rule 6 of the Consumer Protection (E-commerce) Rules, 2020 including name and contact number of the grievance officer are provided in a clear and accessible manner, displayed prominently to users on the platform.

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