Site icon SCC Times

CCPA issues Guidelines to prohibit automatic levy of service charge in hotels and restaurants

On 04-07-2022, the Central Consumer Protection Authority (‘CCPA’) has issued Guidelines to prevent unfair trade practices and to protect the consumer interest with regard to levy of service charge in hotels and restaurants.

 

Key points:

    1. Make a request to the concerned hotel or restaurant to remove service charge from the bill amount.
    2. Lodge a complaint on the National Consumer Helpline (NCH).
    3. File a complaint against unfair trade practice with the Consumer Commission.
    4. The Complaint can also be filed electronically through e-daakhil portal www.e-daakhil.nic.in for its speedy and effective redressal.
    5. Submit a complaint to the District Collector of the concerned district for investigation and subsequent proceeding by the CCPA. The complaint may also be sent to the CCPA by e-mail at com-ccpa@nic.in.

Exit mobile version