Section 8(3) in The Consumer Protection (Amendment) Act, 2002
(3)On receipt of a complaint made under sub- section (1), the District Forum may, by order, allow the complaint to be proceeded with or rejected: Provided that a complaint shall not be rejected under this sub- section unless an opportunity of being heard has been given to the complainant:Provided further that the admissibility of the complaint shall ordinarily be decided within twenty- one days from the date on which the complaint was received.
