Section 12(1) in Jammu and Kashmir Consumer Protection Act, 1987
(1)If, after the proceeding conducted under section 11, the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.09.2002, w.e.f. 08.12.2011.] is satisfied that the goods complained against suffer from any of the defect specified in the complaint or that any of the allegations contained in the complaint about the services are proved, it shall issue an order to the opposite party directing him to[do] [Substituted by Act XIX of 1997, Section 9.] one or more of the following things, namely:(a)to remove the defect pointed out by the appropriate laboratory from the goods in question;(b)to replace the goods with new goods of similar description which shall be free form any defect;(c)to return to the complainant the price, or as the case may be, the charges paid by the complainant;(d)to pay such amount as may be awarded by it as compensation to the consumer for any loss or injury suffered by the consumer due to the negligence of the opposite party;(e)[ to remove the defects or deficiencies in the services in question; [Inserted by Act XIX of 1997.](f)to discontinue the unfair trade practice or the restrictive trade practice or not to repeat them;(g)not to offer the hazardous goods for sale;(h)to withdraw the hazardous goods from being offered for sale;(i)to provide for the adequate costs to parties.]
