Section 2 in The Orissa Consumer Protection Rules, 1987
2. Definition.
- In these rules the context otherwise requires :(a)"Act" means the Consumer Protection Act, 1986 (68 of 1986);(b)"agent" means a person duly authorised by a party to present any complaint or appeal or reply on its behalf the District Forum or the State Commission;(c)"appellant" means a party which makes an appeal against the order of the District Forum;(d)"memorandum" means memorandum of appeal filed by the appellant;(e)"opposite party" means a person who answer complaint of claim;(f)"President" means the President of the State Commission or District Forum, as the case may be;(g)"respondent" means the person who answers any memorandum of appeal;(h)"State Government" means the Government of Orissa.
