Section 12(3) in The Consumer Protection Act, 1986
(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.
